High Courts22 Apr 1964
A.C. Aiyathurai Chettiar and Another Vs Municipal Council, Kumbakonam and Others
Madras High Court · AIR 1965 Mad 519 : (1965) ILR (Mad) 598 : (1965) 78 LW 198
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,898 of 5,226
High Courts22 Apr 1964Dismissed
Lakshmi Ammal Vs Commissioner for Land Revenue and Civil Supplies and Another
Madras High Court · (1964) ILR (Mad) 869
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 42(2)
High Courts22 Apr 1964Dismissed
Lakshmi Ammal Vs Commissioner for Land Revenue and Civil Supplies, Office of the Board of Revenue Madras and another
Madras High Court · (1964) ILR (Mad) 869
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226
High Courts22 Apr 1964Allowed
M. Angappan and Another Vs The Deputy Commissioner, Hindu Religious and Charitable Endowments and Another
Madras High Court · (1965) ILR (Mad) 455
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts22 Apr 1964
Sundarajan (A.R.) Vs A.P. Challiappan and Another
Madras High Court · (1965) ILR (Mad) 97 : (1966) 1 LLJ 564
Industrial Disputes Act, 1947 — Section 25FF, 33C
High Courts21 Apr 1964Dismissed
A. Ramaswamy Jadaya Goundar and Another Vs The Regional Inspector of Municipal Councils and Local Boards and Another
Madras High Court · (1965) ILR (Mad) 405
Constitution of India, 1950 — Article 19, 31Madras Village Panchayats Act, 1950 — Section 127(2), 2, 3, 3(1)
High Courts21 Apr 1964Allowed
Tajmahal Transports (P.) Ltd. Vs The Secretary, Regional Transport Authority and Another
Madras High Court · (1965) ILR (Mad) 376
Motor Vehicles Act, 1939 — Section 62
High Courts21 Apr 1964
Ramaswami Chettiar and Another Vs Venkatammal and Others
Madras High Court · AIR 1965 Mad 193 : (1965) ILR (Mad) 41 : (1964) 77 LW 691
High Courts20 Apr 1964
In Re: R. Charman Nadar
Madras High Court · (1965) ILR (Mad) 419
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 195(6), 203, 215Penal Code, 1860 (IPC) — Section 211
High Courts17 Apr 1964
The Andhra Perfumery Works Vs The National Flag Perfumery Works and Another
Madras High Court · (1965) ILR (Mad) 426
Trade and Merchandise Marks Act, 1958 — Section 107, 108, 109, 109(2), 12(3)
High Courts17 Apr 1964Dismissed
S.M. Venkatayyan Chettiar Vs S.M. Subramanian Chettiar and Others
Madras High Court · (1965) ILR (Mad) 82
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 15, 17Registration Act, 1908 — Section 12, 17, 17(1), 17(1)(6), 17(2)Transfer of Property (Amendment) Supplementary Act, 1929 — Section 10(2)
High Courts17 Apr 1964
Abid Ali and Others Vs M.K. Chandrakant
Madras High Court · (1965) ILR (Mad) 369
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23
High Courts16 Apr 1964
Gunna J. Krishnan and Others Vs G.K. Rengachari and Others
Madras High Court · AIR 1965 Mad 340 : (1965) ILR (Mad) 350 : (1965) 78 LW 81
High Courts15 Apr 1964Allowed
The Young Men's Indian Association (Regd.) Vs The Assistant Inspector of Labour
Madras High Court · (1965) ILR (Mad) 29
Tamil Nadu Catering Establishments Act, 1958 — Section 2(1), 2(11), 2(12), 23, 4
High Courts15 Apr 1964
N. Vaithilingam Chettiar Vs S.N. Lakshmana Nadar
Madras High Court · AIR 1965 Mad 331 : (1965) ILR (Mad) 34
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103Provincial Insolvency Act, 1920 — Section 4, 5, 56, 56(3), 68
High Courts15 Apr 1964Allowed
The Young Men's Indian Association (Registered), Madras Vs The Assistant Inspector of Labour, Madras
Madras High Court · (1965) ILR (Mad) 29
High Courts15 Apr 1964
Karuppu Udayar Vs State of Madras and Others
Madras High Court · AIR 1965 Mad 310 : (1965) 11 FLR 318 : (1965) ILR (Mad) 242 : (1966) 2 LLJ 905 : (1964) 77 LW 659
Magistrates Courts Act, 1952 — Section 98(6)
High Courts15 Apr 1964
Ganga Bayee and Another Vs P.G. Krishna Rao
Madras High Court · AIR 1965 Mad 191 : (1964) 77 LW 681
High Courts14 Apr 1964Allowed
Public Prosecutor Vs M. Sambangi Mudaliar and others
Madras High Court · AIR 1965 Mad 31 : (1965) CriLJ 53 : (1965) ILR (Mad) 416