High Courts03 Jan 2012Dismissed
Alagesan, Thangavel and Rangasamy Vs Ramanujam (Died) and Others
Madras High Court · (2012) 1 CTC 839
Easements Act, 1882 — Section 2, 7
COURT ARCHIVE
Madras High Court judgments, 2012
2,571 judgments · page 128 of 129
High Courts03 Jan 2012Dismissed
National Insurance Co. Ltd., T. Nagar, Chennai-600 017 Vs K. Azeez and Others
Madras High Court · (2013) 1 ACC 739 : (2013) ACJ 10 : (2012) 4 MLJ 260 : (2012) 3 TAC 736
Motor Vehicles Act, 1988 — Section 103, 14, 146, 147, 149
High Courts03 Jan 2012Dismissed
Manjula, Rasu and Meena @ Meenambal Vs State
Madras High Court · (2012) 2 DMC 409
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 319Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 109, 406, 494, 498A
High Courts03 Jan 2012Dismissed
K. Selvarani Vs The Director of Medical and Rural Health Services, Teynampet, Chennai 600006 and The Superintendent, E.S.I. Hospital, Coimbatore 15
Madras High Court · (2012) 01 MAD CK 0218
Constitution of India, 1950 — Article 14
High Courts03 Jan 2012Dismissed
A/M Kothandaramasamy Koil Thrupuvanam Vs Vairam and Others
Madras High Court · (2012) 1 CTC 542
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3Specific Relief Act, 1963 — Section 39Transfer of Property Act, 1882 — Section 108
High Courts03 Jan 2012
J. Haridoss Vs The Additional Superintendent of Police, Prohibition and Enforcement Wing, Thiruvannamalai and The Inspector General of Police, Villupuram Range, Villupuram
Madras High Court · (2012) 01 MAD CK 0182
High Courts03 Jan 2012Dismissed
Packiyam Vs The District Collector, Madurai and The Executive Officer, Velangudi Town Panchayat Madurai District
Madras High Court · (2012) 01 MAD CK 0181
Constitution of India, 1950 — Article 14, 16
High Courts03 Jan 2012Dismissed
G. Kishore Kumar and Others Vs R. Padmini and Others
Madras High Court · (2012) 01 MAD CK 0156
Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 213
High Courts03 Jan 2012Dismissed
M/s. Sundaram BNP Paribas HomeFinance Limited Vs Mr. Mir Ali H. No. 8-1-332/3/B/37, Aravind Colony, 2nd Lane of Shaiket Nala, Toli Chowki, Hyderabad - 500 008 and The Manager, Human Resource Department, Mahindra Satyam, Satyam Computer Service Limited, Infocity, Unit-12, Plot No. 35 and 36, Madhapur, Hitech City, Hyderabad - 500091
Madras High Court · (2012) 3 BC 99 : (2012) 2 CTC 209
Arbitration and Conciliation Act, 1996 — Section 36, 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46A, Order 38 Rule 5, 60(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts03 Jan 2012Dismissed
Madras Corporation Red Flag Union and Corporation Labour Union Regd.No.2601 Vs The Govt.of Tamil Nadu and The Commissioner Corporation of Chennai
Madras High Court · (2012) 01 MAD CK 0153
Industrial Disputes Act, 1947 — Section 12(3), 9A
High Courts03 Jan 2012Allowed
Tamil Nadu State Transport Corporation Vs The Joint Commissioner of Labour (Conciliation), DMS Building, Anna Salai, Chennai - 600018 and Vaidyanathan
Madras High Court · (2012) 01 MAD CK 0136
Industrial Disputes Act, 1947 — Section 10, 17B, 2A(2), 33, 33(2)
High Courts03 Jan 2012
Tvl. Sadanam Personal Products Limited, No. 3/34, I Floor, Bheemanna Mudaliar II Street, Bheemannapet, Chennai-18 Vs The Commercial Tax Officer, Alwarpet Asst. Circle, Chennai
Madras High Court · (2012) 01 MAD CK 0131
High Courts03 Jan 2012Allowed
The Assistant General Manager Overseas Branch The Canara Bank No. 770-A, Anna Salai, Chennai - 600 002 Vs M/s.The Waterbase Limited
Madras High Court · (2012) 01 MAD CK 0119
Financial Institutions Act, 1993 — Section 19, 9
High Courts03 Jan 2012Dismissed
B.K. Sundhararajan Vs The District Collector, District Collectorate Office, Dharmapuri District - 636 705 and Others
Madras High Court · (2012) 01 MAD CK 0102
High Courts03 Jan 2012Allowed
Priya Vs The Authorised Officer Indian Overseas Bank Erode Main Branch 12/1, Apt Road, Erode - 3 and C. Shanmugam
Madras High Court · (2012) 4 BC 68 : (2012) 2 BC 749 : (2012) 2 CTC 310
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(10), 13(2), 13(4), 13(7), 14
High Courts03 Jan 2012Dismissed
Vasantha Krishnan Vs Mrs. Jayashree and Others
Madras High Court · (2012) 01 MAD CK 0089
High Courts03 Jan 2012
Yalamanchili Software Exports Ltd., (formerly Yalamanchili Consultancy Services (P) Ltd.) Vs The Assistant Commissioner (CT) Anna Salai-III Assessment Circle, Chennai-600006 and The Appellate Deputy Commissioner, (CT):IV:(FAC), Chennai-600108
Madras High Court · (2012) 01 MAD CK 0087
High Courts03 Jan 2012Dismissed
The Superintending Engineer, Kadamparai Generation Circle, Minparai - 642116 Vs Presiding Officer, Labour Court, Coimbatore and K. Kumar K. Kumar Vs Presiding Officer, Labour Court, Coimbatore and The Superintending Engineer, Kadamparai Generation Circle, Minparai - 642 116
Madras High Court · (2012) 01 MAD CK 0056
Industrial Disputes Act, 1947 — Section 17(B), 25(F)Penal Code, 1860 (IPC) — Section 465, 468, 471, 480
High Courts03 Jan 2012
S. Saraswathy Vs The Tamil Nadu State Level Scrutiny Committee and Tamil Nadu Public Service Commission
Madras High Court · (2012) 2 CTC 580
High Courts02 Jan 2012Dismissed
Mangayarkarasi Vs Natarajan
Madras High Court · (2013) ALLMR(Cri) 113
Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118, 123, 124, 125, 138