High Courts28 Mar 1962Allowed
State of Madras Vs Mohamed Sahib Quareshi
Madras High Court · AIR 1963 Mad 39 : (1963) ILR (Mad) 79
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,949 of 5,226
High Courts28 Mar 1962Allowed
J.B. Purushotham Vs General Manager, Southern Rly.
Madras High Court · AIR 1963 Mad 35
Constitution of India, 1950 — Article 311, 311(2)
High Courts27 Mar 1962Allowed
P.K. Sivagaminatha Pillai Vs N.K.S. Dharmalinga Mudaliar and Others
Madras High Court · AIR 1963 Mad 21
Limitation Act, 1908 — Section 19, 19(1)Transfer of Property Act, 1882 — Section 3
High Courts24 Mar 1962
V.M. Periasamy Chettiar and Co. and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 134
Income Tax Act, 1922 — Section 66, 66(1)
High Courts24 Mar 1962
Rangammal and Others Vs Union of India and Others
Madras High Court · (1963) 48 ITR 598
Income Tax Act, 1922 — Section 67
High Courts24 Mar 1962
V. K. Nataraja Gounder Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 487
Income Tax Act, 1961 — Section 28, 28(1), 28(1)(c), 66(1), 66(2)
High Courts22 Mar 1962
Gobald Motor Service Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 47 ITR 825
High Courts21 Mar 1962
Addison Paints and Chemicals (Private), Ltd. Vs The Commissioner, Corporation of Madras
Madras High Court · (1963) ILR (Mad) 97 : (1962) 75 LW 597 : (1962) 2 MLJ 440
High Courts20 Mar 1962
Chennai Ekambareswarar Devastanam. Vs Collector and Land Acquisition Officer, Madras
Madras High Court · AIR 1966 Mad 385 : (1966) 79 LW 56
Land Acquisition Act, 1894 — Section 10, 11, 12, 12(2), 15(2)
High Courts19 Mar 1962Dismissed
M.K. Arumugham Vs The Municipal Health OFFICER, Cuddalore, S. Arcot Dt. and others.
Madras High Court · (1962) 03 MAD CK 0045
High Courts17 Mar 1962
Tyresoles (India), Calcutta Vs Commissioner of Income Tax, Coimbatore
Madras High Court · (1963) 49 ITR 515
Income Tax Act, 1922 — Section 66, 66(1)Partnership Act, 1932 — Section 17, 17(a), 32
High Courts16 Mar 1962Allowed
B.D. Narasimha Setty, P. Hanumanthiah Setty Vs Deputy Commercial Tax Officer
Madras High Court · AIR 1963 Mad 166 : (1963) ILR (Mad) 51 : (1962) 75 LW 732 : (1963) 14 STC 94
Constitution of India, 1950 — Article 226Madras General Sales Tax Act, 1939 — Section 11(2), 12A(4), 8B(2)
High Courts16 Mar 1962
K. Sambasivam Vs The Commissioner of Income Tax
Madras High Court · (1963) 1 MLJ 195
Income Tax Act, 1922 — Section 12, 22, 22(2), 22(4), 23
High Courts16 Mar 1962
K Sambasivam Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 49 ITR 335
Income Tax Act, 1961 — Section 12, 22(4), 23, 23(2), 23(4)
High Courts15 Mar 1962
K.R. Subbaier Vs The Regional Provident Fund Commissioner
Madras High Court · AIR 1963 Mad 112 : (1963) 1 LLJ 23
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14B, 16, 6, 8
High Courts14 Mar 1962Allowed
Saleha Begum and Others Vs A. Hajee Abdul Rahim Sahib and Co. and Others
Madras High Court · AIR 1963 Mad 97 : (1963) ILR (Mad) 259 : (1962) 75 LW 663
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 30 Rule 4, 35(2)
High Courts14 Mar 1962
Ramaraju Surgical Cotton Mills Ltd. Vs Commissioner of Wealth Tax
Madras High Court · AIR 1963 Mad 19 : (1963) ILR (Mad) 45 : (1962) 46 ITR 820
Wealth Tax Act, 1957 — Section 5(1)
High Courts13 Mar 1962Dismissed
Mohammed Mohideen Vs State Wakf Board and Others
Madras High Court · AIR 1963 Mad 132
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 42, 43
High Courts11 Mar 1962
Madras Co-Operative Central Land Mortgage Bank Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 51 ITR 152
Income Tax Act, 1961 — Section 10, 14(3), 60, 66, 66(I)
High Courts10 Mar 1962
Thiagaraja Chettiar and Co. Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 51 ITR 393