High Courts21 Mar 2013
Greenland Exports (P) Ltd. Vs Assistant Commissioner (CT)
Madras High Court · (2013) 65 VST 69
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 126 of 159
High Courts20 Mar 2013
Commissioner of Income Tax Vs Karimangalam Onriya Pengal Semipu Amaipu Ltd., Kamraj Nagar, Keregodana Halli, Karimangalam
Madras High Court · (2013) 262 CTR 104 : (2013) 354 ITR 483 : (2013) 214 TAXMAN 665
Income Tax Act, 1961 — Section 12A, 12AA, 12AA(1)(b)(i), 12AA(2), 2(15)
High Courts20 Mar 2013
V. Senthilkumar Vs The Chief Secretary Government of Tamil Nadu, The Secretary to Government of Tamil Nadu Home Department Government of Tamil Nadu and The Secretary, Legal Aid, High Court of Madras
Madras High Court · (2013) 2 LW(Cri) 225
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 441(2), 445Penal Code, 1860 (IPC) — Section 307, 34, 341
High Courts20 Mar 2013
The Director General of Police, Tamil Nadu, The Additional Director General of Police, (Law and Order) and The Deputy Inspector General of Police Vs J.J. Nasar
Madras High Court · (2013) 4 MLJ 333
High Courts20 Mar 2013
K. Kalaivanan Vs The Superintendent of Police Thiruvarur
Madras High Court · (2013) 3 MLJ 486
Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 120(b), 143, 147, 148, 188
High Courts20 Mar 2013
Sri Sivasakthi Auto Ancillaries Pvt. Ltd. Vs The Additional Commissioner of Central Excise and The Commissioner of Central Excise (Appeals)
Madras High Court · (2013) 199 ECR 482 : (2013) 294 ELT 539 : (2013) 20 GSTR 112
Central Excises and Salt Act, 1944 — Section 35F
High Courts19 Mar 2013
N. Sundarababu Vs The State of Tamil Nadu and Santhosh Devi Sarang
Madras High Court · (2013) 03 MAD CK 0217
High Courts19 Mar 2013
M/s. Veetrag Enterprises Vs The Commissioner of Customs (Exports), The Additional Commissioner of Customs and The Assistant Director
Madras High Court · (2013) 198 ECR 277 : (2013) 293 ELT 529 : (2013) 21 GSTR 50
Constitution of India, 1950 — Article 19, 21Customs Act, 1962 — Section 110, 110(2), 110A, 124, 17
High Courts19 Mar 2013
Itakem Finechem P. Ltd. Vs Taurus GKK Leathers P. Ltd. (formerly Taurus Leathers P. Ltd.)
Madras High Court · (2014) 183 CompCas 537
High Courts19 Mar 2013
T.V.K. Viswanathan Vs The Inspector General of Police and Others
Madras High Court · (2013) LabIC 4570
High Courts19 Mar 2013
Metal Weld Electronics Vs Customs, Excise and Service Tax Appellate Tribunal
Madras High Court · (2013) 295 ELT 512 : (2013) 21 GSTR 88
Central Excises and Salt Act, 1944 — Section 35B, 35B(6), 35B(7), 35C, 35C(1)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129B, 129E, 130, 130A
High Courts19 Mar 2013Allowed
Abitha Begam Vs Secretary to the Government
Madras High Court · (2013) CriLJ 2699
Essential Commodities Act, 1955 — Section 7, 7(1)(a)(ii)Penal Code, 1860 (IPC) — Section 294(b), 307, 323, 353Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)(a)
High Courts19 Mar 2013Dismissed
S. Mahaveer Shivaji Vs State, Dr. S. Balagopal and The Director DMS Dr. S. Balagopal Vs State and Mahaveer Shivaji
Madras High Court · (2013) 3 LW 365 : (2013) 1 LW(Cri) 676 : (2013) 2 MLJ(Cri) 712
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 201, 336, 465, 471
High Courts19 Mar 2013Allowed
Basheer alias Abdul Basheer Vs State by Inspector of Police, Trichy
Madras High Court · (2013) 03 MAD CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 306, 498A
High Courts19 Mar 2013
K. Krishnamurthy (deceased), K. Padmavathy, K. Gopi, K. Raji and K. Yamuna Vs K. Suresh Kumar
Madras High Court · (2013) 03 MAD CK 0108
High Courts19 Mar 2013Allowed
S. Kavitha Vs The Government of India, The State of Tamil Nadu and The District Collector and District Magistrate
Madras High Court · (2013) CriLJ 3525
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)(a)
High Courts19 Mar 2013Dismissed
N. Raman Vs P. Sivalingam, Gnanaoli and Gnanamozhi
Madras High Court · (2013) 4 MLJ 414
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, 100
High Courts19 Mar 2013Dismissed
V. Baskaran and V. Mohan Doss Vs Manjula, Varalakshmi and Vijaya Nirmala
Madras High Court · (2013) 4 MLJ 4
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 63, 68, 69, 91Succession Act, 1925 — Section 63, 63(c)
High Courts19 Mar 2013Dismissed
Lloyd Insulations (India) Ltd. Vs Makwuds India P. Ltd.
Madras High Court · (2013) 4 ARBLR 65 : (2013) 4 MLJ 134
Arbitration and Conciliation Act, 1996 — Section 34
High Courts19 Mar 2013Dismissed
Rajammal Vs Rajagopal and Others
Madras High Court · (2013) 4 MLJ 193
Limitation Act, 1963 — Section 5