COURT ARCHIVE

Madras High Court judgments, 2013

3,172 judgments · page 97 of 159

High Courts17 Jun 2013Allowed

State Bank of India Vs R. Shankar

Madras High Court · (2013) 06 MAD CK 0146

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34

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High Courts17 Jun 2013Disposed Off

K.S. Venkatesan Vs The Sub Inspector of Police and Others

Madras High Court · (2013) 3 MLJ(Cri) 684

Hindu Marriage Act, 1955 — Section 13(1)(ia)

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High Courts17 Jun 2013

Aysha Vs Ozir Hassan

Madras High Court · (2013) 4 CTC 90 : (2013) 200 DLT 388 : (2013) 2 DMC 468 : (2013) 2 KHC 875 : (2013) 3 KLT 176 : (2013) 3 LW 870 : (2013) 2 LW(Cri) 194 : (2013) 5 MLJ 31 : (2013) 3 MLJ(Cri) 13 : (2013) 3 RCR(Civil) 595 : (2013) 3 RCR(Criminal) 633

Evidence Act, 1872 — Section 112

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High Courts17 Jun 2013Dismissed

B. Raman Vs Raja K. Ranganathan

Madras High Court · (2013) 06 MAD CK 0104

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 9, 151Limitation Act, 1963 — Section 5

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High Courts17 Jun 2013

Commissioner of Income Tax Vs M/s. Sriram Chits Tamil Nadu P. Ltd.

Madras High Court · (2013) 06 MAD CK 0102

Income Tax Act, 1961 — Section 271(1)(c)

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High Courts17 Jun 2013Dismissed

S. Sridharan Vs Apollo Sindhoori Capital Investment Ltd., S.A. Kirtikar and National Stock Exchange of India Ltd.

Madras High Court · (2013) 06 MAD CK 0093

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts17 Jun 2013

M. Veludurai Vs The State

Madras High Court · (2013) 06 MAD CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 391Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 21(a), 21(b), 21(c), 29

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High Courts17 Jun 2013

M/s. The National Insurance Co. Ltd. Vs Thiru K. Ramesh and Others

Madras High Court · (2013) 4 LW 221

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 3Motor Vehicles Act, 1988 — Section 170

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High Courts17 Jun 2013Allowed

Indian Overseas Bank and The Competent Authority for Pension Regulations, (General Manager) Indian Overseas Bank Vs C.R. Chandrasekaran Canara Bank and The Competent Authority Vs A.B. Kasthurirangan and Others

Madras High Court · (2013) WritLR 633

Constitution of India, 1950 — Article 14, 16

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High Courts17 Jun 2013Dismissed

N. Sumathi Vs The State of Tamil Nadu, The Joint Director, The Chief Medical Officer and Mariammal

Madras High Court · (2013) 7 MLJ 227

Medical Termination of Pregnancy Act, 1971 — Section 3

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High Courts17 Jun 2013Dismissed

P. Soundararajan Vs Principal Secretary to the Govt., Governement of Tamil Nadu, Home (Pol.V) Department and Others

Madras High Court · (2013) 4 LLN 742 : (2013) 6 MLJ 192

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High Courts17 Jun 2013

M. Padmavathy Vs Government of Tamil Nadu and Others

Madras High Court · (2013) 3 LLJ 574

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High Courts17 Jun 2013Allowed

R. Mythili Vs Principal Secretary to Government

Madras High Court · (2013) 7 MLJ 62

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High Courts17 Jun 2013Partly Allowed

Manivannan Vs State and 4 Others

Madras High Court · (2013) 2 LW(Cri) 300 : (2013) 7 MLJ 501

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High Courts14 Jun 2013Disposed Off

K. Vetriselvan and Others Vs Registrar, Tamil Nadu Dr. MGR Medical University P. Priyadarshini and Others Vs Tamil Nadu Dr. MGR Medical University and Another

Madras High Court · (2014) 3 MLJ 306

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High Courts14 Jun 2013

Commissioner of Central Excise Vs CESTAT

Madras High Court · (2014) 299 ELT 166

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High Courts14 Jun 2013

S. Ramasamy Vs S. Subramanian

Madras High Court · (2013) 4 CTC 710

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High Courts14 Jun 2013Allowed

S. Ramaa Vs The Union of India and Others

Madras High Court · (2013) 06 MAD CK 0197

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High Courts14 Jun 2013Dismissed

The Registrar General Vs R.M. Subramanian and The Registrar

Madras High Court · (2014) 3 ALLMR 4 : (2013) 5 MLJ 513 : (2014) 2 RCR(Civil) 493

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3Constitution of India, 1950 — Article 12, 129, 136, 141, 142Contempt of Courts Act, 1971 — Section 10, 15, 15(1), 15(2), 2

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High Courts14 Jun 2013Dismissed

The Registrar General Vs A. Kanagaraj and The Registrar, The Tamil Nadu Information Commission

Madras High Court · AIR 2013 Mad 186 : (2013) 5 MLJ 385 : (2013) WritLR 778

Constitution of India, 1950 — Article 10, 141, 19(1)(a), 21, 226Information Technology Act, 2000 — Section 70, 72Right to Information Act, 2005 — Section 10, 11, 12(3), 12(5), 12(6)

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