High Courts26 Nov 2012
S. Senthil Kumar Vs K. Naganathan
Madras High Court · (2012) 11 MAD CK 0037
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), 50Evidence Act, 1872 — Section 58Negotiable Instruments Act, 1881 (NI) — Section 118
COURT ARCHIVE
Madras High Court judgments, 2012
2,571 judgments · page 12 of 129
High Courts26 Nov 2012Dismissed
A. Ramalingam Vs The State of Tamil Nadu and Others
Madras High Court · (2012) 11 MAD CK 0010
Constitution of India, 1950 — Article 14, 16, 21
High Courts26 Nov 2012
K.R. Rajeesh Kumar Vs K. Nalini Raghavan, K.R. Reshma Sawini and K.R. Ranjiv Ragav
Madras High Court · (2013) 1 CTC 297 : (2012) 8 MLJ 824
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Nov 2012Dismissed
M. Selvakumar Vs Inspector of Police, All women Police Station
Madras High Court · (2013) 3 Crimes 92 : (2013) 1 MLJ(Cri) 523 : (2013) 2 RCR(Criminal) 614
Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(1), 313, 428Penal Code, 1860 (IPC) — Section 376, 415, 417, 420, 90
High Courts23 Nov 2012Dismissed
S. Srikanth Vs Divyalaxmi
Madras High Court · (2013) 2 RCR(Civil) 35
Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 19, 20, 20
High Courts23 Nov 2012
M/s. Spectroteks Vs The Commissioner of Customs, (Seaports-Import), Customs House, No. 60, Rajaji Salai, Chennai 600001, The Additional Commissioner of Customs (Group 5), Customs House, No. 60, Rajaji Salai, Chennai 600001 and The Director General of Foreign Trade and Ex-Officio, Additional Secretary to the Government of India, Ministry of Commerce and Industry, Department of Commerce, New Delhi
Madras High Court · (2012) 11 MAD CK 0240
High Courts23 Nov 2012
R. Betsy Vinolia Vs Tamil Nadu Dr. Ambedkar Law University and University Grants Commission (UGC)
Madras High Court · (2012) 11 MAD CK 0239
High Courts23 Nov 2012Allowed
S. Regina Beevi Vs The Inspector of Police, Vadasery Police Station, Vadasery, Nagercoil, Kanyakumari District
Madras High Court · (2012) 11 MAD CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts23 Nov 2012
Paulraj Vs The Branch Manager, Muthoot Fincorp Ltd.
Madras High Court · (2013) 1 CTC 923 : (2013) 1 LW 346
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 5(2), Order 9 Rule 8, Order 9 Rule 9, 151
High Courts23 Nov 2012
Soosaiammal, Satheesh and Rosy Vs K.M. Israel Raj and K.S. Panner Selvam
Madras High Court · (2012) 11 MAD CK 0094
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(c), 151
High Courts23 Nov 2012Dismissed
Kamalasanan alias Suresh Vs Sreelaja
Madras High Court · (2012) 11 MAD CK 0093
Constitution of India, 1950 — Article 227
High Courts23 Nov 2012Dismissed
J. Rajamoni Vs V. Burnabas
Madras High Court · (2013) 1 LW 652
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)(c)
High Courts23 Nov 2012Allowed
Rajeshwari and Padmavathi Vs Santhi
Madras High Court · (2012) 11 MAD CK 0053
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts23 Nov 2012Dismissed
S. Velmurugan and R. Kanniyappan Vs The District Collector, Vellore District, Vellore-9, The Tahsildar, Vellore District and The District Revenue Officer, Vellore, Vellore District.
Madras High Court · (2012) 11 MAD CK 0030
High Courts23 Nov 2012
The United India Insurance Co. Limited Nilgiris Vs Arukkani, Palanisamy and Thippa Gowder
Madras High Court · (2013) 1 MLJ 247
Constitution of India, 1950 — Article 136
High Courts23 Nov 2012
M. Selvakumar Vs The Inspector of Police, All Women Police Station, Thirumangalam, Madurai District
Madras High Court · (2013) 3 Crimes 92 : (2013) 1 MLJ(Cri) 523 : (2013) 2 RCR(Criminal) 614
Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(1), 313, 428Penal Code, 1860 (IPC) — Section 376, 415, 417, 420, 90
High Courts22 Nov 2012Dismissed
Kandan @ Viral Kandan Vs State
Madras High Court · (2013) 1 MLJ(Cri) 369
Arms Act, 1959 — Section 25(1B)(a)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts22 Nov 2012Dismissed
Chairman, Tantransco Vs District Collector and Another
Madras High Court · (2013) 1 MLJ 212
Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 51Electricity Act, 2003 — Section 10, 164, 67, 68