High Courts04 Oct 1963
P.M.ST.P.L.CT. Palaniappa Chettiar Vs E.S.S.S. Varusai Mohammad Rowther
Madras High Court · (1964) 1 MLJ 191
Motor Vehicles Act, 1988 — Section 43A(2)
COURT ARCHIVE
Madras High Court judgments, 1963
543 judgments · page 11 of 28
High Courts04 Oct 1963
Papammal and Others Vs Chinnammal and Others
Madras High Court · (1964) 1 MLJ 306
High Courts04 Oct 1963
P.M.ST.P.L.CT. Palaniappa Chettiar Vs E.S.S.S. Varusai Muhammad Rowther
Madras High Court · AIR 1965 Mad 54
Motor Vehicles Act, 1988 — Section 43
High Courts04 Oct 1963
V.K. Nataraja Gounder Vs S.A. Bangaru Reddiar
Madras High Court · AIR 1965 Mad 212
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts04 Oct 1963
Solar Works Vs Employees' State Insurance Corporation and Another
Madras High Court · AIR 1964 Mad 376 : (1964) 9 FLR 232 : (1964) ILR (Mad) 906 : (1963) 2 LLJ 597 : (1964) 77 LW 134
Employees State Insurance Act, 1948 — Section 75, 75(2), 96Madras Employees Insurance Court Rules, 1951 — Rule 17
High Courts03 Oct 1963Dismissed
Suranga Nilayam, President, M.A. Janaki, Advocate Vs The Official Trustee and Others
Madras High Court · (1964) ILR (Mad) 913
Vexatious Litigation (Prevention) Act, 1949 — Section 3
High Courts03 Oct 1963
Gordon Woodroffe and Co. Ltd., London Vs Income Tax Officer, Madras.
Madras High Court · (1964) ILR (Mad) 618 : (1964) 51 ITR 12
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 34, 34(1)(a), 34(1)(b), 49
High Courts03 Oct 1963
Short Brothers (P.) Ltd. Vs First Income Tax Officer, Salem.
Madras High Court · (1964) 51 ITR 315
Finance Act, 1956 — Section 3Income Tax Act, 1922 — Section 18(3)(d), 2(6A), 2(6A)(c)
High Courts03 Oct 1963Dismissed
Sm. M.A. Janaki Vs Official Trustee and Others
Madras High Court · AIR 1964 Mad 352 : (1964) 77 LW 198
Madras Vexatious Litigation (Prevention) Act, 1949 — Section 2, 3, 4
High Courts03 Oct 1963
Short Bros. (P.) Ltd. Vs The First Income Tax Officer
Madras High Court · (1964) ILR (Mad) 941 : (1964) 1 MLJ 66
Income Tax Act, 1961 — Section 12B
High Courts01 Oct 1963
Babu Gurukkal Vs The Commissioner for Hindu Religious and Charitable Endowments Board
Madras High Court · (1964) 1 MLJ 384
High Courts01 Oct 1963Allowed
Rukmani Ammal Vs N. Venkatarama Iyer and Others
Madras High Court · AIR 1964 Mad 281 : (1964) ILR (Mad) 530 : (1964) 77 LW 41
Limitation Act, 1908 — Article 144, 148
High Courts30 Sept 1963
Ravith Bibi by Guardian, Hasina Bibi Vs Agricultural Income Tax Officer
Madras High Court · (1964) 1 MLJ 119
Constitution of India, 1950 — Article 226
High Courts30 Sept 1963
Ravith Bibi Vs Agricultural Income Tax Officer, Dindigul
Madras High Court · (1964) 52 ITR 471
Constitution of India, 1950 — Article 226
High Courts26 Sept 1963
T. Kanagasabapathy Pillai Vs Commissioner of Wealth-Tax, Madras.
Madras High Court · (1964) 51 ITR 146
Income Tax Act, 1961 — Section 2, 2(m), 2(q)Wealth Tax Act, 1957 — Section 24(6), 27(1), 3
High Courts25 Sept 1963
Anglo-French Textiles Ltd. Vs Chief Commissioner of Pondicherry State and Others
Madras High Court · (1964) ILR (Mad) 771 : (1966) 2 LLJ 434
Constitution of India, 1950 — Article 226
High Courts25 Sept 1963
T. Devasahaya Nadar Vs Commissioner of Income Tax, Madras.
Madras High Court · (1964) 51 ITR 20
High Courts23 Sept 1963
Lakshmanan and Others Vs Lakshmanan and Another
Madras High Court · (1964) 1 MLJ 41
Penal Code, 1860 (IPC) — Section 100, 300, 304
High Courts20 Sept 1963Dismissed
A.C.K. Krishnaswami Vs Stressed Concrete Constructions Pvt. Ltd.
Madras High Court · AIR 1964 Mad 191 : (1964) 34 CompCas 6
Companies Act, 1956 — Section 433, 439Evidence Act, 1872 — Section 115Limitation Act, 1908 — Section 19
High Courts20 Sept 1963
P. Iya Nadar Vs State of Madras and Others
Madras High Court · AIR 1965 Mad 50 : (1964) ILR (Mad) 235 : (1964) 77 LW 265
Land Acquisition Act, 1894 — Section 4(1), 5