High Courts08 Apr 2013Allowed
T.N. Sooriya Narayanan Vs Managing Director, Tamil Nadu Housing Board and Others
Madras High Court · (2013) 5 MLJ 238
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 117 of 159
High Courts08 Apr 2013Dismissed
Thangapandiyan Vs Shri Kanniga Parameswari Amman Chathiram
Madras High Court · (2013) 2 LW 665 : (2013) 4 MLJ 631 : (2013) 2 RCR(Rent) 355
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(b)(iii), 10(2)(i), 10(3)(a)(iii), 10(3)(b), 2(13)
High Courts08 Apr 2013Dismissed
Kamal Babbar Vs M/s. Aruna Hotels Ltd. and Others
Madras High Court · (2013) 115 CLA 145 : (2013) 178 CompCas 17 : (2014) 1 CompLJ 540
Companies Act, 1956 — Section 111A, 235, 237, 397, 398
High Courts08 Apr 2013
KSB Pumps Limited Vs Deputy Commissioner (CT) (FAC), Fast Track Assessment Circle-II and Another
Madras High Court · (2014) 68 VST 244
High Courts05 Apr 2013Dismissed
S. Chinnadurai Vs K. Alaguvelu and Others
Madras High Court · (2013) 04 MAD CK 0355
Representation of the People Act, 1951 — Section 100(1)(a), 100(1)(d)(i), 5(1), 5(a)
High Courts05 Apr 2013
In Re: M/s. Shapoorji Pallonji Power Projects Pvt. Ltd. and M/s. Samalpatti Power Company Pvt. Ltd.
Madras High Court · (2013) 04 MAD CK 0350
Companies Act, 1956 — Section 391, 392, 393, 394, 394(A)
High Courts05 Apr 2013Allowed
G. Pandiyarajan Vs M/s. Inibi and Leelavathi Acro Tech (P) Ltd., Rajeswari, Shanmugam and The Sub Registrar sattur
Madras High Court · (2013) 04 MAD CK 0345
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts05 Apr 2013
Vasanthi Vs The Home Secretary, Government of Tamil Nadu and Others
Madras High Court · (2013) 4 CTC 816
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 394, 397
High Courts05 Apr 2013
Hinduja Leyland Finance Limited Vs Jaffer Khan Jaffer Khan Vs Hinduja Leyland Finance Limited
Madras High Court · (2013) 3 CTC 76 : (2013) 2 LW 401
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 Courts05 Apr 2013Disposed Off
Andavan Vs Subramaniam
Madras High Court · (2013) 2 MadWN(Civil) 793
High Courts05 Apr 2013Disposed Off
D. Raja Prabakaran Vs Suyambulingam (Died)
Madras High Court · (2013) 2 MadWN(Civil) 547
High Courts05 Apr 2013
K. Samundi Gounder (Died) and Others Vs Samaraj and Others
Madras High Court · (2014) 1 MLJ 242
High Courts05 Apr 2013Allowed
M.S. Murugesan Vs District Collector and Others
Madras High Court · (2013) 139 FLR 608 : (2013) 3 LLJ 201
Revenue Recovery Act, 1890 — Section 5Workmens Compensation Act, 1923 — Section 31
High Courts05 Apr 2013Dismissed
Rt. Rev. Dr. M. Dorai Vs Church of South India Synod and Others
Madras High Court · (2013) 04 MAD CK 0225
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Apr 2013
M/s. Orient Poles 64 Vs The Commissioner of Central Excise (Appeals)
Madras High Court · (2013) 22 GSTR 548 : (2013) 5 MLJ 201 : (2013) 31 STR 273 : (2013) 65 VST 223
Central Excises and Salt Act, 1944 — Section 35FFinance Act, 1994 — Section 65(39a), 83, 85
High Courts05 Apr 2013
D. Raja Prabhakaran Vs Suyambulingam (Died), Thirumalai Nambi @ Kumar and Aruna Devi
Madras High Court · (2013) 04 MAD CK 0191
High Courts05 Apr 2013Dismissed
R. Thirunavukkarasu, M. Sundarajan and C.P. Chitrarasu Vs The State of Tamil Nadu and Others N. Rajarajan and Others Vs The State of Tamil Nadu and The Director General of Police, Chennai-4
Madras High Court · (2013) 2 LLN 468 : (2013) 4 MLJ 257
Constitution of India, 1950 — Article 12, 14, 16, 226, 245Income Tax Act, 1961 — Section 36(b)(ii)(2)
High Courts05 Apr 2013Dismissed
M. Jayanthi Vs The Election Commission of India and Others
Madras High Court · (2013) 04 MAD CK 0130
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100(1)(c), 2, 2(1)(i), 2(i), 30
High Courts05 Apr 2013Dismissed
K. Mallikesan Vs The General Manager (works)
Madras High Court · (2013) 3 LLJ 211
Industrial Disputes Act, 1947 — Section 18(1)