High Courts27 Sept 1973
Controller of Estate Duty Vs Jameela Begum
Madras High Court · (1973) ILR (Mad) 152 : (1975) 101 ITR 165
Estate Duty Act, 1953 — Section 7Transfer of Property Act, 1882 — Section 11, 127
COURT ARCHIVE
Madras High Court judgments, 1973
412 judgments · page 5 of 21
High Courts27 Sept 1973
Commissioner of Income Tax Vs Dalmia Cement (Bharat) Ltd.
Madras High Court · (1976) 104 ITR 337
Income Tax Act, 1922 — Section 24(2)
High Courts26 Sept 1973
Richardson and Cruddas (1972) Limited Vs Additional Labour Court and Another
Madras High Court · (1974) 2 LLJ 341
Constitution of India, 1950 — Article 226
High Courts25 Sept 1973
In Re : Perumalswamy and another
Madras High Court · (1974) LW(Cri) 16
Tamil Nadu Excise Act, 1971 — Section 3(d), 3(e)
High Courts24 Sept 1973
Commissioner of Income Tax Vs Tirupur Karur Transports (P.) Ltd.
Madras High Court · (1975) 98 ITR 116
Income Tax Act, 1922 — Section 23A
High Courts21 Sept 1973
Commissioner of Income Tax Vs Sarada Binding Works
Madras High Court · (1976) 102 ITR 187
Income Tax Act, 1961 — Section 10
High Courts20 Sept 1973
M. Ct. Muthiah and Another Vs Controller of Estate Duty
Madras High Court · (1974) 44 CompCas 254 : (1973) ILR (Mad) 242 : (1974) 94 ITR 323
Estate Duty Act, 1953 — Section 15, 2(15), 3(1), 34(3), 36
High Courts20 Sept 1973
M.L.M. Muthiah Chettiar Vs Commissioner of Income Tax
Madras High Court · (1975) 101 ITR 209
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 35E
High Courts20 Sept 1973
Commissioner of Income Tax Vs Vanguard Insurance Co. Ltd.
Madras High Court · (1974) 97 ITR 546
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256
High Courts18 Sept 1973Allowed
The State of Tamil Nadu Vs Rallis India Ltd.
Madras High Court · (1974) 34 STC 532
Madras General Sales Tax Act, 1939 — Section 5(v)
High Courts18 Sept 1973
The State of Madras and Others Vs Periakkal and Others
Madras High Court · AIR 1974 Mad 383 : (1974) ILR (Mad) 1 : (1978) 87 LW 602 : (1974) 87 LW 602
Land Acquisition Act, 1894 — Section 4(1), 5Land Acquisition Rules — Rule 3
High Courts15 Sept 1973Dismissed
The Coimbatore Municipality Vs K. Thiruvenkataswami
Madras High Court · (1973) ILR (Mad) 405
Constitution of India, 1950 — Article 14, 16, 246, 254Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2
High Courts15 Sept 1973
Commissioner of Income Tax Vs L.G. Balakrishnan and Bros. (P.) Ltd.
Madras High Court · (1974) 95 ITR 284
Income Tax Act, 1961 — Section 43(1), 43(6)
High Courts14 Sept 1973
Ramaswami Gounder and Others Vs Ramaswami Gounder and Others
Madras High Court · (1974) 1 MLJ 350
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 60, 82, 91
High Courts13 Sept 1973
M.A.H. Farook Vs Kalikrishna Dass
Madras High Court · (1974) ILR (Mad) 492 : (1978) 87 LW 417 : (1974) 2 MLJ 46
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 4
High Courts13 Sept 1973
Navis Ammal Fernando and Another Vs S. Subbiah Iyer
Madras High Court · (1974) ILR (Mad) 237 : (1978) 87 LW 298 : (1974) 1 MLJ 334
Contract Act, 1872 — Section 16Usurious Loans Act, 1918 — Section 3(1)
High Courts13 Sept 1973
Madras Machine Tools Manufacturers Ltd. Vs Commissioner of Income Tax
Madras High Court · (1975) 98 ITR 119
Income Tax Act, 1922 — Section 2(11)Income Tax Act, 1961 — Section 84, 84(7)
High Courts12 Sept 1973
K.R. Rajamanickam Chettiar and Others Vs The Union of India
Madras High Court · AIR 1974 Mad 375 : (1978) 87 LW 245
Contract Act, 1872 — Section 151, 152, 161, 73Railways Act, 1989 — Section 73, 74
High Courts10 Sept 1973
Hayakawa Denki Kogyo Kabushiki Kaisha (Hayakawa Electric Company Ltd) Vs Associated Electronic and Electrical Industries and Another
Madras High Court · (1974) ILR (Mad) 188 : (1974) 1 MLJ 392
Trade and Merchandise Marks Act, 1958 — Section 18
High Courts07 Sept 1973
C. Easwaramoorthy Vs Ramakrishnan
Madras High Court · (1975) ILR (Mad) 650 : (1978) 87 LW 898 : (1974) 2 MLJ 137