High Courts04 Mar 1963
A. Ranganathan Vs Controller of Estate Duty
Madras High Court · AIR 1963 Mad 432 : (1963) 49 ITR 137 : (1963) 2 MLJ 531
Estate Duty Act, 1953 — Section 10
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,931 of 5,226
High Courts04 Mar 1963Allowed
In Re: S. Sanjeevaraya Setty
Madras High Court · AIR 1964 Mad 8 : (1964) CriLJ 47
Factories Act, 1948 — Section 2
High Courts28 Feb 1963
Kothari Mehta and Co. (PTE.) Ltd. Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) 50 ITR 753
High Courts25 Feb 1963Dismissed
Murlimal Santram and Co. (Madras) Private Ltd. Vs Commissioner of Income Tax
Madras High Court · AIR 1964 Mad 380 : (1963) 49 ITR 858
Income Tax Act, 1922 — Section 23A
High Courts22 Feb 1963Dismissed
M. Subramania Achari and another Vs The commissioner, H. R. And C. E. Madras, and another
Madras High Court · (1963) 02 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts22 Feb 1963Dismissed
Ramaganesan Pillai and Others Vs Rajah Ayyar and Others
Madras High Court · AIR 1964 Mad 53 : (1963) ILR (Mad) 911 : (1963) 76 LW 414
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(2), Order 21 Rule 95, Order 23 Rule 4, 47
High Courts22 Feb 1963Dismissed
Nagappa Vs State of Madras
Madras High Court · (1964) ILR (Mad) 994
Madras Estates Land Act, 1908 — Section 20(A), 3(16)Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 64(6)(2)
High Courts21 Feb 1963Dismissed
Rathnam Pillai Vs Sellappa Reddiar and Another
Madras High Court · (1963) ILR (Mad) 1094
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 115Constitution of India, 1950 — Article 226Madras Estates Land Act, 1908 — Section 192
High Courts21 Feb 1963Allowed
Ramachandran Vs Anjammal
Madras High Court · (1963) 02 MAD CK 0003
Court Fees Act, 1870 — Section 18
High Courts21 Feb 1963Dismissed
Rathnam Pillai Vs Sellappa Reddiar and another
Madras High Court · (1963) ILR (Mad) 1094
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, 115Constitution of India, 1950 — Article 226
High Courts19 Feb 1963Dismissed
K.N. Srinivasa Iyer Vs The Joint Official Liquidators of Nurani Union Bank Ltd. (in liquidation) and Others
Madras High Court · AIR 1963 Mad 464 : (1963) 33 CompCas 735 : (1963) 76 LW 435
Companies (Amendment) Act, 1956 — Section 449, 450, 543Companies Act, 1913 — Section 168, 175, 175(1), 235
High Courts17 Feb 1963
Govindaswami Padayachi Vs Kaliaperumal Padayachi
Madras High Court · (1963) 02 MAD CK 0001
Penal Code, 1860 (IPC) — Section 447
High Courts15 Feb 1963Dismissed
Pabbisetti Seethamma Vs G. Lakshmana Iyer
Madras High Court · (1963) 02 MAD CK 0014
High Courts13 Feb 1963Dismissed
V.N. Swaminathan Vs Angayarkanni Ammal and Others
Madras High Court · AIR 1964 Mad 11 : (1963) 76 LW 507
Guardians and Wards Act, 1890 — Section 41(1)Hindu Minority and Guardianship Act, 1956 — Section 4, 5Majority Act, 1875 — Section 3
High Courts08 Feb 1963Dismissed
Rajammal Vs G. Viswanatha Ayyar and others
Madras High Court · (1963) ILR (Mad) 1184
Tamil Nadu Agriculturists Relief Act, 1938 — Section 4(h)
High Courts08 Feb 1963Dismissed
Malabar Petroleum Co. by Partner K.V. Thomas Vs Continental Oil Co. Ltd.
Madras High Court · AIR 1963 Mad 307 : (1963) 33 CompCas 367 : (1963) 76 LW 258 : (1963) 2 MLJ 116
Companies Act, 1956 — Section 469, 469(1)Limitation Act, 1963 — Article 120
High Courts08 Feb 1963Dismissed
Rajammal Vs G. Viswanatha Ayyar and Others
Madras High Court · (1963) ILR (Mad) 1184
Limitation Act, 1963 — Article 148Tamil Nadu Agriculturists Relief Act, 1938 — Section 19(2), 4, 9A, 9A(2)Tamil Nadu Indebted Agriculturists (Repayment of Debts) Act, 1955 — Section 2
High Courts06 Feb 1963
P.R. Kanakasabapathi Chettiar and Others Vs P.V. Govindarajulu Naidu and Others
Madras High Court · (1964) 1 MLJ 135
Contract Act, 1872 — Section 2(d), 29
High Courts06 Feb 1963Dismissed
P.R. Kanakasabapathi Chettiar and Others Vs P.V. Govindarajulu Naidu and Another
Madras High Court · AIR 1964 Mad 219 : (1963) ILR (Mad) 975 : (1964) 77 LW 322
Contract Act, 1872 — Section 2, 29
High Courts01 Feb 1963
A. Padmanabha Naidu and another Vs Naraindas Vishandas by partners Naraindas and others
Madras High Court · (1963) ILR (Mad) 1000
Civil Procedure Code, 1908 (CPC) — Section 151