High Courts19 Jul 2016Allowed
S. Rajesh Vs Deputy Inspector General of Police
Madras High Court · (2016) 6 MLJ 162
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 36 of 96
High Courts18 Jul 2016Allowed
Chellappan - Appellant/Accused @HASH State represented by the Inspector of Police, Gandarvakottai Police Station, Pudukkottai District /Complainant
Madras High Court · (2016) 4 MLJCriminal 611
Penal Code, 1860 (IPC) - Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4
High Courts18 Jul 2016Allowed
Paulraj - Appellant @HASH State rep by Inspector of Police, Gurubarapalli Police Station. (Cr. No. 71 of 2010)
Madras High Court · (2016) 4 MLJCriminal 501
Criminal Procedure Code, 1973 (CrPC) - Section 309Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts18 Jul 2016Dismissed
M/s. Advantage Strategic Consulting Pvt., Ltd., Rep., by its Director, Mr. Ravi Visvanathan, Flat 3-B, Bajaj Apartments, 7/4, Nandanam Extension Main Road, Chennai - 600 035 - Petitioner @HASH Union of India, Rep., by Secretary, Ministry of Finance, North
Madras High Court · (2016) 389 ITR 87
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 131, Section 133A
High Courts18 Jul 2016Dismissed
Tamil Nadu Public Service Commission rep. By its Secretary Frazer Bridge Road Chennai 600003 - Appellant in WA No. 909/15 and 1st Appellant in WA No. 1051/15 @HASH N. Santhi (in W.A. No. 909 of 2015)
Madras High Court · (2016) 6 CTC 583
High Courts18 Jul 2016Dismissed
S. Mallika Vs R. Saravanan
Madras High Court · (2016) 4 CTC 643 : (2016) 3 MadWN(Civil) 221
Specific Relief Act, 1963 - Section 16(c), 19
High Courts18 Jul 2016Dismissed
Chennai Metro Water Supply & Sewerage Board Vs V. Sureshbabu
Madras High Court · (2016) 5 CTC 43 : (2016) 3 LLJ 582 : (2016) 3 LLN 485
Constitution of India, 1950 - Article 226
High Courts15 Jul 2016Dismissed
Simran Wind Project Private Limited Vs Tamil Nadu Electricity Regulatory Commission
Madras High Court · (2016) 2 CWC 508 : (2016) 6 MLJ 318
Constitution of India, 1950 — Article 14, 19Electricity Act, 2003 — Section 178, 181, 61, 79
High Courts15 Jul 2016Dismissed
M/s. S.K.S. Logistic Ltd. Vs Oil and Natural Gas Corporation Ltd.
Madras High Court · (2017) 2 ArbiLR 182 : (2016) 6 CTC 832 : (2016) 6 MLJ 518
Arbitration and Conciliation Act, 1996 — Section 19, 34Contract Act, 1872 — Section 74
High Courts15 Jul 2016Partly Allowed
Servo Packaging Ltd. Vs Cestat, Chennai
Madras High Court · (2016) 340 ELT 6
High Courts15 Jul 2016Allowed
Gopi @ Gopinath Vs State
Madras High Court · (2016) 4 MLJCriminal 172
Penal Code, 1860 (IPC) — Section 302, 34
High Courts15 Jul 2016Allowed
Banana Brand Works Pvt Ltd. Vs Kavan Antani
Madras High Court · (2016) 4 CTC 647 : (2016) 6 MLJ 60
Trade Marks Act, 1999 - Section 29
High Courts15 Jul 2016Dismissed
Bava G. Chokkappa Vs District Revenue Officer, Appellate Authority
Madras High Court · (2016) 2 CWC 321 : (2016) 6 MLJ 227
Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1971 - Section 2(11), 2(8), 3Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972 - Rule 5(3)
High Courts15 Jul 2016Disposed Off
V. Srinivasan Vs A. Ravikumar
Madras High Court · (2016) 2 MadWNCri 145
High Courts15 Jul 2016Dismissed
Ashok Acharya Vs Heena Acharya
Madras High Court · (2016) 3 MadWN(Civil) 449
High Courts15 Jul 2016Dismissed
Kannan @ Tamilazagan (A1) Vs State
Madras High Court · (2017) 1 MLJCriminal 520
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 376, Section 392, Section 414, Section 449, Section 511
High Courts15 Jul 2016Disposed Off
R. Babu Vs K. Kumar
Madras High Court · (2016) 2 MadWN(Civil) 581
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227
High Courts14 Jul 2016Partly Allowed
S.R.M. University Vs Dr. Janet Jeyapaul
Madras High Court · (2016) 2 CWC 847 : (2016) 6 MLJ 332
Constitution of India, 1950 — Article 12University Grants Commission Act, 1956 — Section 3
High Courts14 Jul 2016Allowed
Chinnathambi - Appellant @HASH The State, represented by The Deputy Superintendent of Police, Chengam Sub-Division, Chengam Police Station (Crime No.1048 of 2010), Tiruvannamalai District.
Madras High Court · (2017) 1 Crimes 658 : (2016) 2 MadWNCri 634 : (2016) 4 MLJCriminal 528 : (2017) 1 RCRCriminal 693
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts14 Jul 2016Dismissed
State represented by: The Public Prosecutor, High Court, Madras. (V and A.C, Tiruvannamalai, Crime No.3 of 2008)in both Crl.R.Cs. - Petitioner @HASH J. Doraiswamy (Crl.R.C. No. 825 of 2015)
Madras High Court · (2016) 4 MLJCriminal 430
Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 34Prevention of Corruption Act, 1988 - Section 11, Section 13(1)(d), Section 7