High Courts22 Dec 1961
M.A. Abbas and Co., Madras Vs State of Madras
Madras High Court · AIR 1962 Mad 457 : (1962) 13 STC 433
Central Sales Tax Act, 1956 — Section 6, 8(1), 8(2)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,955 of 5,226
High Courts21 Dec 1961
Public Passenger Service Ltd. Vs M.A. Khader and Another
Madras High Court · AIR 1962 Mad 276 : (1962) ILR (Mad) 697 : (1962) 2 MLJ 113
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, 52Companies Act, 1913 — Section 38Companies Act, 1956 — Section 155(1), 396, 397, 433
High Courts20 Dec 1961
The Deputy Commissioner of Commercial Taxes, Madras Vs Manohat Brothers, Madras
Madras High Court · AIR 1962 Mad 410 : (1962) 13 STC 686
Central Sales Tax Act, 1956 — Section 14, 7, 8(1), 8(4)
High Courts20 Dec 1961
R. Srinivasalu Chetty Vs The State of Madras
Madras High Court · (1962) 75 LW 438 : (1962) 2 MLJ 333
High Courts20 Dec 1961
Commissioner, Corporation of Madras Vs Godrej Soaps Private Ltd.
Madras High Court · (1962) ILR (Mad) 1071 : (1962) 75 LW 346 : (1962) 2 MLJ 338
High Courts20 Dec 1961
Sakuntala Ammal and Others Vs Kadiresa Padayachi
Madras High Court · (1962) ILR (Mad) 794 : (1962) 75 LW 343 : (1962) 2 MLJ 388
High Courts20 Dec 1961Allowed
R. Srinivasulu Chetty Vs The State of Madras
Madras High Court · (1962) ILR (Mad) 1085
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3, 3(1), 3(3), 3(4), 3(8)
High Courts19 Dec 1961
The Deputy Commissioner of Commercial Taxes, Madras Division Vs Sri Swami and Company
Madras High Court · (1962) 2 MLJ 277
High Courts19 Dec 1961Dismissed
A.S. Kassam and Co. Vs The State of Madras
Madras High Court · (1962) 13 STC 907
High Courts19 Dec 1961Allowed
Deputy Commissioner of Commercial Taxes, Madras Division Vs Sri Swami and Company
Madras High Court · (1962) ILR (Mad) 1059 : (1962) 13 STC 468
High Courts19 Dec 1961
In Re: Shaik Jaffar Hussain
Madras High Court · AIR 1962 Mad 289 : (1962) CriLJ 197
High Courts19 Dec 1961Dismissed
Deputy Commissioner of Commercial Taxes Vs M. Balasundaram and Company
Madras High Court · (1963) 14 STC 996
High Courts18 Dec 1961
S.V.M. Syed Cassim Vs Collector of Central Excise, Madras
Madras High Court · AIR 1962 Mad 366
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 167, 167(1), 167(12, 167(2), 167(3)
High Courts15 Dec 1961
A.P. Kadirvelu Naicker Vs K.M. Lakshmana Mudaliar, Chairman, Municipal Council and Another
Madras High Court · (1962) 75 LW 136 : (1962) 2 MLJ 182
Constitution of India, 1950 — Article 226
High Courts15 Dec 1961
A.P. Kadirvelu Naiker Vs K.M. Lakshmana Mudaliar and Another
Madras High Court · AIR 1962 Mad 314
Bankrupty Act — Section 32Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 50, 50(1), 50(4)
High Courts15 Dec 1961
Annamalai Mudaliar Vs Kuppuswamy Reddiar
Madras High Court · (1962) 75 LW 632 : (1962) 2 MLJ 336
Transfer of Property Act, 1882 — Section 52
High Courts13 Dec 1961Dismissed
State of Madras Vs T.K. Gopala Iyer
Madras High Court · AIR 1963 Mad 14 : (1962) 5 FLR 431
Constitution of India, 1950 — Article 309, 311(2)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 23
High Courts13 Dec 1961
S. Mariappa Nadar and Others, Partners of the Everest Match Co., Kovilpati Vs State of Madras
Madras High Court · AIR 1962 Mad 290 : (1962) 13 STC 371
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 11, 11(2)
High Courts13 Dec 1961Allowed
A. Velambal Ammal Vs The Agricultural Income Tax Officer, Tiruchirapalli
Madras High Court · (1963) 47 ITR 558
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 4(b)
High Courts13 Dec 1961
Velambal Ammal Vs Agricultural Income Tax Officer, Tiruchirapalli
Madras High Court · (1963) 47 ITR 558
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 4(b)