High Courts03 Sept 1964
K.S. Firm Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) ILR (Mad) 590 : (1965) 55 ITR 29
Income Tax Act, 1961 — Section 1(b), 22, 22(1), 22(2), 22(3)
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 7 of 26
High Courts02 Sept 1964
State of Madras Vs Pattammal
Madras High Court · (1966) 62 ITR 485
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2(c), 3
High Courts02 Sept 1964
Muthukrishna Pillai and Others Vs Alagammal
Madras High Court · (1965) ILR (Mad) 669
Limitation (Amendment) Act, 1871 — Section 10Limitation Act, 1877 — Article 118, 120, 123, 124, 144Limitation Act, 1908 — Section 10
High Courts01 Sept 1964
Viswanatham and Co., Madras Vs The State of Madras
Madras High Court · AIR 1965 Mad 407 : (1965) ILR (Mad) 263 : (1965) 16 STC 125
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 5Central Sales Tax Act, 1956 — Section 10, 10, 8(3), 9Madras General Sales Tax Act, 1939 — Section 23, 45(2), 46
High Courts31 Aug 1964Allowed
P.M. Batcha and Co. Vs State of Madras
Madras High Court · (1965) 16 STC 59
Tamil Nadu General Sales Tax Act, 1959 — Section 32
High Courts29 Aug 1964
Amirthammal Vs K. Marimuthu
Madras High Court · AIR 1967 Mad 77 : (1967) CriLJ 205
Criminal Procedure Code, 1898 (CrPC) — Section 488(1)
High Courts28 Aug 1964Allowed
Palani Ammal Vs The Safe Service, Ltd., Salem and another
Madras High Court · (1965) ILR (Mad) 145
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 7, 8
High Courts28 Aug 1964
East Asiatic Co. (I) (P) Ltd., Madras Vs The Workmen employed in E.A.C. (I) (P) Ltd., Madras and Others
Madras High Court · AIR 1965 Mad 221 : (1965) 10 FLR 148 : (1965) ILR (Mad) 136 : (1964) 77 LW 727
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts28 Aug 1964
V. Raghavan and Company Vs Rambilas Nandlal
Madras High Court · (1965) ILR (Mad) 546
Civil Procedure Code, 1908 (CPC) — Section 120, 15, 16, 17, 18
High Courts28 Aug 1964Allowed
K.O. Mohamed Sulaiman and Co. Vs State of Madras
Madras High Court · (1965) ILR (Mad) 525 : (1965) 78 LW 18 : (1965) 16 STC 571
Registration Act, 1908 — Section 17
High Courts28 Aug 1964Allowed
Sapt Textile Products (India) Private Ltd. Vs The State of Madras
Madras High Court · (1965) 16 STC 267
Central Sales Tax Act, 1956 — Section 3
High Courts28 Aug 1964Allowed
Palani Ammal and Others Vs The Safe Service Ltd. and Others
Madras High Court · (1965) ILR (Mad) 145
Constitution of India, 1950 — Article 227Gaming Act, 1835 — Section 1, 2Limitation Act, 1908 — Article 21, 7
High Courts27 Aug 1964
Aravamuda Ayyangar (R.) Vs Commissioner of Police and Others
Madras High Court · (1965) ILR (Mad) 508 : (1967) 1 LLJ 259
Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
High Courts27 Aug 1964Allowed
A.M. Safiulla and Co. Vs The State of Madras
Madras High Court · (1965) ILR (Mad) 197 : (1966) 17 STC 79
Civil Procedure Code, 1908 (CPC) — Section 11, 96Income Tax Act, 1961 — Section 23, 29, 33, 33A, 33BLand Acquisition Act, 1894 — Section 18
High Courts26 Aug 1964
Karuppan Vs Ponnarasu Ambalam
Madras High Court · AIR 1965 Mad 389 : (1965) ILR (Mad) 521 : (1965) 78 LW 86
High Courts26 Aug 1964
C. Mothaliandan Chetty Vs The State of Madras and Another
Madras High Court · (1965) ILR (Mad) 638
Land Acquisition Act, 1894 — Section 4(1), 5A, 6, 6(1)
High Courts26 Aug 1964
State of Madras Vs Thiru Arooran Sugars Ltd.
Madras High Court · (1965) ILR (Mad) 192 : (1965) 55 ITR 307
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5(e), 5(k)
High Courts26 Aug 1964Dismissed
M. Abdul Hameed Sahib Vs The State of Madras
Madras High Court · (1965) 16 STC 822
Tamil Nadu General Sales Tax Act, 1959 — Item 4 Third Schedule
High Courts25 Aug 1964
A.A. Muthuswamy Raja Vs The Kadayanallur Union Council
Madras High Court · AIR 1965 Mad 289 : (1965) ILR (Mad) 501 : (1964) 77 LW 723
Madras City Municipal Act, 1904 — Section 321(3)Tamil Nadu District Municipalities Act, 1920 — Section 262
High Courts25 Aug 1964
Shanmugha Perayyar Vs State of Madras
Madras High Court · AIR 1965 Mad 416 : (1965) ILR (Mad) 505 : (1965) 1 MLJ 311
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 3, 6(4)