High Courts27 Nov 1962Dismissed
T. Mariasingha Chettiar Vs The State of Madras
Madras High Court · (1963) 1 MLJ 365 : (1963) 14 STC 424
States Reorganisation Act, 1956 — Section 119, 12, 3, 4, 7
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,936 of 5,226
High Courts27 Nov 1962
Paragon Talkies Vs Manickam (R.) and Others
Madras High Court · (1968) 1 LLJ 355 : (1963) 1 MLJ 304
Industrial Disputes Act, 1947 — Section 33C
High Courts27 Nov 1962
K.M. Muhammed Sultan Rowther and Another Vs K.S.M. Muhamed Nurdin
Madras High Court · (1963) 1 MLJ 300
Limitation Act, 1963 — Section 19
High Courts26 Nov 1962Allowed
Madura Mills Company Limited Vs The State of Madras
Madras High Court · (1964) ILR (Mad) 134 : (1964) 15 STC 90
Income Tax Act, 1961 — Section 35
High Courts26 Nov 1962Dismissed
Gannon Dunkerley and Company (Madras) Private Limited Vs The Government of Madras
Madras High Court · (1964) 15 STC 40
High Courts26 Nov 1962Allowed
V.K. Baraskar Vs State of Madras
Madras High Court · (1964) ILR (Mad) 516 : (1963) 76 LW 403 : (1963) 14 STC 615
Sales of Goods Act, 1893 — Section 4
High Courts23 Nov 1962
S. Rajammal Vs Rangaswami Reddiar
Madras High Court · (1963) 76 LW 325 : (1963) 1 MLJ 298
High Courts23 Nov 1962Dismissed
S. Vaidyanatha Iyer and Another Vs Life Insurance Corporation of India
Madras High Court · (1963) ILR (Mad) 761
Constitution of India, 1950 — Article 226Life Insurance Corporation Act, 1956 — Section 11, 11(1), 11(2), 49(2), 5Life Insurance Field Officers (Alteration of Remuneration and Other Terms and Conditions of Service) Order, 1957 — Rule 2
High Courts23 Nov 1962
Young Men's Indian Association (Regd.) Vs Jt. Commercial Tax Officer, Harbour Dn. II
Madras High Court · AIR 1964 Mad 63 : (1963) 76 LW 704 : (1963) 14 STC 1030
Companies Act, 1956 — Section 26Constitution of India, 1950 — Article 14, 226, 246Madras General Sales Tax Act, 1939 — Section 2
High Courts23 Nov 1962
Cosmopolitan Club Vs The Joint Commercial Tax Officer, Triplicane Division
Madras High Court · (1963) ILR (Mad) 695
Companies Act, 1913 — Section 26Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 226, 246
High Courts22 Nov 1962Allowed
Thangayi Ammal Vs Gurunatha Goundan and others.
Madras High Court · (1962) 11 MAD CK 0052
High Courts20 Nov 1962
Secretary, Vijayakumar Mills National Workers' Union Vs The Management of Vijayakumar Mills, Ltd. and Another
Madras High Court · (1964) 1 MLJ 82
Industrial Disputes Act, 1947 — Section 10(1)(c)
High Courts20 Nov 1962
The Management of Murugesa Naicker Co. Vs The Presiding Officer, Labour Court and Others
Madras High Court · (1963) 76 LW 219 : (1963) 1 MLJ 158
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts20 Nov 1962Dismissed
Esakki Pillai and Others Vs Ski Krishnan Nadar and Others
Madras High Court · (1968) ILR (Mad) 465
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 11, 12(1), 12(2), 18
High Courts20 Nov 1962Allowed
Sri Jayashree Tea Gardens, Limited Vs The Commissioner of Agricultural Income Tax, Board of Revenue
Madras High Court · (1964) ILR (Mad) 127
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Madras Plantations Agricultural Income Tax Act, 1955 — Section 2Religious Endowments Act, 1863 — Section 10
High Courts19 Nov 1962
Commissioner of Income Tax, Madras Vs B.C. Munirathnam Naidu
Madras High Court · (1966) 59 ITR 492
High Courts19 Nov 1962
W.P.A.R. Ramamoorthy and Others Vs The Secretary, Tirunelveli District National Plantation Workers' Union and Others
Madras High Court · (1964) 1 MLJ 80
Industrial Disputes Act, 1947 — Section 10(1)(c), 10(4)
High Courts19 Nov 1962
Mathew Abraham Vs Commissioner of Income Tax, Madras
Madras High Court · (1964) 51 ITR 467
Income Tax Rules, 1962 — Rule 24
High Courts17 Nov 1962
Raghuvir Kumar and Another Vs Shanmughavadivu and Others
Madras High Court · AIR 1971 Mad 330 : (1962) 2 MLJ 193
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 21
High Courts16 Nov 1962Dismissed
Uthamram Vs K.M. Abdul Kasim Co.
Madras High Court · AIR 1964 Mad 221 : (1963) ILR (Mad) 1040 : (1963) 76 LW 827
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 44A(2)Limitation Act, 1908 — Article 182, 183