High Courts26 Mar 1964
The Controller of Estate Duty, Madras Vs Estate of Late Guruswami Mudaliar and Another
Madras High Court · AIR 1965 Mad 99 : (1965) 58 ITR 64
Estate Duty Act, 1953 — Section 10
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,901 of 5,226
High Courts25 Mar 1964
Vanagiri Sri Selliamman Ayyanar Uthirasomasundareswarar Temple and Another Vs Rajanga Asari and Others
Madras High Court · AIR 1965 Mad 355 : (1965) ILR (Mad) 232 : (1964) 77 LW 651
High Courts24 Mar 1964Allowed
S. Appavoo Mudaliar Vs The Special Deputy Collector for Land Acquisition, Town - Planning Schemes
Madras High Court · (1965) ILR (Mad) 535
Civil Procedure Code, 1908 (CPC) — Section 144, 2(14), 47Defence of India Act, 1971 — Section 19Land Acquisition Act, 1894 — Section 18, 6(3), 6(4), 6(4)(3), 8
High Courts24 Mar 1964
Duraiswamy Reddiar and Others Vs Chidambara Reddiar
Madras High Court · AIR 1965 Mad 348 : (1964) ILR (Mad) 621 : (1964) 77 LW 561
High Courts24 Mar 1964
Abdul Mazid and Another Vs I.M. Yacoub
Madras High Court · AIR 1965 Mad 329 : (1965) CriLJ 105 : (1964) ILR (Mad) 290 : (1965) 2 MLJ 31
Criminal Procedure Code, 1898 (CrPC) — Section 180Penal Code, 1860 (IPC) — Section 365, 379, 401, 460, 59Pondicherry (Administration) Act, 1962 — Section 10, 10(1), 9
High Courts23 Mar 1964
The Proprietors of Associated Publishers, Madras (P) Ltd. Vs C. Theobald and Others
Madras High Court · AIR 1965 Mad 207 : (1964) ILR (Mad) 283
Industrial Disputes Act, 1947 — Section 2Payment of Wages Act, 1936 — Section 2Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 5
High Courts23 Mar 1964Allowed
In Re: K. Sambasivame
Madras High Court · (1964) ILR (Mad) 702
Passports (Entry into India) Rules, 1950 — Rule 3Passports Act, 1967 — Section 3, 3(2), 3(3)
High Courts20 Mar 1964
Atmakur Venkatasubbiah Chetty and Another Vs Thirupurasundari Ammal and Others
Madras High Court · AIR 1965 Mad 185 : (1965) ILR (Mad) 624 : (1964) 77 LW 737
Charitable and Religious Trusts Act, 1920 — Section 12, 3, 6Civil Procedure Code, 1908 (CPC) — Section 92Transfer of Property Act, 1882 — Section 3, 69
High Courts20 Mar 1964Dismissed
K.R. Gangadhara Mudaliar and Another Vs The State of Madras and Others
Madras High Court · (1964) ILR (Mad) 273
Constitution of India, 1950 — Article 226Land Acquisition Act, 1984 — Section 12(2), 23, 4, 4(1), 48
High Courts20 Mar 1964
Yakub Sahib and Others Vs Kannusamy Chettiar
Madras High Court · (1964) ILR (Mad) 978
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 147, 323, 426
High Courts20 Mar 1964
P.S.J. Manickavasagam Vs Chandramathi Dayamani Manickavasagam
Madras High Court · AIR 1965 Mad 468 : (1965) ILR (Mad) 326 : (1965) 78 LW 153
Divorce Act, 1869 — Section 7
High Courts19 Mar 1964Dismissed
K.M. Sadasivan Chettiar Vs G. Mariappan
Madras High Court · (1965) ILR (Mad) 317
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 14, 15, 16
High Courts19 Mar 1964Dismissed
A.P. Subramania Gounder, Managing Trustee Vs K. Kandaswami
Madras High Court · (1964) ILR (Mad) 975
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts19 Mar 1964
Ramaswami Naidu Vs Pethu Pillai
Madras High Court · AIR 1965 Mad 9 : (1965) ILR (Mad) 314 : (1964) 77 LW 476
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts18 Mar 1964
L. Rm. L. Ramanathan Chettiar Vs Muthukrishnan and another
Madras High Court · (1965) ILR (Mad) 107
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 35
High Courts18 Mar 1964Dismissed
N.S. Rathnam Vs S. Thangasami Pillai and Others
Madras High Court · (1965) ILR (Mad) 61
High Courts18 Mar 1964Dismissed
Rajamannar and Others Vs The State of Madras and Others
Madras High Court · (1965) ILR (Mad) 310
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Land Acquisition Act, 1894 — Section 18, 19, 20, 21, 22
High Courts18 Mar 1964
In Re: Oomayan
Madras High Court · (1966) CriLJ 482
Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts18 Mar 1964
L. RM. L. Ramanathan Chettiar Vs Muthu Krishnan and Others
Madras High Court · (1965) ILR (Mad) 107
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 35Public Demands Recovery Act — Section 7