High Courts10 Mar 1964
K.S. Narasimhachari Vs The Indo Commercial Bank Ltd., G.T. Madras and Another
Madras High Court · AIR 1965 Mad 147 : (1964) ILR (Mad) 841 : (1964) 77 LW 622
Evidence Act, 1872 — Section 91, 92
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 21 of 26
High Courts10 Mar 1964
Swami Motor Transports (P) Ltd., Tanjore Vs Raman and Raman (P) Ltd. Kumbakonam and Another
Madras High Court · AIR 1965 Mad 321 : (1964) ILR (Mad) 747 : (1965) 78 LW 244 : (1965) 1 MLJ 594
Central Motor Vehicles Rules, 1989 — Rule 208Motor Vehicles Act, 1939 — Section 43
High Courts09 Mar 1964Allowed
Krishnammal (Deaf and Dumb) By Next Friend Narasimha Iyer Vs Adivaraha Iyengar
Madras High Court · (1964) ILR (Mad) 396
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Mar 1964
Devi Press Vs Regional Provident Fund Commissioner, Madras and Another
Madras High Court · AIR 1965 Mad 462 : (1965) ILR (Mad) 99 : (1965) 1 LLJ 294 : (1965) 78 LW 167
Companies Act, 1956 — Section 484Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)
High Courts07 Mar 1964
Liquidator, Delta Plantation Company Limited Vs State of Madras
Madras High Court · (1965) 56 ITR 428 : (1965) 78 LW 231
Income Tax Act, 1922 — Section 10(2)(vii)
High Courts06 Mar 1964
Rishikesavan Naidu Vs S. Srinivasa Reddiar and Others
Madras High Court · AIR 1965 Mad 178 : (1964) ILR (Mad) 693 : (1964) 77 LW 669
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 226Madras Hereditary Village Offices Act, 1895 — Section 10(5), 6(1)
High Courts06 Mar 1964
J.K.M. Yacob Rowther Sons, Mettypalayam Vs Union of India
Madras High Court · AIR 1965 Mad 162 : (1965) ILR (Mad) 248 : (1964) 77 LW 530
Contract Act, 1872 — Section 151, 152, 161Railways Act, 1989 — Section 72Sales of Goods Act, 1930 — Section 39
High Courts06 Mar 1964
A.M. Chengalvaroya Chetty Vs The Collector of Madras and Others
Madras High Court · AIR 1965 Mad 376 : (1964) ILR (Mad) 686 : (1964) 77 LW 640
Civil Procedure Code, 1908 (CPC) — Section 115, 96Land Acquisition Act, 1894 — Section 11, 18, 26(2), 3, 30
High Courts05 Mar 1964Allowed
Swami Motor Transports (Private) Limited Vs The Regional Transport Authority and Others
Madras High Court · (1965) ILR (Mad) 819
Madras Motor Vehicles (Amendment) Act, 1954 — Section 5Motor Vehicles Act, 1939 — Section 43A, 43A(2), 43A(3), 47, 47(1)
High Courts05 Mar 1964
Haji Sheikh Ibrahim Sahib's Private Trust Tanjore Vs Madras State Wakf Board, Madras
Madras High Court · AIR 1965 Mad 121 : (1964) ILR (Mad) 618 : (1964) 77 LW 381
Waqf Act, 1954 — Section 5(2)
High Courts05 Mar 1964Dismissed
D. Kuppuswami Chettiar and Others Vs Ar. C.B. Balagurumurthy Chettiar and Others
Madras High Court · (1964) ILR (Mad) 222
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(1)
High Courts04 Mar 1964Dismissed
G. Kannan Vs Corporation of Madras and Another
Madras High Court · (1964) ILR (Mad) 739
Madras City Municipal Corporation Act, 1919 — Section 23, 23(1), 23(3), 24, 6A
High Courts04 Mar 1964
Selvaradjou Vs Marie Josephine Dutamby for herself and as mother and Guardian of her Sons, Sandanaradjou, Dutamby and Joseph Maria Soundae Dutamby Ors.
Madras High Court · (1964) ILR (Mad) 267
High Courts28 Feb 1964
In Re: Dalmia Cement (Bharat) Ltd.
Madras High Court · AIR 1964 Mad 76
Companies Act, 1956 — Section 17, 17(1)
High Courts28 Feb 1964
In Re. Dalmia Cement (Bharat) Ltd.
Madras High Court · (1965) ILR (Mad) 666
Companies Act, 1956 — Section 17, 17(1), 17(1)(a)
High Courts28 Feb 1964
In Re: Dalmia Cement (Bharat) Limited
Madras High Court · (1965) ILR (Mad) 666
Companies Act, 1956 — Section 17, 17(1)
High Courts27 Feb 1964
Ra. Guruswami Goundar Vs R. Santhappan, by Mother Muthayi Ammal and Others
Madras High Court · (1965) ILR (Mad) 287
Transfer of Property Act, 1882 — Section 55(2)
High Courts27 Feb 1964Dismissed
Murugadass Vs State of Madras and Another
Madras High Court · AIR 1964 Mad 518 : (1966) 2 LLJ 8 : (1964) 77 LW 355
Constitution of India, 1950 — Article 311, 311(2)
High Courts26 Feb 1964
T.V. Ramaswami Chettiar Vs Regional Transport Officer, Nilgiris and Another
Madras High Court · AIR 1965 Mad 403 : (1965) ILR (Mad) 211 : (1965) 78 LW 103 : (1965) 2 MLJ 358
Motor Vehicles Act, 1988 — Section 33(1)
High Courts25 Feb 1964Allowed
M.S. Abdulla Basha and Company Vs Regional Director, Employees State Insurance Corporation
Madras High Court · (1965) ILR (Mad) 293
Employees State Insurance Act, 1948 — Section 38, 39, 40, 77BFactories Act, 1948 — Section 2, 2(12)