High Courts19 Apr 1965Allowed
R.M. Krishnaswamy Naidu and Sons and Ors Vs The State of Madras
Madras High Court · (1965) 16 STC 671
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,878 of 5,226
High Courts19 Apr 1965
Karuppudayar and Another Vs Periathambi Udayar and Another
Madras High Court · AIR 1966 Mad 165 : (1965) 78 LW 616
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts19 Apr 1965
M. Varadarajulu Naidu Vs The State of Madras and Another
Madras High Court · AIR 1967 Mad 317 : (1965) 16 STC 684
Central Sales Tax Act, 1956 — Section 14, 16Constitution of India, 1950 — Article 286(3)Tamil Nadu General Sales Tax Act, 1959 — Section 4
High Courts19 Apr 1965
In Re: Rethinaswamy and Others
Madras High Court · (1967) ILR (Mad) 226 : (1967) 2 MLJ 276
Pondicherry (administration) Act, 1962 — Section 10
High Courts19 Apr 1965Dismissed
Jana Devi Vs State of Madras represented by the Dy. Commissioner of Police, Traffic and Licensing, Madras
Madras High Court · (1965) 04 MAD CK 0004
Constitution of India, 1950 — Article 226
High Courts16 Apr 1965
C.M.V. Krishnamachari Vs M.D. Dhanalakshmi Ammal and Others
Madras High Court · (1966) 2 MLJ 298
Transfer of Property Act, 1882 — Section 55(6)(b)
High Courts16 Apr 1965
T.K. Ramanujam Pillai Vs Alagiamannar Rajagopalaswami Deity Palayam Kottai and Another
Madras High Court · AIR 1967 Mad 298 : (1965) 2 MLJ 543
Civil Procedure Code, 1908 (CPC) — Section 102, 115Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 87
High Courts16 Apr 1965
V.R. Varadarajulu Chettiar Vs Muthukannu Ammal and Another
Madras High Court · AIR 1966 Mad 158 : (1965) 78 LW 632 : (1965) 2 MLJ 536
Easements Act, 1882 — Section 38, 47
High Courts16 Apr 1965Dismissed
M. Ramaswami Asari Vs The State of Madras and another
Madras High Court · (1965) 04 MAD CK 0009
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29
High Courts14 Apr 1965
U. Vridhachalam and Others Vs The State of Madras
Madras High Court · AIR 1966 Mad 260 : (1966) 2 LLJ 903
Constitution of India, 1950 — Article 226
High Courts14 Apr 1965
S. Rajam. Vs The Indian Union, Ministry of Rehabilitation, New Delhi
Madras High Court · AIR 1966 Mad 235 : (1966) ILR (Mad) 44 : (1965) 78 LW 636
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 29, 70
High Courts14 Apr 1965
State of Madras and Another Vs R.A. Matha Gowder and Others
Madras High Court · AIR 1966 Mad 393 : (1966) ILR (Mad) 41
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts09 Apr 1965
Mysore Fertiliser Co., Madras Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 59 ITR 268
Income Tax Act, 1922 — Section 13, 66(1), 66(2)
High Courts09 Apr 1965Dismissed
Boolagasundaram Pillai Vs Appathurai Pillai and Others
Madras High Court · (1966) ILR (Mad) 195
Tamil Nadu Public Health Act, 1939 — Section 134, 136, 142, 39, 40
High Courts09 Apr 1965
M.K. Sundararamier Vs C.M.V. Krishnamachary and Another
Madras High Court · AIR 1966 Mad 330 : (1965) 78 LW 456 : (1965) 2 MLJ 478
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 55(6)
High Courts09 Apr 1965
L. Ve. Vairavan Chettiar Vs Commissioner of Income Tax
Madras High Court · (1969) 72 ITR 114
Income Tax Act, 1922 — Section 24
High Courts09 Apr 1965
M. Bhoopathy (Died) and Others Vs M.S. Vijayalakshmi and Another
Madras High Court · AIR 1966 Mad 244 : (1966) ILR (Mad) 65 : (1965) 78 LW 643 : (1965) 2 MLJ 466
Motor Vehicles Act, 1988 — Section 95(1), 96, 96(1)
High Courts09 Apr 1965
K.S. Shivji and Co. Vs Joint Commercial Tax Officer, Esplanade Division, Madras
Madras High Court · AIR 1967 Mad 135 : (1965) 16 STC 769
Constitution of India, 1950 — Article 226
High Courts08 Apr 1965
A. Sambandam and Another Vs G. Natesan
Madras High Court · AIR 1966 Mad 183 : (1966) CriLJ 554 : (1965) 78 LW 701 : (1965) 2 MLJ 380
Criminal Procedure Code, 1898 (CrPC) — Section 199Penal Code, 1860 (IPC) — Section 497, 498
High Courts08 Apr 1965
B. Kalyanasundaram, Proprietor, B.N. Press, Madras Vs Presiding Officer, Labour Court, Madras and Another
Madras High Court · AIR 1966 Mad 87 : (1966) 2 LLJ 430
Constitution of India, 1950 — Article 226