High Courts09 Apr 1964
Phipson and Co. (P) Ltd. Madras Vs The Government of Madras
Madras High Court · AIR 1965 Mad 115 : (1965) ILR (Mad) 219 : (1964) 15 STC 740
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 17 of 26
High Courts09 Apr 1964Allowed
G.A. Valambal Ammal Vs The Deputy Commissioner For Hindu Religious and Charitable Endowments (Administration Department) and Another
Madras High Court · (1965) ILR (Mad) 387
Madras Hindu Religious Endowments Act, 1926 — Section 3(16), 44A, 44A(1), 44A(2), 44A(5)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts09 Apr 1964Dismissed
G. Karumbayira Vanniar and others Vs V. Govindaswami Vanniar and others
Madras High Court · (1964) 04 MAD CK 0023
Constitution of India, 1950 — Article 226
High Courts08 Apr 1964
In Re: C. Venkataramanujulu Chhetty A.B. Palani
Madras High Court · (1964) ILR (Mad) 984
Limitation Act, 1963 — Section 12(2)Presidency Towns Insolvency Act, 1909 — Section 101, 6
High Courts08 Apr 1964
C. Venkataramanujalu Chetty, an Insolvent A.B. Palani Vs The Official Assignee of Madras
Madras High Court · (1964) ILR (Mad) 984
Limitation Act, 1963 — Section 12(2)Presidency Towns Insolvency Act, 1909 — Section 101, 33A(2), 6
High Courts08 Apr 1964Dismissed
Veluchami Thevar Vs The State
Madras High Court · (1964) ILR (Mad) 885
Penal Code, 1860 (IPC) — Section 302, 324, 355
High Courts08 Apr 1964
In re : Veluchami Thevar
Madras High Court · AIR 1965 Mad 48 : (1965) CriLJ 184
Penal Code, 1860 (IPC) — Section 355
High Courts07 Apr 1964
Ellappan Vs T.R. Sitaramiah and Others
Madras High Court · AIR 1965 Mad 180 : (1964) 77 LW 647 : (1965) 1 MLJ 224
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3, Order 12 Rule 5, Order 12 Rule 9, Order 12 Rule 9(1)Limitation Act, 1908 — Article 141
High Courts07 Apr 1964
N.C. Padmanabhan and Others Vs S. Srinivasan
Madras High Court · AIR 1967 Mad 201 : (1965) ILR (Mad) 438 : (1965) 78 LW 681
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 254Partnership Act, 1932 — Section 44
High Courts07 Apr 1964Dismissed
K. Chandran Vs The State
Madras High Court · (1964) ILR (Mad) 860
Criminal Procedure Code, 1898 (CrPC) — Section 510Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 16, 7
High Courts07 Apr 1964
D.R. Mehta Vs Tin Plate Dealers Association Ltd.
Madras High Court · AIR 1965 Mad 400 : (1965) ILR (Mad) 23 : (1965) 78 LW 75
Contract Act, 1872 — Section 56
High Courts07 Apr 1964
In re : K. Chandran
Madras High Court · (1965) CriLJ 454
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts06 Apr 1964Dismissed
The Municipal Council Vs H.H. The Maharana of Limbdi by Power Agent, Sri. V.C. Gopalaratnam, Advocate
Madras High Court · (1964) ILR (Mad) 897
Tamil Nadu Town Planning Act, 1920 — Section 14, 15, 15(2), 23, 27
High Courts03 Apr 1964Allowed
Public Prosecutor Vs Mohammad Yousuf
Madras High Court · (1965) ILR (Mad) 549
Constitution of India, 1950 — Article 14Prevention of Food Adulteration Act, 1954 — Section 7(10)Prevention of Food Adulteration Rules, 1955 — Rule 22, 29
High Courts03 Apr 1964Dismissed
The Municipal Council, Tiruchirapalli Vs H.H. The Maharana of Limbdi by power Agent Sri V.C. Gopalratnam, Advocate, Madras
Madras High Court · (1964) 04 MAD CK 0033
High Courts03 Apr 1964
R. Subramania Iyer and Others Vs Thangammal
Madras High Court · AIR 1965 Mad 305 : (1965) ILR (Mad) 111 : (1964) 77 LW 607
High Courts02 Apr 1964
D.E. Kasisah Vs N.T. Engineer and Another
Madras High Court · AIR 1965 Mad 257 : (1964) ILR (Mad) 853
High Courts02 Apr 1964
Gunnama Reddiar Vs Bolachi Reddiar and Another
Madras High Court · (1965) ILR (Mad) 114
High Courts02 Apr 1964
The Commissioner of Income Tax, Madras Vs A.M. Durai Pillai, Kancheepuram
Madras High Court · AIR 1965 Mad 170 : (1965) ILR (Mad) 213 : (1965) 56 ITR 417
Income Tax Act, 1961 — Section 4
High Courts02 Apr 1964Allowed
Evangelical Literature Service Vs Commissioner of Commercial Taxes, Board of Revenue
Madras High Court · (1965) ILR (Mad) 827 : (1964) 15 STC 825