High Courts28 Jun 1962Dismissed
Central United Bank Ltd. and Another Vs B.A. Venkatarama Naidu
Madras High Court · AIR 1963 Mad 302 : (1963) ILR (Mad) 147 : (1963) 76 LW 32 : (1953) 1 MLJ 345
Partnership Act, 1932 — Section 32(3)
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,946 of 5,226
High Courts27 Jun 1962Allowed
W.P.A. Soundarapandian and Brothers Vs The Deputy Commercial Tax Officer and Another
Madras High Court · (1962) 13 STC 870
Tamil Nadu General Sales Tax Act, 1959 — Section 2(n)
High Courts27 Jun 1962
D.S. Seshadri Vs Jayalakshmi
Madras High Court · AIR 1963 Mad 283 : (1963) ILR (Mad) 384 : (1963) 76 LW 13 : (1953) 1 MLJ 11
Hindu Marriage Act, 1955 — Section 25, 28, 4
High Courts27 Jun 1962
N.S. Nataraja Iyer Vs Subramania Iyer and Others
Madras High Court · (1962) 75 LW 679 : (1962) 2 MLJ 488
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Madras City Tenants Protection Act, 1922 — Section 9
High Courts26 Jun 1962Dismissed
P.S. Duraikannoo Vs M. Saravana Chettiar and Another
Madras High Court · AIR 1963 Mad 468 : (1963) ILR (Mad) 376 : (1963) 76 LW 534 : (1963) 2 MLJ 399
Contract Act, 1872 — Section 55Specific Relief Act, 1877 — Section 12, 21Transfer of Property Act, 1882 — Section 69
High Courts26 Jun 1962
Registrar of Companies Vs P. Arunajatai
Madras High Court · AIR 1963 Mad 99 : (1962) 32 CompCas 1153 : (1963) CriLJ 302 : (1963) ILR (Mad) 289
Chartered Accountants Act, 1949 — Section 20(2), 21(4), 22, 5Companies Act, 1913 — Section 145Companies Act, 1956 — Section 227
High Courts25 Jun 1962
Pappu Reddiar Vs P.SV.RM. Ramanatha Iyer
Madras High Court · (1962) ILR (Mad) 1091 : (1962) 75 LW 585 : (1962) 2 MLJ 362
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts25 Jun 1962Allowed
Pappu Reddiar Vs P.S.V. Rm. Ramanatha Iyer
Madras High Court · AIR 1963 Mad 45
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts04 May 1962Dismissed
G. Abdul Rahim Sahib Vs Zeenath Bi (died) and Others
Madras High Court · AIR 1963 Mad 186
High Courts04 May 1962Allowed
T.S. Sailappan Vs Subbiah Pillai and Others
Madras High Court · AIR 1963 Mad 156
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90Provincial Insolvency Act, 1920 — Section 20
High Courts04 May 1962Dismissed
M. Ramanatha Pillai Vs K.V. Annamalai Chettiar and Another
Madras High Court · AIR 1963 Mad 342 : (1963) ILR (Mad) 580 : (1963) 76 LW 815 : (1963) 1 MLJ 263
Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 68, 68(1)
High Courts03 May 1962
Workmen employed in the Madras Pinjrapole Vs Management of the Madras Pinjrapole and Another
Madras High Court · (1963) ILR (Mad) 125 : (1962) 2 LLJ 472
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts02 May 1962Dismissed
Veeriah Ambalam Vs Karuppan and another
Madras High Court · (1963) ILR (Mad) 120
Constitution of India, 1950 — Article 226
High Courts02 May 1962
M. CT. Bank Ltd. (In Liquidation) Vs Commissioner of Income Tax, Madras
Madras High Court · (1963) ILR (Mad) 222 : (1963) 48 ITR 678
Income Tax Act, 1922 — Section 16, 16(2)Income Tax Act, 1961 — Section 12, 18(5), 3, 34, 49
High Courts02 May 1962Dismissed
Veeriah Ambalam Vs Karuppan and Another
Madras High Court · (1963) ILR (Mad) 120
Constitution of India, 1950 — Article 226
High Courts02 May 1962Allowed
Clara Mookerjea alias Smt. Mathuri Devi and Another Vs Surendra Manilal Mehta and Others
Madras High Court · AIR 1963 Mad 208 : (1963) 76 LW 183
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 69
High Courts01 May 1962Dismissed
Murugan Oil Industries (Pr.) Ltd. Vs Athi V. Suryanarayana Chettiar and Another
Madras High Court · AIR 1963 Mad 128 : (1963) 33 CompCas 833 : (1963) 76 LW 282 : (1963) 1 MLJ 250
Companies Act, 1913 — Section 4(2)Companies Act, 1956 — Section 11(2)
High Courts30 Apr 1962Dismissed
Pappu Reddiar and Another Vs Union of India (UOI) and Others
Madras High Court · AIR 1963 Mad 209 : (1962) 46 ITR 825
Constitution of India, 1950 — Article 14
High Courts26 Apr 1962Allowed
Chairman, Committee of Management, Integral Coach Factory Canteen Vs Deputy Commercial Tax Officer, Perambur Division
Madras High Court · (1962) 13 STC 827
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 46
High Courts26 Apr 1962
Sebastia Pillai Vs V.E.K. Kadher Meera Rowther and Another
Madras High Court · (1963) ILR (Mad) 108 : (1962) 75 LW 613 : (1962) 2 MLJ 530
Madras Merged States (Laws) Act, 1949 — Section 7