High Courts20 Nov 1964Dismissed
R. Nagarathinam Naidu Vs State of Madras
Madras High Court · (1968) ILR (Mad) 174
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 5A
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 3 of 26
High Courts18 Nov 1964
K. Perumal Vs Chithanathan and Others
Madras High Court · AIR 1966 Mad 142 : (1966) CriLJ 542 : (1966) ILR (Mad) 9
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 207Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts13 Nov 1964
Swastik Agency, Madras Vs The Madras Port Trust and Another
Madras High Court · AIR 1966 Mad 130 : (1965) 2 MLJ 113
Contract Act, 1872 — Section 151, 152, 161Income Tax Act, 1961 — Section 33Land Acquisition Act, 1894 — Section 18
High Courts12 Nov 1964
VAIKUNDAM RUBBER COMPANY LTD. Vs COMMISSIONER OF AGRICULTURAL Income Tax, MADRAS.
Madras High Court · (1965) 58 ITR 325
Limitation Act, 1963 — Article 181
High Courts11 Nov 1964Allowed
Veerappaswami Vs The Village Panchayat Karaimedu
Madras High Court · (1964) 11 MAD CK 0014
Contract Act, 1872 — Section 70
High Courts10 Nov 1964Dismissed
Workmen Employed By The Hindustan Lever Ltd. Vs The State of Madras and Another
Madras High Court · (1968) ILR (Mad) 161
Industrial Disputes Act, 1947 — Section 10, 12(5)
High Courts09 Nov 1964Dismissed
N.N. Rm. Narayanan Chettiar Vs Arunachalam Pillai
Madras High Court · (1964) 11 MAD CK 0011
High Courts06 Nov 1964Allowed
The Tuticorin Municipal Council Vs A.R.A.S. and Another
Madras High Court · (1966) ILR (Mad) 336
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 12(2), 16
High Courts06 Nov 1964
R.V.N. Chandrasekara Chetty Vs Kakumani Adikesavalu Chettys Charities
Madras High Court · AIR 1966 Mad 14 : (1965) 78 LW 326
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
High Courts06 Nov 1964Dismissed
Southern Railway Employees' Workshop Canteen Vs The Deputy Commercial Tax Officer and Another
Madras High Court · (1965) 16 STC 187
Civil Procedure Code, 1908 (CPC) — Section 20Factories Act, 1948 — Section 46
High Courts30 Oct 1964
Chinnakolandai Gounder Vs Thanji Gounder and Others
Madras High Court · AIR 1965 Mad 497 : (1966) ILR (Mad) 326 : (1965) 78 LW 256 : (1965) 2 MLJ 247
Hindu Succession Act, 1956 — Section 14, 14(1), 4
High Courts30 Oct 1964Allowed
The Indian Steel Rolling Mills Ltd. Vs Commercial Tax Officer and Another
Madras High Court · (1965) 16 STC 285
Central Sales Tax Act, 1956 — Section 13, 8, 9A
High Courts28 Oct 1964
A.P. Ismail Rowther Vs Mynoon Bivi and Others
Madras High Court · AIR 1966 Mad 84 : (1966) ILR (Mad) 313 : (1965) 78 LW 498
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67(1), Order 21 Rule 90, Order 21 Rule 92
High Courts28 Oct 1964Dismissed
K.R.V. Venkatarama Iyer Vs Pushpavathi Ammal
Madras High Court · (1966) ILR (Mad) 318
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts27 Oct 1964Allowed
Ramakkal and others Vs Chinnappa Gounder
Madras High Court · (1964) 10 MAD CK 0018
High Courts23 Oct 1964
Azeshabi and Others Vs Saprakara Kathoonbi and Others
Madras High Court · AIR 1966 Mad 462 : (1966) ILR (Mad) 187 : (1966) 79 LW 302
Contract Act, 1872 — Section 11Transfer of Property Act, 1882 — Section 6, 7
High Courts22 Oct 1964Allowed
K.C.P. Limited Vs The State of Madras
Madras High Court · (1965) 16 STC 156
High Courts22 Oct 1964Dismissed
Athayee and Others Vs Shunmugha Goundan
Madras High Court · (1965) ILR (Mad) 605
High Courts21 Oct 1964
S. Krishnamurthy Vs Chief Engineer, Southern Railway, P.T. Madras and Another
Madras High Court · AIR 1967 Mad 315 : (1966) 12 FLR 311 : (1965) ILR (Mad) 373 : (1966) 2 LLJ 697 : (1965) 78 LW 692
Penal Code, 1860 (IPC) — Section 161