High Courts19 Dec 1962
A. Basaviah Gowder By L. R. B. Krishnan Vs Commissioner of Gift Madras
Madras High Court · (1963) ILR (Mad) 1082 : (1963) 49 ITR 817
Income Tax Act, 1961 — Section 16(3)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,934 of 5,226
High Courts19 Dec 1962Allowed
Trustees of the Port of Madras Vs Union of India (UOI)
Madras High Court · AIR 1963 Mad 347
Madras Port Trust Act, 1905 — Section 110
High Courts19 Dec 1962
Srikantiah and Others Vs H.A. Bhojaraj
Madras High Court · (1963) 1 MLJ 418
Criminal Procedure Code, 1898 (CrPC) — Section 139A
High Courts19 Dec 1962
Natesan and Co. (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1964) 51 ITR 386
Income Tax Act, 1922 — Section 10(2)(xv), 10(4A), 2, 66
High Courts18 Dec 1962
Rukmani Co. (Private) Ltd. Vs The Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 510 : (1964) ILR (Mad) 510 : (1962) 46 ITR 808
Income Tax Act, 1922 — Section 2(4), 4(3), 6
High Courts18 Dec 1962
K. Subramania Pillai Vs Agricultural Income Tax Officer, Thuckalay
Madras High Court · (1964) 53 ITR 764
Income Tax Act, 1950 — Section 62, 9(1)
High Courts18 Dec 1962
Rukmani Company (Pvt.) Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 599
Income Tax Act, 1961 — Section 66(1)
High Courts18 Dec 1962
A. Kannan Chetty Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) ILR (Mad) 147 : (1963) 50 ITR 601
Income Tax Act, 1922 — Section 66(1)
High Courts18 Dec 1962Dismissed
V. Rajagopal Vs Salem Provident Society (in liquidation) and Others
Madras High Court · AIR 1963 Mad 297 : (1963) 33 CompCas 435 : (1963) 76 LW 271 : (1953) 1 MLJ 402
Contract Act, 1872 — Section 50
High Courts18 Dec 1962
Chellappa Chettiar and Others Vs T.P. Kalyanasundaram and Others
Madras High Court · AIR 1963 Mad 423 : (1963) 76 LW 301 : (1963) 2 MLJ 237
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4(1), Order 34 Rule 5, Order 34 Rule 5(1)
High Courts18 Dec 1962
S. Hastimal Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 49 ITR 273
Income Tax Act, 1922 — Section 34, 66
High Courts18 Dec 1962
O. RM. M. SP. SV. Firm Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 801
Income Tax Act, 1922 — Section 10, 12, 25, 25(3), 25(4)
High Courts18 Dec 1962
Fomra Brothers Vs Commissioner of Income Tax
Madras High Court · (1963) ILR (Mad) 890 : (1963) 49 ITR 684
High Courts17 Dec 1962Allowed
P.S. Gulam Mohamed Rowther Vs Narendranath Reddi and Others
Madras High Court · AIR 1963 Mad 261 : (1963) 76 LW 119
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47
High Courts13 Dec 1962
Pannalal Jagannath Prasad Gupta Vs The State of Madras and Another
Madras High Court · (1963) 76 LW 225 : (1963) 1 MLJ 415
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7
High Courts12 Dec 1962
South India Corporation (Madras) Private Limited Vs Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 200
Income Tax Act, 1922 — Section 23A
High Courts12 Dec 1962
South India Corporation (Madras) Private Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 758
High Courts11 Dec 1962
A. Natesan Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) ILR (Mad) 502 : (1963) 49 ITR 941
Income Tax Act, 1922 — Section 66(1), 66(2)Income Tax Act, 1961 — Section 16(3)(a)(iv)
High Courts10 Dec 1962
S. Kuppuswami Mudaliar Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 51 ITR 757
Income Tax Act, 1922 — Section 34, 66
High Courts07 Dec 1962
In re : Soma Veerappa
Madras High Court · (1965) CriLJ 392
Companies Act, 1956 — Section 159, 160, 161, 162, 220