Madras High Court Judgments 2013 — Page 105

High Courts30 Apr 2013

S. Sumathi and Meenatche Pooja Vs R. Sharavanakumar

Madras High Court · (2013) 3 CTC 829 : (2013) 3 DMC 587 : (2013) 3 LW 609 : (2013) 4 MLJ 541

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24, 24, 25, 26, 26

High Courts30 Apr 2013Dismissed

F. Hoffmann-La Roche Ltd. and OSI Pharmaceuticals, LLC. Vs Intas Biopharmaceuticals Limited

Madras High Court · (2013) 4 MLJ 513 : (2013) 56 PTC 129

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 6 Rule 11, 11, 16, 16Copyright Act, 1957 — Section 62Patents Act, 1970 — Section 109, 48, 48(a), 69

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High Courts30 Apr 2013Allowed

S. Arumugam Vs M.S. Padmanabhan and Others Madras Gymkhana Club Vs M.S. Padmanabhan and Others Ishwar Achanta Vs M.S. Padmanabhan and Others

Madras High Court · (2013) 4 MLJ 392

Civil Procedure Code, 1908 (CPC) — Section 114Tamil Nadu Societies Registration Act, 1975 — Section 34A

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High Courts30 Apr 2013Dismissed

R. Ramesh Vs Bharath Sanchar Nigam Limited, The General Manager (Personnel), BSNL Corporate Office and The Central Administrative Tribunal

Madras High Court · (2013) 04 MAD CK 0240

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High Courts30 Apr 2013Dismissed

R. Baskaran Vs The State of Tamil Nadu and Others M. Kamaraj Vs The Commissioner of Madurai Corp.

Madras High Court · (2013) 04 MAD CK 0235

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High Courts30 Apr 2013Dismissed

M/s. German Trading Corporation Vs The Secretary to Government of Tamil Nadu and Others V. Jalandar Vs The Government of Tamil Nadu, The Director of Town Panchayats, Athanur Town Panchayat and German Trading Corporation

Madras High Court · (2013) 3 LW 690 : (2013) 5 MLJ 646

Constitution of India, 1950 — Article 243Q, 243WTamil Nadu District Municipalities Act, 1920 — Section 197, 199, 208, 209, 250Tamil Nadu Panchayats Act, 1994 — Section 160

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High Courts30 Apr 2013Dismissed

Lakshmi Vs K. Ramani and Santhi Ramani

Madras High Court · (2014) 1 MLJ 60

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High Courts30 Apr 2013

M/s. Leaap International Pvt. Ltd. Vs The Commissioner of Service Tax

Madras High Court · (2013) 21 GSTR 514 : (2013) 32 STR 257 : (2013) 63 VST 160

Central Excises and Salt Act, 1944 — Section 35FCustoms Act, 1962 — Section 129E

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High Courts30 Apr 2013Allowed

Kattu Raja Vs State by The Inspector of Police

Madras High Court · (2013) 1 LW(Cri) 633 : (2013) 2 MLJ(Cri) 830

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 145, 161, 25, 27

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High Courts30 Apr 2013Dismissed

R. Sachidhanandham Vs The District Collector and Others

Madras High Court · (2013) 5 MLJ 42

Madras Revenue Recovery Act, 1864 — Section 25Penal Code, 1860 (IPC) — Section 183, 186, 188

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High Courts30 Apr 2013

M/s. Imperial Granites Pvt. Limited Vs State of Tamil Nadu and The District Collector

Madras High Court · (2013) 3 LW 438 : (2013) 6 MLJ 100

Mines and Minerals (Development and Regulation) Act, 1957 — Section 18

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High Courts30 Apr 2013

M/s. India Sales Corporation and Shri. Tayeb Haroon Vs The Commissioner of Customs

Madras High Court · (2013) 21 GSTR 425

Constitution of India, 1950 — Article 14, 20(3), 226Customs Act, 1962 — Section 108

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High Courts30 Apr 2013

Indian Bank Vs The Presiding Officer and G. Thavamani

Madras High Court · (2013) 3 LLJ 45

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2(s), 25F

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High Courts30 Apr 2013

K. Suguna Vs Tamil Nadu Electricity Generation and Others

Madras High Court · (2013) 4 CTC 100 : (2013) 4 MLJ 657

Tamil Nadu Electricity Supply Code, 2004 — Clause 17(9)(a)

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High Courts30 Apr 2013Dismissed

M/s. Indiabulls Housing Finance Limited Vs Green Gardens Private Limited and Others Mrs. A. Indira Anand and Mrs. K. Bharathi Vs M/s. Indiabulls Housing Finance Limited and Others

Madras High Court · (2013) 04 MAD CK 0091

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 31(7), 31(7)(a), 34Constitution of India, 1950 — Article 14

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High Courts30 Apr 2013Dismissed

D. Ravikumar and Others Vs The Management TI Diamond Chain Ltd. and The Presiding Officer Principal Labour Court

Madras High Court · (2013) 139 FLR 1029 : (2013) 3 LLJ 120

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Factories Act, 1948 — Section 2(n)

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High Courts30 Apr 2013Dismissed

P. Mohanasundaram Vs The President, The Institute of Chartered Accountants of India and The Chairman, Southern India Regional Council

Madras High Court · AIR 2013 Mad 221 : (2013) 3 CTC 465 : (2013) 2 DMC 705 : (2013) 4 MLJ 641 : (2013) 216 TAXMAN 25 : (2013) WritLR 659

Chartered Accountants Act, 1949 — Section 10(1)(b)(i), 17, 20, 20(1)(d), 20(2)Constitution of India, 1950 — Article 20, 21, 311(2)Penal Code, 1860 (IPC) — Section 109, 494, 495

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High Courts30 Apr 2013

Rajadhiraj Corporate Management Pvt. Ltd. Vs The Commissioner of Customs and The Deputy Commissioner of Customs

Madras High Court · (2013) 04 MAD CK 0083

Customs Tariff Act, 1975 — Section 3(1)

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High Courts30 Apr 2013Allowed

S. Thirugnanasambandam Vs P. Kaliyaperumal, The Junior Engineer T.N.E.B. and The Executive Engineer T.N.E.B.

Madras High Court · (2013) 3 CTC 577 : (2013) 4 MLJ 563

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 16(c)

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High Courts30 Apr 2013Allowed

Shanmuga Polytechnic College Vs All India Council for Technical Education, Southern Regional Office, and Commissioner of Technical Education

Madras High Court · (2013) 5 MLJ 129 : (2013) WritLR 669

All India Council for Technical Education Act, 1987 — Section 23University Grants Commission Act, 1956 — Section 3

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Madras High Court judgments, 2013