High Courts28 May 2015Dismissed
M/s. Step Exim Pvt. Ltd. Vs G. Chandran
Madras High Court · (2015) 3 MadWNCri 73
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 109 of 204
High Courts27 May 2015Disposed off
S. Gurushankar Vs The Government of Tamil Nadu and Others
Madras High Court · (2015) 05 MAD CK 0004
Tamil Nadu Town and Country Planning Act, 1971 - Section 113, 32, 49, 56, 57
High Courts21 May 2015Disposed off
P. Dinesh Karthick Vs The Inspector of Police, Usilampatti Town Police Station
Madras High Court · (2015) 05 MAD CK 0029
High Courts21 May 2015Disposed off
The Commissioner and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2015) 5 MLJ 60
Civil Procedure Code, 1908 (CPC) - Section 11Constitution of India, 1950 - Article 14General Clauses Act, 1897 - Section 6
High Courts14 May 2015Dismissed
The Anna University Vs Narayanaguru International Institute of Science and Technology and Others
Madras High Court · (2015) 05 MAD CK 0028
High Courts14 May 2015Allowed
Shanmugam Chettiar Vs The Joint Commissioner-cum-Executive Officer, Arulmighu Dhandayuthapani Swamy Thirukoil
Madras High Court · (2015) 5 LW 295
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 34, 34(A), 78Transfer of Property Act, 1882 - Section 108(j)
High Courts14 May 2015Disposed off
Sri Ambal Blue Metals (India) Private Limited Vs The Commercial Tax Officer and Others
Madras High Court · (2015) 05 MAD CK 0025
High Courts14 May 2015
Tvl. VIP Marble Vs Commercial Tax Officer
Madras High Court · (2015) 05 MAD CK 0024
Constitution of India, 1950 - Article 226
High Courts14 May 2015Allowed
Shanmugam Chettiar Vs Joint Commissioner-cum-Executive Officer
Madras High Court · (2015) 5 MLJ 306
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 34, 34(A), 78Transfer of Property Act, 1882 - Section 108(j)
High Courts14 May 2015Allowed
The Principal and Secretary, Women's Christian College Vs State of Tamil Nadu and Others
Madras High Court · (2015) 05 MAD CK 0011
High Courts14 May 2015Dismissed
M. Asokan Vs The District Registrar (Societies) and Others
Madras High Court · (2015) 05 MAD CK 0002
Constitution of India, 1950 - Article 226
High Courts13 May 2015Dismissed
Somnath Pal Vs The Intelligence Officer
Madras High Court · (2015) 05 MAD CK 0010
Customs Act, 1962 - Section 135-ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22, 28, 32, 35, 37
High Courts07 May 2015
Florens Containers Inc. Vs Meridian Logistics
Madras High Court · (2015) 05 MAD CK 0026
High Courts07 May 2015Allowed
B. Priakardiya Vs The Chairman, Mahatma Gandhi Post Graduate Institute of Dental Science and Others
Madras High Court · (2015) 05 MAD CK 0012
Constitution of India, 1950 - Article 136, 141, 226
High Courts07 May 2015Allowed
B. Priakardiya Vs The Chairman Mahatma Gandhi Post Graduate Institute of Dental Science and Others
Madras High Court · (2015) 05 MAD CK 0009
Constitution of India, 1950 - Article 136, 141, 226
High Courts06 May 2015Dismissed
Kokila and Others Vs Kalpana and Others
Madras High Court · (2015) 2 CCR 380 : (2015) CriLJ 3918
Criminal Procedure Code, 1973 (CrPC) - Section 158, 161, 167(2), 170, 173Essential Commodities Act, 1955 - Section 11Penal Code, 1860 (IPC) - Section 21, 302
High Courts06 May 2015Dismissed
R. Krishnamurthy Vs State of Tamil Nadu and Others
Madras High Court · (2015) CriLJ 4917 : (2016) 1 Crimes 450 : (2015) 3 LW 637
Evidence Act, 1872 - Section 78(2), 81Penal Code, 1860 (IPC) - Section 120(b), 306
High Courts06 May 2015
Kokila Vs Kalpana and Others
Madras High Court · (2015) 2 MLJ(Cri) 513
Criminal Procedure Code, 1973 (CrPC) - Section 162(2), 167(2), 170, 173, 173(2)Essential Commodities Act, 1955 - Section 11Penal Code, 1860 (IPC) - Section 158, 161, 170, 173, 173(1)(a)
High Courts30 Apr 2015Dismissed
S. Janakibanu Vs J. Siva Kumar
Madras High Court · (2015) 04 MAD CK 0369
Civil Procedure Code, 1908 (CPC) - Section 10, 151Constitution of India, 1950 - Article 228Dowry Prohibition Act, 1961 - Section 4
High Courts30 Apr 2015Allowed
SIMS Metal Management Limited Vs Sabari Exim Private Limited
Madras High Court · (2015) 128 CLA 90 : (2015) 191 CompCas 293 : (2015) 3 LW 563 : (2015) 132 SCL 107
Arbitration and Conciliation Act, 1996 - Section 49Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1, Order 40 Rule 1(d), 13, 44ACompanies Act, 1956 - Section 166, 167, 433, 433(1)(a), 433(3)