High Courts06 Dec 1963
M. Penniah Nattar Vs The Collector of Thanjavur and Another
Madras High Court · (1964) 77 LW 306 : (1964) 1 MLJ 363
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,910 of 5,226
High Courts06 Dec 1963Allowed
C.S. Mani Vs Vijaya Pillai
Madras High Court · (1964) ILR (Mad) 357
Penal Code, 1860 (IPC) — Section 425, 426Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17(1), 33(1)
High Courts05 Dec 1963
A.H.M. Allaudin Vs Additional Income Tax Officer, Tuticorin, Madras, and Others.
Madras High Court · (1964) 52 ITR 900
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 49, 50, 66(1), 66(2)
High Courts05 Dec 1963Dismissed
Shanmugam Chettiar and Another Vs V.R.P.L.M.P.L. Palaniappa Chettiar and Others
Madras High Court · (1964) ILR (Mad) 101
Civil Procedure Code Amendment Act, 1929 — Order 34 Rule 4(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, 107, 151, 47, 48Limitation Act, 1908 — Article 182, 182(5)
High Courts05 Dec 1963
In re : Perumal Konar
Madras High Court · (1965) CriLJ 389
Prevention of Food Adulteration Act, 1954 — Section 10(8), 16
High Courts05 Dec 1963
A.H.M. Allaudin Vs The Commissioner of Income Tax and Others
Madras High Court · (1964) ILR (Mad) 15
Ceylon Double Taxation Relief Rules — Rule 3, 4, 5Income Tax Act, 1922 — Section 34, 49A, 50, 66(1), 66(2)
High Courts05 Dec 1963
B. Jayarama Mudaliar Vs Bhoomi Ammal
Madras High Court · (1964) CriLJ 600
Criminal Procedure Code, 1898 (CrPC) — Section 147, 147(1A)
High Courts04 Dec 1963
In Re: S. Vaiyapuri and Another
Madras High Court · (1964) 77 LW 326 : (1964) 1 MLJ 445
Madras City Police Act, 1888 — Section 75
High Courts03 Dec 1963Dismissed
General Manager, Southern Railway Vs J.B. Purushottam
Madras High Court · AIR 1964 Mad 243 : (1964) 9 FLR 118 : (1964) 77 LW 103
Constitution of India, 1950 — Article 311(2)
High Courts03 Dec 1963Allowed
C. Murugesa Mudaliar Vs Management of S.U.S. Davey Sons and Another
Madras High Court · AIR 1964 Mad 503 : (1964) 77 LW 321
Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts03 Dec 1963
Mohammed Karimuddin and others Vs The Collector of Madras, First Line Beach, Madras
Madras High Court · (1963) 12 MAD CK 0055
Land Acquisition Act, 1894 — Section 17(1), 17(4), 4(1), 6
High Courts03 Dec 1963
G. Murugesa Mudaliar Vs The Management of S.U.S. Davey Sons and Another
Madras High Court · (1964) 1 LLJ 219 : (1964) 1 MLJ 437
Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)
High Courts03 Dec 1963
S. Sivaswamy Vs Inspector of Panchayats and Local Boards, being the District Collector and Another
Madras High Court · (1964) ILR (Mad) 681 : (1965) 78 LW 238 : (1964) 77 LW 186 : (1964) 1 MLJ 402
High Courts03 Dec 1963
Public Prosecutor Vs Arulswami
Madras High Court · AIR 1964 Mad 350 : (1964) CriLJ 167 : (1964) ILR (Mad) 190 : (1964) 77 LW 182
Madras Village Panchayats Act, 1950 — Section 106, 127, 127(1)
High Courts03 Dec 1963
A.H.M. Allaudin Vs The Commissioner of Income Tax
Madras High Court · (1964) 1 MLJ 426
Income Tax Act, 1961 — Section 50
High Courts03 Dec 1963Allowed
Mohammed Karimuddin and Others Vs The Collector of Madras
Madras High Court · (1964) ILR (Mad) 337
Land Acquisition Act, 1894 — Section 17(1), 17(4), 4(1), 6
High Courts02 Dec 1963
Public Prosecutor Vs Geetha
Madras High Court · (1964) 1 MLJ 400
Criminal Procedure Code, 1898 (CrPC) — Section 476(b)Tamil Nadu Children Act, 1920 — Section 29
High Courts30 Nov 1963
M. Ct. Muthiah Vs The Deputy Controller of Estate Duty
Madras High Court · (1964) 1 MLJ 279
Constitution of India, 1950 — Article 226
High Courts29 Nov 1963
A. Gopalakrishna Iyengar Vs P. Sirrengammal and Another
Madras High Court · (1964) ILR (Mad) 163 : (1964) 1 MLJ 278
High Courts29 Nov 1963
M.S.M.M. Meyyappa Chettiar (Died) Karaikudi and Another Vs The Income Tax Officer, Karaikudi
Madras High Court · AIR 1965 Mad 68 : (1964) ILR (Mad) 954 : (1964) 54 ITR 151
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 226, 32Government of India Act, 1935 — Section 226