High Courts20 Apr 1964
In Re: R. Charman Nadar
Madras High Court · (1965) ILR (Mad) 419
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 195(6), 203, 215Penal Code, 1860 (IPC) — Section 211
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 16 of 26
High Courts17 Apr 1964
The Andhra Perfumery Works Vs The National Flag Perfumery Works and Another
Madras High Court · (1965) ILR (Mad) 426
Trade and Merchandise Marks Act, 1958 — Section 107, 108, 109, 109(2), 12(3)
High Courts17 Apr 1964Dismissed
S.M. Venkatayyan Chettiar Vs S.M. Subramanian Chettiar and Others
Madras High Court · (1965) ILR (Mad) 82
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 15, 17Registration Act, 1908 — Section 12, 17, 17(1), 17(1)(6), 17(2)Transfer of Property (Amendment) Supplementary Act, 1929 — Section 10(2)
High Courts17 Apr 1964
Abid Ali and Others Vs M.K. Chandrakant
Madras High Court · (1965) ILR (Mad) 369
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23
High Courts16 Apr 1964
Gunna J. Krishnan and Others Vs G.K. Rengachari and Others
Madras High Court · AIR 1965 Mad 340 : (1965) ILR (Mad) 350 : (1965) 78 LW 81
High Courts15 Apr 1964Dismissed
Varainita Vita Kannamma Lakshmi and Others Vs Indian Overseas Bank Limited and Others
Madras High Court · (1965) ILR (Mad) 334
Foreign Exchange Regulation Act, 1947 — Section 13
High Courts15 Apr 1964Allowed
The Young Men's Indian Association (Regd.) Vs The Assistant Inspector of Labour
Madras High Court · (1965) ILR (Mad) 29
Tamil Nadu Catering Establishments Act, 1958 — Section 2(1), 2(11), 2(12), 23, 4
High Courts15 Apr 1964
N. Vaithilingam Chettiar Vs S.N. Lakshmana Nadar
Madras High Court · AIR 1965 Mad 331 : (1965) ILR (Mad) 34
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103Provincial Insolvency Act, 1920 — Section 4, 5, 56, 56(3), 68
High Courts15 Apr 1964Allowed
V. Vaithilingam Chettiar Vs S.N. Lakshmana Nadar
Madras High Court · (1964) 04 MAD CK 0048
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 21, Order 21 Rule 95Provincial Insolvency Act, 1920 — Section 4, 5, 56, 56(3), 68
High Courts15 Apr 1964Allowed
The Young Men's Indian Association (Registered), Madras Vs The Assistant Inspector of Labour, Madras
Madras High Court · (1965) ILR (Mad) 29
High Courts15 Apr 1964
Karuppu Udayar Vs State of Madras and Others
Madras High Court · AIR 1965 Mad 310 : (1965) 11 FLR 318 : (1965) ILR (Mad) 242 : (1966) 2 LLJ 905 : (1964) 77 LW 659
Magistrates Courts Act, 1952 — Section 98(6)
High Courts15 Apr 1964
Ganga Bayee and Another Vs P.G. Krishna Rao
Madras High Court · AIR 1965 Mad 191 : (1964) 77 LW 681
High Courts15 Apr 1964Dismissed
A. Mohammed Zacheria and Co. Vs The State of Madras
Madras High Court · (1965) ILR (Mad) 397 : (1965) 16 STC 1049
Constitution of India, 1950 — Article 14, 19, 304
High Courts14 Apr 1964Allowed
Public Prosecutor Vs M. Sambangi Mudaliar and others
Madras High Court · AIR 1965 Mad 31 : (1965) CriLJ 53 : (1965) ILR (Mad) 416
High Courts14 Apr 1964
Public Prosecutor Vs M. Sambaing Mudaliar and Others
Madras High Court · AIR 1965 Mad 31 : (1965) CriLJ 53 : (1965) ILR (Mad) 416
Criminal Procedure (Amendment) Act, 1955 — Section 25
High Courts10 Apr 1964Dismissed
K.C. Ramaswamy Vs The Electoral Registration Officer, Chingleput Local Authorities Constituency and Another
Madras High Court · (1965) ILR (Mad) 147
Representation of the People Act, 1950 — Section 22, 27, 27(2)Representation of the People Act, 1951 — Section 16Tamil Nadu Panchayats Act, 1958 — Section 155
High Courts10 Apr 1964Dismissed
R. Neelamegam Vs Mrs. Angelina Neelamegam
Madras High Court · (1964) 04 MAD CK 0053
Hindu Minority and Guardianship Act, 1956 — Section 3
High Courts10 Apr 1964
G. Appaswamy Chettiar and Another Vs R. Sarangapani Chettiar and Others
Madras High Court · AIR 1966 Mad 197 : (1965) ILR (Mad) 361
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 133(1), 226Income Tax Act, 1922 — Section 46(2)
High Courts10 Apr 1964
R. Hanumanthappa and Sons. Vs Commissioner of Income Tax, Coimbatore (Now Madras)
Madras High Court · AIR 1965 Mad 297 : (1965) ILR (Mad) 563 : (1965) 56 ITR 463
Income Tax Act, 1961 — Section 25(4)Partnership Act, 1932 — Section 17, 31, 4, 5
High Courts09 Apr 1964
N.SP.N. Nagappa Chettiar Firm, Madurai Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1965 Mad 424 : (1965) ILR (Mad) 13 : (1965) 56 ITR 569
Income Tax Act, 1961 — Section 26Powers of Attorney Act, 1882 — Section 2