High Courts12 Nov 1965Dismissed
S. Unnamalai Ammal Vs E. Ramaswami
Madras High Court · (1967) ILR (Mad) 518
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 8, 141Court Fees Act, 1870 — Section 19I
COURT ARCHIVE
Madras High Court judgments, 1965
445 judgments · page 5 of 23
High Courts11 Nov 1965Allowed
Parvathi Ammal Vs Mari Reddiar and Others
Madras High Court · (1967) ILR (Mad) 735 : (1966) 79 LW 106 : (1966) 17 STC 243
Income Tax Act, 1922 — Section 54(1)
High Courts09 Nov 1965Dismissed
V.L. Ganapathi Sastri and another Vs A. Nagammal and others
Madras High Court · (1965) 11 MAD CK 0037
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 59
High Courts09 Nov 1965
The Management of the Agri Horticultural Society, Madras Vs The Workmen of Agri Horticultural Society and Another
Madras High Court · AIR 1966 Mad 375 : (1966) 2 LLJ 420
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 11 Rule 18, Order 11 Rule 18(1), Order 11 Rule 18(2)Industrial Disputes Act, 1947 — Section 10(1), 11(3)
High Courts09 Nov 1965
M. Ramachandra Bail Vs M.R. Kanniah
Madras High Court · AIR 1966 Mad 401 : (1966) CriLJ 1276
Companies Act, 1956 — Section 166, 224, 255, 256, 256(4)
High Courts08 Nov 1965
R. Lakshmi Vs Neyveli Lignite Corporation Ltd. and Another
Madras High Court · AIR 1966 Mad 399 : (1966) 36 CompCas 197 : (1966) 79 LW 165
Constitution of India, 1950 — Article 226
High Courts05 Nov 1965
Vadivelu Samban Vs Annadana Chatram
Madras High Court · AIR 1967 Mad 306 : (1967) ILR (Mad) 534 : (1965) 2 MLJ 538
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 62
High Courts05 Nov 1965
Vadivelu Somban Vs Annadana Chatram
Madras High Court · (1966) 79 LW 411 : (1966) 2 MLJ 538
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 29(2), 58
High Courts03 Nov 1965
R. Chinnaswami Naidu and Sons and Others Vs First Income Tax Officer, Circle I, Coimbatore
Madras High Court · AIR 1967 Mad 136 : (1967) ILR (Mad) 312 : (1966) 61 ITR 400
Constitution of India, 1950 — Article 226, 286(1)Income Tax Act, 1922 — Section 2(6)Saurashtra Income Tax Ordinance, 1949 — Section 46(1)
High Courts03 Nov 1965
R. Chinnaswami Naidu and Sons and Others Vs The First Income Tax Officer
Madras High Court · (1966) 2 MLJ 124
Income Tax Act, 1922 — Section 2(6A)(e), 34
High Courts03 Nov 1965Dismissed
Valathar Moopanar and others Vs The Board of Revenue, Madras by the Commissioner of Settlements, and another
Madras High Court · (1965) 11 MAD CK 0007
Madras Estates Land Act, 1908 — Section 25
High Courts03 Nov 1965Allowed
Peria Pechi and Others Vs Subbiah and Others
Madras High Court · (1967) ILR (Mad) 547
Madras Hereditary Village Offices Act, 1895 — Section 21, 3Madras Proprietary Estates Village Service Act, 1894 — Section 10(2), 10(3), 11(2), 11(3), 12
High Courts02 Nov 1965
Mangalathachi Vs K.R. Kalyanasundara Mudaliar and Another
Madras High Court · (1967) ILR (Mad) 84 : (1966) 79 LW 440 : (1966) 2 MLJ 49
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2(a)
High Courts02 Nov 1965
Sankaranarayana Pillai Vs The Executive Officer, Panchayat Board, Ayikudi
Madras High Court · AIR 1966 Mad 262 : (1966) CriLJ 764 : (1967) ILR (Mad) 306
Tamil Nadu Panchayats Act, 1958 — Section 119, 119(1), 121, 121(1), 178
High Courts01 Nov 1965
T.T. Rathnasabapathy Pillai Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1967 Mad 340 : (1967) ILR (Mad) 270
Income Tax Act, 1922 — Section 66(1)
High Courts01 Nov 1965
Thangavelu Chettiar Vs Ponnammal
Madras High Court · AIR 1966 Mad 363 : (1966) CriLJ 1149
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500, 52
High Courts01 Nov 1965
Jayam Ammal Vs The Municipal Council, Kumbakonam
Madras High Court · (1965) 11 MAD CK 0009
High Courts01 Nov 1965Allowed
N. Sankaranayana Moopanar Vs Tirunelveli Municipality and others
Madras High Court · (1965) 11 MAD CK 0004
High Courts29 Oct 1965Allowed
K.A. Kumaraswami Mudliyr Vs S. Shanmugha Chettiar and another
Madras High Court · (1965) 10 MAD CK 0031
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Oct 1965Allowed
EM. A. Sathar and another Vs K.S. Shngappa Gounder
Madras High Court · (1965) 10 MAD CK 0030
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9