High Courts18 Feb 2013
M. Basheer Ahamed Vs Commissioner of Income Tax
Madras High Court · (2013) 263 CTR 359 : (2013) 352 ITR 157 : (2013) 214 TAXMAN 302
Income Tax Act, 1961 — Section 143(3), 144A, 148
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 139 of 159
High Courts18 Feb 2013Dismissed
Amaravathy Cranes and Structural Pvt. Ltd. and Another Vs Rajendra Raja and Others
Madras High Court · (2013) 2 CTC 756
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 14(1), 24Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 90
High Courts18 Feb 2013Allowed
Tulsyan NEC Ltd. Vs Chairman, Tamilnadu Electricity Board and Another
Madras High Court · (2013) ELR 1043 : (2013) 3 MLJ 316
Constitution of India, 1950 — Article 226
High Courts18 Feb 2013Dismissed
P. Jayasankar Vs Chief Secretary to Government of Tamilnadu and Gunaseelan, I.P.S. C. Selvaraj Vs Chief Secretary to Government of Tamilnadu, K.V. Muralidaran and Chief Postmaster General
Madras High Court · (2013) 02 MAD CK 0097
Constitution of India, 1950 — Article 14, 21, 226, 227, 32Right to Information Act, 2005 — Section 12, 18, 19, 20, 20(1)
High Courts18 Feb 2013Allowed
P.N. Krishnan Vs R. Shanmugaraj and Others
Madras High Court · (2013) 1 LW 929
High Courts18 Feb 2013Dismissed
Dr. K. Mummoorthy Vs The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2013) 2 LW 875 : (2013) 4 MLJ 221
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts18 Feb 2013
Ratchakar and Another Vs State
Madras High Court · (2013) 3 MLJ(Cri) 83
Penal Code, 1860 (IPC) — Section 302, 306, 376, 506(ii)
High Courts18 Feb 2013
Commissioner of Income Tax Vs Sri Shanmuga Ginning Factory
Madras High Court · (2013) 355 ITR 96
Income Tax Act, 1961 — Section 40A, 40A(3)
High Courts18 Feb 2013
Hamsaveni Vs Inspector of Police, All Women Police Station and Others
Madras High Court · (2014) CriLJ 1437 : (2013) 4 MLJ(Cri) 717
High Courts15 Feb 2013Dismissed
M.A. Saravanan Vs Kannan
Madras High Court · (2013) 1 MadWN(Civil) 878
High Courts15 Feb 2013Disposed Off
Kanchi Nagar Kudiyiruppor Urimaiyalargal Nala Sangam A Regd Society Vs M. Raja
Madras High Court · (2013) 1 MadWN(Civil) 733
High Courts15 Feb 2013Dismissed
K. Rangasamy Vs Registrar, State Human Rights Commission and Another
Madras High Court · (2013) 2 MLJ(Cri) 577
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406
High Courts15 Feb 2013Allowed
Chairman and Managing Director and Others Vs R. Vasantha Raj and Others
Madras High Court · (2013) 3 MLJ 233
High Courts15 Feb 2013
Unimed Technologies Ltd. and Sun Pharmaceutical Industries Limited. Vs M/s. Eyekare Kilitch Ltd. and M/s. Kilitch Drugs (India) Ltd.
Madras High Court · (2013) 56 PTC 326
High Courts15 Feb 2013Dismissed
G. Sampath Kumar and Others Vs State of Tamil Nadu, The Principal Secretary and Commissioner Directorate of Art and Culture Tamil Development, The General Manager Tamil Nadu Ex-Servicemen's Corporation Ltd., The Headmaster District Government Music School and Others etc. etc.
Madras High Court · (2013) 02 MAD CK 0107
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts15 Feb 2013Allowed
M/s. Anchor Breweries Limited Vs State of Tamil Nadu
Madras High Court · (2013) 3 MLJ 287 : (2013) WritLR 546
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts15 Feb 2013Dismissed
Kanchi Nagar Kudiyiruppor Urimaiyalargal Nala Sangam and S. Venkatachalam Vs M. Raja, V. Sidhan, The Commissioner, Salem Corporation and The District Country and Town Planning Officer, Salem Corporation
Madras High Court · (2013) 2 LW 347
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(i), Order 16 Rule 4
High Courts15 Feb 2013Dismissed
Tamil Nadu Cooperative Bank Employee's Association and Another Vs Registrar and Others
Madras High Court · (2013) 138 FLR 41
Constitution of India, 1950 — Article 141, 19(1)(c)
High Courts14 Feb 2013
K. Valliammal Vs The Deputy Registrar of Co-operative Society and K-445 Kothemangalam Primary Agricultural Co-operative Bank Ltd.
Madras High Court · (2013) 02 MAD CK 0238
High Courts14 Feb 2013Dismissed
Mohamed Sadique Vs Secretary to Government, Food and Consumer Protection Department, Secretariat and Others
Madras High Court · (2013) 2 MLJ(Cri) 563
Constitution of India, 1950 — Article 21, 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)(a)