High Courts16 Oct 1973
Smt. Nripendrakumari Bhandari Vs Commissioner of Income Tax
Madras High Court · (1974) ILR (Mad) 327 : (1976) 105 ITR 158
Income Tax Act, 1922 — Section 16(3)Income Tax Act, 1961 — Section 2(23), 60, 64, 67(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,695 of 5,229
High Courts16 Oct 1973
S. Srinivasan by L. Rs. Shanbagammal and Others Vs Commissioner of Income Tax
Madras High Court · (1976) 105 ITR 315
Income Tax Act, 1922 — Section 16(3)
High Courts16 Oct 1973
E.M.E. Shanmugham Chettiar and Others Vs RM. AN. Annamalai Chettiar
Madras High Court · AIR 1974 Mad 305 : (1978) 87 LW 292
Civil Procedure Code, 1908 (CPC) — Section 20(3)Contract Act, 1872 — Section 46, 47, 48, 49, 50Limitation Ordinance, 1953 — Section 22(1), 23
High Courts16 Oct 1973
Sakunthala Vs Rasheedunnissa and Others
Madras High Court · AIR 1974 Mad 309 : (1978) 87 LW 286 : (1974) 87 LW 286
Mussalman Wakf Validating Act, 1913 — Section 3, 4
High Courts16 Oct 1973
S. Ramaswamy Naidu and Others Vs Commissioner, Hindu Religious and Charitable Endowments and Others
Madras High Court · (1978) 87 LW 595 : (1974) 2 MLJ 133
High Courts10 Oct 1973
Mithuna Industries Vs The Deputy Chief Controller of Imports and Exports and Another
Madras High Court · (1974) 2 MLJ 53
Customs Act, 1962 — Section 11Imports and Exports (Control) Act, 1947 — Section 1, 3, 3(1)
High Courts09 Oct 1973
The Secretary, Palani Co-operative Sales Soceity and Another Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1975) ILR (Mad) 308
Industrial Disputes Act, 1947 — Section 33C
High Courts09 Oct 1973
V.N. Chandravadivelu Chettiar Vs V. Varadappa Chetty
Madras High Court · (1975) ILR (Mad) 373 : (1975) 88 LW 49 : (1975) 1 MLJ 401
Easements Act, 1882 — Section 33
High Courts08 Oct 1973Allowed
The Collector of Customs and Central Excise, Somajiguda, Hyderabad Vs Amruthalakshmi and Others
Madras High Court · AIR 1975 Mad 43 : (1978) 87 LW 318 : (1974) 87 LW 318
Customs Act, 1962 — Section 110(2), 124
High Courts08 Oct 1973
The Collector of Customs and Central Excise Vs Amruthalakshmi alias Geetha and Others
Madras High Court · (1973) ILR (Mad) 1 : (1974) 2 MLJ 88
Customs Act, 1962 — Section 110, 135
High Courts28 Sept 1973
The Manamadura Co-operative Urban Bank Ltd. Vs V.S. Seshadri Iyengar (died) and others
Madras High Court · (1973) 09 MAD CK 0025
Civil Procedure Code, 1908 (CPC) — Section 104, 11, 2(2), 2(2), 96Land Acquisition Act, 1894 — Section 18, 30, 31, 54
High Courts28 Sept 1973
S.S. Rajabathar Vs N.A. Sayeed
Madras High Court · AIR 1974 Mad 289 : (1978) 87 LW 271
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 32(5)Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts27 Sept 1973
Commissioner of Income Tax Vs E.A.E.T. Sundararaj
Madras High Court · (1975) 99 ITR 226 : (1974) 34 STC 90
Madras General Sales Tax Act, 1939 — Section 10(1), 10(2)
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
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.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