High Courts26 Apr 1956Allowed
The State of Madras Vs V.R.B. Gopalarathnam Gupta
Madras High Court · (1957) 8 STC 16
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,058 of 5,226
High Courts26 Apr 1956
The State of Madras Vs V.R.B. Gopalaratnam Gupta
Madras High Court · (1956) 2 MLJ 569
High Courts26 Apr 1956
G. Radhakrishna Chettiar and Others Vs The State of Madras and Others
Madras High Court · (1958) ILR (Mad) 95 : (1956) 2 MLJ 279
Land Acquisition Act, 1894 — Section 17(2)Tamil Nadu Town Planning Act, 1920 — Section 33(b), 34, 35
High Courts26 Apr 1956
Uthamaram Nathusam Sait and Others Vs Hude Gopalakrishnayya
Madras High Court · AIR 1957 Mad 463
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 96Evidence Act, 1872 — Section 114
High Courts25 Apr 1956Dismissed
Mani Vs State of Madras
Madras High Court · AIR 1957 Mad 190
Contract Act, 1872 — Section 196Madras Prohibition Act, 1937 — Section 18, 34
High Courts25 Apr 1956Dismissed
K.G. Rangaswami Chettiar and Co. Vs Government of Madras
Madras High Court · AIR 1957 Mad 301 : (1957) 70 LW 129 : (1957) 8 STC 222
Constitution of India, 1950 — Article 276Government of India Act, 1935 — Section 142AMadras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18(2), 4
High Courts24 Apr 1956
Madura Knitting Co. Vs Commissioner of Income Tax and Excess Profits Tax, Madras
Madras High Court · AIR 1957 Mad 488 : (1956) 30 ITR 764
Evidence Act, 1872 — Section 101, 102, 103, 104Excess Profits Tax Rules — Rule 12Income Tax Act, 1922 — Section 10(2), 26A
High Courts24 Apr 1956
C.W. Spencer and Others Vs Income Tax Officer, Madras
Madras High Court · (1957) 31 ITR 107
Constitution of India, 1950 — Article 13, 14, 19, 19(1)(f), 226Government of India Act, 1935 — Section 65Income Tax Act, 1961 — Section 104, 15, 16(3)(a)(ii), 23, 245
High Courts24 Apr 1956
C.W. Spencer Vs The Income Tax Officer
Madras High Court · (1956) 69 LW 957 : (1956) 2 MLJ 518
Income Tax Act, 1961 — Section 23A
High Courts24 Apr 1956
A.P. Nachimuthu Vs V.S.K. Ramaswami Chettiar and Others
Madras High Court · (1956) 2 MLJ 556
High Courts23 Apr 1956
Baluswami Reddiar by Guardian Nagammal and Others Vs Balakrishna Reddiar and Others
Madras High Court · (1957) ILR (Mad) 164 : (1956) 2 MLJ 357
High Courts23 Apr 1956Allowed
Balusami Reddiar by guardian, Nagammal and Others Vs Balakrishna Reddiar and Others
Madras High Court · AIR 1957 Mad 97 : (1956) 69 LW 681
Evidence Act, 1872 — Section 13
High Courts23 Apr 1956Dismissed
Siddaya Mudaliar Vs M.N. Muthayanna Chettiar and Another
Madras High Court · AIR 1957 Mad 183
Sales of Goods Act, 1930 — Section 39(2)
High Courts23 Apr 1956
K. Sivaramakrishnan Vs P. Arumugha Mudaliar, Inspector-General of Registration and Another
Madras High Court · (1957) ILR (Mad) 158 : (1956) 69 LW 713 : (1956) 2 MLJ 460
Constitution of India, 1950 — Article 320(3)(b)
High Courts18 Apr 1956Dismissed
S. Krishnaswamy Mudaliar and Another Vs P.S. Palani Pillai and Another
Madras High Court · AIR 1957 Mad 599
Motor Vehicles Act, 1939 — Section 133A, 44A
High Courts18 Apr 1956
Ashok Leyland Ltd., Ennore, Madras Vs The State of Madras
Madras High Court · AIR 1957 Mad 263 : (1957) 70 LW 166 : (1957) 8 STC 210
Constitution of India, 1950 — Article 286, 286(2)Madras General Sales Tax Act, 1939 — Section 12
High Courts17 Apr 1956
Tamarind Products, Vellore and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1957 Mad 20 : (1956) 30 ITR 348 : (1956) 69 LW 699
Income Tax Act, 1922 — Section 66, 66(1), 66(5)
High Courts17 Apr 1956Dismissed
Bollam Venkatakrishnaiah Vs Deputy Commercial Tax Officer
Madras High Court · (1956) 7 STC 771
Constitution of India, 1950 — Article 286
High Courts16 Apr 1956Dismissed
In Re: State of Madras
Madras High Court · AIR 1957 Mad 664 : (1956) 7 STC 546
Madras General Sales Tax Act, 1939 — Section 2
High Courts16 Apr 1956Dismissed
State of Madras Vs R. Saravana Pillai
Madras High Court · AIR 1957 Mad 661 : (1956) 7 STC 541
Income Tax Act, 1922 — Section 2, 2(1)