High Courts22 Sept 2016Dismissed
Vasundhara Vs M. Dhanalakshmi
Madras High Court · (2017) 171 AIC 788 : (2016) 8 MLJ 715
Specific Relief Act, 1963 - Section 37, Section 39
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 20 of 96
High Courts22 Sept 2016Dismissed
The Commissioner of Central Excise, Chennai II Commissionerate, No.692, MHU Complex, Anna Salai, Nandanam, Chennai - 600 035 - Appellant @HASH M/s. Southern Polymers Industrial Corporation 5/1, S.P. Koil Street, Vadapalani, Chennai - 600 026
Madras High Court · (2016) 8 MLJ 246
Central Excise Rules, 1944 - Rule 173Q, Rule 209ACentral Excises and Salt Act, 1944 - Section 11AB, Section 11AC
High Courts22 Sept 2016Disposed Off
R. Panimasivan Vs The Home Secretary, Government of Tamil Nadu, Secretariat
Madras High Court · (2016) 5 CTC 790 : (2017) 1 MLJCriminal 429
Criminal Procedure Code, 1973 (CrPC) — Section 174(2)Universal Declaration of Human Rights, 1948 — Section 16
High Courts22 Sept 2016Disposed Off
The Managing Director, Tamil Nadu State Transport Corporation Vs Minor S. Surya
Madras High Court · (2016) 2 AnWR 722
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 33Motor Vehicles Act, 1988 - Section 163, Section 166, Section 168, Section 173
High Courts22 Sept 2016Partly Allowed
Mariappan Vs State
Madras High Court · (2017) 1 MLJCriminal 420
Penal Code, 1860 (IPC) - Section 302, Section 323
High Courts22 Sept 2016Allowed
Ganesan @ Burma Ganesan Vs State of Tamilnadu
Madras High Court · (2016) 3 MadWNCri 233
High Courts22 Sept 2016Dismissed
Sivasubiramaniyampillai Vs Jothimani
Madras High Court · (2016) 3 MadWN(Civil) 731
High Courts21 Sept 2016Dismissed
Ashokarajan Vs Dr. Padmarajan
Madras High Court · (2016) 5 CTC 622 : (2016) 7 MLJ 177
High Courts21 Sept 2016Dismissed
K.A. Mary (Died) - Appellant/Plaintiff @HASH K.V. Anthony Since deceased represented by his legal representatives No. 21, (Second Floor) Village Road, Nungambakkam, Chennai - 600 034 /Defendant
Madras High Court · (2016) 8 MLJ 159
Civil Procedure Code, 1908 (CPC) - Section 100Transfer of Property Act, 1882 - Section 43
High Courts21 Sept 2016Allowed
S. Panneerammal - Petitioner @HASH Ravichandran
Madras High Court · (2016) 6 CTC 571 : (2016) 3 MadWN(Civil) 695 : (2016) 8 MLJ 352 : (2017) 1 RCRRent 204
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 - Section 10(2)(i), Section 10(2)(vii), Section 10(3)(a)(iii)
High Courts21 Sept 2016Allowed
S. Kuppa Bai - Appellant @HASH Smt. Saraswathy
Madras High Court · (2016) 8 MLJ 167
Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 15(b), Section 8(3)
High Courts21 Sept 2016Dismissed
Rajkumar Vs Chellammal
Madras High Court · (2016) 3 MadWN(Civil) 705 : (2016) 8 MLJ 568
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts21 Sept 2016Dismissed
Nambirajan Vs Muthukumar
Madras High Court · (2017) 171 AIC 809 : (2016) 8 MLJ 562
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 1 Rule 13
High Courts21 Sept 2016Dismissed
Jambuveni - Appellant @HASH Leelavathy
Madras High Court · (2016) 8 MLJ 226
High Courts21 Sept 2016Dismissed
H. Gouthamchand Jain Vs The Income Tax Officer
Madras High Court · (2016) 388 ITR 148 : (2016) 8 MLJ 241
Income Tax Act, 1961 — Section 133a
High Courts21 Sept 2016Dismissed
Union of India Divisional Railway Manager Divisional Office Personnel Branch Southern Railway Tiruchirapalli - Petitioner @HASH Satish Kumar Ranjan
Madras High Court · (2016) 2 CWC 561 : (2016) 4 LLN 742 : (2016) 8 MLJ 342
High Courts21 Sept 2016Dismissed
Dravida Munnetra Kazhagam Vs Secretary Governor's Secretariat
Madras High Court · (2016) 5 CTC 806 : (2016) 7 MLJ 257
Constitution of India, 1950 — Article 243O
High Courts21 Sept 2016Disposed Off
M. Radhamani Vs Gomathiammal
Madras High Court · (2016) 3 MadWN(Civil) 624
High Courts21 Sept 2016Allowed
Ravishankar Vs State
Madras High Court · (2017) 1 MLJCriminal 135
Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 101, Section 101, Section 106, Section 106, Section 113BPenal Code, 1860 (IPC) - Section 304B, Section 498A
High Courts21 Sept 2016Dismissed
Shyna @ Shyni @ Shoba @ Rajee Vs Secretary, Government of India
Madras High Court · (2017) 1 MLJCriminal 1
Constitution of India, 1950 - Article 226National Security Act, 1980 - Section 3(3)Unlawful Activities (Prevention) Act, 1967 - Section 35(1)