High Courts19 Nov 1963
The Managing Committee of the Sengunthar Education Board Vs S.A. Periswami and Another
Madras High Court · (1964) 1 MLJ 272
Societies Registration Act, 1860 — Section 13
COURT ARCHIVE
Madras High Court judgments, 1963
543 judgments · page 6 of 28
High Courts19 Nov 1963Dismissed
State of Madras Vs R. Amar Singh and another
Madras High Court · (1963) 11 MAD CK 0070
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(8)(a)(i)
High Courts19 Nov 1963Allowed
Muthyukumaraswamiswami Pillai Vs Muthukatha Pillai and Another
Madras High Court · (1964) ILR (Mad) 22
Constitution of India, 1950 — Article 226
High Courts19 Nov 1963
C. Hariprasad Vs Amalgamated Commercial Traders Private Ltd.
Madras High Court · AIR 1964 Mad 519 : (1964) 34 CompCas 209 : (1964) ILR (Mad) 832 : (1964) 77 LW 255
Companies Act, 1956 — Section 205, 206, 207, 426, 434
High Courts19 Nov 1963Allowed
Konda Rm. Eswara Iyer and Sons and Others Vs Madras Bangalore Transport Co. and Others
Madras High Court · AIR 1964 Mad 516 : (1964) ILR (Mad) 997 : (1964) 77 LW 221
Carriers Act, 1865 — Section 2, 9
High Courts19 Nov 1963Dismissed
Oakley Bowden and Co. Vs Indian Bank Ltd. and Others
Madras High Court · AIR 1964 Mad 202 : (1964) 77 LW 74
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 3
High Courts18 Nov 1963Allowed
Ramalingam Pillai Vs Sankara Iyer (Died) and Others
Madras High Court · AIR 1964 Mad 424 : (1964) ILR (Mad) 370 : (1964) 77 LW 169
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 90, 47Limitation Act, 1908 — Article 166, 181
High Courts18 Nov 1963
State of Madras Vs R. Amar Singh and Another
Madras High Court · (1964) ILR (Mad) 827
Madras Buildings (Lease and Rent Control) (Amendment) Act, 1960 — Section 3(10)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3, 3(1), 3(3), 3(5), 3(8)
High Courts18 Nov 1963Dismissed
Societa Anonmina Lucchesse Qlii E. Vini Lucca Vs Gorakharam Gokalchand
Madras High Court · AIR 1964 Mad 532 : (1964) ILR (Mad) 90 : (1965) 78 LW 68
Arbitration (Protocol and Convention) Act, 1937 — Section 7, 7(2)Arbitration Act, 1940 — Section 16Contract Act, 1872 — Section 1, 28
High Courts14 Nov 1963Allowed
K.N. Sampath Mudaliar Vs Sakunthala Ammal
Madras High Court · (1964) ILR (Mad) 363
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146, 151, 47Constitution of India, 1950 — Article 133(1)
High Courts14 Nov 1963
Pappammal Annachatram Vs The Labour Court, Madurai and Others
Madras High Court · AIR 1965 Mad 253 : (1965) 10 FLR 120 : (1964) ILR (Mad) 819 : (1964) 1 LLJ 493 : (1965) 78 LW 120 : (1965) 1 MLJ 100
Constitution of India, 1950 — Article 226
High Courts13 Nov 1963Dismissed
Jayaraman, President, Siruvayalur Panchayat Vs The State of Madras
Madras High Court · (1964) ILR (Mad) 816
Tamil Nadu Panchayats Act, 1958 — Section 178, 47, 47(1), 47(2), 7
High Courts13 Nov 1963Allowed
M. Ct. Muthiah and Another Vs Deputy Controller of Estate Duty, Southern Zone
Madras High Court · AIR 1964 Mad 364 : (1963) 48 ITR 1 : (1964) 77 LW 61
Estate Duty Act, 1953 — Section 73
High Courts13 Nov 1963
Wilfred Pereira Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) ILR (Mad) 331 : (1964) 53 ITR 747
Income Tax Act, 1922 — Section 1(a), 10(2)(vii), 2(4A), 30, 66(1)
High Courts12 Nov 1963
Commissioner of Income Tax, Madras Vs Athi V. Ramachandra Chettiar
Madras High Court · (1964) 52 ITR 96
Income Tax Act, 1922 — Section 4, 66(1)
High Courts12 Nov 1963Dismissed
E.K. Raghava Reddy Vs Official Assignee and Others
Madras High Court · AIR 1964 Mad 549 : (1964) ILR (Mad) 752 : (1964) 77 LW 370
Presidency Towns Insolvency Act, 1909 — Section 53(3)Provincial Insolvency Act, 1920 — Section 51(3)
High Courts12 Nov 1963
B.Y. Narayanaiah, Executor Estate of late V. Subbamma, Trustee, Vavilla Venkateswara Sastrulu Trust Vs Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 308 : (1964) ILR (Mad) 950
Income Tax Act, 1922 — Section 4(3)
High Courts12 Nov 1963
The Commissioner of Income Tax Vs Ari. Athi. V. Ramachandra Chettiar, Merchant
Madras High Court · (1964) ILR (Mad) 321 : (1964) 1 MLJ 281
Income Tax Act, 1961 — Section 66(1)
High Courts12 Nov 1963
V.K. Balakrishnan Naidu Vs The State of Madras
Madras High Court · (1964) 1 LLJ 272 : (1964) 77 LW 69 : (1964) 1 MLJ 226
High Courts11 Nov 1963
A. Venkatachalam Chettiar Vs A. Kaliappa Chettiar and Others
Madras High Court · (1967) ILR (Mad) 798
Partnership Act, 1932 — Section 13, 14, 17, 3, 37Trusts Act, 1882 — Section 88