High Courts26 Feb 1962Allowed
Al. Sp. Pl. Ot. Pl. Subramanian Chettiar Vs The Special Deputy Tahsildar, Income Tax Collections and Another
Madras High Court · AIR 1963 Mad 377 : (1963) 47 ITR 759
Income Tax Act, 1922 — Section 23(5), 44
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,951 of 5,226
High Courts23 Feb 1962
B. Bastimull Jain Vs The Collector of Madras and Others
Madras High Court · (1963) ILR (Mad) 1180 : (1962) 75 LW 471 : (1962) 2 MLJ 517
Tamil Nadu Pawnbrokers Act, 1943 — Section 4
High Courts23 Feb 1962Dismissed
M. Sajjanam Vs State of Madras
Madras High Court · AIR 1963 Mad 49
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 310, 311
High Courts20 Feb 1962
Vadivelu Padayachi Vs Sanjeevi Padayachi and Another
Madras High Court · (1962) ILR (Mad) 1117 : (1962) 75 LW 395 : (1962) 2 MLJ 358
Tamil Nadu Panchayats Act, 1958 — Section 34(1)
High Courts20 Feb 1962
K. S. A. A. Manickam Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 716
High Courts20 Feb 1962
Commissioner of Income Tax, Madras Vs Standard Motor Products of India Ltd.
Madras High Court · (1962) 46 ITR 814
Income Tax Act, 1961 — Section 10, 66
High Courts19 Feb 1962
Royal Printing Works Vs Industrial Tribunal and Others
Madras High Court · (1963) 2 LLJ 60
High Courts16 Feb 1962Allowed
Krishnaswami Reddiar Vs Nedukalayan and another
Madras High Court · (1962) 02 MAD CK 0037
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100(1)(c)
High Courts16 Feb 1962Allowed
Krishnaswami Reddiar Vs Nedukalayan and Another
Madras High Court · (1962) 02 MAD CK 0033
Constitution of India, 1950 — Article 226Madras Village Panchayats Rules, 1950 — Rule 11, 5Representation of the People Act, 1951 — Section 100(1)
High Courts16 Feb 1962Dismissed
Arthur Import Export Co. Vs State of Madras
Madras High Court · (1963) 14 STC 1022
Constitution of India, 1950 — Article 286
High Courts15 Feb 1962
V. S. SV. Meenakshi Achi Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 206
High Courts15 Feb 1962
Bichal Naidu Vs S.K. Muthuramalingam and Another
Madras High Court · (1962) ILR (Mad) 1144 : (1962) 75 LW 477 : (1962) 2 MLJ 352
Limitation Act, 1963 — Article 74
High Courts15 Feb 1962
P. Arunachala Mudaliar Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 36
Income Tax Act, 1961 — Section 18, 28, 28(1)(c)
High Courts15 Feb 1962
FAMILY OF V.A.M. SANKARALINGA NADAR Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1963) ILR (Mad) 214 : (1963) 48 ITR 314
High Courts14 Feb 1962
K.A.M.P. Meerasahib Tharaganar and Bros Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 48 ITR 950
Income Tax Act, 1922 — Section 22, 22(2), 22(4), 23(4), 66(2)
High Courts14 Feb 1962
Commissioner of Income Tax Vs Chennai Kaithari Corporation (Private) Ltd.
Madras High Court · (1971) 79 ITR 462 : (1963) 1 MLJ 93
High Courts13 Feb 1962
Narayanaswami and Others Vs Egappa Reddi and Others
Madras High Court · AIR 1962 Mad 443 : (1963) ILR (Mad) 93 : (1962) 75 LW 357
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Criminal Procedure Code, 1898 (CrPC) — Section 145, 200, 233, 247, 259General Clauses Act, 1897 — Section 13
High Courts13 Feb 1962
A. Narayanan and Another Vs Commissioner of Income Tax
Madras High Court · AIR 1963 Mad 179 : (1963) 47 ITR 740
Succession Act, 1925 — Section 111
High Courts13 Feb 1962
P. K. Kalasami Nadar Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 1056
Income Tax Act, 1922 — Section 28, 28(1)(c), 28(3)
High Courts09 Feb 1962
P.A.C. Ratnaswamy Nadar and Sons Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 1148
Income Tax Act, 1922 — Section 66Transfer of Property Act, 1882 — Section 122