High Courts01 Sept 1961
C. Ekambara Mudaliar Vs Sivasankara Mudaliar
Madras High Court · (1961) 74 LW 748 : (1962) 1 MLJ 200
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
COURT ARCHIVE
Madras High Court judgments
1,04,503 judgments · page 3,964 of 5,226
High Courts01 Sept 1961
C. Ekambare Mudaliar Vs Sivasankara Mudaliar
Madras High Court · AIR 1962 Mad 263
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts01 Sept 1961
Sellammal Vs Periammal
Madras High Court · AIR 1962 Mad 144 : (1961) 74 LW 781 : (1962) 1 MLJ 147
High Courts31 Aug 1961
D.S. Srinath Vs General Manager, Southern Railway, Madras
Madras High Court · AIR 1962 Mad 379 : (1962) 2 LLJ 124
Constitution of India, 1950 — Article 14, 16, 18, 226, 311Patiala State Regulations — Rule 278Railway Establishment Code — Rule 143, 148
High Courts31 Aug 1961Allowed
Vishweshwaradass Gokuldass Vs The Government of Madras
Madras High Court · (1962) 75 LW 90 : (1962) 13 STC 113
Sales of Goods Act, 1930 — Section 4
High Courts30 Aug 1961
The State of Madras Vs Davershola Tea Co. (P.), Ltd.
Madras High Court · (1962) ILR (Mad) 410 : (1961) 74 LW 756 : (1962) 1 MLJ 390
High Courts30 Aug 1961
Sri Kittappa Dress Manufacturing and Embroidery Works by Proprietor R. Kittappa Vs The State of Madras
Madras High Court · (1962) 2 MLJ 1
Madras General Sales Tax Act, 1939 — Section 3(2)
High Courts30 Aug 1961
State of Madras Vs Davershola Tea Company (Private) Ltd.
Madras High Court · (1963) 47 ITR 190
High Courts30 Aug 1961Dismissed
Sri Kittappa Dress Manufacturing and Embroidery Works Vs The State of Madras
Madras High Court · (1962) ILR (Mad) 399 : (1962) 75 LW 48 : (1962) 13 STC 34
High Courts24 Aug 1961
Kuppuswami Chettiar Vs Malayandi Ambalam
Madras High Court · (1962) ILR (Mad) 426 : (1961) 74 LW 819 : (1962) 1 MLJ 223
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 4A(1), 4A(2)
High Courts24 Aug 1961
S.M. Gengadaran Vs The Panachayat Board of Shenbakkam and Others
Madras High Court · (1962) 1 MLJ 327
Madras Village Panchayats Act, 1950 — Section 19(1)
High Courts24 Aug 1961
Jai Narayan Jai Govind Vs Controller of Estate Duty, Madras
Madras High Court · (1963) 49 ITR 105
Transfer of Property Act, 1882 — Section 123
High Courts24 Aug 1961
Thirumalai Iyengar Vs Subba Raja
Madras High Court · AIR 1962 Mad 219
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts24 Aug 1961
Sri Narasimhaswami, Namagiri Amman and Sri Ranganathaswami Temples Vs Muthukrishna Iyengar
Madras High Court · AIR 1962 Mad 244 : (1962) 75 LW 220
Contract Act, 1872 — Section 148
High Courts24 Aug 1961
S.V.R.Y.K.N. Kannappa Chettiar Vs Commissioner of Income Tax.
Madras High Court · (1962) 46 ITR 576
High Courts22 Aug 1961
Madurai City Co-operative Milk Supply and Another Vs Food Inspector, Madurai Municipality
Madras High Court · (1962) 2 MLJ 104
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts21 Aug 1961
P.S. Desikachari and Others Vs Associated Publishers, Madras (P) Ltd. and Another
Madras High Court · AIR 1962 Mad 327 : (1962) 4 FLR 429
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(F), 33Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 3
High Courts18 Aug 1961
S. Narayana Doss (died) and Another Vs Arumugathammal and Another
Madras High Court · (1962) 75 LW 71 : (1962) 1 MLJ 401
High Courts18 Aug 1961
S. Narayana Doss (Died) and Another Vs Arumugathammal and Another
Madras High Court · AIR 1962 Mad 259
High Courts18 Aug 1961
Commissioner of Income Tax, Madras Vs P.N. Ethiraj
Madras High Court · (1962) 46 ITR 484
Income Tax Act, 1961 — Section 10(2)(xv)