High Courts27 Feb 2015Dismissed
Commissioner Tambaram Municipality Vs K.S. Devaraj
Madras High Court · (2015) 02 MAD CK 0289
Tamil Nadu District Municipalities Act, 1920 - Section 199, 317Tamil Nadu Town and Country Planning Act, 1971 - Section 49
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 163 of 204
High Courts27 Feb 2015Dismissed
Nilgiri Bought Leaf Tea Manufacturers' Association Vs Union of India and Others
Madras High Court · (2015) 02 MAD CK 0279
Constitution of India, 1950 - Article 226Factories Act, 1948 - Section 40, 40(2), 87-ATEA ACT, 1953 - Section 10, 10(2), 30, 30(3), 33
High Courts27 Feb 2015Dismissed
Chelladurai Vs State and Others
Madras High Court · (2015) 4 Crimes 180 : (2015) 2 MLJ(Cri) 358 : (2015) 3 RCR(Criminal) 624
Criminal Procedure Code, 1973 (CrPC) - Section 207, 313(1)(b)Penal Code, 1860 (IPC) - Section 294(b), 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts27 Feb 2015Dismissed
Aruppukttai Devangar Arts College Vs Balasubramaniasamy Temple and Others
Madras High Court · (2015) 02 MAD CK 0120
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 47 Rule 1
High Courts27 Feb 2015
Gangadharan Vs State and Others
Madras High Court · (2015) 02 MAD CK 0119
Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 207, 208, 300, 319Penal Code, 1860 (IPC) - Section 294(b), 323, 324, 506(2)
High Courts27 Feb 2015Dismissed
Vellaichamy Vs State
Madras High Court · (2015) 2 MLJ(Cri) 310 : (2015) 4 RCR(Criminal) 138
Criminal Procedure Code, 1973 (CrPC) - Section 161(3), 313(1) (b), 313(1)(b), 428Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20, 7Tamil Nadu District Municipalities Act, 1920 - Section 200, 201, 205 (1)
High Courts27 Feb 2015Dismissed
MRF Limited Vs Ujjawal Sampath Chordia and Others
Madras High Court · (2015) 2 MLJ(Cri) 19
Penal Code, 1860 (IPC) - Section 120-B, 406, 420
High Courts27 Feb 2015Disposed off
Nachiappan Vs State
Madras High Court · (2015) 1 LW(Cri) 504
Probation of Offenders Act, 1958 - Section 12
High Courts27 Feb 2015
Archana Institute of Technology and Others Vs The Deputy Superintendent of Police and Others
Madras High Court · (2015) 2 MLJ(Cri) 47
Penal Code, 1860 (IPC) - Section 147, 294(b), 386, 406, 420
High Courts27 Feb 2015Disposed Off
S. Palaniappan Vs V. Packiyam
Madras High Court · (2015) 2 MadWNCri 27
High Courts27 Feb 2015Disposed Off
Nachiappan Vs State represented by The Inspector of Police
Madras High Court · (2015) 1 MadWNCri 513
High Courts26 Feb 2015
Kaashyap Technologies Limited Vs Customs, Excise and Service Tax Appellate Tribunal, Chennai and Others
Madras High Court · (2015) 82 VST 346
Finance Act, 1994 - Section 6, 65(105)(r), 65(65), 68, 73
High Courts26 Feb 2015
The Commissioner of Customs Vs Universal Cold Storage Ltd.
Madras High Court · (2015) 322 ELT 608
Customs Act, 1962 - Section 130
High Courts26 Feb 2015
Coxswain Technologies Limited Vs The Customs, Excise and Service Tax Appellate Tribunal and Others
Madras High Court · (2015) 39 STR 565
Central Excises and Salt Act, 1944 - Section 37, 37(1)(a), 37(1)(b), 37(1)(c)
High Courts26 Feb 2015
Commissioner of Central Excise and Service Tax, Large Tax Payer Unit Vs Turbo Energy Ltd.
Madras High Court · (2015) 82 VST 511
Factories Act, 1948 - Section 46
High Courts26 Feb 2015
Commissioner of Customs (Exports) Vs Royal Impex and Others
Madras High Court · (2015) 325 ELT 740
Customs Act, 1962 - Section 108, 111, 111(d), 111(f), 111(i)
High Courts26 Feb 2015Allowed
In Re: Kar Mobiles Limited and Others
Madras High Court · (2015) 02 MAD CK 0388
Companies Act, 1956 - Section 235, 236, 237, 238, 239
High Courts26 Feb 2015
V. Sathyamoorthy and Co. Vs CESTAT, Chennai
Madras High Court · (2015) 39 STR 24
Central Excises and Salt Act, 1944 - Section 35C
High Courts26 Feb 2015Dismissed
State Vs S. Sukumaran Nair and Others
Madras High Court · (2015) 02 MAD CK 0326
Evidence Act, 1872 - Section 73Penal Code, 1860 (IPC) - Section 120-B, 409, 420, 465, 467
High Courts26 Feb 2015
Commissioner of Central Excise Vs Heera Electronics
Madras High Court · (2015) 02 MAD CK 0322
Central Excises and Salt Act, 1944 - Section 35G, 35G(1), 4, 4(1)(a), 4(4)(4c)