High Courts15 Sept 1964
Deputy Commissioner of Commercial Taxes, Madurai Division Vs R.Y. Nadar and Co.
Madras High Court · (1966) 17 STC 312
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,889 of 5,226
High Courts15 Sept 1964Dismissed
A. Haji Abdul Shukoor and Company Vs The State of Madras
Madras High Court · (1966) ILR (Mad) 36 : (1965) 16 STC 808
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 22, 23, 27, 30, 31
High Courts14 Sept 1964
Rahim Transport (Pvt.) Ltd., Periyakulam Vs The State Transport Appellate Tribunal, Madras and Another
Madras High Court · AIR 1966 Mad 360 : (1965) ILR (Mad) 256
Motor Vehicles Act, 1988 — Section 47(1), 57, 57(2), 57(3), 57(4)
High Courts14 Sept 1964Dismissed
Chinnathambi Vs The Executive Officer, Adirampattinam Panchayat Board and another
Madras High Court · (1964) 09 MAD CK 0037
High Courts14 Sept 1964Allowed
S. Senniappa Mudaliar Vs The Government of Madras
Madras High Court · (1965) ILR (Mad) 397
Civil Procedure Code Amendment Act, 1877 — Section 588, 591, 691Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 104, 105, 105(1)Tamil Nadu Agricultural Income Tax Act, 1955 — Section 17(1), 23, 29, 30, 31
High Courts11 Sept 1964
Amarchand Sobachand Vs The Commissioner of Income Tax
Madras High Court · (1965) ILR (Mad) 233
Income Tax Act, 1922 — Section 10(2), 66, 66(2)
High Courts11 Sept 1964
The Anamalais Bus Transports (P) Ltd., Pollachi Vs Tiruppur KarurTransports (P) Ltd.. Tiruppur and Others
Madras High Court · AIR 1966 Mad 470 : (1966) ILR (Mad) 62
Motor Vehicles Act, 1939 — Section 42, 43
High Courts11 Sept 1964
Amarchand Sobhachand Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 56 ITR 594
Income Tax Act, 1961 — Section 10(2)(xi), 66, 66(2)
High Courts11 Sept 1964Dismissed
B.V. Bhatta Vs The State of Madras
Madras High Court · (1966) ILR (Mad) 623 : (1965) 16 STC 441
Evidence Act, 1872 — Section 106Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts11 Sept 1964
Vittaldas Jagannathadas and Another Vs The Regional Provident Fund Commissioner, Madras and Another
Madras High Court · AIR 1965 Mad 508
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16Partnership Act, 1932 — Section 69
High Courts11 Sept 1964
Karaikal Castings and Rolling Mills and the Karaikal Metal Industries, Karaikal Vs Government of Pondicherry
Madras High Court · AIR 1966 Mad 453
Essential Commodities Act, 1955 — Section 3Essential Supplies (Temporary Powers) Act, 1946 — Section 3Foreign Jurisdiction Act, 1947 — Section 2, 4(2)
High Courts10 Sept 1964
Commissioner of Income Tax, Madras Vs Administrator to the estate of L.D. Miller (deed), Madras
Madras High Court · AIR 1965 Mad 383 : (1965) ILR (Mad) 361 : (1965) 57 ITR 478 : (1965) 1 MLJ 97
Income Tax Act, 1961 — Section 23
High Courts10 Sept 1964
Rukmani Ammal Vs P.M. Chandrsekhara Mudaliar
Madras High Court · AIR 1967 Mad 297 : (1965) 78 LW 43 : (1965) 1 MLJ 405
High Court Fees Rules, 1956 — Rule 2(1)
High Courts10 Sept 1964Allowed
Meenakshi Ammal Vs A. Munuswami Pillai and Others
Madras High Court · (1966) ILR (Mad) 114
Transfer of Property Act, 1882 — Section 53
High Courts10 Sept 1964Dismissed
Govindaswamy Chettiar, The Manages of The Vinayagar Mark Cigar Factory Vs The Additional Commissioner for Workmen's Compensation and Others
Madras High Court · (1966) ILR (Mad) 53
Factories Act, 1948 — Section 2, 2(1)Industrial Disputes Act, 1947 — Section 12(3), 2Payment of Wages Act, 1936 — Section 15(2)
High Courts10 Sept 1964
Nachiappan and Others Vs P.R. Muthiah Ambalam and Others
Madras High Court · AIR 1966 Mad 77 : (1966) ILR (Mad) 84 : (1965) 78 LW 205
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 34 Rule 7Transfer of Property Act, 1882 — Section 60, 83, 84
High Courts08 Sept 1964
Merla Jagannayakulu Vs The Presiding Officer, Labour Court, Madras and Others
Madras High Court · AIR 1965 Mad 219 : (1966) ILR (Mad) 49 : (1965) 78 LW 235 : (1965) 1 MLJ 320
Industrial Disputes Act, 1947 — Section 33
High Courts08 Sept 1964
In Re: R.M. Ramasamy
Madras High Court · (1965) ILR (Mad) 446
Criminal Procedure (Amendment) Act, 1955 — Section 350Criminal Procedure Code, 1898 (CrPC) — Section 192, 192(1), 192(2), 330(3), 350General Clauses Act, 1897 — Section 14
High Courts07 Sept 1964
Public Prosecutor Vs Basheer Sahib
Madras High Court · AIR 1966 Mad 325 : (1966) CriLJ 1023 : (1965) ILR (Mad) 369 : (1965) 78 LW 685 : (1965) 2 MLJ 325
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 13, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts04 Sept 1964
The Joint Official Liquidators, Kannika Bank Ltd. (In Liquidation) Vs Ramamirthammal and Others
Madras High Court · AIR 1965 Mad 421 : (1965) 78 LW 126
Banking Companies Act, 1949 — Section 45C, 45D, 45D(1), 45D(10), 45D(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14