High Courts20 Mar 2015
Commissioner of Central Excise, Chennai Vs CESTAT, Chennai
Madras High Court · (2015) 322 ELT 697
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 142 of 204
High Courts20 Mar 2015
SESCOT Sheet Metal Works Ltd. Vs The Customs, Excise and Service Tax Appellate Tribunal and Others
Madras High Court · (2015) 321 ELT 545
Constitution of India, 1950 - Article 12
High Courts20 Mar 2015Dismissed
K. Kalaiyarasi and Others Vs The Secretary to Government Health and Family Welfare Department and Others
Madras High Court · (2015) 03 MAD CK 0607
High Courts20 Mar 2015
The Commissioner of Central Excise Vs Borg Warner Morse Tec Murugappa Pvt. Ltd. and Others
Madras High Court · (2015) 03 MAD CK 0606
High Courts20 Mar 2015Dismissed
M. Vijaya Vs M.R. Chinnadurai and Others
Madras High Court · (2015) 3 LW 329
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 5, 115
High Courts20 Mar 2015
D. Jayapal and Others Vs The Deputy Superintendent of Police
Madras High Court · (2015) 03 MAD CK 0454
Criminal Procedure Code, 1973 (CrPC) - Section 161, 169, 190, 319Penal Code, 1860 (IPC) - Section 147, 148, 149, 294, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(x)
High Courts20 Mar 2015Allowed
A. Haroon Vs The Joint Director Directorate of School Education and Others
Madras High Court · (2015) 03 MAD CK 0404
High Courts20 Mar 2015Dismissed
S. Saravana Kumar Vs M. Subbaiyan and Others
Madras High Court · (2015) 03 MAD CK 0337
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, 151Evidence Act, 1872 - Section 165
High Courts20 Mar 2015
Commissioner of Customs (Appeals) Custom House Vs Ace Designers and Others
Madras High Court · (2015) 03 MAD CK 0290
Customs Act, 1962 - Section 12, 20, 27, 28Customs Tariff Act, 1975 - Section 3
High Courts20 Mar 2015Allowed
R.M. Thandayuthapani Vs The Secretary, Tamil Nadu Public Service Commission
Madras High Court · (2015) 03 MAD CK 0255
Right to Information Act, 2005 - Section 8(1)(g)
High Courts20 Mar 2015Allowed
R. Rajarajan Vs Secretary to Government, Department of Health and Family Welfare and Others
Madras High Court · (2015) 03 MAD CK 0254
High Courts20 Mar 2015Allowed
B. Anbarasan Vs The Secretary, Health and Family Welfare Department Government of Tamil Nadu and Others
Madras High Court · (2015) 03 MAD CK 0253
High Courts20 Mar 2015Disposed off
Khadhar Hussian Vs The Commissioner, Corporation of Chennai and Others
Madras High Court · (2015) 03 MAD CK 0252
High Courts20 Mar 2015Allowed
A. Chinnaponnu Vs The Secretary to Government and Others
Madras High Court · (2015) 03 MAD CK 0251
Constitution of India, 1950 - Article 22(5)Penal Code, 1860 (IPC) - Section 147, 148, 294(b), 302, 336Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3(1)
High Courts20 Mar 2015
Commissioner of Customs (Import) Vs Patel Engineering Ltd.
Madras High Court · (2015) 321 ELT 33
Customs Act, 1962 - Section 111, 111(m), 112, 112(a), 114A
High Courts20 Mar 2015
Commissioner of Central Excise Vs Customs Excise and Service Tax and Others
Madras High Court · (2015) 03 MAD CK 0249
High Courts20 Mar 2015Allowed
A. Aiamperumal Vs The Government of Tamil Nadu and Others
Madras High Court · (2015) WritLR 526
Right to Information Act, 2005 - Section 22, 8, 8(1), 8(1)(d), 8(3)
High Courts20 Mar 2015Disposed off
D. Thangalingam and Others Vs M. Iyyappan and Others
Madras High Court · (2015) 03 MAD CK 0219
High Courts20 Mar 2015
M. Krishnan Vs The Superintendent of Police and Others
Madras High Court · (2015) 03 MAD CK 0214
Criminal Procedure Code, 1973 (CrPC) - Section 41, 41(1)(b)(ii), 41ADowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 498-A
High Courts20 Mar 2015Allowed
Karthick Vs The Secretary to Government and Others
Madras High Court · (2015) 03 MAD CK 0207
Constitution of India, 1950 - Article 22(5), 226Penal Code, 1860 (IPC) - Section 294(b), 307, 392, 397, 506(ii)