High Courts12 Dec 1969
Commissioner of Income Tax Vs Ramdas Pharmacy
Madras High Court · (1971) ILR (Mad) 51 : (1970) 77 ITR 276
Income Tax Act, 1922 — Section 22(3), 28(1)
COURT ARCHIVE
Madras High Court judgments
1,04,573 judgments · page 3,782 of 5,229
High Courts10 Dec 1969Allowed
P.V. Natarajan Vs The Revenue Divisional Officer and Others
Madras High Court · (1970) ILR (Mad) 454
Constitution of India, 1950 — Article 16(2), 226Madras Hereditary Village Offices Act, 1895 — Section 10, 10(1), 13, 16(2), 20
High Courts10 Dec 1969Allowed
The Principal, Medical College, Pondicherry and Another Vs M.J. Vincent
Madras High Court · AIR 1970 Mad 424 : (1971) ILR (Mad) 346 : (1970) 83 LW 239 : (1970) 2 MLJ 307
Constitution of India, 1950 — Article 226, 311Pondicherry (Administration) Act, 1962 — Section 9
High Courts10 Dec 1969
The State of Madras Vs M. Chinnasamy and Others
Madras High Court · (1970) 2 MLJ 686
Land Acquisition Act, 1894 — Section 4(1)
High Courts09 Dec 1969Dismissed
Sha Hastimal Khimchand Vs Deputy Commercial Tax Officer
Madras High Court · (1971) 28 STC 255
High Courts09 Dec 1969
Soliappa Mudaliar and Another Vs Meenakshi Ammal and Others
Madras High Court · (1970) 1 MLJ 383
Hindu Succession Act, 1956 — Section 14Succession Act, 1925 — Section 15
High Courts09 Dec 1969
In Re: J.L. Samuel
Madras High Court · (1970) 1 MLJ 492
Arms Act, 1959 — Section 25(1)(a), 3Penal Code, 1860 (IPC) — Section 304A
High Courts08 Dec 1969
Thava Pandian and Others Vs Veerappa Chettiar and Others
Madras High Court · (1971) ILR (Mad) 779 : (1970) 83 LW 512 : (1970) 2 MLJ 625
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5
High Courts08 Dec 1969
Doraipandian Pillai Vs M.S. Sivagnanam Pillai
Madras High Court · (1970) 83 LW 422 : (1970) 2 MLJ 242
General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
High Courts05 Dec 1969
Shri Alladi Kuppuswamy Vs The Controller of Estate Duty, Madras
Madras High Court · AIR 1970 Mad 366 : (1970) 83 LW 240
Estate Duty Act, 1953 — Section 5, 7(1)Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts05 Dec 1969
Alladi Kuppuswami Vs Controller of Estate Duty
Madras High Court · (1970) ILR (Mad) 603 : (1970) 76 ITR 500
Estate Duty Act, 1953 — Section 40, 5, 6, 7(1)Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts05 Dec 1969
P.A.P. Chidambara Nadar Vs Commissioner of Income Tax
Madras High Court · (1971) ILR (Mad) 269 : (1970) 77 ITR 84
Income Tax Act, 1922 — Section 16(3)
High Courts05 Dec 1969
Vr. C. Rm. Adaikkappa Chettiar Vs Commissioner of Income Tax
Madras High Court · (1970) 78 ITR 285
Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 154, 297(2)
High Courts05 Dec 1969
Alladi Kuppuswamy Vs Controller of Estate Duty
Madras High Court · (1970) 83 LW 240 : (1970) 2 MLJ 140
Estate Duty Act, 1953 — Section 64(1)Hindu Womens Right to Property Act, 1937 — Section 3
High Courts05 Dec 1969
R.M. Chidambaram Pillai and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1970 Mad 497 : (1971) ILR (Mad) 1 : (1970) 77 ITR 494
Income Tax Act, 1922 — Section 10(4), 16(1)Income Tax Rules, 1922 — Rule 24Partnership Act, 1932 — Section 4
High Courts05 Dec 1969
T.P. Sundaralingam Vs The State of Madras and Others
Madras High Court · AIR 1971 Mad 245 : (1971) ILR (Mad) 312
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2Rice Milling Industry (Regulation and Licensing) Rules, 1959 — Rule 3(1), 3(2)
High Courts05 Dec 1969
Sree Meenakshi Mills Ltd. Vs The State of Madras
Madras High Court · (1970) 2 MLJ 609
Madras General Sales Tax Act, 1939 — Section 2
High Courts01 Dec 1969
A. Abdul Shukoor and Co., by pertner A. Abdul Shukoor Sahib Vs The Union of India (UOI) and Another
Madras High Court · (1971) 1 MLJ 400
Evidence Act, 1872 — Section 106Railways Act, 1890 — Section 74(c)
High Courts01 Dec 1969
S. Parameswari Vs Kamadhenu Metal Rolling Mills Pvt. Ltd., Tirupur
Madras High Court · AIR 1971 Mad 293 : (1970) 83 LW 457
Companies Act, 1956 — Section 153, 433
High Courts28 Nov 1969
Sabapathi Boopathi and Another Vs Govindaraja Boopathy and Another
Madras High Court · (1970) 83 LW 631 : (1970) 2 MLJ 449
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1