High Courts29 Oct 1965Dismissed
A.S.M. Pushparaj Vs R. Saraswathi Ammal and others
Madras High Court · (1965) 10 MAD CK 0029
Civil Procedure Code, 1908 (CPC) — Section 20
COURT ARCHIVE
Madras High Court judgments, 1965
445 judgments · page 6 of 23
High Courts29 Oct 1965
Ellappa Naicker Vs Arumuga Servai and Another
Madras High Court · AIR 1967 Mad 5 : (1966) 79 LW 64
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 9 Rule 13, 115
High Courts29 Oct 1965
In re : Natarajan Alias Natesan
Madras High Court · (1966) CriLJ 1147
Penal Code, 1860 (IPC) — Section 304A
High Courts28 Oct 1965
Prabhulal Bros. Vs Employees' State Insurance Corporation
Madras High Court · (1966) 1 LLJ 687
Employees State Insurance Act, 1948 — Section 2
High Courts28 Oct 1965Dismissed
M. Govindaswami Pillai Vs R. Venkatarathna Mudaliar and Others
Madras High Court · (1967) ILR (Mad) 408
Civil Procedure Code, 1882 — Section 244, 278Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 100, Order 21 Rule 100(1), Order 21 Rule 101, Order 21 Rule 102Limitation Act, 1908 — Article 182
High Courts28 Oct 1965
Mohideen Bi and Others Vs Khatoon Bi and Others
Madras High Court · AIR 1966 Mad 435 : (1966) 79 LW 42
High Courts27 Oct 1965
Krishnan Asari and Another Vs Adaikalam and Others
Madras High Court · AIR 1966 Mad 425 : (1966) 79 LW 107
Criminal Procedure Code, 1898 (CrPC) — Section 403Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 304
High Courts27 Oct 1965
Mahalakshmi Oil Mills Vs Employees' State Insurance Corporation
Madras High Court · (1966) 2 LLJ 1 : (1966) 79 LW 121
Employees State Insurance Act, 1948 — Section 39, 40
High Courts26 Oct 1965Dismissed
N.H.M. Pandian, Zamimdar of Uthumalai, and Hereditary Trustee of Sri Navaneethakrishnaswami temple, Veerakeralampudur, Tenkasi Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments (Admn.) Madurai and another
Madras High Court · (1965) 10 MAD CK 0001
High Courts25 Oct 1965
RM. P. AL. Alagappa Chettiar, Kottiyar Vs Controller of Estate Duty, Madras
Madras High Court · AIR 1967 Mad 229 : (1967) ILR (Mad) 297
Estate Duty Act, 1953 — Section 47, 53, 64(1)
High Courts25 Oct 1965
The Employees State Insurance Corporation Vs Shri Karumuthu Thyagaraja Chettiar, Principal Employer, Sri Meenakshi Mills Ltd., Madurai
Madras High Court · AIR 1966 Mad 378 : (1966) CriLJ 1153 : (1966) 1 LLJ 705 : (1966) 79 LW 122
Employees State Insurance Act, 1948 — Section 75(2)Factories Act, 1948 — Section 21(1)
High Courts25 Oct 1965
Rm. P. Al. A. Alagappa Chettiar Vs Controller of Estateduty, Madras
Madras High Court · (1966) 60 ITR 289
Estate Duty Act, 1953 — Section 64(1)
High Courts22 Oct 1965
Chentilnathan Chettiar Vs Peri V. SP. Manickam Chettiar
Madras High Court · AIR 1966 Mad 426 : (1966) 79 LW 14
Contract Act, 1872 — Section 69
High Courts22 Oct 1965
S. Vanchesan and Others Vs Brahmayya and Co., and Others
Madras High Court · (1968) ILR (Mad) 378 : (1966) 79 LW 444 : (1966) 2 MLJ 20
Companies Act, 1913 — Section 235
High Courts21 Oct 1965
Commissioner of Income Tax, Madras Vs Kasturi Estates (P.) Ltd.
Madras High Court · (1967) ILR (Mad) 23 : (1966) 62 ITR 578
Income Tax Act, 1922 — Section 2(4), 66(1)
High Courts21 Oct 1965Allowed
Ayyaswami Nadar Vs S.V.G. Rathnasami Nadar
Madras High Court · (1967) ILR (Mad) 510
Bankruptcy Act, 1883 — Section 118Presidency Towns Insolvency Act, 1909 — Section 126Provincial Insolvency Act, 1920 — Section 28(2), 3(1), 4, 5, 50
High Courts20 Oct 1965
S.T.RM. Ramanathan Chettiar and Another Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 62 ITR 184
Income Tax Act, 1922 — Section 66, 66(2)
High Courts20 Oct 1965
S.T. Rm. Ramanathan Chettiar, Kultipirai and Others Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1967 Mad 224
Income Tax Act, 1922 — Section 66(2)
High Courts20 Oct 1965
V.K. Mohamed Rowther Vs Chennapaiya and Another
Madras High Court · AIR 1966 Mad 182 : (1965) 78 LW 750
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Oct 1965
N.S.S. Sokkalingam Chettiar and Co. Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 60 ITR 671
Income Tax Act, 1961 — Section 26A