High Courts15 Mar 2013Allowed
M. Thirunavukkarasu Vs M/s. P.T.S.M. Dhasthagir and The National Insurance Company Ltd.
Madras High Court · (2013) 03 MAD CK 0049
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 128 of 159
High Courts15 Mar 2013Allowed
M/s. Coimbatore Popular Spinning Mills Ltd. and Mr. Venkatramachandran Vs M/s. Hindustan Textile Spares
Madras High Court · (2013) 4 BC 1 : (2013) 115 CLA 247 : (2013) 115 CLA 100 : (2013) 178 CompCas 265 : (2014) 2 CompLJ 368 : (2013) 2 CTC 619 : (2013) 2 LW 272 : (2014) 123 SCL 24
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, 151Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 22
High Courts15 Mar 2013Allowed
S.P. Chockalingam Vs Controller of Patents and Union of India
Madras High Court · (2013) 2 LW 973 : (2013) 4 MLJ 23 : (2013) WritLR 518
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 12, 14, 141, 19(1), 19(1)(g)Patents Act, 1970 — Section 123, 126, 126(1)(c), 126(1)(c)(i), 127
High Courts14 Mar 2013Allowed
Indrani and Anaiappan Vs Vijayakumar
Madras High Court · (2013) 6 MLJ 111
High Courts14 Mar 2013Dismissed
CT Ramanathan Infrastructure Vs The GM Southern Railway
Madras High Court · (2013) 03 MAD CK 0219
Arbitration and Conciliation Act, 1996 — Section 36, 9, 9(ii)(b)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts14 Mar 2013
M/s. Sri Ram Pharma Vs The Commercial Tax Officer and The Assistant Commissioner (CT) Circle, Tambaram
Madras High Court · (2013) 61 VST 232
Constitution of India, 1950 — Article 226Tamil Nadu Value Added Tax Act, 2006 — Section 19, 2(24), 25, 27, 3
High Courts14 Mar 2013
M/s. Vijay Cements Vs The Additional Director General Directorate General of Central Excise Intelligence and The Commissioner of Central Excise
Madras High Court · (2014) 24 GSTR 405
Central Excises and Salt Act, 1944 — Section 11A, 11AC, 35Q
High Courts14 Mar 2013Allowed
G. Arockia Mary Vs Government of Tamil Nadu and Others
Madras High Court · (2013) LabIC 3129
Constitution of India, 1950 — Article 226, 30(1)
High Courts14 Mar 2013
Commissioner of Customs and Another Vs City Office Equipment and Others
Madras High Court · (2014) 302 ELT 212 : (2013) 21 GSTR 501
Foreign Trade (Development and Regulation) Act, 1992 — Section 15, 16, 19, 3, 5
High Courts14 Mar 2013Dismissed
MTI Share and Stock Brokers Ltd. Vs Arun Kumar M. Jain and Others
Madras High Court · (2013) 3 MLJ 799
Arbitration and Conciliation Act, 1996 — Section 34, 34(ii)(iv)
High Courts14 Mar 2013Allowed
M.P. Devendran Vs The Secretary, Regional Transport Authority Salem
Madras High Court · (2013) 2 CTC 505 : (2013) WritLR 1120
High Courts14 Mar 2013
Naseerulah Vs State and G. Subramaniya Karthick
Madras High Court · (2013) 1 LW(Cri) 614 : (2013) 2 MLJ(Cri) 556
Criminal Procedure Code, 1973 (CrPC) — Section 102, 451Motor Vehicles Act, 1988 — Section 177, 19(c), 20Penal Code, 1860 (IPC) — Section 428, 429
High Courts14 Mar 2013
Commr. of Cus. (Seaport-Export) Vs Suzlon Energy Ltd.
Madras High Court · (2013) 293 ELT 3 : (2014) 26 GSTR 435
Customs Act, 1962 — Section 149
High Courts13 Mar 2013Dismissed
Arjunan Vs Munusamy and Kuppammal
Madras High Court · (2013) 03 MAD CK 0225
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114, 120
High Courts13 Mar 2013
United India Insurance Co. Ltd. Vs Sagicor Capital Life Insurance Co. Ltd. and Another
Madras High Court · (2013) 2 CTC 408 : (2013) 3 MLJ 129
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Mar 2013Dismissed
Union of India and Others Vs Registrar, Central Administrative Tribunal and Another
Madras High Court · (2013) LabIC 3546
High Courts13 Mar 2013Allowed
K.D.P. Properties Pvt. Ltd. Vs The Sub-Registrar and Another
Madras High Court · (2013) 2 CTC 714
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 46, Order 21 Rule 76, 60, 64Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Registration Act, 1908 — Section 21, 34, 35, 58, 59
High Courts13 Mar 2013Dismissed
R. Rajendran, R. Manimegalai, R. Ponnammal and A. Balamoorthy Vs The State of Tamil Nadu and The Special Tahsildar (Land Acquisition)
Madras High Court · (2013) WritLR 558
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 11A, 17(4), 2
High Courts13 Mar 2013Dismissed
Kuppammal, Palani, Sundar and Pushpa Vs Umayarani (Died) Varadharajulu (Died) Dhayalaraj (Died) and Others
Madras High Court · (2013) 03 MAD CK 0066
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 3Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35, 61
High Courts13 Mar 2013Allowed
L. Venkadeshan Vs State
Madras High Court · (2013) 03 MAD CK 0052
Central Excises and Salt Act, 1944 — Section 11APrevention of Corruption Act, 1988 — Section 20