High Courts09 Feb 1962
A.R.A. AR. Kannammai Achi Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 52 ITR 468
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,952 of 5,226
High Courts08 Feb 1962
T.R.S. Mani Vs I.R.P. Radio (Private) Ltd.
Madras High Court · (1962) ILR (Mad) 1141 : (1962) 75 LW 484 : (1962) 2 MLJ 270
High Courts08 Feb 1962Allowed
T.R.S. Mani Vs I.R.P. (Radio) Private Ltd.
Madras High Court · AIR 1963 Mad 30
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 20, 96
High Courts07 Feb 1962Allowed
R. Amar Singh Vs The State of Madras
Madras High Court · (1962) 02 MAD CK 0001
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(1)
High Courts06 Feb 1962
V. S. R. M. Firm Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 47 ITR 720
High Courts05 Feb 1962
S. Abdul Muthalibu Vs K.M. Mohammed Abdul Khader
Madras High Court · (1962) 2 MLJ 414
Companies Act, 1913 — Section 168Limitation Act, 1963 — Section 3Provincial Insolvency Act, 1920 — Section 28(7)
High Courts05 Feb 1962Dismissed
The State of Madras Vs Shanmuga Oil Mills, Erode and others
Madras High Court · (1963) ILR (Mad) 12
Constitution of India, 1950 — Article 143, 226, 266, 286(2)
High Courts05 Feb 1962Dismissed
The State of Madras and Another Vs Shanmugha Oil Mills and Another
Madras High Court · (1963) ILR (Mad) 12
Constitution of India, 1950 — Article 226, 266, 286(2)Madras Commercial Crops Markets (Amendment) Act, 1955 — Section 10, 10(1)Madras Commercial Crops Markets Act, 1933 — Section 11, 11(1), 11A, 12, 13
High Courts05 Feb 1962
G. Vijayaranga Mudaliar Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 47 ITR 853
Income Tax Act, 1922 — Section 35, 59, 66(2)
High Courts02 Feb 1962
K.S. Ramachandran Vs The Registrar of Co-operative Societies and Another
Madras High Court · (1962) 75 LW 406 : (1962) 2 MLJ 407
Contract Act, 1872 — Section 237
High Courts02 Feb 1962
A. Natesa Iyer Vs The Commissioner of Income Tax
Madras High Court · AIR 1963 Mad 383 : (1962) ILR (Mad) 1110 : (1962) 46 ITR 802 : (1963) 1 MLJ 1
Income Tax Act, 1922 — Section 10(2)
High Courts02 Feb 1962
In Re: Vijayam and Co.
Madras High Court · (1962) 75 LW 602 : (1962) 13 STC 504
Penal Code, 1860 (IPC) — Section 174, 175
High Courts02 Feb 1962Allowed
K.S. Ramachandran Vs Ragistrar of Cooperative Societies and Another
Madras High Court · AIR 1963 Mad 105 : (1963) 33 CompCas 807
Contract Act, 1872 — Section 237Evidence Act, 1872 — Section 167
High Courts02 Feb 1962
CT. CT. Chidambaram Chettiar Vs M.C. Muthuvelu Pillai and Another
Madras High Court · (1962) ILR (Mad) 1102 : (1962) 75 LW 461 : (1962) 2 MLJ 399
High Courts01 Feb 1962Dismissed
N. Deviah Gowder Vs Commercial Tax Officer
Madras High Court · (1962) 13 STC 422
Constitution of India, 1950 — Article 226
High Courts01 Feb 1962
Sakalchand Babulal Vs Income Tax Officer, Second Additional City Circle V, Madras
Madras High Court · (1963) 47 ITR 673
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(2), 22(4), 23(2), 42, 42(1)
High Courts01 Feb 1962
RAJU AND MANNAR Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1963) 50 ITR 202
High Courts30 Jan 1962
T. Haji Syed Ibrahim Rowther Vs Income Tax Officer, Cuddalore, and Another
Madras High Court · (1963) 47 ITR 665
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 31, 33, 35, 35(1), 35(5)
High Courts30 Jan 1962
V. Vasudeva Bhat Vs The Revenue Officer, Corporation of Madras
Madras High Court · (1962) 75 LW 687 : (1963) 1 MLJ 7
Constitution of India, 1950 — Article 226
High Courts29 Jan 1962
In re: Govindasami
Madras High Court · (1963) CriLJ 128
Electricity Act, 1910 — Section 39, 44, 44(c), 50Penal Code, 1860 (IPC) — Section 211, 379