High Courts18 Mar 1964
The Public Prosecutor Vs Palanisami Nadar
Madras High Court · AIR 1965 Mad 98 : (1965) CriLJ 309 : (1965) ILR (Mad) 972
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,902 of 5,226
High Courts17 Mar 1964Dismissed
Pichai Konar Vs Chellayee
Madras High Court · (1965) ILR (Mad) 552
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2
High Courts17 Mar 1964
Dr. A. Srinivasan, M.L.C. Vs Union of India (UOI) and Others
Madras High Court · (1964) ILR (Mad) 771
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 13, 14, 171, 171(3), 172(2)Councils Act, 1957 — Section 7
High Courts17 Mar 1964
Voora Rangamma Vs Voora Venkatarajalu Chetty
Madras High Court · AIR 1966 Mad 428 : (1965) ILR (Mad) 320 : (1966) 79 LW 87
Hindu Adoptions and Maintenance Act, 1956 — Section 25
High Courts13 Mar 1964
Stella Pakkiam and Others Vs K.P.P. Rajiah Ratnam
Madras High Court · AIR 1966 Mad 225 : (1965) ILR (Mad) 614 : (1966) 79 LW 45
Civil Procedure Code, 1908 (CPC) — Section 9Divorce Act, 1869 — Section 10, 37, 7Madras City Civil Courts Act, 1892 — Section 16
High Courts13 Mar 1964Allowed
Sri Navaneetheswaraswamy Devasthanam Vs V. Kunja and Others
Madras High Court · (1965) ILR (Mad) 270
Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 15(2), 16(2), 19, 2(5), 5(2)
High Courts12 Mar 1964Allowed
A.S.M. Abdul Rahim Saheb Vs The Madras State Wakf Board and Others
Madras High Court · (1965) ILR (Mad) 308
Court Fees Act, 1955 — Section 25, 28
High Courts12 Mar 1964
A.S.M. Abdul Rahim Saheb Vs The Madras State Wakf Board and others
Madras High Court · (1965) ILR (Mad) 308
Court Fees Act, 1870 — Section 25(d), 28
High Courts12 Mar 1964Dismissed
The Workmen Employed by Royal Arts Vs The Presiding Officer, Labour Court and Others
Madras High Court · (1964) ILR (Mad) 755
Industrial Disputes Act, 1947 — Section 10(1)
High Courts12 Mar 1964
Commissioner of Income Tax, Madras Vs Mahalakshmi Textile Mills Ltd.
Madras High Court · (1965) ILR (Mad) 345 : (1965) 56 ITR 256
Income Tax Act, 1922 — Section 33, 33(4)Income Tax Act, 1961 — Section 10(2)(v), 10(2)(via), 31, 66, 66(2)
High Courts12 Mar 1964
Sadasivam Pillay Vs Ramadasse Padeatchy and Another
Madras High Court · (1964) ILR (Mad) 471
High Courts11 Mar 1964Dismissed
K.T.A. Jayarama Chetty Vs Raju Goundar and Others
Madras High Court · (1964) ILR (Mad) 753
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406Tamil Nadu Panchayats Act, 1958 — Section 28(1)
High Courts10 Mar 1964
Management of Jawahar Mills Ltd., Salem Vs Industrial Tribunal, Madras and Others
Madras High Court · AIR 1965 Mad 92 : (1965) 10 FLR 306 : (1965) ILR (Mad) 143 : (1965) 1 LLJ 315 : (1965) 78 LW 224 : (1965) 1 MLJ 216
Industrial Disputes Act, 1947 — Section 10(1), 22, 31, 33Payment of Wages Act, 1936 — Section 9, 9(1), 9(2)
High Courts10 Mar 1964Allowed
T.S.O. Abdul Khader Vs G.H. Rao
Madras High Court · (1965) ILR (Mad) 165
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts10 Mar 1964
Balasubramania Reddi by next friend Ramachandra Reddiar Vs Narayan Reddiar and Others
Madras High Court · AIR 1965 Mad 409 : (1965) ILR (Mad) 225 : (1964) 77 LW 719
High Courts10 Mar 1964
K.S. Narasimhachari Vs The Indo Commercial Bank Ltd., G.T. Madras and Another
Madras High Court · AIR 1965 Mad 147 : (1964) ILR (Mad) 841 : (1964) 77 LW 622
Evidence Act, 1872 — Section 91, 92
High Courts10 Mar 1964
Swami Motor Transports (P) Ltd., Tanjore Vs Raman and Raman (P) Ltd. Kumbakonam and Another
Madras High Court · AIR 1965 Mad 321 : (1964) ILR (Mad) 747 : (1965) 78 LW 244 : (1965) 1 MLJ 594
Central Motor Vehicles Rules, 1989 — Rule 208Motor Vehicles Act, 1939 — Section 43
High Courts09 Mar 1964Allowed
Krishnammal (Deaf and Dumb) By Next Friend Narasimha Iyer Vs Adivaraha Iyengar
Madras High Court · (1964) ILR (Mad) 396
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Mar 1964
Devi Press Vs Regional Provident Fund Commissioner, Madras and Another
Madras High Court · AIR 1965 Mad 462 : (1965) ILR (Mad) 99 : (1965) 1 LLJ 294 : (1965) 78 LW 167
Companies Act, 1956 — Section 484Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)
High Courts07 Mar 1964
Liquidator, Delta Plantation Company Limited Vs State of Madras
Madras High Court · (1965) 56 ITR 428 : (1965) 78 LW 231
Income Tax Act, 1922 — Section 10(2)(vii)