COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 113 of 159

High Courts15 Apr 2013

Royal Orchid Hotels Ltd. Vs Ferdous Hotels Pvt. Ltd.

Madras High Court · (2013) 04 MAD CK 0338

Arbitration and Conciliation Act, 1996 — Section 28, 9, 9(ii), 9(ii)(a), 9(ii)(e)Contract Act, 1872 — Section 42Specific Relief Act, 1963 — Section 14(1)(c), 14(i)(c), 41, 41(e), 42

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High Courts15 Apr 2013Allowed

All India Council for Technical Education and The Regional Officer, Southern Regional Office, All India Council for Technical Education Vs Veludaiyar Educational Trust

Madras High Court · (2013) 5 MLJ 192

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High Courts15 Apr 2013

A.R. Kaveri Achi Vs Ct. Kannan and Others

Madras High Court · (2013) 6 MLJ 393

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High Courts15 Apr 2013Disposed Off

M. Sivalingam Vs G. Ghouse Mohideen

Madras High Court · (2013) 2 MadWN(Civil) 225

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High Courts15 Apr 2013Dismissed

Anto Joseph Vs Jean Paul Rajarathinam

Madras High Court · (2013) 3 MadWN(Civil) 241

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High Courts15 Apr 2013

T. Kandasamy Vs Presiding Officer, Central Government Industrial Tribunal Cum-Labour Court and Another

Madras High Court · (2013) 138 FLR 758

Industrial Disputes Act, 1947 — Section 2(oo), 25FPenal Code, 1860 (IPC) — Section 302

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High Courts15 Apr 2013Dismissed

G.S. Murari and G.S. Krishnan Vs V.M. Manavalan, V.M. Parthasarathy and Gopalakrishnan

Madras High Court · (2013) 04 MAD CK 0249

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High Courts15 Apr 2013

Mariammal Vs State of Tamil Nadu

Madras High Court · (2013) 3 CTC 1 : (2013) 3 RCR(Criminal) 117

Constitution of India, 1950 — Article 21, 226

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High Courts15 Apr 2013Dismissed

Most Rev. G. Devakadasham Moderator and Others Vs Mr. Daniel Diwakar and Rev. Satish Timothy Paul The Karnataka Central Diocese and Rev. Prasanna Kumar Samuel Vs Mr. Daniel Diwakar and Others

Madras High Court · (2013) 6 MLJ 123

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1

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High Courts15 Apr 2013

M. Ravindran Vs V. Ramachandran

Madras High Court · (2013) 4 CTC 7 : (2013) 3 LW 598

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 2 Rule 2, Order 8 Rule 9Constitution of India, 1950 — Article 254Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12, 12(2), 18

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High Courts15 Apr 2013

The Board of Governors, In supersession of the Medical Council of India Vs Dr. M.G.R. Educational and Research Institute and Others

Madras High Court · (2013) 04 MAD CK 0215

Indian Medical Council Act, 1956 — Section 10AUniversity Grants Commission Act, 1956 — Section 3

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High Courts15 Apr 2013Dismissed

Mr. P. Rajkumar and Others Vs Mrs. Mary Saroja, Maria Pushpam and Muthukrishnan

Madras High Court · (2013) 5 MLJ 791

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25(d), 27(d), 40(1)

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High Courts15 Apr 2013Dismissed

Jaganathan and Others Vs The Presiding Officer and The Managing Director Revathi Equipment Ltd.

Madras High Court · (2013) 139 FLR 195 : (2013) 138 FLR 451 : (2013) 3 LLJ 9 : (2013) 3 LLN 740 : (2013) LLR 962

Industrial Disputes Act, 1947 — Section 10, 18(1), 2A, 2A(2)

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High Courts15 Apr 2013Allowed

Jayavel Vs The State, The Addl. Director General of Prisons, The Superintendent and The Inspector of Police

Madras High Court · (2013) 1 LW(Cri) 643 : (2013) 2 MLJ(Cri) 889

Arms Act, 1959 — Section 25(1B), 27, 5Constitution of India, 1950 — Article 15(3), 21, 226, 32, 39(e)Criminal Procedure Code, 1973 (CrPC) — Section 2(g), 2(h)

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High Courts15 Apr 2013Dismissed

M. Sivalingam Vs G. Ghouse Mohideen and The Secretary, Tamil Nadu Wakf Board

Madras High Court · (2013) 04 MAD CK 0138

Civil Procedure Code, 1908 (CPC) — Section 21Waqf Act, 1995 — Section 83, 85

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High Courts15 Apr 2013

T.K. Sathiyanarayanan Vs S. Jaganathan

Madras High Court · (2013) 04 MAD CK 0137

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 3, Order 6 Rule 17Stamp Act, 1899 — Section 35Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 22(1)

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High Courts15 Apr 2013Dismissed

P. Ravikumar Vs Malarvizhi @ S. Kokila

Madras High Court · (2013) 2 DMC 859 : (2013) 4 LW 55 : (2013) 4 MLJ 507 : (2013) 4 RCR(Civil) 1004

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 106, 114Hindu Marriage Act, 1955 — Section 13(v)

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High Courts15 Apr 2013

M. Vijay Anand Vs The Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench and The Commissioner of Customs

Madras High Court · (2013) 296 ELT 145 : (2013) 5 MLJ 433

Customs Act, 1962 — Section 114, 114A, 142

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High Courts15 Apr 2013Allowed

Vennila Vs The Commissioner of Police, Govt. Of Tamil Nadu, The Additional Secretary to Govt. of India and The Superintendent, Central Prison

Madras High Court · (2013) 1 LW(Cri) 664 : (2013) 3 MLJ(Cri) 94

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)(b), 3[1)

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High Courts15 Apr 2013Allowed

A Vs B

Madras High Court · (2013) 3 CTC 206

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 106, 114Hindu Marriage Act, 1955 — Section 13(v)

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