High Courts06 Nov 1964
R.V.N. Chandrasekara Chetty Vs Kakumani Adikesavalu Chettys Charities
Madras High Court · AIR 1966 Mad 14 : (1965) 78 LW 326
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,887 of 5,226
High Courts06 Nov 1964Dismissed
Southern Railway Employees' Workshop Canteen Vs The Deputy Commercial Tax Officer and Another
Madras High Court · (1965) 16 STC 187
Civil Procedure Code, 1908 (CPC) — Section 20Factories Act, 1948 — Section 46
High Courts30 Oct 1964
Chinnakolandai Gounder Vs Thanji Gounder and Others
Madras High Court · AIR 1965 Mad 497 : (1966) ILR (Mad) 326 : (1965) 78 LW 256 : (1965) 2 MLJ 247
Hindu Succession Act, 1956 — Section 14, 14(1), 4
High Courts30 Oct 1964Allowed
The Indian Steel Rolling Mills Ltd. Vs Commercial Tax Officer and Another
Madras High Court · (1965) 16 STC 285
Central Sales Tax Act, 1956 — Section 13, 8, 9A
High Courts28 Oct 1964
A.P. Ismail Rowther Vs Mynoon Bivi and Others
Madras High Court · AIR 1966 Mad 84 : (1966) ILR (Mad) 313 : (1965) 78 LW 498
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 66, Order 21 Rule 67(1), Order 21 Rule 90, Order 21 Rule 92
High Courts28 Oct 1964Dismissed
K.R.V. Venkatarama Iyer Vs Pushpavathi Ammal
Madras High Court · (1966) ILR (Mad) 318
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts23 Oct 1964
Azeshabi and Others Vs Saprakara Kathoonbi and Others
Madras High Court · AIR 1966 Mad 462 : (1966) ILR (Mad) 187 : (1966) 79 LW 302
Contract Act, 1872 — Section 11Transfer of Property Act, 1882 — Section 6, 7
High Courts22 Oct 1964Dismissed
Athayee and Others Vs Shunmugha Goundan
Madras High Court · (1965) ILR (Mad) 605
High Courts21 Oct 1964
S. Krishnamurthy Vs Chief Engineer, Southern Railway, P.T. Madras and Another
Madras High Court · AIR 1967 Mad 315 : (1966) 12 FLR 311 : (1965) ILR (Mad) 373 : (1966) 2 LLJ 697 : (1965) 78 LW 692
Penal Code, 1860 (IPC) — Section 161
High Courts21 Oct 1964
M.A. Abdul Rahim and Mohamed Ibrahim and Co., Pernambut Vs Deputy Commercial Tax Officer, Gudiyattam
Madras High Court · AIR 1965 Mad 524 : (1965) 2 MLJ 195 : (1965) 16 STC 290
Tamil Nadu General Sales Tax Act, 1959 — Section 21(3), 24(3), 61
High Courts21 Oct 1964
The State of Madras Vs Charles Harold Simpson
Madras High Court · (1965) ILR (Mad) 563
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 21, 21, 24, 99, 99Constitution of India, 1950 — Article 133Court Fees Act, 1870 — Section 7
High Courts21 Oct 1964
Brahmayya and Co. Official Liquidators, Hanuman Bank Ltd. (In Liquidation) Vs V.S. Ramaswami Aiyar and Another
Madras High Court · AIR 1966 Mad 247
Banking Companies (Amendment) Act, 1950 — Section 11Banking Companies Act, 1949 — Section 45, 5, 5(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts20 Oct 1964
S.S. Fakir Mohamed Sole Proprietor, S.P.S. Pictures and Majeed Beedi Factory Vs Chettiar Films Private Limited
Madras High Court · (1965) ILR (Mad) 650
Civil Procedure Code, 1859 — Section 162Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 19, Order 16 Rule 21, Order 3 Rule 1, Order 9 Rule 12
High Courts09 Oct 1964Allowed
G. Rukmani Ammal Vs The Accommodadation Controller, Madras
Madras High Court · (1964) 10 MAD CK 0020
High Courts09 Oct 1964
Chattanatha Karayalar Vs The State of Madras and Another
Madras High Court · AIR 1966 Mad 220 : (1966) ILR (Mad) 404 : (1965) 78 LW 662
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 78Travancore-Cochin Electricity Duty Act, 1950 — Section 3, 3(1), 3(2), 9
High Courts09 Oct 1964Dismissed
N. Venkataswami Naidu and Others Vs Narasimhalu Naidu
Madras High Court · (1966) ILR (Mad) 151
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 2
High Courts09 Oct 1964Dismissed
Kolandavel, Goundar and Another Vs Chinnappan alias Nachiappa Goundan and Others
Madras High Court · (1966) ILR (Mad) 238
Limitation Act, 1877 — Article 44, 7, 8Limitation Act, 1908 — Article 126, 127, 6, 7, 8
High Courts08 Oct 1964
Chittoor Motor Transport Service and Others Vs Regional Transport Officer and Others
Madras High Court · (1965) ILR (Mad) 419
Evacuee Interest (Separation) Rules, 1951 — Rule 11E(3)Madras Motor Vehicles (Taxation of Passengers And Goods) Act, 1952 — Section 1(2), 3, 4(1), 4(2)Madras Motor Vehicles (Taxation of Passengers And Goods) Rules — Rule 1, 1(1), 1(1A), 1(2), 1(3)
High Courts05 Oct 1964
Palghat Municipal Council Vs National Motor Works Ltd., Coimbatore
Madras High Court · AIR 1967 Mad 31 : (1965) 78 LW 250 : (1965) 2 MLJ 107
Limitation Act, 1963 — Section 5