High Courts01 Jan 1963Allowed
V. Kanakaiya Chetty and Co. and Another Vs The Union of India (UOI)
Madras High Court · AIR 1963 Mad 394 : (1963) ILR (Mad) 1175 : (1963) 76 LW 331
Contract Act, 1872 — Section 151Railways Act, 1890 — Section 72
COURT ARCHIVE
543 judgments · page 28 of 28
Madras High Court · AIR 1963 Mad 394 : (1963) ILR (Mad) 1175 : (1963) 76 LW 331
Madras High Court · AIR 1963 Mad 308 : (1963) 33 CompCas 543 : (1963) 76 LW 680
Madras High Court · (1963) 01 MAD CK 0002