COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 153 of 204

High Courts09 Mar 2015Dismissed

D. Muralidharan Vs The Sub-Inspector of Police

Madras High Court · (2015) 03 MAD CK 0618

Constitution of India, 1950 - Article 20Criminal Procedure Code, 1973 (CrPC) - Section 300, 311Dowry Prohibition Act, 1961 - Section 4

High Courts09 Mar 2015Disposed off

Indian Homeopathic Medical Graduates Association Vs The Secretary to Government of Tamil Nadu, Department of Health and Family Welfare and Others

Madras High Court · (2015) 03 MAD CK 0551

High Courts09 Mar 2015Disposed off

M. Bright Kennedy and Others Vs State of Tamil Nadu and Others

Madras High Court · (2015) 03 MAD CK 0544

High Courts09 Mar 2015Allowed

R. Deepa Vs The Secretary to the Government Home Prohibition and Excise Department and Others

Madras High Court · (2015) 03 MAD CK 0538

Constitution of India, 1950 - Article 21, 22, 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3(1)

High Courts09 Mar 2015Dismissed

Tamil Nadu Civil Supplies Corporation Vs Assistant Commissioner of Labour and Others

Madras High Court · (2015) 2 LLJ 527

Constitution of India, 1950 - Article 12, 14, 19(1)(b), 19(1)(g), 31Contract Labour (Regulation and Abolition) Act, 1970 - Section 2(1)(h), 21, 21(1), 21(4)Payment of Gratuity Act, 1972 - Section 2(e), 4, 7(1), 7(2)

High Courts09 Mar 2015Allowed

P. Ravichandran and Others Vs The President, C. Kothangudi Panchayat and Others

Madras High Court · (2015) 3 LW 84

High Courts09 Mar 2015

Cosmopolitan Club Vs The Tahsildar, Mambalam - Guindy Taluk and Others

Madras High Court · (2015) 03 MAD CK 0490

High Courts09 Mar 2015Allowed

A.A. Thameem Ansari and Others Vs The Sub-Registrar South-Joint I

Madras High Court · (2015) 03 MAD CK 0441

Limited Liability Partnership Act, 2008 - Section 12(1)Stamp Act, 1899 - Section 40, 56 (1)

High Courts09 Mar 2015Allowed

S. Periyasamy Vs The Director of Rural Development Department and Others

Madras High Court · (2015) 03 MAD CK 0437

High Courts09 Mar 2015Dismissed

Ranganathan Vs Narayanan

Madras High Court · AIR 2015 Mad 185 : (2015) 3 CTC 1 : (2015) 2 LW 625 : (2015) 4 MLJ 12

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 2, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) - Section 357Limitation Act, 1963 - Section 10, 11, 12, 13, 14, 14

High Courts09 Mar 2015

Commissioner of Income Tax Vs Voora Property Developers P. Ltd.

Madras High Court · (2015) 373 ITR 317

Income Tax Act, 1961 - Section 143(2), 143(3), 263, 80-IB, 80IB(10)

High Courts09 Mar 2015Dismissed

Oriental Insurance Company Limited Vs Nalluchamy and Others

Madras High Court · (2015) ACJ 2646

Motor Vehicles Act, 1988 - Section 147, 147(1)(b)(i)

High Courts09 Mar 2015

A. Ganesan and Others Vs The District Collector and Others

Madras High Court · (2015) 03 MAD CK 0166

Constitution of India, 1950 - Article 21

High Courts09 Mar 2015

N. Abraham Vs S. Esakki

Madras High Court · (2015) 03 MAD CK 0165

Criminal Procedure Code, 1973 (CrPC) - Section 313(i)(b)Negotiable Instruments Act, 1881 (NI) - Section 138, 141

High Courts09 Mar 2015Allowed

R.S.B. Venmani Vs S. Balasubramanian

Madras High Court · (2015) 03 MAD CK 0159

Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b)Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts09 Mar 2015Allowed

Aruna and Others Vs The Joint Director (Personnel) Elementary Education and Others

Madras High Court · (2015) 03 MAD CK 0129

High Courts09 Mar 2015Allowed

S. Porchezhian Vs The Joint Director (Personal) Department of School Education and Others

Madras High Court · (2015) 03 MAD CK 0128

High Courts09 Mar 2015Disposed off

K. Sivakumar Vs The Director General of Employment and Training and Others

Madras High Court · (2015) 03 MAD CK 0127

High Courts09 Mar 2015Allowed

P. Vijayalakshmi Vs The Oriental Insurance Company Ltd. and Others

Madras High Court · (2015) 03 MAD CK 0126

High Courts09 Mar 2015Allowed

M. Kamaraj Vs The Principal Secretary To Government, Highways and Minor Ports (HL1) Department and Others

Madras High Court · (2015) 03 MAD CK 0125