High Courts11 Jan 2013
Commissioner of Central Excise Vs Burn Standard Co. Ltd. (No. 1)
Madras High Court · (2013) 294 ELT 389 : (2013) 19 GSTR 41
Central Excises and Salt Act, 1944 — Section 11A(1)Finance Act, 2010 — Section 69, 69(2), 73, 73(2)
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 152 of 159
High Courts11 Jan 2013Dismissed
D. Prasad Vs Special Deputy Commissioner of Labour, Labour Department and Others
Madras High Court · (2013) 2 LLJ 207 : (2013) 2 LLN 245
Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts11 Jan 2013Allowed
Kairunnisa Begum Vs B.N. Sreedhara Murthy
Madras High Court · (2013) 3 MadWN(Civil) 717
High Courts11 Jan 2013Disposed Off
The Managing Director Tamil Nadu State Transport Corporation Ltd. Vs Latha
Madras High Court · (2013) 2 MadWN(Civil) 39 : (2013) 2 TNMAC 253
High Courts11 Jan 2013Disposed Off
M. Ramasamy Vs P. Amutha
Madras High Court · (2013) 2 MadWN(Civil) 455
High Courts11 Jan 2013Dismissed
A. Rajan Vs Bhagavathiappan
Madras High Court · (2013) 1 MadWN(Civil) 693
High Courts11 Jan 2013
Marimuthu @ Mari Vs State by Inspector of Police
Madras High Court · (2013) 2 MLJ(Cri) 705
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 506(ii)
High Courts11 Jan 2013
P. Pannerselvam Vs State
Madras High Court · (2013) 2 LW(Cri) 203 : (2013) 2 MLJ(Cri) 583
Criminal Procedure Code, 1973 (CrPC) — Section 452, 457Essential Commodities Act, 1955 — Section 2(f), 3, 6(A), 6(C), 6(E)
High Courts11 Jan 2013Allowed
Subramani Vs State
Madras High Court · (2013) 1 LW(Cri) 462 : (2013) 3 MLJ(Cri) 236
Criminal Procedure Code, 1973 (CrPC) — Section 174, 222, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B, 25
High Courts11 Jan 2013Dismissed
S. Subramanian and Others Vs R. Dayananthan, D.V. Vanitha, Indian Oil Corporation Ltd. and Indian Overseas Bank
Madras High Court · (2013) 2 MLJ 668
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 201, 202, 205, 206Specific Relief Act, 1963 — Section 31
High Courts11 Jan 2013
R. Vimala and Others Vs The Directorate of Collegiate Education, Department of Higher Education and Pachaiyappa's Trust Board
Madras High Court · (2013) 01 MAD CK 0148
Constitution of India, 1950 — Article 14, 16Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 14(1)(b), 15, 2(8)
High Courts11 Jan 2013Dismissed
H. Fernando Proprietor M/s. Fernando Coal and Coke Merchant No. 25, Kaleeswara Nagar 1st Street, Kattoor Ram Nagar Post Coimbatore-641009 Vs M/s. Allied Coal (P) Ltd.
Madras High Court · (2013) 1 LW(Cri) 455 : (2013) 1 MLJ(Cri) 281
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jan 2013Dismissed
A. Laser Vs V. Anbazhagan and Others
Madras High Court · (2013) 2 CTC 23
Citizenship Act, 1955 — Section 5, 5(1)(c)Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 4Evidence Act, 1872 — Section 114
High Courts11 Jan 2013Dismissed
S.J. Sagayamarsan Vs The Superintendent Engineer, TNEB General Construction Circle, Basin Bridge Power House, Chennai 600012 and Others
Madras High Court · AIR 2013 Mad 70
Telegraph Act, 1885 — Section 10, 10, 11, 12, 13
High Courts11 Jan 2013Dismissed
Muthureddy Thottam Residence Welfare Association Vs M/s. Saravana Foundation Ltd. and The Chennai Metro Water Supply and Sewerage Board
Madras High Court · (2013) 2 MLJ 643
Constitution of India, 1950 — Article 19(1)(e), 21Land Acquisition Act, 1894 — Section 17, 17(4), 17(b), 2(j), 2(k)
High Courts11 Jan 2013
R. Sathyavel Vs Kanniammal, President, Machanur Village Panchayat and P. Kuppan Block Development Officer, K.V. Kuppam Panchayat Union, K.V. Kuppam
Madras High Court · (2013) 2 MLJ 123
Contempt of Courts Act, 1971 — Section 12, 2(b)
High Courts11 Jan 2013Allowed
Kairunnisa Begum and Others Vs B.N. Sreedhara Murthy, Razia Begum and A. Mohammed Hayathuzama
Madras High Court · (2013) 01 MAD CK 0054
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts11 Jan 2013Allowed
Murugan Vs State
Madras High Court · (2013) 2 MLJ(Cri) 803 : (2013) 4 RCR(Criminal) 393
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 147, 148
High Courts11 Jan 2013Dismissed
Branch Manager, New India Assurance Co. Ltd. Vs Jayachandran and Another
Madras High Court · (2014) ACJ 974
High Courts10 Jan 2013Dismissed
Lalitha and Others Vs Ponnuswamy and Others
Madras High Court · (2013) 2 MLJ 677
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 68, 69