High Courts19 Jul 2013Disposed Off
Jeyam Vs Minor Rejimoon
Madras High Court · (2013) 2 MadWN(Civil) 838
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 77 of 159
High Courts19 Jul 2013Dismissed
S. Ramasamy and Others Vs The District Collector and Others
Madras High Court · (2013) 07 MAD CK 0310
High Courts19 Jul 2013
Kshatriya Vidhyasala Matriculation Higher Secondary School and Others etc. etc. Vs The Government of Tamil Nadu, and The Private Schools Fee Determination Committee, and Others etc. etc.
Madras High Court · (2013) 6 MLJ 503
High Courts19 Jul 2013
Union of India, Senior Divisional Commercial Manager, Southern Railway and Deputy Commercial Manager, Southern Railway Vs The Registrar, Central Administrative Tribunal and M. Devan
Madras High Court · (2013) 6 MLJ 46
High Courts19 Jul 2013
Haji Wappa Vs State
Madras High Court · (2013) 2 LW(Cri) 305 : (2013) MLJ(Cri) 398
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 307, 308, 324, 326
High Courts19 Jul 2013Allowed
A. Abdul Gani Vs The Superintending Engineer
Madras High Court · (2013) 07 MAD CK 0210
High Courts19 Jul 2013Disposed Off
Coimbatore Public School Vs The State of Tamil Nadu and The Private Schools Fee Determination Committee
Madras High Court · (2013) 07 MAD CK 0206
High Courts19 Jul 2013Allowed
Jeyam Vs Rejimoon, Athira, Dennis and Rajeswari
Madras High Court · (2013) 4 LW 371
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Minority and Guardianship Act, 1956 — Section 6(a), 8
High Courts19 Jul 2013Disposed Off
Mangali and Malliga Vs Sakku Bai (deceased) and Paramanandam
Madras High Court · (2013) 5 LW 160
High Courts19 Jul 2013
The Commissioner of Central Excise Vs M/s. The India Cements Ltd. and Customs, Excise and Service Tax Appellate Tribunal South Zonal Bench
Madras High Court · (2014) 299 ELT 176 : (2014) 45 GST 222
High Courts18 Jul 2013Disposed Off
Vanaja Vs Chinnathambi @ Arunachalampillai
Madras High Court · (2013) 07 MAD CK 0385
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts18 Jul 2013
Commissioner of C. Ex. Vs Ilgin Automotive (P) Ltd.
Madras High Court · (2014) 299 ELT 129
High Courts18 Jul 2013Allowed
P. Stanley Paulraj Vs The State of Tamil Nadu and The Engineer in Chief
Madras High Court · (2013) 7 MLJ 161
High Courts18 Jul 2013Dismissed
K. Segar Vs M. Ramasamy and Others
Madras High Court · (2013) 7 MLJ 58
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 21 Rule 97, Order 21 Rule 98Evidence Act, 1872 — Section 41, 43
High Courts18 Jul 2013Allowed
Mrs. Chitrakala Vs P. Mahesh, Mrs. Rajeswari,, M/s. C.K.S. Enterprises and M/s. Palani Murugan Silks
Madras High Court · (2013) 4 CTC 545 : (2013) 5 LW 468 : (2013) 4 LW 1 : (2013) 8 MLJ 295
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, 151
High Courts18 Jul 2013
N. Anthony Iruthayaraj Vs State
Madras High Court · (2013) MLJ(Cri) 385
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 174(1), 313Penal Code, 1860 (IPC) — Section 302, 376
High Courts18 Jul 2013Disposed Off
Commissioner of Customs (Sea) Vs M.R. Associates
Madras High Court · (2013) 297 ELT 504 : (2014) 24 GSTR 623
High Courts18 Jul 2013Disposed Off
V. Thirulokachander Vs E. Kannan and S. Veeraraghavan
Madras High Court · (2013) 4 CTC 824
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2(b)Multi-State Cooperative Societies Act, 2002 — Section 51
High Courts18 Jul 2013Dismissed
Seafarer Fisheries (P) Ltd. Vs Chennai Port Trust, Chennai Fishing Harbour Managing Committee, Financial Advisor and Chief Accounts Officer and Tamil Nadu Electricity Board
Madras High Court · (2013) 8 MLJ 311
Constitution of India, 1950 — Article 14, 16