High Courts28 Sept 1965
Peddu Reddiar Vs Kothanda Reddi
Madras High Court · AIR 1966 Mad 419 : (1966) 79 LW 126
Transfer of Property Act, 1882 — Section 118, 2, 5, 9
COURT ARCHIVE
Madras High Court judgments, 1965
445 judgments · page 8 of 23
High Courts28 Sept 1965
R.L. Sahni and Co. Vs Union of India and Another
Madras High Court · AIR 1966 Mad 416 : (1967) ILR (Mad) 214 : (1966) 2 LLJ 230 : (1966) 79 LW 218
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 2Factories Act, 1948 — Section 7(1)
High Courts27 Sept 1965
In Re: Muthiah and Others
Madras High Court · (1966) 2 MLJ 42
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(v)Prevention of Food Adulteration Rules, 1955 — Rule 44A
High Courts27 Sept 1965
N.N. Seshadrinathan Vs State of Madras
Madras High Court · AIR 1966 Mad 258 : (1966) ILR (Mad) 566 : (1966) 60 ITR 482
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 32(5), 33, 34, 34(1), 5(4)
High Courts24 Sept 1965Dismissed
P.V. Allirajan Vs A.K. Govindaswamy
Madras High Court · (1967) ILR (Mad) 726
Motor Vehicles Act, 1988 — Section 59(1)
High Courts24 Sept 1965Allowed
The Union of India (UOI) and Others Vs Devidayal Brijlal
Madras High Court · (1967) ILR (Mad) 120
Contract Act, 1872 — Section 180Railways Act, 1989 — Section 74E
High Courts24 Sept 1965
Edulla Saheb Mohamed Ghouse Vs Madras State Wakf Board
Madras High Court · AIR 1966 Mad 439 : (1967) ILR (Mad) 533 : (1966) 79 LW 61
Hindu Succession Act, 1956 — Section 14Wakf (Amendment) Act, 1964 — Section 66C
High Courts23 Sept 1965Allowed
M. Shanmugham Chettiar Vs Manilal J. Sheth and Others
Madras High Court · (1966) ILR (Mad) 471
Civil Procedure Code, 1908 (CPC) — Section 65Constitution of India, 1950 — Article 226Madras City Land Revenue (Amendment) Act, 1867 — Section 17, 18, 19, 20, 21
High Courts23 Sept 1965
Mahalakshmi Ammal Vs V. Swaminatha Iyer and Others
Madras High Court · (1967) ILR (Mad) 149 : (1967) 80 LW 636 : (1967) 2 MLJ 158
Cultivating Tenants Protection Act, 1955 — Section 3(4)
High Courts23 Sept 1965
Rangasami Gounder Vs K.R. Easwaramurthi Goundan and Others
Madras High Court · AIR 1967 Mad 437 : (1967) ILR (Mad) 112 : (1967) 80 LW 639
Civil Procedure Code, 1908 (CPC) — Section 66Partnership Act, 1932 — Section 4
High Courts23 Sept 1965
T. M. N. N. SOMASUNDARA NADAR and SONS Vs SECOND Income Tax OFFICER, VIRUDHUNAGAR.
Madras High Court · (1966) 59 ITR 306
Income Tax Act, 1961 — Section 187
High Courts22 Sept 1965
Meenakshi Velu and Another Vs Kasturi Sakunthala and Others
Madras High Court · (1967) ILR (Mad) 161
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 23 Rule 1, Order 34 Rule 5Contract Act, 1872 — Section 201, 202, 203, 204Specific Relief Act, 1963 — Section 12
High Courts22 Sept 1965
Thanikchalam Pillai Vs Dhakshayani Ammal
Madras High Court · (1965) 09 MAD CK 0037
High Courts22 Sept 1965
A.V. Thomas and Co. (India) Ltd. Vs The Commissioner of Income Tax
Madras High Court · (1967) ILR (Mad) 255
Income Tax Act, 1961 — Section 28, 28(1), 34, 66(1), 66(2)
High Courts21 Sept 1965
Commissioner of Income Tax, Madras Vs Speed-A-Way (Private) Ltd.
Madras High Court · (1967) 65 ITR 351
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 10, 10(2), 10(2)(vi), 24, 24(1)
High Courts21 Sept 1965
Tayabali Mohammadali Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1967 Mad 200
Income Tax Act, 1961 — Section 34
High Courts21 Sept 1965
B. Gnanaraj Vs A.M. Vedanayagam and Another
Madras High Court · AIR 1966 Mad 372
High Courts21 Sept 1965
V. Savarimuthu Nadar, Kanyakumari Vs Commissioner of Agricultural Income Tax, Board of Revenue, Madras
Madras High Court · AIR 1966 Mad 398 : (1966) 59 ITR 511
High Courts20 Sept 1965
The Chief Controlling Revenue Authority, Madras Vs Sundaram Finance (P) Ltd., Madras
Madras High Court · AIR 1966 Mad 177 : (1966) ILR (Mad) 570 : (1966) 79 LW 91 : (1966) 79 LW 1
Contract Act, 1872 — Section 148, 172, 176Stamp Act, 1899 — Article 5, 6, 6(1), 2(17), 57
High Courts17 Sept 1965
Ekambaranatha Chettiar (S.) Vs Inspector of Factories
Madras High Court · (1966) 2 LLJ 3
Factories Act, 1948 — Section 92