Constitution of India, 1950 — Article 14, 309, 310, 311, 313Essential Commodities Act, 1955 — Section 5Government of India Act, 1935 — Section 24(2), 24(3), 240, 241, 243

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High Courts26 Nov 1963

K.M.K. Subbaraya Chettiar Vs Abirami Ammal and Another

Madras High Court · AIR 1965 Mad 157 : (1964) ILR (Mad) 720 : (1964) 77 LW 524

Negotiable Instruments Act, 1881 (NI) — Section 8

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High Courts26 Nov 1963

Bar Council Vs An Advocate

Madras High Court · (1964) ILR (Mad) 650

Bar Councils Act, 1926 — Section 10(1)

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High Courts22 Nov 1963Dismissed

E.C.P. Rathinaswami Nadar Vs The Presiding Officer, Labour Court and Another

Madras High Court · AIR 1964 Mad 255 : (1964) 8 FLR 343

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104

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High Courts22 Nov 1963

James Devadasan Pakkiam and Another Vs O. VR. SV. AR. Arunachalam Chettiar

Madras High Court · AIR 1965 Mad 192 : (1964) ILR (Mad) 155 : (1964) 77 LW 704

Stamp Act, 1899 — Article 40

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High Courts22 Nov 1963Dismissed

M.S. Ramachandram Pillai Vs K.R.M.K.M. Kumarappa Chettiar and Another

Madras High Court · AIR 1964 Mad 362 : (1964) 77 LW 174

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High Courts22 Nov 1963

Champalal Vs Gian Kaur and Others

Madras High Court · AIR 1964 Mad 379 : (1964) ILR (Mad) 157 : (1964) 77 LW 204

Transfer of Property Act, 1882 — Section 69, 69A, 69A(10)

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High Courts22 Nov 1963

A. K. A. CT.V.CT. Alagappa Chettiar and Others Vs Commissioner of Income Tax, Madras

Madras High Court · (1965) 55 ITR 605

Partnership Act, 1932 — Section 30

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High Courts22 Nov 1963Dismissed

M.S. Ramachandram Pillai Vs M.S. Ramachandram Pillai

Madras High Court · (1964) ILR (Mad) 383

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High Courts22 Nov 1963

Valli Ammal Vs Subramania Iyer and Another

Madras High Court · (1964) 1 MLJ 275

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5

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High Courts22 Nov 1963

K. Dakshinamurthi Vs State of Madras and Others

Madras High Court · AIR 1967 Mad 392 : (1964) ILR (Mad) 861

Constitution of India, 1950 — Article 309

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High Courts22 Nov 1963Allowed

Thangavel Chettiar and Another Vs Kuppu Bai and Another

Madras High Court · AIR 1964 Mad 386 : (1964) ILR (Mad) 164 : (1964) 77 LW 185

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Limitation Act, 1908 — Section 22Trusts Act, 1882 — Section 91

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