COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 115 of 204

High Courts27 Apr 2015Dismissed

Tindivanam Advocates Association Vs The Director General of Police and Others

Madras High Court · (2015) 4 Crimes 176 : (2015) 2 MLJ(Cri) 675 : (2015) 3 RCR(Criminal) 839

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, 3(1)(i)

Read judgment

High Courts27 Apr 2015Dismissed

R. Subramanian Vs The Assistant Director, Directorate of Enforcement

Madras High Court · (2015) 04 MAD CK 0112

Constitution of India, 1950 - Article 20(3)Penal Code, 1860 (IPC) - Section 120B, 193, 228, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)

Read judgment

High Courts27 Apr 2015Dismissed

G. Murugendran Vs Union of India and Others

Madras High Court · (2015) 04 MAD CK 0111

Constitution of India, 1950 - Article 19(1)(g), 226

Read judgment

High Courts27 Apr 2015Dismissed

V.D. Mohana Krishnan and Others Vs State

Madras High Court · (2015) 04 MAD CK 0110

Criminal Procedure Code, 1973 (CrPC) - Section 207, 313, 317Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 406, 420, 468, 471, 506(i)

Read judgment

High Courts27 Apr 2015Allowed

Kannan Vs The Secretary to the Government Home, Prohibition and Excise Department and Others

Madras High Court · (2015) 04 MAD CK 0104

Constitution of India, 1950 - Article 22(5)Penal Code, 1860 (IPC) - Section 147, 148, 294[b], 302, 336

Read judgment

High Courts27 Apr 2015Dismissed

Radhakrishnan and Others Vs Panchayat Board and Others

Madras High Court · (2015) 04 MAD CK 0103

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 31

Read judgment

High Courts27 Apr 2015Allowed

Government of India and Others Vs AKS Panwar

Madras High Court · (2015) 04 MAD CK 0093

Army Act, 1950 - Section 3(xi), 4(1)Central Reserve Police Force Act, 1949 - Section 3(1)Coast Guard Act, 1978 - Section 123, 123(1)

Read judgment

High Courts27 Apr 2015Allowed

Gimpex Ltd. Vs Aanchal Cement Limited

Madras High Court · (2015) 2 LW 916 : (2015) 4 MLJ 419

Arbitration and Conciliation Act, 1996 - Section 11, 11(5), 11(6), 8, 9Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 120B, 406, 409, 506(1)

Read judgment

High Courts27 Apr 2015Allowed

Subha Vs The Secretary to the Government Home, Prohibition and Excise Department and Others

Madras High Court · (2015) 04 MAD CK 0091

Constitution of India, 1950 - Article 21

Read judgment

High Courts27 Apr 2015Allowed

V.N. Selvaraj Vs The Secretary, State of Tamil Nadu, Home, Prohibition and Excise Department and Others

Madras High Court · (2015) 04 MAD CK 0090

Constitution of India, 1950 - Article 21Penal Code, 1860 (IPC) - Section 294[b], 336, 341, 379, 392

Read judgment

High Courts27 Apr 2015

S. Ganapathy Vs N. Senthilvel

Madras High Court · (2015) 5 CTC 91 : (2015) 1 LW(Cri) 553 : (2015) 3 MLJ(Cri) 278

Constitution of India, 1950 - Article 141, 21Criminal Procedure Code, 1973 (CrPC) - Section 154, 161, 2(d), 2(w)(a), 2(wa)Negotiable Instruments Act, 1881 (NI) - Section 138

Read judgment

High Courts27 Apr 2015

The Commissioner of Income Tax Vs Sri Ponkumar Magnesite Mines Lorry Transport Operator

Madras High Court · (2016) 236 TAXMAN 410

Income Tax Act, 1961 - Section 119(2)(b), 237, 254(2)

Read judgment

High Courts27 Apr 2015Dismissed

Executive Director, Bharat Heavy Electricals Ltd. Vs Central Government Industrial Tribunal-Cum-Labour Court, Chennai and Others

Madras High Court · (2015) 147 FLR 144

Industrial Disputes Act, 1947 - Section 17-B

Read judgment

High Courts27 Apr 2015Disposed Off

V.D. Mohana Krishnan Vs State

Madras High Court · (2015) 2 MadWNCri 210

Read judgment

High Courts24 Apr 2015Disposed off

Venkatachalapathy and Others Vs State and Others

Madras High Court · (2015) 04 MAD CK 0353

Penal Code, 1860 (IPC) - Section 210, 420, 465, 467, 471

Read judgment

High Courts24 Apr 2015Allowed

Manoharan and Others Vs State and Others

Madras High Court · (2015) 3 MLJ(Cri) 10

Constitution of India, 1950 - Article 19, 20, 21Criminal Procedure Code, 1973 (CrPC) - Section 173(2), 482Penal Code, 1860 (IPC) - Section 120(B), 304(ii), 308

Read judgment

High Courts24 Apr 2015Dismissed

R. Malligeswari Vs V. Munuswamy

Madras High Court · (2015) 3 LW 281 : (2015) 5 MLJ 189

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 9

Read judgment

High Courts24 Apr 2015

Commissioner of Central Excise and Service Tax Vs The India Cements Ltd. and Others

Madras High Court · (2015) 04 MAD CK 0279

Read judgment

High Courts24 Apr 2015Disposed off

S.G. Manivel Vs Registrar of Co-operative Societies and Others

Madras High Court · (2015) 3 LLJ 205

Constitution of India, 1950 - Article 14, 21, 226Tamil Nadu Co-operative Societies Act, 1983 - Section 153, 75Tamil Nadu Payment of Subsistence Allowance Act, 1981 - Section 2(a)

Read judgment

High Courts24 Apr 2015Dismissed

R. Natarajan and Others Vs Dhanasekaran and Others

Madras High Court · (2015) 04 MAD CK 0241

Arbitration and Conciliation Act, 1996 - Section 8, 8(1)

Read judgment