High Courts05 Apr 1963Allowed
T.M.L. Alagappa Chettiar Vs The State of Madras
Madras High Court · (1963) 14 STC 839
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,928 of 5,226
High Courts05 Apr 1963Allowed
T.V.S. Sarma Studio Vs The State of Madras
Madras High Court · (1963) 14 STC 784
High Courts05 Apr 1963Dismissed
Abdul Azeez and Another Vs M.K.P. Kader Mohideen and Others
Madras High Court · AIR 1963 Mad 428 : (1963) 76 LW 498 : (1963) 2 MLJ 220
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 105, 11Partnership Act, 1932 — Section 42
High Courts04 Apr 1963Allowed
Vasantha and Co. Vs The State of Madras
Madras High Court · (1963) ILR (Mad) 1157 : (1963) 76 LW 542 : (1963) 14 STC 696
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 2, 7Central Excises and Salt Act, 1944 — Section 4Central Sales Tax Act, 1956 — Section 14, 15
High Courts03 Apr 1963Dismissed
M.S. Dharma Mudali Vs O.C. Abdulla, Principal Subordinate Judge and Others
Madras High Court · (1964) ILR (Mad) 728
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 58(1)Tamil Nadu Hindu Religious and Charitable Endowments (Second Amendment) Act, 1961 — Section 113A, 113A(1), 113A(2)
High Courts03 Apr 1963
Kaliammal and Others Vs Muthu Pillai alias Perathambia Pillai and Others
Madras High Court · AIR 1966 Mad 118 : (1965) 78 LW 57
High Courts03 Apr 1963Allowed
Meenambika Company Vs The State of Madras
Madras High Court · (1964) ILR (Mad) 624 : (1963) 14 STC 817
High Courts03 Apr 1963Dismissed
P. Kandiah Thevar Vs Third Income Tax Officer and Another
Madras High Court · AIR 1964 Mad 305 : (1964) ILR (Mad) 102 : (1963) 49 ITR 665
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 54Income Tax Act, 1961 — Section 137(1), 137(2), 137(3)
High Courts01 Apr 1963Allowed
The Deputy Commissioner of Commercial Taxes Vs Presidency Motors
Madras High Court · (1963) 14 STC 706
High Courts01 Apr 1963
H. N. Kempai Gowder and Another Vs Commissioner of Agricultural Income Tax, Madras
Madras High Court · (1964) 54 ITR 31
High Courts01 Apr 1963Dismissed
P.L.L. Ramanathan Chettiar and Another Vs Board of Revenue by the Commissioner of Civil Supplies and Others
Madras High Court · (1964) ILR (Mad) 151
Constitution of India, 1950 — Article 226Rice Milling Industry (Regulation) Act, 1958 — Section 5, 5(4), 5(5), 6, 7
High Courts01 Apr 1963
H.N. Kempai Gowder and Others Vs The Commissioner of Agricultural Income Tax
Madras High Court · (1963) ILR (Mad) 1150 : (1964) 77 LW 336 : (1964) 1 MLJ 51
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 29, 65
High Courts01 Apr 1963Dismissed
P.L.L. Ramanathan Chettiar and others Vs Board of Revenue, by the Commissioner of Civil Supplies, Madras and others
Madras High Court · (1964) ILR (Mad) 151
Constitution of India, 1950 — Article 226
High Courts01 Apr 1963Allowed
K. Paramasivam Pillai Vs Board of Revenue and Others
Madras High Court · (1963) 14 STC 972
High Courts29 Mar 1963
Arnlayi Nadachi and Another Vs Jagadeesiah Nadar and Others
Madras High Court · AIR 1964 Mad 122 : (1963) 76 LW 603
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 43, 65
High Courts29 Mar 1963Allowed
The State of Madras Vs The Prince of Arcot Endowmmts Estate, Represented By Agent Janab Abdub Abdul Hameed Khan of Tiruchirapalli
Madras High Court · (1963) 03 MAD CK 0041
Madras Estates Land Act, 1908 — Section 3(2)(d)
High Courts29 Mar 1963
Arulayi Nadachi and Another Vs Jagadeesiah Nadar and Others
Madras High Court · (1964) ILR (Mad) 85
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 43, 65
High Courts29 Mar 1963
R. Vs M., T. V. D. and Co. V. Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 23
General Clauses Act, 1897 — Section 6Income Tax Act, 1922 — Section 10, 10(2)(vii), 34, 66(2)
High Courts29 Mar 1963Dismissed
State of Madras Vs A.V. Anantharaman
Madras High Court · AIR 1963 Mad 425 : (1963) ILR (Mad) 1014 : (1963) 2 LLJ 584 : (1963) 76 LW 428
Limitation Act, 1908 — Article 102Madras Fundamental Rules — Rule 52