High Courts12 Jul 2013Dismissed
Bilcare Limited Vs Associated Capsules Pvt. Ltd., Controller of Patents and Designs, The Assistant Controller of Patents and Designs and Intellectual Property Appellate Board
Madras High Court · (2013) 07 MAD CK 0350
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 81 of 159
High Courts12 Jul 2013Allowed
Dharmalingam, Dhanikasalam and Loganathan Vs The Government of Tamil Nadu, The Special Deputy Collector, The Chennai Metropolitan Development Authority and The Madras Gunny Merchants' Association Meenakshi D. Mehta Vs The State of Tamilnadu and The Chennai Metropolitan Development Authority
Madras High Court · (2013) 07 MAD CK 0285
Land Acquisition Act, 1894 — Section 11, 11A, 16, 17, 17(1)
High Courts12 Jul 2013
M.K. Selvaraj and M.K. Jayakodi Vs Hameed Fathima Ghani
Madras High Court · (2013) 4 CTC 574 : (2013) 7 MLJ 49
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(5)
High Courts12 Jul 2013Disposed Off
Ramesh Vs State and Others
Madras High Court · (2013) 3 MLJ(Cri) 288
Constitution of India, 1950 — Article 17Penal Code, 1860 (IPC) — Section 366
High Courts12 Jul 2013Dismissed
G. Lalitha Vs Inayathullah and Abdul Sathar
Madras High Court · (2013) 07 MAD CK 0132
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 11(2), 11(4)
High Courts12 Jul 2013Dismissed
N. Maniraj Vs The Inspector of Police and Kamachi Periasamy @ Gokul
Madras High Court · (2013) 07 MAD CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(5), 173(8), 319
High Courts12 Jul 2013Disposed Off
Thol. Thirumavalavan Vs The Government of Tamil Nadu, The District Magistrate and District Collector, The Superintendent of Police and The Tahsildar
Madras High Court · (2013) 6 MLJ 137
Constitution of India, 1950 — Article 14, 19(1)(b), 19(1)a(b), 19(a)(b)(c)(d)Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1)Penal Code, 1860 (IPC) — Section 153A
High Courts12 Jul 2013
Mr. K. Ashok Vs K. Puttasamy
Madras High Court · (2013) 4 BC 421
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Jul 2013Dismissed
K.M. Thamburajan Vs Trichy Cafe (P) Ltd.
Madras High Court · (2013) 4 LW 206
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 16 Rule 14, Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(1A)
High Courts11 Jul 2013Dismissed
T.R. Parama Sundaram Vs N. Gurusamy
Madras High Court · (2014) 1 BC 474 : (2013) 5 CTC 399
High Courts11 Jul 2013Dismissed
Parameswaran Vs Sarumathi
Madras High Court · (2013) 07 MAD CK 0290
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Limitation Act, 1963 — Section 5
High Courts11 Jul 2013Dismissed
Mani Vs State
Madras High Court · (2013) 07 MAD CK 0289
Criminal Procedure Code, 1973 (CrPC) — Section 313(i)(b)Penal Code, 1860 (IPC) — Section 134, 302, 354
High Courts11 Jul 2013Allowed
Ganapathy @ Bala Ganapathy Vs The Secretary to Government, District Collector and District Magistrate and The Secretary to Government
Madras High Court · (2013) CriLJ 4756 : (2013) 3 MLJ(Cri) 635
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Penal Code, 1860 (IPC) — Section 307, 353
High Courts11 Jul 2013Disposed Off
S. Aruna Vs The Registrar of Co-Operative Societies, The Joint Registrar of Co-Operative Societies and The Deputy Registrar/Special Officer
Madras High Court · (2013) 07 MAD CK 0228
Tamil Nadu Co-operative Societies Act, 1983 — Section 153, 75(3)
High Courts11 Jul 2013
J. Alex Ponseelan Vs The Director General of Police, The Director, Tamil Nadu Uniformed Services Recruitment Board and The Superintendent of Police
Madras High Court · (2013) 6 CTC 423 : (2013) 5 LLN 298
High Courts11 Jul 2013Allowed
Dr. E. Karthikeyan Vs Tamil Nadu Pollution Control Board
Madras High Court · (2013) 8 MLJ 699 : (2013) WritLR 899
High Courts11 Jul 2013Dismissed
S. Gopalakrishnan Vs The District Collector
Madras High Court · (2013) 07 MAD CK 0075
High Courts11 Jul 2013Dismissed
V. Nirmal Kumar Alias V. Robert Nirmal Kumar Vs Tamil Evangelical Lutheran Church
Madras High Court · (2013) 5 CTC 628 : (2013) 4 LW 396 : (2013) 7 MLJ 211
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99, 151, 37, 37(a)Tamil Nadu Civil Courts Act, 1873 — Section 12Tamil Nadu Civil Courts and Chennai City Civil Court (Amendment) Act, 2003 — Section 4, 4(1)
High Courts11 Jul 2013Allowed
A. Arul Vs The Joint Director of School Education (Personnel) and Others
Madras High Court · (2014) 1 MLJ 553