High Courts01 Nov 2016Dismissed
M. Sivaram Vs A.M. Gopalan
Madras High Court · (2016) 3 MadWN(Civil) 726 : (2016) 8 MLJ 519
Tamil Nadu Money Lenders Act, 1957 - Section 7, Section 8
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 13 of 96
High Courts01 Nov 2016Disposed Off
N. Sengottaiyan Vs Shanmughavadivu
Madras High Court · (2016) 3 MadWN(Civil) 606
High Courts01 Nov 2016Dismissed
Rajan Athmaram Vs M/s. Celebrate Screens Pvt. Ltd.
Madras High Court · (2017) 1 DCR 17 : (2016) 3 MadWNCri 180
Criminal Procedure Code, 1973 (CrPC) - Section 255(1)Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts01 Nov 2016Disposed Off
Banana Brand Works Pvt. Ltd. Vs Kavan Antani
Madras High Court · (2017) 69 PTC 184
Trade Marks Act, 1999 - Section 134, Section 135, Section 29
High Courts26 Oct 2016Disposed Off
M. Ramakrishnan, Area Secretary, Thiru-Vi-Ka Nagar Constituency, North Chennai, Communist Party of India (Marxist), No.52, Cooks Road, Otteri, Chennai-600012 - Petitioner @HASH State of Tamil Nadu, represented by its Principal Secretary, Department of Mun
Madras High Court · (2016) 2 CWC 721 : (2016) 8 MLJ 257
High Courts26 Oct 2016Allowed
P. Veera Bhaarathi - Petitioner @HASH State of Tamil Nadu, Rep by the Principal Secretary to Government, Home [Prison] Department, Tamil Nadu Government Chief Secretariat, Fort. St. George, Chennai 600 009
Madras High Court · (2016) 6 CTC 522 : (2016) 4 MLJCriminal 641
Criminal Procedure Code, 1973 (CrPC) - Section 432, Section 433APenal Code, 1860 (IPC) - Section 302, Section 34Tamil Nadu Prison Rules, 1983 - Rule 341(3)
High Courts26 Oct 2016Dismissed
J. Shahjahan - Appellant @HASH M.H. Mohammed Mustafa
Madras High Court · (2016) 6 CTC 268
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 6
High Courts26 Oct 2016Allowed
Mariyappan - Petitioner/Complainant @HASH T. Baskar /Accused
Madras High Court · (2016) 4 MLJCriminal 507
Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 204Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts26 Oct 2016Dismissed
Ramalakshmi Vs Chair Person
Madras High Court · (2016) 8 MLJ 729
Constitution of India, 1950 - Article 226Tamil Nadu State Commission for Women Act, 2008 - Section 7(1), Section 7(3)
High Courts26 Oct 2016Allowed
R. Kumar Vs Secretary to Government
Madras High Court · (2017) 1 CivilLJ 616 : (2016) 8 MLJ 691 : (2017) 1 WritLR 339
Constitution of India, 1950 - Article 226
High Courts26 Oct 2016Allowed
Rev. P.M. Vijayaseelan Vs Rev. M. Barnaboss
Madras High Court · (2016) 8 MLJ 427
High Courts26 Oct 2016Dismissed
Thaicom Public Company Limited Vs Raj Television Network Ltd.
Madras High Court · (2017) 2 ArbiLR 321 : (2017) 1 LW 595
Arbitration and Conciliation Act, 1996 - Section 45, Section 47, Section 48, Section 49
High Courts26 Oct 2016Dismissed
S. Basheria Vs State of Tamil Nadu
Madras High Court · (2017) 1 MLJ 518
Dissolution of Muslim Marriages Act, 1939 - Section 2Kazis Act, 1880 - Section 4
High Courts26 Oct 2016Allowed
Advocates' Forum for Social Justice Vs The State of Tamil Nadu
Madras High Court · (2017) 1 MLJ 81
Constitution of India, 1950 - Article 19(1)(g), Article 226, Article 226, Article 30(1)Tamil Nadu Establishment of Private Law Colleges (Prohibition) Act, 2014 - Section 3
High Courts26 Oct 2016Dismissed
K. Ramalingam Vs Anjalai
Madras High Court · (2017) 2 CTC 412 : (2017) 1 MLJ 788
High Courts26 Oct 2016Dismissed
Anjila Vs Chellammal
Madras High Court · (2017) 173 AIC 409 : (2017) 3 CTC 652 : (2017) 1 MLJ 457
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 9, Section 11, Section 11
High Courts26 Oct 2016Dismissed
Tmt. M. Rajeswari Vs M. Ganesan
Madras High Court · (2017) 1 MLJ 803
Evidence Act, 1872 - Section 63Hindu Succession Act, 1956 - Section 8
High Courts26 Oct 2016Disposed Off
A. Raisa Nasrin Vs A.S. Bilal
Madras High Court · (2016) 3 MadWN(Civil) 504
High Courts26 Oct 2016Disposed Off
Its possible Marketing Ltd. Vs Union of India
Madras High Court · (2017) 347 ELT 44
High Courts25 Oct 2016Dismissed
R. Prakasam Vs The Authorised Officer/The Chief Manager, Tamilnad Mercantile Bank Limited
Madras High Court · (2017) 1 BC 230 : (2017) 1 DCR 289 : (2017) 1 DRTC 667
Limitation Act, 1963 - Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14(2)