COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 121 of 159

High Courts02 Apr 2013Dismissed

M/s. Kris Heavy Engineering and Construction SDN BHD Vs PNHB-LANCO-KHEC-JV

Madras High Court · (2013) 04 MAD CK 0088

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 38 Rule 5

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High Courts02 Apr 2013

N. Bheeman and Others Vs N. Bhojan and Others

Madras High Court · (2013) 4 MLJ 715

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 1 Rule 8(3), Order 23 Rule 1

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High Courts02 Apr 2013Dismissed

BEFESA AGUA and Another Vs IVRCL Infrastructure and Projects Ltd. and Others

Madras High Court · (2014) 1 BC 547 : (2013) 3 CTC 414

Arbitration and Conciliation Act, 1996 — Section 6, 6(2), 7, 7(5), 9

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High Courts01 Apr 2013Dismissed

The Branch Manager, New India Assurance Company Limited Vs Manivel, Dhanalakshmi, Saraswathi and C. Karuppusami

Madras High Court · (2013) 04 MAD CK 0348

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High Courts01 Apr 2013Dismissed

M. Meenakshinathan Vs The Assistant Director of Sericulture

Madras High Court · (2013) 4 MLJ 186

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High Courts01 Apr 2013Dismissed

S. Rama Rao Vs Government of Tamil Nadu and Others

Madras High Court · (2013) 5 MLJ 311

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High Courts01 Apr 2013

Royal Villa Residents Association Vs The Project Management Committee Kotturpuram Officers Co-operative Housing Society

Madras High Court · (2013) 3 LW 817

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

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High Courts01 Apr 2013Allowed

S. Veerabadran Vs The Government of Tamil Nadu, The Director of School Education, The Chief Educational Officer and The District Educational Officer

Madras High Court · (2014) LabIC 517 : (2013) 5 MLJ 427

Constitution of India, 1950 — Article 14, 226

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High Courts01 Apr 2013

M/s. L and T Finance Limited Vs C.T. Ramanathan Infrastructure Pvt. Ltd., Office of the Chief Engineer and General Manager (Accounts)

Madras High Court · (2013) 04 MAD CK 0241

Arbitration and Conciliation Act, 1996 — Section 17, 9, 9(ii)(a)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 21 Rule 46A, Order 21 Rule 46C, Order 38 Rule 5Partnership Act, 1932 — Section 69(3)

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High Courts01 Apr 2013

S. Rajendran Vs State of Tamil Nadu, Tamil Nadu State Transport Corporation (Coimbatore) Ltd. and The General Manager, Tamil Nadu State Transport Corporation, (Coimbatore) Ltd.

Madras High Court · (2013) LabIC 3971 : (2013) 3 LLJ 34

Constitution of India, 1950 — Article 226

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High Courts01 Apr 2013

M/s. M.M. Engineers (P) Ltd. Vs The Commercial Tax Officer, Coimbatore

Madras High Court · (2013) 62 VST 306

Tamil Nadu General Sales Tax Act, 1959 — Section 28ATamil Nadu Value Added Tax Act, 2006 — Section 2(11), 27

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High Courts01 Apr 2013

Bhandari Southern Logistics Pvt. Ltd. Vs The Appellate Deputy Commissioner (CT)-VI (FAC), No. 1 and The Assistant Commissioner (CT), Koyambedu Assessment Circle, Market Management Committee Building

Madras High Court · (2013) 5 MLJ 249

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High Courts01 Apr 2013Dismissed

N. Pasupathy Vs A.M. Sekar

Madras High Court · (2013) 4 MLJ 222

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High Courts01 Apr 2013Allowed

Bagavathiappan Pillai Vs State

Madras High Court · (2013) 04 MAD CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 157, 157(1)Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1)(d), 13(2)

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High Courts01 Apr 2013Allowed

Shankar Vs The Inspector of Police

Madras High Court · (2013) 04 MAD CK 0152

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 302, 395, 396, 397, 449

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High Courts01 Apr 2013Allowed

Muthu Vs State

Madras High Court · (2014) 1 CCR 28 : (2013) 2 Crimes 745

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164Evidence Act, 1872 — Section 24, 25, 27

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High Courts01 Apr 2013Allowed

Syed Saliha Vs The State

Madras High Court · (2013) 04 MAD CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7

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High Courts01 Apr 2013Dismissed

The Management, Ashok Sizing Vs The Commissioner of Workmen's Compensation Authority and Others

Madras High Court · (2013) 3 LLJ 468

Workmens Compensation Act, 1923 — Section 2(1)(N)

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High Courts01 Apr 2013Allowed

The Managing Director, Tamil Nadu State Transport Corporation (Div. 2) Limited Vs Kumar, Durairaj, The Manager, Oriental Insurance Company Limited and Murugesan

Madras High Court · (2013) 04 MAD CK 0144

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High Courts01 Apr 2013Allowed

D. Geetha Vs The Secretary to the Government Department of Consumer Affairs Government of India, The Secretary to the Government Co-operation Food and Consumer Protection Department Secretariat and The District Magistrate and District Collector

Madras High Court · (2013) 3 MLJ(Cri) 85

Constitution of India, 1950 — Article 22, 22(5)Essential Commodities Act, 1955 — Section 7(1)(a)(ii), 7(1)a(ii)Penal Code, 1860 (IPC) — Section 307, 353, 506(ii)

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