COURT ARCHIVE

Madras High Court judgments, 1963

543 judgments · page 19 of 28

High Courts28 Jun 1963

K.T.K. Thangamani (Detenu, Central Jail) Salem and Another Vs The Chief Secretary, Government of Madras and Another

Madras High Court · AIR 1965 Mad 225 : (1965) CriLJ 714 : (1964) ILR (Mad) 327

Constitution of India, 1950 — Article 14, 21, 22, 352(1), 359(I)Defence of India Act, 1962 — Section 3(2)(15), 44Defence of India Rules, 1962 — Rule 30(1), 30(4)

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High Courts28 Jun 1963Allowed

Sri Jayajothi and Co. Vs The Official Liquidator and Another

Madras High Court · AIR 1964 Mad 158 : (1963) 7 FLR 389 : (1963) 2 LLJ 739

Companies Act, 1956 — Section 445(3)Industrial Disputes Act, 1947 — Section 25FFF

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High Courts24 Jun 1963Dismissed

Rajeswari Mills Ltd. Vs The State of Madras

Madras High Court · AIR 1964 Mad 162 : (1964) ILR (Mad) 199 : (1964) 15 STC 1

Constitution of India, 1950 — Article 286Import (Control) Order, 1955 — Section 3(1)Imports and Exports (Control) Act, 1947 — Section 3

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High Courts14 May 1963

Public Prosecutor Vs T. Pichaimudallar

Madras High Court · (1964) CriLJ 599

Tamil Nadu General Sales Tax Act, 1959 — Section 15(2)

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High Courts03 May 1963Dismissed

Ramachandra Mudaliar Vs Dhandayudha Thondaman and Others

Madras High Court · (1964) ILR (Mad) 146

Tamil Nadu Agriculturists Relief Act, 1938 — Section 10, 10(2), 11, 13, 19ATransfer of Property Act, 1882 — Section 55(4), 55(6)

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High Courts03 May 1963

Prithvi Insurance Co. Ltd. Vs Commissioner of Income Tax, Madras.

Madras High Court · (1964) 52 ITR 238

Income Tax Act, 1922 — Section 10, 10(7), 24, 24(1), 24(2)

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High Courts03 May 1963Allowed

Bangalore Emporium Vs The State of Madras

Madras High Court · (1963) 14 STC 870

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High Courts03 May 1963Allowed

The Collector of Customs Vs H.S. Mehra

Madras High Court · AIR 1964 Mad 504 : (1964) ILR (Mad) 170

Customs Act, 1962 — Section 20, 29A, 29B

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High Courts03 May 1963Dismissed

P. Aiya Pillai Vs AR.A. Shenbaga Nadar and P.V.P. Valasubramania Nadar

Madras High Court · AIR 1964 Mad 45 : (1963) 76 LW 805 : (1963) 76 LW 617

Negotiable Instruments Act, 1881 (NI) — Section 45Sales of Goods Act, 1930 — Section 59

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High Courts03 May 1963Dismissed

M.M. Meyyappa Chettiar Vs Jayanthi Films (Madurai) Pvt. Ltd. and Another

Madras High Court · AIR 1964 Mad 134

Companies Act, 1956 — Section 125, 134Contract Act, 1872 — Section 139, 140, 141Provincial Insolvency Act, 1920 — Section 49

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High Courts03 May 1963

The Prithvi Insurance Co., Limited Vs The Commissioner of Income Tax

Madras High Court · (1964) ILR (Mad) 179 : (1964) 1 MLJ 34

Income Tax Act, 1961 — Section 24(2)

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High Courts03 May 1963

In the Matter of Estate of T. Venkatasami Pilli. Deceased Debtor. M. M. Meyyappa Chettiar Vs Messrs. Jayanthi Films (Madurai) Private Ltd., And Another

Madras High Court · (1963) 05 MAD CK 0001

Companies Act, 1956 — Section 109, 125, 134Contract Act, 1872 — Section 139, 141

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High Courts02 May 1963Dismissed

A.M.K. Abdul Rahiman Rowther Vs The State of Madras

Madras High Court · (1963) 14 STC 1014

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High Courts02 May 1963

BARJOR HOSHANGJI VAKIL AND OTHERS Vs METTUR CHEMICAL AND INDUSTRIAL CORPORATION LTD.

Madras High Court · (1963) 50 ITR 128

Companies Act, 1913 — Section 20Finance Act, 1931 — Section 7(2)

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High Courts02 May 1963

Barjor Hoshangji Vakil and Others Vs The Mettur Chemical and Industrial Corporation Ltd.

Madras High Court · (1964) 1 MLJ 325

Companies Act, 1913 — Section 20Finance Act, 1931 — Section 7(2)

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High Courts02 May 1963

South Arcot Electricity Distribution Co. Ltd. Vs State Electricity Board

Madras High Court · (1964) ILR (Mad) 140 : (1964) 1 MLJ 205

Limitation Act, 1963 — Section 14

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High Courts02 May 1963

Barjor Hoshangji Vakil and Others Vs Mettur Chemical and Industrial Corporation Ltd.

Madras High Court · AIR 1964 Mad 83 : (1963) 33 CompCas 932 : (1964) ILR (Mad) 157 : (1963) 76 LW 588

Companies Act, 1913 — Section 20Companies Act, 1956 — Section 205Income Tax Act, 1922 — Section 16(2), 18(5), 48, 48B, 49B

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High Courts02 May 1963Allowed

Karuppiah Pulikki Vs Rengan Alamburian and Others

Madras High Court · (1965) ILR (Mad) 520

Tamil Nadu Agriculturists Debtors (Belief of Indebtedness) Act, 1955 — Section 7(1)Transfer of Property Act, 1882 — Section 53

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High Courts01 May 1963Allowed

P.A.R. Viswanathan and Company Vs State of Madras

Madras High Court · (1964) ILR (Mad) 67 : (1963) 76 LW 545 : (1963) 14 STC 702

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High Courts01 May 1963Allowed

A. Jainulabdeen Sahib Vs The State of Madras

Madras High Court · (1964) 15 STC 413

Constitution of India, 1950 — Article 286

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