High Courts22 Nov 1963Dismissed
M.S. Ramachandram Pillai Vs K.R.M.K.M. Kumarappa Chettiar and Another
Madras High Court · AIR 1964 Mad 362 : (1964) 77 LW 174
COURT ARCHIVE
Madras High Court judgments, 1963
543 judgments · page 5 of 28
High Courts22 Nov 1963
Champalal Vs Gian Kaur and Others
Madras High Court · AIR 1964 Mad 379 : (1964) ILR (Mad) 157 : (1964) 77 LW 204
Transfer of Property Act, 1882 — Section 69, 69A, 69A(10)
High Courts22 Nov 1963
A. K. A. CT.V.CT. Alagappa Chettiar and Others Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 55 ITR 605
Partnership Act, 1932 — Section 30
High Courts22 Nov 1963Dismissed
M.S. Ramachandram Pillai Vs M.S. Ramachandram Pillai
Madras High Court · (1964) ILR (Mad) 383
High Courts22 Nov 1963
Valli Ammal Vs Subramania Iyer and Another
Madras High Court · (1964) 1 MLJ 275
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5
High Courts22 Nov 1963
K. Dakshinamurthi Vs State of Madras and Others
Madras High Court · AIR 1967 Mad 392 : (1964) ILR (Mad) 861
Constitution of India, 1950 — Article 309
High Courts22 Nov 1963Allowed
Thangavel Chettiar and Another Vs Kuppu Bai and Another
Madras High Court · AIR 1964 Mad 386 : (1964) ILR (Mad) 164 : (1964) 77 LW 185
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Limitation Act, 1908 — Section 22Trusts Act, 1882 — Section 91
High Courts22 Nov 1963
Public Prosecutor Vs Kalloor Rayavaram Co-operative Milk Supply Society Ltd.
Madras High Court · AIR 1964 Mad 301 : (1964) CriLJ 39 : (1964) ILR (Mad) 398 : (1964) 77 LW 62
Prevention of Food Adulteration Act, 1954 — Section 13, 17, 17(1), 7
High Courts22 Nov 1963
A.K.A.CT.V.CT. Alagappa Chettiar and Another Vs The Commissioner of Income Tax
Madras High Court · (1964) 1 MLJ 390
Income Tax Act, 1961 — Section 66
High Courts22 Nov 1963Dismissed
Government of Madras Vs Workmen of South India, Saiva Siddhanta Works Publishing Society
Madras High Court · AIR 1964 Mad 468 : (1964) ILR (Mad) 850 : (1964) 1 LLJ 228
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts21 Nov 1963
A. Kanniah Chettiar Vs The Collector of South Arcot, Cuddalore and Another
Madras High Court · AIR 1965 Mad 155 : (1964) 8 FLR 418
Civil Services (Classification, Control and Appeal) Rules — Rule 17, 8Constitution of India, 1950 — Article 226, 31(2), 311(2)
High Courts21 Nov 1963
Shanmugasundara Mudaliar (died) and Another Vs Gora alias Peer Mohammad and Others
Madras High Court · (1964) 77 LW 665 : (1964) 1 MLJ 304
High Courts21 Nov 1963Dismissed
K. Manohara Gramani Vs Thiruvothiyur Municipality in Saidapet Taluk
Madras High Court · (1963) 11 MAD CK 0066
Madras Village Panchayats Act, 1950 — Section 82(1)
High Courts21 Nov 1963
A. Kannaiah Chettiar Vs The Collector of South Arcot and Another
Madras High Court · (1964) 1 MLJ 397
High Courts21 Nov 1963Dismissed
P. Rathinaswami Pillai, Proprietor, Swarnambigai Motor Service Vs The Regional Transport Authority and Another
Madras High Court · (1964) ILR (Mad) 979
Central Motor Vehicles Rules, 1989 — Rule 194, 194AConstitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 345, 345(5)
High Courts20 Nov 1963
Ayyanan Vs Pechi and Another
Madras High Court · (1964) 77 LW 148 : (1964) 1 MLJ 274
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3
High Courts20 Nov 1963
Kamalammal Vs Board of Revenue by the Commissioner of Commercial Taxes and Another
Madras High Court · (1964) 77 LW 343 : (1964) 1 MLJ 394
Constitution of India, 1950 — Article 226
High Courts20 Nov 1963
Parvathi Ammal and Others Vs Ponniah Nadar and Others
Madras High Court · (1964) ILR (Mad) 992
Madras Estates Land Act, 1908 — Section 20(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 64C
High Courts19 Nov 1963
K.S. Nagendra Iyer and Another Vs M. Varadaraja Pillai and Others
Madras High Court · AIR 1965 Mad 198 : (1964) ILR (Mad) 28 : (1964) 77 LW 676
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90
High Courts19 Nov 1963
A. Annamalan Mudaliar Vs Perumayee Ammal and Others
Madras High Court · AIR 1965 Mad 139 : (1964) ILR (Mad) 845 : (1964) 77 LW 548
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 18(2), 5(1)Hindu Marriage Act, 1955 — Section 10, 13, 13(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2