High Courts23 Jan 2012Dismissed
Commissioner of Income Tax Chennai Vs South India Holdings (P) Ltd 36-40, Armenian Street Chennai 600001
Madras High Court · (2012) 01 MAD CK 0081
Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 36, 36(1)
COURT ARCHIVE
Madras High Court judgments, 2012
2,571 judgments · page 118 of 129
High Courts23 Jan 2012Allowed
B.Tamilselvan Vs Balasubramanian, Poobalan, Kannathal and Subramanian
Madras High Court · (2012) 2 LW 9
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, 100, 100(5)Hindu Succession Act, 1956 — Section 15, 15(1), 15(2), 16, 8
High Courts23 Jan 2012Dismissed
Muthumani Vs V. Shanmugam (died) represented by his son Ramachandran
Madras High Court · (2012) 2 LW 56 : (2010) 1 MLJ 529
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts23 Jan 2012
K. Ganesan and K. Manokaran Vs The District Collector Office of the Collectorate Villupuram District, The Deputy Commissioner of Labour-II D.M.S. Compound Teynampet Chennai, Pandurangan (died) and Lakshmi P. Lakshmi Vs The Deputy Commissioner of Labour-II, D.M.S.Compound, Teynapet, Chennai-8, K. Ganesan and K. Manogaran
Madras High Court · (2012) 01 MAD CK 0020
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 31
High Courts20 Jan 2012Allowed
S. Thiruppathi Vs State
Madras High Court · (2012) MLJ(Cri) 289
Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 164, 302
High Courts20 Jan 2012Allowed
Rahamath Nisha Vs The State of Tamilnadu, The Union of India and The Superintendent of Central Prison, Central Prison, Madurai.- 20
Madras High Court · (2012) 1 MLJ 751
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1), 8
High Courts20 Jan 2012Allowed
The Special Tahsildar (LA), Sipcot II Hosur Vs S. Venkatasamy and The Project Officer, Sipcot, Bangalore Road, Hosur
Madras High Court · (2012) 01 MAD CK 0100
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts20 Jan 2012
Nagore Andavar Sambiranichatty Dhoopam Family Trust Vs S. Jegabar Ali
Madras High Court · (2012) 1 LW 1028
Civil Procedure Code, 1908 (CPC) — Section 9Waqf Act, 1995 — Section 6, 7, 85, 87
High Courts20 Jan 2012
State of Tamil Nadu Vs Esmath Rubber Corporation
Madras High Court · (2013) 60 VST 535
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)(b), 38
High Courts19 Jan 2012Dismissed
V. Senthamaraikannan, A. Jeyapal Pisu Rayar and Railas P. Rayan Vs The State
Madras High Court · (2012) 01 MAD CK 0332
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 420Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 5
High Courts19 Jan 2012Dismissed
R. Saroja, Ingritta and S. Sekar Vs The State
Madras High Court · (2012) 01 MAD CK 0330
Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240Penal Code, 1860 (IPC) — Section 420Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 13, 5, 6(4)
High Courts19 Jan 2012Dismissed
Poongodi and Others Vs Mani
Madras High Court · (2012) 01 MAD CK 0320
High Courts19 Jan 2012Dismissed
Sowri Raj Vs The Director of School Education, Education Department, Pondicherry and The Correspondent, Fathima Higher Secondary School, Pondicherry Stelle Marie Vs The Joint Director of School Education, Directorate of School Education, Pondicherry
Madras High Court · (2012) 01 MAD CK 0303
Constitution of India, 1950 — Article 12, 28, 30, 30(1), 30(2)Pondicherry School Education Act, 1987 — Section 11, 15, 2Pondicherry School Education Rules, 1996 — Rule 22, 51, 52
High Courts19 Jan 2012Dismissed
V. Soundararajan Vs The General Manager Tasmac Ltd., Talamuthu Natarajan Maligai Egmore Chennai 8, The District Manager Tasmac Ltd., Plot No. 14, 14A, 15-18 Sidco Industrial Estate Complex Military Road, Chevelimedu Village, Orikkai Post Kancheepuram District and B. Muthulakhsmi
Madras High Court · (2012) 01 MAD CK 0268
High Courts19 Jan 2012Dismissed
M/s. A. Bhagat and Co. and Another Vs B. Ravichankar Babu
Madras High Court · (2012) 2 LW 432
High Courts19 Jan 2012Allowed
Sanjeevan @ Reghu Vs The State of Tamil Nadu
Madras High Court · (2012) 01 MAD CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Evidence Act, 1872 — Section 113A, 113B, 17, 24, 25Penal Code, 1860 (IPC) — Section 201, 302, 377
High Courts19 Jan 2012
Joseph Easwaran Wapshare Vs The District Collector Udagamandalam and Nilgiris District and The Tahsildar Udagamandalam
Madras High Court · (2012) 01 MAD CK 0210
High Courts19 Jan 2012Dismissed
Prema and A. Sridharan Vs Murugesan
Madras High Court · (2012) 01 MAD CK 0184
Limitation Act, 1963 — Section 5
High Courts19 Jan 2012Allowed
The State of Tamil Nadu Vs Tvl Gupta Iron and Steel Company 67, Sembudoss Street Chennai 600 001
Madras High Court · (2012) 54 VST 50
Tamil Nadu General Sales Tax Act, 1959 — Section 10, 12(3), 150