COURT ARCHIVE

Madras High Court judgments, 2016

1,919 judgments · page 35 of 96

High Courts21 Jul 2016Allowed

B. Loganathan - Petitioner/Petitioner/De facto Complainant (LW1) in all Revisions @HASH Inspector of Police Lalapettai Police Station Kulithalai (Crime No.229 of 2013) /Respondent/Complainant in all Revisions

Madras High Court · (2016) 3 MadWNCri 124 : (2016) 4 MLJCriminal 446

Criminal Procedure Code, 1973 (CrPC) - Section 451, Section 457

High Courts21 Jul 2016Dismissed

M. Chellamuthu Vs Sengalmalai Arulmigu Varadaraja Perumal

Madras High Court · (2016) 6 CTC 392 : (2016) 3 MadWN(Civil) 676 : (2016) 7 MLJ 560

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), 104Constitution of India, 1950 — Article 227

High Courts21 Jul 2016Disposed Off

T.N.C. Venkatrangan Vs Chief Controlling Revenue Authority (Inspector General of Registration)

Madras High Court · (2016) 3 MadWN(Civil) 508

High Courts21 Jul 2016Disposed Off

Mohan Vs State by The Inspector of Police

Madras High Court · (2017) 2 CriCC 524 : (2017) CriLJ 938 : (2017) 2 Crimes 350

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302

High Courts20 Jul 2016Allowed

V. Angu Vs The Commissioner Hindu Religious

Madras High Court · (2016) 2 CWC 731 : (2016) 6 MLJ 266

Religious Institutions (Lease of Immovable Property) Rules, 1963 — Rule 16Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34, 46Tamil Nadu Public Trusts (Regulation of Administration of Agricultur

High Courts20 Jul 2016Allowed

State represented by : The Public Prosecutor, High Court, Madras. (Vigilance and Anti-Corruption Department, Villupuram, Crime No.03/2013) - Petitioner @HASH C. Rajavel

Madras High Court · (2016) 4 MLJCriminal 341

Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7, Section 9

High Courts20 Jul 2016Disposed Off

Trans Asian Shipping Services (P) Ltd. Vs Concor Container Freight Station

Madras High Court · (2016) 340 ELT 123

High Courts20 Jul 2016Allowed

Deepti Ahuja Vs Chief Controlling Revenue Authority-cum-Inspector

Madras High Court · (2016) 4 CTC 689 : (2016) 2 CWC 470 : (2016) 6 MLJ 46

Special Economic Zones Act, 2005 - Section 5Special Economic Zones Rules, 2006 - Rule 11(10)Stamp Act, 1899 - Section 3(1), 3(3)

High Courts20 Jul 2016Allowed

Kadali Venu Sankar Vs Pydikondala Lakshmi

Madras High Court · (2016) 4 CTC 470 : (2016) 2 MadWN(Civil) 600

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 16(c)

High Courts20 Jul 2016Dismissed

Tamil Nadu State Transport Corporation (Villupuram) Ltd. Vs Joint Commissioner of Labour

Madras High Court · (2016) 151 FLR 498 : (2016) 3 LLJ 743

High Courts19 Jul 2016Dismissed

Commissioner of Income Tax Vs M/s. Tamil Nadu Tourism Development Corporation Ltd.

Madras High Court · (2016) 288 CurTR 444 : (2016) 7 MLJ 36

Income Tax Act, 1961 — Section 37(1)

High Courts19 Jul 2016Dismissed

The Divisional Railway Manager/PL/MAS Vs The Registrar

Madras High Court · (2016) LIC 3917 : (2016) 6 MLJ 757 : (2017) 1 WritLR 264

High Courts19 Jul 2016Dismissed

Tecpro Systems Limited Vs The Union of India

Madras High Court · (2016) 6 MLJ 641

Constitution of India, 1950 — Article 226Income Tax Act, 1963 — Section 133A

High Courts19 Jul 2016Dismissed

M/s. Jonas Woodhead Vs Consolidated Civil Construction (I) Ltd.

Madras High Court · (2017) 2 ArbiLR 45 : (2016) 3 MadWN(Civil) 103 : (2016) 7 MLJ 525

Arbitration and Conciliation Act, 1996 — Section 13(2)

High Courts19 Jul 2016Dismissed

M/s. Arun Smelters Ltd. Vs The Customs Excise and Service Tax Appellate Tribunal

Madras High Court · (2016) 343 ELT 1121 : (2016) 7 MLJ 110

Central Excise Rules, 1944 — Rule 2(7), 57AB(1B), 96ZO(3)Central Excises and Salt Act, 1944 — Section 3, 3AConstitution of India, 1950 — Article 14, 191(1)(g)

High Courts19 Jul 2016Dismissed

M/s. PVP Ventures Limited Vs The Income Tax Officer, Corporate

Madras High Court · (2016) 387 ITR 716

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

High Courts19 Jul 2016Dismissed

Thirumalai Vasan Sago and Starch Products Vs C.C., C. Ex. and S.T.-I, Salem

Madras High Court · (2016) 340 ELT 47

High Courts19 Jul 2016Allowed

Mohamed Sultan Maraicar Vs Special Secretary, Government of Puducherry

Madras High Court · (2016) 4 CTC 666 : (2016) 2 CWC 307

Land Acquisition Act, 1894 - Section 10, 17, 17(4), 4, 5A, 6, 9(3)

High Courts19 Jul 2016Allowed

Competent Authority, SAFEM (FOP) Vs M. Khader Moideen

Madras High Court · (2016) 2 CWC 481 : (2016) 387 ITR 390 : (2017) 1 LW 365 : (2017) 1 LW(Crl) 139 : (2016) 6 MLJ 239

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 - Section 2, 2(2)(c), 6, 6(1), 7(1)

High Courts19 Jul 2016Dismissed

R. Krishnamurthy Vs Secretary

Madras High Court · (2016) 3 LLJ 668