High Courts16 Nov 1961
Rallis India Ltd. Vs B.V. Manickam Chetti and Co., Madras and Another
Madras High Court · AIR 1962 Mad 351 : (1962) 75 LW 216
Arbitration Act, 1940 — Section 13, 16(3), 19, 20, 30
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,958 of 5,226
High Courts16 Nov 1961
M.C.T.M. Corporation (Private) Ltd. Vs The Commissioner of Income Tax
Madras High Court · (1962) ILR (Mad) 876 : (1962) 2 MLJ 271
Income Tax Act, 1961 — Section 24(2)
High Courts16 Nov 1961
K. Appa Rao Vs The Commissioner of Income Tax
Madras High Court · (1962) ILR (Mad) 1039 : (1962) 75 LW 575 : (1962) 2 MLJ 280
Income Tax Act, 1961 — Section 12(2)
High Courts16 Nov 1961
C.J. Sheth Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 1052
Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts16 Nov 1961
Transport Co. (Private) Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 1009
Constitution of India, 1950 — Article 2Income Tax Act, 1961 — Section 10(2)(xv)
High Courts16 Nov 1961
M. C. T. M. Corporation Private Ltd. Vs Commissioner of Income Tax Madras
Madras High Court · (1963) 47 ITR 478
Income Tax Act, 1922 — Section 24, 24(1), 24(2)
High Courts16 Nov 1961
K. Appa Rao Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 511
Income Tax Act, 1961 — Section 10, 12, 12(1), 12(2), 24(1)
High Courts15 Nov 1961
A.G.V. Subramania Iyer and Others Vs Pudumadan and Others
Madras High Court · (1963) CriLJ 545 : (1962) 2 MLJ 150
High Courts10 Nov 1961
Vellachamy Ambalam Vs Paramasamy Ambalam
Madras High Court · (1962) 75 LW 228 : (1962) 2 MLJ 142
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts09 Nov 1961
Public Prosecutor Vs Dhanapal
Madras High Court · (1962) CriLJ 701 : (1962) 2 MLJ 217
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts09 Nov 1961
Pappammal Annachatram Vs Presiding Officer, Labour Court, Madurai and Others
Madras High Court · AIR 1962 Mad 284 : (1962) 5 FLR 116 : (1962) ILR (Mad) 1074 : (1962) 2 LLJ 107 : (1962) 75 LW 182
Constitution of India, 1950 — Article 39, 43Industrial Disputes Act, 1947 — Section 19(1)
High Courts09 Nov 1961
Raju and Another Vs Advocate General H.C. Buildings, Madras and Others
Madras High Court · AIR 1962 Mad 320 : (1962) ILR (Mad) 722
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 91, 92Constitution of India, 1950 — Article 165, 165(2), 226
High Courts08 Nov 1961
Sri Parimala Ranganathaswami Devasthanam by Executive Officer, P.S. Gopalaswamy Vs S. Muthuswami Iyer
Madras High Court · (1962) ILR (Mad) 1026 : (1962) 75 LW 423 : (1962) 2 MLJ 203
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 6
High Courts08 Nov 1961
R. Sampath Vs The State of Madras and Another
Madras High Court · (1962) 75 LW 758 : (1962) 2 MLJ 140
High Courts06 Nov 1961
Channappa Basappa Jainapure Vs Joint Family Firm of Ck. Balakrishna Chettiar and Son
Madras High Court · (1961) 11 MAD CK 0048
Sales of Goods Act, 1930 — Section 16(2), 59
High Courts06 Nov 1961
C. Rajamani Vs M. Chitraputhran
Madras High Court · (1962) 1 MLJ 323
Madras Village Panchayats Act, 1950 — Section 116(2), 116(3), 127(1)
High Courts06 Nov 1961Allowed
Firm of Shivallingappa Shankarappa Mendse at Amraoti Vs Joint Family firm of Ck. Balakrishna Chettiar and Son
Madras High Court · (1961) 11 MAD CK 0005
Sales of Goods Act, 1930 — Section 16(2), 42, 59
High Courts03 Nov 1961
Lakshmi Ammal Vs Subbarathnammal
Madras High Court · AIR 1962 Mad 487 : (1962) 75 LW 154
Specific Relief Act, 1963 — Section 9
High Courts03 Nov 1961
Thangavelu Vs Arumugha Pandithar
Madras High Court · (1962) ILR (Mad) 717 : (1962) 2 MLJ 24
Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956 — Rule 4(g)
High Courts03 Nov 1961
In Re: Sankaranarayana Rengan Reddiar
Madras High Court · (1962) CriLJ 697 : (1962) ILR (Mad) 532 : (1962) 75 LW 107 : (1962) 2 MLJ 256
Criminal Procedure Code, 1898 (CrPC) — Section 439Extradition Act, 1962 — Section 3(4)