High Courts29 Aug 1963
G. Rangaraju Vs Parthasarathi
Madras High Court · (1964) 77 LW 658 : (1964) 1 MLJ 12
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,920 of 5,226
High Courts28 Aug 1963Allowed
T.M. Vythilinga Pillai, Sri Ambiga Bus Service Vs R. Lakshminarayanan and Another
Madras High Court · AIR 1964 Mad 465
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57, 57(4)
High Courts28 Aug 1963Allowed
N.A.R. Subbiah Chettiar Vs S.M. Viswanathan Chettiar (dead) and Others
Madras High Court · AIR 1964 Mad 120 : (1964) 77 LW 462
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 94, 73
High Courts28 Aug 1963
T.M. Vythilingam Pillai Sri Ambiga Bus Service Vs R. Lakshminarayanan and Another
Madras High Court · (1964) 1 MLJ 131
Motor Vehicles Act, 1988 — Section 57(4)
High Courts23 Aug 1963Dismissed
Management of the Hindu, Kasturi and Sons Ltd. Vs State of Madras and Others
Madras High Court · AIR 1964 Mad 412
Working Journalists (Fixation of Rates of Wages) Act, 1958 — Section 2
High Courts23 Aug 1963
The Management of the Hindu, Kasturi and Sons, Ltd. Vs The State of Madras and Others
Madras High Court · (1964) 1 MLJ 13
Working Journalists (Fixation of Rates of Wages) Act, 1958 — Section 9(2)
High Courts22 Aug 1963
R. Shanmuga Rajeswara Naganathan Sethupathy, Raja of Ramnad Vs B.R. Kandasami Dorai
Madras High Court · (1963) 76 LW 688 : (1964) 1 MLJ 58
High Courts22 Aug 1963Allowed
South Arcot Co-operative Motor Transport Society Ltd. Vs Syed Batcha and Others
Madras High Court · AIR 1964 Mad 103 : (1964) 1 LLJ 280
Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 31Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts22 Aug 1963
J. M. Sheth Vs Commissioner of Income Tax, Madras
Madras High Court · (1965) 56 ITR 293
Income Tax Act, 1961 — Section 22(4), 23(4)
High Courts21 Aug 1963Allowed
Gammies Private Limited Vs The Government of Madras
Madras High Court · (1963) 14 STC 965
High Courts21 Aug 1963
In Re: Alamelou
Madras High Court · AIR 1965 Mad 351 : (1965) CriLJ 224 : (1964) ILR (Mad) 811 : (1964) 77 LW 403
Pondicherry (Administration) Act, 1962 — Section 10
High Courts19 Aug 1963Dismissed
In re.- Rajah Singh
Madras High Court · (1963) 08 MAD CK 0035
Evidence Act, 1872 — Section 149, 25, 3, 31Penal Code, 1860 (IPC) — Section 302, 34, 419, 466, 471
High Courts19 Aug 1963Allowed
Lakshmi Mills Company Ltd. Vs The State of Madras
Madras High Court · (1964) ILR (Mad) 282 : (1964) 77 LW 111 : (1963) 14 STC 899
Central Sales Tax Act, 1956 — Section 3
High Courts16 Aug 1963Dismissed
Daniel Dorairaj, No. 254 M.O.C. B and C Mills, General Secretary, B and C Mills Staff Union Vs Management of the Buckingham and Carnatic Mills Co. Ltd. and Another
Madras High Court · AIR 1964 Mad 242 : (1964) 1 LLJ 207
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)
High Courts16 Aug 1963Dismissed
A. Venkatasami Naidu Vs Annamalai Goundar
Madras High Court · AIR 1964 Mad 474 : (1964) 77 LW 115
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 10Limitation Act, 1908 — Section 4
High Courts16 Aug 1963Dismissed
The State Of Madras Vs D. K. Guru-Nathan Cheitiar And Others
Madras High Court · (1963) 08 MAD CK 0032
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 2(7)
High Courts16 Aug 1963Dismissed
R. Shanmuga Rajeswara Naganatha Sethupathi, Raja Of Ramnad Vs S. Ramanatha Setupathi And Others
Madras High Court · (1963) 08 MAD CK 0007
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3
High Courts14 Aug 1963
Public Prosecutor Vs T. Pichai Mudaliar
Madras High Court · (1963) 76 LW 855 : (1964) 15 STC 39
High Courts14 Aug 1963
G.K. Devarajulu Naidu Vs Commissioner of Income Tax
Madras High Court · AIR 1963 Mad 183
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 16(3)