High Courts18 Dec 1967
Amarjothi Pictures Vs Commissioner of Income Tax, Madras
Madras High Court · (1968) 69 ITR 755
Income Tax Act, 1922 — Section 10(2)(xv)
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 2 of 26
High Courts18 Dec 1967
Mohamedaly Sarefaly and Co. Vs Income Tax Officer, Central Circle III, Madras, and Others
Madras High Court · (1968) 69 ITR 807 : (1968) 81 LW 316
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 226, 226(3), 226(3)(x)
High Courts15 Dec 1967Partly Allowed
Ganesh Babu and Another Vs K.S. Radhakrishnan and Others
Madras High Court · AIR 1969 Mad 416 : (1969) ILR (Mad) 838 : (1969) 82 LW 135
Partition Act, 1893 — Section 4Provincial Insolvency Act, 1920 — Section 28(7)
High Courts15 Dec 1967
Public Prosecutor Vs Meenakshi Achi and Another
Madras High Court · (1970) CriLJ 926 : (1968) 2 MLJ 520
Prevention of Food Adulteration Act, 1954 — Section 2(1)(a)(j), 7(1)
High Courts15 Dec 1967
ST. K. VR. Veerappa Chettiar and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1969) ILR (Mad) 368 : (1968) 70 ITR 737
Income Tax Act, 1922 — Section 14(1), 18A(9)(b), 22(2), 23, 23(2)
High Courts14 Dec 1967
The Management of Safire Theatre Vs The Additional Commissioner for Workmen's Compensation and Others
Madras High Court · (1977) 2 MLJ 191
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 2ATamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts13 Dec 1967
Commissioner of Income Tax Vs Coimbatore Motor Transport Co-Operative Society for Ex-Servicemen
Madras High Court · (1968) 70 ITR 165
Income Tax Act, 1922 — Section 10, 10(2), 10(2)(v), 66(1)
High Courts13 Dec 1967
Spencer and Co. Ltd., Madras Vs The Commissioner of Wealth Tax Madras
Madras High Court · AIR 1969 Mad 359 : (1969) ILR (Mad) 450 : (1969) 72 ITR 33
Companies Act, 1956 — Section 34, 4
High Courts12 Dec 1967
G. Gabriel Vs The State Housing Board and Another
Madras High Court · (1968) 2 MLJ 226
Tamil Nadu State Housing Board Act, 1961 — Section 18
High Courts11 Dec 1967
Tamlinad Transports (Private) Ltd. Vs Mariappan (M.) and Others Mariappan (M.) and Others Vs Tamlinad Transports (Private) Ltd.
Madras High Court · (1970) 1 LLJ 90
Constitution of India, 1950 — Article 221Industrial Disputes Act, 1947 — Section 10, 25, 25F, 25G
High Courts11 Dec 1967Dismissed
K.R. Seshan Vs Deputy Inspector General of Police, Southern Range, Madurai and Others
Madras High Court · AIR 1969 Mad 275 : (1969) 1 LLJ 575
Constitution of India, 1950 — Article 226, 311Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 27
High Courts08 Dec 1967
In Re: Rangaswamy and Another
Madras High Court · (1969) 1 MLJ 452
Penal Code, 1860 (IPC) — Section 302, 324
High Courts08 Dec 1967
In Re: Gnanamurthi and Others
Madras High Court · (1968) 2 MLJ 292
Penal Code, 1860 (IPC) — Section 149, 225
High Courts08 Dec 1967Allowed
R. Baluswami Chettiar Vs The Deputy Commercial Tax Officer
Madras High Court · (1968) 21 STC 412
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 26
High Courts08 Dec 1967Dismissed
M.O. Jugaraj and others Vs Messrs Carborandum Universal Ltd. and another
Madras High Court · (1967) 12 MAD CK 0006
High Courts07 Dec 1967
Ponnumuthu Vs Krishnan Nadar and Others
Madras High Court · (1968) 2 MLJ 224
Probation of Offenders Act, 1958 — Section 4(1)
High Courts07 Dec 1967
Innasi Udayar and Others Vs S. Chinnasamy Raju (decd.) and Others
Madras High Court · AIR 1969 Mad 428 : (1969) ILR (Mad) 819 : (1972) 85 LW 744
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts06 Dec 1967
Kandaswami Weaving Factory and Company (by Managing Partner J.K.K. Sundararajan) Vs Employees' State Insurance Corporation (by Regional Director) and Another
Madras High Court · (1969) 1 LLJ 572
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2, 75
High Courts06 Dec 1967
Kandaswami Weaving Factory and Co., a registered Partnership firm by managing partner J.K.K. Sundararajan Vs Regional Director, Employees' State Insurance Corporation and Another
Madras High Court · (1968) 2 MLJ 436
Employees State Insurance Act, 1948 — Section 2(9)
High Courts06 Dec 1967
In Re: Annamalai
Madras High Court · (1969) 1 MLJ 387
Madras City Police Act, 1888 — Section 3, 75