High Courts12 Jan 1945
A. CHOCKALINGAM CHETTIAR, KARAIKUDI Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1945) 13 ITR 122
Income Tax Act, 1961 — Section 2(1)(a)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,255 of 5,226
High Courts12 Jan 1945
COMMISSIONER OF Income Tax, MADRAS Vs RM. AL. CT. ANNAMALAI CHETTIAR.
Madras High Court · (1945) 13 ITR 171
Income Tax Act, 1961 — Section 66(1)
High Courts12 Jan 1945
The Commissioner of Income Tax Vs Sri RM.AL.CT. Annamalai Chettiar
Madras High Court · (1945) ILR (Mad) 845 : (1945) 58 LW 95 : (1945) 1 MLJ 302
Income Tax Act, 1961 — Section 66(1)
High Courts12 Jan 1945
A. Chockalingam Chettiar Vs The Commissioner of Income Tax
Madras High Court · (1945) ILR (Mad) 775 : (1945) 58 LW 74 : (1945) 1 MLJ 190
Income Tax Act, 1961 — Section 2(1)(a)
High Courts12 Jan 1945
Sri MTT.AR.S.AR. Arunachalam Chettiar Vs The Commissioner of Income Tax
Madras High Court · AIR 1945 Mad 186 : (1945) 58 LW 139 : (1945) 1 MLJ 258
Income Tax Act, 1961 — Section 9
High Courts12 Jan 1945
MTT. AR. S. AR. ARUNACHALAM CHETTIAR Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · AIR 1946 Mad 311 : (1945) 13 ITR 183
Income Tax Act, 1961 — Section 9
High Courts12 Jan 1945
E. M. Vs MUTHAPPA CHETTIAR v. COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · AIR 1945 Mad 513 : (1945) 13 ITR 311
Income Tax Act, 1922 — Section 66(3)
High Courts11 Jan 1945
Kavilpura Ezhuvan Muthu's son Chathunni and Others Vs Pathiyil Rugmini Amma's son Appukuttan Nair and Others
Madras High Court · AIR 1945 Mad 232 : (1945) 58 LW 223 : (1945) 1 MLJ 445
High Courts11 Jan 1945
Chedalavada Venkayya and Another Vs Payidi Tatayya
Madras High Court · AIR 1945 Mad 276 : (1945) 58 LW 100 : (1945) 1 MLJ 211
Civil Procedure Code, 1908 (CPC) — Section 60(1)(c)
High Courts11 Jan 1945
Turaga Hanumantha Rao Vs The Official Receiver and Others
Madras High Court · AIR 1945 Mad 236 : (1945) 1 MLJ 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13
High Courts10 Jan 1945
In Re: T.V. Seshu Iyer and Others
Madras High Court · AIR 1945 Mad 355 : (1945) 1 MLJ 274
Penal Code, 1860 (IPC) — Section 511Railways Act, 1890 — Section 126
High Courts10 Jan 1945
Puthiyetath Mayan Vs Amminikandi Krishnan Nayar
Madras High Court · AIR 1945 Mad 248 : (1945) ILR (Mad) 861 : (1945) 58 LW 98 : (1945) 1 MLJ 170
Malabar Tenancy Act, 1929 — Section 33
High Courts09 Jan 1945
Mattapalli Raju and Others Vs Challa Venkata Raghavayya and Others
Madras High Court · AIR 1945 Mad 225 : (1945) ILR (Mad) 803 : (1945) 58 LW 126 : (1945) 1 MLJ 212
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 53A
High Courts08 Jan 1945
H.H. The Prince of Arcot Endowment, administered by H.H. the Prince of Arcot Nawab Azeemjah Sir Ghulam Muhammad Ali Khan Bahadur, through his authorised agent Khan Bahadur Al Haj Ghulam Jeelani Quraishi Sahib Bahadur Vs P. Arunachalam Pillai and Another
Madras High Court · AIR 1945 Mad 138 : (1945) ILR (Mad) 539 : (1945) 58 LW 36 : (1945) 1 MLJ 69
Stamp Act, 1899 — Section 60(1)
High Courts08 Jan 1945
The District Judge of Anantapur Vs K.V. Vema Reddi (Advocate) and Others
Madras High Court · AIR 1945 Mad 144 : (1945) ILR (Mad) 464 : (1945) 58 LW 52 : (1945) 1 MLJ 106
Legal Practitioners Act, 1879 — Section 4
High Courts05 Jan 1945
In Re: S. Devaraja Tharakan
Madras High Court · AIR 1945 Mad 460 : (1945) 58 LW 379
High Courts05 Jan 1945
Official Receiver of Ramnad at Madura Vs Income Tax Officer
Madras High Court · AIR 1945 Mad 169
Income Tax Act, 1961 — Section 66(1)
High Courts05 Jan 1945
The Official Receiver of Ramnad Vs The Income Tax Officer, Special Circle
Madras High Court · (1945) ILR (Mad) 772 : (1945) 1 MLJ 173
Income Tax Act, 1961 — Section 66(1)
High Courts05 Jan 1945
Bombalikuppam Murugappa Naicker Vs Padmanabha Mudaliar
Madras High Court · AIR 1945 Mad 265 : (1945) 58 LW 522 : (1945) 1 MLJ 206
Specific Relief Act, 1877 — Section 9
High Courts05 Jan 1945
OFFICIAL RECEIVER, RAMNAD Vs Income Tax OFFICER, SPECIAL CIRCLE, KARAIKUDI.
Madras High Court · (1945) 13 ITR 112
Income Tax Act, 1961 — Section 66(1)