High Courts06 Oct 1966
Gurumurthi Iyer and Others Vs M.K. Subramania Chetti
Madras High Court · (1968) ILR (Mad) 424 : (1967) 80 LW 243 : (1967) 2 MLJ 64 : (1967) 2 MLJ 322
COURT ARCHIVE
Madras High Court judgments, 1966
357 judgments · page 5 of 18
High Courts05 Oct 1966
S.V.K.N. Palaniappa Chettiar Vs M.N. Rayalu Ayyar Nagaswami Aiyar and Co. and Others
Madras High Court · (1968) 81 LW 289 : (1969) 1 MLJ 41
High Courts04 Oct 1966Allowed
R. Sundararajulu Naidu, represented by Power Agent J.D. Fernandez Vs Entertainment Tax Officer, Madurai VII
Madras High Court · (1966) 10 MAD CK 0004
Income Tax Act, 1922 — Section 34
High Courts30 Sept 1966
Thatha Gurunadham Chetti Vs Thatha Navaneethamma (Died) and Another
Madras High Court · AIR 1967 Mad 429 : (1968) ILR (Mad) 567
Hindu Succession Act, 1956 — Section 14, 14(1)Transfer of Property Act, 1882 — Section 39
High Courts30 Sept 1966
Rathinam and Others Vs State, S.I. of Police, Tiruvadanai
Madras High Court · AIR 1967 Mad 409 : (1967) CriLJ 1530
Penal Code, 1860 (IPC) — Section 363, 366
High Courts29 Sept 1966
Janardhanan Pillai Vs Kaliamma and Others
Madras High Court · AIR 1968 Mad 105 : (1968) ILR (Mad) 548 : (1967) 80 LW 388
High Courts29 Sept 1966
Sakunthalammal Vs Chandrasekar Reddiar and Others
Madras High Court · AIR 1968 Mad 195 : (1968) ILR (Mad) 201
Transfer of Property Act, 1882 — Section 111, 114
High Courts28 Sept 1966
Podi alias Vedachalam
Madras High Court · (1967) 2 MLJ 74
Penal Code, 1860 (IPC) — Section 302, 304
High Courts28 Sept 1966Allowed
K. Visalam Vs The Additional Authorised Officer (Land Reforms)
Madras High Court · (1967) ILR (Mad) 139
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 12, 14, 17, 17(1), 5
High Courts28 Sept 1966Allowed
K. Visalam Vs The Additional Authorised Officer (Land Reforms) Nagapattinam
Madras High Court · (1967) ILR (Mad) 139
High Courts27 Sept 1966
M. Gopal Gounder Vs The Panchayat Board and Another
Madras High Court · (1968) ILR (Mad) 461 : (1968) 2 MLJ 81
High Courts23 Sept 1966Allowed
In Re: S.R. Swamy
Madras High Court · (1967) 19 STC 261
Penal Code, 1860 (IPC) — Section 25
High Courts22 Sept 1966
Neelamma Pillai Devaki Amma and Another Vs Kanakku Velayutham Pillai Narayana Pillai and Others
Madras High Court · AIR 1967 Mad 453 : (1967) 80 LW 132
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 Sept 1966
K.J. Lingan and Another Vs The Joint Commercial Tax Officer and Others
Madras High Court · (1967) 2 MLJ 59
Tamil Nadu General Sales Tax Act, 1959 — Section 33, 46
High Courts22 Sept 1966
The State of Madras Vs Tiruneveli Municipal Council
Madras High Court · (1967) ILR (Mad) 493
Central Provinces and Berar Municipalities Act, 1922 — Section 53A, 57Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 87
High Courts22 Sept 1966
K.J. Lingan and A.V. Mahayalam and Others Vs Joint Commercial Tax Officer and Another
Madras High Court · AIR 1968 Mad 76 : (1967) 19 STC 349
High Courts22 Sept 1966
V.T. Ramaswami and Another Vs The Management of Gemini Studios, Madras
Madras High Court · AIR 1968 Mad 49 : (1967) 15 FLR 359 : (1967) 1 LLJ 794
Factories Act, 1948 — Section 2(1)
High Courts22 Sept 1966
V.T. Ramaswami and Another Vs The Management of Gemini Studios
Madras High Court · (1967) 80 LW 111 : (1967) 2 MLJ 289
Factories Act, 1948 — Section 2(1)
High Courts20 Sept 1966Allowed
Murali Trading Co. Vs Joint Commercial Tax Officer
Madras High Court · (1967) 19 STC 221
High Courts20 Sept 1966
Ameer Bibi Vs Chinnammal and Another
Madras High Court · AIR 1968 Mad 83 : (1968) ILR (Mad) 533 : (1967) 80 LW 248
Limitation Act, 1908 — Article 144Transfer of Property Act, 1882 — Section 3