High Courts25 Jun 1957Allowed
K.E. Mohammed Aboobacker Vs Nanikram Maherchand and Others
Madras High Court · (1957) ILR (Mad) 1049
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,040 of 5,226
High Courts18 Jun 1957Dismissed
Pappammal alias V. Sivakami Anni
Madras High Court · (1957) 06 MAD CK 0002
Succession Act, 1925 — Section 373, 375
High Courts29 May 1957
In Re: Pandarasannadhi of Dharmapuram Adhinam
Madras High Court · (1958) 2 MLJ 227
Civil Procedure Code, 1908 (CPC) — Section 151High Courts Act, 1861 — Section 9
High Courts28 May 1957
V. Guruviah Naidu and Brothers and Others Vs The State of Madras and Others
Madras High Court · (1957) 8 STC 690
Central Excises and Salt Act, 1944 — Section 6, 7Constitution of India, 1950 — Article 19, 276, 31Contract Act, 1872 — Section 23
High Courts14 May 1957
Estate of khan Sahib Mohd. Oomer Sahib and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1958 Mad 113 : (1958) 33 ITR 767
Income Tax Act, 1922 — Section 3, 41, 41(1), 41(2), 66(1)
High Courts14 May 1957
K. Parthasarathy Mudaliar Vs State of Madras by Dy. Commissioner of Commercial Taxes and Another
Madras High Court · (1957) 2 MLJ 300
Constitution of India, 1950 — Article 226
High Courts14 May 1957
Estate of late Khan Sahib Mohammad Oomer Sahib, by Joint Receivers S. Azizuddin and K.K. Sridharan and Another Vs Commissioner of Income Tax
Madras High Court · (1958) ILR (Mad) 23 : (1957) 70 LW 888 : (1957) 2 MLJ 321
High Courts14 May 1957Dismissed
K. Parthasarathy Mudaliar Vs The State of Madras
Madras High Court · (1957) ILR (Mad) 1212 : (1957) 70 LW 710 : (1957) 8 STC 632
Constitution of India, 1950 — Article 226
High Courts14 May 1957
Mohammad Oomer Sahib by Joint Receivers, and S. Arizuddin and Sridharan, Madras Vs Commissioner of Income Tax Madras
Madras High Court · (1957) 05 MAD CK 0003
High Courts07 May 1957
The Hindu and Another Vs Their Workers (Madras Union of Journalists)
Madras High Court · (1957) 2 LLJ 275
Industrial Disputes Act, 1947 — Section 10, 2Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2, 3, 6
High Courts03 May 1957
Abdul Azeez Dawood Marzook Vs Commissioner of Income Tax, Madras
Madras High Court · (1958) 33 ITR 154
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 226, 91(1)(g)Income Tax Act, 1922 — Section 34, 42, 42(1), 42(3), 43
High Courts03 May 1957
Veerappan Chettiar and Another Vs Commissioner of Income Tax, Madras, and Another
Madras High Court · (1957) 32 ITR 411
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 23, 28, 28(1), 28(1)(c)
High Courts03 May 1957
S.V. Veerappan Chettiar (died) and Another Vs Commissioner of Income Tax and Another
Madras High Court · (1957) ILR (Mad) 1204 : (1957) 70 LW 676 : (1957) 2 MLJ 286
Income Tax Act, 1961 — Section 29A
High Courts03 May 1957
In Re: Parthasarathi Naidu and Another
Madras High Court · (1957) ILR (Mad) 1016 : (1957) 70 LW 595 : (1957) 2 MLJ 250
High Courts03 May 1957
N.K.C. Syed Mohamed Ravoother Vs Deputy Commercial Tax Officer
Madras High Court · (1958) 71 LW 12 : (1958) 1 MLJ 30
High Courts03 May 1957
Abdul Azeez Dawood Marzook by Agent P.I. Ahmed Koya and Another Vs The Commissioner of Income Tax
Madras High Court · AIR 1958 Mad 1 : (1957) ILR (Mad) 1186 : (1957) 70 LW 755 : (1957) 2 MLJ 421
Income Tax Act, 1961 — Section 43
High Courts29 Apr 1957
E. Alfred Vs First Additional Income Tax Officer, Salem
Madras High Court · AIR 1958 Mad 11 : (1957) ILR (Mad) 1176 : (1957) 32 ITR 401 : (1957) 70 LW 685
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 13(2)Income Tax Act, 1922 — Section 34, 34(1)(a), 34(1)(b)
High Courts29 Apr 1957
E. Alfred Vs The I Additional Income Tax Officer
Madras High Court · (1957) 2 MLJ 290
Income Tax Act, 1961 — Section 34
High Courts26 Apr 1957Dismissed
K.V. Kandaswami Gounder and Brothers Vs The State of Madras
Madras High Court · AIR 1958 Mad 18 : (1957) 70 LW 680 : (1957) 8 STC 603
Constitution of India, 1950 — Article 227