Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 57, 57(1), 57(5)Central Provinces and Berar Revocation of Land Revenue Exemptions Act, 1948 — Section 5(3)Constitution of India, 1950 — Article 226

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High Courts11 Aug 1966

E. A. Venkataramier and Sons Vs Commissioner of Income Tax, Madras.

Madras High Court · (1967) 65 ITR 316

Income Tax Act, 1922 — Section 34, 34(1), 34(1)(b), 34(3), 66(1)

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High Courts10 Aug 1966

In Re: R. Kothandapani

Madras High Court · (1968) CriLJ 182

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High Courts10 Aug 1966Dismissed

E.M. Narayanaswami Vs T.V. Chinnathambi and another

Madras High Court · (1966) 08 MAD CK 0002

Penal Code, 1860 (IPC) — Section 406

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High Courts09 Aug 1966

V.G. Row Vs N. Krishnaswami Reddy and Others

Madras High Court · AIR 1967 Mad 345

Constitution of India, 1950 — Article 132(1), 217, 233

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High Courts09 Aug 1966

K. Simrathmull (No. 2) Vs Commissioner of Income Tax, Madras.

Madras High Court · (1967) 64 ITR 262

Income Tax Act, 1922 — Section 66(1)

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High Courts09 Aug 1966

K. Simrathmull Vs Commissioner of Income Tax, Madras.

Madras High Court · (1967) 64 ITR 166

Income Tax Act, 1922 — Section 34, 34(1)(a), 34(3), 66(1)

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High Courts09 Aug 1966Allowed

K.S. Varadaraja Iyengar Vs Deputy Commercial Tax Officer

Madras High Court · (1967) 19 STC 41

Constitution of India, 1950 — Article 14, 19, 31

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High Courts05 Aug 1966

Sengalani Gramani Vs Subbayya Nadar and Others

Madras High Court · AIR 1967 Mad 344 : (1967) 80 LW 41

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts05 Aug 1966

The Madras Piece-goods Merchants Charitable Trust Vs Moolchand Gupta and Another

Madras High Court · (1968) ILR (Mad) 214 : (1966) 2 MLJ 533

Civil Procedure Code, 1908 (CPC) — Section 141Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(8)

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