High Courts06 Jul 2015Disposed Off
K.S.K. Mahanadhi Power Company Ltd. and Others Vs Ind Barath Energy (Utkal) Ltd. and Others
Madras High Court · (2015) 5 CTC 488
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 77 of 204
High Courts06 Jul 2015Allowed
Muthu Pillai Vs Kasi Pillai
Madras High Court · (2015) 3 MadWN(Civil) 273
High Courts03 Jul 2015
Bhora Marbles Vs The Commercial Tax Officer, Roving Squad II and Others
Madras High Court · (2015) 07 MAD CK 0402
Tamil Nadu Value Added Tax Act, 2006 - Section 67(5), 70(1)(b)
High Courts03 Jul 2015
Kiran Distributors Vs The Commercial Tax Officer, Roving Squad - II and Others
Madras High Court · (2015) 07 MAD CK 0399
Tamil Nadu Value Added Tax Act, 2006 - Section 67
High Courts03 Jul 2015
Devi Karumariamman Educational Trust Vs Deputy Commissioner of Income Tax (Exemptions)-I, Chennai Circle and Others
Madras High Court · (2015) 233 TAXMAN 420
Income Tax Act, 1961 - Section 11(1)(d), 143(3), 220(6)
High Courts03 Jul 2015
Commissioner of Income Tax, Chennai Vs T.L. Prasanth
Madras High Court · (2015) 07 MAD CK 0395
High Courts03 Jul 2015
Thiru Arooran Sugars Vs The Custom, Excise and Service Tax Appellate Tribunal, Chennai and Others
Madras High Court · (2015) 52 GST 1065
Central Excises and Salt Act, 1944 - Section 35-G
High Courts03 Jul 2015
The Commissioner of Central Excise, Chennai II Commissionerate Vs Indian Furniture Products Ltd. and Others
Madras High Court · (2015) 07 MAD CK 0392
Central Excises and Salt Act, 1944 - Section 11A
High Courts03 Jul 2015
Aircel Ltd. Vs The Commissioner of Central Excise, Customs and Service Tax, Coimbatore and Others
Madras High Court · (2015) 07 MAD CK 0390
High Courts03 Jul 2015Allowed
T. Vijayashanthi Vs The Chairman, Tamil Nadu Electricity Generation and Distribution Corporation and Others
Madras High Court · (2015) 07 MAD CK 0382
Constitution of India, 1950 - Article 14, 15, 16, 243D (3), 39(a)
High Courts03 Jul 2015
Shyamlal Bachani and Others Vs The Commissioner of Customs (Airport and Air Cargo) Integrated Cargo Complex and Others
Madras High Court · (2015) 07 MAD CK 0368
Customs Act, 1962 - Section 111(d), 111(m), 112(a), 130, 14(1)
High Courts03 Jul 2015Allowed
K. Ramadoss Vs State
Madras High Court · (2015) 4 MLJ(Cri) 345
Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 19, 7
High Courts03 Jul 2015Dismissed
Mettur Textiles Mills Quarters Residents Welfare Society Vs The Official Liquidator and Others
Madras High Court · (2015) 3 LW 936
High Courts03 Jul 2015Partly Allowed
B. Ranganathan Vs The Regional Passport Officer Government of India and Others
Madras High Court · (2015) WritLR 1022
Constitution of India, 1950 - Article 14, 19[1][g], 21Criminal Procedure Code, 1973 (CrPC) - Section 156[3], 190, 190[1][b], 2[i], 482Passports Act, 1967 - Section 10[2][e], 12[1][b], 6[2][f]
High Courts03 Jul 2015Allowed
Panduranganadhaswami Devastanam Vs Shevapet Sowrashtra Vidhyalaya Sabai and Others
Madras High Court · (2015) 4 CTC 343
Civil Procedure Code, 1908 (CPC) - Section 15, 16, 17, 18, 19
High Courts03 Jul 2015Disposed off
K. Kethiswaran and Others Vs The Assistant Engineer [OandM], Tamil Nadu Electricity Board and Others
Madras High Court · (2015) 07 MAD CK 0135
High Courts03 Jul 2015Dismissed
Tamil Nadu State Transport Corporation (Kumbakonam) Ltd. Vs The Presiding Officer, Industrial Tribunal and Others
Madras High Court · (2016) 148 FLR 703
Industrial Disputes Act, 1947 - Section 32(2)(b), 33(2)(b)
High Courts03 Jul 2015
Commissioner of Central Excise Vs Bharat Cell
Madras High Court · (2015) 52 GST 715 : (2015) 40 STR 221
Finance Act, 1994 - Section 77, 78
High Courts03 Jul 2015Allowed
B. Saranya Vs The Director of Public Libraries and Others
Madras High Court · (2015) WritLR 864
Constitution of India, 1950 - Article 14, 15, 16, 243D(3), 39(a)
High Courts02 Jul 2015
Commissioner of Central Excise Vs India Pistons Ltd.
Madras High Court · (2015) 322 ELT 830
Central Excises and Salt Act, 1944 - Section 11(A), 11AC