High Courts03 Nov 1965
R. Chinnaswami Naidu and Sons and Others Vs The First Income Tax Officer
Madras High Court · (1966) 2 MLJ 124
Income Tax Act, 1922 — Section 2(6A)(e), 34
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,868 of 5,226
High Courts03 Nov 1965Dismissed
Valathar Moopanar and others Vs The Board of Revenue, Madras by the Commissioner of Settlements, and another
Madras High Court · (1965) 11 MAD CK 0007
Madras Estates Land Act, 1908 — Section 25
High Courts02 Nov 1965
Mangalathachi Vs K.R. Kalyanasundara Mudaliar and Another
Madras High Court · (1967) ILR (Mad) 84 : (1966) 79 LW 440 : (1966) 2 MLJ 49
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2(a)
High Courts02 Nov 1965
Sankaranarayana Pillai Vs The Executive Officer, Panchayat Board, Ayikudi
Madras High Court · AIR 1966 Mad 262 : (1966) CriLJ 764 : (1967) ILR (Mad) 306
Tamil Nadu Panchayats Act, 1958 — Section 119, 119(1), 121, 121(1), 178
High Courts01 Nov 1965
T.T. Rathnasabapathy Pillai Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1967 Mad 340 : (1967) ILR (Mad) 270
Income Tax Act, 1922 — Section 66(1)
High Courts01 Nov 1965
Thangavelu Chettiar Vs Ponnammal
Madras High Court · AIR 1966 Mad 363 : (1966) CriLJ 1149
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500, 52
High Courts01 Nov 1965
Jayam Ammal Vs The Municipal Council, Kumbakonam
Madras High Court · (1965) 11 MAD CK 0009
High Courts01 Nov 1965Allowed
N. Sankaranayana Moopanar Vs Tirunelveli Municipality and others
Madras High Court · (1965) 11 MAD CK 0004
High Courts29 Oct 1965Allowed
K.A. Kumaraswami Mudliyr Vs S. Shanmugha Chettiar and another
Madras High Court · (1965) 10 MAD CK 0031
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Oct 1965Allowed
EM. A. Sathar and another Vs K.S. Shngappa Gounder
Madras High Court · (1965) 10 MAD CK 0030
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 9
High Courts29 Oct 1965Dismissed
A.S.M. Pushparaj Vs R. Saraswathi Ammal and others
Madras High Court · (1965) 10 MAD CK 0029
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts29 Oct 1965
Ellappa Naicker Vs Arumuga Servai and Another
Madras High Court · AIR 1967 Mad 5 : (1966) 79 LW 64
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 9 Rule 13, 115
High Courts29 Oct 1965
In re : Natarajan Alias Natesan
Madras High Court · (1966) CriLJ 1147
Penal Code, 1860 (IPC) — Section 304A
High Courts28 Oct 1965
Prabhulal Bros. Vs Employees' State Insurance Corporation
Madras High Court · (1966) 1 LLJ 687
Employees State Insurance Act, 1948 — Section 2
High Courts28 Oct 1965Dismissed
M. Govindaswami Pillai Vs R. Venkatarathna Mudaliar and Others
Madras High Court · (1967) ILR (Mad) 408
Civil Procedure Code, 1882 — Section 244, 278Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 100, Order 21 Rule 100(1), Order 21 Rule 101, Order 21 Rule 102Limitation Act, 1908 — Article 182
High Courts28 Oct 1965
Mohideen Bi and Others Vs Khatoon Bi and Others
Madras High Court · AIR 1966 Mad 435 : (1966) 79 LW 42
High Courts27 Oct 1965
Krishnan Asari and Another Vs Adaikalam and Others
Madras High Court · AIR 1966 Mad 425 : (1966) 79 LW 107
Criminal Procedure Code, 1898 (CrPC) — Section 403Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 304
High Courts27 Oct 1965
Mahalakshmi Oil Mills Vs Employees' State Insurance Corporation
Madras High Court · (1966) 2 LLJ 1 : (1966) 79 LW 121
Employees State Insurance Act, 1948 — Section 39, 40
High Courts26 Oct 1965Dismissed
N.H.M. Pandian, Zamimdar of Uthumalai, and Hereditary Trustee of Sri Navaneethakrishnaswami temple, Veerakeralampudur, Tenkasi Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments (Admn.) Madurai and another
Madras High Court · (1965) 10 MAD CK 0001
High Courts25 Oct 1965
RM. P. AL. Alagappa Chettiar, Kottiyar Vs Controller of Estate Duty, Madras
Madras High Court · AIR 1967 Mad 229 : (1967) ILR (Mad) 297
Estate Duty Act, 1953 — Section 47, 53, 64(1)