COURT ARCHIVE

Madras High Court judgments

1,04,573 judgments · page 3,672 of 5,229

High Courts22 Nov 1974

South India Shipping Corporation Ltd. Vs Income Tax Officer

Madras High Court · (1976) 46 CompCas 250 : (1976) 103 ITR 1

Income Tax Act, 1922 — Section 15C(4)Income Tax Act, 1961 — Section 197(3), 80J, 80J(1), 80J(3), 80KIncome Tax Rules, 1962 — Rule 20

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High Courts21 Nov 1974

Correspondent, Madathupatti Gopal Naicker College Vs Madurai University

Madras High Court · (1975) ILR (Mad) 552 : (1975) 1 MLJ 323

Constitution of India, 1950 — Article 226

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High Courts20 Nov 1974

Smt. V. Amirtham Ammal Vs Commissioner of Income Tax

Madras High Court · (1975) ILR (Mad) 652 : (1976) 102 ITR 350

Income Tax Act, 1961 — Section 64

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High Courts20 Nov 1974

East India Corporation Ltd. Vs Commissioner of Income Tax

Madras High Court · (1975) 99 ITR 287

Income Tax Act, 1922 — Section 23A, 33, 33(4), 66, 66(5)

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High Courts19 Nov 1974

M. Abdul Khalick and Co. Vs Income Tax Officer

Madras High Court · (1975) 101 ITR 43

Income Tax Act, 1922 — Section 24B, 46(5A)

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High Courts19 Nov 1974Dismissed

Seth Nanak Chand Shaduram Vs The Tinnevely-Tuticorn Electric Supply Company Limited

Madras High Court · (1974) ILR (Mad) 620

Civil Procedure Code, 1908 (CPC) — Section 21, 99Contract Act, 1872 — Section 28Suits Valuation Act, 1887 — Section 11

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High Courts18 Nov 1974

Mrs. Nainammal Bibi Vs Mrs. Umma Habiba Bibi

Madras High Court · (1975) 2 MLJ 29

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 109

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High Courts18 Nov 1974

M.S. Balakrishna Chetty Vs Commissioner of Income Tax

Madras High Court · (1975) 101 ITR 557

Income Tax Act, 1961 — Section 28, 37

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High Courts18 Nov 1974

National Roadways Vs Commissioner of Income Tax

Madras High Court · (1975) 99 ITR 97

Income Tax Act, 1961 — Section 185

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High Courts15 Nov 1974

S. Natarajan Vs Amirthasamy and Another

Madras High Court · (1975) 1 MLJ 428

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts14 Nov 1974

S. Manickam Chettiar Vs Income Tax Officer

Madras High Court · (1976) 104 ITR 283 : (1975) 88 LW 626

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High Courts12 Nov 1974Dismissed

Tamil Nadu (Madras State) Handloom Weavers Co-Operative Society Ltd. Vs Assistant Collector of Central Excise

Madras High Court · (1978) 2 ELT 57

Central Excise Rules, 1944 — Rule 10A, 8Central Excises and Salt Act, 1944 — Section 2(a), 2(d), 3

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High Courts11 Nov 1974

Reverend Br. A. Thomas S.H.J. General Manager of the Society of the Brothers of the Sacred Heart of Jesus Vs The Deputy Inspector of Schools and Others

Madras High Court · (1975) ILR (Mad) 367 : (1975) 88 LW 791 : (1975) 1 MLJ 353

Constitution of India, 1950 — Article 30

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High Courts11 Nov 1974

Velayya Reddiar Vs Errachi Reddiar and Another

Madras High Court · AIR 1975 Mad 273 : (1975) 88 LW 282

Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 3, 4, 4(2)

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High Courts11 Nov 1974

T.R. Krishnamoorthy and Others Vs T.S. Krishnamachary and Others

Madras High Court · (1976) 89 LW 456 : (1976) 1 MLJ 204

Civil Procedure Code, 1908 (CPC) — Section 92(1)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 93

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High Courts07 Nov 1974

Commissioner of Income Tax Vs Gobald Motor Service (P.) Ltd.

Madras High Court · (1975) 100 ITR 240

Income Tax Act, 1961 — Section 37

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High Courts07 Nov 1974

Commissioner of Income Tax Vs P.R. Seetharama Rao

Madras High Court · (1976) 105 ITR 151

Income Tax Act, 1922 — Section 28(1), 66(5)

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High Courts07 Nov 1974

A.M. Thiruvengadam Vs State

Madras High Court · (1975) CriLJ 1468

Penal Code, 1860 (IPC) — Section 161

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High Courts07 Nov 1974

State of Madras Vs T.R. Agoram Iyer

Madras High Court · (1975) 88 LW 357 : (1975) 1 MLJ 364

Essential Commodities Act, 1955 — Section 3

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High Courts05 Nov 1974

Pazhancottai Match Factory Vs Siva Match Industries and Others

Madras High Court · (1975) 2 MLJ 21

Trade and Merchandise Marks Act, 1958 — Section 2(1)(w)

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