High Courts09 Aug 2016Allowed
B. Sivaperumal Vs State
Madras High Court · (2017) 170 AIC 785
Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 457Penal Code, 1860 (IPC) - Section 395
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 30 of 96
High Courts08 Aug 2016Dismissed
L.V.K. Properties Private Limited Vs Government of Tamil Nadu
Madras High Court · (2016) 2 CWC 853 : (2016) 6 MLJ 392
Constitution of India, 1950 — Article 226Metro Railways (Construction of Works) Act, 1978 — Section 17, 6
High Courts08 Aug 2016Disposed Off
Amutha Vs Executive Officer
Madras High Court · (2017) 169 AIC 648 : (2016) 7 MLJ 329
High Courts08 Aug 2016Disposed Off
G. Sakthivel Vs The District Collector
Madras High Court · (2016) 7 MLJ 597
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 12(2)
High Courts08 Aug 2016Allowed
M. Sekar Vs The State of Tamil Nadu
Madras High Court · (2016) 2 CWC 707 : (2016) 7 MLJ 27
High Courts08 Aug 2016Disposed Off
R. Gandhi Vs Secretary to the Government, Ministry of Home Affairs
Madras High Court · (2016) 6 MLJ 129
High Courts08 Aug 2016Disposed Off
M/s MRF Ltd. Vs The Presiding Officer Industrial Tribunal
Madras High Court · (2017) 1 CLR 180 : (2017) 153 FLR 296
Industrial Disputes Act, 1947 - Section 10(1), Section 33(2)(b)
High Courts08 Aug 2016Allowed
Mohan Kumar Vs State of Tamil Nadu
Madras High Court · (2017) 1 MLJCriminal 410
Penal Code, 1860 (IPC) - Section 120B, Section 302, Section 302
High Courts08 Aug 2016Dismissed
Commissioner of Income-Tax, Chennai Vs M/s. ISC Investments and Finance Pvt. Ltd.
Madras High Court · (2017) 393 ITR 195
Income Tax Act, 1961 - Section 37
High Courts05 Aug 2016Allowed
S. Ramadevi Vs The Special Officer
Madras High Court · (2016) 6 MLJ 485
Tamil Nadu Co-operative Societies Act, 1983 — Section 81
High Courts05 Aug 2016Dismissed
Tvl. Chief Manager Indian Bank Kilpauk Branch, Chennai Vs The Commissioner Corporation of Chennai
Madras High Court · (2016) 6 MLJ 493
Madras City Municipal Corporation Act, 1919 — Section 103, 106(9)
High Courts05 Aug 2016Allowed
Palanisamy - Appellant @HASH The State, rep. by The Inspector of Police, Aappakudal Police Station, Bhavani, Erode District. (Crime No.52 of 2013)
Madras High Court · (2016) 4 MLJCriminal 513
Penal Code, 1860 (IPC) - Section 302, Section 394, Section 449
High Courts05 Aug 2016Dismissed
R. Vanaraj - Petitioner @HASH Principal Chief Conservator of Forests, Panagal Buildings, Saidapet, Chennai - 5
Madras High Court · (2016) 7 MLJ 893
Constitution of India, 1950 - Article 226
High Courts05 Aug 2016Allowed
Sree Krishna Education Trust Vs Secretary to Government of Tamilnadu
Madras High Court · (2016) 7 MLJ 332
High Courts05 Aug 2016Allowed
K. Dhanavelu Vs K.S.M. Venugopal
Madras High Court · (2016) AIR(Madras) 196
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (c), Section 149
High Courts05 Aug 2016Disposed Off
Xxxxxx 'A' Vs Xxxxxx 'B'
Madras High Court · (2016) 7 MLJ 54
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 12(1)(c), 13(1)(ia), 9
High Courts05 Aug 2016Partly Allowed
R. Mahaboob Ali Vs S. Gnaneswaran
Madras High Court · (2016) AAC 2079 : (2016) 2 TNMAC 518
Motor Vehicles Act, 1988 — Section 168
High Courts05 Aug 2016Dismissed
K. Chandralekha Vs S. Ravikumar
Madras High Court · (2016) 5 CTC 92 : (2016) 3 MadWN(Civil) 531
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Limitation Act, 1963 - Section 14Specific Relief Act, 1963 - Section 34
High Courts05 Aug 2016Disposed Off
T.M. Sampath Vs K.K.S. Jeyaraman
Madras High Court · (2017) ACD 229 : (2016) 2 MadWNCri 179
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts05 Aug 2016Disposed Off
Dr. M. Manuneethi Cholan Vs State
Madras High Court · (2017) CriLJ 1370
Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 482, Section 482Evidence Act, 1872 - Section 65B(4)(c)Prevention of Corruption Act, 1988 - Section 12, Section 13(1)(d), Section 13(2), Section 19, Section 7