COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,869 of 5,226

High Courts25 Oct 1965

The Employees State Insurance Corporation Vs Shri Karumuthu Thyagaraja Chettiar, Principal Employer, Sri Meenakshi Mills Ltd., Madurai

Madras High Court · AIR 1966 Mad 378 : (1966) CriLJ 1153 : (1966) 1 LLJ 705 : (1966) 79 LW 122

Employees State Insurance Act, 1948 — Section 75(2)Factories Act, 1948 — Section 21(1)

Read judgment

High Courts25 Oct 1965

Rm. P. Al. A. Alagappa Chettiar Vs Controller of Estateduty, Madras

Madras High Court · (1966) 60 ITR 289

Estate Duty Act, 1953 — Section 64(1)

Read judgment

High Courts22 Oct 1965

Chentilnathan Chettiar Vs Peri V. SP. Manickam Chettiar

Madras High Court · AIR 1966 Mad 426 : (1966) 79 LW 14

Contract Act, 1872 — Section 69

Read judgment

High Courts22 Oct 1965

S. Vanchesan and Others Vs Brahmayya and Co., and Others

Madras High Court · (1968) ILR (Mad) 378 : (1966) 79 LW 444 : (1966) 2 MLJ 20

Companies Act, 1913 — Section 235

Read judgment

High Courts21 Oct 1965

Commissioner of Income Tax, Madras Vs Kasturi Estates (P.) Ltd.

Madras High Court · (1967) ILR (Mad) 23 : (1966) 62 ITR 578

Income Tax Act, 1922 — Section 2(4), 66(1)

Read judgment

High Courts21 Oct 1965Allowed

Ayyaswami Nadar Vs S.V.G. Rathnasami Nadar

Madras High Court · (1967) ILR (Mad) 510

Bankruptcy Act, 1883 — Section 118Presidency Towns Insolvency Act, 1909 — Section 126Provincial Insolvency Act, 1920 — Section 28(2), 3(1), 4, 5, 50

Read judgment

High Courts20 Oct 1965

S.T.RM. Ramanathan Chettiar and Another Vs Commissioner of Income Tax, Madras

Madras High Court · (1966) 62 ITR 184

Income Tax Act, 1922 — Section 66, 66(2)

Read judgment

High Courts20 Oct 1965

S.T. Rm. Ramanathan Chettiar, Kultipirai and Others Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1967 Mad 224

Income Tax Act, 1922 — Section 66(2)

Read judgment

High Courts20 Oct 1965

V.K. Mohamed Rowther Vs Chennapaiya and Another

Madras High Court · AIR 1966 Mad 182 : (1965) 78 LW 750

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Read judgment

High Courts19 Oct 1965

N.S.S. Sokkalingam Chettiar and Co. Vs Commissioner of Income Tax, Madras

Madras High Court · (1966) 60 ITR 671

Income Tax Act, 1961 — Section 26A

Read judgment

High Courts19 Oct 1965

Collector of Estate Duty, Madras Vs Estate of Janab S. Ibrahim Rowther, Madras

Madras High Court · AIR 1966 Mad 408 : (1967) ILR (Mad) 287 : (1966) 60 ITR 269

Estate Duty Act, 1953 — Section 10, 5, 64(1)

Read judgment

High Courts19 Oct 1965

P.S.N.S. Ambalavana Chettiar and Co. (P.) Ltd. and Others Vs Registrar of Companies

Madras High Court · AIR 1966 Mad 415 : (1966) 36 CompCas 58 : (1966) CriLJ 1279

Companies Act, 1960 — Section 134(4), 159, 166, 210, 220(1)

Read judgment

High Courts19 Oct 1965

C.R. Padmanabha Chetty Vs Assistant Collector, Central Excise, Salem and Another

Madras High Court · AIR 1966 Mad 450

Defence of India (Amendment) Rules, 1963 — Rule 126Defence of India Act, 1962 — Section 3, 3(1), 3(2), 3(2)(33)Gold (Control) Rules, 1963 — Rule 126

Read judgment

High Courts15 Oct 1965

Salem-Erode Electricity Distribition Company (Private) Ltd. Vs Salem-Eroda Electricity Distribution Company Ltd., Employees' Union and Another

Madras High Court · (1966) 2 LLJ 242

Industrial Disputes Act, 1947 — Section 10, 9A

Read judgment

High Courts15 Oct 1965

S. Subramaniam Vs K.V. Rajaram and Others

Madras High Court · AIR 1966 Mad 355 : (1967) ILR (Mad) 497 : (1966) 79 LW 11

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17, 17(4)

Read judgment

High Courts15 Oct 1965

In Re: Jayaraman

Madras High Court · (1967) CriLJ 776

Read judgment

High Courts14 Oct 1965

Asia Bi (M.S. Salamath Transports) and Another Vs Ravi Roadways and Others

Madras High Court · (1967) ILR (Mad) 207 : (1967) 2 MLJ 109

Motor Vehicles Act, 1988 — Section 43A, 59(1)

Read judgment

High Courts14 Oct 1965

Chinnammal and Others Vs Kumidhini

Madras High Court · AIR 1966 Mad 366 : (1966) 61 ITR 597 : (1966) 79 LW 83

Income Tax Act, 1961 — Section 137(1), 137(5)

Read judgment

High Courts13 Oct 1965

KM. PR. KM. Firm Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1967 Mad 331 : (1966) 62 ITR 159

Read judgment

High Courts13 Oct 1965Allowed

Janab K.T.M.S. Mahamood Vs Commissioner of Income Tax

Madras High Court · (1966) 61 ITR 63

Income Tax Act, 1922 — Section 16(3), 16(3)(a)(iii), 66(1)

Read judgment