COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,941 of 5,226

High Courts13 Sept 1962

R.M. Subramaniam Vs N. Sundaram Iyer

Madras High Court · AIR 1963 Mad 217 : (1963) ILR (Mad) 194 : (1963) 76 LW 40 : (1963) 1 MLJ 113

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 21 Rule 57(1), Order 38 Rule 11Presidency Towns Insolvency Act, 1909 — Section 13, 21, 9

High Courts13 Sept 1962

The Secretary, Press Labour Union Vs The Management of Express Newspapers Private Ltd., Proprietors of Dhinamani Press and Others

Madras High Court · (1963) 76 LW 213 : (1963) 1 MLJ 146

High Courts12 Sept 1962

Commissioner of Income Tax, Madras Vs K. Srinivasan and Others

Madras High Court · (1963) 50 ITR 788

Income Tax Act, 1961 — Section 2(6A)(e), 66(1)

High Courts12 Sept 1962

Tiruchi Varthaga Sangam Bank Limited Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 48 ITR 763

Income Tax Act, 1961 — Section 10, 10(2), 10(2)(iii), 4, 4(3)

High Courts12 Sept 1962

Commissioner of Income Tax, Madras Vs Indian Metal and Metallurgical Corporation

Madras High Court · (1963) ILR (Mad) 735 : (1964) 51 ITR 240

Income Tax Act, 1922 — Section 10(2), 10(2)(xv), 66, 66(1)Industrial Disputes Act, 1947 — Section 25F, 25F(b), 25FF, 25FFF

High Courts12 Sept 1962

AR. N. Ramaswami Chettiar and Others Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 48 ITR 771

High Courts12 Sept 1962

The Commissioner of Income Tax Vs K. Srinivasan (Dead) and Others

Madras High Court · (1963) 1 MLJ 305

Finance Act — Section 40Finance Act, 1955 — Section 15

High Courts11 Sept 1962

Basantlal Gupta Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 50 ITR 541

Income Tax Act, 1922 — Section 10, 10(1), 10(2), 10(2)(iii)Income Tax Act, 1961 — Section 16(1)(b), 23(5), 23(5)(a)

High Courts11 Sept 1962

Commissioner of Income Tax, Madras Vs K. G. Ramakrishnier

Madras High Court · (1963) 49 ITR 608

High Courts11 Sept 1962

T. M. ABDUL RAHIM SAHIB and CO. Vs COMMISSIONER OF Income Tax, MADRAS.

Madras High Court · (1963) 50 ITR 508

High Courts10 Sept 1962Allowed

S.A. Ramalinga Mudaliar Vs T.K. Ratna Mudaliar and Another

Madras High Court · AIR 1963 Mad 181 : (1962) 75 LW 723 : (1963) 1 MLJ 37

High Courts07 Sept 1962Dismissed

Velayuthan Pillai Neelakanta Vs Mathavan Pillai Mathevan Pillai

Madras High Court · AIR 1963 Mad 226 : (1963) ILR (Mad) 454 : (1963) 76 LW 52 : (1963) 1 MLJ 133

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 148Transfer of Property Act, 1882 — Section 60

High Courts06 Sept 1962Dismissed

Pichai Ammal Vs Sankara Muthia Pillai and another

Madras High Court · (1963) ILR (Mad) 614

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4A(1)

High Courts06 Sept 1962Dismissed

Pitchai Ammal and Another Vs Sankara Muthia Pillai and Others

Madras High Court · (1963) ILR (Mad) 614

Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 — Section 3(7)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4A, 4A(1), 4A(2), 4A(3), 4A(4)

High Courts05 Sept 1962Dismissed

Karuppa Gounder and Others Vs Palaniammal and Others

Madras High Court · AIR 1963 Mad 245 : (1963) ILR (Mad) 434 : (1963) 76 LW 236 : (1963) 1 MLJ 86

Hindu Succession Act, 1956 — Section 6

High Courts05 Sept 1962

Commissioner of Income Tax, Madras Vs B. Nagi Reddy

Madras High Court · (1963) ILR (Mad) 835 : (1964) 51 ITR 178

Income Tax Act, 1961 — Section 10, 10(1), 10(2), 10(2)(vi), 12

High Courts05 Sept 1962Allowed

Ramaswami Naicker Vs Parimala Pandian alias Rangaswami Bootham Pallavar Naicker and Others

Madras High Court · (1964) ILR (Mad) 740

Criminal Procedure Code, 1898 (CrPC) — Section 133Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12, 13, 14, 23, 3Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Rules, 1948 — Rule 1, 2, 3

High Courts04 Sept 1962

V. Ramanathan Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) 49 ITR 881

Civil Procedure Code, 1908 (CPC) — Section 2(11)Income Tax Act, 1922 — Section 12, 34, 54, 66(1)

High Courts04 Sept 1962

V. Ramanathan, L.R. of the Estate of Late K. Chidambara Reddiar Vs The Commissioner of Income Tax

Madras High Court · (1963) ILR (Mad) 424 : (1963) 76 LW 142 : (1963) 1 MLJ 162

Income Tax Act, 1961 — Section 24B

High Courts31 Aug 1962

V. Venkatarama Chettiar Vs M. Duraiswami Mudaliar and Co., by Managing Partner Rathnavelu Mudaliar

Madras High Court · (1963) 76 LW 192 : (1963) 1 MLJ 125