High Courts03 Dec 2015Allowed
C. Veerasamy and Others Vs The Joint Commissioner, Hindu Religious and Charitable Endowment Department and Others
Madras High Court · (2015) 12 MAD CK 0054
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 6 of 204
High Courts03 Dec 2015
P.S.A. Rafick Ahamed Vs P. Karuppusamy
Madras High Court · (2015) 12 MAD CK 0036
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts03 Dec 2015Dismissed
S. Karuppiah Vs The Government of Tamil Nadu and Others
Madras High Court · (2016) AIR (Mad) 51 : (2016) 1 LW 367 : (2016) 1 MLJ 129 : (2016) WritLR 51
Constitution of India, 1950 - Article 14, 19(1)(c), 243, 243(T), 243-T
High Courts03 Dec 2015Dismissed
N. Rajasekaran Nair Vs The Government of Tamil Nadu and Others
Madras High Court · (2015) 12 MAD CK 0030
Constitution of India, 1950 - Article 226Prevention of Corruption Act, 1988 - Section 13(1)(e), 13(2)
High Courts03 Dec 2015Disposed Off
The Oriental Insurance Company Limited Vs S. Radha
Madras High Court · (2016) 1 TNMAC 348
High Courts02 Dec 2015
Anbarasu Vs State
Madras High Court · (2015) 12 MAD CK 0089
Criminal Procedure Code, 1973 (CrPC) - Section 451
High Courts02 Dec 2015Dismissed
R. Sasi Kumar Vs State
Madras High Court · (2015) 12 MAD CK 0062
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 304(b), 304B, 306, 498, 498A
High Courts02 Dec 2015Allowed
R. Sujatha Vs The Director of Social Welfare, Directorate of Social Welfare and Others
Madras High Court · (2015) 12 MAD CK 0043
High Courts02 Dec 2015Disposed Off
M. Senthil Vadivel Vs The Managing Director, Tamil Nadu Arasu Cable TV Corporation Limited and Others
Madras High Court · (2015) 12 MAD CK 0038
High Courts01 Dec 2015Allowed
Arunsalam Rajenthiran and Others Vs The Dean (Academic) National Institute of Technology and Others
Madras High Court · (2015) 12 MAD CK 0101
Constitution of India, 1950 - Article 226(2)
High Courts01 Dec 2015Allowed
Indian Airports Kamgar Union Vs The Airports Authority of India (SR) and Others
Madras High Court · (2016) 1 LLJ 220 : (2016) 1 LLN 186 : (2015) WritLR 1164
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(2A), 31(1), 33, 33(1)(a), 33(1A)
High Courts01 Dec 2015Dismissed
Jeypore Sugar Company Ltd. Vs Laxmi Organic Industries Limited and Others
Madras High Court · (2015) 12 MAD CK 0091
Arbitration and Conciliation Act, 1996 - Section 10, 11, 12, 13, 14Constitution of India, 1950 - Article 136Customs Act, 1962 - Section 2(23), 2(24), 2(25), 2(26)
High Courts01 Dec 2015Dismissed
G. Nesathamilan Vs The Government of Tamil Nadu and Others
Madras High Court · (2015) 12 MAD CK 0071
Criminal Procedure Code, 1973 (CrPC) - Section 144, 144(1)Penal Code, 1860 (IPC) - Section 147, 188, 353, 506(i)
High Courts01 Dec 2015Disposed Off
Sir M.Ct. Muthaiah Chettiar Hr. Sec. School Teaching and Non-Teaching Staff Association and Others Vs Sir M.Ct. Muthaiah Chettiar Hr. Sec. School and Others
Madras High Court · (2015) 12 MAD CK 0066
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 - Section 41
High Courts01 Dec 2015Disposed Off
M. Nagarajan Vs The District Collector, Virudhungar and Others
Madras High Court · (2015) 12 MAD CK 0064
High Courts01 Dec 2015Dismissed
Tamilvanan Vs The State
Madras High Court · (2015) 12 MAD CK 0063
Criminal Procedure Code, 1973 (CrPC) - Section 205, 207, 209, 226, 227Penal Code, 1860 (IPC) - Section 109, 120(b), 302
High Courts01 Dec 2015
Vijayaraghavan and Others Vs The State and Others
Madras High Court · (2015) 12 MAD CK 0060
Criminal Procedure Code, 1973 (CrPC) - Section 161(3)Penal Code, 1860 (IPC) - Section 324, 506(ii)
High Courts01 Dec 2015Disposed Off
P. Rengaraj Vs Tamil Nadu State Transport Corporation, Kumbakonam Limited and Others
Madras High Court · (2015) 12 MAD CK 0042
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 - Section 47
High Courts01 Dec 2015Dismissed
Indra Vs B.G. Giri
Madras High Court · (2015) 8 MLJ 641
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 28, Order 6 Rule 2Constitution of India, 1950 - Article 142Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts01 Dec 2015Allowed
P. Govindasamy Vs Manickam and Others
Madras High Court · (2015) 6 CTC 851 : (2015) 8 MLJ 712
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10(2), Order 1 Rule 2Criminal Procedure Code, 1973 (CrPC) - Section 160, 91Evidence Act, 1872 - Section 116