High Courts18 Mar 1954Dismissed
Murugan and Co., Tuticorin, by partner Sudalaimuthu Pillai Vs State of Madras
Madras High Court · AIR 1954 Mad 1090 : (1954) 67 LW 817 : (1954) 2 MLJ 682
Madras General Sales Tax Act, 1939 — Section 3
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,097 of 5,226
High Courts18 Mar 1954Dismissed
S.N. Namasivayan Chettiar Vs The State of Madras and Others
Madras High Court · AIR 1954 Mad 879
Constitution of India, 1950 — Article 133Income Tax Act, 1961 — Section 45
High Courts18 Mar 1954Dismissed
Louis Dreyfus and Co. Ltd., Madras Vs State of Madras
Madras High Court · AIR 1954 Mad 932 : (1954) 67 LW 481 : (1954) 2 MLJ 326
Madras General Sales Tax Act, 1939 — Section 2
High Courts17 Mar 1954Allowed
State of Madras Vs Eastern Supplies Ltd., Madras
Madras High Court · AIR 1954 Mad 1117 : (1954) 67 LW 819 : (1954) 2 MLJ 548
Constitution of India, 1950 — Article 286(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16, 4Madras General Sales Tax Act, 1939 — Section 3
High Courts17 Mar 1954
Koil Kandadai Chandamarutham Vedanthacharswami and others Vs Rajah Sir Muthiah Chetti
Madras High Court · (1954) 03 MAD CK 0001
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 51
High Courts16 Mar 1954
In Re: Ramayya Thevar and Another
Madras High Court · (1954) CriLJ 1414
Arms Act, 1959 — Section 19
High Courts16 Mar 1954Dismissed
B.M. Amina Umma Vs Income Tax Officer, Kozhikode
Madras High Court · AIR 1954 Mad 1120 : (1955) ILR (Mad) 702 : (1954) 26 ITR 137
Constitution of India, 1950 — Article 14, 19(1)Government of India Act, 1935 — Section 1, 100Income Tax Act, 1922 — Section 16, 16(3)
High Courts12 Mar 1954Dismissed
State of Madras Vs Rallis India Ltd., Dare House, G.T. Madras
Madras High Court · AIR 1954 Mad 984 : (1954) 67 LW 451
Constitution of India, 1950 — Article 286(1)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16, 4, 4(2)
High Courts11 Mar 1954Allowed
M.M. Sundara Nadar Vs M.M. Meyyappa Chettiar
Madras High Court · (1954) 03 MAD CK 0029
Negotiable Instruments Act, 1881 (NI) — Section 64, 76(b), 93
High Courts10 Mar 1954Allowed
Thambusami Reddiar alias Sevarimuthu Reddiar Vs Chidambaram Pillai and Another
Madras High Court · AIR 1954 Mad 960 : (1954) 67 LW 1139 : (1954) 2 MLJ 322
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115Negotiable Instruments Act, 1881 (NI) — Section 117, 43, 50
High Courts10 Mar 1954Dismissed
M.O. Abdul Rahim Rowther and others Vs Swaminatha Odayar and others
Madras High Court · (1954) 03 MAD CK 0033
Provincial Insolvency Act, 1920 — Section 4, 53Transfer of Property Act, 1882 — Section 53, 65A, 66
High Courts10 Mar 1954Allowed
Pattu Chettiar and another Vs Appadurai Mudaliar
Madras High Court · (1954) 03 MAD CK 0007
High Courts09 Mar 1954Allowed
A.R. Balakrishnan Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1954 Mad 1118 : (1954) 26 ITR 367
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 10, 10(2)
High Courts09 Mar 1954Dismissed
Chittoory Venkataraju Vs Themmana Sathiraju and Others
Madras High Court · AIR 1954 Mad 946 : (1954) 67 LW 499
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 60, 60(1)
High Courts05 Mar 1954Dismissed
Ramchandra Velayutha Thevar and Others Vs Seeniathal alias Pirama Rakkasamuthu Ammal
Madras High Court · AIR 1954 Mad 1011 : (1955) ILR (Mad) 732 : (1954) 67 LW 593 : (1954) 2 MLJ 511
High Courts05 Mar 1954Dismissed
Y. Narayana Chetty and Others Vs The Income Tax officer, Nellore, Main Circle, Nellore and Others
Madras High Court · AIR 1954 Mad 1085 : (1954) 26 ITR 310
Income Tax Act, 1922 — Section 23, 23(5), 26A, 34, 59Income Tax Rules, 1962 — Rule 6B
High Courts04 Mar 1954Allowed
Committee of Management of Institution known as Bodendraswami Mutt Vs President of Board of Commrs. for Hindu Religious endowments
Madras High Court · AIR 1954 Mad 1027
Madras Hindu Religious Endowments Act, 1926 — Section 9(12)
High Courts04 Mar 1954Dismissed
In Re: Abbu alias Katti alias Muniswami
Madras High Court · AIR 1954 Mad 948
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts04 Mar 1954Dismissed
A.G. Pandu Rao and Another Vs Collector of Madras and Another
Madras High Court · AIR 1954 Mad 1049 : (1954) 26 ITR 99
Excess Profits Tax Act, 1940 — Section 13, 14, 2(17), 44, 63General Clauses Act, 1897 — Section 3(39)Income Tax Act, 1961 — Section 29