High Courts23 Jul 1974
Commissioner of Income Tax Vs India Cements Ltd.
Madras High Court · (1975) ILR (Mad) 487 : (1975) 98 ITR 69
Income Tax Act, 1922 — Section 10(2), 10(2A)Income Tax Rules, 1922 — Rule 8
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,680 of 5,229
High Courts23 Jul 1974
M. Singaravelu Nattar Vs K. Venkatarama Iyer
Madras High Court · (1974) 07 MAD CK 0001
High Courts22 Jul 1974
T.M. Rangachari and Others Vs Commissioner of Income Tax
Madras High Court · (1976) 102 ITR 50
Income Tax Act, 1922 — Section 12B, 2(6A)Income Tax Act, 1961 — Section 46(2)
High Courts22 Jul 1974
V. Muthuswamy Vs Senior Deputy Accountant General, (Admn.)
Madras High Court · (1975) 88 LW 179 : (1975) 1 MLJ 187
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20
High Courts22 Jul 1974
Coimbatore Salem Transports Ltd. Vs Commissioner of Income Tax
Madras High Court · (1975) ILR (Mad) 105 : (1974) 97 ITR 281
Super Profits Tax Act, 1963 — Section 2(5)
High Courts22 Jul 1974
Superintendent Engineer, Erode Electricity System Vs Executive Officer, Town Panchayat and Commissioner, Erode Municipality The Madras State Electricity Board Vs The Executive Officer, Sulur Town Panchayat
Madras High Court · (1975) 2 MLJ 256
Tamil Nadu District Municipalities Act, 1920 — Section 93
High Courts19 Jul 1974
Nachimuthu Goundar and Another Vs Amaravathi
Madras High Court · (1975) 88 LW 375 : (1975) 1 MLJ 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47Limitation Act, 1963 — Section 17
High Courts19 Jul 1974
S.S. Srinivasa Raghavan Vs R. Jayaraman and Another
Madras High Court · (1975) 88 LW 797 : (1975) 1 MLJ 414
Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18
High Courts19 Jul 1974
Karuppiah Mooppanar Vs Muthukaruppan Servai
Madras High Court · AIR 1975 Mad 221 : (1975) 88 LW 86 : (1975) 88 LW 6
Evidence Act, 1872 — Section 68, 70, 72
High Courts19 Jul 1974
R. Lingaraj and Others Vs Parvathi
Madras High Court · AIR 1975 Mad 285 : (1975) 88 LW 64
Lunacy Act, 1912 — Section 3(5), 62
High Courts19 Jul 1974
T. Thiravia Nadar Vs S. Thiravia Nadar
Madras High Court · AIR 1975 Mad 192 : (1975) 88 LW 72 : (1975) 1 MLJ 116
Civil Procedure Code, 1908 (CPC) — Section 11, 60, 60(1)Tamil Nadu Agriculturists Relief Act, 1938 — Section 3
High Courts18 Jul 1974
Krishnaswami Goundar Vs A-2190 Jambuthurai Kottai Co-operative Society and Others
Madras High Court · (1975) ILR (Mad) 161 : (1975) 88 LW 510 : (1975) 2 MLJ 439
Co-operative Societies Act, 1961 — Section 100
High Courts18 Jul 1974
Arukonathan Vs Jayaraman and Others
Madras High Court · (1975) 88 LW 368 : (1975) 1 MLJ 164
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts18 Jul 1974
D. Damodaran Vs D. Leelavathi Ammal and Another
Madras High Court · AIR 1975 Mad 278 : (1975) 88 LW 54
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 41
High Courts16 Jul 1974
R. Ramanathan Chettiar, through Power Agent Subbiah Chettiar Vs K.R. Rathinammal and Others
Madras High Court · (1975) 88 LW 339 : (1974) 2 MLJ 449
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts16 Jul 1974
H.H. Perarulala Ethiraja Ramanuja Jeer Vs The Commissioner, Hindu Religious and Charitable Endowments, Madras and others
Madras High Court · (1974) 07 MAD CK 0030
High Courts16 Jul 1974
C.G. Krishnaswami Naidu Vs Commissioner of Income Tax and Another
Madras High Court · (1975) ILR (Mad) 469 : (1975) 100 ITR 33
Income Tax Act, 1922 — Section 66(7)Income Tax Act, 1961 — Section 244, 297(2)
High Courts15 Jul 1974
Soundararaja Peter and Others Vs Florance Chellaih and Others
Madras High Court · AIR 1975 Mad 194 : (1978) 87 LW 848 : (1974) 87 LW 848 : (1975) 2 MLJ 164
Succession Act, 1925 — Section 232, 234, 235
High Courts11 Jul 1974
Lakshmi Narayan Karva and Others Vs Satyanarayan Khubchand Karva
Madras High Court · (1974) 2 MLJ 453
Trade and Merchandise Marks Act, 1958 — Section 46, 56
High Courts11 Jul 1974Allowed
Lakshmi Narayan Karva and Others Vs Satyanarayanan Khubchand Karva
Madras High Court · AIR 1975 Mad 112
Trade and Merchandise Marks Act, 1958 — Section 56, 9