High Courts14 Apr 1964
Public Prosecutor Vs M. Sambaing Mudaliar and Others
Madras High Court · AIR 1965 Mad 31 : (1965) CriLJ 53 : (1965) ILR (Mad) 416
Criminal Procedure (Amendment) Act, 1955 — Section 25
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,899 of 5,226
High Courts10 Apr 1964Dismissed
K.C. Ramaswamy Vs The Electoral Registration Officer, Chingleput Local Authorities Constituency and Another
Madras High Court · (1965) ILR (Mad) 147
Representation of the People Act, 1950 — Section 22, 27, 27(2)Representation of the People Act, 1951 — Section 16Tamil Nadu Panchayats Act, 1958 — Section 155
High Courts10 Apr 1964Dismissed
R. Neelamegam Vs Mrs. Angelina Neelamegam
Madras High Court · (1964) 04 MAD CK 0053
Hindu Minority and Guardianship Act, 1956 — Section 3
High Courts10 Apr 1964
G. Appaswamy Chettiar and Another Vs R. Sarangapani Chettiar and Others
Madras High Court · AIR 1966 Mad 197 : (1965) ILR (Mad) 361
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 133(1), 226Income Tax Act, 1922 — Section 46(2)
High Courts10 Apr 1964
R. Hanumanthappa and Sons. Vs Commissioner of Income Tax, Coimbatore (Now Madras)
Madras High Court · AIR 1965 Mad 297 : (1965) ILR (Mad) 563 : (1965) 56 ITR 463
Income Tax Act, 1961 — Section 25(4)Partnership Act, 1932 — Section 17, 31, 4, 5
High Courts09 Apr 1964
N.SP.N. Nagappa Chettiar Firm, Madurai Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1965 Mad 424 : (1965) ILR (Mad) 13 : (1965) 56 ITR 569
Income Tax Act, 1961 — Section 26Powers of Attorney Act, 1882 — Section 2
High Courts09 Apr 1964
Phipson and Co. (P) Ltd. Madras Vs The Government of Madras
Madras High Court · AIR 1965 Mad 115 : (1965) ILR (Mad) 219 : (1964) 15 STC 740
High Courts09 Apr 1964Allowed
G.A. Valambal Ammal Vs The Deputy Commissioner For Hindu Religious and Charitable Endowments (Administration Department) and Another
Madras High Court · (1965) ILR (Mad) 387
Madras Hindu Religious Endowments Act, 1926 — Section 3(16), 44A, 44A(1), 44A(2), 44A(5)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts08 Apr 1964
In Re: C. Venkataramanujulu Chhetty A.B. Palani
Madras High Court · (1964) ILR (Mad) 984
Limitation Act, 1963 — Section 12(2)Presidency Towns Insolvency Act, 1909 — Section 101, 6
High Courts08 Apr 1964
C. Venkataramanujalu Chetty, an Insolvent A.B. Palani Vs The Official Assignee of Madras
Madras High Court · (1964) ILR (Mad) 984
Limitation Act, 1963 — Section 12(2)Presidency Towns Insolvency Act, 1909 — Section 101, 33A(2), 6
High Courts08 Apr 1964Dismissed
Veluchami Thevar Vs The State
Madras High Court · (1964) ILR (Mad) 885
Penal Code, 1860 (IPC) — Section 302, 324, 355
High Courts08 Apr 1964
In re : Veluchami Thevar
Madras High Court · AIR 1965 Mad 48 : (1965) CriLJ 184
Penal Code, 1860 (IPC) — Section 355
High Courts07 Apr 1964
Ellappan Vs T.R. Sitaramiah and Others
Madras High Court · AIR 1965 Mad 180 : (1964) 77 LW 647 : (1965) 1 MLJ 224
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3, Order 12 Rule 5, Order 12 Rule 9, Order 12 Rule 9(1)Limitation Act, 1908 — Article 141
High Courts07 Apr 1964
N.C. Padmanabhan and Others Vs S. Srinivasan
Madras High Court · AIR 1967 Mad 201 : (1965) ILR (Mad) 438 : (1965) 78 LW 681
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 254Partnership Act, 1932 — Section 44
High Courts07 Apr 1964Dismissed
K. Chandran Vs The State
Madras High Court · (1964) ILR (Mad) 860
Criminal Procedure Code, 1898 (CrPC) — Section 510Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 16, 7
High Courts07 Apr 1964
D.R. Mehta Vs Tin Plate Dealers Association Ltd.
Madras High Court · AIR 1965 Mad 400 : (1965) ILR (Mad) 23 : (1965) 78 LW 75
Contract Act, 1872 — Section 56
High Courts07 Apr 1964
In re : K. Chandran
Madras High Court · (1965) CriLJ 454
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts06 Apr 1964Dismissed
The Municipal Council Vs H.H. The Maharana of Limbdi by Power Agent, Sri. V.C. Gopalaratnam, Advocate
Madras High Court · (1964) ILR (Mad) 897
Tamil Nadu Town Planning Act, 1920 — Section 14, 15, 15(2), 23, 27
High Courts03 Apr 1964Allowed
Public Prosecutor Vs Mohammad Yousuf
Madras High Court · (1965) ILR (Mad) 549
Constitution of India, 1950 — Article 14Prevention of Food Adulteration Act, 1954 — Section 7(10)Prevention of Food Adulteration Rules, 1955 — Rule 22, 29
High Courts03 Apr 1964Dismissed
The Municipal Council, Tiruchirapalli Vs H.H. The Maharana of Limbdi by power Agent Sri V.C. Gopalratnam, Advocate, Madras
Madras High Court · (1964) 04 MAD CK 0033