Constitution of India, 1950 — Article 19(1), 19(5), 47Criminal Procedure Code, 1898 (CrPC) — Section 517, 520Defence of India Rules, 1962 — Rule 81(2), 81(4)

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High Courts07 Apr 1955Dismissed

N.A. Visalakshi Achi Vs Mayalagu and Another

Madras High Court · (1956) ILR (Mad) 580

Tamil Nadu Agriculturists Relief Act, 1938 — Section 12, 13, 8, 9, 9(A)

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High Courts07 Apr 1955

Sivaramakrishnan Vs Kaveri Ammal and Others

Madras High Court · AIR 1955 Mad 705 : (1956) ILR (Mad) 649 : (1955) 68 LW 740 : (1956) 1 MLJ 152

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High Courts04 Apr 1955

Popular Ltd., Madurai Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1955 Mad 669 : (1956) ILR (Mad) 560 : (1955) 28 ITR 309

Income Tax Act, 1922 — Section 10(2)

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High Courts01 Apr 1955

R. Subramania Iyer Vs The Commissioner of Income Tax

Madras High Court · (1956) ILR (Mad) 682

Income Tax Act, 1961 — Section 66(1)

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High Courts31 Mar 1955

M.K. Ranganathan and Another Vs The Calcutta Tramways Co., Ltd. and Others

Madras High Court · AIR 1956 Mad 285 : (1956) 1 MLJ 335

Transfer of Property Act, 1882 — Section 118, 119

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High Courts31 Mar 1955

K. Govindan Vs Commissioner of Income Tax, Madras.

Madras High Court · AIR 1956 Mad 384 : (1955) 28 ITR 307

Income Tax Act, 1961 — Section 24(2), 66(2)

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High Courts31 Mar 1955Dismissed

Omar Salay Mohammed Sait Vs Commr. of Income Tax, Madras

Madras High Court · AIR 1955 Mad 624 : (1955) 28 ITR 77 : (1955) 68 LW 475

Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133Income Tax Act, 1922 — Section 66(2)

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High Courts31 Mar 1955Allowed

Subbiah Odayar Vs The Revenue Court and Another

Madras High Court · (1956) ILR (Mad) 540

Constitution of India, 1950 — Article 226

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High Courts31 Mar 1955Dismissed

Kalam Somasundaram Chettiar and Sons Vs The State of Madras

Madras High Court · (1956) ILR (Mad) 636

Constitution of India, 1950 — Article 286(1)Income Tax Act, 1961 — Section 31, 31(3), 32, 33, 33(3)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18(2), 6, 8

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High Courts31 Mar 1955Dismissed