CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 22 of 204

High Courts13 Oct 2015Allowed

R.S. Perumal Vs The Sub Registrar, Chennai and Others

Madras High Court · (2015) 10 MAD CK 0244

Constitution of India, 1950 - Article 372Income Tax Act, 1961 - Section 218Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2)
Read judgment
High Courts13 Oct 2015Allowed

Krithika Lakshmi Vs The State and Others

Madras High Court · (2016) 1 LW(Cri) 31 : (2016) 1 MLJ(Cri) 104

Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2(g), 7-A, 8Penal Code, 1860 (IPC) - Section 109, 376, 417, 420, 506(ii)
Read judgment
High Courts13 Oct 2015Allowed

Karuppaiah Vs State and Others

Madras High Court · (2015) 10 MAD CK 0160

Criminal Procedure Code, 1973 (CrPC) - Section 100, 101, 102, 103, 104Evidence Act, 1872 - Section 157Penal Code, 1860 (IPC) - Section 307, 324, 325, 326, 448
Read judgment
High Courts13 Oct 2015Allowed

Subramani Vs The State

Madras High Court · (2015) 10 MAD CK 0130

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 306, 498-A
Read judgment
High Courts13 Oct 2015Dismissed

T. Ashok Surana Vs Small Industries Development Bank of India

Madras High Court · (2016) 1 CTC 276

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1(4), Order 23 Rule 2, Order 7 Rule 11(a)Constitution of India, 1950 - Article 14, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 31, 31(j)
Read judgment