High Courts23 Apr 2013
Concrete Products Construction Co. Vs Chief Engg Southern Railway
Madras High Court · (2013) 04 MAD CK 0071
Arbitration and Conciliation Act, 1996 — Section 17, 39, 41, 41(b), 9Penal Code, 1860 (IPC) — Section 100, 104, 96
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 109 of 159
High Courts23 Apr 2013
Arun Prasanna Vs State and Others
Madras High Court · (2013) CriLJ 4389 : (2013) 2 LW(Cri) 709 : (2013) 3 MLJ(Cri) 382
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Prevention of Cruelty to Animals Act, 1960 — Section 11(1)D, 29(1)
High Courts23 Apr 2013Disposed Off
Ruby Recreation Club Vs Secretary to Government and Another
Madras High Court · (2013) 5 MLJ 813 : (2013) WritLR 803
Constitution of India, 1950 — Article 14Madras Prohibition Act, 1937 — Section 17C, 21
High Courts22 Apr 2013Allowed
Lakshmi Vs Secretary to the Government, Public (Political Pension-IV) Department and Others
Madras High Court · (2013) 6 MLJ 417
High Courts22 Apr 2013Disposed Off
V.R. Nachiappan Vs Thondai Mandala Adi Saiva Vellala Community's Sri Prasanna Vinayagar Koil Trust
Madras High Court · (2013) 2 MadWN(Civil) 355
High Courts22 Apr 2013Allowed
B. Jayabanu Vs Commissioner of Police and Another
Madras High Court · (2013) 3 MLJ(Cri) 11
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)(b)
High Courts22 Apr 2013Dismissed
R. Arumugam Vs The Inspector of Panchayats/District Collector, The Assistant Director (Panchayats) and The Block Development Officer
Madras High Court · (2013) 04 MAD CK 0258
High Courts22 Apr 2013Dismissed
Indian Oil Corporation Ltd. and Senior Manager (Retail Sales) Vs Bhagawan Bala Sai Enterprises and Mr. A.S. Sundararaman, M/s. Bhagawan Bala Sai Enterprises Vs Indian Oil Corporation Ltd., The Senior Manager (Retail Sales) and Shri A.S. Sundararaman
Madras High Court · (2013) 3 ARBLR 139 : (2013) 5 MLJ 283
Arbitration Act, 1940 — Section 29, 30, 33Arbitration and Conciliation Act, 1996 — Section 3, 34(2), 41Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Apr 2013Allowed
R. Chandran Vs The Management of The Tamil Nadu State Transport Corporation (Madurai) Limited, The General Manager and The Administrator
Madras High Court · (2013) 04 MAD CK 0250
Constitution of India, 1950 — Article 14, 19, 21
High Courts22 Apr 2013Dismissed
Union of India Vs Government of Tamil Nadu, The Managing Director, The Managing Director and The Managing Director
Madras High Court · (2013) 3 LW 201 : (2013) 4 MLJ 721
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 100, 141, 2(9)Constitution of India, 1950 — Article 131, 14, 21, 226, 227
High Courts22 Apr 2013Allowed
P. Muthukumaran Vs The Secretary to the Govt., The Secretary to the Govt. and The District Magistrate and District Collector
Madras High Court · (2013) 3 MLJ(Cri) 1
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 Courts22 Apr 2013
M/s. Salem Textiles Limited Vs The Authorized Officer and Others
Madras High Court · AIR 2013 Mad 229 : (2013) 3 BC 423 : (2013) 114 CLA 560 : (2013) 178 CompCas 533 : (2013) 3 CTC 257 : (2013) 3 LW 105 : (2013) 5 MLJ 1
Banking Regulation Act, 1949 — Section 36(2)Companies Act, 1956 — Section 18, 391, 392, 424A, 424A(1)Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts22 Apr 2013Dismissed
D. Gopalakrishnan Vs A. Sathyabhama
Madras High Court · (2013) 3 CTC 858 : (2013) 3 DMC 426
High Courts22 Apr 2013
V. Ranganathan Vs The Project Director (A/C) and The Competent Authority/Special District
Madras High Court · (2013) 04 MAD CK 0109
Constitution of India, 1950 — Article 226National Highways Act, 1956 — Section 3C(2), 5(a)(i)
High Courts22 Apr 2013Dismissed
M. Rajkumar Vs Southern Railway
Madras High Court · (2013) 04 MAD CK 0092
Arbitration and Conciliation Act, 1996 — Section 33, 41, 41(b), 9, 9(ii)(e)
High Courts22 Apr 2013Dismissed
Phoenix ARC Private Limited Vs Mr. Jeyram Marthandan
Madras High Court · (2013) 04 MAD CK 0082
High Courts22 Apr 2013
K. Elango and Others Vs The Secretary and Others
Madras High Court · (2013) 2 LW(Cri) 700 : (2013) 2 MLJ(Cri) 840
Constitution of India, 1950 — Article 21, 22, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 188, 330, 332
High Courts22 Apr 2013Allowed
Usha Nandini 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) 2 MLJ(Cri) 806
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 Courts22 Apr 2013Dismissed
V.S. Kumarasamy Mudaliar Vs District Collector and Another
Madras High Court · (2013) 4 MLJ 742
Constitution of India, 1950 — Article 17Land Acquisition Act, 1894 — Section 31(2), 4(1)
High Courts22 Apr 2013Dismissed
Shantakumari @ Santhi Vs R. Venkatasubramani
Madras High Court · (2013) 2 DMC 821 : (2013) 4 MLJ 494
Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 23