Criminal Procedure Code, 1898 (CrPC) — Section 173(1), 190(1), 196, 196B, 251AMadras City Police Act, 1888 — Section 7Penal Code, 1860 (IPC) — Section 295A

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High Courts04 Apr 1962

Commissioner of Income Tax, Madras Vs A. V. Meyyappa Chettiar

Madras High Court · (1963) 50 ITR 751

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High Courts03 Apr 1962

Public Prosecutor Vs T.K. Ghul Sahib, Proprietor, G.S. Nataka Saba

Madras High Court · (1962) 75 LW 543 : (1962) 2 MLJ 276

Tamil Nadu Gaming Act, 1930 — Section 4(1)(a)(vi)

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High Courts03 Apr 1962Dismissed

M.C.T. Muthiah and Another Vs Deputy Controller of Estate Duty, Southern Zone

Madras High Court · AIR 1963 Mad 235

Estate Duty Act, 1953 — Section 63(6), 67(4), 70, 70(1)

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High Courts03 Apr 1962Partly Allowed

Evershine Metals and Another Vs Regional Provident Fund Commissioner

Madras High Court · AIR 1963 Mad 455 : (1962) 2 LLJ 479

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 2(1A)

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High Courts02 Apr 1962Allowed

R. Nagalingam Vs University of Madras and Another

Madras High Court · AIR 1963 Mad 31 : (1963) ILR (Mad) 177 : (1962) 75 LW 591 : (1963) 1 MLJ 24

Constitution of India, 1950 — Article 226

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High Courts02 Apr 1962Dismissed

Kandaswamy Gounder Vs K.P. Sivasubramania Iyer

Madras High Court · AIR 1963 Mad 16

Contract Act, 1872 — Section 62

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High Courts31 Mar 1962

T. N. K. Govindaraju Chetty and Co. (Private) Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1964) 51 ITR 731

Income Tax Act, 1922 — Section 14(2)(a), 14(2)(b), 66, 66(1)

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High Courts30 Mar 1962Allowed

Palanivel Goundan and Others Vs Muthu Goundan and Others

Madras High Court · AIR 1963 Mad 131

Easements Act, 1882 — Section 7

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High Courts30 Mar 1962Allowed

Ramakrishna Kulvant Rai Vs F.E. Hardcastle and Co. (P.) Ltd. and Others

Madras High Court · AIR 1963 Mad 103

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, Order 5 Rule 4

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High Courts30 Mar 1962

Ramakrishna Kulvant Rai Vs F.E. Hardcastle and Co. (Private) Ltd. and Others

Madras High Court · (1962) 75 LW 676 : (1962) 2 MLJ 490

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, 115

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High Courts29 Mar 1962Allowed

P. Ramasamy Nadar Vs Deputy Commercial Tax Officer, Royapuram Division

Madras High Court · (1963) 76 LW 169 : (1962) 13 STC 912

Tamil Nadu General Sales Tax Act, 1959 — Section 21ATamil Nadu General Sales Tax Rules, 1959 — Rule 25

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High Courts29 Mar 1962Dismissed

Abbas Vs Andi Chettiar and Others

Madras High Court · AIR 1963 Mad 74 : (1962) 75 LW 623

Easements Act, 1882 — Section 18Limitation Act, 1908 — Article 144

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High Courts28 Mar 1962

The State of Madras Vs Mohamed Sahib Quareshi

Madras High Court · (1962) 2 MLJ 510

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