High Courts26 Apr 1967
In Re: Karuthiah alias Ilayaperumal
Madras High Court · (1967) 2 MLJ 459
Criminal Procedure Code, 1898 (CrPC) — Section 161
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 17 of 26
High Courts26 Apr 1967
M.P.K. Kandaswami Chettiar Vs The Commissioner of Agricultural Income Tax, Board of Revenue
Madras High Court · (1967) 80 LW 511 : (1967) 2 MLJ 352
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 34
High Courts26 Apr 1967
M.K. Mohamed Hussain and Another Vs Central Board of Excise and Customs and Another
Madras High Court · (1968) CriLJ 1004
Foreign Exchange Regulation Act, 1973 — Section 28Sea Customs Act, 1878 — Section 167(8)
High Courts26 Apr 1967
M.K. Mohamed Hussain and Another Vs The Central Board of Excise and Customs and Another
Madras High Court · (1968) 1 MLJ 211
Foreign Exchange Regulation Act, 1973 — Section 23Sea Customs Act, 1878 — Section 167(81)
High Courts26 Apr 1967
M.P.K. Kandasami Chettiar Vs Commissioner of Agricultural Income Tax, Madras
Madras High Court · (1967) 66 ITR 169
Income Tax Act, 1922 — Section 16(3)
High Courts26 Apr 1967
S.P. Kailasa Bhattar Vs Secretary to Government, Revenue Department and Another
Madras High Court · (1968) 81 LW 33 : (1967) 2 MLJ 610
Income Tax Act, 1961 — Section 4(3)(i)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 3
High Courts25 Apr 1967Dismissed
The Deputy Commissioner of Commercial Taxes Vs Sri Dayanand Corporation
Madras High Court · (1968) 21 STC 346
High Courts25 Apr 1967Dismissed
The State of Madras Vs M. Angappa Chettiar and Sons
Madras High Court · (1968) 22 STC 226
Central Sales Tax Act, 1956 — Section 10, 10A, 9
High Courts24 Apr 1967
Nagayasami Naidu and Others Vs Kochadai Naidu and Others
Madras High Court · AIR 1969 Mad 329 : (1969) ILR (Mad) 459
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 101, 102, 103, 104, 18
High Courts24 Apr 1967
S.R. Chockalingam Chettiar and Another Vs Commissioner of Gift Tax, Madras
Madras High Court · AIR 1969 Mad 302
Companies Act, 1956 — Section 81Gift Tax Act, 1958 — Section 2
High Courts24 Apr 1967Dismissed
M.V. Pavadai Chettiar Sons Vs The State of Madras
Madras High Court · (1968) 21 STC 67
High Courts24 Apr 1967
H.D.V. Eustace Vs The General Manager, Southern Railway and Another
Madras High Court · (1968) 1 MLJ 208
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts24 Apr 1967
Eustace (H.D.V.) Vs Southern Railway (by General Manager) and Another
Madras High Court · (1968) 2 LLJ 296
Railway Establishment Code — Rule 149
High Courts24 Apr 1967
S.R. Chockalingam Chettiar Vs Commissioner of Gift-Tax
Madras High Court · (1968) 70 ITR 397
Companies Act, 1956 — Section 81, 81(1), 81(1)(c), 81(1)(d), 85Gift Tax Act, 1958 — Section 2(xii), 2(xxii), 26(1), 4Sales of Goods Act, 1930 — Section 2(7)
High Courts21 Apr 1967
The Chief Controlling Revenue Authority, Madras Vs Pioneer Spinners Private Ltd.
Madras High Court · AIR 1968 Mad 223 : (1968) ILR (Mad) 284 : (1967) 80 LW 483
Stamp Act, 1899 — Article 5, 6, 57
High Courts21 Apr 1967
R. Sivasankara Mehta Vs Election Commission of India and Another
Madras High Court · AIR 1968 Mad 234
Constitution of India, 1950 — Article 192(1)
High Courts21 Apr 1967
K. Muniandi Vs Selvarajan and Another
Madras High Court · (1968) ILR (Mad) 370 : (1968) 81 LW 32 : (1968) 2 MLJ 12
High Courts21 Apr 1967
R. Sivasankara Mehta Vs The Election Commission of India and Another
Madras High Court · (1967) 2 MLJ 607
Constitution of India, 1950 — Article 191(1)(c)
High Courts20 Apr 1967
M.C. Perumal Chettiar and Others Vs The Estates Abolition Tribunal (District Judge) and Others
Madras High Court · (1968) 2 MLJ 157
High Courts20 Apr 1967
Duraivelu Vs The Commissioner, Hindu Religious and Charitable Endowments (Administration) Department and Others
Madras High Court · (1967) 80 LW 536 : (1967) 2 MLJ 421
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 26(h)