Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5, Order 18 Rule 6, Order 26 Rule 10, Order 26 Rule 11Evidence Act, 1872 — Section 138, 80, 91Madras City Tenants Protection Act, 1922 — Section 9

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High Courts06 Dec 1972

A. Vimalan Vs Commissioner of Gift-tax

Madras High Court · (1974) 94 ITR 21

Gift Tax Act, 1958 — Section 2

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High Courts06 Dec 1972

Late P. Appavoo Pillai (by A. Vimalan) Vs Commissioner of Wealth-tax

Madras High Court · (1972) 12 MAD CK 0053

Wealth Tax Act, 1957 — Section 4(4)

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High Courts06 Dec 1972

Janab M.M. Sultan Ibrahim Adhum Vs Wealth-tax Officer 1(1)

Madras High Court · (1973) ILR (Mad) 139 : (1973) 91 ITR 417

Constitution of India, 1950 — Article 14, 19(1), 19(5)Wealth Tax Act, 1957 — Section 18(1)

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High Courts06 Dec 1972

Subramani Vs Kannappa Reddiar and Others

Madras High Court · AIR 1973 Mad 393 : (1973) 86 LW 58 : (1973) 1 MLJ 81

Specific Relief Act, 1963 — Section 12, 12(1), 12(2), 12(4), 14

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High Courts06 Dec 1972

Neelacanta Pillai and Others Vs Chellian Nadar

Madras High Court · (1973) 86 LW 478 : (1973) 2 MLJ 295

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts06 Dec 1972

A.M. Sali Maricar and Another Vs Income Tax Officer and Another

Madras High Court · (1973) 90 ITR 116 : (1973) 86 LW 296

Constitution of India, 1950 — Article 14, 19(1), 19(5), 248Income Tax Act, 1961 — Section 140A(1), 140A(3)

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High Courts06 Dec 1972

Mahendrakumar Iswarlal and Co. and Another Vs Union of India (UOI)

Madras High Court · (1974) 94 ITR 65

Income Tax Act, 1961 — Section 117A, 139, 139(1), 139(8)

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High Courts05 Dec 1972

Soundramman Textiles and Others Vs The Collector of Customs, Customs House and Others

Madras High Court · (1973) 86 LW 688 : (1973) 2 MLJ 413

Finance Act, 1963 — Section 22Tariff Act, 1934 — Section 2A

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High Courts05 Dec 1972

J.K.K. Angappan and Bros. Vs Commissioner of Income Tax

Madras High Court · (1973) 91 ITR 513

Finance (No. 2) Act, 1967 — Section 1, 156, 46Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 220(2)

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High Courts05 Dec 1972

J.K.K. Angappan Vs Income Tax Officer

Madras High Court · (1973) ILR (Mad) 606 : (1974) 94 ITR 397

General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 280K, 280R, 280T, 280X

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High Courts05 Dec 1972Allowed

The Crompton Engineering Company Limited Vs State of Madras

Madras High Court · (1973) ILR (Mad) 427

Central Sales Tax Act, 1956 — Section 5(2)

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High Courts05 Dec 1972

Manjunatha Rai Vs The Board of Revenue

Madras High Court · AIR 1973 Mad 343 : (1974) ILR (Mad) 305 : (1973) 86 LW 571 : (1973) 1 MLJ 390

Stamp Act, 1899 — Article 23, 55, 31, 32, 33

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High Courts05 Dec 1972

Commissioner of Income Tax Vs P.R. Chockalingam Chettiar and Others

Madras High Court · (1973) 91 ITR 380

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 66(5)

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