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Madras High Court judgments

1,04,503 judgments · page 3,938 of 5,226

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High Courts02 Nov 1962

Pappa Ammal alias Pappayammal Vs Pandian Bank Ltd. and Others

Madras High Court · (1963) 76 LW 233 : (1964) 1 MLJ 160

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High Courts02 Nov 1962Dismissed

N.S. Devarajan Vs The State of Madras and Another

Madras High Court · (1963) ILR (Mad) 1075

Constitution of India, 1950 — Article 226Criminal Law (Amendment) Act, 1932 — Section 7(9)Madras City Municipal Corporation Act, 1919 — Section 31, 32, 4, 40, 41
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High Courts01 Nov 1962

Naina Vs S. Rajappa and K. Ramaiah, Trustees of Kailasanathar, etc., Temples, T. Kallikulli

Madras High Court · (1963) 76 LW 88 : (1963) 1 MLJ 180

Civil Procedure Code, 1908 (CPC) — Section 151
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High Courts29 Oct 1962

Matheson Bosanquet and Co. Private Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1964) 52 ITR 380

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High Courts29 Oct 1962

COMMISSIONER OF Income Tax, MADRAS Vs ESSEN PRIVATE LTD.

Madras High Court · (1963) 50 ITR 569

Income Tax Act, 1961 — Section 66
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High Courts25 Oct 1962Dismissed

Pichai Ammal Vs Vellayya Thevar alias Ochu Thevar

Madras High Court · AIR 1963 Mad 198 : (1963) ILR (Mad) 671 : (1963) 76 LW 24

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 20A(2), Order 5 Rule 9(3)
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High Courts24 Oct 1962

K. Shanmugha Sundaram Vs Special Deputy Tahsildar, Income Tax Collections, Coimbatore, and Another

Madras High Court · (1963) 49 ITR 9

Income Tax Act, 1961 — Section 22(2), 29, 44, 45, 46
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High Courts24 Oct 1962Allowed

Deputy Commissioner of Commercial Taxes, Madras Division Vs K. Kapoorchand Bhandari

Madras High Court · (1963) 1 MLJ 58 : (1963) 14 STC 248

Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)
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High Courts23 Oct 1962Allowed

SP. RM. Valliammi Achi Vs M. Ar. Al. Alagappa Chettiar and Others

Madras High Court · AIR 1963 Mad 224

Tamil Nadu Agriculturists Relief Act, 1938 — Section 13
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High Courts23 Oct 1962Dismissed

Muhammad Hussain and Another Vs Ganga Naicken alias Gangama Naicken and Others

Madras High Court · AIR 1963 Mad 222 : (1963) 76 LW 80 : (1963) 2 MLJ 209

Constitution of India, 1950 — Article 133(1)
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High Courts22 Oct 1962

Bhagat Estates Private Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) ILR (Mad) 791 : (1964) 53 ITR 683

Constitution of India, 1950 — Article 14, 34Income Tax Act, 1961 — Section 139, 147, 147(a), 148, 148
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High Courts22 Oct 1962

Thiagesar Dharma Vanikam Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 50 ITR 798

Income Tax Act, 1961 — Section 16, 4, 4(3), 4(3)(i), 4(3)(ia)
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High Courts19 Oct 1962Dismissed

V. Rajagopal Vs Salem Provident Society Ltd.

Madras High Court · AIR 1963 Mad 287 : (1963) 33 CompCas 446 : (1963) 76 LW 305 : (1953) 1 MLJ 270

Companies Act, 1956 — Section 155, 467
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High Courts19 Oct 1962Dismissed

R. Kamala alias Chellu alias Mrs. L.S. Parthasarathi Vs K. Rajagopalachari and Others

Madras High Court · AIR 1963 Mad 305 : (1963) 76 LW 172

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, 115
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High Courts18 Oct 1962

Young Men's Indian Association Vs Assistant Inspector of Labour

Madras High Court · (1963) 2 LLJ 588

Constitution of India, 1950 — Article 226
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High Courts18 Oct 1962Dismissed

Sivakasi Match Exporting Co. Vs Ramanlal Mohanlal Bros., firm

Madras High Court · AIR 1963 Mad 403 : (1964) ILR (Mad) 1204 : (1963) 76 LW 247 : (1963) 1 MLJ 382

Limitation Act, 1908 — Section 19
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High Courts17 Oct 1962Allowed

Arunachalathammal Vs Ramachandran Pillai and Others

Madras High Court · AIR 1963 Mad 255 : (1963) ILR (Mad) 778 : (1963) 76 LW 109 : (1963) 1 MLJ 254

Hindu Succession Act, 1956 — Section 11, 15, 16, 6, 8
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High Courts16 Oct 1962

L. G. Balakrishnan Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 49 ITR 102

Income Tax Act, 1961 — Section 16(3)(a)(iii), 16(3)(a)(iv), 16(3)(c)(iii), 16(3)(iv), 66(1)
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High Courts16 Oct 1962Dismissed

Ramchandran Vs Kothai Ammal and Another

Madras High Court · AIR 1963 Mad 174 : (1963) ILR (Mad) 482 : (1962) 75 LW 745 : (1963) 1 MLJ 63

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15
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High Courts16 Oct 1962

Commissioner of Income Tax, Madras Vs Rathinasabapathy Mudaliar (Deceased)

Madras High Court · (1964) 51 ITR 204

Income Tax Act, 1922 — Section 34, 34(1), 34(1)(a), 34(1)(b)Income Tax Act, 1961 — Section 66(1)
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