High Courts18 Mar 1941
The Commissioner of Income Tax Vs M. Jamal Mohamed Sahib, Trustee for "Allajanathud-Deeniya"
Madras High Court · AIR 1941 Mad 535 : (1941) ILR (Mad) 862 : (1941) 2 MLJ 148
Income Tax Act, 1922 — Section 4(3)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 4,327 of 5,226
High Courts18 Mar 1941
S.S.S. Chokkalingam Chettiar and sons Vs The Commissioner of Income Tax
Madras High Court · (1941) 53 LW 738 : (1941) 1 MLJ 776
High Courts18 Mar 1941
A.R.A.N.T. Narayanan Chettiar Vs The Commissioner of Income Tax
Madras High Court · (1941) 54 LW 101 : (1941) 2 MLJ 172
Income Tax Act, 1922 — Section 4(2)
High Courts18 Mar 1941
S. S. S. CHOCKALINGAM CHETTIAR AND SONS Vs THE COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1941) 9 ITR 278
High Courts18 Mar 1941
A.R.A.N.T. NARAYANAN CHETTIAR Vs COMMISSIONER OF Income Tax, MADRAS.
Madras High Court · (1941) 9 ITR 509
Income Tax Act, 1922 — Section 4(2)
High Courts17 Mar 1941
In Re: Adilakshmi Ammal and Others
Madras High Court · AIR 1941 Mad 533 : (1941) ILR (Mad) 687 : (1941) 54 LW 17 : (1941) 2 MLJ 41
Madras Prohibition Act, 1937 — Section 4(1)(a)
High Courts14 Mar 1941
Maddimsetti Ramayya Vs The Liquidator of Bollanka Co-operative Credit Society, care of Deputy Registrar of Co-operative Societies and Another
Madras High Court · AIR 1941 Mad 739 : (1941) 54 LW 176 : (1941) 2 MLJ 72
Madras Co-operative Societies Act, 1932 — Section 48
High Courts14 Mar 1941
Mr. Mittinti Narasimhamurti and Another Vs Pandiri Satyanandam (judgment-debtor) and Others
Madras High Court · AIR 1941 Mad 794 : (1941) 54 LW 213 : (1941) 2 MLJ 386
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts14 Mar 1941
Palani Kangaya Gounder alias Palaniswami Gounder Vs Muthuswami Gounder alias Avanashi Gounder and Others
Madras High Court · (1941) 54 LW 157 : (1941) 2 MLJ 344
High Courts13 Mar 1941
In Re: Muthuswami Udayan
Madras High Court · AIR 1941 Mad 761 : (1941) 54 LW 235
Penal Code, 1860 (IPC) — Section 409
High Courts13 Mar 1941
M. Ramalinga Iyer Vs T.K. Jayalakshmi and Another
Madras High Court · AIR 1941 Mad 695
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts13 Mar 1941
M. Ramalinga Aiyar Vs T.K. Jayalakshmi and Another
Madras High Court · (1941) 53 LW 686 : (1941) 1 MLJ 784
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts12 Mar 1941
Sree Raja Velugoti Navaneetha Krishna Yachendra Bahadur Varu Vs Sirigiri Ramanujulu Chetty by next friend Irla Pullaiah Chetty
Madras High Court · AIR 1942 Mad 56 : (1941) 2 MLJ 159
Tamil Nadu Agriculturists Relief Act, 1938 — Section 15(4)
High Courts12 Mar 1941
Vanga Krishna Reddy Vs Kosana Peda Satyam and Others
Madras High Court · (1941) 53 LW 736 : (1941) 2 MLJ 91
Madras Hereditary Village Offices Act, 1895 — Section 3(4)
High Courts12 Mar 1941
Marti Satyanarayana Vs Gujavarti Anjareddi
Madras High Court · AIR 1941 Mad 719 : (1941) ILR (Mad) 985 : (1941) 53 LW 675 : (1941) 1 MLJ 765
Civil Procedure Code, 1908 (CPC) — Section 95
High Courts12 Mar 1941
The Public Prosecutor Vs Nagappan Servai
Madras High Court · AIR 1941 Mad 718 : (1941) 53 LW 718 : (1941) 1 MLJ 695
Penal Code, 1860 (IPC) — Section 392, 397
High Courts11 Mar 1941
In Re: Annika Lakshmudu and Others
Madras High Court · AIR 1942 Mad 237
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts10 Mar 1941
N. Kunjithapatham Pillai Vs Saraswathi Ammal and Others
Madras High Court · AIR 1941 Mad 671 : (1941) 53 LW 726 : (1941) 2 MLJ 66
High Courts06 Mar 1941
In Re: Sadasiva Goundar
Madras High Court · AIR 1942 Mad 69
Criminal Procedure Code, 1898 (CrPC) — Section 203
High Courts06 Mar 1941
Kandaswami Thambiran Vs Vagheesam Pillai, wrongfully styling himself as Ponnambala Desikar
Madras High Court · AIR 1941 Mad 822 : (1942) ILR (Mad) 13 : (1941) 54 LW 357 : (1941) 2 MLJ 463
Specific Relief Act, 1877 — Section 42