High Courts20 Sept 1963
A.C.K. Krishnawami Vs Stressed Concrete Constructions Private, Ltd.
Madras High Court · (1964) 1 MLJ 18
Limitation Act, 1963 — Article 102
COURT ARCHIVE
Madras High Court judgments, 1963
543 judgments · page 12 of 28
High Courts20 Sept 1963Allowed
T. Parthasarathy Chetti Vs K. Shyamalamba by agent P. Lakshminarayana
Madras High Court · AIR 1964 Mad 439 : (1964) ILR (Mad) 559 : (1964) 77 LW 187
Madras City Tenants Protection Act, 1922 — Section 2(4), 3, 9
High Courts20 Sept 1963
T. Parthasarathy Chetty Vs K. Shyamalamba by Agent, P. Lakshminarayanan
Madras High Court · (1964) 1 MLJ 250
Madras City Tenants Protection Act, 1922 — Section 9Transfer of Property Act, 1882 — Section 108(c)
High Courts20 Sept 1963
K.S.M. Somasundaram Vs The Union of India (UOI) and Another
Madras High Court · (1964) 1 MLJ 255
High Courts20 Sept 1963
K. Jaganmohan Rao Vs K. Swarupa
Madras High Court · (1964) ILR (Mad) 714
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts19 Sept 1963
Palaniappa Chettiar Vs Babu Sahib alias Sheik Mytheen Sahib and Others
Madras High Court · (1964) 77 LW 551 : (1964) 1 MLJ 110
High Courts19 Sept 1963
Raj Films Circuit Vs M.H.M. Munas
Madras High Court · (1965) ILR (Mad) 167
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 54, 64, 65
High Courts18 Sept 1963
N. Arumugam Pillai Vs K.S. Syed Abbas and Others
Madras High Court · (1964) 1 MLJ 151
Trade and Merchandise Marks Act, 1958 — Section 109(1)
High Courts18 Sept 1963Allowed
N. Arumugam Pillai Vs K.S. Syed Abbas and Another
Madras High Court · AIR 1964 Mad 204
Trade and Merchandise Marks Act, 1958 — Section 11, 12(1)
High Courts17 Sept 1963Dismissed
C. Varadarajulu Naidu Vs Baby Ammal and Another
Madras High Court · AIR 1964 Mad 448 : (1964) 77 LW 663
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13
High Courts16 Sept 1963
Perianna Gounder Vs Jayarao Nainar
Madras High Court · (1964) 1 MLJ 108
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 26(1), 26(2), 30, 31, 31(2)
High Courts13 Sept 1963
Sona Ana Pana Baulraj and Another Vs S.P. Vadiveu Nadar and Sons and Others
Madras High Court · AIR 1965 Mad 33
Trade Marks Act, 1940 — Section 24, 46, 6(1)
High Courts13 Sept 1963Allowed
Sukraj Peerajee Vs The Deputy Commercial Tax Officer, P.T., Madras and another
Madras High Court · AIR 1965 Mad 137 : (1964) ILR (Mad) 766 : (1965) 1 MLJ 182 : (1964) 15 STC 704
High Courts13 Sept 1963
L.M. Chitale and Son by Sole Surviving Partners, S.L. Chitale Vs The Commissioner of Labour and Others
Madras High Court · (1964) 1 MLJ 379
Industrial Disputes Act, 1947 — Section 2(j)Tamil Nadu Shops and Establishments Act, 1947 — Section 51
High Courts13 Sept 1963
Sona Ana Pana Baulraj alias Subbiah Nadar and Another Vs S.P. Vadivelu Nadar and Sons and Others
Madras High Court · (1964) ILR (Mad) 194 : (1964) 1 MLJ 121
Trade and Merchandise Marks Act, 1958 — Section 136, 32Trade Marks Act, 1940 — Section 24, 74(1)
High Courts13 Sept 1963Dismissed
Challamuthu Padayachi and Others Vs Rajavel
Madras High Court · AIR 1964 Mad 263 : (1964) CriLJ 674
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(9), 540
High Courts13 Sept 1963Allowed
L.M. Chitale and Another Vs The Commissioner of Labour
Madras High Court · AIR 1964 Mad 131 : (1964) ILR (Mad) 167 : (1963) 2 LLJ 747 : (1964) 77 LW 90
Constitution of India, 1950 — Article 19, 19(1), 19(6)Tamil Nadu Shops and Establishments Act, 1947 — Section 2(16), 6
High Courts13 Sept 1963
T.K. Srinivasan Pillai Sons Vs The State of Madras
Madras High Court · (1964) ILR (Mad) 628 : (1965) 16 STC 583
Constitution of India, 1950 — Article 286
High Courts13 Sept 1963
Sukraj Peerajee Vs The Deputy Commercial Tax Officer, P.T. Madras and Another
Madras High Court · AIR 1965 Mad 137 : (1964) ILR (Mad) 766 : (1965) 1 MLJ 182 : (1964) 15 STC 704
Madras General Sales Tax Act, 1939 — Section 19(1), 19(2), 2, 3(1)Tamil Nadu General Sales Tax Rules, 1959 — Rule 21