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Madras High Court judgments, 1965

445 judgments · page 19 of 23

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High Courts16 Mar 1965

Padmavathi Ammal Vs M. Maruthachalam Pillai and Others

Madras High Court · (1966) ILR (Mad) 600

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 41, Order 21 Rule 44, Order 21 Rule 46(1), Order 21 Rule 54Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 11
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High Courts15 Mar 1965

S. Rangaswami and Another Vs R. Narayanan

Madras High Court · AIR 1966 Mad 163 : (1966) CriLJ 548 : (1965) 78 LW 478 : (1965) 2 MLJ 232

Criminal Procedure Code, 1898 (CrPC) — Section 369, 424, 439
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High Courts13 Mar 1965

Commissioner of Income Tax, Madras Vs Indian Bank Ltd.

Madras High Court · (1966) 61 ITR 632

Income Tax Act, 1922 — Section 18
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High Courts12 Mar 1965

Visalakshi Ammal Vs Veerayya Rajaliar and Others

Madras High Court · AIR 1965 Mad 531 : (1965) 78 LW 382 : (1965) 2 MLJ 231

Civil Procedure Code, 1908 (CPC) — Section 92
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High Courts12 Mar 1965

S.T.S. Swaminathan Chettiar and Others Vs Commissioner of Income Tax, Madras

Madras High Court · (1966) 62 ITR 125

Income Tax Act, 1922 — Section 66, 66(1), 66(2)
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High Courts12 Mar 1965

Fatheuddin Ahmed and Others Vs State Wakf Board and Others

Madras High Court · AIR 1966 Mad 307

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High Courts11 Mar 1965

Public Prosecutor Vs Ganapathi and Others

Madras High Court · AIR 1966 Mad 126 : (1966) CriLJ 418

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 3, 7(1)
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High Courts11 Mar 1965

B.S. Nanda Rao and Others Vs V.M. Lakshmanaswami Mudaliar

Madras High Court · (1968) ILR (Mad) 765 : (1969) 1 MLJ 153

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17
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High Courts08 Mar 1965Dismissed

Ramachandra Chetti Vs C. Mothaliyandan Chettiar

Madras High Court · (1965) 03 MAD CK 0028

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7A(4)
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High Courts08 Mar 1965

United India Life Assurance Co. Ltd., Madras Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1965 Mad 535 : (1966) 59 ITR 54

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High Courts08 Mar 1965

M.R. Chinnaswami Gounder Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1966 Mad 344 : (1973) 89 ITR 200

Income Tax Act, 1961 — Section 25A, 28, 28(1), 34, 66(1)
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High Courts07 Mar 1965

Commissioner of Income Tax, Madras Vs M.R. Gopal

Madras High Court · (1965) 58 ITR 598

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High Courts07 Mar 1965

Siddhi Vinayagar and Co. Vs Commissioner of Income Tax, Madras

Madras High Court · (1966) 60 ITR 771

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High Courts07 Mar 1965

Commissioner of Income Tax, Madras Vs South Madras Electric Supply Corporation Ltd.

Madras High Court · (1966) 60 ITR 491

Income Tax Rules, 1922 — Rule 8
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High Courts05 Mar 1965Allowed

In Re: Thankian

Madras High Court · (1965) 03 MAD CK 0033

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High Courts05 Mar 1965

A.S. Shaik Mohamed Maracaiyar Vs C. Mohideen Kutty

Madras High Court · AIR 1966 Mad 192 : (1966) CriLJ 666 : (1965) 78 LW 486 : (1965) 2 MLJ 227

Criminal Procedure Code, 1898 (CrPC) — Section 195, 476, 479APenal Code, 1860 (IPC) — Section 191, 192, 193, 463, 464
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High Courts05 Mar 1965

Vijayakumari Vs P.G. Ellappa Chettiar

Madras High Court · (1965) 03 MAD CK 0004

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High Courts04 Mar 1965

K.M. Jaina Beevi and Others Vs M.K. Govindaswami

Madras High Court · AIR 1967 Mad 369 : (1966) ILR (Mad) 397 : (1966) 79 LW 657

Specific Relief Act, 1877 — Section 21Specific Relief Act, 1963 — Section 14
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High Courts04 Mar 1965

Vazhakulangarayil Safiya Bi and Another Vs Ariyur Abdul Shukoor Sahib

Madras High Court · AIR 1967 Mad 375 : (1966) ILR (Mad) 590 : (1966) 79 LW 726

Contract Act, 1872 — Section 2Specific Relief Act, 1877 — Section 27Transfer of Property Act, 1882 — Section 54
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High Courts04 Mar 1965

T. Raghava Pillai and others Vs Syed Valli Peeran

Madras High Court · (1965) 03 MAD CK 0003

Presidency Small Cause Courts Act, 1882 — Section 41, 43
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