High Courts01 Feb 1964
Deivasenathipathi Pillai Vs Visalakshi Achi and Another
Madras High Court · AIR 1965 Mad 346 : (1964) ILR (Mad) 454 : (1964) 77 LW 360 : (1965) 1 MLJ 131
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 24 of 26
High Courts31 Jan 1964Dismissed
S. Sivaswamy Vs The Inspector of Panchayats and Local Boards being the Dt. Collector of Tanjore and another
Madras High Court · (1964) 01 MAD CK 0049
Constitution of India, 1950 — Article 226
High Courts31 Jan 1964
C.S. Parthasarathy Vs C.S. Srinivasan and Others
Madras High Court · AIR 1965 Mad 176 : (1964) ILR (Mad) 463 : (1964) 77 LW 534
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 14Transfer of Property Act, 1882 — Section 60, 99Trusts Act, 1882 — Section 90
High Courts31 Jan 1964Dismissed
Rajaiah Odayar Vs Panchapakesa Iyer and Others
Madras High Court · AIR 1964 Mad 513 : (1964) ILR (Mad) 352 : (1964) 77 LW 354
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(3)
High Courts31 Jan 1964
Public Prosecutor Vs P. Ramaswamy Nadar
Madras High Court · AIR 1964 Mad 443 : (1964) ILR (Mad) 758 : (1964) 77 LW 312
Madras General Sales Tax Act, 1939 — Section 15(2), 16A, 45(2)
High Courts30 Jan 1964
Advocate General, Madras Vs S. Sundaram
Madras High Court · AIR 1965 Mad 336 : (1965) CriLJ 223 : (1964) ILR (Mad) 216 : (1965) 78 LW 12
High Courts29 Jan 1964Allowed
Thulasidas Murarjee and Co. Vs The Employees' State Insurance Corporation
Madras High Court · AIR 1965 Mad 287 : (1964) ILR (Mad) 968
Cotton Ginning and Pressing Factories Act, 1925 — Section 2Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1934 — Section 4
High Courts29 Jan 1964
In Re: Rajamal and Others
Madras High Court · (1965) CriLJ 286 : (1964) ILR (Mad) 421 : (1964) 77 LW 307
Penal Code, 1860 (IPC) — Section 109, 11, 31Stamp Act, 1899 — Section 27, 61, 62(1)(a), 62(1)(b), 62(a)
High Courts29 Jan 1964
Life Insurance Corporation of India, Bombay Vs Parvathavardhini Ammal
Madras High Court · AIR 1965 Mad 357 : (1964) ILR (Mad) 294 : (1964) 77 LW 363
Insurance Act, 1938 — Section 45
High Courts29 Jan 1964Allowed
P.S.K.V. Raghavan Vs G. Rajagopala Pillai and Another
Madras High Court · (1964) ILR (Mad) 963
General Clauses Act, 1897 — Section 6Merchandise Marks Act, 1889 — Section 107, 136, 136(4), 56, 9Trade and Merchandise Marks Act, 1958 — Section 6
High Courts24 Jan 1964Dismissed
Gumanmal, Proprietor Sha Chandanmal Gumanmal Vs Greenfield Co.
Madras High Court · AIR 1964 Mad 372 : (1964) 77 LW 218
Limitation (Amendment) Act, 1903 — Article 164
High Courts24 Jan 1964
Manicka Gounder Vs Arunachala Gounder and Others
Madras High Court · AIR 1965 Mad 1 : (1964) ILR (Mad) 598 : (1964) 77 LW 409
Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts24 Jan 1964Dismissed
Mehsin Bhai Vs Hale and Co., Madras
Madras High Court · (1964) 01 MAD CK 0039
High Courts24 Jan 1964
Mylaswami Pandaram Vs Muthammal
Madras High Court · AIR 1965 Mad 77 : (1965) CriLJ 186 : (1964) ILR (Mad) 409 : (1964) 77 LW 449
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(3)Presidency Towns Insolvency Act, 1909 — Section 23(1), 46(3)Provincial Insolvency Act, 1920 — Section 23, 5
High Courts24 Jan 1964
T. Namberumal Chetty and Sons Vs State of Madras and Others
Madras High Court · (1964) ILR (Mad) 361 : (1964) 77 LW 193 : (1964) 1 MLJ 439
High Courts23 Jan 1964Allowed
Subbiah Udayar Vs Karuppiah Odayar alias Pichai Odayar
Madras High Court · (1965) ILR (Mad) 57
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 42, 51(1)
High Courts22 Jan 1964
Cement Distributors Private Ltd. Vs Commissioner of Income Tax
Madras High Court · (1964) ILR (Mad) 449 : (1966) 60 ITR 586
Income Tax Act, 1961 — Section 28(1)(c), 28(11)(c), 66(1), 66(2)
High Courts22 Jan 1964
K. Subramantam Chettiar, General and Executive Trustee Sri. Thirumoolanathaswami Temple Vs The Poovalurr Sri. Thirumoolanathaswami Sayaraksha Arthajama etc. by Trustee (1) Lakshmi Ammal representing Her Minor Son Sivachidambara Nathan Chettiar and (2) Kandaswamy Chettiar
Madras High Court · (1964) ILR (Mad) 724
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 57
High Courts17 Jan 1964
The Executive Engineer (Construction), Madras Vs T.L. Thyagarajan and Others
Madras High Court · AIR 1965 Mad 372 : (1965) 10 FLR 72 : (1965) 78 LW 131 : (1965) 1 MLJ 64
Workmens Compensation Act, 1923 — Section 2(1)
High Courts16 Jan 1964
The Daily Calendar Supplying Bureau, Sivakasi Vs The United Concern
Madras High Court · AIR 1967 Mad 381 : (1964) ILR (Mad) 666
Copyright Act, 1957 — Section 62Guardians and Wards Act, 1890 — Section 4(4)Patents and Designs Act, 1911 — Section 2(6)