COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 107 of 159

High Courts29 Apr 2013Allowed

Kavi Bharathi Vidyalaya (A Unit of Mahamayee Ammal Thangappa Nadar Educational Trust) Vs The Special Officer Private Schools Fees Determination Committee and Others

Madras High Court · (2013) 3 MLJ 834

Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009 — Section 2(e), 2(j), 3, 3(3), 4

Read judgment

High Courts29 Apr 2013

M/s. Ultra Tiles Pvt. Ltd. Vs The Assistant Commissioner (CT)

Madras High Court · (2014) 67 VST 162

Constitution of India, 1950 — Article 226Tamil Nadu Value Added Tax Act, 2006 — Section 19, 19(3), 22, 27, 27(3)

Read judgment

High Courts29 Apr 2013Dismissed

C. Thayaparan Vs Inspector of Police, Special Police Establishment, CBI-ACB

Madras High Court · (2013) 4 CTC 19

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 193, 195, 196Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(1)(e), 13(2), 17

Read judgment

High Courts29 Apr 2013Partly Allowed

T.A. Mohamed Moideen (died) and Others Vs T.A. Haja Hussain and Others

Madras High Court · (2013) 8 MLJ 116

Read judgment

High Courts26 Apr 2013Allowed

R. Gopalakrishnan Vs Tiruparankundam Arumuga Nainar Trust

Madras High Court · (2013) 3 CTC 870

Trusts Act, 1882 — Section 34

Read judgment

High Courts26 Apr 2013Disposed Off

Loon Chand Ranka Vs N. Maina Devi

Madras High Court · (2013) 3 MadWN(Civil) 392

Read judgment

High Courts26 Apr 2013Dismissed

Kaliammal and Subbathal Vs Muthusamy and Krishnamurthy

Madras High Court · (2013) 7 MLJ 381

Read judgment

High Courts26 Apr 2013Disposed Off

Selvaraj Vs Venkatraman

Madras High Court · (2013) 4 MLJ 718

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

Read judgment

High Courts26 Apr 2013Dismissed

C. Mathesu Vs The Secretary to Government and Others

Madras High Court · (2013) 3 CTC 369 : (2013) LabIC 3362 : (2013) 2 LLN 439 : (2013) 3 LW 136 : (2013) 3 MLJ 846 : (2013) 3 SCT 710

Constitution of India, 1950 — Article 14, 309Prevention of Corruption Act, 1988 — Section 13

Read judgment

High Courts26 Apr 2013Allowed

G. Udhayan Vs The Member Secretary

Madras High Court · (2013) 4 MLJ 385 : (2013) WritLR 570

Read judgment

High Courts26 Apr 2013Dismissed

R. Perumal Naicker Vs R. Sakrapani, The Managing Director, M/s. Mahindra Industrial Park Ltd. and M. Natraja Naicker

Madras High Court · (2013) 6 MLJ 119

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(ad)Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 17

Read judgment

High Courts26 Apr 2013Dismissed

Yasodha Muralidharan Vs G. Lingamurthy and Jayagopal

Madras High Court · (2013) 04 MAD CK 0090

Read judgment

High Courts26 Apr 2013Dismissed

The Tamil Nadu Housing Board Vs Mrs. Mary Rani Immanual and Others

Madras High Court · (2013) 3 CTC 129 : (2013) 2 LW 685 : (2013) 3 MLJ 769

Tamil Nadu Apartment Ownership Act, 1994 — Section 25Transfer of Property Act, 1882 — Section 11

Read judgment

High Courts26 Apr 2013

M. Thanaraj and T. Padmavathi Vs M. Alamelu and M. Swaminathan

Madras High Court · (2013) 4 LW 94

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

Read judgment

High Courts26 Apr 2013

Dhanalakshmi Vs Devaki Ammal and Others

Madras High Court · (2013) 5 MLJ 576

Benami Transactions (Prohibition) Act, 1988 — Section 4(1), 4(3), 4(3)(a)Evidence Act, 1872 — Section 165, 68, 69Transfer of Property Act, 1882 — Section 123

Read judgment

High Courts26 Apr 2013Partly Allowed

K. Chandrabose and Another Vs State

Madras High Court · (2013) 3 MLJ(Cri) 89

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(c), 25, 29, 41

Read judgment

High Courts26 Apr 2013Allowed

A.M. Selvaraj Vs The Managing Director and The General Manager, Administration, Metropolitan Transport Corporation

Madras High Court · (2013) LabIC 4425 : (2013) WritLR 675

Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(e), 2(i)(v), 2(o), 22

Read judgment

High Courts26 Apr 2013

In Re: Sree Gnanakshi Chemicals Pvt. Ltd.

Madras High Court · (2013) 5 MLJ 892

Read judgment

High Courts25 Apr 2013Dismissed

Jaganathan Vs K. Sulochana

Madras High Court · (2013) 2 MadWN(Civil) 778

Read judgment

High Courts25 Apr 2013Dismissed

Kasthurirangan Vs Commissioner, Arcot Municipality

Madras High Court · (2013) 5 MLJ 310

Read judgment