High Courts03 Mar 2015Disposed off
The Chairman, Chennai Port Trust Vs Mariammal
Madras High Court · (2015) 03 MAD CK 0632
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 159 of 204
High Courts03 Mar 2015Allowed
R. Devi Vs The Secretary to Government, Prohibition and Excise Department and Others
Madras High Court · (2015) 03 MAD CK 0624
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 Courts03 Mar 2015Dismissed
N. Chinnan Vs The State and Others
Madras High Court · (2015) 03 MAD CK 0623
Constitution of India, 1950 - Article 226, 227Contract Act, 1872 - Section 11Criminal Procedure Code, 1973 (CrPC) - Section 4, 4(2), 439, 451, 452(1)
High Courts03 Mar 2015Dismissed
The Secretary, State of Tamil Nadu, Education Department Vs R. Nagasamy
Madras High Court · (2015) 03 MAD CK 0556
High Courts03 Mar 2015Dismissed
Ramesh Vs State
Madras High Court · (2015) 03 MAD CK 0555
Criminal Procedure Code, 1973 (CrPC) - Section 293, 294Evidence Act, 1872 - Section 45Penal Code, 1860 (IPC) - Section 376(i), 506(i)
High Courts03 Mar 2015Dismissed
State Vs Seetharaman
Madras High Court · (2015) 03 MAD CK 0506
Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 313(i)(b), 397, 401Penal Code, 1860 (IPC) - Section 408, 477(A), 477-ATamil Nadu Co-operative Societies Act, 1983 - Section 81
High Courts03 Mar 2015Dismissed
Tondiarpet Goodwill Avenue Kidiyiruppu Nala Sangam Vs A. Kandasamy and Others
Madras High Court · (2015) 03 MAD CK 0500
High Courts03 Mar 2015Dismissed
Sree Gokulam Chits and Finance Company Private Limited Vs A.P. Kumar
Madras High Court · (2015) 03 MAD CK 0499
Contract Act, 1872 - Section 25, 25(3)Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 139, 20
High Courts03 Mar 2015
Tvl. Vinayaga Metals Vs The Deputy Commercial Tax Officer and and Others
Madras High Court · (2015) 03 MAD CK 0488
Tamil Nadu Value Added Tax Act, 2006 - Section 2(5), 22(2), 27, 27(1)(a), 30
High Courts03 Mar 2015
Mariadassou Philomene Dominique Marie Anthoinette and Others Vs The Member Secretary, Town Country Planning Board, Town and Country Planning Department and Others
Madras High Court · (2015) 03 MAD CK 0485
High Courts03 Mar 2015
I Dreams Builders Vs The Chairman, Tamil Nadu Housing Board and Others
Madras High Court · (2015) 03 MAD CK 0484
Constitution of India, 1950 - Article 14, 19, 21, 300-ALand Acquisition Act, 1894 - Section 4(1), 48, 5-A, 6
High Courts03 Mar 2015Dismissed
Union of India Vs Lal Chand
Madras High Court · (2015) 03 MAD CK 0483
Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b)Customs Act, 1962 - Section 108Evidence Act, 1872 - Section 30
High Courts03 Mar 2015Allowed
Amudha Vs The Secretary to Government, Home, Prohibition and Excise Department and Others
Madras High Court · (2015) 03 MAD CK 0476
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 Courts03 Mar 2015Allowed
Chandru and Others Vs District Level Vigilance Committee and Others
Madras High Court · (2015) 03 MAD CK 0431
Constitution of India, 1950 - Article 226
High Courts03 Mar 2015Dismissed
The Government of Tamil Nadu and Others Vs R. Malarvili
Madras High Court · (2015) 4 LW 924 : (2015) WritLR 913
High Courts03 Mar 2015Dismissed
M. Siril Bernard Vs The Registrar, University of Madras
Madras High Court · (2015) 03 MAD CK 0422
Administrative Tribunals Act, 1985 - Section 22(3)(f)Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 226
High Courts03 Mar 2015Dismissed
Subbulakshmi Vs G.R. Senthilnathan
Madras High Court · (2015) 03 MAD CK 0421
Evidence Act, 1872 - Section 114General Clauses Act, 1897 - Section 27Negotiable Instruments Act, 1881 (NI) - Section 118, 138, 138(b), 139
High Courts03 Mar 2015Allowed
N. Kumaravel Vs The Secretary, State of Tamil Nadu and Others
Madras High Court · (2015) 03 MAD CK 0412
High Courts03 Mar 2015
All India Chess Federation Vs Chess Association of India and Others
Madras High Court · (2015) 03 MAD CK 0371
Constitution of India, 1950 - Article 19(1)(c), 77, 77(1), 77(2)Emblems and Names (Prevention of Improper Use) Act, 1950 - Section 3, 4Specific Relief Act, 1963 - Section 38
High Courts03 Mar 2015
Commissioner of Income Tax Vs Rajasekaran Balasubramaniam
Madras High Court · (2015) 373 ITR 326 : (2015) 233 TAXMAN 526
Income Tax Act, 1961 - Section 17(2)(iv), 192(1B)