High Courts21 Dec 1960
K. H. Chambers Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 47 ITR 80
Income Tax Act, 1922 — Section 25(3), 25(4)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,975 of 5,226
High Courts21 Dec 1960Dismissed
In Re: E.V.K. Sampath and Another
Madras High Court · AIR 1961 Mad 318 : (1961) CriLJ 125 : (1961) 1 MLJ 328
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 198B, 198B(10), 198B(11), 198B(4), 198B(6)
High Courts21 Dec 1960Allowed
Arumugam Chettiar Vs V. Kalyanasundaram Pillai and Another
Madras High Court · AIR 1961 Mad 495 : (1961) ILR (Mad) 692 : (1961) 74 LW 239 : (1961) 2 MLJ 5
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Limitation Act, 1908 — Article 182(2)
High Courts20 Dec 1960
State of Madras Vs Thuthukudi Kozhumbu Vyaparikalin Thuthukudi Sri Subramaniaswami Mahimai Paripalana Sangam
Madras High Court · (1960) 12 MAD CK 0025
High Courts20 Dec 1960
The State of Madras Vs Thuthukudi Kozhumbu Vyaperikalin Thuthukudi Sri Subramaniaswami Mahimi Paripalana Sangam
Madras High Court · (1960) 12 MAD CK 0005
High Courts16 Dec 1960
Mettur Industries Ltd. Vs Velayutha Mudaliar and Another
Madras High Court · (1961) 1 LLJ 279 : (1961) 74 LW 336
Civil Procedure Code, 1908 (CPC) — Section 60Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10
High Courts16 Dec 1960Dismissed
The Madurai Municipality Vs The State of Madras and Anr .
Madras High Court · (1961) ILR (Mad) 942
Criminal Procedure Code, 1898 (CrPC) — Section 197(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2), 6(6)
High Courts16 Dec 1960
The Secretary, Naguneri Peace Memorial Co-operative Urban Bank Ltd., Naguneri Vs Alamelu Ammal
Madras High Court · AIR 1961 Mad 419 : (1961) 31 CompCas 705 : (1961) ILR (Mad) 820 : (1961) 74 LW 361
High Courts15 Dec 1960Dismissed
The Madras State Electricity Board Vs The Commissioner of Labour and Others
Madras High Court · (1961) ILR (Mad) 730 : (1961) ILR (Mad) 685
Electricity (Supply) Act, 1948 — Section 79, 79CTamil Nadu General Clauses Act, 1891 — Section 3(17)Tamil Nadu Shops and Establishments Act, 1947 — Section 2, 2(12), 21, 28, 4
High Courts15 Dec 1960Dismissed
The Madras Electricity Board Vs The Commissioner of Labour Madras-5 and others
Madras High Court · (1961) ILR (Mad) 730 : (1961) ILR (Mad) 685
Electricity (Supply) Act, 1948 — Section 4(1)(f)Life Insurance Corporation Act, 1956 — Section 21, 28
High Courts14 Dec 1960
Bibijan Alias Karimunnissa BI and Another Vs Collector of North Arcot, Vellore, and Others
Madras High Court · (1961) ILR (Mad) 550 : (1961) 41 ITR 730 : (1961) 74 LW 215
Income Tax Act, 1922 — Section 42(2), 46(2)
High Courts14 Dec 1960
Salem Provident Fund Society Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1961) 42 ITR 547
Income Tax Act, 1961 — Section 66(2)
High Courts14 Dec 1960
In Re: R.G. Jacob
Madras High Court · AIR 1961 Mad 482 : (1961) CriLJ 778 : (1961) 2 MLJ 547
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 165
High Courts13 Dec 1960
P. Chandriah Chetti and Another Vs Valchi Madhaviah Chetty and Others
Madras High Court · AIR 1961 Mad 478 : (1961) 74 LW 256 : (1961) 2 MLJ 67
Partnership Act, 1932 — Section 13, 48
High Courts13 Dec 1960Allowed
P.H. Sanghvi carrying on business in yarn etc., at No. 465 Mint St., P.T. Madras, by duly constituted power of attorney agent Devsee Moolchand and another Vs Asiier Textiles Ltd.
Madras High Court · (1960) 12 MAD CK 0026
High Courts13 Dec 1960Dismissed
Mannankatti Ammal Vs Vaiyapuri Udayar and others
Madras High Court · (1960) 12 MAD CK 0008
High Courts12 Dec 1960
Lakshmanan Chettiar Vs Marudan Chettiar and Another
Madras High Court · AIR 1962 Mad 150 : (1961) 74 LW 759 : (1962) 1 MLJ 332
Limitation Act, 1963 — Article 116
High Courts09 Dec 1960
Kuppanna Gounder and Others Vs Peruma Gounder and Others
Madras High Court · AIR 1961 Mad 511 : (1961) ILR (Mad) 1143 : (1961) 74 LW 460
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), Order 45 Rule 3, Order 7 Rule 1, Order 8 Rule 2, 11Constitution of India, 1950 — Article 133(1)Evidence Act, 1872 — Section 115
High Courts08 Dec 1960
K. Kalianna Goundan Vs Marappan and Others
Madras High Court · (1962) 1 MLJ 123
High Courts08 Dec 1960Allowed
N.E. Sankarasubbu Pillai Vs K. Parvathi Ammal and others
Madras High Court · (1960) 12 MAD CK 0022