High Courts19 Mar 1961
Salem Gugai Sri Krishna Bank Ltd., Gugai Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 422
Income Tax Act, 1961 — Section 10(1), 10(2)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,971 of 5,226
High Courts17 Mar 1961
Raman and Raman Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 400
Income Tax Act, 1922 — Section 10(2)(xv), 10(4A)
High Courts16 Mar 1961
Gopal Udayar Vs Mangala Udayar and Another
Madras High Court · (1962) ILR (Mad) 330 : (1961) 74 LW 601 : (1962) 1 MLJ 337
Limitation Act, 1963 — Article 74
High Courts14 Mar 1961
A. Abdul Rahim Vs The State (Accommodation Deputy Tahsildar)
Madras High Court · (1961) ILR (Mad) 1243
Increase of Rent and Mortgage Interest (Restrictions) Act, 1923 — Section 2(3)Landlord and Tenant (Rent Control) Act, 1949 — Section 2, 2(1)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 16(1), 6(2)
High Courts14 Mar 1961
Sri Amuruvi Perumal Devasthanam Vs K.R. Sabapathi Pillai and Another
Madras High Court · (1962) ILR (Mad) 252 : (1961) 74 LW 723 : (1962) 2 MLJ 452
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108(e)
High Courts14 Mar 1961
P.S. Muthukrishna Chettiar Vs Meenakshi Ammal and Another
Madras High Court · (1961) 74 LW 663 : (1962) 1 MLJ 1
High Courts13 Mar 1961
Commissioner of Income Tax, Madras Vs A.M. M. Mohammad Ibrahim Sahib
Madras High Court · (1962) 45 ITR 166
Income Tax Act, 1961 — Section 44D, 44D(1), 44D(3)(a)
High Courts11 Mar 1961
M. Subbaraya Iyer Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 44 ITR 801
Income Tax Act, 1922 — Section 11, 25, 25(4), 26(2), 66(1)
High Courts10 Mar 1961
Arumugam Thayammal and Others Vs Karuppanna Thevar alias Mookayya Thevar
Madras High Court · (1961) ILR (Mad) 900
Constitution of India, 1950 — Article 19Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1956 — Section 3(7)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4, 4A, 4A(1), 4A(3), 4A(4)
High Courts10 Mar 1961
Union of India Vs B.L.N. Sitaramiah and Others
Madras High Court · AIR 1962 Mad 349 : (1961) ILR (Mad) 1122 : (1961) 74 LW 418
Limitation Act, 1963 — Article 30, 31
High Courts10 Mar 1961
Arumughavelu Thayammal and others Vs Karuppanna Thevar alias Mookayya Thevar
Madras High Court · (1961) ILR (Mad) 900
Constitution of India, 1950 — Article 19(f)
High Courts06 Mar 1961
Kali Thevan Vs K.K. Giriraja Kalingarayar and Another
Madras High Court · (1962) CriLJ 819
High Courts06 Mar 1961
Perumal Chettiar Vs S.A. Peer Mohamed
Madras High Court · (1962) ILR (Mad) 195 : (1961) 74 LW 565 : (1962) 2 MLJ 212
High Courts04 Mar 1961
Mr. L. Murugappa Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 46 ITR 797
Income Tax Act, 1961 — Section 66(2)
High Courts04 Mar 1961
O. A. O. K. RM. Arunachalam Chettiar and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 45 ITR 407
Income Tax Act, 1961 — Section 30, 30(3), 66(2)
High Courts04 Mar 1961
Pandyan Insurance Company Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 617
Income Tax Act, 1961 — Section 10, 10(7), 12, 18, 8
High Courts03 Mar 1961
V.N. Swaminathan represented by T.S. Subramania Pillai Vs G.S. Sundara Vandayar and Another
Madras High Court · (1961) ILR (Mad) 976
Constitution of India, 1950 — Article 14, 19(1), 31Madras City Tenants Protection (Amendment) Act, 1955 — Section 1Madras City Tenants Protection (Amendment) Act, 1960 — Section 4, 9
High Courts03 Mar 1961Dismissed
K. Viswanathan Vs The State of Madras
Madras High Court · AIR 1961 Mad 525 : (1961) ILR (Mad) 872 : (1961) 74 LW 380
Tamil Nadu Entertainments Tax Act, 1939 — Section 4(1), 7
High Courts03 Mar 1961
V.N. Swaminathan represented by T.S. Subramania Pillai, as next friend Vs G.S. Sundara Vandayar and another
Madras High Court · (1961) ILR (Mad) 976
Constitution of India, 1950 — Article 14, 19(1)(f), 31Transfer of Property Act, 1882 — Section 106, 107, 95
High Courts02 Mar 1961
Papanasam Mills Co., (Private) Ltd. and Others Vs Commissioner of Income Tax, Madras
Madras High Court · (1961) 43 ITR 53
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 3, 55