COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 123 of 159

High Courts27 Mar 2013Dismissed

Smt. Ammini Karnan Vs Intellectual Property Appellate Board, The Assistant Registrar of Trademarks, Chennai, M/s. Nirapara Roller Mills Private Limited and Union of India

Madras High Court · (2013) 2 LW 513 : (2013) 4 MLJ 227 : (2013) 55 PTC 362

Constitution of India, 1950 — Article 136, 14, 19(1)(g), 21, 226Cost and Works Accountants Act, 1959 — Section 2Trade and Merchandise Marks Act, 1958 — Section 11, 11(a), 11(a)(b)(e)

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High Courts27 Mar 2013Dismissed

Madurai Bar Association and Others Vs The State of Tamil Nadu and Others

Madras High Court · (2013) 4 LW 122

Civil Procedure Code, 1908 (CPC) — Section 11, 26Land Acquisition Act, 1894 — Section 11, 11A, 16, 4(1), 5A

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High Courts27 Mar 2013Allowed

R. Dhanalakshmi and Others Vs State of Tamilnadu and Others

Madras High Court · (2013) 4 MLJ 41

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts27 Mar 2013

A.G. Ramalingam Vs State and Another

Madras High Court · (2013) 5 MLJ 246

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High Courts27 Mar 2013Dismissed

IT Expressway Limited Vs Ascent Engineers and Another

Madras High Court · (2013) 3 ARBLR 388 : (2013) 5 MLJ 408

Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 62

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High Courts27 Mar 2013Dismissed

K. Raveendran and Others Vs The Government of Tamilnadu and The Registrar of Cooperative Societies

Madras High Court · (2013) 03 MAD CK 0011

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High Courts27 Mar 2013

R. Baskar Vs State by Inspector of Police

Madras High Court · (2013) 2 MLJ(Cri) 673

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts27 Mar 2013

Gnanasundari (died) and Others Vs Amirthalingam Pillai and Another

Madras High Court · (2013) 4 MLJ 327

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 76

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High Courts26 Mar 2013Allowed

Basket Ball Federation of India Vs N.S. Ziauddeen, Tamil Nadu Basketball Association

Madras High Court · (2013) 03 MAD CK 0215

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Limitation Act, 1963 — Section 22

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High Courts26 Mar 2013Dismissed

S.R. Sujith and Others Vs The Director General of Police, The Chairman, The Inspector of Police and The Superintendent of Police and Others etc. etc.

Madras High Court · (2013) 03 MAD CK 0209

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 19Penal Code, 1860 (IPC) — Section 147, 148, 160, 302, 323

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High Courts26 Mar 2013Dismissed

N. Suresh Vs The Indian Bank, Chennai

Madras High Court · (2013) 3 MLJ 885

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14Specific Relief Act, 1963 — Section 13(1)(c)Transfer of Property Act, 1882 — Section 55, 55(1), 55(1)(a), 55(2), 55(5)

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High Courts26 Mar 2013Dismissed

G. Jeffrey Vs M/s. Bombay Burmah Trading Corporation Ltd.

Madras High Court · (2013) 03 MAD CK 0195

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High Courts26 Mar 2013Dismissed

Arulmigu Velur Vaithiyanatha Swamy Devasthanam, Vaitheeswarankoil Vs Vaithiyanathan and Ganesan

Madras High Court · (2013) 03 MAD CK 0194

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts26 Mar 2013

K.N. Thiagarajan Vs Commissioner of Customs

Madras High Court · (2014) 299 ELT 139

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High Courts26 Mar 2013Dismissed

Tata Projects Limited Vs Gnanaprakasam, Railway, TWAD and Another Gnanaprakasam, Railway, TWAD and Another Vs Tata Projects Limited and Another

Madras High Court · (2013) 3 MLJ 733

Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 34(2)

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High Courts26 Mar 2013Dismissed

C. Vijayaraja Vs The Director General of Police, The Chairman, The Superintendent of Police and The Sub Inspector of Police A. Arul Amalanathan Vs The Director General of Police and The Chairman D. Poun Vs The Chairman, The Director General of Police and The Superintendent of Police M. Karuppasamy Vs The State of Tamil, The Director General of Police and Tamil Nadu Uniformed Services Recruitment Board

Madras High Court · (2013) 03 MAD CK 0117

Penal Code, 1860 (IPC) — Section 294(b), 323, 341, 354, 427

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High Courts26 Mar 2013

M/s. Bridgestone India Pvt. Ltd. Vs The Deputy Commercial Tax Officer, Villupuram

Madras High Court · (2013) 64 VST 458

Constitution of India, 1950 — Article 19(1)(g), 226Tamil Nadu Value Added Tax Act, 2006 — Section 67(3)(b), 68, 69, 70, 70(1)(a)

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High Courts26 Mar 2013

M/s. South India Freight Carriers Vs Deputy Commercial Tax Officer Villupuram District

Madras High Court · (2013) 61 VST 178 : (2013) WritLR 764

Tamil Nadu Value Added Tax Act, 2006 — Section 67(3)(b), 70(1)(a), 70(a)

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High Courts26 Mar 2013Dismissed

Shanmugaiah Vs The General Manager, M/s. Bombay Burmah Trading Corporation Ltd. and Chinnappa Raj

Madras High Court · (2013) 5 MLJ 46

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High Courts26 Mar 2013

The Official Liquidator Vs The Collector Vellore District and Others

Madras High Court · (2013) 178 CompCas 272 : (2014) 2 CompLJ 134 : (2013) 2 CTC 748

Companies Act, 1956 — Section 433, 441, 441(2), 460(4), 536Industrial Disputes Act, 1947 — Section 33(c)(1)Madras Revenue Recovery Act, 1864 — Section 38

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