Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 310, 311, 32Government of India Act, 1935 — Section 240, 240(3)

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High Courts23 Sept 1964Dismissed

V. Govindaswami Naidu Vs The Additional Commercial Tax Officer and Another

Madras High Court · (1965) ILR (Mad) 294 : (1966) 18 STC 60

Constitution of India, 1950 — Article 213

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High Courts23 Sept 1964

Valliammal Vs State of Madras and Others

Madras High Court · AIR 1967 Mad 332 : (1965) ILR (Mad) 388 : (1966) 79 LW 702

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 5

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High Courts22 Sept 1964

Umar Sait and Others Vs Union of India and Another

Madras High Court · AIR 1965 Mad 395 : (1965) ILR (Mad) 250 : (1967) 63 ITR 122 : (1964) 77 LW 733 : (1965) 1 MLJ 59

Income Tax Act, 1961 — Section 34, 46(2)Transfer of Property Act, 1882 — Section 53

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High Courts22 Sept 1964Dismissed

S. Venkataraman Vs The State of Madras

Madras High Court · (1965) ILR (Mad) 560 : (1965) 16 STC 752

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High Courts21 Sept 1964Allowed

P. Balakrishna Mudaliar Vs The State of Madras

Madras High Court · (1965) 16 STC 825

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High Courts18 Sept 1964

S. Gopal Chettiar Vs Commissioner of Income Tax

Madras High Court · (1965) ILR (Mad) 366 : (1966) 60 ITR 467

Tamil Nadu Agricultural Income Tax (Amendment) Act, 1958 — Section 4(b), 65

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High Courts18 Sept 1964

N. Naganatha Iyer Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1965 Mad 422 : (1965) 57 ITR 326 : (1965) 1 MLJ 242

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

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High Courts17 Sept 1964

K.S. Gopalan Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1967 Mad 289

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High Courts17 Sept 1964

Advocate General of Madras Vs S.V. Thonthi, Chakkampatti, Madurai Dt.

Madras High Court · AIR 1965 Mad 415 : (1965) CriLJ 371 : (1964) 77 LW 747

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High Courts16 Sept 1964Dismissed

His Holiness Sri Vanamamalai Ramanuja Jeer Swamigal, Sri Vanamamalai Mutt, Nanguneri, Tirunelveli Dt. Vs The Asst. Commissioner, Hindu Religious and Charitable Endowments (Adm.) Tirunelveli

Madras High Court · (1966) ILR (Mad) 72

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 175, 187

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High Courts16 Sept 1964Dismissed

His Holiness Sri Vanamamalai Ramanuja Jeer Swamigal, Sri Vanamamalai Mutt Vs The Assistant Commissioner, Hindu Religious and Charitable Endowments (Administration)

Madras High Court · (1966) ILR (Mad) 72

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 175, 187Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 13, 14, 14(3), 21, 24

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High Courts16 Sept 1964

M.K.K.R. Muthukaruppan Chettiar and Another Vs Commissioner of Income Tax, Madras

Madras High Court · (1965) ILR (Mad) 240 : (1965) 56 ITR 674

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 25A(2), 30(1), 31, 31(3), 33

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High Courts15 Sept 1964

S.M.N. Thangaswami Chettiar, Madurai and Another Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1966 Mad 103 : (1966) ILR (Mad) 243 : (1965) 57 ITR 546 : (1964) 1 MLJ 251

Income Tax Act, 1886 — Section 4(3)Income Tax Act, 1922 — Section 15, 4(3)Mortmain and Charitable Uses Act, 1888 — Section 13(2)

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