COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,890 of 5,226

High Courts04 Sept 1964Dismissed

A.R. Sanjeevi Naicker Vs P.M. Shanmugha Udayar

Madras High Court · (1966) ILR (Mad) 109

Limitation Act, 1908 — Article 142, 144, 12, 13, 14Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3, 56, 64C, 64O

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High Courts04 Sept 1964

Kuppuraju and Another Vs Asst. Public Prosecutor Grade 1

Madras High Court · (1966) CriLJ 481

Criminal Procedure Code, 1898 (CrPC) — Section 496

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High Courts04 Sept 1964Dismissed

In Re: The Indian Companies Act, 1913; The Banking Companies Act, 1949 The Kannika Bank Ltd. (in liquidation) S. Ganapathi Sarma and Others

Madras High Court · (1966) ILR (Mad) 45

Banking Companies Act, 1949 — Section 45C, 45D, 45D(1), 45D(10), 45D(2)Banking Companies Rules, 1949 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 34 Rule 14

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High Courts03 Sept 1964

K.S. Firm Vs Commissioner of Income Tax, Madras

Madras High Court · (1965) ILR (Mad) 590 : (1965) 55 ITR 29

Income Tax Act, 1961 — Section 1(b), 22, 22(1), 22(2), 22(3)

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High Courts02 Sept 1964

State of Madras Vs Pattammal

Madras High Court · (1966) 62 ITR 485

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2(c), 3

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High Courts02 Sept 1964

Muthukrishna Pillai and Others Vs Alagammal

Madras High Court · (1965) ILR (Mad) 669

Limitation (Amendment) Act, 1871 — Section 10Limitation Act, 1877 — Article 118, 120, 123, 124, 144Limitation Act, 1908 — Section 10

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High Courts01 Sept 1964

Viswanatham and Co., Madras Vs The State of Madras

Madras High Court · AIR 1965 Mad 407 : (1965) ILR (Mad) 263 : (1965) 16 STC 125

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 5Central Sales Tax Act, 1956 — Section 10, 10, 8(3), 9Madras General Sales Tax Act, 1939 — Section 23, 45(2), 46

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High Courts31 Aug 1964Allowed

P.M. Batcha and Co. Vs State of Madras

Madras High Court · (1965) 16 STC 59

Tamil Nadu General Sales Tax Act, 1959 — Section 32

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High Courts29 Aug 1964

Amirthammal Vs K. Marimuthu

Madras High Court · AIR 1967 Mad 77 : (1967) CriLJ 205

Criminal Procedure Code, 1898 (CrPC) — Section 488(1)

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High Courts28 Aug 1964

East Asiatic Co. (I) (P) Ltd., Madras Vs The Workmen employed in E.A.C. (I) (P) Ltd., Madras and Others

Madras High Court · AIR 1965 Mad 221 : (1965) 10 FLR 148 : (1965) ILR (Mad) 136 : (1964) 77 LW 727

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33

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High Courts28 Aug 1964

V. Raghavan and Company Vs Rambilas Nandlal

Madras High Court · (1965) ILR (Mad) 546

Civil Procedure Code, 1908 (CPC) — Section 120, 15, 16, 17, 18

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High Courts28 Aug 1964Allowed

K.O. Mohamed Sulaiman and Co. Vs State of Madras

Madras High Court · (1965) ILR (Mad) 525 : (1965) 78 LW 18 : (1965) 16 STC 571

Registration Act, 1908 — Section 17

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High Courts28 Aug 1964Allowed

Sapt Textile Products (India) Private Ltd. Vs The State of Madras

Madras High Court · (1965) 16 STC 267

Central Sales Tax Act, 1956 — Section 3

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High Courts27 Aug 1964

Aravamuda Ayyangar (R.) Vs Commissioner of Police and Others

Madras High Court · (1965) ILR (Mad) 508 : (1967) 1 LLJ 259

Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240

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High Courts27 Aug 1964Allowed

A.M. Safiulla and Co. Vs The State of Madras

Madras High Court · (1965) ILR (Mad) 197 : (1966) 17 STC 79

Civil Procedure Code, 1908 (CPC) — Section 11, 96Income Tax Act, 1961 — Section 23, 29, 33, 33A, 33BLand Acquisition Act, 1894 — Section 18

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High Courts26 Aug 1964

Karuppan Vs Ponnarasu Ambalam

Madras High Court · AIR 1965 Mad 389 : (1965) ILR (Mad) 521 : (1965) 78 LW 86

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High Courts26 Aug 1964

C. Mothaliandan Chetty Vs The State of Madras and Another

Madras High Court · (1965) ILR (Mad) 638

Land Acquisition Act, 1894 — Section 4(1), 5A, 6, 6(1)

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High Courts26 Aug 1964

State of Madras Vs Thiru Arooran Sugars Ltd.

Madras High Court · (1965) ILR (Mad) 192 : (1965) 55 ITR 307

Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5(e), 5(k)

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High Courts25 Aug 1964

A.A. Muthuswamy Raja Vs The Kadayanallur Union Council

Madras High Court · AIR 1965 Mad 289 : (1965) ILR (Mad) 501 : (1964) 77 LW 723

Madras City Municipal Act, 1904 — Section 321(3)Tamil Nadu District Municipalities Act, 1920 — Section 262

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High Courts25 Aug 1964

Shanmugha Perayyar Vs State of Madras

Madras High Court · AIR 1965 Mad 416 : (1965) ILR (Mad) 505 : (1965) 1 MLJ 311

Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 3, 6(4)

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