High Courts26 Mar 2013Allowed
V.N.R. Nagar Welfare Association Vs K.K. Babu and Another
Madras High Court · (2013) 5 MLJ 503
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 124 of 159
High Courts25 Mar 2013Dismissed
M/s. Sukhi Iron and Steel Company Vs The Assistant Commissioner (CT) Chennai
Madras High Court · (2013) 4 MLJ 136 : (2013) 60 VST 530
Tamil Nadu Value Added Tax Act, 2006 — Section 39
High Courts25 Mar 2013Allowed
Hotel Guru Pvt. Ltd. Vs The Deputy Director and Another
Madras High Court · (2013) 4 LLN 297 : (2013) LLR 1188
High Courts25 Mar 2013
P.M. Rajeshwari and P. Muthumani Vs P. Kanthimathi, Sangeetha (alias) Geetha and P. Senthil Kumar
Madras High Court · (2013) 3 MLJ 724
Evidence Act, 1872 — Section 165
High Courts25 Mar 2013
M.H. Jawahirullah Vs Government of Tamil Nadu and Others M.S. Anwar Hussain Vs Union of India and Others K.A. Naina Mohamed Vs State of Tamil Nadu, The Tamil Nadu Wakf Board, A. Tamizhmahan Hussain and S.A. Farooq Sarkar-E-Abbasi Ashurkhana E-Mubarak Wakf Vs State of Tamil Nadu, Tamil Nadu Wakf Board and Ghulam Mohammed Mehdi Khan
Madras High Court · (2013) 2 LW 707 : (2013) 3 MLJ 688
Constitution of India, 1950 — Article 14, 226Right to Information Act, 2005 — Section 12(5)Waqf Act, 1995 — Section 104, 13, 14, 14(1(a), 14(1)
High Courts25 Mar 2013Dismissed
V. Srinivasan Vs The Secretary, Tamil Nadu Generation and Distribution Corporation Ltd., The Chairman cum Managing Director, Tamil Nadu Generation and Distribution Corporation Ltd., The Secretary, TANTRANSCO and The Chairman cum Director, TANTRANSCO
Madras High Court · (2013) 3 CTC 188 : (2014) LabIC 715 : (2013) 2 LW 993 : (2013) 3 MLJ 580 : (2013) WritLR 449
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 4, 5
High Courts25 Mar 2013
Karnam Thakka Babu Vs State
Madras High Court · (2013) 2 LW(Cri) 108
Criminal Procedure Code, 1973 (CrPC) — Section 100(8), 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(c), 50(i), 8(c)Penal Code, 1860 (IPC) — Section 187
High Courts25 Mar 2013
Managing Director, Metropolitan Transport Corporation Ltd. Vs Ramarao
Madras High Court · (2013) 3 ACC 241 : (2013) 5 MLJ 715
High Courts25 Mar 2013Dismissed
S. Vedaraj Pillai (died) and Others Vs Meyyammai and Another
Madras High Court · (2014) 1 CTC 619
High Courts22 Mar 2013Dismissed
K.P. Annadurai Vs Kalaiselvi, Arun Nehru, Anand and Kamalam
Madras High Court · (2013) 03 MAD CK 0198
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Mar 2013Allowed
Managing Director, Tamil Nadu State Transport Corporation (Salem Division II) Ltd. Vs M. Subramani and Another
Madras High Court · (2013) 138 FLR 1071 : (2013) 3 LLJ 41 : (2013) LLR 960
Industrial Disputes Act, 1947 — Section 11A
High Courts22 Mar 2013Allowed
K. Kamaraj Vs State by the Deputy Superintendent of Police Vigilance and Anti Corruption
Madras High Court · (2013) 03 MAD CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(2), 7
High Courts22 Mar 2013Dismissed
Ramesh Vs Ambigeswari
Madras High Court · (2013) 2 LW 901 : (2013) 3 MLJ 892
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)(1a), 24, 25
High Courts22 Mar 2013Dismissed
Palanisamy alias Kunjupaiyan Vs State
Madras High Court · (2013) 03 MAD CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 3(3), 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 304(ii)
High Courts22 Mar 2013Dismissed
M. Sampoornam Vs The State of Tamil Nadu and The District Collector, Karur
Madras High Court · (2013) 03 MAD CK 0121
High Courts22 Mar 2013Dismissed
J. Sadiq Batcha and Fathima Jon Vs A. Mohamed Kasim and Beejan Beevi
Madras High Court · (2014) 1 CTC 459
Guardians and Wards Act, 1890 — Section 17, 8
High Courts22 Mar 2013Dismissed
A. Mohamed Sulaiman and A. Mohammed Sulthan Vs A. Ameena Beevi (Deceased), S. Gulsim Beevi, Jahir Hussain and Jeenath Begum
Madras High Court · (2013) 2 CTC 735 : (2013) 2 LW 770 : (2013) 3 MLJ 561
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(2), Order 8 Rule 6D
High Courts22 Mar 2013
M. Vijaya Baskar Vs The Superintendent of Police and The Chairman
Madras High Court · (2013) 03 MAD CK 0105
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 147, 294, 294(b), 323, 324
High Courts22 Mar 2013
M/s. Dollar Company Pvt. Ltd. Vs The Deputy Commissioner of Central Excise and The Commissioner of Central Excise (Appeals)
Madras High Court · (2013) 295 ELT 378 : (2013) 22 GSTR 486
Central Excises and Salt Act, 1944 — Section 11(B), 11BB, 11BB(1), 35BConstitution of India, 1950 — Article 226