High Courts12 Aug 2013Disposed Off
R. Ganesan Vs The Assistant Director of Town Panchayat and The Executive Officer
Madras High Court · (2013) 4 LLJ 114
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 64 of 159
High Courts07 Aug 2013Allowed
B. Bhuvaneswari Vs The Director of Elementary Education, The District Elementary Educational Officer, The Assistant Additional Elementary Educational Officer and The Secretary/Correspondent, Sri Kumaragurubara Swamigal Middle School
Madras High Court · (2014) LabIC 589 : (2013) 4 LLN 288 : (2013) 7 MLJ 427 : (2013) 6 MLJ 274
Constitution of India, 1950 — Article 26, 30(1)
High Courts07 Aug 2013Disposed Off
The State of Tamil Nadu Vs Tvl. Jawahar Mills Limited
Madras High Court · (2013) 08 MAD CK 0198
High Courts07 Aug 2013Allowed
Harikrishnan Daga (Deceased) Vs Loknath Rao Proprietor
Madras High Court · (2013) 7 MLJ 627
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14, 14(1)(b), 14(2), 14(2)(b), 16
High Courts07 Aug 2013Partly Allowed
Sekar and Ravi Vs The State
Madras High Court · (2013) 08 MAD CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 174, 175, 313(i)(b)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15(i)(g), 16, 2, 2(1), 20Penal Code, 1860 (IPC) — Section 109, 141, 147, 148, 149
High Courts07 Aug 2013Dismissed
The Board of Governors in Super-cession of the Medical Council of India Vs Tagore Medical College and Hospital
Madras High Court · (2013) 6 MLJ 185
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 10A
High Courts07 Aug 2013
The State of Tamil Nadu Vs Tvl. C.K. Sons Shoes
Madras High Court · (2014) 69 VST 64
High Courts07 Aug 2013Disposed Off
G. Jayakumar Vs The superintending Engineer Tamil Nadu Electricity Board CEDC North, The Executive Engineer (O and M) C.E.D.C. (North) and The Assistant Executive Engineer Electricity Board
Madras High Court · (2013) 08 MAD CK 0162
High Courts07 Aug 2013Allowed
Elangovan and Jayaraman Vs State
Madras High Court · (2013) 08 MAD CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 341
High Courts07 Aug 2013
M/s. Eco Pack Pvt. Ltd. Vs The State of Tamil Nadu
Madras High Court · (2013) 08 MAD CK 0145
High Courts07 Aug 2013Allowed
T. Mayura Malliah Vs Sri Aurobindo Ashram Trust
Madras High Court · (2013) 5 LW 172 : (2013) 4 LW 603 : (2014) 2 MLJ 175
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts07 Aug 2013Allowed
P. Savithri Padmanabhan (Deceased) and Others Vs G.R. Nithyanandam and Geetha Nithyanandam
Madras High Court · (2013) 5 CTC 810 : (2013) 5 LW 823 : (2013) 6 MLJ 405 : (2013) 2 RCR(Rent) 715
Evidence Act, 1872 — Section 64, 65, 65(f)Land Acquisition Act, 1894 — Section 4, 51ATamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts07 Aug 2013
Sapthagiri Glass Works Vs The State of Tamil Nadu
Madras High Court · (2013) 08 MAD CK 0093
High Courts07 Aug 2013
M/s. Raj Granites Vs The State of Tamil Nadu
Madras High Court · (2013) 08 MAD CK 0092
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)(b)
High Courts07 Aug 2013Dismissed
V. Kameshwaran and Others Vs DD Medical College and DD Hospitals, The Medical Council of India, Tamil Nadu Dr. MGR Medical University and The Secretary to Government Health and Family Department
Madras High Court · (2013) 08 MAD CK 0074
High Courts07 Aug 2013
Harikrishnan Vs Loknath Rao
Madras High Court · (2013) 4 LW 107
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14, 14(1)(b), 14(2), 14(2)(b), 16
High Courts07 Aug 2013Allowed
The Management of Hinduja Foundries Limited Vs Deputy Director and Recovery Officer, Employees' State Insurance Corporation
Madras High Court · (2013) 08 MAD CK 0050
Employees State Insurance Act, 1948 — Section 45(A)
High Courts07 Aug 2013Dismissed
S. Saravanan Vs The General Manager
Madras High Court · (2013) 08 MAD CK 0021
Constitution of India, 1950 — Article 226
High Courts06 Aug 2013Allowed
Periammal, Subbarayan, Veeramuthu and Venkatesh Vs A. Mani
Madras High Court · (2013) 08 MAD CK 0296
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 148, 151