COURT ARCHIVE

Madras High Court judgments, 1965

445 judgments · page 3 of 23

High Courts06 Dec 1965

P.S. Sadagopachari and Another Vs State

Madras High Court · AIR 1966 Mad 432 : (1966) CriLJ 1452

Criminal Law (Amendment) Act, 1932 — Section 8, 8(1), 8(3)Criminal Procedure Code, 1898 (CrPC) — Section 190, 193, 193(1), 202Customs Act, 1962 — Section 137

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High Courts03 Dec 1965

Manicka Gounder Vs Samikannu Gounder

Madras High Court · AIR 1967 Mad 397

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High Courts03 Dec 1965Dismissed

Kasinatha Pandaram Vs Viswanatha Pandaram and others

Madras High Court · (1965) 12 MAD CK 0044

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(1), Order 21 Rule 95

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High Courts03 Dec 1965

In re : Kamala

Madras High Court · AIR 1966 Mad 312 : (1966) CriLJ 1021

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High Courts03 Dec 1965

G. Ramasundaram and Others Vs The Inspector of Panchayats (District Collector) and Others

Madras High Court · (1967) ILR (Mad) 621 : (1968) 1 MLJ 318

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High Courts02 Dec 1965Dismissed

Lydia Margaret Santhanam and another Vs David Thamburaj and another

Madras High Court · (1965) 12 MAD CK 0043

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High Courts02 Dec 1965

Thirumal Reddiar Vs Koppiah Reddiar

Madras High Court · (1966) 79 LW 326 : (1966) 2 MLJ 155

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High Courts02 Dec 1965

Anbanathapuram Vagaira Charities Tiruvilondur, Mayuram Town Vs T.V. Soundararaja Aiyangar and Others

Madras High Court · AIR 1967 Mad 305 : (1967) ILR (Mad) 522 : (1966) 79 LW 213

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High Courts02 Dec 1965

Petroleum Workers Union Vs A. Mohamed and Co., Madras

Madras High Court · AIR 1967 Mad 33 : (1967) ILR (Mad) 787 : (1966) 79 LW 100

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High Courts02 Dec 1965Allowed

Muthu Thevar Vs Singaram represented by Power Agent Muthuswami

Madras High Court · (1967) ILR (Mad) 527

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High Courts01 Dec 1965

Hussain Bhai and Others Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1967 Mad 38 : (1966) 62 ITR 456

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 24(1), 34(1), 43(1)

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High Courts01 Dec 1965

Gorborandum Universal Ltd., Madras Vs Union of India

Madras High Court · AIR 1966 Mad 365

Central Boards of Revenue Act, 1963 — Section 3Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 15C

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High Courts01 Dec 1965

Corborandum Univeral Ltd. Vs Union of India (UOI)

Madras High Court · (1966) 2 MLJ 129

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 99, 99(1)(iv)

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High Courts30 Nov 1965

Commissioner of Income Tax, Madras Vs N.V. Shanmugam and Co. and Others

Madras High Court · (1967) ILR (Mad) 328 : (1966) 62 ITR 701

Income Tax Act, 1922 — Section 10, 3, 41, 41(1), 55

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High Courts30 Nov 1965

G. Balusamy Naidu Vs Election Court and Others

Madras High Court · (1967) ILR (Mad) 398 : (1966) 79 LW 360 : (1966) 2 MLJ 28

Tamil Nadu Panchayats Act, 1958 — Section 25(2), 28

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High Courts29 Nov 1965

M.S. Shaik Mohammed Shah Vs State of Madras and Others

Madras High Court · AIR 1966 Mad 454

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(9)

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High Courts26 Nov 1965Dismissed

Syed Anwar Batcha Sahib and others Vs Jamia Masjid Mosque, Karur and others

Madras High Court · (1965) 11 MAD CK 0039

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High Courts25 Nov 1965

Varatharajulu Reddiar Vs Venkatakrishna Reddiar and Others

Madras High Court · (1967) ILR (Mad) 136 : (1966) 79 LW 395 : (1967) 2 MLJ 342

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts24 Nov 1965

K.R. Kothandaraman Vs Commissioner of Income Tax, Madras

Madras High Court · AIR 1967 Mad 143 : (1967) ILR (Mad) 65

Income Tax Act, 1922 — Section 7

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High Courts24 Nov 1965

K.R. Kothandaraman Vs Commissioner of Income Tax

Madras High Court · (1966) 2 MLJ 473

Income Tax Act, 1922 — Section 7

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