High Courts01 Feb 1968
C.S. Devasahayam Vs The Government of Madras
Madras High Court · (1968) 2 MLJ 140
COURT ARCHIVE
Madras High Court judgments, 1968
477 judgments · page 22 of 24
High Courts01 Feb 1968Dismissed
C.S. Devasahayam Vs Government of Madras
Madras High Court · AIR 1969 Mad 118 : (1969) 1 LLJ 93
Constitution of India, 1950 — Article 14, 15, 16, 16(1)
High Courts01 Feb 1968
South India Flour Mills Private Ltd. Vs Central Board of Direct Taxes, New Delhi, and Others
Madras High Court · (1968) 70 ITR 863
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23, 30
High Courts31 Jan 1968
Madura Mills Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1972) 86 ITR 467
High Courts31 Jan 1968
Madura Mills Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1972) 86 ITR 467
High Courts31 Jan 1968
K. Dakshinamoorthy Vs The District Signal Tele-Communication Engineer (Works) and Another
Madras High Court · (1968) 2 MLJ 191
High Courts31 Jan 1968Allowed
K. Dakshinamoorthy Vs District Signal Telecommunication Engineer (Works) Perambur, Madras and Another
Madras High Court · AIR 1969 Mad 201 : AIR 1968 Mad 201 : (1969) 1 LLJ 351
Criminal Procedure Code, 1898 (CrPC) — Section 103Railway Protection Force Act, 1957 — Section 13, 21
High Courts31 Jan 1968
V.PL. Firm Vs Commissioner of Income Tax, Madras
Madras High Court · (1969) 71 ITR 22
Finance Act, 1963 — Section 14Income Tax Act, 1922 — Section 66, 66(2), 66(7)
High Courts30 Jan 1968Allowed
The State of Madras Vs S. Krishnan and Another
Madras High Court · AIR 1969 Mad 93
Motor Vehicles Act, 1939 — Section 64, 68
High Courts29 Jan 1968Dismissed
Perumal Naidu Vs Krishnaswami Naidu
Madras High Court · AIR 1969 Mad 90 : AIR 1968 Mad 90
Constitution of India, 1950 — Article 14Oaths Act, 1873 — Section 12
High Courts29 Jan 1968
T.K. Santhanagopala Chettiar and Others Vs Thimmi M. Seetharama Chettiar and Others
Madras High Court · (1968) 2 MLJ 41
High Courts29 Jan 1968
Kubera Press Vs Regional Provident Fund Commissioner
Madras High Court · (1968) 2 LLJ 799 : (1968) 81 LW 304
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16
High Courts29 Jan 1968
A.V. Arunachalam, Proprietor, Rohini Touring Talkies Vs V. Thandayuthapani and Others
Madras High Court · (1968) 81 LW 323 : (1968) 2 MLJ 137
High Courts29 Jan 1968
Garlick and Company Private Limited Vs Joint Commercial Tax Officer, Mount Road II Division
Madras High Court · (1968) 22 STC 209
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 301
High Courts29 Jan 1968Dismissed
K.M. Rahmath Bibi Vs First Income Tax Officer, Nagapattinam
Madras High Court · AIR 1969 Mad 208 : (1969) 72 ITR 73
Income Tax Act, 1961 — Section 220, 220(3), 220(6), 246
High Courts29 Jan 1968
Perumal Naidu Vs Krishnaswamy Naidu
Madras High Court · (1968) 81 LW 474 : (1968) 2 MLJ 477
Constitution of India, 1950 — Article 14
High Courts25 Jan 1968
Rajah D.V. Appa Rao Bahadur Vs First Wealth-tax Officer
Madras High Court · (1969) ILR (Mad) 699 : (1969) 72 ITR 741
High Courts25 Jan 1968
Syed Mohamed Salia Lebbai and Others Vs Mohamed Hanifa and Others
Madras High Court · (1970) ILR (Mad) 113 : (1969) 82 LW 601 : (1970) 1 MLJ 87
Constitution of India, 1950 — Article 133(1)(a)
High Courts25 Jan 1968
Sundaram Motors Private Ltd. and Others Vs Commissioner of Income Tax, Madras
Madras High Court · (1969) 71 ITR 587
Income Tax Act, 1922 — Section 10(2), 10(2)(vib), 66(1)
High Courts24 Jan 1968Allowed
D. Satyavel and Others Vs Kota Ranga Ramanujiah and Others
Madras High Court · AIR 1969 Mad 434
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7