High Courts11 Mar 1965
B.S. Nanda Rao and Others Vs V.M. Lakshmanaswami Mudaliar
Madras High Court · (1968) ILR (Mad) 765 : (1969) 1 MLJ 153
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,881 of 5,226
High Courts08 Mar 1965Dismissed
Ramachandra Chetti Vs C. Mothaliyandan Chettiar
Madras High Court · (1965) 03 MAD CK 0028
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7A(4)
High Courts08 Mar 1965
United India Life Assurance Co. Ltd., Madras Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1965 Mad 535 : (1966) 59 ITR 54
High Courts08 Mar 1965
M.R. Chinnaswami Gounder Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1966 Mad 344 : (1973) 89 ITR 200
Income Tax Act, 1961 — Section 25A, 28, 28(1), 34, 66(1)
High Courts07 Mar 1965
Commissioner of Income Tax, Madras Vs M.R. Gopal
Madras High Court · (1965) 58 ITR 598
High Courts07 Mar 1965
Siddhi Vinayagar and Co. Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 60 ITR 771
High Courts07 Mar 1965
Commissioner of Income Tax, Madras Vs South Madras Electric Supply Corporation Ltd.
Madras High Court · (1966) 60 ITR 491
Income Tax Rules, 1922 — Rule 8
High Courts05 Mar 1965
A.S. Shaik Mohamed Maracaiyar Vs C. Mohideen Kutty
Madras High Court · AIR 1966 Mad 192 : (1966) CriLJ 666 : (1965) 78 LW 486 : (1965) 2 MLJ 227
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476, 479APenal Code, 1860 (IPC) — Section 191, 192, 193, 463, 464
High Courts05 Mar 1965
Vijayakumari Vs P.G. Ellappa Chettiar
Madras High Court · (1965) 03 MAD CK 0004
High Courts04 Mar 1965
K.M. Jaina Beevi and Others Vs M.K. Govindaswami
Madras High Court · AIR 1967 Mad 369 : (1966) ILR (Mad) 397 : (1966) 79 LW 657
Specific Relief Act, 1877 — Section 21Specific Relief Act, 1963 — Section 14
High Courts04 Mar 1965
Vazhakulangarayil Safiya Bi and Another Vs Ariyur Abdul Shukoor Sahib
Madras High Court · AIR 1967 Mad 375 : (1966) ILR (Mad) 590 : (1966) 79 LW 726
Contract Act, 1872 — Section 2Specific Relief Act, 1877 — Section 27Transfer of Property Act, 1882 — Section 54
High Courts04 Mar 1965
T. Raghava Pillai and others Vs Syed Valli Peeran
Madras High Court · (1965) 03 MAD CK 0003
Presidency Small Cause Courts Act, 1882 — Section 41, 43
High Courts04 Mar 1965
Raichand Nethaji Vs Sayar Bai and Another
Madras High Court · AIR 1966 Mad 173 : (1965) 78 LW 660 : (1965) 2 MLJ 168
Guardians and Wards Act, 1890 — Section 10, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 13(2)
High Courts03 Mar 1965Dismissed
G. Vagheesam Pillai Vs M.R. Krishnamurthi Padayachi and Another
Madras High Court · (1966) ILR (Mad) 580
Evidence Act, 1872 — Section 114, 34Representation of the People Act, 1951 — Section 100, 100(1), 100(3), 101, 116A
High Courts01 Mar 1965
R. Ganesan Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 58 ITR 411
Income Tax Act, 1961 — Section 16, 16(3), 6, 9, 9(1)
High Courts01 Mar 1965
S. Paramasiva Mudaliar and Sons Vs Commissioner of Income Tax, Madras
Madras High Court · (1966) 60 ITR 283
Income Tax Act, 1922 — Section 28, 28(1)(c), 66(2)
High Courts26 Feb 1965
Felix Fernandez Vs Integral Coach Factory (by Deputy Chief Mechanical Engineer (Stores)) and Another
Madras High Court · (1966) ILR (Mad) 365 : (1966) 2 LLJ 881 : (1966) 79 LW 422
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 379
High Courts26 Feb 1965
Commissioner of Income Tax, Madras Vs N.H. Lee Manner
Madras High Court · AIR 1967 Mad 107
Income Tax Act, 1961 — Section 66(2), 66(8)Income Tax Rules, 1962 — Rule 24
High Courts25 Feb 1965Dismissed
E. Venkatesa Archagar and Another Vs E. Ekambara Archagar and Others
Madras High Court · (1966) ILR (Mad) 374