High Courts03 Apr 1964
R. Subramania Iyer and Others Vs Thangammal
Madras High Court · AIR 1965 Mad 305 : (1965) ILR (Mad) 111 : (1964) 77 LW 607
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,900 of 5,226
High Courts02 Apr 1964
D.E. Kasisah Vs N.T. Engineer and Another
Madras High Court · AIR 1965 Mad 257 : (1964) ILR (Mad) 853
High Courts02 Apr 1964
Gunnama Reddiar Vs Bolachi Reddiar and Another
Madras High Court · (1965) ILR (Mad) 114
High Courts02 Apr 1964
The Commissioner of Income Tax, Madras Vs A.M. Durai Pillai, Kancheepuram
Madras High Court · AIR 1965 Mad 170 : (1965) ILR (Mad) 213 : (1965) 56 ITR 417
Income Tax Act, 1961 — Section 4
High Courts02 Apr 1964Allowed
Evangelical Literature Service Vs Commissioner of Commercial Taxes, Board of Revenue
Madras High Court · (1965) ILR (Mad) 827 : (1964) 15 STC 825
High Courts02 Apr 1964
A.D. Thiagaraja Pillai Vs Commissioner of Income Tax, Madras
Madras High Court · AIR 1965 Mad 173 : (1964) ILR (Mad) 815 : (1965) 55 ITR 419
Income Tax Act, 1961 — Section 2(12), 23(3), 23(4), 27, 44
High Courts01 Apr 1964
Public Prosecutor Vs Subramaniam alias Subbiah
Madras High Court · (1964) ILR (Mad) 981
City Police Act, 1988 — Section 65
High Courts01 Apr 1964Dismissed
N.V. Natarajan and Another Vs The State
Madras High Court · (1964) ILR (Mad) 889
Constitution of India, 1950 — Article 19(1), 19(2), 249(1), 343(3)Madras Prevention of Insults to National Honour Act, 1957 — Section 1, 2, 3, 4, 5Penal Code, 1860 (IPC) — Section 109, 20B
High Courts31 Mar 1964
K.R. Sundarachari Vs The Assistant Collector of Central Excise, Madurai
Madras High Court · (1965) ILR (Mad) 542
Partnership Act, 1932 — Section 4
High Courts31 Mar 1964
K.R. Sundarachary and Another Vs The Assistant Collector of Central Excise
Madras High Court · (1965) ILR (Mad) 542
Central Excise Rules, 1944 — Rule 96(I), 96(J)Income Tax Act, 1961 — Section 26APartnership Act, 1932 — Section 4
High Courts31 Mar 1964
The Associated Cement Companies Ltd. Vs L.S. Ramakrishna Gowder
Madras High Court · AIR 1965 Mad 318 : (1965) ILR (Mad) 237 : (1964) 77 LW 629
High Courts30 Mar 1964
M. Mohanarangiah Chetty Vs Official Assignee, Madras
Madras High Court · AIR 1965 Mad 334 : (1964) 77 LW 528 : (1965) 1 MLJ 221
Presidency Towns Insolvency Act, 1909 — Section 17Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 2(8)
High Courts30 Mar 1964Allowed
Mohanarangiah Chetty (Insolvent) Vs The Official Assignee of Madras
Madras High Court · (1968) ILR (Mad) 190
Presidency Towns Insolvency Act, 1909 — Section 17, 62Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(2)(1), 10(3), 2(8)
High Courts30 Mar 1964
V.D. Kumarappan Vs L. Suppiah and Another
Madras High Court · AIR 1965 Mad 314 : (1965) ILR (Mad) 265 : (1964) 77 LW 626
Contract Act, 1872 — Section 211, 212Exchange Control Act, 1947 — Section 31, 7
High Courts30 Mar 1964
J. Mohammad Hanifa Vs Tahsildar, Thiruthuraipoondi, Tanjore Dt. and Others
Madras High Court · AIR 1965 Mad 78 : (1964) ILR (Mad) 628 : (1964) 77 LW 471 : (1963) 2 MLJ 300
Constitution of India, 1950 — Article 226Village Panchayat Act, 1950 — Section 152, 152(3), 152(4)
High Courts29 Mar 1964
State of Madras Vs S. Subramania Iyer and Other
Madras High Court · (1966) 61 ITR 613
Income Tax Act, 1922 — Section 3, 9, 9(2), 9(2)(a)(iii), 9(2)(a)(iv)Transfer of Property Act, 1882 — Section 45
High Courts27 Mar 1964
Muhammad Ismail Vs Patham Bivi Ammal (Died) and Others
Madras High Court · (1965) ILR (Mad) 176 : (1964) 77 LW 404
Limitation Act, 1963 — Article 182(4)
High Courts27 Mar 1964Dismissed
Alagirisami Nayudu Vs M.R.S. Manickavelu Chettiar and Others
Madras High Court · (1965) ILR (Mad) 304
Madras City Tenants Protection Act, 1922 — Section 10, 2(4), 9
High Courts27 Mar 1964Dismissed
The State of Madras Vs M.S. Seeni Mohammed and Others
Madras High Court · (1964) ILR (Mad) 874
Madras Estates Land Act, 1908 — Section 3(2), 7