High Courts26 Sept 1951
The Commissioner of Income Tax Vs Shahzadi Begum alias Luthfunnisa Begum and Others
Madras High Court · AIR 1952 Mad 232 : (1952) 21 ITR 1 : (1952) 65 LW 476 : (1952) 1 MLJ 51
Income Tax Act, 1922 — Section 31
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,138 of 5,226
High Courts26 Sept 1951
The Commissioner of Income Tax and Excess Profits Tax, Madras Vs The South Indian Pictures Ltd., Karaikudi
Madras High Court · AIR 1952 Mad 231 : (1951) 20 ITR 605
Income Tax Act, 1922 — Section 10, 10(1)
High Courts25 Sept 1951
Janab N.S. Sattar Sahib Vs State of Madras and Another
Madras High Court · AIR 1952 Mad 605 : (1952) ILR (Mad) 351 : (1952) 65 LW 414 : (1951) 2 MLJ 656
Constitution of India, 1950 — Article 226
High Courts25 Sept 1951
Jerome D'Silva Vs The Regional Transport Authority, South Kanara and Another
Madras High Court · AIR 1952 Mad 853 : (1952) ILR (Mad) 632 : (1952) 65 LW 73 : (1952) 1 MLJ 35
Motor Vehicles Act, 1939 — Section 60
High Courts24 Sept 1951
In the matter of P. Ramanujachari Advocate, High Court, Madras N. Krishnaswami Nayudu
Madras High Court · AIR 1952 Mad 149 : (1952) 65 LW 24 : (1951) 2 MLJ 661
High Courts24 Sept 1951
Srinivasa Aiyar Vs Saraswathi Ammal
Madras High Court · AIR 1952 Mad 193 : (1953) ILR (Mad) 78 : (1951) 2 MLJ 649
Constitution of India, 1950 — Article 13(1), 15, 25, 25(1), 25(2)Criminal Procedure Code, 1898 (CrPC) — Section 195(4), 198Penal Code, 1860 (IPC) — Section 109, 114, 493, 494, 495
High Courts21 Sept 1951Dismissed
Kodali Bapayya and Others Vs Yadavalli Venkataratnam and Others
Madras High Court · AIR 1953 Mad 884 : (1953) ILR (Mad) 31 : (1952) 65 LW 172 : (1952) 1 MLJ 227
Evidence Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 106, 116, 117
High Courts21 Sept 1951
H.C. Kothari and Others Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 227 : (1951) 20 ITR 579
Income Tax Act, 1922 — Section 10, 12, 2(6AA), 8
High Courts21 Sept 1951Dismissed
Thamsi Goundan Vs Kanni Ammal
Madras High Court · AIR 1952 Mad 529 : (1952) 65 LW 439 : (1952) 1 MLJ 68
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts21 Sept 1951
Commissioner of Income Tax, Excess Profits Tax, Madras Vs Modern Theatres Ltd., Salem
Madras High Court · AIR 1952 Mad 255 : (1951) 20 ITR 588 : (1951) 2 MLJ 625
Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 66, 66(1)
High Courts20 Sept 1951
Edpuri Rama Subbiah Vs C.J. Cole and Another
Madras High Court · AIR 1952 Mad 590 : (1952) 65 LW 433 : (1951) 2 MLJ 663
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 11(2)
High Courts20 Sept 1951
Singareni Collieries Co. Ltd. by agents, Best and Co. Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1953 Mad 408 : (1952) 21 ITR 375 : (1952) 2 MLJ 22
Income Tax Act, 1922 — Section 4, 4(1), 42(1), 42(3), 48
High Courts20 Sept 1951
Parvathaneni Ramakrishnayya Proprietor, Krishna and Co., Vijayawada Vs The Commr. of Income Tax, Madras
Madras High Court · AIR 1952 Mad 296 : (1951) 20 ITR 610 : (1952) 1 MLJ 9
Income Tax Act, 1922 — Section 10, 10(2)
High Courts20 Sept 1951
M.N.C. Murugappa Chettiar and Others Vs Commr. of Income Tax, Madras
Madras High Court · AIR 1954 Mad 189 : (1952) 2 MLJ 20
Income Tax Act, 1922 — Section 2(9), 3
High Courts20 Sept 1951Allowed
Joshuna B. Powers Incorporated Vs Express Newspapers Ltd. and Another
Madras High Court · AIR 1952 Mad 17
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3
High Courts20 Sept 1951Dismissed
Khan Bahadur A. Abdul Karim Sahib Vs The Accommodation Controller, Madras and Another
Madras High Court · AIR 1952 Mad 860 : (1952) 65 LW 160 : (1952) 1 MLJ 272
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 11, 3, 3(3)
High Courts19 Sept 1951
Rao Bahadur R. Guruswamy Naidu Udumalpet Vs The Commissioner of Income Tax, Madras
Madras High Court · AIR 1952 Mad 864 : (1952) 21 ITR 188 : (1952) 2 MLJ 29
Income Tax Act, 1922 — Section 10(2)
High Courts17 Sept 1951Allowed
M. Kali Mudaliar Vs A. Vedachala Mudaliar and Others
Madras High Court · AIR 1952 Mad 545 : (1952) ILR (Mad) 595 : (1952) 65 LW 104 : (1951) 2 MLJ 152
Motor Vehicles Act, 1939 — Section 48, 48A, 59(3), 60, 64
High Courts14 Sept 1951
Rajah Sri Ravu Sweta, Chelapathi Ramakrishna Ranga Rao Bahadur, Rajah of Bobbili Vs The State of Madras
Madras High Court · AIR 1952 Mad 203 : (1952) 65 LW 37 : (1952) 1 MLJ 174
Constitution of India, 1950 — Article 13, 14, 19(1), 19(5), 31(1)Government of India Act, 1935 — Section 299, 299(2)Madras Estates Land (Reduction of Rent) Act, 1947 — Section 2, 3(4)