COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 46 of 204

High Courts28 Aug 2015Dismissed

Helios and Matheson Information Technology Ltd. Vs The State

Madras High Court · (2015) 5 CTC 113

Banking Regulation Act, 1949 - Section 5(c)Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 4, 4(1), 4(2), 482

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High Courts28 Aug 2015Allowed

V. Palani Vs The Revenue Divisional Officer, Tiruvallur District

Madras High Court · (2015) WritLR 867

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High Courts28 Aug 2015Allowed

V. Palani Vs The Revenue Divisional Officer, Tiruttani

Madras High Court · (2015) 4 LW 642

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High Courts28 Aug 2015

N.R.R. Khannan Vs S. Vanitha

Madras High Court · (2015) 4 LW 928

Constitution of India, 1950 - Article 15(3), 39Hindu Marriage Act, 1955 - Section 19(iii-a), 21(a)

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High Courts28 Aug 2015

Commissioner of Cus. & C. Ex. Vs Anand Freight Overseas Pvt. Ltd.

Madras High Court · (2015) 324 ELT 452

Customs Act, 1962 - Section 130A

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High Courts28 Aug 2015

Commissioner of C. Ex. Vs Indian Hume Pipes Co. Ltd.

Madras High Court · (2015) 40 STR 214

Central Excises and Salt Act, 1944 - Section 35GIncome Tax Act, 1961 - Section 75

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High Courts28 Aug 2015

M. Reji and Others Vs District Collector, Kanyakumari District and Others

Madras High Court · (2015) 8 MLJ 47

Constitution of India, 1950 - Article 226

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High Courts28 Aug 2015Dismissed

Arthanari @ Selvam Vs State

Madras High Court · (2016) 1 MadWNCri 501

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High Courts27 Aug 2015

Duraisingam Vs S.R. Jagannathan and Others

Madras High Court · (2015) 5 LW 340

Specific Relief Act, 1963 - Section 16, 16(c), 20, 9

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High Courts27 Aug 2015Partly Allowed

Kannan Vs The Inspector of Police, C1 Othakadai Police Station

Madras High Court · (2015) 08 MAD CK 0268

Criminal Procedure Code, 1973 (CrPC) - Section 313, 428Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 300, 302, 304(i), 341

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High Courts27 Aug 2015Allowed

Muruganantham Vs State

Madras High Court · (2015) 08 MAD CK 0266

Criminal Procedure Code, 1973 (CrPC) - Section 174, 176, 313Penal Code, 1860 (IPC) - Section 302, 316, 404

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High Courts27 Aug 2015Allowed

R. Renganathan Vs Tamil Nadu State Level Scrutiny Committee, Adi Dravidar and Tribal Welfare Department and Others

Madras High Court · (2015) 08 MAD CK 0239

Constitution of India, 1950 - Article 136, 226

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High Courts27 Aug 2015

Fenner India Ltd. Vs Customs, Excise & Service Tax Appellate Tribunal and Others

Madras High Court · (2015) 08 MAD CK 0111

Central Excises and Salt Act, 1944 - Section 11B, 35G, 4

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High Courts27 Aug 2015

Erode Milk Consumers Co-op. Society Ltd. Vs Commr. of Cus. & C. Ex., Salem

Madras High Court · (2015) 40 STR 680

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High Courts27 Aug 2015

Karur K.C.P. Packkagings Ltd. Vs Commissioner of Cus., Tuticorin

Madras High Court · (2015) 324 ELT 58

Customs Act, 1962 - Section 27A, 74, 75, 75A

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High Courts27 Aug 2015

Gem Granites Vs Commissioner of Central Excise, Chennai-IV and Others

Madras High Court · (2015) 52 GST 811

Central Excises and Salt Act, 1944 - Section 11ACustoms Act, 1962 - Section 129E, 130, 72(1)(d)

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High Courts27 Aug 2015Allowed

R. Gopinath Vs District Collector, Virudhunagar and Others

Madras High Court · (2016) 1 CTC 104 : (2016) 1 LW 663 : (2015) 8 MLJ 55

Constitution of India, 1950 - Article 21

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High Courts27 Aug 2015

Commissioner of C. Ex. Vs Sundaram Auto Components Ltd.

Madras High Court · (2015) 325 ELT 104 : (2015) 52 GST 702

Central Excises and Salt Act, 1944 - Section 11A, 35G

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High Courts27 Aug 2015Disposed Off

The Branch Manager, Oriental Insurance Company Ltd. Vs R. Vijayalakshmi

Madras High Court · (2016) 1 TNMAC 388

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High Courts27 Aug 2015Dismissed

Duraisingam Vs Mr. S.R.Jagannathan

Madras High Court · (2015) 3 MadWN(Civil) 488

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