High Courts02 Jan 2013
S. Mahalingam Vs Vasan Publications Pvt. Ltd. and Others
Madras High Court · (2013) 1 LW 776 : (2013) 55 PTC 178
Copyright Act, 1957 — Section 17, 17(a), 55, 57, 57(1)(b)
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 159 of 159
High Courts02 Jan 2013
Asraf Nisha and N. Jagir Hussain Vs Meer Hasanullaha Shaki Durga Satho Shaheethan Ka Makkan and V.M. Hameedha Banu
Madras High Court · (2013) 01 MAD CK 0116
Civil Procedure Code, 1908 (CPC) — Section 151Waqf Act, 1995 — Section 27, 4, 40, 5, 5(2)
High Courts02 Jan 2013Dismissed
A. Sundar Vs State of Tamil Nadu
Madras High Court · (2013) 01 MAD CK 0090
High Courts02 Jan 2013Dismissed
C.K. Srinivasan Vs Government of Tamil Nadu
Madras High Court · (2013) 136 FLR 1113 : (2013) 2 LLJ 33 : (2013) 1 LLN 200
Constitution of India, 1950 — Article 14, 16, 309
High Courts02 Jan 2013Dismissed
Vasagam Vs Jothi and Parameshwari
Madras High Court · (2013) 01 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts02 Jan 2013Dismissed
M.P. Jayasekar Vs R. Robinson and Others
Madras High Court · (2013) 01 MAD CK 0085
Constitution of India, 1950 — Article 227
High Courts02 Jan 2013Dismissed
M/s. Mahaveer Finance India Ltd. Vs Mr. K. Pandurangan
Madras High Court · (2013) 01 MAD CK 0079
Arbitration and Conciliation Act, 1996 — Section 5, 8
High Courts02 Jan 2013Dismissed
Annajothi and Others Vs S. Jainston Sigamony, The Bishop, Kanyakumari CSI Diocese, No. 1, Dennison Street, Nagercoil, Kanyakumari District, The General Secretary, Church of South India, No. 5, Whites Road, Royapettah, Chennai 600014 and The Moderator, Church of South India, No. 5, Whites Road, Royapettah, Chennai 600014
Madras High Court · (2013) 01 MAD CK 0074
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts02 Jan 2013
K. Sambath @ Chidambaranathan Vs The Superintendent Engineer-I, Puducherry Electricity Board, Uppalam, Puducherry, The Junior Engineer, Electricity Board, Vadhanoor, Puducherry and The Secretary to Government, Secretariat, Puducherry
Madras High Court · (2013) 2 ACC 780 : (2013) WritLR 176
Constitution of India, 1950 — Article 226
High Courts01 Jan 2013Dismissed
Dr. M. Dhavamani Christober Vs Dr. S. David Amirtha Rajan and Others
Madras High Court · (2013) 2 LLN 520 : (2013) 2 MLJ 681
Constitution of India, 1950 — Article 14, 162, 226, 30, 30(1)Indian Medical Council Act, 1956 — Section 33Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 15, 26
High Courts01 Jan 2013
R. Maruthu @ Maruthupandian Vs State
Madras High Court · (2013) 2 LW(Cri) 137 : (2013) 2 MLJ(Cri) 111
Criminal Procedure Code, 1973 (CrPC) — Section 335, 335(2)(a), 366Evidence Act, 1872 — Section 105Mental Health Act, 1987 — Section 23, 24