High Courts12 Feb 2015
Mahindra and Mahindra Limited Vs The Joint Commissioner (C.T.) and Others
Madras High Court · (2015) 02 MAD CK 0393
Constitution of India, 1950 - Article 226Tamil Nadu Value Added Tax Act, 2006 - Section 22, 24, 25, 27, 28
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 177 of 204
High Courts12 Feb 2015
A. Palanivelu Vs State and Others
Madras High Court · (2015) 02 MAD CK 0385
Criminal Procedure Code, 1973 (CrPC) - Section 248(1)Penal Code, 1860 (IPC) - Section 147, 148, 427, 448, 506(ii)
High Courts12 Feb 2015
The Commissioner of Central Excise Vs PRICOL Ltd. and Others
Madras High Court · (2015) 320 ELT 703 : (2015) 39 STR 190
Central Excises and Salt Act, 1944 - Section 11A, 11-A, 11A(1), 35(E)(2), 35(E)(3)Customs Act, 1962 - Section 28
High Courts12 Feb 2015Allowed
Gnanaprakasam and Others Vs State and Others
Madras High Court · (2015) 2 MLJ(Cri) 352
Evidence Act, 1872 - Section 114, 133, 25, 27, 3Explosives Act, 1884 - Section 9(B)(1)(a)Factories Act, 1948 - Section 41, 61 (f)
High Courts12 Feb 2015Dismissed
Commissioner, Corporation of Chennai Vs Meera S.V. Kumar
Madras High Court · (2015) 3 MLJ 436
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 3Evidence Act, 1872 - Section 114
High Courts12 Feb 2015Dismissed
S. Saravana Kumar Vs R. Srinivasan
Madras High Court · (2015) 1 MLJ(Cri) 661
Criminal Procedure Code, 1973 (CrPC) - Section 225(ii)Evidence Act, 1872 - Section 142Negotiable Instruments Act, 1881 (NI) - Section 138, 138(b)
High Courts12 Feb 2015Allowed
S. Balasubramaniyan Vs Krishnan
Madras High Court · (2015) 1 LW(Cri) 708 : (2015) 1 MLJ(Cri) 697
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 190(1)(b), 200, 202(2), 203Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 405, 420
High Courts12 Feb 2015Dismissed
Tamil Nadu Sanitary Supervisors Association Vs State of Tamil Nadu and Others
Madras High Court · (2015) 02 MAD CK 0262
High Courts12 Feb 2015Disposed off
Assistant Commissioner of Customs Vs Saravana Perumal and Others
Madras High Court · (2015) 02 MAD CK 0260
Criminal Procedure Code, 1973 (CrPC) - Section 482Evidence Act, 1872 - Section 33, 47
High Courts12 Feb 2015Dismissed
P. Chinnaiyan Vs The Secretary, Government of Tamil Nadu and Others
Madras High Court · (2015) 02 MAD CK 0225
High Courts12 Feb 2015
Salem Tollways Limited Vs The Assistant Commissioner (CT) and Others
Madras High Court · (2015) 02 MAD CK 0224
Constitution of India, 1950 - Article 14, 19(1)(g), 226, 265Tamil Nadu Value Added Tax Act, 2006 - Section 2(11), 2(27), 22(2), 27(1), 58
High Courts12 Feb 2015Allowed
Casa Grande Shelter LLP Vs The Inspector General of Registration and Others
Madras High Court · (2015) 02 MAD CK 0223
Limited Liability Partnership Act, 2008 - Section 12(1)Stamp Act, 1899 - Section 40, 56(1)
High Courts12 Feb 2015Disposed off
P. Subramanian Vs The Secretary to Government Revenue Department and Others
Madras High Court · (2015) 02 MAD CK 0222
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 34
High Courts12 Feb 2015
Sai Caterers Vs The The Station Director, Nuclear Power Corporation of India Ltd. and Others
Madras High Court · (2015) 02 MAD CK 0221
High Courts12 Feb 2015Dismissed
Samboornammal Vs State of Tamil Nadu and Others
Madras High Court · (2015) 3 MLJ 701
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts12 Feb 2015
State of Tamil Nadu and Others Vs C. Sambasivam and Others
Madras High Court · (2015) 02 MAD CK 0219
Limitation Act, 1963 - Section 5
High Courts12 Feb 2015
V. Srinivasagam Vs Vanniya Community Development Trust
Madras High Court · (2015) 02 MAD CK 0218
High Courts12 Feb 2015Allowed
H.D. Simon Vs State of Tamil Nadu and Others
Madras High Court · (2015) WritLR 330
Land Acquisition Act, 1894 - Section 11, 11(1), 11(2), 11(A), 11A
High Courts12 Feb 2015
M. Gnanam Vs State of Tamil Nadu and Others
Madras High Court · (2015) 3 MLJ 291
Constitution of India, 1950 - Article 226Tamil Nadu Town and Country Planning Act, 1971 - Section 113, 113A, 113-A, 113A(6), 113-A(6)
High Courts12 Feb 2015Dismissed
K. Sunil Kumar and Others Vs Union of India, Ministry of Railways
Madras High Court · (2015) 02 MAD CK 0193
Constitution of India, 1950 - Article 226