High Courts13 Aug 2015Dismissed
Meera and Others Vs Kamala Ammal
Madras High Court · (2015) 08 MAD CK 0126
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 53 of 204
High Courts13 Aug 2015Allowed
A.V. Bellarmin and Others Vs V. Santhakumaran Nair
Madras High Court · (2015) 4 LW 443 : (2015) 4 MLJ(Cri) 436
Constitution of India, 1950 - Article 14, 21, 39, 39-ACriminal Procedure Code, 1973 (CrPC) - Section 151, 154, 154(2), 156, 157Railways Act, 1989 - Section 145, 145(b), 147, 174, 174(a)
High Courts13 Aug 2015Allowed
National Insurance Co. Ltd. Vs Mani and Others
Madras High Court · (2015) 7 MLJ 820
High Courts13 Aug 2015
Rupa & Co. Ltd. Vs CESTAT
Madras High Court · (2015) 324 ELT 295
Central Excises and Salt Act, 1944 - Section 11A, 11A(3)(ii)(a)(A), 11A(3)(ii)(a)(B)
High Courts13 Aug 2015Allowed
Kannadasan Vs Chinna Kolandaiammal and Others
Madras High Court · (2015) 6 CTC 231 : (2015) 7 MLJ 42
High Courts13 Aug 2015
Aidees Electronics (P.) Ltd. Vs Customs Excise & Service Tax Appellate Tribunal
Madras High Court · (2015) 325 ELT 336 : (2015) 52 GST 226
Central Excises and Salt Act, 1944 - Section 11A, 35G
High Courts13 Aug 2015Dismissed
Marudamuthu (died) Vs Lakshmanan
Madras High Court · (2016) 1 MadWN(Civil) 91
High Courts12 Aug 2015Dismissed
NSK India Sales Company Private Ltd. Vs Proactive Universal Trading Company Private Ltd.
Madras High Court · (2016) AIR (Mad) 19 : (2016) 1 ARBLR 273 : (2015) 4 LW 417
Arbitration and Conciliation Act, 1996 - Section 11, 7, 7(4)(a), 7(4)(b), 7(5)
High Courts12 Aug 2015Dismissed
India Cements Capital and Finance Ltd. Vs Magnum News Publications Ltd. and Others
Madras High Court · (2015) 4 LW 411
Arbitration and Conciliation Act, 1996 - Section 11(4)
High Courts12 Aug 2015Dismissed
Balakrishnan Vs The Director of Fisheries, Inland Fisheries and Others
Madras High Court · (2015) 08 MAD CK 0212
High Courts12 Aug 2015Allowed
E. Parasupillai Vs The District Collector, Kanyakumari District
Madras High Court · (2015) 08 MAD CK 0210
High Courts12 Aug 2015
Popular Front of India Vs The Chief Secretary, Government of Tamil Nadu and Others
Madras High Court · (2015) 08 MAD CK 0186
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 19, 19(1)(a), 19(1)(b)Criminal Procedure Code, 1973 (CrPC) - Section 195, 195(1)(b), 340
High Courts12 Aug 2015Dismissed
State Vs K.P. Sankar and Others
Madras High Court · (2015) 2 LW(Cri) 384 : (2015) 4 MLJ(Cri) 59
Criminal Procedure Code, 1973 (CrPC) - Section 161, 216, 397, 397(2)Penal Code, 1860 (IPC) - Section 120(b), 147, 149, 201, 217
High Courts12 Aug 2015
Rajalakshmi and Others Vs Vaniga Vysya Sangam
Madras High Court · (2015) 4 LW 335
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Tamil Nadu Court Fees and Suits Valuation Act, 1955 - Section 12(2)
High Courts12 Aug 2015Dismissed
Chandrasekaran and Others Vs N.T. Ramasamy Gounder and Others
Madras High Court · (2015) 08 MAD CK 0142
High Courts12 Aug 2015
Popular Front of India Vs The Chief Secretary, Government of Tamil Nadu
Madras High Court · (2015) 08 MAD CK 0124
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1Constitution of India, 1950 - Article 19, 19(1)(a), 19(1)(a)&(b), 19(1)(b)Criminal Procedure Code, 1973 (CrPC) - Section 195, 195(1)(b), 340
High Courts12 Aug 2015Dismissed
P. Elanchezhiyan Vs The District Collector, Ariyalur District and Others
Madras High Court · (2015) 08 MAD CK 0123
Constitution of India, 1950 - Article 14, 21
High Courts12 Aug 2015
M. Aaliappan Vs Vinoth Khanna
Madras High Court · (2015) 08 MAD CK 0122
Industrial Disputes Act, 1947 - Section 25-F
High Courts12 Aug 2015Allowed
Soundararajan and Others Vs State
Madras High Court · (2015) 4 MLJ(Cri) 566
Criminal Procedure Code, 1973 (CrPC) - Section 161, 320, 320(4)(b)Penal Code, 1860 (IPC) - Section 141, 147, 148, 149, 307
High Courts12 Aug 2015
HDFC Bank Limited Vs The State of Tamilnadu
Madras High Court · (2016) 88 VST 239
Arbitration and Conciliation Act, 1996 - Section 9Banking Regulation Act, 1949 - Section 6, 8Contract Act, 1872 - Section 176