COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 78 of 159

High Courts18 Jul 2013Disposed Off

Desikanandapuram Adi-Dravidar Co-operative House Site Society Ltd. Vs The Government of Tamil Nadu, The Collector of Chennai and The Tahsildar K.P. Velayutham Vs The Government of Tamil Nadu, The Collector of Chennai, The Tahsildar and The Special Officer P. Vagtavarmal Pandya, Kamala Devi and R. Kishore Kumar Vs The Government of Tamil Nadu, The District Collector, The Land Acquisition Officer and Special Deputy Collector and Desikanandapuram Adi-Dravidar Co-operative House Site Society Ltd.

Madras High Court · (2013) 3 LW 833 : (2013) 7 MLJ 446

Constitution of India, 1950 — Article 14, 46Land Acquisition Act, 1894 — Section 4(1), 41, 5A, 6

High Courts18 Jul 2013Dismissed

Arun Rep. by his natural Mother and guardian, Dr. K. Geetha Vs State of Tamil Nadu and The Secretary, Selection Committee

Madras High Court · (2013) 07 MAD CK 0139

High Courts18 Jul 2013Allowed

A. Munusamy and Others Vs The Labour Inspector, The Commissioner and The Chief Engineer

Madras High Court · (2013) 3 LLJ 571

Motor Transport Workers Act, 1961 — Section 2, 2(3), 2(3)(c), 2(g), 4(1)

High Courts18 Jul 2013

M/s. Shakun Overseas Limited Vs The Commissioner of Customs (Appeals) and The Assistant Commissioner of Customs (Refunds)

Madras High Court · (2013) 297 ELT 14 : (2014) 24 GSTR 510

Central Excises and Salt Act, 1944 — Section 11, 11B, 11B(1), 11B(2), 11BBCustoms Act, 1962 — Section 27, 27(2), 27A, 28

High Courts18 Jul 2013Allowed

K. Muthukumaran Vs The Teachers Recruitment Board and The District Elementary Educational Officer

Madras High Court · (2013) 07 MAD CK 0058

High Courts18 Jul 2013

N. Kumaran Vs Government of Tamil Nadu, The Registrar of Co-operative Societies and Rettanai Primary Co-operative Agriculture Credit Society

Madras High Court · (2013) 07 MAD CK 0057

Constitution of India, 1950 — Article 14, 16

High Courts18 Jul 2013

Hari Fabrics, Proprietor, S. Hariraj and Another Vs Kulandaivel

Madras High Court · (2014) 2 CCR 18 : (2013) 6 CTC 844

High Courts18 Jul 2013Allowed

Samiyathal and Others Vs N. Sampath

Madras High Court · (2014) 1 MLJ 474

High Courts17 Jul 2013Dismissed

Radhakrishna Reddy (Died) and R. Adilakshmi and 8 Others Vs G. Ayyavoo and 23 Others

Madras High Court · (2013) 6 CTC 314 : (2013) 8 MLJ 420

High Courts17 Jul 2013Allowed

Nirmala Vs The State and The Inspector of Police

Madras High Court · (2013) 07 MAD CK 0300

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 294(b), 307, 323, 332, 341

High Courts17 Jul 2013

Mohammed Sheriff and Yusuff Sheriff Vs The Assistant Commissioner of Central Excise

Madras High Court · (2013) 07 MAD CK 0299

Central Excises and Salt Act, 1944 — Section 9AAConstitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 245, 246

High Courts17 Jul 2013Disposed Off

The District Collector/Chairman and The Member Secretary Vs M/s. Vishaal Promoters (P) Ltd. and The Commissioner

Madras High Court · (2013) 07 MAD CK 0294

Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5, 5A(1)(b)Tamil Nadu Town and Country Planning Act, 1971 — Section 49, 56, 57, 58, 88

High Courts17 Jul 2013Allowed

Selvaraj Vs Kolandayee

Madras High Court · (2013) 4 LW 523 : (2013) 8 MLJ 686

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 115Constitution of India, 1950 — Article 21, 217(3)Evidence Act, 1872 — Section 114, 4, 45, 46, 73

High Courts17 Jul 2013

Jana Steels Vs The Assistant Commissioner (CT)

Madras High Court · (2013) 07 MAD CK 0260

Tamil Nadu Value Added Tax Act, 2006 — Section 39, 39(14)

High Courts17 Jul 2013Allowed

Kiran Vs The State of Tamil Nadu and The Commissioner of Police

Madras High Court · (2013) 3 MLJ(Cri) 690

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 392, 394, 397

High Courts17 Jul 2013Dismissed

B. Sunitha Devi Vs Aruna R. Sayani

Madras High Court · (2013) 07 MAD CK 0235

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4

High Courts17 Jul 2013Disposed Off

Uma Maheswari Vs Inspector of Police

Madras High Court · (2013) 07 MAD CK 0209

Criminal Procedure Code, 1973 (CrPC) — Section 41, 482

High Courts17 Jul 2013Dismissed

M.P. Muthusamy Vs The Executive Engineer, The Assistant Engineer and Sidhaiyan

Madras High Court · (2013) 07 MAD CK 0208

High Courts17 Jul 2013Disposed Off

V.A. Thirunavukkarasu Vs The State Government of Tamilnadu and Others

Madras High Court · (2013) 07 MAD CK 0188

Commissions of Inquiry Act, 1952 — Section 3, 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 169, 170

High Courts17 Jul 2013

Jayam and Co. and Others Vs The Assistant Commissioner (CT) and Others etc. etc.

Madras High Court · (2014) 1 MLJ 157 : (2013) 65 VST 260

Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 13, 14, 19, 19(1)(a), 265Sales of Goods Act, 1930 — Section 2(10), 4