High Courts08 Mar 1963Allowed
Corporation of Madras Vs The Reserve Bank of India
Madras High Court · (1963) ILR (Mad) 803
Madras City Municipal Corporation Act, 1919 — Section 110, 2, 3, 3(1), 3(2)Reserve Bank of India Act, 1934 — Section 1(3)
COURT ARCHIVE
Madras High Court judgments, 1963
543 judgments · page 25 of 28
High Courts07 Mar 1963Dismissed
Govind M. Asrani Vs Jairam Asrani and Another
Madras High Court · AIR 1963 Mad 456 : (1963) ILR (Mad) 1194 : (1963) 76 LW 492 : (1963) 2 MLJ 433
Succession Act, 1925 — Section 222(1)
High Courts07 Mar 1963
Vedantham Raghaviah Vs Third Additional Income Tax Officer, City Circle V, Madras.
Madras High Court · (1963) 49 ITR 314
Income Tax Act, 1922 — Section 23(3), 23(4), 27, 35, 35(1)
High Courts07 Mar 1963
Veerappa Transports Vs Commissioner of Income Tax, Madras.
Madras High Court · (1963) 50 ITR 442
Income Tax Act, 1922 — Section 10(2)(via), 66(1)
High Courts07 Mar 1963
Marid Hajee Mohammed Ismail Vs Chinnathayi Ammal
Madras High Court · (1963) 2 LLJ 594
Employees Compensation Act, 1923 — Section 2, 5
High Courts06 Mar 1963Allowed
C. Chenchamma Vs K. Kumaraswami Naidu (died) and Others
Madras High Court · AIR 1963 Mad 397 : (1963) 76 LW 848 : (1963) 2 MLJ 172
Civil Procedure Code, 1908 (CPC) — Section 48, 48(1)Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 2, 4(1), 4(7)
High Courts06 Mar 1963Allowed
C. Chenchamma Vs Venkatarathinam Naidu and Another
Madras High Court · (1963) ILR (Mad) 1104
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2), 48, 48(1)Limitation Act, 1963 — Article 74Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 2, 4, 4(1), 4(7)
High Courts06 Mar 1963Allowed
S. Marimuthu pillai Vs Director of settlements, board of revenue, madras and another
Madras High Court · (1963) 03 MAD CK 0005
Constitution of India, 1950 — Article 31A, 31B
High Courts05 Mar 1963
K.O. Uthup-died and another Vs The Director of Postal, Services, Madras-2 and another
Madras High Court · (1963) 03 MAD CK 0004
Constitution of India, 1950 — Article 226
High Courts04 Mar 1963
A. Ranganathan Vs Controller of Estate Duty
Madras High Court · AIR 1963 Mad 432 : (1963) 49 ITR 137 : (1963) 2 MLJ 531
Estate Duty Act, 1953 — Section 10
High Courts04 Mar 1963Allowed
In Re: S. Sanjeevaraya Setty
Madras High Court · AIR 1964 Mad 8 : (1964) CriLJ 47
Factories Act, 1948 — Section 2
High Courts04 Mar 1963
State of madras Vs VR. M. SM. Karuppan Chettiar and Others
Madras High Court · (1966) 61 ITR 488
Income Tax Act, 1922 — Section 3, 3(3), 9, 9(3)
High Courts28 Feb 1963
Kothari Mehta and Co. (PTE.) Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 753
High Courts25 Feb 1963Dismissed
Murlimal Santram and Co. (Madras) Private Ltd. Vs Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 380 : (1963) 49 ITR 858
Income Tax Act, 1922 — Section 23A
High Courts22 Feb 1963Dismissed
M. Subramania Achari and another Vs The commissioner, H. R. And C. E. Madras, and another
Madras High Court · (1963) 02 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts22 Feb 1963Dismissed
Ramaganesan Pillai and Others Vs Rajah Ayyar and Others
Madras High Court · AIR 1964 Mad 53 : (1963) ILR (Mad) 911 : (1963) 76 LW 414
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(2), Order 21 Rule 95, Order 23 Rule 4, 47
High Courts22 Feb 1963Dismissed
Nagappa Vs State of Madras
Madras High Court · (1964) ILR (Mad) 994
Madras Estates Land Act, 1908 — Section 20(A), 3(16)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 64(6)(2)
High Courts21 Feb 1963Dismissed
Rathnam Pillai Vs Sellappa Reddiar and Another
Madras High Court · (1963) ILR (Mad) 1094
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 115Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 192
High Courts21 Feb 1963Allowed
Ramachandran Vs Anjammal
Madras High Court · (1963) 02 MAD CK 0003
Court Fees Act, 1870 — Section 18
High Courts21 Feb 1963Dismissed
Rathnam Pillai Vs Sellappa Reddiar and another
Madras High Court · (1963) ILR (Mad) 1094
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 115Constitution of India, 1950 — Article 226