COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 59 of 159

High Courts21 Aug 2013Dismissed

P. Arunodayam and N. Kasturi Vs The Executive Engineer Public Works Department WRO, Araniyar Basin Division, The Tahsildar Purasawalkam, The General Manager Indian Railways Integral Coach Factory (ICF) and Mr. M. Selvaraj Chief Engineer Indian Railways Integral Coach Factory (ICF)

Madras High Court · (2013) 7 MLJ 115

Land Acquisition Act, 1894 — Section 4(1)

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High Courts21 Aug 2013Disposed Off

Karuppannan Vs The Superintendent of Police and The Director General of Police

Madras High Court · (2013) 08 MAD CK 0089

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High Courts21 Aug 2013

M/s. FAL Industries Limited Vs Directorate General of Foreign Trade, Deputy Director General of Foreign Trade, Foreign Trade Development Officer and State Bank of India

Madras High Court · (2013) 199 ECR 454 : (2014) 25 GSTR 401

Customs Act, 1962 — Section 127H, 25Customs Tariff Act, 1975 — Section 3

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High Courts21 Aug 2013Allowed

Mr. R. Varadhan Vs The District Collector, The Tiruchirapalli City Municipal Corporation and The Executive Engineer

Madras High Court · (2013) 08 MAD CK 0080

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High Courts21 Aug 2013Dismissed

Rajendran Vs Selvaraj and Mary Poulina

Madras High Court · (2013) 08 MAD CK 0079

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts21 Aug 2013Dismissed

S. Vijayarani Vs The District Elementary Educational Officer, The Additional Assistant Elementary Educational Officer and The Director of Elementary Education

Madras High Court · (2013) 08 MAD CK 0076

Constitution of India, 1950 — Article 226

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High Courts21 Aug 2013

Lakshmi Vs A. Ganesan and Others

Madras High Court · (2013) 4 LW 844 : (2013) 7 MLJ 129

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High Courts20 Aug 2013

Vasanthi Vs State of Tamilnadu and Another

Madras High Court · (2013) 4 MLJ(Cri) 39

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High Courts20 Aug 2013Dismissed

Bharat Petroleum Corpn. Ltd. Vs Dr. [Mrs.] Kamakshi Sundaram, Haima Sundaram, rep. by her Power of Attorney, C.A. Sundaram and Skanda Sundaram

Madras High Court · (2013) 08 MAD CK 0225

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High Courts20 Aug 2013Disposed Off

J. Selvam Vs The District Collector

Madras High Court · (2013) 08 MAD CK 0205

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts20 Aug 2013Allowed

A. Muniammal Vs The Secretary to Government of Tamil Nadu, The Director of Elementary Education, The District Elementary and The Additional Assistant

Madras High Court · (2013) 08 MAD CK 0204

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High Courts20 Aug 2013Dismissed

R. Manimaran Vs Managing Director, Metropolitan Transport Corporation Limited

Madras High Court · (2013) 4 LLJ 71

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 2(A), 2(oo), 2A

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High Courts20 Aug 2013Dismissed

Kadar Beeve and Asan Vsheem Raja Vs Alagappa Gounder

Madras High Court · (2013) 08 MAD CK 0105

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1(d), Order 9 Rule 13

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High Courts20 Aug 2013Disposed Off

K. Veerabathiran Vs The Government of Tamil Nadu, The Director of Elementary Education, The District Elementary Education Officer and The Assistant Elementary Education Officer

Madras High Court · (2013) 08 MAD CK 0090

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High Courts20 Aug 2013Dismissed

P.G. Kannappan, P.G. Shanmuganathan and P.G. Raja Sekaran Vs Big Mosque Ponnamallee

Madras High Court · (2013) 08 MAD CK 0083

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts20 Aug 2013Allowed

P. Arumugam Vs M. Shunmugam Pillai

Madras High Court · (2013) 08 MAD CK 0082

Specific Relief Act, 1963 — Section 16(c), 20

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High Courts20 Aug 2013Dismissed

M. Rajendran Vs The State of Tamil Nadu

Madras High Court · (2013) 08 MAD CK 0014

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High Courts20 Aug 2013Allowed

Pramela Vs The Secretary to Government, Government of Tamil Nadu, (Home), Prohibition and Excise Department and The District Collector and District Magistrate

Madras High Court · (2013) 08 MAD CK 0013

Constitution of India, 1950 — Article 22(5)Madras Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)

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High Courts20 Aug 2013

M/s. Saree Sansar and Others Vs Nandakumar

Madras High Court · (2014) 1 LW 123

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High Courts19 Aug 2013Allowed

P. Nageswaran Vs The District Collector, The District Elementary Educational Officer, The Additional Assistant Elementary Educational Officer and Gandhiji Primary School

Madras High Court · (2013) 08 MAD CK 0301

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