High Courts25 Apr 2013Dismissed
C. Chinnasamy Vs M.C. Murugan
Madras High Court · (2013) 8 MLJ 530
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a), Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, 100Evidence Act, 1872 — Section 92
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 108 of 159
High Courts25 Apr 2013Allowed
Baby Ammal and V. Senthil Vel Vs V. Srinivasan and V. Annamalai
Madras High Court · (2013) 3 LW 584 : (2013) 5 MLJ 872
Limitation Act, 1963 — Section 18, 27Transfer of Property Act, 1882 — Section 54, 58, 58(c), 91, 92
High Courts25 Apr 2013
The Chairman, Pondicherry Institute of Post-Matric Technical Education, The Member Secretary, Pondicherry Institute of Post-Matric Technical Education and The Principal Karaikal Polytechnic College, Varichikudy Vs Dr. S. Bhuvaneswari and The Registrar, Pondicherry University
Madras High Court · (2013) LabIC 3591 : (2013) 4 LW 581 : (2013) 5 MLJ 570
High Courts25 Apr 2013Dismissed
D. Manickam Vs The President, The District Collector and The Tahsildhar
Madras High Court · (2013) 5 CTC 177 : (2013) 5 MLJ 805
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 123
High Courts25 Apr 2013
Palaniammal and Kandaswami Vs Pappathi and Others Paooathi, Vadivel, Palaniswami and Sivakami Vs Palaniammal and Others
Madras High Court · (2013) 3 CTC 729 : (2013) 6 MLJ 742
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11Evidence Act, 1872 — Section 114, 30, 68, 69, 90Hindu Succession Act, 1956 — Section 6, 8
High Courts25 Apr 2013Dismissed
G. Mani Vs Jejigan @ Ariappan and Others
Madras High Court · (2013) 4 CTC 466 : (2013) 5 MLJ 229
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts23 Apr 2013Allowed
Latha Vs The Secretary to the Govt. of Tamilnadu, The District Magistrate and District Collector and The Additional Secretary to the Govt. of India
Madras High Court · (2013) 04 MAD CK 0329
Constitution of India, 1950 — Article 21, 22, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)(a), 3[1)
High Courts23 Apr 2013Disposed Off
New India Assurance Co. Ltd. Vs Kaliyammal
Madras High Court · (2014) 1 TNMAC 28
High Courts23 Apr 2013
Tata Sky Ltd. Vs Assistant Commissioner (CT)(FAC)
Madras High Court · (2013) 04 MAD CK 0261
Tamil Nadu Value Added Tax Act, 2006 — Section 19(4), 22
High Courts23 Apr 2013Dismissed
Rosary Matriculation Higher Secondary School Vs The Government of Tamil Nadu and The Private Schools Fee Determining Committee
Madras High Court · (2014) 1 CTC 626 : (2013) LabIC 3356 : (2013) WritLR 1170
Constitution of India, 1950 — Article 30(1)
High Courts23 Apr 2013Allowed
Jeyamani Vs The Secretary to the Govt., The District Magistrate and District Collector and The Additional Secretary to the Govt. of India
Madras High Court · (2013) 04 MAD CK 0236
Constitution of India, 1950 — Article 21, 22, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)(a), 3[1)
High Courts23 Apr 2013Dismissed
R. Yathavamoorthi Vs Government of Tamil Nadu and Others
Madras High Court · (2013) 04 MAD CK 0210
Constitution of India, 1950 — Article 14, 16
High Courts23 Apr 2013Allowed
Sethulakshmi Vs The Secretary to the Govt. of Tamil Nadu, The District Magistrate and District Collector and The Additional Secretary to the Govt. of India
Madras High Court · (2013) 04 MAD CK 0208
Constitution of India, 1950 — Article 21, 22, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)(a), 3[1)
High Courts23 Apr 2013Dismissed
Deutsche Trustee Company Ltd. Vs Mascon Global Ltd.
Madras High Court · (2013) 181 CompCas 223 : (2014) 1 CompLJ 375
Companies Act, 1956 — Section 433, 433(e), 434, 434(1)(A), 438
High Courts23 Apr 2013
M/s. Green Power Realtors Private Ltd. Vs Deputy Commissioner of Income Tax
Madras High Court · (2013) 216 TAXMAN 169
Income Tax Act, 1961 — Section 139, 142(3), 143, 143(2), 143(3)
High Courts23 Apr 2013Allowed
R. Shivakumar Vs The Member Secretary and The Secretary
Madras High Court · (2013) 5 MLJ 364
Constitution of India, 1950 — Article 14
High Courts23 Apr 2013
P.T. Lakshman Kumar Vs Mrs. Bhavani
Madras High Court · (2013) 3 CTC 166 : (2013) 2 DMC 632 : (2013) 3 LW 786 : (2013) 4 MLJ 665
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 4(2), 104, 115, 2(14)Constitution of India, 1950 — Article 134, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 126, 127, 128
High Courts23 Apr 2013Allowed
R. Palanisamy Vs State
Madras High Court · (2013) 2 LW(Cri) 169 : (2013) 2 MLJ(Cri) 812
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162, 162(2), 164Evidence Act, 1872 — Section 113A, 113B, 145, 154, 155Penal Code, 1860 (IPC) — Section 375, 376(1), 506(i), 506(ii)
High Courts23 Apr 2013Dismissed
A. Chitra Vs The District Collector
Madras High Court · (2013) 04 MAD CK 0098
High Courts23 Apr 2013
V.K. Ramamoorthy Vs M.K. Chandrabai and Others
Madras High Court · (2013) 4 MLJ 747
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, Order 39 Rule 7, Order 41 Rule 3A, Order 6 Rule 16, 151Criminal Procedure Code, 1973 (CrPC) — Section 144, 151, 94(e)Limitation Act, 1963 — Section 3