COURT ARCHIVE

Madras High Court judgments, 1964

514 judgments · page 4 of 26

High Courts21 Oct 1964

M.A. Abdul Rahim and Mohamed Ibrahim and Co., Pernambut Vs Deputy Commercial Tax Officer, Gudiyattam

Madras High Court · AIR 1965 Mad 524 : (1965) 2 MLJ 195 : (1965) 16 STC 290

Tamil Nadu General Sales Tax Act, 1959 — Section 21(3), 24(3), 61

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High Courts21 Oct 1964

The State of Madras Vs Charles Harold Simpson

Madras High Court · (1965) ILR (Mad) 563

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 21, 21, 24, 99, 99Constitution of India, 1950 — Article 133Court Fees Act, 1870 — Section 7

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High Courts21 Oct 1964

Brahmayya and Co. Official Liquidators, Hanuman Bank Ltd. (In Liquidation) Vs V.S. Ramaswami Aiyar and Another

Madras High Court · AIR 1966 Mad 247

Banking Companies (Amendment) Act, 1950 — Section 11Banking Companies Act, 1949 — Section 45, 5, 5(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts20 Oct 1964

S.S. Fakir Mohamed Sole Proprietor, S.P.S. Pictures and Majeed Beedi Factory Vs Chettiar Films Private Limited

Madras High Court · (1965) ILR (Mad) 650

Civil Procedure Code, 1859 — Section 162Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 19, Order 16 Rule 21, Order 3 Rule 1, Order 9 Rule 12

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High Courts09 Oct 1964Allowed

G. Rukmani Ammal Vs The Accommodadation Controller, Madras

Madras High Court · (1964) 10 MAD CK 0020

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High Courts09 Oct 1964

Chattanatha Karayalar Vs The State of Madras and Another

Madras High Court · AIR 1966 Mad 220 : (1966) ILR (Mad) 404 : (1965) 78 LW 662

Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 78Travancore-Cochin Electricity Duty Act, 1950 — Section 3, 3(1), 3(2), 9

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High Courts09 Oct 1964Dismissed

N. Venkataswami Naidu and Others Vs Narasimhalu Naidu

Madras High Court · (1966) ILR (Mad) 151

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 2

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High Courts09 Oct 1964Dismissed

Kolandavel, Goundar and Another Vs Chinnappan alias Nachiappa Goundan and Others

Madras High Court · (1966) ILR (Mad) 238

Limitation Act, 1877 — Article 44, 7, 8Limitation Act, 1908 — Article 126, 127, 6, 7, 8

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High Courts08 Oct 1964

Chittoor Motor Transport Service and Others Vs Regional Transport Officer and Others

Madras High Court · (1965) ILR (Mad) 419

Evacuee Interest (Separation) Rules, 1951 — Rule 11E(3)Madras Motor Vehicles (Taxation of Passengers And Goods) Act, 1952 — Section 1(2), 3, 4(1), 4(2)Madras Motor Vehicles (Taxation of Passengers And Goods) Rules — Rule 1, 1(1), 1(1A), 1(2), 1(3)

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High Courts05 Oct 1964

Palghat Municipal Council Vs National Motor Works Ltd., Coimbatore

Madras High Court · AIR 1967 Mad 31 : (1965) 78 LW 250 : (1965) 2 MLJ 107

Limitation Act, 1963 — Section 5

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High Courts01 Oct 1964

In Re: Pachakutty Thondampiriar

Madras High Court · (1965) CriLJ 826 : (1965) 78 LW 110

Penal Code, 1860 (IPC) — Section 215

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High Courts30 Sept 1964

The Commercial Tax Officer, Salem and Another Vs Mettur Chemical and Industrial Corporation and Another

Madras High Court · AIR 1965 Mad 429 : (1965) 78 LW 248 : (1965) 2 MLJ 362 : (1965) 16 STC 281

Madras General Sales Tax Act, 1939 — Section 3(1), 3(2), 3(3)Tamil Nadu General Sales Tax Rules, 1959 — Rule 22

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High Courts30 Sept 1964Dismissed

M. Ayyaswami Nadar Vs The State of Madras

Madras High Court · (1965) 16 STC 957

Constitution of India, 1950 — Article 19, 277, 301, 303, 304

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High Courts30 Sept 1964Allowed

K.P. Sitaram and Co. Vs The State of Madras

Madras High Court · (1965) 16 STC 436

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High Courts29 Sept 1964

Sri Chidambareswara Sivagami Ambigai Temple Vs Commissioner, Hindu Religious and Charitable Endowments, Madras

Madras High Court · AIR 1966 Mad 99 : (1965) ILR (Mad) 404

Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(17)

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High Courts29 Sept 1964Allowed

Bengal Corporation Private Ltd. Vs The State of Madras

Madras High Court · (1965) ILR (Mad) 268 : (1965) 16 STC 62

Central Sales Tax Act, 1956 — Section 2, 3, 4, 5Constitution of India, 1950 — Article 269, 286, 301Sales of Goods Act, 1930 — Section 23

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High Courts24 Sept 1964Dismissed

N.T.P. Muthuswamy Mudaliar Vs Palanivelu and Others

Madras High Court · (1966) ILR (Mad) 230

Limitation Act, 1963 — Article 110, 115, 120Madras Court Fees Act, 1955 — Section 35Transfer of Property Act, 1882 — Section 111, 116

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High Courts24 Sept 1964

L. Damodaraswami Naidu Vs S.T. Damodaraswami Naidu

Madras High Court · (1966) ILR (Mad) 223

Easements Act, 1882 — Section 18, 24

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High Courts23 Sept 1964

Murugayya Thevar Vs The State of Madras and Another

Madras High Court · (1966) ILR (Mad) 206

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 310, 311, 32Government of India Act, 1935 — Section 240, 240(3)

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High Courts23 Sept 1964Dismissed

V. Govindaswami Naidu Vs The Additional Commercial Tax Officer and Another

Madras High Court · (1965) ILR (Mad) 294 : (1966) 18 STC 60

Constitution of India, 1950 — Article 213

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