High Courts01 Apr 2013Dismissed
K. Murugesan Vs The Joint Commissioner and The Assistant Commissioner
Madras High Court · (2013) 04 MAD CK 0123
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 45, 45(4)
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 122 of 159
High Courts01 Apr 2013Dismissed
P. Jeyarani Vs The Principal Secretary to Government, Social Welfare and Noon Meal Scheme and The Director of Social Welfare
Madras High Court · (2013) 04 MAD CK 0115
High Courts01 Apr 2013
S. Thirugnanamoorthy Vs Joint Registrar of Co-operative Societies and Another
Madras High Court · (2013) 4 MLJ 420
Tamil Nadu Co-operative Societies Act, 1983 — Section 153, 87
High Courts01 Apr 2013
D. Dakshinamoorthy Vs The Chairman and The Managing Director Tamilnadu Industrial Investment Corpn.
Madras High Court · (2013) 04 MAD CK 0022
High Courts01 Apr 2013
State Vs Meeran Bai @ Syed Rahamullah @ Syed Rahamullah Meeran and Others
Madras High Court · (2013) 2 MLJ(Cri) 695
Passports Act, 1967 — Section 12(1)(b), 12(2)
High Courts01 Apr 2013
Tecco and R.D. (IV) Vs The Chief Administrative Officer/Construction, Southern Railways, The Financial Advisor and Chief Administrative Officer, Construction, Southern Railways, The Chief Engineer/Central, Construction, Southern Railways and The Deputy Chief Engineer, Southern Railway
Madras High Court · (2013) WritLR 1080
High Courts28 Mar 2013Disposed Off
Selvaraj Vs Somasundari and Others
Madras High Court · (2013) 5 MLJ 301
Evidence Act, 1872 — Section 165, 68, 69
High Courts28 Mar 2013Allowed
S. Malliga Vs Government of Tamilnadu and Others
Madras High Court · (2013) 3 LLJ 16
Tamil Nadu Pension Rules, 1978 — Rule 49(2)(a)
High Courts28 Mar 2013Allowed
A. Ganesan Vs The District Collector, Kancheepuram, The Block Development Officer (V.P.) and The President, Okkiyam Thuraipakkam Panchayat, Chennai
Madras High Court · (2013) 03 MAD CK 0078
Tamil Nadu Panchayats Act, 1994 — Section 106, 83, 84
High Courts28 Mar 2013Dismissed
Dr. K. Vijay Kumar Vs The Commissioner, The Asst. Commissioner, Coimbatore and The Commissioner, Chennai
Madras High Court · (2013) 03 MAD CK 0074
High Courts28 Mar 2013Allowed
Aringar Anna Primary Agricultural Co-operative Bank Vs The Presiding Officer and T. Arangasamy
Madras High Court · (2013) LabIC 3957 : (2013) 2 LLJ 613
Industrial Disputes Act, 1947 — Section 10, 10(1), 17(B), 2(s), 2(s)(iv)
High Courts28 Mar 2013
T. Vijayalakshmi Vs The Managing Director
Madras High Court · (2013) 138 FLR 293 : (2013) LLR 582
Constitution of India, 1950 — Article 14, 16
High Courts28 Mar 2013Dismissed
V. Balaiah Vs Director of Medical and Rural Health Services
Madras High Court · (2013) 4 MLJ 244
Constitution of India, 1950 — Article 14
High Courts27 Mar 2013Dismissed
Jayakrishna Flour Mills Pvt. Ltd. Vs The Chairman, Railway Board, New Delhi and Others
Madras High Court · (2013) 3 MLJ 387
Constitution of India, 1950 — Article 14, 19(i)(g)Railways Act, 1989 — Section 1, 17, 33, 36, 36(b)
High Courts27 Mar 2013Dismissed
Iyappan Vs State
Madras High Court · (2013) 03 MAD CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313Penal Code, 1860 (IPC) — Section 294(b), 302, 307, 324, 34
High Courts27 Mar 2013Dismissed
SSPV Construction Consorti Vs Vallal RCK Trust
Madras High Court · (2014) 1 ARBLR 13 : (2013) 5 MLJ 362
Arbitration and Conciliation Act, 1996 — Section 11, 9
High Courts27 Mar 2013
Dhriti Enterprises Vs Commissioner of Customs (Import) and Others
Madras High Court · (2013) 292 ELT 481 : (2013) 21 GSTR 255 : (2013) 4 MLJ 347
Constitution of India, 1950 — Article 19, 21Customs Act, 1962 — Section 110, 110A, 17, 18
High Courts27 Mar 2013Allowed
Adv. M. Duraiselvan Vs State of Tamil Nadu and Another
Madras High Court · (2013) 2 MLJ(Cri) 545
Criminal Law (amendment) Act, 2013 — Section 7(1)(a)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 143, 153(A)
High Courts27 Mar 2013
P. Mohan Vs M.K. Azhagiri
Madras High Court · AIR 2013 Mad 150 : (2013) 2 CTC 817 : (2013) 2 LW 389 : (2013) 3 MLJ 548
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, Order 8 Rule 1Constitution of India, 1950 — Article 225Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(4)