High Courts25 Feb 1964Dismissed
T. Narayana Reddiar Vs The Inspector of Municipal Councils and Local Boards, Madras and others
Madras High Court · (1964) ILR (Mad) 218
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 22 of 26
High Courts25 Feb 1964
T. Narayana Reddiar Vs The Inspector of Municipal Councils and Local Boards and Fourteen Ors.
Madras High Court · (1964) ILR (Mad) 218
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Act, 1950 — Section 2(35), 3, 3(1), 3(2)
High Courts25 Feb 1964
P. Ansari Doraiswamy Vs The Union Territory of Pondicherry Administration Locale and Others
Madras High Court · AIR 1964 Mad 437 : (1964) ILR (Mad) 918 : (1965) 78 LW 211
Constitution of India, 1950 — Article 226
High Courts25 Feb 1964Dismissed
Nadessin Vs Bharathi Mills
Madras High Court · AIR 1964 Mad 417 : (1964) ILR (Mad) 468 : (1964) 77 LW 299
High Courts25 Feb 1964
The Workers Employed in Messrs. Wilfred Pereira (P) Limited Vs The Workmen of Messrs Wilfred Pereira (P) Limited and Others
Madras High Court · (1965) ILR (Mad) 836
High Courts24 Feb 1964Dismissed
S. Rangaraju Naidu Vs The Collector of Madras
Madras High Court · (1965) ILR (Mad) 532
Stamp Act, 1899 — Section 35, 40, 42, 42(2), 45(2)
High Courts21 Feb 1964
Dhanalakshmi Ammal Vs Shanbagalakshmi Ammal and Others
Madras High Court · (1964) ILR (Mad) 718
High Courts19 Feb 1964Dismissed
N. Batcha Sahib Vs D. Konda Reddiar and Others
Madras High Court · (1965) ILR (Mad) 142
Madras Sales of Motor Spirit Taxation Act, 1939 — Section 4(5)
High Courts19 Feb 1964
M.V. Sundara Uddayar, Vs Secretary to Government, Department of Industries, Labour and Co-operation, Madras
Madras High Court · AIR 1967 Mad 181
Constitution of India, 1950 — Article 226
High Courts19 Feb 1964Dismissed
N. Batcha Sahib Vs D. Konda Reddiar (died) and others
Madras High Court · (1965) ILR (Mad) 142
High Courts19 Feb 1964
The State of Madras Vs Ramiah Vanniar and Others
Madras High Court · (1965) ILR (Mad) 594
Madras Estates Land Act, 1908 — Section 3(2)
High Courts19 Feb 1964Dismissed
A.V.K.V. Thiruganasambanda Pandiar (Died) Vs Ramalinga Chettiar and Others
Madras High Court · (1964) ILR (Mad) 732
High Courts19 Feb 1964
S.V.M. Transport Periakulam Vs State Transport Appellate Tribunal and Another
Madras High Court · AIR 1965 Mad 471 : (1965) CriLJ 652(1) : (1964) ILR (Mad) 911 : (1965) 78 LW 512
Central Motor Vehicles Rules, 1989 — Rule 223
High Courts18 Feb 1964
V.C.K. Bus Service (P) Ltd., Coimbatore and Another Vs H.B. Sethna and Others
Madras High Court · AIR 1965 Mad 149 : (1965) ILR (Mad) 136 : (1964) 77 LW 515 : (1965) 1 MLJ 203
Limitation Act, 1963 — Section 14, 7Madras Estates Land Act, 1908 — Section 211Motor Vehicles Act, 1939 — Section 110, 110(1)
High Courts17 Feb 1964Allowed
In Re: Gnanaprakasam
Madras High Court · (1964) ILR (Mad) 430
Madras City Municipal Corporation Act, 1919 — Section 282, 282(1), 357
High Courts17 Feb 1964
Govindaswami Padayachi Vs Kaliaperumal Padayachi
Madras High Court · (1964) ILR (Mad) 429
Penal Code, 1860 (IPC) — Section 447
High Courts14 Feb 1964Allowed
V.A. Sarangapani Pillai Vs The Kumbakonam Bank Ltd. and Others
Madras High Court · (1965) ILR (Mad) 160
Transfer of Property Act, 1882 — Section 56
High Courts14 Feb 1964
K.S. Sundaramayyar Vs K. Jagadeesan and Another
Madras High Court · AIR 1965 Mad 85 : (1964) ILR (Mad) 876 : (1964) 77 LW 493 : (1965) 1 MLJ 362
Specific Relief Act, 1963 — Section 24
High Courts14 Feb 1964Dismissed
S.K. Ramoorthy Iyer Vs The Chief Electoral Officer, Madras and another
Madras High Court · (1964) 02 MAD CK 0039
Representation of the People Act, 1950 — Section 23