High Courts11 Aug 2016Allowed
V. Mohan Vs State
Madras High Court · (2017) 171 AIC 344
Criminal Procedure Code, 1973 (CrPC) - Section 173(8)Penal Code, 1860 (IPC) - Section 368, Section 386, Section 506(ii)
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 29 of 96
High Courts11 Aug 2016Dismissed
Prakash Vs State
Madras High Court · (2017) 1 MLJCriminal 566
Evidence Act, 1872 - Section 114, Section 25, Section 27Penal Code, 1860 (IPC) - Section 302, Section 404
High Courts11 Aug 2016Allowed
Madasamy Vs The Secretary to Government
Madras High Court · (2016) 3 MadWNCri 31 : (2017) 1 MLJCriminal 541
Constitution of India, 1950 - Article 226
High Courts11 Aug 2016Allowed
R. Murugan Vs State
Madras High Court · (2017) 1 MLJCriminal 575
Arms Act, 1959 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 307
High Courts11 Aug 2016Disposed Off
CNCC Engineering Products Pvt. Ltd. Vs R. Sankari
Madras High Court · (2016) 3 MadWN(Civil) 276
High Courts10 Aug 2016Dismissed
Smt. P. Sakunthala - Appellant @HASH N.A. Rajendran
Madras High Court · (2016) 6 CTC 490
Specific Relief Act, 1963 - Section 16(c)
High Courts10 Aug 2016Disposed Off
Thangamani Vs Rajkumar
Madras High Court · (2016) 3 MadWN(Civil) 248
High Courts10 Aug 2016Dismissed
The Commissioner of Income Tax, Salem Vs M/s. S-1308 Ammapet Primary Agricultural Co-operative Bank Ltd.
Madras High Court · (2017) 392 ITR 55
Income Tax Act, 1961 - Section 80P(2)(a)(i)
High Courts10 Aug 2016Disposed Off
M/s. Malliah Tea Factory (P) Ltd. Vs S. Jawahar
Madras High Court · (2017) ACD 511 : (2016) 3 DCR 737 : (2017) 1 NIJ 302
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139
High Courts10 Aug 2016Allowed
Panneer Selvam Vs State of Tamil Nadu
Madras High Court · (2017) 1 MLJCriminal 42
Criminal Procedure Code, 1973 (CrPC) - Section 451Penal Code, 1860 (IPC) - Section 147, Section 148, Section 294(b), Section 324, Section 342, Section 365, Section 452, Section 506(ii)
High Courts09 Aug 2016Allowed
The Managing Director Vs R. Manoharan
Madras High Court · (2016) 6 CTC 602 : (2016) 6 MLJ 667
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts09 Aug 2016Dismissed
Nigetha Trading Company Vs Commissioner
Madras High Court · (2016) 7 MLJ 142
Food Safety and Standards Act, 2006 — Section 38
High Courts09 Aug 2016Dismissed
Sree Maruthi Marine Industries Ltd. Vs Ms. Oriental Insurance Co., Ltd.
Madras High Court · (2017) 170 AIC 801 : (2017) 1 CPJ 115 : (2016) 6 CTC 561 : (2016) 6 MLJ 505
Insurance Act, 1938 — Section 64VB
High Courts09 Aug 2016Dismissed
K. Kamalam - Petitioner @HASH The District Collector, Office of the Collectorate, Ariyalur
Madras High Court · (2016) AAC 2220
Constitution of India, 1950 - Article 226Electricity Act, 2003 - Section 53
High Courts09 Aug 2016Dismissed
D. Rengaraj Reddiar Vs T. Sankarappa Reddiar
Madras High Court · (2016) 168 AIC 637 : (2016) 3 MadWN(Civil) 80
Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 37, Section 38
High Courts09 Aug 2016Dismissed
Vendanthipillai Vs C. Kaja Mohideen
Madras High Court · (2016) 168 AIC 631
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 95, Section 100Limitation Act, 1963 - Section 134, Section 136
High Courts09 Aug 2016Disposed Off
Arpita Telecom and Computer Ser. P. Ltd. Vs C.C. (Seaport-Import), Chennai-I
Madras High Court · (2016) 340 ELT 86
High Courts09 Aug 2016Dismissed
All Indian Ex-Servicemen Employees' Union Vs The Presiding Officer
Madras High Court · (2017) 1 CLR 506 : (2016) 2 CWC 453 : (2016) 3 LLN 744
High Courts09 Aug 2016Disposed Off
Vigneshwaran @ Vignesh Ram Vs State
Madras High Court · (2016) 4 Crimes 78 : (2016) 5 CTC 38 : (2017) 1 LW(Crl) 94 : (2016) 3 MadWNCri 91
Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 12Penal Code, 1860 (IPC) - Section 294(b), 323, 506(ii)
High Courts09 Aug 2016Disposed Off
Mrs. T. Chitra Vs The Chairman & Managing Director, New India Assurance Co. Ltd.
Madras High Court · (2017) LabLR 295
Constitution of India, 1950 - Article 226Employees Pension Scheme, 1995 - Para 14, Para 30