COURT ARCHIVE

Madras High Court judgments, 1962

449 judgments · page 5 of 23

High Courts07 Nov 1962Allowed

Sree Siddhi Budhi Vinayakagar Sree Sundareswarar Devastanam Vs S.V. Marimuthu

Madras High Court · AIR 1963 Mad 369 : (1963) ILR (Mad) 1054 : (1963) 76 LW 381

Constitution of India, 1950 — Article 14, 19, 19(1), 19(5)Madras City Tenants Protection Act, 1922 — Section 9Presidency Small Cause Courts Act, 1882 — Section 41, 43, 47

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High Courts07 Nov 1962Allowed

The State Of Madras Vs N.S. Krishnaswami Iyengar

Madras High Court · (1962) 11 MAD CK 0049

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 72Trusts Act, 1882 — Section 94

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High Courts07 Nov 1962Dismissed

Deputy Commissioner of Commercial Taxes, Coimbatore Division Vs Stanes Motors (South India) Ltd.

Madras High Court · (1963) 14 STC 369

Central Sales Tax Act, 1956 — Section 10, 8Income Tax Act, 1961 — Section 10

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High Courts07 Nov 1962Dismissed

A.G. Ranganatha Nayagar Vs K. Kamalakannan and Others

Madras High Court · AIR 1964 Mad 42 : (1963) ILR (Mad) 815 : (1963) 76 LW 529

Constitution of India, 1950 — Article 14Representation of the People Act, 1951 — Section 100(1), 80, 81

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High Courts06 Nov 1962Dismissed

Brooke Bond India (PTE) Ltd Vs The Corporation of Madras

Madras High Court · (1963) ILR (Mad) 864

Constitution of India, 1950 — Article 19, 19(6)

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High Courts06 Nov 1962

Commissioner of Income Tax, Madras Vs S. Shanmuga Moopanar

Madras High Court · (1964) 53 ITR 694

Income Tax Act, 1961 — Section 66(I)

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High Courts06 Nov 1962Allowed

Brooke Bond India (Private) Limited Vs The Corporation of Madras

Madras High Court · (1963) ILR (Mad) 864

Constitution of India, 1950 — Article 19, 19(6)Madras City Municipal (Amendment) Act, 1961 — Section 98Madras City Municipal Corporation Act, 1919 — Section 287, 347(3), 347(5), 357(1), 379A

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High Courts05 Nov 1962Allowed

Kathan Nadar Company Vs State of Madras

Madras High Court · (1963) 14 STC 694

Madras General Sales Tax Act, 1939 — Section 6

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High Courts02 Nov 1962Dismissed

N.S. Devarajan Vs The State of Madras and another

Madras High Court · (1963) ILR (Mad) 1075

Constitution of India, 1950 — Article 226

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High Courts02 Nov 1962Dismissed

K.N. Raman Nair Vs N. Govindaswami Naidu

Madras High Court · (1963) ILR (Mad) 1211

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High Courts02 Nov 1962Dismissed

K. N. Raman Nair Vs M. Govinda Swaml Naidu

Madras High Court · (1963) ILR (Mad) 1211

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High Courts02 Nov 1962

Palani Goundar Vs Palani Goundar

Madras High Court · (1963) 76 LW 289 : (1963) 1 MLJ 231

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High Courts02 Nov 1962Dismissed

Kandaswami Gounder Vs Nachammal

Madras High Court · AIR 1963 Mad 263 : (1963) CriLJ 166 : (1963) 76 LW 161

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4)

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High Courts02 Nov 1962

P.K. Palaniappa Gounder Vs K.M. Sridharan Nair and Others

Madras High Court · AIR 1964 Mad 285 : (1964) ILR (Mad) 483 : (1964) 77 LW 32

Madras City Tenants Protection Act, 1922 — Section 12, 2(4), 3, 9Madras Government Servants Conduct Rules, 1960 — Rule 7

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High Courts02 Nov 1962Dismissed

Pappa Ammal Vs Pandiyan Bank Ltd. and Others

Madras High Court · AIR 1963 Mad 480

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts02 Nov 1962

Pappa Ammal alias Pappayammal Vs Pandian Bank Ltd. and Others

Madras High Court · (1963) 76 LW 233 : (1964) 1 MLJ 160

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High Courts02 Nov 1962Dismissed

N.S. Devarajan Vs The State of Madras and Another

Madras High Court · (1963) ILR (Mad) 1075

Constitution of India, 1950 — Article 226Criminal Law (Amendment) Act, 1932 — Section 7(9)Madras City Municipal Corporation Act, 1919 — Section 31, 32, 4, 40, 41

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High Courts01 Nov 1962