COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,882 of 5,226

High Courts24 Feb 1965

Merchants Bank Ltd., Tanjore Vs M. Dharmasambarthani Ammal and Others

Madras High Court · AIR 1966 Mad 26 : (1967) 37 CompCas 227 : (1966) ILR (Mad) 182 : (1965) 78 LW 569 : (1965) 2 MLJ 443

Banking Companies Act, 1949 — Section 45, 45(5)Companies Act, 1956 — Section 45L, 45L(4), 543Transfer of Property Act, 1882 — Section 2, 6

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High Courts23 Feb 1965Dismissed

Abdul Ravoof Sahib Vs M. Kannappan and Another

Madras High Court · (1966) ILR (Mad) 538

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 26Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4, 4(1), 4(2), 4(3), 4(4)

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High Courts23 Feb 1965

Beverley Estates Ltd. Vs Commissioner of Agricultural Income Tax, Madras

Madras High Court · (1966) 61 ITR 374

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High Courts22 Feb 1965

The State of Madras and Others Vs R. Damodaran Chettiar and Co.

Madras High Court · (1966) ILR (Mad) 460 : (1966) 18 STC 451

Constitution of India, 1950 — Article 226

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High Courts19 Feb 1965Dismissed

Union Leather Co. Vs The State of Madras

Madras High Court · (1966) ILR (Mad) 257 : (1965) 16 STC 1031

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High Courts19 Feb 1965

P. Jayader Vs Thiruneelakanta Nadar Chinnaneela Nadar and Others

Madras High Court · (1966) ILR (Mad) 92 : (1966) 2 MLJ 278

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High Courts19 Feb 1965

Thiruneelakanta Nadar Ponnuneela Vadivu Nadar (died) and others Vs Thirunilacanta Nadar Nilamarthanda Nadar (died) and others

Madras High Court · (1965) 02 MAD CK 0027

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High Courts19 Feb 1965

The Municipal Council, Melapalayam Vs V.S.T. Sheik Mansoor and Others

Madras High Court · AIR 1966 Mad 20 : (1966) ILR (Mad) 33 : (1965) 78 LW 420 : (1965) 2 MLJ 223

Tamil Nadu District Municipalities Act, 1920 — Section 262

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High Courts19 Feb 1965

Manicka Mudaliar and Another Vs Madras State Electricity Board

Madras High Court · AIR 1966 Mad 31 : (1966) ILR (Mad) 263

Minimum Wages Act, 1948 — Section 4(1)Tamil Nadu Electricity Supply Act, 1948 — Section 1(3), 1(4), 5, 5(1), 60

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High Courts18 Feb 1965

Veeraswamy Naicker and Another Vs Alamelu Ammal and Others

Madras High Court · AIR 1965 Mad 442 : (1966) ILR (Mad) 177 : (1965) 78 LW 281 : (1965) 2 MLJ 188

Madras City Tenants Protection Act, 1922 — Section 111, 2(4), 9

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High Courts18 Feb 1965

T.A. Narasimhan Vs Narayana Chettiar and Another

Madras High Court · (1968) ILR (Mad) 805 : (1968) 2 MLJ 48

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High Courts18 Feb 1965

M. Hussain Ali and Sons Vs Commissioner of Income Tax, Madras

Madras High Court · (1965) 58 ITR 787

Income Tax Act, 1961 — Section 23(3), 28, 28(1)(c), 28(3), 34

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High Courts17 Feb 1965

The Indian Mutual General Insurance Society Ltd., Madras Vs M. Kothandian Naidu and Another

Madras High Court · AIR 1967 Mad 54 : (1965) 78 LW 677

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High Courts17 Feb 1965

Milapchand R. Shah and Others Vs Commissioner of Income Tax, Madras

Madras High Court · (1965) 58 ITR 525

Income Tax Act, 1922 — Section 24Income Tax Act, 1961 — Section 10, 10(1), 10(2)(iii), 66(1), 66(2)

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High Courts16 Feb 1965

O.R. Abdul Rahim and Others Vs II-Income Tax Officer and Another

Madras High Court · (1966) 59 ITR 273

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 22(2), 26, 26(2), 46(2)

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High Courts16 Feb 1965

The Madras Port Trust Vs K.P.A.T. Annamalai Nadar and Another

Madras High Court · (1966) ILR (Mad) 164 : (1967) 2 MLJ 594

Contract Act, 1872 — Section 161Madras Port Trust Act, 1905 — Section 39(3)

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High Courts16 Feb 1965

T.P. Mohideen Vs The State of Madras and Another

Madras High Court · AIR 1965 Mad 461 : (1965) CriLJ 516 : (1965) 78 LW 526

Criminal Procedure Code, 1898 (CrPC) — Section 337, 338, 432

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High Courts15 Feb 1965Dismissed

V. Lakshmana Konar and others Vs Lakshmana Chettiar

Madras High Court · (1965) 02 MAD CK 0025

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, 115

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High Courts15 Feb 1965

A. Ramalingam Vs V.V. Mahalinga Nadar

Madras High Court · AIR 1966 Mad 21 : (1966) CriLJ 35 : (1965) 78 LW 314 : (1965) 2 MLJ 162

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5), Order 39 Rule 2(3)Contempt of Courts Act, 1971 — Section 3

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High Courts15 Feb 1965

A.S.K. Rathnaswamy Nadar Firm Vs Commissioner of Income Tax, Madras

Madras High Court · (1966) ILR (Mad) 456 : (1965) 58 ITR 312

Income Tax Act, 1922 — Section 10, 10(4)(b), 33(5), 66(1)

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