Criminal Procedure Code, 1898 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 147, 426, 447Tamil Nadu District Municipalities Act, 1920 — Section 162, 163, 163(1), 164(1), 180

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High Courts21 Jan 1965Dismissed

The Pudukottai Municipality Vs Palaniappa Talkies

Madras High Court · (1966) ILR (Mad) 561

Tamil Nadu District Municipalities Act, 1920 — Section 124, 354Tamil Nadu District Municipalities Rules, 1920 — Rule 19, 23, 27, 28

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High Courts20 Jan 1965

Swami Motor Transports Ltd., Tanjore Vs The Commissioner of Income Tax, Madras

Madras High Court · AIR 1965 Mad 516 : (1966) 36 CompCas 345 : (1966) 60 ITR 234

Companies Act, 1913 — Section 153, 153Income Tax Act, 1961 — Section 10(2), 66(1), 66(2)

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High Courts19 Jan 1965

The Commissioner of Wealth Tax, Madras Vs G.D. Naidu

Madras High Court · AIR 1966 Mad 74 : (1965) 58 ITR 301 : (1965) 1 MLJ 539

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High Courts19 Jan 1965

K.S. Ramchandran Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1966 Mad 57

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 15, 5Income Tax Act, 1961 — Section 15, 58, 58Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 15

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High Courts19 Jan 1965

Govindaraja Gounder (Died) and Others Vs Rani and Others

Madras High Court · AIR 1966 Mad 240 : (1966) ILR (Mad) 449 : (1965) 78 LW 715

Bankruptcy Act, 1869 — Section 10Provincial Insolvency Act, 1920 — Section 17, 35, 54

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High Courts18 Jan 1965Allowed

Chandra Vs Accommodation Deputy Tahsildar, Office of the Accommodation Controller, Madras-2

Madras High Court · (1965) 01 MAD CK 0020

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 33

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High Courts18 Jan 1965

The Management of Presidency Talkies (P.) Ltd., Madras Vs The Workmen employed in Presidency Talkies (P.) Ltd., Madras and Another

Madras High Court · AIR 1966 Mad 39 : (1965) 78 LW 383 : (1965) 2 MLJ 129

Constitution of India, 1950 — Article 226Madras Village Panchayats Act, 1950 — Section 16(2)Tamil Nadu Medical Code, 1959 — Rule 536(2)

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High Courts15 Jan 1965Dismissed

P.S. Ananthakrishna Iyengar Vs K.T.N. Rm. T. Thenappa Chettiar

Madras High Court · (1965) 01 MAD CK 0022

Evidence Act, 1872 — Section 43

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High Courts08 Jan 1965Dismissed

Bhakthavatsalam, by guardian, Tirupalliswami Naidu and another Vs O. Muthunara Reddiar

Madras High Court · (1965) 01 MAD CK 0024

Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts08 Jan 1965

Chotilal Sowcar Vs R. Jawantraj Sowcar

Madras High Court · AIR 1966 Mad 322 : (1965) 78 LW 720

Arbitration Act, 1940 — Section 21Civil Procedure Code, 1908 (CPC) — Section 2(2), 26Hindu Religious Institutions Act — Section 84(2)

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High Courts08 Jan 1965

Secretary Bank of Madura Ltd. Vs General Secretary, Bank of Madura Employees Union, Coimbatore and Others

Madras High Court · AIR 1965 Mad 491 : (1970) 20 FLR 381 : (1966) ILR (Mad) 523 : (1965) 2 LLJ 44 : (1965) 78 LW 429

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)

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High Courts08 Jan 1965Dismissed

A. Mohammad Sheriff and Company, Limited and Others Vs A.P.N. Abdul Jabbar and Others

Madras High Court · (1966) ILR (Mad) 18

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6, 13, 2(6)Limitation Act, 1908 — Article 117, 52, 74, 19Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 2, 3(2), 4, 4(1), 4(3)

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High Courts08 Jan 1965

Suguna Theresa Padmavathi Devasahayam falsely called Suguna Gnanadoss David, Madras Vs Gnanadoss David, Daniel, Madras

Madras High Court · (1965) 01 MAD CK 0003

Divorce Act, 1869 — Section 18, 19

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