High Courts23 Jan 2015
B.S. Deepa Vs The Regional Passport Officer
Madras High Court · (2015) 2 CTC 503 : (2015) 1 LW 943 : (2015) 2 MLJ 314 : (2015) WritLR 179
Hindu Adoptions and Maintenance Act, 1956 - Section 12, 5(1), 7, 9, 9(3)
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 193 of 204
High Courts23 Jan 2015Allowed
V. Anbazhagan Vs The Chief Secretary Government of Tamil Nadu Secretariat
Madras High Court · (2015) 3 MLJ 390
Air (Prevention and control of Pollution) Act, 1981 - Section 14, 8, 8(1)(g)Constitution of India, 1950 - Article 12, 309Water (Prevention and Control of Pollution) Act, 1974 - Section 12, 12(1), 4(1), 4(2)(f), 5(1)
High Courts23 Jan 2015
Southern Properties & Promoters Vs Commissioner of Central Excise
Madras High Court · (2015) 52 GST 413 : (2015) 40 STR 892
Central Excises and Salt Act, 1944 - Section 35Finance Act, 1994 - Section 65, 65(105)(zzzh), 65(105)(zzzza), 73(1), 73(2)
High Courts23 Jan 2015Disposed Off
Padmavathi Vs Government of Tamil Nadu
Madras High Court · (2015) 1 CWC 182
High Courts23 Jan 2015Disposed Off
Javeed Basha Vs Rukkamma
Madras High Court · (2015) 1 MadWN(Civil) 673
High Courts23 Jan 2015Disposed Off
G. Bappudurai Vs The Registrar, The Tamil Nadu Dr.Ambedkar Law University
Madras High Court · (2015) 1 CWC 514
High Courts22 Jan 2015
R. Gopalakrishnan and Others Vs B. Visalakshi and Others
Madras High Court · AIR 2015 Mad 151
Hindu Succession Act, 1956 - Section 15, 15(1)(b), 16
High Courts22 Jan 2015
Akilan Vs District Collector, Virudhunagar District and Others
Madras High Court · (2015) 4 MLJ 448
Constitution of India, 1950 - Article 13(2), 14, 15, 16, 19(1)
High Courts22 Jan 2015Disposed off
Nithila Vs The Director of Elementary Education College and Others
Madras High Court · (2015) 01 MAD CK 0301
High Courts22 Jan 2015Allowed
Jenova Vs State of Tamil Nadu and Others
Madras High Court · (2015) 01 MAD CK 0300
Constitution of India, 1950 - Article 22(5)Penal Code, 1860 (IPC) - Section 294(b), 336, 341, 384, 392
High Courts22 Jan 2015Dismissed
A. Varadhan Vs The Management, Veeraraghava Textiles (Private) Limited and Others
Madras High Court · (2015) 01 MAD CK 0270
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18(1), 25(o), 25(o)(6), 33, 33(C)(2)
High Courts22 Jan 2015Dismissed
K. Muniyandi Vs The Management, Veeraraghava Textiles (Private) Limited and Others
Madras High Court · (2015) 01 MAD CK 0269
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18(1), 25(o), 25(o)(6), 33, 33(C)(2)
High Courts22 Jan 2015Dismissed
R. Kuppan Vs The Management, Veeraraghava Textiles (Private) Limited and Others
Madras High Court · (2015) 01 MAD CK 0268
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18(1), 25(o), 25(o)(6), 33, 33(C)(2)
High Courts22 Jan 2015Dismissed
D. Logu Vs The Management, Veeraraghava Textiles (Private) Limited and Others
Madras High Court · (2015) 01 MAD CK 0267
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18(1), 25(o), 25(o)(6), 33, 33(C)(2)
High Courts22 Jan 2015Dismissed
K. Sivasubramanian Vs The Management, Veeraraghava Textiles (Private) Limited and Others
Madras High Court · (2015) 01 MAD CK 0266
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18(1), 25(o), 25(o)(6), 33, 33(C)(2)
High Courts22 Jan 2015Dismissed
R. Elumalai Vs The Management, Veeraraghava Textiles (Private) Limited and Others
Madras High Court · (2015) 01 MAD CK 0265
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18(1), 25(o), 25(o)(6), 33, 33(C)(2)
High Courts22 Jan 2015Dismissed
K. Krishnamurthy Vs The Management, Veeraraghava Textiles (Private) Limited and Others
Madras High Court · (2015) 01 MAD CK 0264
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18(1), 25(o), 25(o)(6), 33, 33(C)(2)
High Courts22 Jan 2015Dismissed
Thejas Vijayan Vs Phonex Arc
Madras High Court · (2015) 01 MAD CK 0260
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 1, Order 13 Rule 1(1)Evidence Act, 1872 - Section 145, 157, 160, 34Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 22
High Courts22 Jan 2015Allowed
M.S.S. Jannathul Firthous Vs Director of School Education, Directorate of School Education and Others
Madras High Court · (2015) 3 LLN 242 : (2015) 3 MLJ 46
High Courts22 Jan 2015Disposed off
State of Tamil Nadu and Others Vs A. Joseph
Madras High Court · (2015) 01 MAD CK 0244