High Courts06 Jan 1966
Rabindranath Vs Jt. Commercial Tax Officer, Royapurram, Madras
Madras High Court · AIR 1967 Mad 299
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,863 of 5,226
High Courts06 Jan 1966
C. Sundararaja Pillai Vs Sakthi Talkies (Dindigul) Ltd. and Another
Madras High Court · (1966) 79 LW 317 : (1966) 2 MLJ 161
High Courts06 Jan 1966
C.D. Sekkizhar Vs The Secretary, Bar Council and Others
Madras High Court · (1968) ILR (Mad) 400 : (1966) 79 LW 308 : (1966) 2 MLJ 35
Constitution of India, 1950 — Article 226
High Courts06 Jan 1966
C.D. Sekkizhar Vs Secretary, Bar Council, Madras and Others
Madras High Court · AIR 1967 Mad 35
Advocates Act, 1961 — Section 3Constitution of India, 1950 — Article 226
High Courts06 Jan 1966Dismissed
Masseys Vs Joint Commercial Tax Officer
Madras High Court · (1966) 17 STC 472
Constitution of India, 1950 — Article 226
High Courts06 Jan 1966
Ts. Pl. P. Chidambaram Chettiar (By Legal Representatives) Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 62 ITR 774
Contract Act, 1872 — Section 60, 61Income Tax Act, 1922 — Section 13, 66(1)
High Courts06 Jan 1966
Ts. Pl. Chidambaram Chettiar and Others Vs Commissioner of Income Tax
Madras High Court · (1967) ILR (Mad) 465 : (1966) 2 MLJ 452
Income Tax Act, 1961 — Section 34, 34(1)(a)
High Courts05 Jan 1966Dismissed
P. Aruraukon Vs Rethnammal and Others
Madras High Court · (1966) ACJ 237
High Courts05 Jan 1966
Chief Controlling Revenue Authority, Board of Revenue, Madras Vs Mohammed Yoonus Sait
Madras High Court · AIR 1966 Mad 315 : (1967) ILR (Mad) 438 : (1966) 79 LW 222
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 2(14), 2(24), 57(1)
High Courts04 Jan 1966Allowed
Unique Motor and Insurance Company Vs Gnanambigai and Another
Madras High Court · (1966) 36 CompCas 601
Motor Vehicles Act, 1939 — Section 96(2)
High Courts04 Jan 1966
Employees State Insurance Corporation, Madras Vs Mysore Premier Metal Factory, Madras
Madras High Court · AIR 1966 Mad 380 : (1966) 2 LLJ 10 : (1966) 79 LW 174 : (1966) 2 MLJ 2
Factories Act, 1948 — Section 21(1)
High Courts04 Jan 1966
Sri Sarada Mills Ltd. Vs Union of India and Others
Madras High Court · AIR 1966 Mad 381 : (1967) ILR (Mad) 631 : (1966) 79 LW 237 : (1966) 2 MLJ 16
Contract Act, 1872 — Section 41Transfer of Property Act, 1882 — Section 130, 135, 135, 6(E), 92
High Courts03 Jan 1966
Mohammad Habibullah Sahib and Others Vs Special Deputy Collector for Land Acquisition Madras and Others
Madras High Court · AIR 1967 Mad 118 : (1967) ILR (Mad) 590 : (1966) 79 LW 469
Land Acquisition Act, 1894 — Section 4(1), 5
High Courts03 Jan 1966
Tamizhazhagan and Another Vs The Revenue Divisional Officer and Others
Madras High Court · (1967) ILR (Mad) 1 : (1966) 79 LW 542 : (1966) 2 MLJ 194
High Courts24 Dec 1965
Ayi Ammal Vs Subramania Asari and Another
Madras High Court · AIR 1966 Mad 369 : (1967) ILR (Mad) 819 : (1966) 79 LW 192
Hindu Succession Act, 1956 — Section 14, 15, 15(1), 15(2)
High Courts24 Dec 1965
Silambani Sri Chidambara Vinayagar Devasthanam Vs Duraisamy Nadar and Another
Madras High Court · (1967) ILR (Mad) 624 : (1967) 2 MLJ 181
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 18(4), 19A
High Courts24 Dec 1965
Mohamed Sulaiman Rowther Vs N.K.A. Mohamed Ibrahim
Madras High Court · (1967) ILR (Mad) 223 : (1966) 79 LW 212 : (1967) 2 MLJ 483
Limitation Act, 1908 — Section 13
High Courts23 Dec 1965
The Unique Motor and General Insurance Co., Ltd. Vs M. Kannappa Naicker and Another
Madras High Court · (1966) 79 LW 349 : (1966) 2 MLJ 100
Motor Vehicles Act, 1988 — Section 2(9)
High Courts23 Dec 1965Allowed
Unique Motor and General Insurance Co. Ltd. Vs M. Kannappa Naicker and Another
Madras High Court · (1966) 36 CompCas 556
Motor Vehicles Act, 1939 — Section 2(9)
High Courts20 Dec 1965
Madras State Wakf Board Vs B.A. Jamal Muhammed and Others
Madras High Court · (1967) ILR (Mad) 197 : (1966) 79 LW 241 : (1966) 2 MLJ 104
Waqf Act, 1954 — Section 3(1), 4