High Courts19 Oct 1965
Collector of Estate Duty, Madras Vs Estate of Janab S. Ibrahim Rowther, Madras
Madras High Court · AIR 1966 Mad 408 : (1967) ILR (Mad) 287 : (1966) 60 ITR 269
Estate Duty Act, 1953 — Section 10, 5, 64(1)
COURT ARCHIVE
Madras High Court judgments, 1965
445 judgments · page 7 of 23
High Courts19 Oct 1965
P.S.N.S. Ambalavana Chettiar and Co. (P.) Ltd. and Others Vs Registrar of Companies
Madras High Court · AIR 1966 Mad 415 : (1966) 36 CompCas 58 : (1966) CriLJ 1279
Companies Act, 1960 — Section 134(4), 159, 166, 210, 220(1)
High Courts19 Oct 1965
C.R. Padmanabha Chetty Vs Assistant Collector, Central Excise, Salem and Another
Madras High Court · AIR 1966 Mad 450
Defence of India (Amendment) Rules, 1963 — Rule 126Defence of India Act, 1962 — Section 3, 3(1), 3(2), 3(2)(33)Gold (Control) Rules, 1963 — Rule 126
High Courts15 Oct 1965
Salem-Erode Electricity Distribition Company (Private) Ltd. Vs Salem-Eroda Electricity Distribution Company Ltd., Employees' Union and Another
Madras High Court · (1966) 2 LLJ 242
Industrial Disputes Act, 1947 — Section 10, 9A
High Courts15 Oct 1965
S. Subramaniam Vs K.V. Rajaram and Others
Madras High Court · AIR 1966 Mad 355 : (1967) ILR (Mad) 497 : (1966) 79 LW 11
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17, 17(4)
High Courts14 Oct 1965
Asia Bi (M.S. Salamath Transports) and Another Vs Ravi Roadways and Others
Madras High Court · (1967) ILR (Mad) 207 : (1967) 2 MLJ 109
Motor Vehicles Act, 1988 — Section 43A, 59(1)
High Courts14 Oct 1965
Chinnammal and Others Vs Kumidhini
Madras High Court · AIR 1966 Mad 366 : (1966) 61 ITR 597 : (1966) 79 LW 83
Income Tax Act, 1961 — Section 137(1), 137(5)
High Courts13 Oct 1965
KM. PR. KM. Firm Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1967 Mad 331 : (1966) 62 ITR 159
High Courts13 Oct 1965Allowed
Janab K.T.M.S. Mahamood Vs Commissioner of Income Tax
Madras High Court · (1966) 61 ITR 63
Income Tax Act, 1922 — Section 16(3), 16(3)(a)(iii), 66(1)
High Courts13 Oct 1965Dismissed
M.A. Khader and Co. and Others Vs The State of Madras and Others
Madras High Court · (1967) ILR (Mad) 709 : (1966) 17 STC 396
Central Sales Tax Act, 1956 — Section 13, 15, 6, 7, 8Constitution of India, 1950 — Article 226, 286
High Courts13 Oct 1965
Controller of Insurance, Simla Vs Vanguard Insurance Co. Ltd.
Madras High Court · AIR 1966 Mad 437 : (1966) 36 CompCas 119
Insurance Act, 1938 — Section 2(6), 21(1), 21(2), 40
High Courts12 Oct 1965Dismissed
M. Sriramamurthy and another Vs The Union of India
Madras High Court · (1965) 10 MAD CK 0028
Constitution of India, 1950 — Article 226
High Courts01 Oct 1965Allowed
N. Srinivasa Iyer Vs The Revenue Divisional Officer and Others
Madras High Court · (1967) ILR (Mad) 348
Companies Act, 1956 — Section 138(4), 239, 240Constitution of India, 1950 — Article 14, 20, 20(2), 20(3), 21General Clauses Act, 1897 — Section 3(38)
High Courts01 Oct 1965
R. Sundaram Vs A.D. Peter
Madras High Court · (1965) 10 MAD CK 0003
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts30 Sept 1965Dismissed
Corporation of Madras Vs Thangammal
Madras High Court · (1965) 09 MAD CK 0007
High Courts30 Sept 1965Dismissed
The Corporation of Madras Vs V. Thangammal
Madras High Court · (1965) 09 MAD CK 0004
High Courts29 Sept 1965
Jagannatha Prasad Gupta Vs E.S.R. Ranganatha Konar
Madras High Court · AIR 1966 Mad 370 : (1967) ILR (Mad) 542 : (1966) 79 LW 29
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115
High Courts29 Sept 1965
Sri Chidambareswara Sivagami Ambigai Temple by their managing Trustee S.V.R.A. Nallakaruppan Chettiar Vs The Commissioner, Hindu Religious and Charitable Endowments, Madras
Madras High Court · (1965) 09 MAD CK 0009
Constitution of India, 1950 — Article 26Evidence Act, 1872 — Section 32
High Courts28 Sept 1965
T.N.K. Govindaraju Chetty by T.N.V. Nanjappa Chetty, Partner-landlord Vs P. Urajlal Dulabdass and Co. and Another
Madras High Court · (1967) ILR (Mad) 506 : (1967) 80 LW 610 : (1967) 2 MLJ 465
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)