High Courts31 Dec 1963
Gnanamuthu
Madras High Court · AIR 1964 Mad 446
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479APenal Code, 1860 (IPC) — Section 193
COURT ARCHIVE
Madras High Court judgments, 1963
543 judgments · page 1 of 28
High Courts26 Dec 1963Dismissed
R.C. Samanna Goundar Vs V.B. Tiruvengada Mudaliar
Madras High Court · (1964) ILR (Mad) 535
High Courts20 Dec 1963
V. Varadarajulu Naidu Vs Baby Ammal
Madras High Court · AIR 1965 Mad 29 : (1964) ILR (Mad) 574 : (1964) 77 LW 367
Hindu Marriage Act, 1955 — Section 13(1)
High Courts20 Dec 1963Allowed
Jevarathnammal Vs P. Sreenivasa Mudaliar
Madras High Court · AIR 1964 Mad 482 : (1964) ILR (Mad) 579 : (1964) 77 LW 290
Hindu Marriage Act, 1955 — Section 9
High Courts20 Dec 1963Dismissed
The Joint Chief Controller of Imports and Exports Vs H.R. Trading Co.
Madras High Court · (1964) ILR (Mad) 224
Administration of Evacuee Property Act, 1950 — Section 10, 10(2), 2, 4, 8Evidence Act, 1872 — Section 115Red Book Rules, 1958 — Rule 15, 22, 23, 24, 25
High Courts20 Dec 1963Dismissed
Umayamma Arumukham and Others Vs Arumukha Perumal Pillai and Others
Madras High Court · (1964) ILR (Mad) 44
Nanjinad Vellala Act, 1101 — Section 30
High Courts20 Dec 1963
Rathinasamy Moopanar and Another Vs Subramania Udayar and Others
Madras High Court · (1964) 1 MLJ 244
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts20 Dec 1963
Saroja Mills, Limited Vs The Registrar of Companies
Madras High Court · (1964) 77 LW 108 : (1964) 1 MLJ 197
Companies Act, 1956 — Section 18(4)
High Courts20 Dec 1963Dismissed
Johara Bibi Vs Subera Bibi and Others
Madras High Court · AIR 1964 Mad 373 : (1964) ILR (Mad) 540 : (1964) 77 LW 212
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 31
High Courts20 Dec 1963
Saroja Mills, Limited Vs Registrar of Companies
Madras High Court · (1964) ILR (Mad) 542
Companies Act, 1956 — Section 17(5), 18(1), 18(4), 19, 19(2)
High Courts20 Dec 1963Allowed
Jabbar Sahib Vs V.R. Renu
Madras High Court · AIR 1964 Mad 514 : (1964) ILR (Mad) 582 : (1964) 77 LW 202
Transfer of Property Act, 1882 — Section 108
High Courts20 Dec 1963
M. Gopalakrishnan and Another Vs G. Ramulu Reddi and Others
Madras High Court · (1964) ILR (Mad) 649
Civil Procedure Code, 1908 (CPC) — Section 105(1)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Transfer of Property Act, 1882 — Section 51
High Courts20 Dec 1963Allowed
The Kaleswara Mills, Limited (in Liquidation) and The Official Liquidator, Madras High Court, The Official Liquidator of The Kaleeswarar Mills, Limited Vs AL. SP. PL. Thirunavukkarasu Chettiar and Others
Madras High Court · (1964) ILR (Mad) 244
Companies Act, 1956 — Section 237, 446(2), 634, 635Contract Act, 1872 — Section 64Original Side Rules — Order 40 Rule 1
High Courts20 Dec 1963Allowed
The Official Liquidator, Madras High Court, the Official Liquidator of the Kaleeswarar Mills, Ltd., Coimbatore Vs AL. SP. PL. Thirunavukkarasu Chettiar and others
Madras High Court · (1963) 12 MAD CK 0002
Companies Act, 1956 — Section 237(a)(ii), 446(2), 634, 635Constitution of India, 1950 — Article 27Contract Act, 1872 — Section 64
High Courts20 Dec 1963
M. Gopalakrishnan and another Vs G. Ramulu Reddi and others
Madras High Court · (1964) ILR (Mad) 649
Civil Procedure Code, 1908 (CPC) — Section 105(1)Hindu Succession Act, 1956 — Section 14, 14(1)Transfer of Property Act, 1882 — Section 51
High Courts19 Dec 1963
The Western India Match Co. Ltd. Vs The Manohara Match Works and Others
Madras High Court · AIR 1965 Mad 42
Trade and Merchandise Marks Act, 1958 — Section 107, 108, 11, 112(2), 12
High Courts19 Dec 1963
In Re: Qirsheed Miya
Madras High Court · (1964) ILR (Mad) 358
Criminal Procedure Code, 1898 (CrPC) — Section 103Opium Act, 1878 — Section 14, 9
High Courts19 Dec 1963Dismissed
P.N. Kalathi Mudaliar Vs Ellammal
Madras High Court · AIR 1964 Mad 463 : (1964) ILR (Mad) 389 : (1964) 77 LW 245
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 150Hindu Marriage Act, 1955 — Section 21, 29(3)Tamil Nadu Hindu (Bigamy Prevention and Divorce) Act, 1949 — Section 5
High Courts19 Dec 1963
The Western India Match Company, Limited Vs The Manohara Match Works and Others
Madras High Court · (1964) 77 LW 318 : (1964) 1 MLJ 355
Patents, Designs, and Trade Marks Act, 1883 — Section 73Trade and Merchandise Marks Act, 1958 — Section 108