High Courts14 Nov 1963Allowed
K.N. Sampath Mudaliar Vs Sakunthala Ammal
Madras High Court · (1964) ILR (Mad) 363
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146, 151, 47Constitution of India, 1950 — Article 133(1)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,913 of 5,226
High Courts14 Nov 1963
Pappammal Annachatram Vs The Labour Court, Madurai and Others
Madras High Court · AIR 1965 Mad 253 : (1965) 10 FLR 120 : (1964) ILR (Mad) 819 : (1964) 1 LLJ 493 : (1965) 78 LW 120 : (1965) 1 MLJ 100
Constitution of India, 1950 — Article 226
High Courts13 Nov 1963Dismissed
Jayaraman, President, Siruvayalur Panchayat Vs The State of Madras
Madras High Court · (1964) ILR (Mad) 816
Tamil Nadu Panchayats Act, 1958 — Section 178, 47, 47(1), 47(2), 7
High Courts13 Nov 1963Allowed
M. Ct. Muthiah and Another Vs Deputy Controller of Estate Duty, Southern Zone
Madras High Court · AIR 1964 Mad 364 : (1963) 48 ITR 1 : (1964) 77 LW 61
Estate Duty Act, 1953 — Section 73
High Courts13 Nov 1963
Wilfred Pereira Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) ILR (Mad) 331 : (1964) 53 ITR 747
Income Tax Act, 1922 — Section 1(a), 10(2)(vii), 2(4A), 30, 66(1)
High Courts12 Nov 1963
Commissioner of Income Tax, Madras Vs Athi V. Ramachandra Chettiar
Madras High Court · (1964) 52 ITR 96
Income Tax Act, 1922 — Section 4, 66(1)
High Courts12 Nov 1963Dismissed
E.K. Raghava Reddy Vs Official Assignee and Others
Madras High Court · AIR 1964 Mad 549 : (1964) ILR (Mad) 752 : (1964) 77 LW 370
Presidency Towns Insolvency Act, 1909 — Section 53(3)Provincial Insolvency Act, 1920 — Section 51(3)
High Courts12 Nov 1963
B.Y. Narayanaiah, Executor Estate of late V. Subbamma, Trustee, Vavilla Venkateswara Sastrulu Trust Vs Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 308 : (1964) ILR (Mad) 950
Income Tax Act, 1922 — Section 4(3)
High Courts12 Nov 1963
The Commissioner of Income Tax Vs Ari. Athi. V. Ramachandra Chettiar, Merchant
Madras High Court · (1964) ILR (Mad) 321 : (1964) 1 MLJ 281
Income Tax Act, 1961 — Section 66(1)
High Courts12 Nov 1963
V.K. Balakrishnan Naidu Vs The State of Madras
Madras High Court · (1964) 1 LLJ 272 : (1964) 77 LW 69 : (1964) 1 MLJ 226
High Courts11 Nov 1963
A. Venkatachalam Chettiar Vs A. Kaliappa Chettiar and Others
Madras High Court · (1967) ILR (Mad) 798
Partnership Act, 1932 — Section 13, 14, 17, 3, 37Trusts Act, 1882 — Section 88
High Courts11 Nov 1963
N.N. Ramanatha Ayyar and Others Vs Pannaikara Moopan and Others
Madras High Court · (1964) ILR (Mad) 173
Constitution of India, 1950 — Article 19, 19(1)Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 4ATamil Nadu Cultivating Tenants Protection Act, 1955 — Section 13, 2, 3, 4(1), 4(2)
High Courts08 Nov 1963
R. Balasubramanian Vs N. Krishnammal and Others
Madras High Court · (1964) 1 MLJ 271
Constitution of India, 1950 — Article 133, 133(1)(a), 133(a)
High Courts08 Nov 1963Dismissed
The Coimbatore Municipal Council Vs C.P. Kandaswamy
Madras High Court · (1965) ILR (Mad) 126
Tamil Nadu District Municipalities Act, 1920 — Section 129, 131, 132, 306, 306(3)
High Courts08 Nov 1963
A. D. Jayaveerapandia Nadar Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 54 ITR 401
Income Tax Act, 1922 — Section 66
High Courts08 Nov 1963
N. Venkatarama Iyer Vs Abdul Karim alias Nurpasha and Others
Madras High Court · (1964) 77 LW 149 : (1964) 1 MLJ 268
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts08 Nov 1963Allowed
N. Venkatarama Iyer Vs Abdul Karim and Others
Madras High Court · AIR 1964 Mad 365
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 11
High Courts08 Nov 1963
A.D. Jayaveerapandia Nadar Vs The Commissioner of Income Tax
Madras High Court · (1964) 1 MLJ 201
Income Tax Act, 1961 — Section 66
High Courts07 Nov 1963Dismissed
J.M.A. Mohammed Ismail, minor by mother and guardian T.M.S. Ayesha Beevi and Others Vs Agricultural Income Tax Officer
Madras High Court · AIR 1964 Mad 556 : (1964) ILR (Mad) 312 : (1964) 77 LW 422
Constitution of India, 1950 — Article 19(1), 245, 246, 265Tamil Nadu Agricultural Income Tax Act, 1955 — Section 3, 65, 65(1), 65(4)
High Courts07 Nov 1963Dismissed
Fiaz Ahmed and Co. Vs The State of Madras
Madras High Court · (1964) ILR (Mad) 975 : (1964) 77 LW 465 : (1964) 15 STC 201