High Courts23 Sept 1964
Valliammal Vs State of Madras and Others
Madras High Court · AIR 1967 Mad 332 : (1965) ILR (Mad) 388 : (1966) 79 LW 702
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 5
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 5 of 26
High Courts22 Sept 1964
Umar Sait and Others Vs Union of India and Another
Madras High Court · AIR 1965 Mad 395 : (1965) ILR (Mad) 250 : (1967) 63 ITR 122 : (1964) 77 LW 733 : (1965) 1 MLJ 59
Income Tax Act, 1961 — Section 34, 46(2)Transfer of Property Act, 1882 — Section 53
High Courts22 Sept 1964Dismissed
S. Venkataraman Vs The State of Madras
Madras High Court · (1965) ILR (Mad) 560 : (1965) 16 STC 752
High Courts22 Sept 1964
H.D. Rajah. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1965 Mad 374
Income Tax Act, 1961 — Section 28, 28(1), 66(1), 66(2)
High Courts21 Sept 1964Allowed
P. Balakrishna Mudaliar Vs The State of Madras
Madras High Court · (1965) 16 STC 825
High Courts18 Sept 1964
S. Gopal Chettiar Vs Commissioner of Income Tax
Madras High Court · (1965) ILR (Mad) 366 : (1966) 60 ITR 467
Tamil Nadu Agricultural Income Tax (Amendment) Act, 1958 — Section 4(b), 65
High Courts18 Sept 1964Dismissed
Sellappa Goundan and Others Vs Subramania Goundan and Others
Madras High Court · (1966) ILR (Mad) 196
High Courts18 Sept 1964
N. Naganatha Iyer Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1965 Mad 422 : (1965) 57 ITR 326 : (1965) 1 MLJ 242
Income Tax Act, 1922 — Section 34, 34(3), 66(1)
High Courts18 Sept 1964Allowed
V. Parthasarathy Vs The State of Pondicherry and Another
Madras High Court · (1966) ILR (Mad) 93
Constitution of India, 1950 — Article 14, 239(1), 239A, 240, 246(3)Foreign Jurisdiction Act, 1947 — Section 4Government of India Act, 1935 — Section 14(2), 143(2)
High Courts17 Sept 1964
K.S. Gopalan Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1967 Mad 289
High Courts17 Sept 1964
Advocate General of Madras Vs S.V. Thonthi, Chakkampatti, Madurai Dt.
Madras High Court · AIR 1965 Mad 415 : (1965) CriLJ 371 : (1964) 77 LW 747
High Courts16 Sept 1964Dismissed
His Holiness Sri Vanamamalai Ramanuja Jeer Swamigal, Sri Vanamamalai Mutt, Nanguneri, Tirunelveli Dt. Vs The Asst. Commissioner, Hindu Religious and Charitable Endowments (Adm.) Tirunelveli
Madras High Court · (1966) ILR (Mad) 72
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 175, 187
High Courts16 Sept 1964Dismissed
His Holiness Sri Vanamamalai Ramanuja Jeer Swamigal, Sri Vanamamalai Mutt Vs The Assistant Commissioner, Hindu Religious and Charitable Endowments (Administration)
Madras High Court · (1966) ILR (Mad) 72
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 175, 187Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 13, 14, 14(3), 21, 24
High Courts16 Sept 1964
M.K.K.R. Muthukaruppan Chettiar and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) ILR (Mad) 240 : (1965) 56 ITR 674
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 25A(2), 30(1), 31, 31(3), 33
High Courts15 Sept 1964
S.M.N. Thangaswami Chettiar, Madurai and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1966 Mad 103 : (1966) ILR (Mad) 243 : (1965) 57 ITR 546 : (1964) 1 MLJ 251
Income Tax Act, 1886 — Section 4(3)Income Tax Act, 1922 — Section 15, 4(3)Mortmain and Charitable Uses Act, 1888 — Section 13(2)
High Courts15 Sept 1964
Deputy Commissioner of Commercial Taxes, Madurai Division Vs R.Y. Nadar and Co.
Madras High Court · (1966) 17 STC 312
High Courts15 Sept 1964Dismissed
A. Haji Abdul Shukoor and Company Vs The State of Madras
Madras High Court · (1966) ILR (Mad) 36 : (1965) 16 STC 808
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 22, 23, 27, 30, 31
High Courts14 Sept 1964
Rahim Transport (Pvt.) Ltd., Periyakulam Vs The State Transport Appellate Tribunal, Madras and Another
Madras High Court · AIR 1966 Mad 360 : (1965) ILR (Mad) 256
Motor Vehicles Act, 1988 — Section 47(1), 57, 57(2), 57(3), 57(4)
High Courts14 Sept 1964Dismissed
Chinnathambi Vs The Executive Officer, Adirampattinam Panchayat Board and another
Madras High Court · (1964) 09 MAD CK 0037
High Courts14 Sept 1964Allowed
S. Senniappa Mudaliar Vs The Government of Madras
Madras High Court · (1965) ILR (Mad) 397
Civil Procedure Code Amendment Act, 1877 — Section 588, 591, 691Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 104, 105, 105(1)Tamil Nadu Agricultural Income Tax Act, 1955 — Section 17(1), 23, 29, 30, 31