High Courts11 Sept 1963
Rukmani Ammal Vs Angayarkanni and others
Madras High Court · (1963) 09 MAD CK 0024
COURT ARCHIVE
Madras High Court judgments, 1963
543 judgments · page 13 of 28
High Courts06 Sept 1963
Dev Shanker Dolia Vs M.H. Fernandez and Another
Madras High Court · AIR 1964 Mad 238
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Section 19, 20, 21
High Courts06 Sept 1963
Dev Shanker Dolia Vs M.H. Fernadez and Others
Madras High Court · (1964) 1 MLJ 60
Limitation Act, 1963 — Section 19, 20
High Courts06 Sept 1963
Ramachandran Vs A.N. Krishnamoorthy Iyer
Madras High Court · (1964) 77 LW 118 : (1964) 1 MLJ 153
Estates Abolition Act — Section 50
High Courts06 Sept 1963
P. Arumughar Gounder and others Vs R. Adhinarayanan
Madras High Court · (1963) 09 MAD CK 0030
High Courts06 Sept 1963Dismissed
The State of Madras Vs A.R. Srinivasan
Madras High Court · AIR 1964 Mad 166 : (1964) ILR (Mad) 685 : (1966) 2 LLJ 17
Constitution of India, 1950 — Article 133(1), 226, 311
High Courts06 Sept 1963Dismissed
S.V. Natesa Mudaliar, Proprietor, S.L.N.S. Transports Vs Sri Dhanapal Bus Service Private Ltd. and Others
Madras High Court · AIR 1964 Mad 136 : (1964) ILR (Mad) 288
Constitution of India, 1950 — Article 19(6), 226, 227, 254Motor Vehicles (Amendment) Act, 1956 — Section 48(3)Motor Vehicles Act, 1939 — Section 123, 123(1), 129A, 43A(2), 48
High Courts06 Sept 1963
Pappathi Ammal alias Nallammal Vs Nallu Pillai
Madras High Court · AIR 1964 Mad 173 : (1964) ILR (Mad) 536 : (1964) 77 LW 14
Tamil Nadu Agriculturists Relief Act, 1938 — Section 13, 19, 19(2), 19A
High Courts05 Sept 1963Dismissed
S. Seikivasan Vs The Chief Commissioner, Government of Pondicherry
Madras High Court · (1964) ILR (Mad) 813
High Courts05 Sept 1963
Neyveli Lignite Corporation Ltd. and Others Vs K.S. Naravana Iyer
Madras High Court · AIR 1965 Mad 122 : (1964) ILR (Mad) 676 : (1964) 77 LW 387
Civil Procedure Code, 1908 (CPC) — Section 115Limitation (Amendment) Act, 1859 — Section 15Specific Relief Act, 1963 — Section 9
High Courts04 Sept 1963
K.K. Shaik Dawood Vs Collector of Customs
Madras High Court · (1965) CriLJ 560 : (1964) ILR (Mad) 555
Foreign Exchange Regulation Act, 1947 — Section 23, 23ASea Customs Act, 1878 — Section 19
High Courts04 Sept 1963
K.K. Shaik and Dawood Vs Collector of Customs, Madras
Madras High Court · (1965) CriLJ 560 : (1964) ILR (Mad) 555
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 12(1), 13(1), 23, 23A, 8Sea Customs Act, 1878 — Section 167, 167(8), 19
High Courts03 Sept 1963Allowed
Ramalingam, represented by his maternal uncle, Swaminatha Odayar Vs Punithavalli Ammal and Another
Madras High Court · AIR 1964 Mad 320 : (1964) ILR (Mad) 664 : (1964) 77 LW 121
Hindu Succession Act, 1956 — Section 14(1), 14(2), 4
High Courts30 Aug 1963Dismissed
Thirumani Chettiar Vs Veluswami Naicker and others
Madras High Court · (1963) 08 MAD CK 0006
Transfer of Property Act, 1882 — Section 98
High Courts29 Aug 1963Dismissed
N. M. Jakiria Sahib, By His Power Of Attorney Agent, A. Mohamad Mustafa Vs The Official Receiver, West Tanjore
Madras High Court · (1963) 08 MAD CK 0031
Civil Procedure Code, 1908 (CPC) — Section 11Provincial Insolvency Act, 1920 — Section 53, 54
High Courts29 Aug 1963Allowed
Srinivasa Naicker Vs Ponnammal And Another
Madras High Court · (1963) 08 MAD CK 0030
Contract Act, 1872 — Section 124, 137, 210
High Courts29 Aug 1963
G. Rangaraju Vs Parthasarathi
Madras High Court · (1964) 77 LW 658 : (1964) 1 MLJ 12
High Courts28 Aug 1963Allowed
T.M. Vythilinga Pillai, Sri Ambiga Bus Service Vs R. Lakshminarayanan and Another
Madras High Court · AIR 1964 Mad 465
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57, 57(4)
High Courts28 Aug 1963Allowed
N.A.R. Subbiah Chettiar Vs S.M. Viswanathan Chettiar (dead) and Others
Madras High Court · AIR 1964 Mad 120 : (1964) 77 LW 462
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 94, 73
High Courts28 Aug 1963
T.M. Vythilingam Pillai Sri Ambiga Bus Service Vs R. Lakshminarayanan and Another
Madras High Court · (1964) 1 MLJ 131
Motor Vehicles Act, 1988 — Section 57(4)