High Courts27 Mar 2015Allowed
Kalaiselvi Vs The Secretary to Government and Others
Madras High Court · (2015) 03 MAD CK 0460
Constitution of India, 1950 - Article 21, 22, 22(5)
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 135 of 204
High Courts27 Mar 2015Dismissed
Nandhini Vs Vinayaga Textiles and Others
Madras High Court · (2016) 1 LW 753
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 1, Order 3 Rule 2Criminal Procedure Code, 1973 (CrPC) - Section 200, 204, 311Negotiable Instruments Act, 1881 (NI) - Section 138, 142, 142(a), 145
High Courts27 Mar 2015Allowed
K.S. Thirunavukkarasu Vs State of Tamil Nadu and Others
Madras High Court · (2015) 03 MAD CK 0402
Right of Children to Free and Compulsory Education Act, 2009 - Section 2, 23, 38
High Courts27 Mar 2015Allowed
The Bajaj Allianz General Insurance Co. Ltd. Vs M. Maranadu and Others
Madras High Court · (2015) 03 MAD CK 0365
High Courts27 Mar 2015
The Branch Manager, The Bajaj Allianz General Insurance Co. Ltd. Vs Muthukrishnan and Others
Madras High Court · (2015) 03 MAD CK 0358
High Courts27 Mar 2015Partly Allowed
P. Chelladurai and Others Vs Roman Catholic Mission and Others
Madras High Court · (2015) 03 MAD CK 0357
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Order 41 Rule 29
High Courts27 Mar 2015
The Manager, The Oriental Insurance Company Limited Vs Asaithambi and Others
Madras High Court · (2015) 03 MAD CK 0356
High Courts27 Mar 2015
Stephen Vs State
Madras High Court · (2015) 03 MAD CK 0354
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 200, 207, 313(1) (b)Penal Code, 1860 (IPC) - Section 342, 416, 417, 419, 420
High Courts27 Mar 2015Dismissed
S. Arumugam Vs S. Velmurugan
Madras High Court · (2015) 03 MAD CK 0342
Evidence Act, 1872 - Section 45, 46Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts27 Mar 2015
R. Subbiah Vs The Superintendent of Police and Others
Madras High Court · (2015) 03 MAD CK 0316
Criminal Procedure Code, 1973 (CrPC) - Section 41, 41(1)(b)(ii), 41ADowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 498-A
High Courts27 Mar 2015
V.T. Dyers and Screen Printers and Others Vs Union of India and Others
Madras High Court · (2015) 322 ELT 705 : (2015) WritLR 361
Central Excises and Salt Act, 1944 - Section 11BConstitution of India, 1950 - Article 14, 19(1)(g), 265, 50
High Courts27 Mar 2015Dismissed
The Branch Manager, New India Assurance Co. Ltd. Vs Tmt. Thangammal and Others
Madras High Court · (2015) 03 MAD CK 0274
Workmens Compensation Act, 1923 - Section 3(1), 3(2), 3(2)(a)
High Courts27 Mar 2015
Life Cell International (P.) Ltd. Vs Union of India and Others
Madras High Court · (2015) 276 CTR 495 : (2015) 40 STR 77
Central Excises and Salt Act, 1944 - Section 14, 35(G)(1), 35G(1)Constitution of India, 1950 - Article 226Finance Act, 1994 - Section 2(24), 65, 65(102), 65(105)(zzzzo), 65(44)
High Courts27 Mar 2015Disposed off
Latif Estate Line India Limited Vs The Principal Secretary Revenue Department and Others
Madras High Court · (2015) 03 MAD CK 0235
High Courts27 Mar 2015Disposed off
Tamil Nadu Film Exhibitors Association Vs Competition Commission of India and Others
Madras High Court · AIR 2015 Mad 106 : (2015) 127 CLA 393 : (2015) ComPLR 420 : (2015) 3 CTC 515 : (2015) 2 LW 686 : (2015) 4 MLJ 1 : (2015) 132 SCL 274
Competition Act, 2002 - Section 18, 18, 19, 19, 19(1)Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 144, 144(5)
High Courts27 Mar 2015Dismissed
P. Ramaraj Vs The Registrar General and Others
Madras High Court · (2015) 03 MAD CK 0233
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Order 47 Rule 9Constitution of India, 1950 - Article 226, 32
High Courts27 Mar 2015
R. Vivekanandan Vs Chandrakanthan
Madras High Court · (2015) 132 SCL 175
Negotiable Instruments Act, 1881 (NI) - Section 138, 141
High Courts27 Mar 2015Allowed
R. Vivekanandan Vs Vijayalakshmi
Madras High Court · (2015) 2 MadWNCri 94
High Courts26 Mar 2015
R. Krishna Mohan Vs Asstt. Commissioner of C. Ex.
Madras High Court · (2015) 323 ELT 30
Central Excises and Salt Act, 1944 - Section 9AANegotiable Instruments Act, 1881 (NI) - Section 141
High Courts26 Mar 2015Allowed
Branch Manager, National Insurance Co. Ltd. Vs M. Balasubramani and Others
Madras High Court · (2015) 03 MAD CK 0630
Motor Vehicles Act, 1988 - Section 147Workmens Compensation Act, 1923 - Section 30