High Courts06 Feb 2015Disposed Off
R. Vasanthi Vs M. Soundararajan
Madras High Court · (2015) 1 MadWN(Civil) 663
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 183 of 204
High Courts06 Feb 2015Disposed Off
Gregoriammal Vs The Assistant Commissioner of Police, Coimbatore City Police L & O
Madras High Court · (2015) 1 CWC 552
High Courts05 Feb 2015Disposed off
Bharathi Kannamma Vs Government of India and Others
Madras High Court · (2015) WritLR 719
High Courts05 Feb 2015Allowed
C. Sundara Raj Vs State of Tamil Nadu and Others
Madras High Court · (2015) 02 MAD CK 0515
High Courts05 Feb 2015Allowed
Ameenabee Vs The Secretary to Government Home, Prohibition and Excise Department and Others
Madras High Court · (2015) 02 MAD CK 0514
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 Courts05 Feb 2015
S.K. Subramaniam and Others Vs Chinnakannu
Madras High Court · (2015) 02 MAD CK 0495
High Courts05 Feb 2015Allowed
T. Gunasekaran Vs The Arbitrator-Cum-District Collector and Others
Madras High Court · (2015) 02 MAD CK 0449
Arbitration and Conciliation Act, 1996 - Section 23Land Acquisition Act, 1894 - Section 18National Highways Act, 1956 - Section 3-G(5), 3-G(6)
High Courts05 Feb 2015
Dayalan Elangovan Vs The Transport Commissioner
Madras High Court · (2015) 02 MAD CK 0442
Motor Vehicles Act, 1988 - Section 88
High Courts05 Feb 2015Dismissed
Senathi Na.Venkitasalapathi Ayyer and Sons Private Trust Vs Indhumathi and Others
Madras High Court · (2015) 02 MAD CK 0441
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, 47Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 - Section 10
High Courts05 Feb 2015Allowed
Karunanithi Vs State
Madras High Court · (2015) 02 MAD CK 0440
Criminal Procedure Code, 1973 (CrPC) - Section 235(1)Penal Code, 1860 (IPC) - Section 147, 148, 323, 324, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts05 Feb 2015Disposed off
R. Sivasamy Vs The District Collector and Others
Madras High Court · (2015) WritLR 595
Tamil Nadu Panchayats Act, 1994 - Section 205
High Courts05 Feb 2015
R. Kamal Jain Vs Axis Bank Limited
Madras High Court · (2015) 1 LW(Cri) 494 : (2015) 2 MLJ(Cri) 68
Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 420
High Courts05 Feb 2015Disposed off
Kandaswamy Kandar Vs Deivanai Ammal and Others
Madras High Court · (2015) 2 LW 139
High Courts05 Feb 2015Allowed
Radha Ammal and Others Vs Soundar
Madras High Court · (2015) 1 LW(Cri) 520 : (2015) 1 MLJ(Cri) 668
Criminal Procedure Code, 1973 (CrPC) - Section 200Penal Code, 1860 (IPC) - Section 193, 500
High Courts05 Feb 2015
C. Jeyapandian and Others Vs S.P. Balaganesan
Madras High Court · (2015) 2 LW 47
High Courts05 Feb 2015Dismissed
Shanmughasundaram Vs Sivasankar
Madras High Court · (2015) 02 MAD CK 0200
High Courts05 Feb 2015Dismissed
Lizie Raj Vs Delilah Louis and Others
Madras High Court · (2015) 02 MAD CK 0199
High Courts05 Feb 2015Dismissed
Punjab National Bank Vs The Chairperson, Debts Recovery Appellate Tribunal and Others
Madras High Court · (2015) 02 MAD CK 0180
High Courts05 Feb 2015Dismissed
Management of Chemech Engineers (P) Ltd. and Others Vs The Presiding Officer, Principal Labour Court and Others
Madras High Court · (2015) 146 FLR 885
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 12(3), 25-O, 25-O(6), 33-C(1), 33-C(2)
High Courts05 Feb 2015Dismissed
G. Thirumal Vs The Deputy General Manager and Appointing Authority (Personnel), The Oriental Insurance Company Ltd. and Others
Madras High Court · (2015) 02 MAD CK 0162