High Courts06 Sept 1965
Ambujam G. Ammal Vs M.R. Arumugham
Madras High Court · AIR 1966 Mad 153 : (1965) 78 LW 731
Divorce Act, 1869 — Section 10, 17, 22
COURT ARCHIVE
Madras High Court judgments, 1965
445 judgments · page 10 of 23
High Courts06 Sept 1965
Simon Stock Vs Maragatham and Another
Madras High Court · AIR 1966 Mad 224 : (1966) 79 LW 67
Divorce Act, 1869 — Section 10, 17
High Courts03 Sept 1965
Perumayammal and Another Vs Chinnammal
Madras High Court · AIR 1967 Mad 189
Contract Act, 1872 — Section 25
High Courts03 Sept 1965
Krishnamurthi Aiyar Vs Govindaswami Pillai and Another
Madras High Court · AIR 1966 Mad 443 : (1967) ILR (Mad) 570 : (1966) 79 LW 278 : (1966) 2 MLJ 383
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Divorce Act, 1869 — Section 7
High Courts03 Sept 1965
K.R.K.K. Krishnappa Chettiar Vs V.V.R. Kasiviswanathan Chettiar and Others
Madras High Court · AIR 1966 Mad 331 : (1965) 78 LW 648
Provincial Insolvency Act, 1920 — Section 10, 75
High Courts03 Sept 1965
Shanmugha Nadar Vs Sivan Pillai and Others
Madras High Court · AIR 1967 Mad 418 : (1967) ILR (Mad) 378
Transfer of Property Act, 1882 — Section 91, 94
High Courts02 Sept 1965
Soosai Arulan and Others Vs Irudayammal and Others
Madras High Court · (1968) ILR (Mad) 653 : (1969) 1 MLJ 64
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 105(2)
High Courts27 Aug 1965
R.B. Mani alias R. Balasubramanyam Vs A. Palanimuthu Pillai and Another
Madras High Court · (1967) ILR (Mad) 782 : (1967) 2 MLJ 226
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(3), 3(4)
High Courts27 Aug 1965Allowed
Natesa Mudaliar Vs Sri Bavanarayanaswamy Koil, Pillaiyar Koil Bhajana Matam Devasthanam by Managing Trustee Sri K.K. Senrova Chetty
Madras High Court · (1967) ILR (Mad) 414
Civil Procedure Code, 1908 (CPC) — Section 104, 115, 2(2), 47, 96Companies Act, 1913 — Section 202Madras City Tenants Protection Act, 1922 — Section 12, 6, 7, 7A, 9
High Courts27 Aug 1965Dismissed
P.A. Ramalingam Chettiar Vs Official Assignee
Madras High Court · (1966) ILR (Mad) 106
Presidency Towns Insolvency Act, 1909 — Section 53, 53(1), 53(2), 53(3), 54
High Courts27 Aug 1965
Mohammed Sahul Hamid Lebbai Vs Zainaba Beevi (died) and Others
Madras High Court · (1966) ILR (Mad) 643
High Courts27 Aug 1965
Govindasami Mudaliar Vs Muthulakshmi Ammal
Madras High Court · (1966) CriLJ 732 : (1965) 78 LW 656
High Courts27 Aug 1965
R.S. Mani Vs A. Palanimuthu Pillai and Another
Madras High Court · AIR 1967 Mad 16 : (1966) 79 LW 181
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(1), 3(2), 3(3), 3(4)
High Courts26 Aug 1965Allowed
Mohamed Hussain Rowther Vs T.N. Tirupathi Chettiar (died) and others
Madras High Court · (1965) 08 MAD CK 0003
Madras City Tenants Protection Act, 1922 — Section 11
High Courts25 Aug 1965
Gnanambika Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (1966) ILR (Mad) 491 : (1966) 2 MLJ 462
Income Tax Act, 1922 — Section 28(1)(c), 66(2)
High Courts25 Aug 1965
Seethalakshmi Ammal Vs Ponnuswamy Nadar through mother and next friend Annapazham
Madras High Court · (1966) ILR (Mad) 373 : (1967) 80 LW 15 : (1967) 2 MLJ 334
Evidence Act, 1872 — Section 112
High Courts25 Aug 1965
George Oakes Private Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 60 ITR 710
High Courts25 Aug 1965
Commissioner of Income Tax, Madras Vs RM. AR. AR. Veerappa Chettiar
Madras High Court · (1966) ILR (Mad) 499 : (1966) 61 ITR 256
High Courts25 Aug 1965
Gnanambika Mills Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 58 ITR 795
Income Tax Act, 1961 — Section 10(2)(x), 66(1), 66(2), 66(4)