COURT ARCHIVE

Madras High Court judgments, 1962

449 judgments · page 14 of 23

High Courts03 Jul 1962Dismissed

C.M. Rama Nayar Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments and Another

Madras High Court · AIR 1963 Mad 205 : (1963) 76 LW 36 : (1963) 1 MLJ 225

Constitution of India, 1950 — Article 19(1), 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 10, 10(2), 100(2), 45, 45(1)

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High Courts02 Jul 1962

The Huqdars of Peria Pallivasal and Others Vs Revenue Divisional Officer

Madras High Court · AIR 1963 Mad 109 : (1963) 76 LW 166

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 18(1), 18(2)

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High Courts29 Jun 1962Dismissed

The President, Nagamalai Colony Formation Association Vs The State of Madras and Others

Madras High Court · (1965) ILR (Mad) 741

Constitution of India, 1950 — Article 14, 226Electricity Act, 1910 — Section 4(1)Income Tax Act, 1961 — Section 34

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High Courts28 Jun 1962

In Re: Jadayandi and Another

Madras High Court · AIR 1963 Mad 83 : (1963) CriLJ 301

Criminal Procedure Code, 1898 (CrPC) — Section 423(1)

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High Courts28 Jun 1962

Board of Directors of the South Arcot Electricity Distribution Co. Ltd. Vs K. Mohamed Khan and Others

Madras High Court · AIR 1963 Mad 192 : (1963) 6 FLR 413 : (1963) ILR (Mad) 155 : (1963) 1 LLJ 5 : (1962) 75 LW 694 : (1963) 1 MLJ 349

Industrial Disputes Act, 1947 — Section 25F, 25FF, 26FF, 33C(1), 33C(2)Madras Electricity Supply Undertakings (Acquisition) Act, 1954 — Section 15, 6

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High Courts28 Jun 1962Dismissed

Central United Bank Ltd. and Another Vs B.A. Venkatarama Naidu

Madras High Court · AIR 1963 Mad 302 : (1963) ILR (Mad) 147 : (1963) 76 LW 32 : (1953) 1 MLJ 345

Partnership Act, 1932 — Section 32(3)

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High Courts27 Jun 1962Allowed

W.P.A. Soundarapandian and Brothers Vs The Deputy Commercial Tax Officer and Another

Madras High Court · (1962) 13 STC 870

Tamil Nadu General Sales Tax Act, 1959 — Section 2(n)

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High Courts27 Jun 1962

D.S. Seshadri Vs Jayalakshmi

Madras High Court · AIR 1963 Mad 283 : (1963) ILR (Mad) 384 : (1963) 76 LW 13 : (1953) 1 MLJ 11

Hindu Marriage Act, 1955 — Section 25, 28, 4

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High Courts27 Jun 1962

N.S. Nataraja Iyer Vs Subramania Iyer and Others

Madras High Court · (1962) 75 LW 679 : (1962) 2 MLJ 488

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Madras City Tenants Protection Act, 1922 — Section 9

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High Courts26 Jun 1962Dismissed

P.S. Duraikannoo Vs M. Saravana Chettiar and Another

Madras High Court · AIR 1963 Mad 468 : (1963) ILR (Mad) 376 : (1963) 76 LW 534 : (1963) 2 MLJ 399

Contract Act, 1872 — Section 55Specific Relief Act, 1877 — Section 12, 21Transfer of Property Act, 1882 — Section 69

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High Courts26 Jun 1962

Registrar of Companies Vs P. Arunajatai

Madras High Court · AIR 1963 Mad 99 : (1962) 32 CompCas 1153 : (1963) CriLJ 302 : (1963) ILR (Mad) 289

Chartered Accountants Act, 1949 — Section 20(2), 21(4), 22, 5Companies Act, 1913 — Section 145Companies Act, 1956 — Section 227

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High Courts25 Jun 1962

Pappu Reddiar Vs P.SV.RM. Ramanatha Iyer

Madras High Court · (1962) ILR (Mad) 1091 : (1962) 75 LW 585 : (1962) 2 MLJ 362

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts25 Jun 1962Allowed

Pappu Reddiar Vs P.S.V. Rm. Ramanatha Iyer

Madras High Court · AIR 1963 Mad 45

Civil Procedure Code, 1908 (CPC) — Section 144

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High Courts25 Jun 1962Allowed

Av. P.L. Ct. Ramanathan Chettiar and Another Vs N.L.P. Lakshmanan Chettiar (decd.) and Others

Madras High Court · AIR 1963 Mad 175 : (1963) ILR (Mad) 183 : (1963) 76 LW 61 : (1963) 1 MLJ 46

Civil Procedure Code, 1908 (CPC) — Section 38Tamil Nadu Civil Courts Act, 1873 — Section 13

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High Courts04 May 1962Dismissed

G. Abdul Rahim Sahib Vs Zeenath Bi (died) and Others

Madras High Court · AIR 1963 Mad 186

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High Courts04 May 1962Allowed

T.S. Sailappan Vs Subbiah Pillai and Others

Madras High Court · AIR 1963 Mad 156

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90Provincial Insolvency Act, 1920 — Section 20

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High Courts04 May 1962Dismissed

M. Ramanatha Pillai Vs K.V. Annamalai Chettiar and Another

Madras High Court · AIR 1963 Mad 342 : (1963) ILR (Mad) 580 : (1963) 76 LW 815 : (1963) 1 MLJ 263

Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 68, 68(1)

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High Courts03 May 1962

Workmen employed in the Madras Pinjrapole Vs Management of the Madras Pinjrapole and Another

Madras High Court · (1963) ILR (Mad) 125 : (1962) 2 LLJ 472

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2

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High Courts02 May 1962Dismissed

Veeriah Ambalam Vs Karuppan and another

Madras High Court · (1963) ILR (Mad) 120

Constitution of India, 1950 — Article 226

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High Courts02 May 1962

M. CT. Bank Ltd. (In Liquidation) Vs Commissioner of Income Tax, Madras

Madras High Court · (1963) ILR (Mad) 222 : (1963) 48 ITR 678

Income Tax Act, 1922 — Section 16, 16(2)Income Tax Act, 1961 — Section 12, 18(5), 3, 34, 49

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