High Courts22 Feb 2013
Kasthuri Ammal and Others Vs G. Sampath
Madras High Court · (2013) 2 LW 255 : (2013) 3 MLJ 212
Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 63
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 137 of 159
High Courts22 Feb 2013Allowed
Rajathi and T. Govindasamy Vs The Principal Secretary and Commissioner of Land Administration and The District Collector
Madras High Court · (2013) 2 CTC 129 : (2013) 2 LW 485 : (2013) 3 MLJ 257
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 12(b)(1)
High Courts22 Feb 2013Dismissed
All India General Insurance OBC Employees Welfare Association Vs United India Insurance Company Ltd. and Others
Madras High Court · (2013) 3 MLJ 250
Constitution of India, 1950 — Article 14, 19(1)(c)Industrial Disputes Act, 1947 — Section 2(qq)Payment of Wages Act, 1936 — Section 2(kkk)
High Courts22 Feb 2013Allowed
I. Ramachandran Vs Government of Tamil Nadu and Others
Madras High Court · (2013) 3 MLJ 16
Constitution of India, 1950 — Article 14
High Courts22 Feb 2013Dismissed
The Competent Authority (ULC) and Assistant Commissioner (ULT) and The Tahsildar Vs Dr. S. Anandalakshmy
Madras High Court · (2013) 1 LW 970
High Courts22 Feb 2013Dismissed
The Management of Needle Industries Limited Vs The Presiding Officer, Labour Court and Others
Madras High Court · (2013) 02 MAD CK 0080
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(4), 2(k), 25F, 25N
High Courts22 Feb 2013Allowed
Mr. V. Umapathy Vs Mrs. Santha Sivagnanam, Mr. Yuvaraj, Mrs. Mahalakshmi and Miss. Gowri
Madras High Court · (2013) 2 CTC 155 : (2013) 2 LW 365 : (2013) 4 MLJ 182
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2Constitution of India, 1950 — Article 227
High Courts22 Feb 2013
R.K. Ramasamy Vs Presiding Officer and Another
Madras High Court · (2013) 2 LLJ 682
Industrial Disputes Act, 1947 — Section 11A
High Courts22 Feb 2013
Arasu Viraivu Pokkuvarathu Oozhiyar Sangam Vs Government of Tamil Nadu and Others
Madras High Court · (2013) 3 MLJ 395
Industrial Disputes Act, 1947 — Section 12(3), 29, 33, 34
High Courts21 Feb 2013Dismissed
M/s. CeeDeeYes Standard Towers (P) Ltd. Vs The Collector of Chennai and Others
Madras High Court · (2013) 02 MAD CK 0154
Tamil Nadu Highways Act, 2001 — Section 15(2)
High Courts21 Feb 2013
Kalpana and Others Vs Secretary to Government and Others
Madras High Court · (2013) 1 LW(Cri) 502 : (2013) 2 MLJ(Cri) 417
Arms Act, 1959 — Section 24(1)(b), 25(1)(b)Constitution of India, 1950 — Article 21, 22, 22(5)Explosive Substances Act, 1908 — Section 5
High Courts21 Feb 2013Allowed
M. Thiyagarajan Vs Geetha
Madras High Court · (2013) 5 CTC 654 : (2014) 1 DMC 308 : (2013) 2 LW 917 : (2013) 3 MLJ 790
High Courts21 Feb 2013
Chinnaperumal Vs Periaperumal and Another
Madras High Court · (2013) 3 MLJ 149
Evidence Act, 1872 — Section 63, 91, 92
High Courts21 Feb 2013
Kotak Mahindra Bank Vs R. Subramanian
Madras High Court · (2013) 1 LW(Cri) 245 : (2013) 2 MLJ(Cri) 454
Companies Act, 1956 — Section 209A, 391, 392, 393, 394Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202Penal Code, 1860 (IPC) — Section 195, 418, 420
High Courts21 Feb 2013Dismissed
M. Kasi Vs Indian Bank and The Assistant General Manager (IR and HRD)
Madras High Court · (2013) 138 FLR 50 : (2013) 1 LLN 737 : (2013) LLR 882
Civil Procedure Code, 1908 (CPC) — Section 11Income Tax Act, 1961 — Section 89Industrial Disputes Act, 1947 — Section 17B
High Courts21 Feb 2013Dismissed
Mrs. Kotteeswari Vs State of Tamil Nadu, The Special Tahsildar (LA) and The Executive Engineer and Administrative Officer
Madras High Court · (2013) 02 MAD CK 0033
Land Acquisition Act, 1894 — Section 10, 11, 12(2), 30, 31(2)
High Courts20 Feb 2013Allowed
Port and Dock Labour Union (Regn. No. 394/MDS), Affiliated to Bharathiya Mazdoor Sangh and Another Vs Union of India and Another
Madras High Court · (2013) 3 MLJ 721
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 12(4)
High Courts20 Feb 2013
A.P. Abbu Gounder Vs D.K. Goel
Madras High Court · (2013) 2 LW 157 : (2013) 3 MLJ 60
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 129, 215, 32Contempt of Courts Act, 1971 — Section 12
High Courts20 Feb 2013
Thiyagarajan Vs Muthusamy Gounder, Krishnan and Dhanam
Madras High Court · (2013) 3 MLJ 159
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 4, 68Notaries Act, 1952 — Section 8
High Courts20 Feb 2013Dismissed
AUETAA Morai Industrial Estate Association and Others Vs The Collector, Thiruvallur District and The Tahsildar and Others
Madras High Court · (2013) 02 MAD CK 0083
Constitution of India, 1950 — Article 21, 227Penal Code, 1860 (IPC) — Section 120B, 147, 34, 420, 447Registration Act, 1908 — Section 34