COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 158 of 204

High Courts04 Mar 2015Allowed

Ramesh Vs Special Deputy Superintendent of Police, Gudiyattam Rural Police Station

Madras High Court · (2015) 03 MAD CK 0432

Criminal Procedure Code, 1973 (CrPC) - Section 174, 313Electricity Act, 1910 - Section 43, 44Penal Code, 1860 (IPC) - Section 201, 304, 304(ii)

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High Courts04 Mar 2015Allowed

D. Iruthayaraj Vs Copyist Superintendent, Chief Metropolitan Magistrate Court

Madras High Court · (2015) 2 MLJ(Cri) 339

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 14

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High Courts04 Mar 2015Allowed

N. Sridhar Vs State

Madras High Court · (2015) 2 MLJ(Cri) 272

Criminal Procedure Code, 1973 (CrPC) - Section 101, 102, 103, 104, 219Evidence Act, 1872 - Section 24, 25Penal Code, 1860 (IPC) - Section 120B, 420, 467, 468, 471

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High Courts04 Mar 2015Allowed

The Government of Tamil Nadu and Others Vs J. Mercy Rumya Florence and Others

Madras High Court · (2015) 2 LW 372

Constitution of India, 1950 - Article 21, 226, 32

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High Courts04 Mar 2015Disposed off

T. Kothandapani Vs The Commodore, Senior Staff Officer

Madras High Court · (2015) 3 LLN 517 : (2015) 2 LW 552 : (2015) 4 MLJ 168

Armed Forces Tribunals Act, 2007 — Section 34Navy (Pension) Regulations, 1964 — Regulation 69, 78

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High Courts04 Mar 2015

Commissioner of Income Tax Vs Hackbridge Hewittic and Easun Ltd.

Madras High Court · (2015) 373 ITR 109

Income Tax Act, 1961 - Section 28(va), 55(2), 55(2)(a)

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High Courts04 Mar 2015Allowed

Ganesan Vs State

Madras High Court · (2015) 2 MLJ(Cri) 129

Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 174, 207, 313(1)(b)Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 107, 306

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High Courts04 Mar 2015Allowed

Corporate Manager Roman Catholic Schools Vs State of Tamil Nadu and Others

Madras High Court · (2015) 03 MAD CK 0161

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High Courts04 Mar 2015Disposed off

Vinothraj Vs Bharath Heavy Electricals Limited and Others

Madras High Court · (2015) 146 FLR 586 : (2015) LLR 718

Industrial Disputes Act, 1947 - Section 11-A

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High Courts04 Mar 2015Allowed

Chellappa Vs State

Madras High Court · (2015) 1 LW(Cri) 469 : (2015) 2 MLJ(Cri) 219

Criminal Procedure Code, 1973 (CrPC) - Section 207, 313(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(b)(i), 42(2), 50, 52, 55

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High Courts04 Mar 2015Dismissed

A. Krishna Kumar Vs P. Regina and Others

Madras High Court · (2015) 1 LW(Cri) 646 : (2015) 2 MLJ(Cri) 369

Criminal Procedure Code, 1973 (CrPC) - Section 313Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 138(b), 139

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High Courts04 Mar 2015Dismissed

V. Anbuvalavan Vs State of Tamilnadu and Others

Madras High Court · (2015) 03 MAD CK 0114

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High Courts04 Mar 2015Dismissed

Tamilnadu State Transport Corporation (Villupuram) Ltd. Vs The Joint Commissioner of Labour (Conciliation) and Others

Madras High Court · (2015) 03 MAD CK 0113

Industrial Disputes Act, 1947 - Section 2(rr), 33(2)(b)

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High Courts04 Mar 2015Dismissed

Tamil Nadu Cooperative Bank Employees Association Vs State of Tamil Nadu and Others

Madras High Court · (2015) 2 LLN 463

Constitution of India, 1950 - Article 14, 309Industrial Disputes Act, 1947 - Section 12, 12(3), 18, 18(3)Tamil Nadu Co-operative Societies Act, 1983 - Section 73, 73, 74, 75, 76

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High Courts04 Mar 2015Allowed