High Courts10 Jan 2013Dismissed
Bharat Sanchar Nigam Ltd. Vs Chief General Manager, BSNL-Chennai Telephones and Another
Madras High Court · (2013) 2 LLJ 108
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 153 of 159
High Courts10 Jan 2013
Marimuthu Vs The State
Madras High Court · (2013) 1 LW(Cri) 312
Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 173, 227, 232Penal Code, 1860 (IPC) — Section 147, 232, 235, 248, 255
High Courts10 Jan 2013Dismissed
R. Chinnusamy Vs The State of Tamil Nadu and Others
Madras High Court · (2013) 01 MAD CK 0142
Constitution of India, 1950 — Article 226
High Courts10 Jan 2013
M/s. Nakshatra Service Apartments, No. 28, Cenataph Road, Teynampet, Chennai-600018 Vs The Assistant Commissioner(CT), Mandaveli Assessment Circle, Chennai
Madras High Court · (2013) 196 ECR 189
Tamil Nadu Tax on Luxuries in Hotels and Lodging Houses Act, 1981 — Section 6(5)
High Courts10 Jan 2013Dismissed
K. Vijayalakshmi Vs B. Prakasham, The General Manager (TN), Food Corporation of India, 124, Greams Road, Chennai and D. Muthuramalingam, The Manager, Karur Vysya Bank, 280, WGC Road, Thoothukudi 628002
Madras High Court · AIR 2013 Mad 136
Arbitration Act, 1940 — Section 34, 9Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19
High Courts10 Jan 2013Dismissed
Natarajan Vs Pappathy
Madras High Court · (2013) 01 MAD CK 0124
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Limitation Act, 1963 — Section 5
High Courts10 Jan 2013Dismissed
R. Manoharan Vs M. Hariharan, Mrs. M. Rajeswari and M. Sivakami
Madras High Court · (2013) 01 MAD CK 0123
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Specific Relief Act, 1963 — Section 16, 16(c), 20
High Courts10 Jan 2013
India Pistons Ltd. Vs Commissioner of Central Excise (Appeals)
Madras High Court · (2013) 294 ELT 383 : (2013) 18 GSTR 600
High Courts10 Jan 2013Dismissed
S. Chandrasekaran Vs P. Kalimuthu, The Election Officer, Nanjai Sankenthi Village, Panchayat Board, The Deputy Election Officer, Nanjai Sankenthi Village, Panchayat Board and The District Collector, Trichirappalli
Madras High Court · (2013) 1 LW 402 : (2013) 3 MLJ 39
Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 66
High Courts10 Jan 2013Allowed
R. Ramar Vs State
Madras High Court · (2013) 1 LW(Cri) 431 : (2013) 2 MLJ(Cri) 790
Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 173, 227, 232Penal Code, 1860 (IPC) — Section 147, 148, 248(1), 294(B), 294(b)
High Courts10 Jan 2013Dismissed
N. Vijayakumar and Others Vs S. Geetha
Madras High Court · (2013) 2 MLJ(Cri) 62
Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(3), 2(a), 2(q)
High Courts10 Jan 2013Dismissed
Orchid Chemicals and Pharmaceuticals Limited Vs IDBI Bank Limited
Madras High Court · (2013) WritLR 434
Contract Act, 1872 — Section 23
High Courts10 Jan 2013Allowed
P. Karthikeyan and Another Vs State
Madras High Court · (2013) 3 MLJ(Cri) 249
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 324
High Courts10 Jan 2013Dismissed
Latha Kalichamy Vs Union of India and Others
Madras High Court · AIR 2013 Mad 119
Constitution of India, 1950 — Article 226
High Courts09 Jan 2013Dismissed
T. Gunasekaran Vs The Director General of Police and Another
Madras High Court · (2013) 1 LLN 741 : (2013) WritLR 195
High Courts09 Jan 2013Dismissed
G. Asokan Vs Chinnammal
Madras High Court · (2013) 2 MadWN(Civil) 464
High Courts09 Jan 2013
Susairaj Vs Guruprasad and Another
Madras High Court · (2013) ACJ 2809 : (2014) 1 AnWR 642
High Courts09 Jan 2013
Mani Vs Secretary to Government Home, Prohibition and Excise Department and Others
Madras High Court · (2013) CriLJ 2465
Constitution of India, 1950 — Article 21, 22(5)
High Courts09 Jan 2013Allowed
P. Vijaya Bhaskar Vs The Tahsildar
Madras High Court · (2013) WritLR 411
High Courts09 Jan 2013Allowed
N. Baskaran and Others Vs The State of Tamil Nadu and The Revenue District Officer cum Land Acquisition Officer
Madras High Court · (2013) WritLR 251
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 11A, 4, 4(1)Limitation Act, 1963 — Section 12