High Courts11 Jul 1963
Subramaniam alias Allabaksh
Madras High Court · AIR 1964 Mad 526 : (1964) CriLJ 683
Penal Code, 1860 (IPC) — Section 84
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,924 of 5,226
High Courts11 Jul 1963
In Re: Subramaniam Alias Allabaksh
Madras High Court · (1964) 1 MLJ 156
Penal Code, 1860 (IPC) — Section 84
High Courts11 Jul 1963
The Deputy Commissioner of Commercial Taxes, Madras Division Vs P. Gajapathy Mudaliar
Madras High Court · (1964) 1 MLJ 211
Tamil Nadu General Sales Tax Act, 1959 — Section 7
High Courts11 Jul 1963
In Re: Subramaniam alias Allabaksh alias Subramudu
Madras High Court · (1964) 1 MLJ 156
Penal Code, 1860 (IPC) — Section 84
High Courts11 Jul 1963Allowed
Deputy Commissioner Commercial Taxes, Madras Division Vs P. Gajapathy Mudaliar
Madras High Court · (1964) ILR (Mad) 205 : (1964) 15 STC 421
High Courts09 Jul 1963Dismissed
Ramaswami Jadaya Gounder Vs Commissioner, Hindu Religious and Charitable Endowments Administration and Another
Madras High Court · AIR 1964 Mad 317 : (1963) 76 LW 611
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(17)
High Courts08 Jul 1963Allowed
Vaiyapuri Vanniyar Vs S. Rangaraju Naidu, And Another
Madras High Court · (1963) 07 MAD CK 0049
High Courts08 Jul 1963Allowed
Kaliyur M. Srinivasachariar Vs The Chairman Taxation Appeals Committee, Corporation of Madras
Madras High Court · AIR 1964 Mad 235 : (1964) ILR (Mad) 648 : (1964) 77 LW 83
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 1, Order 41 Rule 3
High Courts05 Jul 1963
M. Ratanchand Chordia and Others Vs Kasim Khaleeli
Madras High Court · (1964) 1 MLJ 293
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Easements Act, 1882 — Section 49
High Courts05 Jul 1963Dismissed
Virudhunagar Malaipettai and Another Vs State of Madras and Another
Madras High Court · AIR 1964 Mad 458 : (1964) 77 LW 100
Constitution of India, 1950 — Article 19(1), 265Madras Agricultural Produce Markets Act, 1959 — Section 18
High Courts05 Jul 1963Dismissed
Alamelu Ammal Vs Radhakrishna Naidu
Madras High Court · AIR 1964 Mad 304 : (1963) 76 LW 609
High Courts05 Jul 1963Dismissed
K.S.A. Kuchelanarayanan Chettiar Vs S.P. Sheik Abdul Kader and Co. and Others
Madras High Court · AIR 1964 Mad 106
Partnership Act, 1932 — Section 49Provincial Insolvency Act, 1920 — Section 7, 9, 9(1)
High Courts05 Jul 1963
In Re: Sundararaju
Madras High Court · (1964) CriLJ 457
Penal Code, 1860 (IPC) — Section 304, 323
High Courts05 Jul 1963
Kassimiah Charities Rajagiri Vs Madras State Wakf Board
Madras High Court · AIR 1964 Mad 18 : (1964) ILR (Mad) 188 : (1963) 76 LW 629
Waqf Act, 1954 — Section 25, 3, 3(1), 32
High Courts05 Jul 1963
K.S.A. Kuchelanarayanan Chettiar Vs S.P. Sheik Abdul Kadar and Co. and Others
Madras High Court · (1964) 1 MLJ 99
Provincial Insolvency Act, 1920 — Section 9
High Courts03 Jul 1963Allowed
K. Ramachandran Vs K. Kumaraswamy
Madras High Court · (1963) 07 MAD CK 0047
High Courts03 Jul 1963Dismissed
B. Kanniah Prasad Vs The Deputy Commercial Tax Officer and Another
Madras High Court · AIR 1964 Mad 311 : (1963) 76 LW 733 : (1964) 15 STC 63
Constitution of India, 1950 — Article 226
High Courts03 Jul 1963
K.M. Venugopal Pillai Vs K.M. Madhavakrishnan and Others
Madras High Court · AIR 1964 Mad 155 : (1963) 76 LW 779
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Hindu Womens Right to Property Act, 1937 — Section 23(2)
High Courts02 Jul 1963Dismissed
The Collector of Central Excise Vs V.K. Palappa Nadar
Madras High Court · AIR 1964 Mad 111 : (1963) 76 LW 809
Central Excise Rules, 1944 — Rule 223ACentral Excises and Salt Act, 1944 — Section 35, 36Constitution of India, 1950 — Article 226
High Courts28 Jun 1963
K.T.K. Thangamani (Detenu, Central Jail) Salem and Another Vs The Chief Secretary, Government of Madras and Another
Madras High Court · AIR 1965 Mad 225 : (1965) CriLJ 714 : (1964) ILR (Mad) 327
Constitution of India, 1950 — Article 14, 21, 22, 352(1), 359(I)Defence of India Act, 1962 — Section 3(2)(15), 44Defence of India Rules, 1962 — Rule 30(1), 30(4)