COURT ARCHIVE

Madras High Court judgments, 2012

2,571 judgments · page 8 of 129

High Courts03 Dec 2012Dismissed

Ambattur Zone Residents Welfare Association Vs Secretary to Government and Others

Madras High Court · (2013) 1 MLJ 561

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), 80(2)Constitution of India, 1950 — Article 21

High Courts03 Dec 2012

Ramesh Vs State of Tamil Nadu

Madras High Court · (2013) 2 MLJ(Cri) 30

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 323, 324, 34

High Courts03 Dec 2012Dismissed

The Managing Director Tamil Nadu State Transport Corporation (Madurai Division) Ltd. Madurai Vs Subramanian

Madras High Court · (2012) 12 MAD CK 0070

High Courts03 Dec 2012

S. Poothathan Vs Senior Regional Manager, Tamil Nadu State Marketing Corporation Ltd., (TASMAC) and Another

Madras High Court · (2013) 28 MLJ 403

High Courts30 Nov 2012Dismissed

Vikash Trading Company Vs Designated Authority, Directorate General of Anti-Dumping and Allied Duties, Ministry of Commerce and Industry and Others

Madras High Court · (2013) 291 ELT 15 : (2013) 1 MLJ 907

Competition Act, 2002 — Section 21, 62Constitution of India, 1950 — Article 226, 226(2)Customs Tariff Act, 1975 — Section 9, 9(C), 9A, 9B

High Courts30 Nov 2012Dismissed

Orchid Health Care Vs Union of India

Madras High Court · (2013) 290 ELT 504

Central Excises and Salt Act, 1944 — Section 35EE, 5A, 5A(1A)Constitution of India, 1950 — Article 226

High Courts30 Nov 2012Disposed Off

Subbannan @ Kondalathar Vs C. Palanisamy

Madras High Court · (2013) 1 MadWN(Civil) 529

High Courts30 Nov 2012

Shasun Pharmaceuticals Ltd. Vs Joint Secretary, M.F. (D.R.)

Madras High Court · (2013) 291 ELT 189

High Courts30 Nov 2012Allowed

K. Mohanan Vs Ms. Saraswathy

Madras High Court · (2013) 1 LW(Cri) 158 : (2013) 1 MLJ(Cri) 546

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 317

High Courts30 Nov 2012Allowed

V. Subbiyan Vs State of Tamilnadu

Madras High Court · (2013) 1 MLJ 428

Constitution of India, 1950 — Article 226

High Courts30 Nov 2012Dismissed

M/s. United Spirits Limited Vs Henkel India Limited TPL House, 1st Floor No. 3, Cenotaph Road Teynampet Chennai-600018, M/s. V.V.F. (India) Limited 109, Opp. Sion Fort Garden Sion (East) Mumbai-400022 and Wipro Ltd. Unit Wipro Consumer Care and Lighting C-Block, Doddakannelli, Sarjapur Road Bangalore 560035

Madras High Court · (2013) 1 MLJ 200 : (2013) 53 PTC 471

Trade Marks Act, 1999 — Section 28, 29, 31Transfer of Property Act, 1882 — Section 53A

High Courts30 Nov 2012Dismissed

Nadigar Sangham Charitable Trust Vs S. Murugan @ Poochi Murugan, P.A. Kaja Mohideen and M/s. SPI Cinemas (P) Ltd.

Madras High Court · (2012) 6 CTC 721 : (2013) 1 LW 122 : (2013) 1 MLJ 433

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 6 Rule 17, Order 7 Rule 1, 11, 92

High Courts30 Nov 2012Allowed

Kamakshi Lamipack Private Limited Vs The Government of Tamil Nadu and Others

Madras High Court · (2012) 6 CTC 856 : (2013) 1 MLJ 307

Constitution of India, 1950 — Article 14, 162, 226Electricity Act, 2003 — Section 108, 11, 11(1), 12, 20(1)Life Insurance Corporation Act, 1956 — Section 11(2)

High Courts30 Nov 2012Allowed

M/s. Deccan Forwarding and Logistics India Private Limited Vs The Commissioner of Customs (Imports), Custom House, No. 60, Rajaji Salai, Chennai-600 001 and The Assistant Commissioner of Customs (CHA), Custom House, No. 60, Rajaji Salai, Chennai-600 001

Madras High Court · (2012) 11 MAD CK 0165

Customs Act, 1962 — Section 146(2)

High Courts30 Nov 2012Dismissed

Secretary School Committee, General Cariappa Higher Secondary School Vs Joint Director (Secondary Education), Chennai and Others

Madras High Court · (2013) 1 LLJ 556

High Courts30 Nov 2012Allowed

K. Jayalakshmi and Others Vs Principal Commissioner and Commissioner of Land Reforms and Others

Madras High Court · (2013) 1 MLJ 839

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 3(1), 3(1)(a), 3(2), 3(2)(b)

High Courts30 Nov 2012Dismissed

Indrani and Another Vs A.P. Madhan and Another

Madras High Court · (2013) 2 MLJ 380

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts30 Nov 2012

Jaisankar Vs State

Madras High Court · (2013) 1 LW(Cri) 167 : (2013) 2 MLJ(Cri) 547

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 294(b), 341, 379, 506, 506(ii)Probation of Offenders Act, 1958 — Section 12, 3, 4

High Courts30 Nov 2012

Amaladoss Stephen Vs Seethalakshmi Ammal

Madras High Court · (2013) 2 LW 858

Evidence Act, 1872 — Section 145

High Courts29 Nov 2012Allowed

Dr. Jeppiar and Another Vs State of Tamil Nadu and Bija Madali

Madras High Court · (2013) 1 LW(Cri) 45

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3)Evidence Act, 1872 — Section 24Negotiable Instruments Act, 1881 (NI) — Section 138, 141