High Courts04 Oct 1963
Southern Roadways (P.) Ltd. Vs P. Methurai Veeraswami (died) M. Dhanapalan and Others
Madras High Court · AIR 1964 Mad 194 : (1964) ILR (Mad) 1 : (1964) 77 LW 71
Constitution of India, 1950 — Article 133, 133(1), 226, 228
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,917 of 5,226
High Courts04 Oct 1963Dismissed
Srinivasa Naicker and Others Vs Govindasami Chettiar and Others
Madras High Court · AIR 1964 Mad 201 : (1963) 76 LW 853
Transfer of Property Act, 1882 — Section 58, 68(1)
High Courts04 Oct 1963Allowed
Regional Transport Authority Vs Sri Mettupalayam Coonoor Service (P) Ltd.
Madras High Court · AIR 1964 Mad 454 : (1964) ILR (Mad) 641 : (1964) 77 LW 278
Motor Vehicles Act, 1939 — Section 47(1), 47(3), 57, 57(3), 57(5)
High Courts04 Oct 1963
Ananchaperumal Yogeeswarar Vs Sivagurunatha Pillai and Others
Madras High Court · (1964) 1 MLJ 86
High Courts04 Oct 1963
S.B. Adityan and Others Vs First Income Tax Officer, Madras.
Madras High Court · (1964) ILR (Mad) 700 : (1964) 52 ITR 453
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 4(3)(i)Income Tax Act, 1961 — Section 22(2)
High Courts04 Oct 1963
K. Srinivasan Iyengar Vs Khader Mohideen Rowther (died) and Others
Madras High Court · (1964) 77 LW 59 : (1964) 1 MLJ 323
Madras City Tenants Protection Act, 1922 — Section 9
High Courts04 Oct 1963
P.M.ST.P.L.CT. Palaniappa Chettiar Vs E.S.S.S. Varusai Mohammad Rowther
Madras High Court · (1964) 1 MLJ 191
Motor Vehicles Act, 1988 — Section 43A(2)
High Courts04 Oct 1963
Papammal and Others Vs Chinnammal and Others
Madras High Court · (1964) 1 MLJ 306
High Courts04 Oct 1963
P.M.ST.P.L.CT. Palaniappa Chettiar Vs E.S.S.S. Varusai Muhammad Rowther
Madras High Court · AIR 1965 Mad 54
Motor Vehicles Act, 1988 — Section 43
High Courts04 Oct 1963
V.K. Nataraja Gounder Vs S.A. Bangaru Reddiar
Madras High Court · AIR 1965 Mad 212
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts04 Oct 1963
Solar Works Vs Employees' State Insurance Corporation and Another
Madras High Court · AIR 1964 Mad 376 : (1964) 9 FLR 232 : (1964) ILR (Mad) 906 : (1963) 2 LLJ 597 : (1964) 77 LW 134
Employees State Insurance Act, 1948 — Section 75, 75(2), 96Madras Employees Insurance Court Rules, 1951 — Rule 17
High Courts03 Oct 1963Dismissed
Suranga Nilayam, President, M.A. Janaki, Advocate Vs The Official Trustee and Others
Madras High Court · (1964) ILR (Mad) 913
Vexatious Litigation (Prevention) Act, 1949 — Section 3
High Courts03 Oct 1963
Gordon Woodroffe and Co. Ltd., London Vs Income Tax Officer, Madras.
Madras High Court · (1964) ILR (Mad) 618 : (1964) 51 ITR 12
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22, 34, 34(1)(a), 34(1)(b), 49
High Courts03 Oct 1963
Short Brothers (P.) Ltd. Vs First Income Tax Officer, Salem.
Madras High Court · (1964) 51 ITR 315
Finance Act, 1956 — Section 3Income Tax Act, 1922 — Section 18(3)(d), 2(6A), 2(6A)(c)
High Courts03 Oct 1963Dismissed
Sm. M.A. Janaki Vs Official Trustee and Others
Madras High Court · AIR 1964 Mad 352 : (1964) 77 LW 198
Madras Vexatious Litigation (Prevention) Act, 1949 — Section 2, 3, 4
High Courts01 Oct 1963
Babu Gurukkal Vs The Commissioner for Hindu Religious and Charitable Endowments Board
Madras High Court · (1964) 1 MLJ 384
High Courts01 Oct 1963Allowed
Rukmani Ammal Vs N. Venkatarama Iyer and Others
Madras High Court · AIR 1964 Mad 281 : (1964) ILR (Mad) 530 : (1964) 77 LW 41
Limitation Act, 1908 — Article 144, 148
High Courts30 Sept 1963
Ravith Bibi by Guardian, Hasina Bibi Vs Agricultural Income Tax Officer
Madras High Court · (1964) 1 MLJ 119
Constitution of India, 1950 — Article 226
High Courts26 Sept 1963
T. Kanagasabapathy Pillai Vs Commissioner of Wealth-Tax, Madras.
Madras High Court · (1964) 51 ITR 146
Income Tax Act, 1961 — Section 2, 2(m), 2(q)Wealth Tax Act, 1957 — Section 24(6), 27(1), 3
High Courts25 Sept 1963
Anglo-French Textiles Ltd. Vs Chief Commissioner of Pondicherry State and Others
Madras High Court · (1964) ILR (Mad) 771 : (1966) 2 LLJ 434
Constitution of India, 1950 — Article 226