High Courts21 Aug 1964
VD. M. RM. M. RM. Muthiah Chettiar Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 55 ITR 147
Income Tax Act, 1961 — Section 16, 16(3), 16(3)(a)(ii), 22, 22(1)
COURT ARCHIVE
Madras High Court judgments, 1964
514 judgments · page 8 of 26
High Courts21 Aug 1964
Bagiammal Vs Kamalammal and Another
Madras High Court · AIR 1965 Mad 205 : (1965) ILR (Mad) 556 : (1964) 77 LW 679
Evidence Act, 1872 — Section 35
High Courts21 Aug 1964Dismissed
P.A.S. Arunachalam Chettiar Vs Bagyam alias Pichammal and Another
Madras High Court · (1965) ILR (Mad) 662
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 34 Rule 14, Order 38 Rule 11Transfer of Property Act, 1882 — Section 99
High Courts20 Aug 1964
A.R.V.A.R. Muthuraman Chettiar Vs The Estates Abolition Tribunal, now called New Tribunal for Estates, Ramanathapuram at Madurai and others
Madras High Court · (1965) ILR (Mad) 495
High Courts20 Aug 1964Allowed
A.R.V.A.R. Muthuraman Chettiar and Others Vs The Estates Abolition Tribunal Now Called New Tribunal for Estates Ramanathapuram and Others
Madras High Court · (1965) ILR (Mad) 495
Madras Estates Land (Reduction of Rent) (Amendment) Act, 1956 — Section 11, 11(2), 12, 3A, 3A(2)Madras Estates Land (Reduction of Rent) Act, 1947 — Section 3(2)
High Courts19 Aug 1964
V.R. Ayodhya Naidu Vs State of Madras
Madras High Court · AIR 1965 Mad 349 : (1965) 1 MLJ 308
Constitution of India, 1950 — Article 14, 19, 19(1), 301Madras Motor Vehicles (Amendment) Act, 1962 — Section 2Motor Vehicles Act, 1939 — Section 42
High Courts19 Aug 1964
Palanithurai Mudikondar Vs Veerappa Thevar and Others
Madras High Court · AIR 1966 Mad 64 : (1965) ILR (Mad) 427
Limitation Act, 1908 — Article 134, 148Transfer of Property Act, 1882 — Section 83
High Courts19 Aug 1964Dismissed
K.J. Lingam and Another Vs The State of Madras
Madras High Court · (1965) 16 STC 410
Tamil Nadu General Sales Tax Act, 1959 — Section 2(g)
High Courts19 Aug 1964Dismissed
F.K. Hasheeb and Co. Vs The State of Madras
Madras High Court · (1965) ILR (Mad) 168 : (1966) 17 STC 38
Income Tax Act, 1961 — Section 34
High Courts19 Aug 1964
The State of Madras Vs Tiruchengode Co-operative Marketing Society Ltd.
Madras High Court · (1965) ILR (Mad) 185 : (1965) 16 STC 760
Tamil Nadu General Sales Tax Act, 1959 — Section 2(r)
High Courts19 Aug 1964
T. Natesa Mudaliar Vs Munuswamy Naidu
Madras High Court · (1965) ILR (Mad) 441
High Courts18 Aug 1964
Periathambi Mudaliar Vs Special Tahsildar (L.A.) Planning Scheme, Coimbatore and Another
Madras High Court · AIR 1965 Mad 328 : (1965) ILR (Mad) 416
Land Acquisition Act, 1894 — Section 4(1), 5
High Courts17 Aug 1964Allowed
In Re: V.P. Chakravarthi
Madras High Court · (1964) 08 MAD CK 0056
Advocates Act, 1961 — Section 50, 58B, 58B(1), 58B(2)Bar Councils Act, 1926 — Section 11, 12, 12(6), 14General Clauses Act, 1897 — Section 6, 6(c), 6(e)
High Courts17 Aug 1964
Appavoo Pillai (Died) and Another Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1965 Mad 406 : (1965) ILR (Mad) 229 : (1965) 57 ITR 41 : (1965) 1 MLJ 37
Income Tax Act, 1961 — Section 18
High Courts17 Aug 1964
In Re: Sri V.P. Chakravarthi
Madras High Court · (1964) 08 MAD CK 0047
Advocates Act, 1961 — Section 50, 58B, 58B(1), 58B(2)Bar Councils Act, 1926 — Section 11, 12, 12(6), 14General Clauses Act, 1897 — Section 6, 6(c), 6(e)
High Courts17 Aug 1964
In Re: An Advocate
Madras High Court · (1965) ILR (Mad) 323
Advocates Act, 1961 — Section 50, 58B, 58B(1), 58B(2)Bar Councils Act, 1926 — Section 11, 12, 12(4), 12(6), 14General Clauses Act, 1897 — Section 6
High Courts17 Aug 1964Dismissed
A. Janaki Vs Annapalam Ammal and Another
Madras High Court · (1965) ILR (Mad) 131
Succession Act, 1925 — Section 63
High Courts14 Aug 1964
Sundaram Raman and Another Vs Bhayavathiamma Subbamma
Madras High Court · AIR 1965 Mad 412 : (1966) ILR (Mad) 641 : (1964) 77 LW 749
High Courts14 Aug 1964
The Commissioner of Income Tax Vs Sri Athi V. Ramachandra Chettiar and Another
Madras High Court · (1965) ILR (Mad) 357
Income Tax Act, 1922 — Section 66A(2)Limitation Act, 1908 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Article 132, 179, 2, 30
High Courts13 Aug 1964Allowed
Gopala Nayagar and Sons Vs The Corporation of Madras
Madras High Court · (1966) ILR (Mad) 7
Madras City Municipal Corporation Act, 1919 — Section 234(1), 236, 3, 3(4), 362