High Courts17 Sept 1965
S.K.M. Mohammad Mustafa Maracayar Vs Udaianachi Ammal
Madras High Court · AIR 1966 Mad 348 : (1966) 79 LW 187
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83
COURT ARCHIVE
Madras High Court judgments, 1965
445 judgments · page 9 of 23
High Courts17 Sept 1965Dismissed
V. Pichai Udayar Vs P. Doraiswami Udayar and others
Madras High Court · (1965) 09 MAD CK 0006
High Courts15 Sept 1965
VR. KR. S. Firm Vs Commissioner of Income Tax
Madras High Court · (1966) 61 ITR 661
Income Tax Act, 1922 — Section 10
High Courts15 Sept 1965
S. Parthasarathi Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1967 Mad 227 : (1966) ILR (Mad) 590
High Courts14 Sept 1965
V.S. Sivalingam Chettiar Vs Commissioner of Income Tax, Madrasras
Madras High Court · (1967) ILR (Mad) 240 : (1966) 62 ITR 678
Income Tax Act, 1922 — Section 34(1)(b)Income Tax Act, 1961 — Section 22(1), 22(2), 22(4), 34, 34(1)
High Courts14 Sept 1965
K.M. Viswanathan Pillai Vs K.M. Shanmugam Pillai
Madras High Court · AIR 1967 Mad 100 : (1966) ILR (Mad) 477 : (1966) 79 LW 284
Easements Act, 1882 — Section 52General Clauses Act, 1897 — Section 3Motor Vehicles Act, 1988 — Section 123, 42, 42(1), 59, 60
High Courts10 Sept 1965Allowed
Chaithu Mohamed and Another Vs Ennasi and Others
Madras High Court · (1967) ILR (Mad) 124
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 22 Rule 9, Order 23 Rule 1 , Order 23 Rule 1(3), Order 34 Rule 8Transfer of Property Act, 1882 — Section 60, 60(3), 92, 93
High Courts10 Sept 1965
Jean Emeline Thavamani Vs Joseph Taylor
Madras High Court · AIR 1966 Mad 155 : (1966) ILR (Mad) 360 : (1965) 78 LW 732
Divorce Act, 1869 — Section 18, 19
High Courts10 Sept 1965
K. Meenakshi Ammal and Another Vs Commissioner, Hindu Religious and Charitable Endowments, Madras and Others
Madras High Court · AIR 1966 Mad 475 : (1966) 79 LW 168
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 92
High Courts10 Sept 1965Dismissed
Sivaswami Chettiar Vs Muthuswami Chettiar and others
Madras High Court · (1965) 09 MAD CK 0008
High Courts10 Sept 1965Allowed
C.V. Ct. V. Venkatachalam Chettiar Vs Umayal Wearing Establishment and Another
Madras High Court · (1967) ILR (Mad) 109
Court Fees Act, 1870 — Section 33, 33(3)
High Courts09 Sept 1965
Krishna Kambar Vs Muthiah Thevar
Madras High Court · (1967) ILR (Mad) 803 : (1966) 79 LW 200 : (1967) 2 MLJ 237
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(4)(b)
High Courts09 Sept 1965
Chinnamerkathian and Others Vs Ayyavoo and Others
Madras High Court · AIR 1966 Mad 327 : (1966) ILR (Mad) 623 : (1965) 78 LW 736
Civil Procedure Code, 1908 (CPC) — Section 109, 110, 115Constitution of India, 1950 — Article 133, 133(1)Defence of India Act, 1971 — Section 19(1)
High Courts09 Sept 1965Dismissed
Mohammed Yusuf Vs M. Ramgaswami Reddiar and others
Madras High Court · (1965) 09 MAD CK 0005
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 22 Rule 10, Order 34 Rule 5, 146, 151Transfer of Property Act, 1882 — Section 54
High Courts08 Sept 1965Dismissed
K. Chidambara Gurukkal and others Vs Sri Subramaniaswami Devasthanam, Tiruttani and others
Madras High Court · (1965) 09 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts07 Sept 1965
Reserve Bank of India Vs Vasanthi Raman
Madras High Court · (1966) 36 CompCas 416
Constitution of India, 1950 — Article 226
High Courts07 Sept 1965
Pereira and Roche Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 61 ITR 371
High Courts07 Sept 1965
Family of Late K.M.N.S.S. Nachiappah Chettiar represented by his Son K.M.N.S.N. Subramaniam Chettiar Vs The Commissioner of Income Tax
Madras High Court · (1966) ILR (Mad) 507
Income Tax Act, 1922 — Section 28, 28(1)
High Courts06 Sept 1965
C.G. Krishnaswami Naidu Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 62 ITR 686
Income Tax Act, 1922 — Section 14(2)(c), 4, 4(1)(b)(i), 4(1)(b)(ii), 4(1)(b)(iii)
High Courts06 Sept 1965
C.S. Krishnaswami Naidu Vs The Commissioner of Income Tax
Madras High Court · (1966) ILR (Mad) 577
Excess Profits Tax Act, 1940 — Section 5Income Tax Act, 1922 — Section 14(2), 3, 4, 4(1), 42