COURT ARCHIVE

Madras High Court judgments

1,04,503 judgments · page 3,897 of 5,226

High Courts30 Apr 1964

Deputy Inspector General of Police, Coimbatore and Others Vs P. Amalanathan

Madras High Court · AIR 1966 Mad 203 : (1965) ILR (Mad) 185 : (1964) 2 MLJ 421

Constitution of India, 1950 — Article 226, 309, 310, 310(1), 311Madras Police Standing Orders — Order 90, Order 90(1), Order 90(2), Order 90(3), Order 90(4)Tamil Nadu District Police Act, 1859 — Section 10, 9

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High Courts30 Apr 1964Dismissed

In Re: Kandasami

Madras High Court · (1965) ILR (Mad) 516

Madras Prohibition Act, 1937 — Section 3, 4(1)Opium Act, 1878 — Section 9

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High Courts30 Apr 1964

General Commercial Corporation Ltd. Vs Commissioner of Income Tax, Madras

Madras High Court · (1965) ILR (Mad) 444 : (1966) 62 ITR 459

Income Tax Act, 1922 — Section 13, 2(12), 22(2), 34, 34(1)(b)

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High Courts30 Apr 1964

In re : Rathamani

Madras High Court · (1965) CriLJ 452

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 7(1)

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High Courts30 Apr 1964

S. Chenniappa Mudaliar Vs Commissioner of Income Tax

Madras High Court · (1964) ILR (Mad) 787 : (1964) 53 ITR 323

Income Tax Act, 1922 — Section 10(5A), 33(4), 66, 66(1), 66(2)Income Tax Act, 1961 — Section 255, 255(5)

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High Courts30 Apr 1964

S. Cenniappa Mudaliar, Madurai Vs The Commissioner of Income Tax, Madras

Madras High Court · AIR 1965 Mad 62 : (1964) 77 LW 441

Appellate Tribunal Rules, 1946 — Rule 24, 36Income Tax Act, 1922 — Section 5Income Tax Act, 1961 — Section 255, 255(5)

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High Courts29 Apr 1964

In Re: Kandaswamy and Another

Madras High Court · (1965) ILR (Mad) 346

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts29 Apr 1964Allowed

Ramakichena Iyer Vs Union Territory of Pondicherry and Another

Madras High Court · (1965) ILR (Mad) 423

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High Courts29 Apr 1964

K.V. Meenakshisundaram Vs V. Narayanaswamy Naidu and Others

Madras High Court · (1965) ILR (Mad) 90

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 58Land Acquisition Act, 1894 — Section 18Madras Court Fees (Amendment) Act, 1922 — Article 17(1)

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High Courts29 Apr 1964Allowed

M. Angappan and another Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments, Madras and another

Madras High Court · (1964) 04 MAD CK 0046

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High Courts28 Apr 1964

Marudanayagam Pillai Vs Sola Pillai (died) and Others

Madras High Court · AIR 1965 Mad 200 : (1965) ILR (Mad) 711 : (1964) 77 LW 697

Limitation Act, 1963 — Article 127, 48

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High Courts28 Apr 1964

Kamala Bai Vs T.R. Rathnavelu Mudaliar

Madras High Court · AIR 1965 Mad 88 : (1965) ILR (Mad) 179 : (1964) 77 LW 497

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High Courts27 Apr 1964

Workmen Employed in Rob Roy Estates, Coonoor Vs Presiding Officer, Labour Court, Coimbatore and Another

Madras High Court · AIR 1965 Mad 364 : (1965) ILR (Mad) 379

Industrial Disputes Act, 1947 — Section 10(1), 25

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High Courts27 Apr 1964

Mohd. Ismail Khizer Hussain and Co. Vs The State of Madras and Another

Madras High Court · AIR 1965 Mad 153 : (1965) ILR (Mad) 411 : (1965) 1 LLJ 300 : (1965) 78 LW 26

Constitution of India, 1950 — Article 14, 226Tamil Nadu Factories Act, 1948 — Section 6Tamil Nadu Factories Rules, 1958 — Rule 3, 3(1)

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High Courts26 Apr 1964

Sriramulu Naidu Vs The Commissioner, Coimbatore Municipality

Madras High Court · (1965) ILR (Mad) 694

Tamil Nadu District Municipalities Act, 1920 — Section 178, 179, 191, 192, 193Tamil Nadu Town Planning Act, 1920 — Section 17, 19, 19(1), 19(2), 19(3)

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High Courts24 Apr 1964Dismissed

M. Kandaswamy and Another Vs N.K. Arumugam

Madras High Court · (1965) ILR (Mad) 116

Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956 — Rule 4(1), 8

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High Courts24 Apr 1964Dismissed

M. Kandaswamy and another Vs N.K. Arumugham

Madras High Court · (1965) ILR (Mad) 116

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High Courts24 Apr 1964

Mettupalayam Coonoor Service (P) Ltd. Vs The Nilgiri Motor Transport (1947) (P.) Ltd. and Others

Madras High Court · AIR 1965 Mad 91 : (1965) ILR (Mad) 669 : (1965) 1 MLJ 248

Central Motor Vehicles Rules, 1989 — Rule 268, 269, 269(1), 269(2)Motor Vehicles Act, 1939 — Section 47(1), 48, 48(3), 57(3), 68

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High Courts22 Apr 1964Dismissed

Chinnayya Gounden Vs N.S. Krishnaswamy Iyengar

Madras High Court · (1965) ILR (Mad) 51

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 34 Rule 1, Order 34 Rule 5Income Tax Act, 1961 — Section 30Madras Debt Conciliation Act, 1936 — Section 14, 14(1), 14(2)

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High Courts22 Apr 1964Dismissed

Natesan Transport (Pte) Ltd., Tiruchi Dt. Vs Tanjore Motor Traders (Pte) Ltd. Tanjore and another

Madras High Court · (1964) 04 MAD CK 0060

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