High Courts10 Apr 2013
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs R. Anjammal and Others
Madras High Court · (2013) 04 MAD CK 0337
Constitution of India, 1950 — Article 141
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 115 of 159
High Courts10 Apr 2013Dismissed
Arma Clinical Services and Hospitals (P) Ltd. and Another Vs A. Palaniappan
Madras High Court · (2013) 5 MLJ 233
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23(2)
High Courts10 Apr 2013Dismissed
M. Chinnapillai Vs District Collector and Others
Madras High Court · (2013) 5 MLJ 57
Constitution of India, 1950 — Article 226Tamil Nadu Patta Pass Book Act, 1983 — Section 12, 13
High Courts10 Apr 2013
Krishnamoorthy Vs Nageshwari and Manimegalai
Madras High Court · (2013) 6 MLJ 607
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Hindu Adoptions and Maintenance Act, 1956 — Section 12Specific Relief Act, 1963 — Section 38
High Courts10 Apr 2013
T. Ekambaram Vs Bhavani Sagari
Madras High Court · (2013) 3 CTC 8 : (2013) 2 LW 647 : (2013) 5 MLJ 219
Civil Procedure Code, 1908 (CPC) — Section 16Madras City Municipal Corporation Act, 1919 — Section 2, 2(2), 45, 45(1)Specific Relief Act, 1963 — Section 22, 28(3)
High Courts10 Apr 2013Dismissed
S.P. Nachiappan and N. Murugappan Vs M/s. AEE Castings Limited, S. Venkatesan and Mrs. V. Jayashankari
Madras High Court · (2013) 115 CLA 394 : (2013) 179 CompCas 1
Companies Act, 1956 — Section 397, 398, 402
High Courts10 Apr 2013
M/s. Kone Elevator India Pvt. Ltd. Vs The Assistant Commissioner of Income Tax
Madras High Court · (2013) 355 ITR 139 : (2013) 4 MLJ 299
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 115JB, 12, 143(1), 143(2)
High Courts10 Apr 2013
M/s. Sutherland Global Services P. Ltd. Vs The Assistant Commissioner (CT), Velachery Assessment Circle
Madras High Court · (2013) 64 VST 227
Constitution of India, 1950 — Article 226Tamil Nadu Value Added Tax Act, 2006 — Section 27, 27(3)
High Courts10 Apr 2013Dismissed
T. Udayasankar Vs The State of Tamil Nadu and Others
Madras High Court · (2013) 04 MAD CK 0128
Constitution of India, 1950 — Article 21, 226
High Courts10 Apr 2013Dismissed
P. Karuppasamy Vs The Principal Secretary to Government, Secretariat, Revenue Department, The Principal Secretary/Commissioner of Revenue Administration, The District Collector and District Revenue Officer
Madras High Court · (2013) 04 MAD CK 0126
Constitution of India, 1950 — Article 309
High Courts10 Apr 2013Dismissed
Sivakumar and Senthilkumar Vs Shriram Chits T. Nadu (P) Ltd.
Madras High Court · (2013) 5 MLJ 120
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), 151Contract Act, 1872 — Section 128, 140
High Courts10 Apr 2013Dismissed
R. Egamparam Vs Deputy Chairman, Chennai Port Trust and Another
Madras High Court · (2013) 3 LLJ 161
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(s), 25F, 2A, 2a(i)
High Courts10 Apr 2013
M/s. Shivsu Canadian Clear International Limited Vs Freightcan Global Logistics Private Limited
Madras High Court · (2013) 3 CTC 305 : (2013) 2 LW 949
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 4Constitution of India, 1950 — Article 226, 227
High Courts10 Apr 2013Dismissed
M/s. Sundaram Finance Limited Vs Mr. M Shankar
Madras High Court · (2013) 04 MAD CK 0020
Arbitration and Conciliation Act, 1996 — Section 17, 9
High Courts09 Apr 2013Dismissed
Sarojini Vs N.A. Kandaswamy
Madras High Court · (2013) 2 MadWN(Civil) 785
High Courts09 Apr 2013
Srinivasa Naicker Vs Kaliappan alias Kalipandi and Others
Madras High Court · (2013) 3 CTC 405
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, Order 14 Rule 3, Order 7 Rule 14(1), Order 7 Rule 14(2), Order 7 Rule 14(3)Evidence Act, 1872 — Section 65, 66
High Courts09 Apr 2013Dismissed
The State of Tamil Nadu and The Principal Chief Conservator of Forests Vs V. Alagumalai
Madras High Court · (2013) 04 MAD CK 0263
High Courts09 Apr 2013
Sundaram Finance Ltd. Vs K. Stalin
Madras High Court · (2013) 4 BC 227 : (2013) 5 MLJ 251
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 38 Rule 5Contract Act, 1872 — Section 172, 173, 174, 175, 176
High Courts09 Apr 2013Dismissed
M/s. Citicorp Finance (India) Ltd. Vs Mr. Padmanabhan Nair
Madras High Court · (2013) 04 MAD CK 0181
Arbitration and Conciliation Act, 1996 — Section 12(6), 12(6)(h), 21, 36, 82Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Contract Act, 1872 — Section 172, 173, 174, 175, 176
High Courts09 Apr 2013Dismissed
Hinduja Leyland Finance Vs Mr. Kailash Chandra Sethi
Madras High Court · (2013) 04 MAD CK 0170
Arbitration and Conciliation Act, 1996 — Section 21, 36, 82, 84, 9Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Contract Act, 1872 — Section 172, 173, 174, 175, 176