High Courts24 Feb 1966
In Re: Manasuba and Co. (Private) Ltd. (In liquidation)
Madras High Court · (1966) 36 CompCas 701
Constitution of India, 1950 — Article 20(3)
COURT ARCHIVE
Madras High Court judgments, 1966
357 judgments · page 16 of 18
High Courts24 Feb 1966
Manasuba and Company (Private) Ltd. (in Liquidation) The Official Liquidator Vs C.V. Raman and Others
Madras High Court · (1967) ILR (Mad) 498
Banking Companies Act, 1949 — Section 45GCompanies Act, 1862 — Section 145Companies Act, 1956 — Section 455, 455(2), 478
High Courts24 Feb 1966Allowed
The Official Liquidator, Madras Vs C.V. Raman and three others
Madras High Court · (1966) 36 CompCas 701
Companies Act, 1956 — Section 145, 455, 455(2), 478, 8Constitution of India, 1950 — Article 20(3), 20(3)
High Courts23 Feb 1966
S. Govinda Iyer Vs The Municipal Council
Madras High Court · (1967) ILR (Mad) 455 : (1966) 79 LW 323 : (1966) 2 MLJ 164
High Courts23 Feb 1966
S. Govinda Iyer Vs Municipal Council, Villupuram
Madras High Court · AIR 1967 Mad 290
Tamil Nadu District Municipalities Act, 1920 — Section 230, 249, 250, 321(11)
High Courts21 Feb 1966
Pattammal Vs M. Munuswami
Madras High Court · AIR 1966 Mad 392 : (1966) CriLJ 1275
Criminal Procedure Code, 1898 (CrPC) — Section 162, 488Evidence Act, 1872 — Section 145, 21, 25
High Courts18 Feb 1966
Soodamania Pillai through Paternal Aunt and Guardian Shenbagathammal Vs M. Diraviam Pillai
Madras High Court · (1966) 79 LW 400 : (1966) 2 MLJ 308
High Courts18 Feb 1966
Vasantha Krishnaswami Vs M.S. Krishnaswami
Madras High Court · AIR 1967 Mad 241 : (1967) CriLJ 899
Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494, 495
High Courts18 Feb 1966
Municipal Commissioner, Nagarcoil Vs M. Chinnammal
Madras High Court · AIR 1966 Mad 479 : (1966) CriLJ 1461
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 439(5)Tamil Nadu District Municipalities Act, 1920 — Section 175, 313, 347
High Courts18 Feb 1966
Thangaswami Pillai Vs State and Another
Madras High Court · AIR 1966 Mad 374 : (1966) CriLJ 1151
Contract Act, 1872 — Section 178Criminal Procedure Code, 1898 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 366, 376
High Courts17 Feb 1966
P.B.K. Raja Chidambaram Vs R.P. Rathna Sarma and Others
Madras High Court · AIR 1967 Mad 182
Constitution of India, 1950 — Article 226, 329
High Courts17 Feb 1966
V. K. Kannan Vs Collector of North Arcot And Another
Madras High Court · (1966) 61 ITR 293 : (1966) 79 LW 540
Income Tax Act, 1922 — Section 46(2)Income Tax Act, 1961 — Section 224, 225
High Courts17 Feb 1966Allowed
P.M. Jagadisa Mudaliar Vs N.C.C. Angappa Mudaliar
Madras High Court · (1966) 02 MAD CK 0002
Transfer of Property Act, 1882 — Section 108(j)
High Courts11 Feb 1966
The Chief Controlling Revenue Authority, the Board of Revenue Vs The Jawahar Mills Ltd.
Madras High Court · (1966) 79 LW 314 : (1966) 2 MLJ 92
High Courts11 Feb 1966
In Re: Appadurai (S.)
Madras High Court · (1966) 2 LLJ 249
Factories Act, 1948 — Section 2, 92
High Courts11 Feb 1966
Chief Controlling Revenue Authority, Board of Revenue, Madras Vs Jawahar Mills Ltd., Salem
Madras High Court · AIR 1967 Mad 1 : (1966) ILR (Mad) 465
Evidence Act, 1872 — Section 92Stamp Act, 1899 — Article 40, 6(2), 2(17)Transfer of Property Act, 1882 — Section 58, 8
High Courts09 Feb 1966
K. Sadasiva Reddiar Vs R. Duraiswamy Reddiar and Others
Madras High Court · (1966) 79 LW 711 : (1966) 2 MLJ 366
High Courts07 Feb 1966Allowed
P.A.N. Kaveri Chettiar Vs The Firm of P.A. Sidha Chettiar and Sambalinga Chettiar and Sons. dissolved by partner P. A. S. Perumal Chettiar and another
Madras High Court · (1966) 02 MAD CK 0017
Limitation Act, 1963 — Section 14, 5
High Courts04 Feb 1966
Ukaippaligal Munnai (Firm) and Others Vs V. Ganesan and Others
Madras High Court · (1966) 79 LW 355 : (1966) 2 MLJ 90