High Courts02 Mar 1961
Indo-Commercial Bank Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 44 ITR 22
Income Tax Act, 1922 — Section 13
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,972 of 5,226
High Courts02 Mar 1961
The Indo-Commercial Bank, Ltd. Vs The Commissioner of Income Tax
Madras High Court · (1962) ILR (Mad) 56 : (1962) 2 MLJ 60
Income Tax Act, 1961 — Section 13, 66(1)
High Courts24 Feb 1961
Indian Dental Works and Another Vs K. Dhanakoti Naidu and Another
Madras High Court · AIR 1962 Mad 127 : (1962) ILR (Mad) 209 : (1961) 74 LW 666
Trade Marks Act, 1940 — Section 46
High Courts24 Feb 1961
Muthuveeran Chetty Vs Govindan Chetty
Madras High Court · AIR 1961 Mad 518 : (1961) ILR (Mad) 908 : (1961) 74 LW 422
Negotiable Instruments Act, 1881 (NI) — Section 48, 8Transfer of Property Act, 1882 — Section 130
High Courts24 Feb 1961
S. Kumaraswamy, Pioneer Works Vs The Income Tax Officer
Madras High Court · (1962) 1 MLJ 155
High Courts24 Feb 1961
S. Kumaraswami Vs Income Tax Officer, Nagercoil
Madras High Court · (1961) 43 ITR 423
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(5A)(e), 2(6A), 2(6A)(e), 4(3)(vii)
High Courts24 Feb 1961Allowed
Mohanambal Ammal Vs Selvanayaki Ammal
Madras High Court · (1961) 02 MAD CK 0004
Presidency Small Cause Courts Act, 1882 — Section 41
High Courts22 Feb 1961
Andhra Chamber of Commerce Vs Commissioner of Income Tax, Madras
Madras High Court · (1961) ILR (Mad) 999 : (1961) 42 ITR 503
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 10, 12, 24, 4, 4(3)Transfer of Property Act, 1882 — Section 18
High Courts22 Feb 1961
Kamalasani Ammal Vs Kuppuswami Mudaly
Madras High Court · (1962) 1 MLJ 330
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts16 Feb 1961
L.R. Govindasami Naidu, by power-of-attorney agent K.S. Muthu Naidu Vs N. Arumugham Pillai
Madras High Court · (1962) ILR (Mad) 336 : (1961) 74 LW 490 : (1962) 2 MLJ 368
Madras Estates Land Act, 1908 — Section 3(2)
High Courts14 Feb 1961
Arunachalam Chettiar, through Power-Agent and Mother Thirunellai Achi Vs S. Rm. AL. Annamalai Chettiar
Madras High Court · (1961) ILR (Mad) 1113
Civil Procedure Code, 1908 (CPC) — Section 48Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954 — Section 2, 3, 4, 5, 6
High Courts14 Feb 1961
S. Narayanaswami and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1962) 45 ITR 335
Income Tax Act, 1961 — Section 4(1)(b)(iii), 66(1), 66(2)
High Courts14 Feb 1961
S. Narayanaswami and Another Vs The Commissioner of Income Tax
Madras High Court · (1962) 2 MLJ 128
Income Tax Act, 1961 — Section 66(1)
High Courts14 Feb 1961Allowed
K.M. Goel, Proprietor Vs The State of Madras
Madras High Court · (1961) ILR (Mad) 991 : (1961) 74 LW 686 : (1961) 12 STC 527
Constitution of India, 1950 — Article 14
High Courts14 Feb 1961Dismissed
Arunachalam Chettiar, through power agent and mother Tirunellai Achi Vs S. Rm. Al. Annamalai Chettiar
Madras High Court · (1961) ILR (Mad) 1113
Civil Procedure Code, 1908 (CPC) — Section 48
High Courts13 Feb 1961
T.L. Jagannatha Iyer Vs B.H. Krishna Iyer and Another
Madras High Court · AIR 1962 Mad 99 : (1961) ILR (Mad) 1102 : (1961) 74 LW 450 : (1961) 2 MLJ 509
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 63, Order 21 Rule 89, Order 21 Rule 90, 144
High Courts10 Feb 1961
Alagi Alamelu Achi Vs Ponniah Mudaliar
Madras High Court · AIR 1962 Mad 149 : (1962) 1 MLJ 383
High Courts09 Feb 1961
COMMISSIONER OF Income Tax, MADRAS Vs JANAB A. P. MOHAMED NOOHU AND OTHERS.
Madras High Court · (1961) 43 ITR 88
Income Tax Act, 1961 — Section 66(2)
High Courts09 Feb 1961
V. S. Arulanandam Vs Income Tax Officer, Tuticorin
Madras High Court · (1961) 43 ITR 511
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(1), 23(5)(a), 23(6), 31(3)(c), 34
High Courts07 Feb 1961
S. Santosha Nadar Vs First Additional Income Tax Officer, Tuticorin, and Another
Madras High Court · (1961) 42 ITR 715
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 22(1), 22(2), 22(3), 34, 34(1)