High Courts16 Jul 1964
Janab K. Mohamad Adam Sahib Vs The Commissioner of Income Tax
Madras High Court · (1965) ILR (Mad) 127
Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,895 of 5,226
High Courts15 Jul 1964
Chidambara Goundar Vs K.C. Senniappa Gounder and Others
Madras High Court · AIR 1965 Mad 337 : (1965) ILR (Mad) 691 : (1964) 77 LW 683
Transfer of Property Act, 1882 — Section 53, 54
High Courts14 Jul 1964
Sha Kishorilal Genajee Vs Collector of Customs, Madras
Madras High Court · AIR 1965 Mad 338 : (1965) ILR (Mad) 474 : (1965) 1 MLJ 162
Constitution of India, 1950 — Article 226
High Courts14 Jul 1964
Syed Khaja Gulam Rasool (Died) and Others Vs K.M. Bijili Sahib and Others
Madras High Court · AIR 1965 Mad 404 : (1965) ILR (Mad) 700 : (1964) 77 LW 685
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts13 Jul 1964Dismissed
K. Nallathambi Vs Nagarathnaswamy Devasthanam
Madras High Court · (1965) ILR (Mad) 225
High Courts13 Jul 1964
In Re: M. Mohanarangiah Chetty The Official Assignee, Madras
Madras High Court · (1964) 07 MAD CK 0056
Presidency Towns Insolvency Act, 1909 — Section 17, 51, 57
High Courts13 Jul 1964Dismissed
R. Natesa Chettiar Vs The Collector of North Arcot Dt., Vellore
Madras High Court · (1964) 07 MAD CK 0047
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 40
High Courts13 Jul 1964
In Re: Mohanarangiah Chetty, An Insolvent, The Official Assignee
Madras High Court · (1965) ILR (Mad) 558
Presidency Towns Insolvency Act, 1909 — Section 17, 51, 57
High Courts13 Jul 1964Dismissed
B. Natesa Chettiar Vs The Collector of North Arcot
Madras High Court · (1966) ILR (Mad) 81
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 33, 40
High Courts13 Jul 1964
S. Saraswathi Ammal Vs Seth Gobindram Lilaram and Others
Madras High Court · (1965) ILR (Mad) 471
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11
High Courts13 Jul 1964
In re : S.T. Shanmugham and Another
Madras High Court · AIR 1965 Mad 214 : (1965) CriLJ 558
Penal Code, 1860 (IPC) — Section 420, 511Trade and Merchandise Marks Act, 1958 — Section 2, 2(f), 50, 79, 8
High Courts10 Jul 1964Allowed
AS. S. RM. Swaminathan Chettiar Vs E.M. Chokkalingam Chettiar
Madras High Court · (1965) ILR (Mad) 118
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 6 Rule 17, Order 8 Rule 8, 10, 12Evidence Act, 1872 — Section 78(6)
High Courts09 Jul 1964Dismissed
K. Venkitaswamy Naicker Vs Ramasami Naicker
Madras High Court · (1964) 07 MAD CK 0055
High Courts09 Jul 1964
Subbakkal Vs Subba Gounder and Another
Madras High Court · AIR 1965 Mad 371 : (1965) ILR (Mad) 688 : (1964) 77 LW 609 : (1965) 1 MLJ 159
High Courts08 Jul 1964
Kasturi and Sons Ltd., Madras Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 56 ITR 346
High Courts08 Jul 1964
Mettur Sandalwood Oil Co., Mettur Dam Vs State of Madras
Madras High Court · AIR 1965 Mad 291 : (1965) ILR (Mad) 638 : (1965) 78 LW 443
Income Tax Act, 1922 — Section 6Tamil Nadu General Sales Tax Act, 1959 — Section 3(2)
High Courts07 Jul 1964
Liquidator, The Delta Plantation Company Limited. (In Voluntary Liquidation) Vs State of Madras
Madras High Court · (1965) ILR (Mad) 634
Income Tax Act, 1961 — Section 10(2)Madras Plantations Agricultural Income Tax Act, 1955 — Section 2
High Courts06 Jul 1964Dismissed
Deputy Commissioner of Commercial Taxes, Madras Division Vs National Engineering Company, Madras (P.) Ltd.
Madras High Court · (1965) 16 STC 873
Tamil Nadu General Sales Tax Act, 1959 — Section 22(3)
High Courts02 Jul 1964
Rajagopal and Another Vs State of Pondicherry
Madras High Court · AIR 1965 Mad 144 : (1965) CriLJ 451
Sea Customs Act, 1878 — Section 167(78)
High Courts02 Jul 1964
Mooljee Ramjee and Sons Vs Deputy Commissioner (Commercial Taxes), Madurai Division
Madras High Court · (1965) ILR (Mad) 481 : (1966) 17 STC 255
Madras General Sales Tax Act, 1939 — Section 6(1)