High Courts01 Aug 1963
The State of Madras Vs S.P.K. Koya and Others
Madras High Court · (1963) 76 LW 776 : (1964) 1 MLJ 232
Madras Estates Land Act, 1908 — Section 3(2)(d)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,922 of 5,226
High Courts01 Aug 1963
Sellappa Chetty and Others Vs Marappa Goundar and Others
Madras High Court · AIR 1965 Mad 37 : (1964) ILR (Mad) 691 : (1964) 77 LW 615
Registration Act, 1908 — Section 17Specific Relief Act, 1963 — Section 24
High Courts01 Aug 1963
Raju Pillai Vs Palanisami Pillai and Others
Madras High Court · AIR 1964 Mad 205
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Evidence Act, 1872 — Section 101, 102, 103, 104, 32(2)Trusts Act, 1882 — Section 90, 94
High Courts31 Jul 1963
In Re: Vairana Pillai
Madras High Court · (1966) CriLJ 222
Penal Code, 1860 (IPC) — Section 300, 326
High Courts31 Jul 1963
Vairana Pillai Vs The State
Madras High Court · (1964) ILR (Mad) 881
Penal Code, 1860 (IPC) — Section 300(1), 326
High Courts29 Jul 1963Dismissed
C.D. Sankara Narayanan Vs The Egmore Benefit Society (Third Branch) Ltd. and Others
Madras High Court · AIR 1964 Mad 256 : (1963) 76 LW 785
Trusts Act, 1882 — Section 10, 3
High Courts26 Jul 1963Dismissed
Nallathambi Nadar Chellakannu Nadar Vs Ammal Nadachi Chellathankom Nadachi and Others
Madras High Court · AIR 1964 Mad 169 : (1963) ILR (Mad) 1003 : (1964) 77 LW 27
Limitation Act, 1908 — Article 136, 19
High Courts26 Jul 1963Allowed
T.S. Raghupathi Iyer (died) his legal representatives T.R. Sitharamiah and Others Vs Elappan
Madras High Court · AIR 1964 Mad 16 : (1963) 76 LW 650
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 9
High Courts26 Jul 1963
Nallathambi Nadar Chellakanu Nadar Vs Ammal Nadachi Chellathankom Nadachi and Others
Madras High Court · (1964) 1 MLJ 181
Limitation Act, 1908 — Section 19
High Courts26 Jul 1963Dismissed
B. Sangarmal Sowcar Vs K. Murugesa Naicker
Madras High Court · AIR 1964 Mad 77 : (1963) 76 LW 623
Limitation (Amendment) Act, 1988 — Article 57
High Courts26 Jul 1963Dismissed
The Premier Insurance Co. Ltd. Vs V.R. Kannan and Another
Madras High Court · AIR 1964 Mad 284 : (1963) 76 LW 807
Arbitration Act, 1940 — Section 33
High Courts26 Jul 1963
Valliamma Champaka Vs Sivathanu Pillai and Others
Madras High Court · (1964) 1 MLJ 161
Limitation Act, 1908 — Article 148Transfer of Property Act, 1882 — Section 92, 95
High Courts26 Jul 1963Dismissed
Subbalakshmi Ammal Vs Ramalakshmi Ammal and Others
Madras High Court · AIR 1964 Mad 76 : (1964) ILR (Mad) 448 : (1963) 76 LW 573
Hindu Succession Act, 1956 — Section 14
High Courts26 Jul 1963Dismissed
S.N.K. Ramaswami Pillai Vs Karmega Thevar
Madras High Court · (1964) ILR (Mad) 712
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3)
High Courts26 Jul 1963
T.R. Sitharamiah and Others Vs Elappan
Madras High Court · (1964) ILR (Mad) 732
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 9, Order 22 Rule 9(1)Limitation Act, 1963 — Article 141, 176, 177, 376
High Courts24 Jul 1963Allowed
M.V. Narayanan Vs The Accommodation Controller and Another
Madras High Court · (1964) ILR (Mad) 746
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 3(1), 3(2), 3(3)
High Courts24 Jul 1963Dismissed
K.M. Krishnan Vs M. Venkatesan and Others
Madras High Court · AIR 1964 Mad 401 : (1964) 77 LW 284
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47
High Courts24 Jul 1963Dismissed
Haji Mohamed Abdullah and Others Vs C. Abdul Rahiman and Others
Madras High Court · AIR 1964 Mad 234 : (1963) 76 LW 649
High Courts23 Jul 1963Dismissed
Rangaswami Naicker Vs Chinnammal and Another
Madras High Court · AIR 1964 Mad 387 : (1964) ILR (Mad) 570 : (1964) 77 LW 79
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Hindu Womens Right to Property Act, 1937 — Section 3Transfer of Property Act, 1882 — Section 6
High Courts23 Jul 1963
Dayanandan and Another Vs Venugopal Naidu
Madras High Court · AIR 1964 Mad 78 : (1963) 76 LW 692
Civil Procedure Code, 1908 (CPC) — Section 2(11), 50(2)Transfer of Property Act, 1882 — Section 128