High Courts06 Mar 2013
Malar Vs State
Madras High Court · (2013) 2 CTC 315
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Madras Prohibition Act, 1937 — Section 14, 14(4), 4(1)(aa), 4(1A)
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 131 of 159
High Courts06 Mar 2013Dismissed
A. Natarajan, A. Mohan and A. Munuswamy Vs Sakunthala, C.N.T. Vijayakumar, G. Jayalakshmi and D. Indira Sakunthala, C.N.T. Vijayakumar, G. Jayalakshmi and D. Indira Vs A. Natarajan, A. Mohan, A. Munuswamy and Minnalammal
Madras High Court · (2013) 3 MLJ 570 : (2013) 2 RCR(Rent) 664
Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 10(2), 14, 15
High Courts06 Mar 2013Dismissed
S. Nagarajan Vs The Deputy Commissioner of Police and The Ist Addl. Subordinate Judge of Coimbatore
Madras High Court · (2013) 03 MAD CK 0089
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 181, 233, 311, 362, 397(2)
High Courts06 Mar 2013
M/s. Prasad Corporation Ltd. Vs The Commissioner of Central Excise
Madras High Court · (2013) 197 ECR 365 : (2013) 20 GSTR 118 : (2013) 61 VST 422
Central Excises and Salt Act, 1944 — Section 35FFinance Act, 1994 — Section 83
High Courts06 Mar 2013
Gowri, Karthik and Kanika Raj Vs The State of Tamil Nadu and Others
Madras High Court · (2013) 3 ACC 510
High Courts06 Mar 2013Dismissed
G. Ramachandiran Vs S. Arumugam
Madras High Court · (2013) 3 MLJ 607
Evidence Act, 1872 — Section 13, 40, 41, 41, 42, 42Hindu Succession Act, 1956 — Section 14(1)
High Courts06 Mar 2013
The Commissioner of Income Tax Vs R. Sugantha Ravindran
Madras High Court · (2013) 260 CTR 412 : (2013) 352 ITR 488 : (2013) 214 TAXMAN 543
Central Excises and Salt Act, 1944 — Section 37BIncome Tax Act, 1961 — Section 50CTamil Nadu General Sales Tax Act, 1959 — Section 28A
High Courts06 Mar 2013Allowed
K. Thilak Kumar and K. Sathish Kumar Vs Chief Controlling Revenue Authority and Inspector General of Registration Chennai 600028 and The Sub-Registrar Royapuram, Chennai 600001
Madras High Court · (2013) 4 MLJ 359
Stamp Act, 1899 — Section 2, 40(1)(b), 56(1)
High Courts06 Mar 2013Dismissed
The Management of Vivekananda Kendra Rural Development Programme Vs The Deputy Commissioner of Labour, and T. Baskaran and P. Paulswamy
Madras High Court · (2013) 2 LLJ 764 : (2013) 2 LLN 753
Competition Act, 2002 — Section 2(m), 20(4), 27, 3, 3(3)Industrial Disputes Act, 1947 — Section 2(j), 2(j)Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 2(16), 2(3), 2(6), 4
High Courts06 Mar 2013
The Commissioner of Income Tax Vs Shri P. Balasubramanian
Madras High Court · (2013) 354 ITR 116 : (2013) 215 TAXMAN 288
Income Tax Act, 1961 — Section 132(4), 133A, 133A(3)(iii), 143(1), 143(2)
High Courts06 Mar 2013Dismissed
G. Ramamoorthy Vs M.S.R. Sivakumar and Another
Madras High Court · (2013) 2 CTC 864 : (2013) 2 LW 350
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Stamp Act, 1899 — Section 32, 33, 35, 36, 38
High Courts06 Mar 2013Dismissed
R. Krishnamoorthy Vs State of Tamil Nadu and Others
Madras High Court · (2013) LabIC 1821 : (2013) 3 MLJ 230 : (2013) WritLR 1189
Tamil Nadu Co-operative Societies Act, 1983 — Section 74
High Courts06 Mar 2013Dismissed
S. Krishnamurthy Vs Poubalane and Others
Madras High Court · (2013) 2 CTC 607 : (2013) 3 DMC 617 : (2013) 3 LW 189 : (2013) 3 MLJ 543
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Family Courts Act, 1984 — Section 7, 7(1), 7(2), 8
High Courts06 Mar 2013Disposed Off
K. Renganathan Vs Commissioner and Secretary to Government of Tamil Nadu and Others
Madras High Court · (2013) 5 MLJ 195
High Courts06 Mar 2013Dismissed
D. Balachandran, Prop. of Balu Tex Vs T.C. Shanmugam
Madras High Court · (2013) 2 CTC 832 : (2013) 3 LW 99 : (2013) 3 MLJ 644
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 33, 35, 36, 38
High Courts06 Mar 2013Allowed
B. Kalaivanan Vs The Deputy Inspector General of Police and Others
Madras High Court · (2013) LabIC 3458
High Courts05 Mar 2013Allowed
V. Murali Vs The State
Madras High Court · (2013) 1 LW(Cri) 611 : (2013) 2 MLJ(Cri) 126
Criminal Procedure Code, 1973 (CrPC) — Section 221, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts05 Mar 2013Allowed
Hinduja Leyland Finance Limited Vs Mr. Robert Sam and Mr. Mariya Sebastin
Madras High Court · (2013) 2 LW 190
Arbitration and Conciliation Act, 1996 — Section 9
High Courts05 Mar 2013Disposed Off
Shri Lakshmi Hardwares Vs K. Kailasam and Others The Authorised Officer, Canara Bank Vs The Chairman, Debt Recovery Appellate Tribunal and Others
Madras High Court · (2014) 2 LW 316
High Courts05 Mar 2013
V. Arulkumar Vs State
Madras High Court · (2013) 2 LW(Cri) 557 : (2013) 3 MLJ(Cri) 229
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(6), 173, 207, 306Evidence Act, 1872 — Section 136Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471