High Courts18 Mar 2013Dismissed
National Insurance Company Limited Vs C. Ravichandran and M/s. Diamond Sea Foods
Madras High Court · (2013) 03 MAD CK 0199
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 127 of 159
High Courts18 Mar 2013Dismissed
DSLV Ventures LLC and Others Vs Dr. Kamakshi Memorial Hospital Pvt. Ltd. and Others
Madras High Court · (2014) 120 CLA 225 : (2014) 2 CTC 71
High Courts18 Mar 2013
Indira and Another Vs Kuppu, The National Insurance Co. Ltd. and D. Dhanalakshmi
Madras High Court · (2013) 4 ARBLR 204 : (2013) 3 LW 620
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, Order 47 Rule 1, 114, 96Constitution of India, 1950 — Article 215, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts18 Mar 2013Dismissed
Saraswathi Vs Malaiappa Gounder and Others
Madras High Court · (2013) 3 MLJ 794
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts18 Mar 2013Dismissed
The Branch Manager, National Insurance Company Limited Vs Dr. Mohandhas Gandhi and Murugansingh Dr. Mohandhas Gandhi Vs The Branch Manager, National Insurance Company Limited and Murugansingh
Madras High Court · (2013) 03 MAD CK 0118
Motor Vehicles Act, 1988 — Section 165(1), 168(1), 169, 169(1)
High Courts18 Mar 2013Dismissed
The Oriental Insurance Company Limited Vs B. Parthiban and P. Andy
Madras High Court · (2013) 03 MAD CK 0068
Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 168, 173, 4, 5
High Courts15 Mar 2013
Kalyani and P. Gajan Vs Prabu
Madras High Court · (2013) 03 MAD CK 0228
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Evidence Act, 1872 — Section 112
High Courts15 Mar 2013Allowed
C. Susila Devi, C. Govindaraj Gupta and C. Aswin Kumar Vs S. Govindan
Madras High Court · (2013) 2 CTC 538 : (2013) 2 LW 373 : (2013) 2 RCR(Rent) 691
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts15 Mar 2013
The Manager ICICI Lombard General Insurance Co. Ltd. Vs Annakkili, Chinnappa @ Siva, Minor Abirami and Shajahan
Madras High Court · (2013) 03 MAD CK 0220
High Courts15 Mar 2013Dismissed
M/s. National Insurance Co. Ltd. Vs P. Alagesan
Madras High Court · (2013) 2 ACC 795
Criminal Procedure Code, 1973 (CrPC) — Section 147, 161Motor Vehicles Act, 1988 — Section 140, 147, 147(1)(b), 147(1)(b)(i), 147(1)B
High Courts15 Mar 2013
M.s. Guru @ Gurusamy Vs The State
Madras High Court · (2013) 03 MAD CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 440Penal Code, 1860 (IPC) — Section 120(B), 406, 420Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 5
High Courts15 Mar 2013
Karuppasamy Vs Vijaya and Rathika
Madras High Court · (2013) 03 MAD CK 0189
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 482
High Courts15 Mar 2013Dismissed
National Insurance Co. Ltd. Vs Krishnan and Another
Madras High Court · (2013) 6 MLJ 520
High Courts15 Mar 2013Disposed Off
Palanisamy Vs K.K. Velusamy
Madras High Court · (2013) 2 MadWN(Civil) 86
High Courts15 Mar 2013
Citilights Properties Pvt. Ltd. Vs CESTAT
Madras High Court · (2014) 34 STR 184
High Courts15 Mar 2013Allowed
A. Elango Vs R. Natarajan and Another
Madras High Court · (2013) 3 ACC 277
High Courts15 Mar 2013Dismissed
J. Stanislaus Vs Union of India and Others
Madras High Court · (2013) 5 MLJ 493
Penal Code, 1860 (IPC) — Section 120B, 420, 511Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts15 Mar 2013Dismissed
India Cements Capital Ltd. Vs Auto Pins (India) Ltd.
Madras High Court · (2013) 1 BC 671 : (2013) 2 CTC 705
Arbitration Act, 1940 — Section 11(6)Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(6), 42, 9Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20
High Courts15 Mar 2013Allowed
Kamala Vs Sarojini
Madras High Court · (2013) 03 MAD CK 0102
Hindu Succession Act, 1956 — Section 15, 15(2)(b)
High Courts15 Mar 2013Dismissed
M. Solaikannan Vs The Cabinet Secretary to the Union Cabinet, Union Secretariat, The National Security Advisor to the Honourable Prime Minister, Prime Minister's Secretariat and The Foreign Secretary, Union of India
Madras High Court · (2013) 03 MAD CK 0057
Central Excises and Salt Act, 1944 — Section 11A, 11A(1A), 4, 9, 9AConstitution of India, 1950 — Article 14, 142, 21Customs Act, 1962 — Section 28