High Courts22 Apr 2013Allowed
J. Sajith Vs Secretary to the Government, Department of Consumer Affairs, Government of India and Others
Madras High Court · (2013) 3 MLJ(Cri) 234
Prevention of Corruption Act, 1988 — Section 3(1), 3(2)(a)
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 110 of 159
High Courts22 Apr 2013
M. Dhandapani Vs P.K. Ramakrishnan
Madras High Court · (2013) 3 LW 659
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 21 Rule 11(2), Order 21 Rule 98, Order 22 Rule 4Companies Act, 1956 — Section 446Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 Apr 2013Dismissed
Leelavathi Vs S. Govindan
Madras High Court · (2014) 1 MadWN(Civil) 587
High Courts19 Apr 2013Dismissed
Hindustan Petroleum Corporation Ltd. Vs P.V. Subbiah
Madras High Court · (2014) 1 MadWN(Civil) 685
High Courts19 Apr 2013Dismissed
Hindustan Petroleum Corporation Ltd. Vs P.V. Subbiah and Others
Madras High Court · (2014) 1 LW 411
High Courts19 Apr 2013
T. Sivaperumal Vs S. Viswanathan and Others
Madras High Court · (2014) 1 CTC 447 : (2013) 4 LW 768
High Courts19 Apr 2013
V. Sekar Vs State
Madras High Court · (2013) 2 LW(Cri) 554 : (2013) 3 MLJ(Cri) 80
Explosives Act, 1884 — Section 9B
High Courts19 Apr 2013Allowed
Kumi @ Kumaran and Senba @ Senbagasri Kumar Vs State
Madras High Court · (2013) 2 MLJ(Cri) 780
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 34, 392, 454
High Courts19 Apr 2013Dismissed
SBQ Steels Ltd. Vs Goyal MG Gases Pvt. Ltd.
Madras High Court · (2013) 04 MAD CK 0134
Arbitration Act, 1940 — Section 14, 17, 2(c), 31, 41Arbitration and Conciliation Act, 1996 — Section 17, 2(e), 2(i)(e), 23, 24
High Courts19 Apr 2013Dismissed
Laskhmi Rauschenbach Vs Valuesource Technologies (P) Ltd. and Honourable Mr. Justice J. Kanakaraj
Madras High Court · (2013) 04 MAD CK 0113
Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23
High Courts19 Apr 2013Dismissed
S. Srinivasan Vs The Presiding Officer and Others
Madras High Court · (2013) 138 FLR 753 : (2014) LabIC 584 : (2013) 3 LLJ 89
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 12(3), 29, 32, 33, 33A
High Courts19 Apr 2013Dismissed
K. Murugesan Vs K. Govindan
Madras High Court · (2013) 04 MAD CK 0099
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Apr 2013
Kris Heavy Engineering Vs PNHB Lanco Khec
Madras High Court · (2013) 04 MAD CK 0096
Arbitration and Conciliation Act, 1996 — Section 2(1)(b), 2(1)(h), 5, 7, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts19 Apr 2013
V. Balakrishnan Vs The Additional Director of Police and The Commandant
Madras High Court · (2013) 04 MAD CK 0095
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 25(b)
High Courts18 Apr 2013Dismissed
M. Ocha Thevar and M. Eswaran Vs The State of Tamil Nadu and Others
Madras High Court · (2013) 04 MAD CK 0343
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts18 Apr 2013Disposed Off
Manonmani Sundarraj (deceased) and Others Vs Jalal Hajee Abdul Karim Sahib Trust
Madras High Court · (2013) 7 MLJ 881
High Courts18 Apr 2013
M/s. Astek Electricals and Controls Vs The Assistant Commissioner (CT), The Commercial Tax Officer Enforcement and The Branch Manager Canara Bank
Madras High Court · (2014) 67 VST 321
Tamil Nadu Value Added Tax Act, 2006 — Section 45, 65
High Courts18 Apr 2013Disposed Off
V. Ganesan Vs Kamal Jain
Madras High Court · (2013) 2 MadWN(Civil) 619
High Courts18 Apr 2013Allowed
G. Christian and Others Vs Government of Tamil Nadu and Another
Madras High Court · (2013) LabIC 3197 : (2013) 5 MLJ 438
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 36
High Courts18 Apr 2013Dismissed
M. Ashok Kumar and M. Anandakumar Vs N. Janarthana Mudaliar
Madras High Court · (2013) 7 MLJ 273
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 151Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 38