High Courts01 Feb 2013Dismissed
Anamalai Ambedhkar Thotta Makkal Sangam Vs State of Tamil Nadu and Another
Madras High Court · (2013) 138 FLR 904 : (2013) 2 LLJ 414
Minimum Wages Act, 1948 — Section 2, 3, 3(1)(b), 5(1)(a), 5(1)(b)
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 145 of 159
High Courts01 Feb 2013
R. Ashok and Others Vs Chairman, Tamil Nadu Generation and Distribution Corporation Ltd. and Others
Madras High Court · (2013) 2 LLJ 562
Constitution of India, 1950 — Article 226Tamil Nadu Shops and Establishments Act, 1947 — Section 2(6)
High Courts01 Feb 2013
M/s. Sri Lakshmi Brick Industries Vs The Tax Recovery officer XXVII, Range XIV, 121 Mahatma Gandhi Road, Nungambakkam, Chennai 34, Assistant Commissioner of Income Tax Circle XIV, 121 Mahatma Gandhi Road, Nungambakkam, Chennai 34 and The Sub Registrar, Sub Registrar office, Konnur, Chennai
Madras High Court · (2013) 260 CTR 212 : (2013) 351 ITR 345
Income Tax Act, 1961 — Section 156, 222, 224, 225, 225(2)
High Courts01 Feb 2013Dismissed
M/s. FL Smidth Pvt. Ltd. Vs M/s. Secan Invescast (India) Pvt. Ltd.
Madras High Court · (2013) 1 CTC 886 : (2013) 1 LW 830 : (2013) 4 RCR(Civil) 495
Contract Act, 1872 — Section 27, 28Partnership Act, 1932 — Section 36, 36(2), 54Specific Relief Act, 1963 — Section 41(e), 41(h)
High Courts01 Feb 2013Dismissed
Dr. C.S. Rex Sargunam, President, Tamilnadu Health Development Association, 21- G.K. industrial Estate, Arcot Road, Porur, Chennai-600116 Vs The State of Tamil Nadu, The Voluntary Health Services and Then Chennai V.H.S. Maruthuvamanai Anna Thozhir Sangam
Madras High Court · (2013) 02 MAD CK 0101
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2(k)
High Courts01 Feb 2013
M/s. Veejay Marketing Vs The Assistant Commissioner of Income Tax, Circle III, Coimbatore
Madras High Court · (2013) 02 MAD CK 0094
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 154, 254(4), 80HHC, 80J
High Courts01 Feb 2013
The Commissioner of Income Tax, Chennai Vs Shri C.S. Srivatsan
Madras High Court · (2013) 358 ITR 10 : (2013) 213 TAXMAN 413
Income Tax Act, 1961 — Section 133a, 133A, 133a(3)(iii), 147, 148
High Courts01 Feb 2013Dismissed
Mr. G. Babu Ganesh and Others Vs Mr. S. Thanu and Others
Madras High Court · (2013) 02 MAD CK 0092
High Courts01 Feb 2013Dismissed
N. Chellaiah Vs State by the Inspector of Police, Murappanadu Police Station
Madras High Court · (2013) 1 LW(Cri) 270 : (2013) 2 MLJ(Cri) 680
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 326
High Courts01 Feb 2013Dismissed
P.L. Thenappan Vs S. Thanu and Others
Madras High Court · (2013) 02 MAD CK 0089
High Courts01 Feb 2013Dismissed
V. Govinda Rajasekaran Vs The General Manager, Tamil Nadu State Transport Corporation (Coimbatore) Limited, 37, Mettupalayam Road, Coimbatore-641043
Madras High Court · (2013) 02 MAD CK 0087
High Courts01 Feb 2013Allowed
R. Kousalya Vs The Director, Collegiate Education, College Road, Chennai-600006, The Joint Director of College Education, Coimbatore Zone, Coimbatore-18 and The Secretary, CBM College, Sakethapuri, Kovai Pudur, Coimbatore-42
Madras High Court · (2013) 02 MAD CK 0085
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 14A
High Courts01 Feb 2013Dismissed
Kotteswari and Others Vs Murugesa Chettiar and M. Sarvanakumar
Madras High Court · (2013) 02 MAD CK 0068
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Section 3
High Courts01 Feb 2013
K. Balamurugan Vs The Superintendent of Police, Dindigul District, Dindigul and Others
Madras High Court · (2013) 2 MLJ(Cri) 68
Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 17Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 63
High Courts01 Feb 2013Dismissed
K.M. Ramanathan and Others Vs Rengasamy and Others
Madras High Court · (2013) 2 CTC 13
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 41 Rule 1, Order 47 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 114
High Courts31 Jan 2013Dismissed
R. Raghavan Vs Dr. R. Venkitapathy and Others
Madras High Court · (2013) 01 MAD CK 0272
Arbitration and Conciliation Act, 1996 — Section 11, 34, 37, 5, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts31 Jan 2013Allowed
Anbu Vs Secretary to Government, Home, Prohibition and Excise Department and Others
Madras High Court · (2013) 2 MLJ(Cri) 916
Constitution of India, 1950 — Article 21, 22, 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders and Slum — Grabbers (Amendment) Act, 2004 — Section 3
High Courts31 Jan 2013
Sri Krishna Educational and Social Trust Vs Income Tax Officer
Madras High Court · (2013) 351 ITR 178
Income Tax Act, 1961 — Section 10(22), 11, 143(3), 147, 148
High Courts31 Jan 2013Dismissed
Hindustan Uniliver Limited Vs Sree Annapoorna Foods and R. Velumani
Madras High Court · (2013) 56 PTC 302
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11, 151Trade Marks Act, 1999 — Section 28(1), 28(3), 29, 29(1)
High Courts31 Jan 2013
M/s. Voltech Infrastructure Pvt. Ltd. Vs Deputy Commercial Tax Officer
Madras High Court · (2013) 01 MAD CK 0159
Tamil Nadu Value Added Tax Act, 2006 — Section 67, 67(4), 72