High Courts09 Jan 2013Allowed
S. Mary Sherly Vs Secretary to Government, Education Department and Others
Madras High Court · (2013) 3 MLJ 56
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 154 of 159
High Courts09 Jan 2013
Caravel Logistics P. Ltd. Vs Joint Secretary (RA), Government of India and Others
Madras High Court · (2013) 293 ELT 342 : (2013) 18 GSTR 608
Customs Act, 1962 — Section 108, 116, 116(c), 148, 148(2)
High Courts09 Jan 2013Dismissed
R. Srinivasan and Others Vs Superintendent of Police and Others
Madras High Court · (2013) 1 MLJ(Cri) 286
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 323, 363, 376, 380, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii)
High Courts09 Jan 2013Dismissed
G. Sasikumar and Others Vs The State of Tamil Nadu, The Secretary, Tamil Nadu Public Service Commission, No. 1, Greames Road, Thousand Lights, Chennai-600006 and The Director of Vigilance and Anti Corruption Department, No. 21, NCB, Raja Kumarasamy Salai, Raja Annamalaipuram, Chennai-600028
Madras High Court · (2013) 01 MAD CK 0104
High Courts09 Jan 2013
P. Murugesan Vs The Managing Director Tamil Nadu State Marketing Corporation Ltd. CMDA Tower II, IV Floor, Gandhi Irwin Road, Egmore, Chennai 600008, The Senior Regional Manager Tamil Nadu State Marketing Corporation Ltd. (Salem Region) Salem and The District Manager Tamil Nadu State Marketing Corporation Ltd. (Salem Region) Namakkal
Madras High Court · (2013) LabIC 1349 : (2013) 2 LLJ 186 : (2013) LLR 586 : (2013) 2 MLJ 619
High Courts09 Jan 2013
P. Marimuthu Vs The Managing Director Tamil Nadu State Marketing Corporation Ltd. CMDA Tower II, IV Floor, Gandhi Irwin Road, Egmore, Chennai - 600008, The Senior Regional Manager Tamil Nadu State Marketing Corporation Ltd. (Coimbatore Region) Near Kavundampalayam, Coimbatore - 30 and The District Manager Tamil Nadu State Marketing Corporation Ltd. (Coimbatore Region) Sooriyampalayam, Erode
Madras High Court · (2013) 01 MAD CK 0076
High Courts09 Jan 2013Dismissed
M/s. Seven Seas Petroleum (P) Ltd., 2C, Tangy Apartments No. 6, Dr. P.V. Cherian Crescent Road Petitioner in both Chennai-105 Vs Customs and Central Excise Settlement Commission Additional Bench Narmada Block 2nd Floor, Customs House 33, Rajaji Salai, Chennai-1, Commissioner of Customs Customs House Cochin and Joint Commissioner of Customs DEPB T.R.A. Section Jawaharlal Nehru Customs House
Madras High Court · (2014) 299 ELT 161 : (2013) 18 GSTR 517
Central Excises and Salt Act, 1944 — Section 32KConstitution of India, 1950 — Article 226
High Courts09 Jan 2013
M/s. Kanyaka Fine Weld Ltd. Vs The Superintending Engineer II Assessing Officer Electricity Department Government of Puducherry, Puducherry
Madras High Court · (2013) 01 MAD CK 0057
Constitution of India, 1950 — Article 14Electricity Act, 2003 — Section 126, 126(1), 126(3), 126(5), 126(6)(a)
High Courts09 Jan 2013
Subbulakshmi Vs The Commissioner of Police and Others
Madras High Court · (2013) CriLJ 2294
Constitution of India, 1950 — Article 22Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)
High Courts09 Jan 2013Partly Allowed
Stephan Vs State
Madras High Court · (2013) 3 MLJ(Cri) 99
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 324
High Courts09 Jan 2013
Anbalagan Vs The Secretary to the Government
Madras High Court · (2013) CriLJ 2708
Constitution of India, 1950 — Article 21, 22, 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3
High Courts08 Jan 2013Dismissed
M.R. Subramanian Vs T.K.V.S.L. Mahadevan
Madras High Court · (2013) 01 MAD CK 0277
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts08 Jan 2013Allowed
C. Zophar Jothipaul Vs The Chief Educational Officer, Tuticorin, Tuticorin District and Others
Madras High Court · (2013) LabIC 1217 : (2013) 1 LLN 537
Constitution of India, 1950 — Article 21, 226
High Courts08 Jan 2013Disposed Off
R. Arumugam Vs P.R. Palanisamy
Madras High Court · (2013) 1 MadWN(Civil) 531
High Courts08 Jan 2013Dismissed
N. Chandra Sekar Vs O. Varadaiah
Madras High Court · (2013) 1 MadWN(Civil) 285
High Courts08 Jan 2013Dismissed
K. Rajendran and Another Vs Ambikavathy and Another
Madras High Court · (2013) 2 MLJ 406 : (2013) 2 MLJ(Cri) 406
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 200, 372, 397Hindu Marriage Act, 1955 — Section 13(1)(b)
High Courts08 Jan 2013
Super Spinning Mills Ltd. Vs Assistant Commissioner of Income Tax
Madras High Court · (2013) 259 CTR 160 : (2013) 351 ITR 401 : (2013) 215 TAXMAN 330
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 156, 220(2), 220(6), 234A
High Courts08 Jan 2013
Tamil Nadu Electricity Board Engineers Sangam and Mr. V. Ashokkumar Vs Mr. S. Manoharan Junior Engineer (Electrical) Safety Officer North Chennai Thermal Power Station Chennai 120, Mr. Kalyanasundaram Executive Engineer/KK Nagar Chennai South Chennai 78, Mr. R. Govindarajan Assistant Executive Engineer Chennai 78 and Mr. M. Subramanian Assistant Executive Engineer Cables Madurai Metro SBI Officers IInd Colony Bye Pass Road Madurai
Madras High Court · (2013) 2 LLJ 37
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Industrial Disputes Act, 1947 — Section 12(3), 18(1)
High Courts08 Jan 2013
Raj Foam Vs The Assistant Commissioner (CT) Royapettah-II Assessment Circle Chennai
Madras High Court · (2013) 01 MAD CK 0127