COURT ARCHIVE

Madras High Court judgments, 2012

2,571 judgments · page 2 of 129

High Courts20 Dec 2012Dismissed

The Authorised Officer, Indian Bank Vs Tetrahedron Ltd., T. Ashok Surana, Simla Surana and Surana industries Tetrahedron Ltd., T. Ashok Surana, Simla Surana and Surana industries Vs The Authorised Officer, Indian Bank

Madras High Court · (2013) 2 BC 218 : (2013) 1 CTC 353 : (2013) 1 LW 711

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 29

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High Courts20 Dec 2012

Vadivel Sizing and Weaving Mills (P) Limited and Another Vs Fenner (India) Limited Textile Division

Madras High Court · (2013) 1 MLJ(Cri) 450

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 114(g), 85Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(a)

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High Courts20 Dec 2012Dismissed

Secretary, St. John Sangam Vs Sengamalai and Others

Madras High Court · (2013) 2 LLJ 396

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High Courts20 Dec 2012

P. Narayanan and Others Vs Sub Divisional Magistrate cum Revenue Divisional Officer and Another

Madras High Court · (2013) 2 MLJ(Cri) 709

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High Courts20 Dec 2012Dismissed

V. Vairavan Pillai Vs The Secretary to the Government, Home (SC) Department and The Director of Prosecution

Madras High Court · (2013) 1 LW 909

Penal Code, 1860 (IPC) — Section 109, 124(A), 420

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High Courts19 Dec 2012Allowed

Secretary to Government, Education Department and Others Vs C. Vellaiammal, Headmistress, Gandhi Vidhayalayam Elementary School and Another

Madras High Court · (2013) 1 MLJ 706 : (2013) WritLR 696

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High Courts19 Dec 2012Dismissed

Raman Ravi Vs Commissioner, Hindu Religious and Charitable Endowments (Admn.) Dept, Chennai and Others

Madras High Court · (2013) 2 MLJ 169

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 110, 6(15), 6(16), 6(18), 6(20)

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High Courts19 Dec 2012Disposed Off

M.N. Manoharan Vs N.V. Rangachari

Madras High Court · (2013) 2 MadWN(Civil) 249

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High Courts19 Dec 2012Dismissed

Mullaiyammal Vs Samuthiradevi

Madras High Court · (2013) 1 MadWN(Civil) 789

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High Courts19 Dec 2012

S.M. Rathinavel and Another Vs K.K. Stalin and Others

Madras High Court · (2013) 2 MLJ 649

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High Courts19 Dec 2012Dismissed

G. Kumar Vs Samuthiradevi and Another

Madras High Court · (2013) 1 MLJ 513

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98

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High Courts19 Dec 2012

M. Karuppasamy Vs Sub Inspector of Police

Madras High Court · (2013) 2 MLJ(Cri) 23

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 379

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High Courts19 Dec 2012

S. Muniyandi and Others Vs State of Tamilnadu and Others S. Muniyandi and Others Vs State of Tamilnadu and The Tamil Nadu Government Agricultural Graduate Association (Taga) Tamizhaga Thottakkalaithurai Pattathari Aluvalargal Sangam Vs The Agriculture Production Commissioner and Secretary to Government Agricultural Department Secretariat Fort ST. George, Chennai 9 and Others

Madras High Court · (2013) 1 MLJ 919

Constitution of India, 1950 — Article 14, 309

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High Courts19 Dec 2012Allowed

N.R. Sadasivam Vs Indian Bank and Others

Madras High Court · (2013) 1 CTC 53

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 90Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 25, 29

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High Courts19 Dec 2012Dismissed

M/s. Gemini Communications Ltd. Vs The Chief General Manager Southern Telecom Projects Bharat Sanchar Nigam Ltd., 25, Greenways Lane Raja Annamalaipuram Chennai-600028

Madras High Court · (2013) 1 CTC 550 : (2013) 1 MLJ 569

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contract Act, 1872 — Section 14, 37, 38, 41, 41(e)

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High Courts19 Dec 2012

N.A. Thangarajan and Sons Vs M/S. 1st Choice Food Products

Madras High Court · (2013) 54 PTC 130

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 4 Rule 1, Order 7 Rule 1Copyright Act, 1957 — Section 51, 55, 62Trade Marks Act, 1999 — Section 134, 135, 27, 28, 29

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High Courts19 Dec 2012Dismissed

Rt. Rev. Dr. M. Dorai Vs Church of South India Synod

Madras High Court · (2013) 1 MLJ 469

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2, 9Constitution of India, 1950 — Article 25, 26Penal Code, 1860 (IPC) — Section 120(B), 406, 467, 468, 470

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High Courts18 Dec 2012Dismissed