High Courts03 Apr 2013Dismissed
S. Mukanchand Bothra Vs Commissioner of Police and Others
Madras High Court · (2013) 2 LW(Cri) 88 : (2013) 2 MLJ(Cri) 811
State Emblem of India (Prohibition of Improper Use) Act, 2005 — Section 3, 4, 7
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 120 of 159
High Courts03 Apr 2013Dismissed
S. Sakthivel Vs The Manager, M/s. Vijay Hemant Finances Estate Ltd.
Madras High Court · (2013) 4 ARBLR 35 : (2013) 3 LW 579 : (2013) 5 MLJ 886
Arbitration and Conciliation Act, 1996 — Section 8
High Courts02 Apr 2013Dismissed
Banumathi and Others Vs M. Vasantha and Others
Madras High Court · (2013) 4 MLJ 584
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 27, 100Hindu Succession Act, 1956 — Section 8
High Courts02 Apr 2013Dismissed
Alladi Staram Vs P.L. Finance and Investment & Limited
Madras High Court · (2013) 2 MadWN(Civil) 510
High Courts02 Apr 2013Dismissed
Indian Auto Gas Company Limited Vs K. Radha Lakshmi and Another
Madras High Court · (2013) 4 CTC 684
High Courts02 Apr 2013
Nallathambi (died) and Others Vs Nallusamy
Madras High Court · (2013) 5 MLJ 349
High Courts02 Apr 2013Dismissed
Greetwel Cards (India) Pvt. Ltd. and Others Vs ITC Limited
Madras High Court · (2013) 4 MLJ 1
High Courts02 Apr 2013Dismissed
Anthonysamy Vs Christoraj and Leela Mary
Madras High Court · (2013) 4 CTC 443 : (2013) 3 LW 711
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 6 Rule 17, Order 8 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 4(1)(102)
High Courts02 Apr 2013Dismissed
K. Baladhandayudam Vs P.S.R. Sathiyamurthy
Madras High Court · (2013) 3 CTC 395 : (2013) 3 LW 179 : (2013) 5 MLJ 585
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 7 Rule 11
High Courts02 Apr 2013
M/s. Kone Elevator India Pvt. Ltd. Vs The Secretary Ministry of Finance, Central Board of Excise and Customs, Commissioner of Central Excise Chennai and Customs, Excise and Service Tax Appellate Tribunal
Madras High Court · (2013) 32 STR 262 : (2013) 64 VST 452
High Courts02 Apr 2013
Givaudan India Pvt. Ltd. (Formerly Known as Vinoram Pvt. Ltd.) Vs The Union of India, The Chairman and The Assistant Commissioner of Customs (Group 2)
Madras High Court · (2013) 260 CTR 294 : (2013) 198 ECR 1 : (2013) 292 ELT 161 : (2013) 20 GSTR 215
Central Excises and Salt Act, 1944 — Section 11D, 35, 35B, 35C, 35C(2A)Customs Act, 1962 — Section 128, 129A, 129E, 151AIncome Tax Act, 1961 — Section 119
High Courts02 Apr 2013Dismissed
Royal Villa Residents Association Vs The Project Management Committee
Madras High Court · (2013) 4 CTC 205
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 8 Rule 1
High Courts02 Apr 2013
KDH Properties Private Limited Vs The Assistant Commissioner of Income Tax, The Additional Commissioner of Income Tax and The Commissioner of Income Tax, Chennai
Madras High Court · (2013) 263 CTR 111 : (2013) 356 ITR 1
Income Tax Act, 1961 — Section 132, 133A, 143(2), 245C, 245D
High Courts02 Apr 2013
M/s. Vaas Automation Private Limited Vs The Authority for Clarification and Advance Ruling and The Assistant Commissioner (CT) (FAC)
Madras High Court · (2013) 04 MAD CK 0151
Central Sales Tax Act, 1956 — Section 8(1), 8(2)Constitution of India, 1950 — Article 226
High Courts02 Apr 2013Allowed
A. Selvi Vs Government of Tamil Nadu
Madras High Court · (2013) 4 MLJ 708 : (2013) WritLR 914
Constitution of India, 1950 — Article 21
High Courts02 Apr 2013
M/s. Veetrag Enterprises Vs The Commissioner of Customs (Imports), The Additional Commissioner of Customs and The Deputy Commissioner of Customs
Madras High Court · (2013) 297 ELT 30 : (2013) 5 MLJ 61
Constitution of India, 1950 — Article 19, 21Customs Act, 1962 — Section 110, 110A, 17, 18
High Courts02 Apr 2013
Sri. Aurobindo Ashram Trust and Others Vs S. Ramanathan and Others
Madras High Court · (2013) 4 CTC 566 : (2013) 5 MLJ 744
High Courts02 Apr 2013
Alladi Staram Vs M/s. P.L. Finance and Investment and Limited and Others
Madras High Court · (2013) 04 MAD CK 0120
High Courts02 Apr 2013Allowed
T. Chandrasekaran (Died) and Others Vs The Revenue Divisional Officer Ariyalur, Perambalur Dt. and The District Revenue Officer Perambalur District
Madras High Court · (2013) 04 MAD CK 0119
Constitution of India, 1950 — Article 226
High Courts02 Apr 2013
M/s. Fridgehouse and Others Vs G. Jaganathan G. Jaganathan Vs M/s. Fridgehouse and Others
Madras High Court · (2013) 04 MAD CK 0089
Negotiable Instruments Act, 1881 (NI) — Section 138, 141