COURT ARCHIVE

Madras High Court judgments, 1966

357 judgments · page 8 of 18

High Courts11 Aug 1966Allowed

Tirunelveli Municipal Council Vs The State of Madras

Madras High Court · (1967) ILR (Mad) 558

Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 57, 57(1), 57(5)Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 5(3)Constitution of India, 1950 — Article 226

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High Courts11 Aug 1966

E. A. Venkataramier and Sons Vs Commissioner of Income Tax, Madras.

Madras High Court · (1967) 65 ITR 316

Income Tax Act, 1922 — Section 34, 34(1), 34(1)(b), 34(3), 66(1)

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High Courts11 Aug 1966Dismissed

B.R. Devados Vs Ponnammal and others

Madras High Court · (1966) 08 MAD CK 0005

Limitation Act, 1963 — Section 7

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High Courts10 Aug 1966

In Re: R. Kothandapani

Madras High Court · (1968) CriLJ 182

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High Courts10 Aug 1966Dismissed

E.M. Narayanaswami Vs T.V. Chinnathambi and another

Madras High Court · (1966) 08 MAD CK 0002

Penal Code, 1860 (IPC) — Section 406

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High Courts09 Aug 1966

V.G. Row Vs N. Krishnaswami Reddy and Others

Madras High Court · AIR 1967 Mad 345

Constitution of India, 1950 — Article 132(1), 217, 233

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High Courts09 Aug 1966

K. Simrathmull (No. 2) Vs Commissioner of Income Tax, Madras.

Madras High Court · (1967) 64 ITR 262

Income Tax Act, 1922 — Section 66(1)

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High Courts09 Aug 1966

K. Simrathmull Vs Commissioner of Income Tax, Madras.

Madras High Court · (1967) 64 ITR 166

Income Tax Act, 1922 — Section 34, 34(1)(a), 34(3), 66(1)

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High Courts09 Aug 1966Allowed

K.S. Varadaraja Iyengar Vs Deputy Commercial Tax Officer

Madras High Court · (1967) 19 STC 41

Constitution of India, 1950 — Article 14, 19, 31

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High Courts05 Aug 1966

Sengalani Gramani Vs Subbayya Nadar and Others

Madras High Court · AIR 1967 Mad 344 : (1967) 80 LW 41

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts05 Aug 1966

The Madras Piece-goods Merchants Charitable Trust Vs Moolchand Gupta and Another

Madras High Court · (1968) ILR (Mad) 214 : (1966) 2 MLJ 533

Civil Procedure Code, 1908 (CPC) — Section 141Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(8)

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High Courts05 Aug 1966Dismissed

Moolchand Gupta Vs The Madras Piecegoods Merchants Charitable Trust by Secretary V.S. Devanathan

Madras High Court · (1966) 08 MAD CK 0006

Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 14, 19(1)(f)Transfer of Property Act, 1882 — Section 111

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High Courts05 Aug 1966Dismissed

K. Palaniappa Moopan and others Vs Angammal and others

Madras High Court · (1966) 08 MAD CK 0001

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High Courts03 Aug 1966

Ve. Vs Sivagami Achi v. Vr. Ve. Vr. Ramanathan Chettiar And Others.

Madras High Court · (1967) ILR (Mad) 91 : (1967) 64 ITR 36 : (1967) 80 LW 119

General Clauses Act, 1897 — Section 6, 6(c)Income Tax Act, 1922 — Section 54Income Tax Act, 1961 — Section 137, 137(1), 138, 138(2), 280

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High Courts29 Jul 1966Allowed

Ponnuswamy Reddiar Vs Vasantha (minor by mother and next friend Kannammal)

Madras High Court · (1966) 07 MAD CK 0023

Evidence Act, 1872 — Section 112, 114

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High Courts29 Jul 1966

Collector of Customs, Madras Vs Kotumal Bhirumal Pihlajani and Others

Madras High Court · AIR 1967 Mad 263 : (1967) CriLJ 1007 : (1967) ILR (Mad) 665

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 5(2)Customs Act, 1962 — Section 107, 108, 135

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High Courts29 Jul 1966

N. Krishnaraju Reddiar and Others Vs Authorised Officer, Land Reforms, Vellore and Others

Madras High Court · AIR 1967 Mad 352 : (1967) ILR (Mad) 109 : (1967) 80 LW 175

Constitution of India, 1950 — Article 13(1), 13(2), 14, 245, 246

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High Courts29 Jul 1966Allowed

G.A. Rajaram Vs R. Anantaram and others

Madras High Court · (1966) 07 MAD CK 0006

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts26 Jul 1966

In Re: S.S.M. Subramaniam Chettiar

Madras High Court · (1967) CriLJ 1232

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High Courts26 Jul 1966

The State of Madras Vs N.C. Ramalinga Reddiar and Others

Madras High Court · (1967) ILR (Mad) 1 : (1966) 79 LW 654 : (1967) 2 MLJ 131

Civil Procedure Code, 1908 (CPC) — Section 80

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