High Courts04 Jan 2013Dismissed
S. Anusuya Vs K.N. Pari, Sha. Rabik, Raman and P. Saraswathi
Madras High Court · (2013) 01 MAD CK 0136
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 157 of 159
High Courts04 Jan 2013Allowed
Meeran Vs The General Manager, Tamilnadu State Transport Corporation, (Madurai Division), The Managing Director, Tamilnadu State Transport Corporation (Madurai Division) Bye-Pass Road, Madurai and The Administrator, Tamilnadu State Transport Employees Pension Fund Trust, Thiruvallur Illam, Anna Salai, Chennai
Madras High Court · (2013) 01 MAD CK 0135
High Courts04 Jan 2013
P.S.N. Appasamy Managing Partner M/s. Appasamy Associates and Group of Companies, 20, SBI Officers Colony, First Street, Arumbakkam, Chennai-600106 Vs M/s. Solai Lungi Company and Others
Madras High Court · (2013) 01 MAD CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts04 Jan 2013
M/s. Selvi Spinning Mill No: 27/5, T.P. Road Kumarapalayam Post Annur - 641653 Vs The State of Tamil Nadu and Others
Madras High Court · (2013) 01 MAD CK 0115
Constitution of India, 1950 — Article 14, 19(1)(g)Electricity Act, 2003 — Section 9(2)
High Courts04 Jan 2013Dismissed
M. Abdul Majeed Khan and Others Vs Smt. Suraiya Begam and Others
Madras High Court · (2013) 01 MAD CK 0113
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2
High Courts04 Jan 2013Dismissed
Tamilnadu State Primary Agricultural Co-operative Bank All Employees Union (Reg. No. 383/SAT) Vs The Secretary to Government, Food and Cooperation Department, Fort St. George, Chennai 600009 and The Chairman, Cooperative Societies State Recruitment Bureaus, O/o. Registrar of Coop. Societies, No. 170, N.V.N. Natarajan Maaligai, E.V.R. Periyar Road, Kilpauk, Chennai 10
Madras High Court · (2013) 01 MAD CK 0109
Tamil Nadu Co-operative Societies Act, 1983 — Section 180, 181, 74, 75
High Courts04 Jan 2013
B. Vishagan and B. Bharath Ganesh Represented by Their Next Friend Mr. S. Ramesh Vs A.P. Sugumaran, Mrs. Pandiselvi and Mrs. Sornamani A.P. Sugumaran Vs B. Vishagan and B. Bharath Ganesh Represented by Their Next Friend Mr. S. Ramesh
Madras High Court · (2013) 01 MAD CK 0100
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Jan 2013
Panjavarnam, Sankar and Sarathkumar Vs Visuvasam Jeyaseeli
Madras High Court · (2013) 01 MAD CK 0099
High Courts04 Jan 2013
Dr. A. Ahmed Ali Vs A. Venkatesh A. Venkatesh Vs Dr. A. Ahmed Ali
Madras High Court · (2013) 01 MAD CK 0098
Specific Relief Act, 1963 — Section 16, 16(c), 20
High Courts04 Jan 2013
A. Venkatesh Vs Dr. A. Ahmed Ali, Mohammed Diwan, Peer Mohammed and Ibrahim Sha
Madras High Court · (2013) 2 MLJ 86
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3, 45
High Courts04 Jan 2013
Ranjithkumar and Others Vs The Secretary, Tamil Nadu Public Service Commission, Chennai 6 and The Controller of Examinations, Tamil Nadu Public Service Commission, Chennai 6 and Others etc. etc.
Madras High Court · (2013) 1 LLN 203
Constitution of India, 1950 — Article 15(3), 16, 16(1), 16(4), 309
High Courts04 Jan 2013Dismissed
S. Vijayalakshmi Vs The Secretary to the Government, Co-operation, Food and Cooperation Department, State Recruitment Bureau and The Registrar of Co-operative Societies
Madras High Court · (2013) 01 MAD CK 0095
Tamil Nadu Co-operative Societies Rules, 1988 — Rule 149
High Courts04 Jan 2013Dismissed
I. Ravichandran @ Ravi Sam and Savithri Sam Vs State
Madras High Court · (2013) 01 MAD CK 0091
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 10, 11, 16, 2, 23
High Courts04 Jan 2013Dismissed
N. Amirthaguru Vs The Deputy General Manager, Regional Office, Syndicate Bank, Leelavathi Building, No. 69, Armenian Street, Chennai-600001 and The Manager, Syndicate Bank, Vellore Branch, No. 10, Mundy Street, Vellore, North Arcot District
Madras High Court · (2013) 01 MAD CK 0078
Right to Information Act, 2005 — Section 19(8), 6, 8, 8(1), 8(1)(d)
High Courts04 Jan 2013
Dr. P.G. Viswanathan Vs Director of Income Tax (Investigation)
Madras High Court · (2014) 267 CTR 130 : (2013) 351 ITR 217 : (2013) 214 TAXMAN 105
Constitution of India, 1950 — Article 19, 19(1)(f), 226Income Tax Act, 1922 — Section 34, 34(1)(a)Income Tax Act, 1961 — Section 119, 131, 132, 132(1), 132(1)(b)
High Courts04 Jan 2013
Chitra Builders (P) Ltd. Vs Additional Commissioner of Customs, Central Excise and Service Tax and Another
Madras High Court · (2013) 158 CTR 58 : (2014) 44 GST 677 : (2013) 31 STR 515 : (2013) 58 VST 471
Finance Act, 1994 — Section 73(3)
High Courts03 Jan 2013
R. Ganapathy Vs M. Kamaraj and Chithra
Madras High Court · (2013) 01 MAD CK 0264
High Courts03 Jan 2013
S.P. Ragavendran Vs Commissioner, Agriculture Marketing and Commercial Department
Madras High Court · (2013) 2 LLJ 319 : (2013) 3 MLJ 34
High Courts03 Jan 2013
Commissioner of Central Excise Vs Sri Balaji Cylinders P. Ltd. and Another
Madras High Court · (2014) 304 ELT 84 : (2014) 25 GSTR 635