High Courts16 Jan 1964
Saraswathi and Another Vs Krishnier
Madras High Court · AIR 1964 Mad 501 : (1964) ILR (Mad) 592 : (1964) 77 LW 379
Provincial Insolvency Act, 1920 — Section 4, 53, 54, 54A
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 25 of 26
High Courts15 Jan 1964
C. Lakshmana Iyer Vs Pubbi Setti Sethamma and Another
Madras High Court · (1964) 1 MLJ 362
Criminal Procedure Code, 1898 (CrPC) — Section 439, 561A
High Courts15 Jan 1964
In Re: Ramaswamy Nadar
Madras High Court · (1965) CriLJ 366 : (1964) ILR (Mad) 339
Criminal Procedure Code, 1898 (CrPC) — Section 342
High Courts15 Jan 1964Dismissed
A. Arunachala Naicker Vs Ghulam Mohamed Sahib
Madras High Court · (1964) 01 MAD CK 0003
High Courts10 Jan 1964
Lakshmi Ammal and Another Vs The Board of Revenue
Madras High Court · (1965) ILR (Mad) 526
High Courts09 Jan 1964
Annamalai Chettiar and Another Vs Muthiah Chettiar and Another
Madras High Court · (1965) ILR (Mad) 254
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1908 — Section 28
High Courts09 Jan 1964Dismissed
E.M. Forster and Another Vs A.N. Parasuram
Madras High Court · AIR 1964 Mad 331 : (1964) ILR (Mad) 258 : (1964) 77 LW 228
Copyright Act, 1957 — Section 1(2), 2(1)
High Courts09 Jan 1964
KM. N.N.S.N. Subramanian Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 55 ITR 610
High Courts09 Jan 1964
E.M. Forster and Others Vs A.N. Parasuram
Madras High Court · (1964) 1 MLJ 431
Copyright Act, 1957 — Section 1(2)
High Courts09 Jan 1964
N.K.T. Sivalingam Chettiar Vs The Commissioner of Income Tax
Madras High Court · (1964) ILR (Mad) 209 : (1964) 1 MLJ 421
Income Tax Act, 1961 — Section 34
High Courts09 Jan 1964
In Re: Ramasrinivasan
Madras High Court · (1964) ILR (Mad) 255
Advocates Act, 1961 — Section 30Bar Councils Act, 1926 — Section 14Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 4(2), 439
High Courts08 Jan 1964Dismissed
M.L.S. Valliammal Achi and others Vs P. Vellachami and others
Madras High Court · (1964) 01 MAD CK 0052
High Courts08 Jan 1964
A. Somasundara Reddiar Vs K.M.S. Roadways (P) Ltd. Jayankondan and Others
Madras High Court · AIR 1965 Mad 58 : (1964) ILR (Mad) 662
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Motor Vehicles Act, 1988 — Section 43
High Courts08 Jan 1964
N. Selvarajulu Chetty and Co. (India) Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) ILR (Mad) 440 : (1965) 56 ITR 29
Income Tax Act, 1922 — Section 10(2), 10(2)(xv)
High Courts08 Jan 1964
In Re: Bhoopathy
Madras High Court · (1964) 1 MLJ 280
Madras Prohibition Act, 1937 — Section 5
High Courts08 Jan 1964Dismissed
In Re: Ayyavoo Accused
Madras High Court · AIR 1964 Mad 490 : (1964) CriLJ 560 : (1965) 78 LW 191
Prevention of Food Adulteration Act, 1954 — Section 13, 2
High Courts08 Jan 1964
In the matter of: N. Thirupathiswami Chetti Official Assignee, Madras Vs N. Venkayya by Guardian K.T. Seshaiah
Madras High Court · (1964) 77 LW 195
Civil Procedure Code, 1908 (CPC) — Section 64Presidency Towns Insolvency Act, 1909 — Section 7Provincial Insolvency Act, 1920 — Section 4
High Courts08 Jan 1964
Commissioner of Income Tax, Madras Vs The Tirunelveli Motor Bus Service Co. (P) Ltd., Tirunelveli
Madras High Court · AIR 1965 Mad 164 : (1964) ILR (Mad) 445 : (1964) 52 ITR 563
Income Tax Act, 1922 — Section 10(2)
High Courts08 Jan 1964
N. Selvaradjalou Chetty and Co. (India), Madras Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1965 Mad 118
Income Tax Act, 1961 — Section 10(2)
High Courts06 Jan 1964Allowed
N.V. Bashyam Reddiar (died), R. Purvaraj and R. Prasad Vs The Examiner of Local Fund Accounts
Madras High Court · (1964) ILR (Mad) 956
Public Health Act, 1875 — Section 247(7)Tamil Nadu District Municipalities Rules, 1920 — Rule 4, 60, 60(1)