Banking Companies Act, 1949 — Section 46CCivil Procedure Code, 1908 (CPC) — Order 21 Rule 46(1), Order 21 Rule 46D, Order 21 Rule 46E, Order 21 Rule 46F, Order 21 Rule 46G

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High Courts28 Mar 1963Dismissed

Gopaldoss Dwarakadoss Family Trust Estate and Another Vs Michaelswami Pillai and Another

Madras High Court · (1964) ILR (Mad) 443

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 111

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High Courts27 Mar 1963

A. Mohammed Jaffar Saheb Vs A. Palaniappa Chettiar

Madras High Court · (1964) ILR (Mad) 34 : (1963) 76 LW 582 : (1964) 1 MLJ 112

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 7(3)(c)

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High Courts27 Mar 1963

In Re: S.R.Y. Ramakrishna Prasad and Another

Madras High Court · (1963) 1 MLJ 395

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High Courts27 Mar 1963Dismissed

N. Pethu Reddiar Vs V.A. Muthiah and Another

Madras High Court · AIR 1963 Mad 390 : (1963) 2 MLJ 1

Conduct of Elections Rules, 1961 — Rule 23, 63Representation of the People Act, 1951 — Section 100(1)

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High Courts25 Mar 1963Dismissed

Venkatarama Naidu and Another Vs Jayammal and Another

Madras High Court · AIR 1963 Mad 353 : (1963) 76 LW 619

Limitation Act, 1963 — Article 142Trusts Act, 1882 — Section 14

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High Courts25 Mar 1963Dismissed

The Deputy Commissioner, Commercial Taxes Vs Carriage Works Canteen, Southern Railway

Madras High Court · (1963) 76 LW 835 : (1963) 14 STC 654

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High Courts25 Mar 1963Allowed

C.T.A. CT. Nachiappa Chettiar Vs M.G. Ramaswami Pillai

Madras High Court · AIR 1964 Mad 236 : (1963) 76 LW 685

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts22 Mar 1963

N. K. R. Narayanaswamy Naidu Vs Commissioner of Agricultural Income Tax, Madras

Madras High Court · (1965) 55 ITR 103

Income Tax Act, 1922 — Section 16, 16(1)(c), 16(3), 16(3)(a)(iii), 16(3)(b)

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High Courts22 Mar 1963

O. Mohamed Yusuf Levai Saheb Vs S. Hajee Mohammed Hussain Rowther (died) and Others

Madras High Court · AIR 1964 Mad 1 : (1963) ILR (Mad) 922 : (1963) 76 LW 482

Arbitration Act, 1940 — Section 14, 17, 2, 3, 30Limitation Act, 1908 — Article 178

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High Courts20 Mar 1963

Kaka Mohamed Ghouse Sahib and Co. Vs United Commercial Syndicate And Others.

Madras High Court · (1963) 49 ITR 824 : (1963) 76 LW 509

Constitution of India, 1950 — Article 13, 14, 48Income Tax Act, 1961 — Section 46, 46(2), 64

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