High Courts11 Sept 1964
Amarchand Sobachand Vs The Commissioner of Income Tax
Madras High Court · (1965) ILR (Mad) 233
Income Tax Act, 1922 — Section 10(2), 66, 66(2)
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 6 of 26
High Courts11 Sept 1964
The Anamalais Bus Transports (P) Ltd., Pollachi Vs Tiruppur KarurTransports (P) Ltd.. Tiruppur and Others
Madras High Court · AIR 1966 Mad 470 : (1966) ILR (Mad) 62
Motor Vehicles Act, 1939 — Section 42, 43
High Courts11 Sept 1964
Amarchand Sobhachand Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 56 ITR 594
Income Tax Act, 1961 — Section 10(2)(xi), 66, 66(2)
High Courts11 Sept 1964Dismissed
B.V. Bhatta Vs The State of Madras
Madras High Court · (1966) ILR (Mad) 623 : (1965) 16 STC 441
Evidence Act, 1872 — Section 106Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts11 Sept 1964
Vittaldas Jagannathadas and Another Vs The Regional Provident Fund Commissioner, Madras and Another
Madras High Court · AIR 1965 Mad 508
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16Partnership Act, 1932 — Section 69
High Courts11 Sept 1964
Karaikal Castings and Rolling Mills and the Karaikal Metal Industries, Karaikal Vs Government of Pondicherry
Madras High Court · AIR 1966 Mad 453
Essential Commodities Act, 1955 — Section 3Essential Supplies (Temporary Powers) Act, 1946 — Section 3Foreign Jurisdiction Act, 1947 — Section 2, 4(2)
High Courts10 Sept 1964Dismissed
Govindaswami Chettiar, the Manager of the Vinayagar Mark Cigar Factory Vs The Additional Commissioner for Workmen's Compensation, Madras and others
Madras High Court · (1966) ILR (Mad) 53
Factories Act, 1948 — Section 2, 2(1)Industrial Disputes Act, 1947 — Section 12(3), 2(m)Payment of Wages Act, 1936 — Section 15(2), 3, 5(1)
High Courts10 Sept 1964
Commissioner of Income Tax, Madras Vs Administrator to the estate of L.D. Miller (deed), Madras
Madras High Court · AIR 1965 Mad 383 : (1965) ILR (Mad) 361 : (1965) 57 ITR 478 : (1965) 1 MLJ 97
Income Tax Act, 1961 — Section 23
High Courts10 Sept 1964
Rukmani Ammal Vs P.M. Chandrsekhara Mudaliar
Madras High Court · AIR 1967 Mad 297 : (1965) 78 LW 43 : (1965) 1 MLJ 405
High Court Fees Rules, 1956 — Rule 2(1)
High Courts10 Sept 1964Allowed
Meenakshi Ammal Vs A. Munuswami Pillai and Others
Madras High Court · (1966) ILR (Mad) 114
Transfer of Property Act, 1882 — Section 53
High Courts10 Sept 1964Dismissed
Govindaswamy Chettiar, The Manages of The Vinayagar Mark Cigar Factory Vs The Additional Commissioner for Workmen's Compensation and Others
Madras High Court · (1966) ILR (Mad) 53
Factories Act, 1948 — Section 2, 2(1)Industrial Disputes Act, 1947 — Section 12(3), 2Payment of Wages Act, 1936 — Section 15(2)
High Courts10 Sept 1964
Nachiappan and Others Vs P.R. Muthiah Ambalam and Others
Madras High Court · AIR 1966 Mad 77 : (1966) ILR (Mad) 84 : (1965) 78 LW 205
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 34 Rule 7Transfer of Property Act, 1882 — Section 60, 83, 84
High Courts08 Sept 1964
Merla Jagannayakulu Vs The Presiding Officer, Labour Court, Madras and Others
Madras High Court · AIR 1965 Mad 219 : (1966) ILR (Mad) 49 : (1965) 78 LW 235 : (1965) 1 MLJ 320
Industrial Disputes Act, 1947 — Section 33
High Courts08 Sept 1964
In Re: R.M. Ramasamy
Madras High Court · (1965) ILR (Mad) 446
Criminal Procedure (Amendment) Act, 1955 — Section 350Criminal Procedure Code, 1898 (CrPC) — Section 192, 192(1), 192(2), 330(3), 350General Clauses Act, 1897 — Section 14
High Courts07 Sept 1964
Public Prosecutor Vs Basheer Sahib
Madras High Court · AIR 1966 Mad 325 : (1966) CriLJ 1023 : (1965) ILR (Mad) 369 : (1965) 78 LW 685 : (1965) 2 MLJ 325
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 13, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts04 Sept 1964
The Joint Official Liquidators, Kannika Bank Ltd. (In Liquidation) Vs Ramamirthammal and Others
Madras High Court · AIR 1965 Mad 421 : (1965) 78 LW 126
Banking Companies Act, 1949 — Section 45C, 45D, 45D(1), 45D(10), 45D(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14
High Courts04 Sept 1964Dismissed
A.R. Sanjeevi Naicker Vs P.M. Shanmugha Udayar
Madras High Court · (1966) ILR (Mad) 109
Limitation Act, 1908 — Article 142, 144, 12, 13, 14Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3, 56, 64C, 64O
High Courts04 Sept 1964
Kuppuraju and Another Vs Asst. Public Prosecutor Grade 1
Madras High Court · (1966) CriLJ 481
Criminal Procedure Code, 1898 (CrPC) — Section 496
High Courts04 Sept 1964Dismissed
In Re: The Indian Companies Act, 1913; The Banking Companies Act, 1949 The Kannika Bank Ltd. (in liquidation) S. Ganapathi Sarma and Others
Madras High Court · (1966) ILR (Mad) 45
Banking Companies Act, 1949 — Section 45C, 45D, 45D(1), 45D(10), 45D(2)Banking Companies Rules, 1949 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14
High Courts04 Sept 1964Allowed
Thailammal Vs Batumalai
Madras High Court · (1964) 09 MAD CK 0001
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 116