COURT ARCHIVE

Madras High Court judgments, 1963

543 judgments · page 7 of 28

High Courts11 Nov 1963

N.N. Ramanatha Ayyar and Others Vs Pannaikara Moopan and Others

Madras High Court · (1964) ILR (Mad) 173

Constitution of India, 1950 — Article 19, 19(1)Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 4ATamil Nadu Cultivating Tenants Protection Act, 1955 — Section 13, 2, 3, 4(1), 4(2)

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High Courts08 Nov 1963

R. Balasubramanian Vs N. Krishnammal and Others

Madras High Court · (1964) 1 MLJ 271

Constitution of India, 1950 — Article 133, 133(1)(a), 133(a)

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High Courts08 Nov 1963Dismissed

The Coimbatore Municipal Council Vs C.P. Kandaswamy

Madras High Court · (1965) ILR (Mad) 126

Tamil Nadu District Municipalities Act, 1920 — Section 129, 131, 132, 306, 306(3)

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High Courts08 Nov 1963

A. D. Jayaveerapandia Nadar Vs Commissioner of Income Tax, Madras

Madras High Court · (1964) 54 ITR 401

Income Tax Act, 1922 — Section 66

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High Courts08 Nov 1963

N. Venkatarama Iyer Vs Abdul Karim alias Nurpasha and Others

Madras High Court · (1964) 77 LW 149 : (1964) 1 MLJ 268

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10

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High Courts08 Nov 1963Allowed

N. Venkatarama Iyer Vs Abdul Karim and Others

Madras High Court · AIR 1964 Mad 365

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 11

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High Courts08 Nov 1963

A.D. Jayaveerapandia Nadar Vs The Commissioner of Income Tax

Madras High Court · (1964) 1 MLJ 201

Income Tax Act, 1961 — Section 66

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High Courts07 Nov 1963Dismissed

J.M.A. Mohammed Ismail, minor by mother and guardian T.M.S. Ayesha Beevi and Others Vs Agricultural Income Tax Officer

Madras High Court · AIR 1964 Mad 556 : (1964) ILR (Mad) 312 : (1964) 77 LW 422

Constitution of India, 1950 — Article 19(1), 245, 246, 265Tamil Nadu Agricultural Income Tax Act, 1955 — Section 3, 65, 65(1), 65(4)

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High Courts07 Nov 1963Dismissed

Fiaz Ahmed and Co. Vs The State of Madras

Madras High Court · (1964) ILR (Mad) 975 : (1964) 77 LW 465 : (1964) 15 STC 201

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High Courts07 Nov 1963

East India Industries (Madras) Private Ltd. Vs The Regional Provident Fund Commissioner

Madras High Court · (1964) 1 MLJ 441

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High Courts07 Nov 1963

Venkatasami Naidu and Others Vs The State of Madras

Madras High Court · (1964) 1 MLJ 262

Land Acquisition Act, 1894 — Section 18

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High Courts07 Nov 1963

Amna Bai Hajee Issa Vs The Commissioner of Income Tax

Madras High Court · (1964) ILR (Mad) 947 : (1964) 1 MLJ 198

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High Courts07 Nov 1963

RAJAH SIR M. A. MUTHIAH CHETTIAR Vs WEALTH-TAX OFFICER, SPECIAL INVESTIGATION CIRCLE "A", MADRAS R. RAMANATHAN CHETTIAR v. EXPENDITURE-TAX OFFICER, SPECIAL INVESTIGATION CIRCLE "A", MADRAS.

Madras High Court · (1965) ILR (Mad) 988 : (1964) 53 ITR 504

Constitution of India, 1950 — Article 226

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High Courts07 Nov 1963

Amna Bai Hajee Issa Vs Commissioner of Income Tax, Madras.

Madras High Court · (1964) 51 ITR 835

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High Courts07 Nov 1963Dismissed

East India Industries (Madras) Private Limited Vs Regional Provident Fund Commissioner

Madras High Court · AIR 1964 Mad 371 : (1964) ILR (Mad) 813 : (1964) 77 LW 199

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 19A, 2

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High Courts07 Nov 1963Allowed

Venkatasami Naidu and Others Vs State of Madras

Madras High Court · AIR 1964 Mad 434

Land Acquisition Act, 1894 — Section 18

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High Courts07 Nov 1963

W.C. Mana vedan alias Kunhammanar Thamburar the Zamorin Raja of Calicut (Died) and Others Vs The Deputy Controller of Estate Duty, Southern Zone

Madras High Court · (1964) ILR (Mad) 923

Estate Duty Act, 1953 — Section 17, 2(76), 3, 31, 36Hindu Succession Act, 1956 — Section 7, 7(3)Income Tax Act, 1961 — Section 23A

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High Courts06 Nov 1963

Public Prosecutor Vs Abdul Wahab and Others

Madras High Court · AIR 1964 Mad 367 : (1964) CriLJ 303 : (1964) ILR (Mad) 653 : (1964) 77 LW 271

Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 378, 379

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High Courts06 Nov 1963

Modern Theatres Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1965) 55 ITR 683

Income Tax Act, 1961 — Section 34(1)(a)

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High Courts05 Nov 1963

In Re: A.M.M. Sathakathullah

Madras High Court · (1964) 1 MLJ 239

Foreign Exchange Regulation Act, 1973 — Section 23(1A)(a)Penal Code, 1860 (IPC) — Section 107Sea Customs Act, 1878 — Section 167(81)

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