High Courts25 Jan 1967
M.N. Gowrishankar Vs The Collector of Madurai (competent authority) and Another
Madras High Court · (1967) 80 LW 566 : (1967) 2 MLJ 291
COURT ARCHIVE
Madras High Court judgments, 1967
519 judgments · page 25 of 26
High Courts24 Jan 1967
Pharm Products Limited and Others Vs The District Revenue Officer and Others
Madras High Court · (1968) 2 MLJ 395
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2(a)
High Courts24 Jan 1967Allowed
Varghese and Co. Vs Joint Commercial Tax Officer
Madras High Court · (1967) 19 STC 440
Constitution of India, 1950 — Article 226
High Courts24 Jan 1967
Pharm Products Ltd., Thanjavur and Others Vs District Revenue Officer, Thanjavur and Others
Madras High Court · AIR 1969 Mad 448
Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2, 3, 3(2), 4, 6(2)Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 11, 12, 2, 60(1), 9
High Courts24 Jan 1967
P.L.M. Firm Vs Commissioner of Income Tax, Madras
Madras High Court · (1968) 68 ITR 856
Income Tax Act, 1922 — Section 66(1)
High Courts23 Jan 1967Dismissed
Loganathan and Others Vs Ponnuswami Naicker and Others
Madras High Court · AIR 1969 Mad 15
Contract Act, 1872 — Section 23
High Courts23 Jan 1967
Loganathan and Another Vs Ponnuswami Naicker and Others
Madras High Court · (1968) ILR (Mad) 298 : (1968) 81 LW 100 : (1968) 1 MLJ 422
Contract Act, 1872 — Section 23Criminal Procedure Code, 1898 (CrPC) — Section 253(1)Penal Code, 1860 (IPC) — Section 404
High Courts20 Jan 1967
Muthiah Nattar Vs N.S. Ibrahim Rowther alias N.S. Mohammed Ibrahim and Another
Madras High Court · (1969) ILR (Mad) 143 : (1967) 80 LW 419 : (1968) 1 MLJ 190
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 29Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4(5)
High Courts20 Jan 1967
S.P. Subbiah Vs PR. PR. SP. Periakaruppan Chettiar and Others
Madras High Court · (1967) 37 CompCas 270 : (1967) 80 LW 263
Companies (Court) Rules, 1959 — Rule 239, 240, 241Companies Act, 1913 — Section 156Companies Act, 1956 — Section 426
High Courts20 Jan 1967
Members Voluntary Liquidator, S.P. Subbiah Vs Pr. Pr. S.P. Periakaruppan Chettiar and Others
Madras High Court · (1969) ILR (Mad) 157
Companies (Court) Rules, 1959 — Rule 239Companies Act, 1913 — Section 156Companies Act, 1956 — Section 426, 643(1), 643(2)
High Courts19 Jan 1967
O.A.P. Andiappan Vs The Commissioner of Income Tax and Another
Madras High Court · (1967) 2 MLJ 391
Ceylon Ordinance, 1889 — Section 45(2)
High Courts19 Jan 1967
O.A.P. Andiappan Vs Commissioner of Income Tax Madras and Another
Madras High Court · (1967) 66 ITR 209
High Courts18 Jan 1967
Indian Bank Ltd., Madras Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1968 Mad 231 : (1968) 67 ITR 553
Income Tax Act, 1922 — Section 8
High Courts18 Jan 1967
Kuttisamy Thevar and Others
Madras High Court · (1967) 2 MLJ 503
Penal Code, 1860 (IPC) — Section 149, 302, 307
High Courts18 Jan 1967
K.R.S.R. Ramanathan Vs Fourth Income Tax Officer, Tiruchirapalli, and Another
Madras High Court · (1967) 66 ITR 574
High Courts18 Jan 1967
P.N. Sithambara Nadar Sons Vs Commissioner of Income Tax, Madras.
Madras High Court · (1968) 67 ITR 45
Income Tax Act, 1922 — Section 66Income Tax Act, 1961 — Section 66, 66(1), 66(7)
High Courts16 Jan 1967
Sri Hari Mills, Ltd., Coimbatore Vs The First Income Tax Officer, Coimbatore and Another
Madras High Court · AIR 1967 Mad 427 : (1967) 65 ITR 348 : (1967) 80 LW 227
Income tax Act, 1922 — Section 10(2), 22(2)
High Courts16 Jan 1967
Yasodammal and Another Vs Janaki Ammal
Madras High Court · AIR 1968 Mad 294 : (1968) ILR (Mad) 382 : (1968) 81 LW 12 : (1968) 1 MLJ 249
Evidence Act, 1872 — Section 58Registration Act, 1908 — Section 49, 7Stamp Act, 1899 — Section 35
High Courts13 Jan 1967
M.J. Irani Vs The State of Madras
Madras High Court · (1967) 80 LW 674 : (1967) 2 MLJ 253
Tamil Nadu Town and Country Planning Act, 1971 — Section 12
High Courts12 Jan 1967Dismissed
Ratan Chand Chordia Vs The Special Assistant Commercial Tax Officer (Collection)
Madras High Court · (1967) 19 STC 286
Constitution of India, 1950 — Article 226