COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 4,145 of 5,226

High Courts06 Apr 1951

Mrs. Pattammal Arumugam and Others Vs The Chief Presidency Magistrate

Madras High Court · AIR 1951 Mad 950 : (1951) 64 LW 666 : (1951) 2 MLJ 101

Constitution of India, 1950 — Article 19(1), 19(2), 19(6)Press (Emergency Powers) Act, 1931 — Section 3, 3(1)

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High Courts02 Apr 1951

The Commissioner of Income Tax, Madras Vs S. Rm. Sathappa Chettiar, Pollachi

Madras High Court · AIR 1952 Mad 70 : (1951) 20 ITR 393 : (1951) 2 MLJ 409

Income tax Act, 1922 — Section 12

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High Courts30 Mar 1951

In Re: Damarla Krishnarao and Another

Madras High Court · AIR 1951 Mad 852 : (1951) 64 LW 459 : (1951) 1 MLJ 693

Criminal Procedure Code, 1898 (CrPC) — Section 367, 537

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High Courts30 Mar 1951

Parry and Co. Ltd., Madras Vs The Commissioner of Income Tax Excess Profits Tax, Madras

Madras High Court · AIR 1952 Mad 55 : (1951) 20 ITR 504

Excess Profits Tax Act, 1940 — Rule 4(4), 2(5)

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High Courts30 Mar 1951

Nidumukkala Venkata Rangayya Vs V. Narayana

Madras High Court · (1951) 64 LW 870 : (1951) 2 MLJ 393

Contract Act, 1872 — Section 30

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High Courts29 Mar 1951

The Commissioner of Income Tax, Madras Vs The Mysore Chromite Ltd.

Madras High Court · AIR 1952 Mad 198 : (1951) 20 ITR 546

Income Tax Act, 1922 — Section 4

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High Courts29 Mar 1951

In Re: C. Raghava Variar and Another

Madras High Court · AIR 1951 Mad 885 : (1951) 64 LW 458 : (1951) 1 MLJ 700

Criminal Procedure Code, 1898 (CrPC) — Section 423, 439Tamil Nadu Gaming Act, 1930 — Section 8, 9

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High Courts29 Mar 1951

In Re: Oruganti Appa Rao

Madras High Court · AIR 1952 Mad 53 : (1951) 2 MLJ 86

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High Courts29 Mar 1951

S.M. Zackariah Sahib, at Sathankulam Vs The Commissioner of Income Tax, Madras

Madras High Court · AIR 1953 Mad 85 : (1952) 22 ITR 359 : (1952) 2 MLJ 877

Income Tax Act, 1922 — Section 4A

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High Courts28 Mar 1951

In re: Vellai Pillai

Madras High Court · (1952) CriLJ 704

Evidence Act, 1872 — Section 106

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High Courts28 Mar 1951

In Re: Maniklal

Madras High Court · AIR 1952 Mad 164 : (1952) 2 MLJ 115

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High Courts28 Mar 1951

In Re: Doraiswami Reddiar and Another

Madras High Court · AIR 1951 Mad 894 : (1951) 64 LW 445 : (1951) 1 MLJ 691

Penal Code, 1860 (IPC) — Section 477A, 94

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High Courts28 Mar 1951

In Re: Vellai Pillai

Madras High Court · AIR 1952 Mad 322 : (1951) 64 LW 474 : (1951) 2 MLJ 53

Evidence Act, 1872 — Section 106

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High Courts27 Mar 1951

Commissioner of Income Tax and Excess Profits Tax Vs The Erin Estate.

Madras High Court · (1951) 20 ITR 412

Income Tax Act, 1922 — Section 66(2)

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High Courts27 Mar 1951

Vajjula Anantharaman Vs Adapala Subba Reddi and Another

Madras High Court · AIR 1952 Mad 597 : (1951) 64 LW 858 : (1951) 2 MLJ 419

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High Courts27 Mar 1951

Commissioner of Income Tax and Excess Profits Tax Vs The Erin Estate, Galaha

Madras High Court · AIR 1952 Mad 542 : (1951) 2 MLJ 577

Evidence Act, 1872 — Section 101, 102, 103Income Tax Act, 1922 — Section 4A, 66

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High Courts27 Mar 1951

Commissioner of Income Tax, Excess Profit Tax, Madras Vs A.S.T.F. Rodrigues and Co., Katpady

Madras High Court · AIR 1952 Mad 35 : (1951) 20 ITR 247 : (1951) 2 MLJ 346

Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 14(2)

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High Courts27 Mar 1951Dismissed

Adapaka Sanyasamma Vs Vimarsa Prakasa Vireswaswami alias Visweswaraswami and Another

Madras High Court · AIR 1952 Mad 171 : (1951) 2 MLJ 391

Limitation Act, 1908 — Article 134A, 134B, 134C

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High Courts22 Mar 1951Dismissed

Rimmalapudi Subba Rao Vs Noony Veeraju and Others

Madras High Court · AIR 1951 Mad 969 : (1952) ILR (Mad) 264 : (1951) 64 LW 711 : (1951) 1 MLJ 95

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133

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High Courts22 Mar 1951

Mrs. H.I. Halligua Vs Mohanasundaram and Another

Madras High Court · AIR 1951 Mad 1056 : (1951) 2 MLJ 471

Criminal Procedure Code, 1898 (CrPC) — Section 403

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