COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 88 of 159

High Courts02 Jul 2013Allowed

S. Deepika Vs The State of Tamil Nadu and The Commissioner of Police

Madras High Court · (2013) CriLJ 4257 : (2013) 2 LW(Cri) 591

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 8(f)Constitution of India, 1950 — Article 21, 22, 22(3)(b), 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161, 167(2)

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High Courts02 Jul 2013Allowed

R. Lalitha Vs The Secretary to Government Personnel and Administrative Reforms Department and The Secretary to Government Higher Education Department

Madras High Court · (2013) 07 MAD CK 0174

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High Courts02 Jul 2013Allowed

Mrs. I. Padmavathy Vs The State of Tamil Nadu and The Commissioner of Police

Madras High Court · (2014) CriLJ 409

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High Courts02 Jul 2013Dismissed

Bajaj Allianz General Insurance Co. Ltd. Vs S. Kumar, S.N. Krishnan, National Insurance Co. Ltd. and V.R. Mani

Madras High Court · (2013) 07 MAD CK 0169

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High Courts02 Jul 2013Partly Allowed

The Managing Director Vs S. Yobu and C. Povas

Madras High Court · (2013) 07 MAD CK 0150

Motor Vehicles Act, 1988 — Section 158, 166, 168

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High Courts02 Jul 2013Dismissed

R. Manoharan, V. Senthil Kumar and J. Hariharan Vs Government of Tamil Nadu and Chief Engineer (General) Public Works Department

Madras High Court · (2013) 07 MAD CK 0141

Constitution of India, 1950 — Article 14, 16

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High Courts02 Jul 2013Allowed

United Labour Federation Vs Government of Tamil Nadu and Others

Madras High Court · (2013) 4 LLN 714

Industrial Disputes Act, 1947 — Section 2, 2(j), 2(n), 2(n)(vi), 2(ra)

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High Courts01 Jul 2013Allowed

S. Duraivelu Vs The Regional Transport Officer, The Inspector of Police and The General Manager

Madras High Court · (2013) WritLR 843

Motor Vehicles Act, 1988 — Section 19(1)Penal Code, 1860 (IPC) — Section 304A

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High Courts01 Jul 2013Allowed

C. Sudhakar Reddy and Others Vs State of Tamil Nadu and Others

Madras High Court · (2013) 6 MLJ 3

Constitution of India, 1950 — Article 226, 31(2), 31AGeneral Clauses Act, 1897 — Section 21, 4, 6Land Acquisition Act, 1894 — Section 10, 11, 11(1), 16, 18

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High Courts01 Jul 2013Allowed

P. Thirumal Vs State of Tamil Nadu and Others

Madras High Court · (2013) 7 MLJ 656

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High Courts01 Jul 2013Allowed

Balakrishnan Vs R. Janaki and Others

Madras High Court · (2013) 6 CTC 161 : (2013) 5 LW 377

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High Courts01 Jul 2013Dismissed

Superintendent Vs S.V.S. Chidambaram Nadar and Company

Madras High Court · (2013) 2 LW(Cri) 192 : (2013) 3 MLJ(Cri) 376

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High Courts01 Jul 2013Allowed

E. Thulasi Vs The State of Tamil Nadu, The Special Deputy Collector (Land Acquisition) and Chennai Metropolitan Development Authority

Madras High Court · (2013) 07 MAD CK 0240

Constitution of India, 1950 — Article 226, 31(2), 31AGeneral Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 10, 11, 11(1), 16, 18

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High Courts01 Jul 2013Allowed

C.V. Muralikrishna Vs The State of Tamil Nadu, The Special Deputy Collector (Land Acquisition), Chennai Metropolitan Development Authority and Chennai Metropolitan Development Authority

Madras High Court · (2013) 07 MAD CK 0239

Constitution of India, 1950 — Article 226, 31(2), 31AGeneral Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 10, 11, 11(1), 16, 18

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High Courts01 Jul 2013Dismissed

T. Ranganathan Vs State by Deputy Superintendent of Police CBI

Madras High Court · (2013) MLJ(Cri) 437

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 201, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts01 Jul 2013