High Courts07 Apr 1965
Kaloogate Estate Vs Commissioner of Income Tax
Madras High Court · (1973) 87 ITR 215
Income Tax Act, 1961 — Section 66
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,879 of 5,226
High Courts07 Apr 1965Allowed
R. Ratnasabapathy Servai and others Vs Sannasi Ambalagaran and others
Madras High Court · (1965) 04 MAD CK 0047
Estates Abolition Act — Section 12
High Courts07 Apr 1965Dismissed
C.N. Nambudiri Vs Edwin Israel
Madras High Court · (1965) 04 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106
High Courts07 Apr 1965
C. T. NARAYANAN CHETTIAR Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1966) 60 ITR 690
Income Tax Act, 1961 — Section 66(2)
High Courts05 Apr 1965Dismissed
R. Appavoo Vs The Corporation of Madras
Madras High Court · (1965) 04 MAD CK 0046
Madras City Municipal Act, 1904 — Section 220
High Courts05 Apr 1965Dismissed
Kamalam Vs The Special Tahsildar No. III for Land Acquisition, Tindivanam
Madras High Court · (1965) 04 MAD CK 0041
Land Acquisition Act, 1894 — Section 12(2), 17, 31(2), 4(1), 45
High Courts05 Apr 1965
Amalgamated Commercial Traders Private Ltd. Vs C. Hariprasad
Madras High Court · AIR 1966 Mad 161 : (1965) 78 LW 461 : (1965) 2 MLJ 477
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts01 Apr 1965
Venkitammal and Another Vs Muthukrishna Naidu and Others
Madras High Court · AIR 1967 Mad 196 : (1966) ILR (Mad) 99
Limitation Act, 1908 — Article 141
High Courts01 Apr 1965Dismissed
K. Suburamu Pillai and another Vs Ramayi Ammal and others
Madras High Court · (1965) 04 MAD CK 0049
Evidence Act, 1872 — Section 108
High Courts01 Apr 1965
V. RAMANATHAN Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1966) 62 ITR 293
Income Tax Act, 1961 — Section 66(2)
High Courts01 Apr 1965
S.P. Narayaaswami Pillai Vs Dhanakoti Ammal
Madras High Court · AIR 1967 Mad 220 : (1966) ILR (Mad) 668 : (1966) 79 LW 486
Specific Relief Act, 1963 — Section 16, 22(2)
High Courts01 Apr 1965
S. Rajam, Proprietor, Murray and Co. Vs The Indian Union
Madras High Court · (1966) 79 LW 733 : (1966) 2 MLJ 251
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts01 Apr 1965
S. Govindan Chettiar and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1966 Mad 263
Income Tax Act, 1961 — Section 13, 66
High Courts31 Mar 1965
The State of Madras and Another Vs Sambandamurthi Mudaliar
Madras High Court · (1966) ILR (Mad) 36 : (1967) 80 LW 90 : (1966) 2 MLJ 337
Constitution of India, 1950 — Article 226
High Courts31 Mar 1965Allowed
Sundaram Motors Private Limited and Others Vs Joint Commercial Tax Officer, Mount Road II Division and Others
Madras High Court · (1965) 16 STC 644
Constitution of India, 1950 — Article 132, 147
High Courts30 Mar 1965
Commissioner of Income Tax, Madras Vs Associated Drug Co. (P.) Ltd.
Madras High Court · (1965) 58 ITR 306
Income Tax Act, 1922 — Section 10(2)(xv), 34, 66(1)
High Courts30 Mar 1965
A. Susiah Vs S. Muniswamy
Madras High Court · AIR 1966 Mad 175 : (1966) CriLJ 553 : (1965) 2 MLJ 377
Copyright Act, 1957 — Section 13, 14, 17, 19, 2
High Courts26 Mar 1965Dismissed
Sundaraperumal Vs Badrinarayanan alias Badrachaiam and others
Madras High Court · (1965) 03 MAD CK 0032
Civil Procedure Code, 1908 (CPC) — Section 66, 66(1)
High Courts26 Mar 1965
T.G. Balaji Chettiar Vs Hindustan Lever Ltd., Bombay
Madras High Court · AIR 1967 Mad 148 : (1967) ILR (Mad) 753
Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12(1), 12(3), 18
High Courts26 Mar 1965Dismissed
M.K. Annamalai Chettiar and Co. Vs The Deputy Commercial Tax Officer and Another
Madras High Court · (1965) 78 LW 402 : (1965) 16 STC 687