High Courts10 Mar 1966
Trustees of the Port of Madras Vs Bombay Co. (P) Ltd., Madras
Madras High Court · AIR 1967 Mad 318(1) : (1966) 2 LLJ 686
Workmens Compensation Act, 1923 — Section 13
COURT ARCHIVE
Madras High Court judgments, 1966
357 judgments · page 15 of 18
High Courts10 Mar 1966
P.B.K. Raja Chidambaram Vs The Tiruchirapalli District Co-operative Central Bank Ltd.
Madras High Court · (1966) 79 LW 522 : (1966) 2 MLJ 370
High Courts10 Mar 1966Dismissed
S.K. Sambandam Vs The South Arcot Co-Operative Central Bank Ltd.
Madras High Court · (1966) 03 MAD CK 0033
High Courts10 Mar 1966
M. Ratchaganadan Vs Kishindas Shamadasunder and Another
Madras High Court · AIR 1967 Mad 279
High Courts10 Mar 1966
The Trustees of the Port of Madras Vs Bombay Company (P.) Ltd.
Madras High Court · (1967) ILR (Mad) 749 : (1966) 79 LW 531 : (1966) 2 MLJ 226
High Courts10 Mar 1966
M. Ratchaganadan, Proprietor of M. Arokiasami and son Vs Kishindas Shamdass under by Shyam Sunder and Another
Madras High Court · (1966) 79 LW 617 : (1966) 2 MLJ 548
High Courts09 Mar 1966
M. L. M. Mahalingam Chettiar Vs Third Income Tax Officer, City Circle I, Madras, and another.
Madras High Court · (1967) 66 ITR 287
Income Tax Act, 1961 — Section 220
High Courts08 Mar 1966
Dhanakoti Achari and Others Vs Veeraswami Reddi and Another
Madras High Court · AIR 1967 Mad 91 : (1967) CriLJ 213 : (1967) ILR (Mad) 737
Civil Procedure Code, 1908 (CPC) — Section 15, 6Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 146(1)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 12, 13, 14, 15
High Courts08 Mar 1966
A. Kuppiah Mudaliar Vs Commissioner of Income Tax, Madras.
Madras High Court · (1967) 63 ITR 522
Income Tax Act, 1922 — Section 66(2)
High Courts07 Mar 1966Dismissed
A. Karuppiah Pillai Vs N. Narayana Mudaliar and another
Madras High Court · (1966) 03 MAD CK 0026
Easements Act, 1882 — Section 4
High Courts04 Mar 1966Dismissed
Syed Abdul Azoozkhan Vs The Divisional Accounts Officer Southern Railway, Madras
Madras High Court · (1966) 03 MAD CK 0035
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 4, 121, 39, 39(1), 39(2)
High Courts02 Mar 1966
K.N. Pethaperumal Maistry Vs G. Perumal Maistry
Madras High Court · (1966) 79 LW 421 : (1966) 2 MLJ 141
High Courts02 Mar 1966
S.V. Sanjeevi Devar Vs S.V. Manicka Devar
Madras High Court · (1966) 03 MAD CK 0005
Contract Act, 1872 — Section 25
High Courts28 Feb 1966
The Motor Owners Mutual Insurance Co., Ltd. Vs The Madras State Electricity Board and Others
Madras High Court · (1973) 86 LW 691 : (1973) 1 MLJ 385
High Courts25 Feb 1966
In Re : S. Seshadrintha Sarma
Madras High Court · AIR 1966 Mad 448 : (1966) CriLJ 1455
High Courts25 Feb 1966
Qhamarunnissa Begum Vs Fathima Begum and Others
Madras High Court · AIR 1968 Mad 367 : (1968) ILR (Mad) 64
High Courts25 Feb 1966
In Re: Seshadrinatha Sarma (S.)
Madras High Court · (1966) 2 LLJ 238
Essential Commodities Act, 1955 — Section 7Factories Act, 1948 — Section 106, 2Penal Code, 1860 (IPC) — Section 40
High Courts25 Feb 1966
T.S. Devaraja Gramani Vs Murugesan
Madras High Court · (1967) ILR (Mad) 151 : (1966) 2 MLJ 340