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Madras High Court judgments, 1964

514 judgments · page 1 of 26

High Courts31 Dec 1964

Nafisa Zahara Begum Vs The Corporation of Madras

Madras High Court · AIR 1965 Mad 515 : (1965) 78 LW 269 : (1965) 2 MLJ 157

Constitution of India, 1950 — Article 226Madras City Municipal Corporation Act, 1919 — Section 137Madras City Municipal Corporation Rules — Rule 3
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High Courts30 Dec 1964

Velayudam Thankayyan Vs Rev. G.W.T. Trowell

Madras High Court · AIR 1966 Mad 32 : (1965) ILR (Mad) 453 : (1965) 78 LW 708

Civil Procedure Code, 1908 (CPC) — Section 103Criminal Procedure Code, 1898 (CrPC) — Section 143States Reorganisation Act, 1956 — Section 119
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High Courts28 Dec 1964Dismissed

Sellamuthu Vannan Vs Chinnanna Moopan

Madras High Court · (1966) ILR (Mad) 442

Arbitration Act, 1940 — Section 17, 33Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3)
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High Courts16 Dec 1964

Khivraj Chordia Vs G. Maniklal Bhattad

Madras High Court · AIR 1966 Mad 67 : (1966) ILR (Mad) 431 : (1965) 78 LW 352

Civil Procedure Code, 1908 (CPC) — Section 115, 13(3)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
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High Courts16 Dec 1964

C.M. Sivaram Vs V.S. Jayaram Mudaliar

Madras High Court · AIR 1966 Mad 297 : (1966) ILR (Mad) 121 : (1966) 79 LW 69

Evidence Act, 1872 — Section 92, 95, 96, 97Negotiable Instruments Act, 1881 (NI) — Section 118, 64, 65, 66, 67
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