COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 112 of 159

High Courts17 Apr 2013Dismissed

The State of Tamil Nadu Vs All India Council for Technical Education and Union of India Government of Tamil Nadu, Department of Technical Vs The Member Secretary, All India Council for Technical Education and Others

Madras High Court · (2013) 2 LW 630 : (2013) 4 MLJ 680

All India Council for Technical Education Act, 1987 — Section 10, 3Constitution of India, 1950 — Article 14, 15(4), 16, 16(4), 16(4A)

High Courts17 Apr 2013Dismissed

Annai Velankanni College, Tholayavattam, Kanyakumari District Vs The Government of Tamil Nadu, The Director of Collegiate Education and The Regional Joint Director of Collegiate Education, Tirunelveli District

Madras High Court · (2013) 4 MLJ 445

Constitution of India, 1950 — Article 26, 30(1), 30(i)Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 7(1)(a), 7(1)(b)

High Courts17 Apr 2013

Balaji Enterprises (Pondy) Pvt. Ltd. Vs Deputy Commercial Tax Officer

Madras High Court · (2013) 04 MAD CK 0110

Tamil Nadu Value Added Tax Act, 2006 — Section 3, 54, 67, 70, 70(1)(a)

High Courts17 Apr 2013

Commissioner of Income Tax, Coimbatore Vs A.B.T. Industries Ltd.

Madras High Court · (2013) 356 ITR 195

Income Tax Act, 1961 — Section 115JA, 115JA(1), 115JAA, 115JAA(2), 115JAA(5)

High Courts17 Apr 2013

S. Shanmugalakshmi and Dhanalakshmi Vs Mukthi Vinayagar Temple

Madras High Court · (2013) 5 MLJ 240

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 11Transfer of Property Act, 1882 — Section 106

High Courts17 Apr 2013Dismissed

M/s. Siva Blue Metals Vs The District Collector and A. Ashish Kumar

Madras High Court · (2013) 04 MAD CK 0066

High Courts17 Apr 2013Dismissed

The Registrar General, High Court of Madras Vs K. Elango and The Registrar, The Tamil Nadu Information Commission

Madras High Court · (2013) 5 MLJ 134 : (2013) WritLR 413

Constitution of India, 1950 — Article 124(6), 14, 146, 19(1)(a), 21Right to Information Act, 2005 — Section 1, 10, 11, 12(5), 18

High Courts17 Apr 2013

Shri Rajasthani Jain Samaj Educational Trust Vs K. Rohini and Others

Madras High Court · (2013) 5 MLJ 153

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 99, 11, 47Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 59(1)

High Courts17 Apr 2013Dismissed

Kalivarathan Vs The Commissioner, Mannadipet Commune Panchayat, The Estate Officer, Villianur and The II Additional District Judge, (Principal District Judge II Additional District Judge Incharge) Appellate Authority

Madras High Court · (2014) 1 LW 434

High Courts17 Apr 2013

The Branch Manager Oriental Insurance Company Ltd. Vs Tr. Arulselvam and Tr. Mohameedgani

Madras High Court · (2013) 04 MAD CK 0003

Motor Vehicles Act, 1988 — Section 158(6)

High Courts16 Apr 2013Disposed Off

Duraisamy Vs N.P. Murugesan

Madras High Court · (2013) 2 MadWN(Civil) 733

High Courts16 Apr 2013Allowed

V. Kalidass and Others Vs State of Tamilnadu and Others

Madras High Court · (2013) 3 LLJ 431

High Courts16 Apr 2013Partly Allowed

Manjunath Eshwar Vs State

Madras High Court · (2013) 2 LW(Cri) 348 : (2013) 2 LW(Cri) 230 : (2013) 3 MLJ(Cri) 154

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239Dowry Prohibition Act, 1961 — Section 2, 2(i), 3, 4Penal Code, 1860 (IPC) — Section 498, 498(A), 498A

High Courts16 Apr 2013

G. Nityanandam Vs Smt. D. Saritha and Shri G. Jeevanandam

Madras High Court · (2013) 3 LW 412 : (2013) 5 MLJ 376

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 3Guardians and Wards Act, 1890 — Section 10, 29, 3, 7, 8Mental Health Act, 1987 — Section 2(1)

High Courts16 Apr 2013

The Commissioner of Income Tax Vs Kuruvilla Abraham

Madras High Court · (2013) 356 ITR 519 : (2013) 215 TAXMAN 644

Income Tax Act, 1961 — Section 2(14), 2(14)(ii), 2(4A)

High Courts16 Apr 2013Dismissed

S.K. Murugesan Vs The Secretary to the Government, The Secretary to the Government and The District Magistrate and District Collector

Madras High Court · (2013) 3 MLJ(Cri) 25

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)(a)

High Courts16 Apr 2013

A.S. Abdulsalam Vs State of Tamil Nadu, The Director Rural Development and Panchayat Raj, The District Collector and The Block Development Officer (Village Panchayats)

Madras High Court · (2013) 6 MLJ 116

High Courts16 Apr 2013

Sellappah Satguneswaran @ Master Vs Intelligence Officer, Narcotics Control Bureau, South Zonal Unit

Madras High Court · (2013) 2 LW(Cri) 239 : (2013) 2 MLJ(Cri) 838 : (2013) 4 RCR(Criminal) 395

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(b), 21(c), 25, 28, 29

High Courts15 Apr 2013

Tvl. Sri Ambika Saw Mill and Traders Vs The State of Tamil Nadu

Madras High Court · (2013) 66 VST 277

Central Sales Tax Act, 1956 — Section 12(3), 3(e), 6, 6A, 6A(2)Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 16

High Courts15 Apr 2013

M. Ranjani Vs The Home Secretary, Government of Tamil Nadu and Others

Madras High Court · (2013) CriLJ 4572 : (2013) 5 MLJ 109

Constitution of India, 1950 — Article 14, 19, 21, 226, 32Penal Code, 1860 (IPC) — Section 224, 304A, 366A