Central Motor Vehicles Rules, 1989 — Rule 194, 194AConstitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 345, 345(5)

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High Courts20 Nov 1963

Ayyanan Vs Pechi and Another

Madras High Court · (1964) 77 LW 148 : (1964) 1 MLJ 274

Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3

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High Courts20 Nov 1963

Kamalammal Vs Board of Revenue by the Commissioner of Commercial Taxes and Another

Madras High Court · (1964) 77 LW 343 : (1964) 1 MLJ 394

Constitution of India, 1950 — Article 226

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High Courts20 Nov 1963

Parvathi Ammal and Others Vs Ponniah Nadar and Others

Madras High Court · (1964) ILR (Mad) 992

Madras Estates Land Act, 1908 — Section 20(2)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 64C

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High Courts19 Nov 1963

K.S. Nagendra Iyer and Another Vs M. Varadaraja Pillai and Others

Madras High Court · AIR 1965 Mad 198 : (1964) ILR (Mad) 28 : (1964) 77 LW 676

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 90

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High Courts19 Nov 1963

A. Annamalan Mudaliar Vs Perumayee Ammal and Others

Madras High Court · AIR 1965 Mad 139 : (1964) ILR (Mad) 845 : (1964) 77 LW 548

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 18(2), 5(1)Hindu Marriage Act, 1955 — Section 10, 13, 13(2)Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2

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High Courts19 Nov 1963

The Managing Committee of the Sengunthar Education Board Vs S.A. Periswami and Another

Madras High Court · (1964) 1 MLJ 272

Societies Registration Act, 1860 — Section 13

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High Courts19 Nov 1963Dismissed

State of Madras Vs R. Amar Singh and another

Madras High Court · (1963) 11 MAD CK 0070

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3(8)(a)(i)

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High Courts19 Nov 1963Allowed

Muthyukumaraswamiswami Pillai Vs Muthukatha Pillai and Another

Madras High Court · (1964) ILR (Mad) 22

Constitution of India, 1950 — Article 226

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High Courts19 Nov 1963

C. Hariprasad Vs Amalgamated Commercial Traders Private Ltd.

Madras High Court · AIR 1964 Mad 519 : (1964) 34 CompCas 209 : (1964) ILR (Mad) 832 : (1964) 77 LW 255

Companies Act, 1956 — Section 205, 206, 207, 426, 434

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High Courts19 Nov 1963Allowed

Konda Rm. Eswara Iyer and Sons and Others Vs Madras Bangalore Transport Co. and Others

Madras High Court · AIR 1964 Mad 516 : (1964) ILR (Mad) 997 : (1964) 77 LW 221

Carriers Act, 1865 — Section 2, 9

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High Courts19 Nov 1963Dismissed

Oakley Bowden and Co. Vs Indian Bank Ltd. and Others

Madras High Court · AIR 1964 Mad 202 : (1964) 77 LW 74

Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 3

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High Courts18 Nov 1963Allowed

Ramalingam Pillai Vs Sankara Iyer (Died) and Others

Madras High Court · AIR 1964 Mad 424 : (1964) ILR (Mad) 370 : (1964) 77 LW 169

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 90, 47Limitation Act, 1908 — Article 166, 181

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High Courts18 Nov 1963

State of Madras Vs R. Amar Singh and Another

Madras High Court · (1964) ILR (Mad) 827

Madras Buildings (Lease and Rent Control) (Amendment) Act, 1960 — Section 3(10)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 3, 3(1), 3(3), 3(5), 3(8)

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