High Courts24 Apr 1973Dismissed
Chiranjilal Daga Vs The State of Tamil Nadu
Madras High Court · (1975) 35 STC 214
Central Sales Tax Act, 1956 — Section 2, 6, 7, 8
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,703 of 5,229
High Courts24 Apr 1973
Ouchterlony Valley Estates (1938) Ltd. Vs Government of Madras.
Madras High Court · (1974) 97 ITR 703
Constitution of India, 1950 — Article 366(1)
High Courts24 Apr 1973
Venkatesan alias Padmanabhan Vs Neelayathakshiammal and Others
Madras High Court · (1974) ILR (Mad) 78 : (1973) 86 LW 718 : (1973) 2 MLJ 495
Limitation Act, 1908 — Article 44
High Courts24 Apr 1973Dismissed
Easun Engineering Co. Ltd. Vs The Government of Madras
Madras High Court · (1974) 33 STC 350
Tamil Nadu General Sales Tax Act, 1959 — Section 36(1)
High Courts24 Apr 1973
Venkatesan Vs Neelayathakshiammal and Others
Madras High Court · AIR 1974 Mad 203
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3Limitation Act, 1908 — Article 144, 44, 7, 8
High Courts24 Apr 1973Allowed
State of Madras Vs P. Natesan and Company Ltd.
Madras High Court · (1974) 33 STC 115
High Courts24 Apr 1973
A.R. Balakrishnan Vs Commissioner of Income Tax
Madras High Court · (1973) ILR (Mad) 458 : (1974) 96 ITR 469
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147
High Courts23 Apr 1973
State of Madras Vs Sakthi and Company
Madras High Court · (1974) 34 STC 458
Central Sales Tax Act, 1956 — Section 6, 8, 9
High Courts23 Apr 1973Allowed
The State of Madras Vs S.J. Mehta
Madras High Court · (1974) 34 STC 197
High Courts23 Apr 1973
The State of Madras Vs Jeewanlal (1929) Ltd.
Madras High Court · (1973) 32 STC 649
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts23 Apr 1973Dismissed
Badhra Spinning Mills Private Limited Vs State of Madras
Madras High Court · (1975) 35 STC 189
Tamil Nadu General Sales Tax Act, 1959 — Section 12
High Courts19 Apr 1973
N. Rengaswami Pillai Vs Commissioner of Income Tax
Madras High Court · (1975) 98 ITR 24
Income Tax Act, 1922 — Section 4(1)
High Courts19 Apr 1973
G.V. Kasthuriswami Naidu and Others Vs Controller of Estate Duty
Madras High Court · (1973) 92 ITR 145
Estate Duty (Controlled Companies) Rules, 1953 — Rule 15Estate Duty Act, 1953 — Section 36, 36(1)Estate Duty Rules, 1953 — Rule 14
High Courts19 Apr 1973
Commissioner of Income Tax Vs Sree Rajendra Mills Ltd.
Madras High Court · (1974) 93 ITR 122
Companies Act, 1956 — Section 360, 363Income Tax Act, 1922 — Section 10(2)
High Courts19 Apr 1973
M. Thirumani Mudaliar (by Lrs.) Vs Commissioner of Wealth-tax
Madras High Court · (1974) ILR (Mad) 410 : (1974) 96 ITR 152
Succession Act, 1925 — Section 211Wealth Tax Act, 1957 — Section 19, 19A, 2, 3
High Courts19 Apr 1973
Jayadambal and Others Vs The Estates Abolition Tribunal, Thanjavur and Others
Madras High Court · (1978) 87 LW 179 : (1974) 1 MLJ 250
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 13
High Courts19 Apr 1973
Commissioner of Income Tax Vs SK. AR. K. AR. Somasundaram Chettiar and Co.
Madras High Court · (1975) 101 ITR 832
Income Tax Act, 1922 — Section 24(1)
High Courts18 Apr 1973
South Arcot Electricity Distribution Co. Ltd. Vs Commissioner of Income Tax
Madras High Court · (1974) 94 ITR 469
Income Tax Act, 1922 — Section 10(2), 12(2)Income Tax Act, 1961 — Section 57
High Courts18 Apr 1973Dismissed
M.S. Mylswamy Vs The State of Madras
Madras High Court · (1974) 34 STC 151