COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 60 of 204

High Courts31 Jul 2015Dismissed

R. Velusamy Vs Thaayaarammal

Madras High Court · (2015) 7 MLJ 173

High Courts31 Jul 2015Dismissed

Director of Land Reforms, Chepauk Vs District Revenue Officer (Land Tribunal)and Others

Madras High Court · (2015) 5 LW 121 : (2015) 8 MLJ 703

Hindu Succession Act, 1956 - Section 14(1)Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 - Section 21(A)(a), 21-A, 22, 79, 83

High Courts31 Jul 2015Dismissed

Hari Baskar Vs Easther Arockia Mary

Madras High Court · (2015) 7 MLJ 164

Divorce Act, 1869 - Section 10(1)(x)

High Courts31 Jul 2015

Meenakshi Sundareswarar Aanmega Seva Sangam Vs The Assistant Commissioner, Department of Hindu Religious and Charitable Endowment and Others

Madras High Court · (2015) WritLR 859

Constitution of India, 1950 - Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 21-A, 64(1)

High Courts31 Jul 2015

A. Kathiresan Vs The Government of Tamil Nadu and Others

Madras High Court · (2015) 4 LW 481 : (2015) 7 MLJ 329 : (2015) WritLR 884

Constitution of India, 1950 - Article 19(1)(g), 30, 30(1)

High Courts31 Jul 2015Allowed

R. Senthil Kumar Vs The District Collector, (Inspector of Panchayats), Sivagangai District and Others

Madras High Court · (2015) 6 CTC 817 : (2015) WritLR 846

Tamil Nadu District Municipalities Act, 1920 - Section 37Tamil Nadu Panchayats Act, 1994 - Section 188, 203, 205, 205(1), 206

High Courts31 Jul 2015Disposed Off

Nambikkai Mary Vs Sub-Registrar-II, Thanjavur District and Others

Madras High Court · (2015) 6 CTC 824 : (2015) 5 LW 648 : (2015) 7 MLJ 10

Specific Relief Act, 1963 - Section 31, 39

High Courts31 Jul 2015

A.S. Radhakrishnan Vs The State of Tamil Nadu and Others

Madras High Court · (2015) 5 LW 451

Constitution of India, 1950 - Article 14, 21, 311(2)

High Courts31 Jul 2015Disposed Off

K. Balamurugan Vs The Secretary to Government, Health and Family Welfare Department

Madras High Court · (2015) 5 LW 93

Constitution of India, 1950 - Article 21, 226Indian Medical Council Act, 1956 - Section 33

High Courts31 Jul 2015Dismissed

R. Viswanathan Vs R. Santhanam

Madras High Court · (2016) 1 MadWN(Civil) 55

High Courts30 Jul 2015Dismissed

Anandayee and Others Vs Govindasamy and Others

Madras High Court · (2015) 07 MAD CK 0237

Contract Act, 1872 - Section 23Income Tax Act, 1922 - Section 14(6), 16, 16(3)(a)(iii)Transfer of Property Act, 1882 - Section 10

High Courts29 Jul 2015Allowed

S. Gajendran Vs Natarajan

Madras High Court · (2015) 07 MAD CK 0427

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 9Limitation Act, 1963 - Section 5

High Courts29 Jul 2015Dismissed

Sundharavadivel Vs The District Collector, Dindigul District and Others

Madras High Court · (2015) 07 MAD CK 0327

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 9Limitation Act, 1963 - Section 5

High Courts29 Jul 2015Allowed

Rakkammal and Others Vs Paramakudi Ariya Vaisiya Sabai

Madras High Court · (2015) 07 MAD CK 0326

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 9Limitation Act, 1963 - Section 5

High Courts29 Jul 2015Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Vs G. Saroja and Others

Madras High Court · (2015) 07 MAD CK 0325

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33Motor Vehicles Act, 1988 - Section 163-A

High Courts29 Jul 2015Disposed off

The General Manager, Tamil Nadu State Transport Corporation Vs N. Paramasivam

Madras High Court · (2015) 07 MAD CK 0236

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33

High Courts29 Jul 2015Disposed off

Transworld Garnet India Pvt. Ltd. and Others Vs State of Tamil Nadu and Others

Madras High Court · (2015) 6 MLJ 462

Companies Act, 1956 - Section 3, 4(3), 5(1), 7(2), 8(2)Constitution of India, 1950 - Article 103, 124(4), 14, 192, 21Mines and Minerals (Development and Regulation) Act, 1957 - Section 11, 13, 24, 24-A, 5

High Courts29 Jul 2015Allowed

T. Periyasamy and Others Vs P. Sathishkumar

Madras High Court · (2015) 07 MAD CK 0228

Limitation Act, 1963 - Section 5

High Courts29 Jul 2015Allowed

M.G. Sekar and Others Vs State

Madras High Court · (2015) 07 MAD CK 0227

Constitution of India, 1950 - Article 356Criminal Procedure Code, 1973 (CrPC) - Section 197, 226, 227, 228, 239Penal Code, 1860 (IPC) - Section 120(b), 120B, 120-B, 177, 181

High Courts29 Jul 2015Dismissed

Kanniah Naidu Vs J. Radhakrishnan

Madras High Court · (2015) 07 MAD CK 0172