High Courts18 Apr 2016Dismissed
Hazarat Thable Aalam Badusha Natharvali Vs F. Syed Ameenudeen
Madras High Court · (2016) 5 MLJ 602
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 1
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 54 of 96
High Courts18 Apr 2016Allowed
V. Govindarajan Vs Inspector General of Registration Chennai and another
Madras High Court · (2016) 2 CWC 22 : (2016) 4 MLJ 540
Constitution of India, 1950 - Article 14Tamil Nadu Document Writers Licence Rules, 1982 - Rule 12, 13, 16, 5
High Courts18 Apr 2016Dismissed
B. Jithin Jacob Vs Superintendent (CBI) Chennai Anti-Corruption Branch and Others
Madras High Court · (2016) 4 MLJ 404
High Courts18 Apr 2016Dismissed
S. Indira Gandhi Vs Inspector of Police, All Women Police Station Trichy Fort, Trichy City and another
Madras High Court · (2016) 2 MadWNCri 404 : (2016) 2 MLJCriminal 524
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Rule 20(w), 20Protection of Children from Sexual Offences Act, 2012 — Section 11, 9(b)(d)
High Courts18 Apr 2016Disposed Off
Gopal Pillai Vs Muralidharan
Madras High Court · (2016) 2 MadWN(Civil) 381
Civil Procedure Code, 1908 (CPC) - Section 151
High Courts18 Apr 2016Allowed
Kannayiram Vs Thalaivar, Thoppampatti Ooratchi Mandram
Madras High Court · (2017) AIRCC 965 : (2016) 2 MadWN(Civil) 346
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts15 Apr 2016Allowed
Johnshi Manuel Vs J.C. Sampath Kumar and Others
Madras High Court · (2016) 164 AIC 460 : (2016) 3 MadWN(Civil) 259 : (2016) 4 MLJ 343
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(1), Order 1 Rule 8(4)
High Courts15 Apr 2016Dismissed
R. Karikalan Vs State
Madras High Court · (2016) 3 MLJCriminal 684
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302
High Courts15 Apr 2016Dismissed
Commissioner of C. Ex., Chennai-III Vs Brakes India Ltd.
Madras High Court · (2016) 337 ELT 204
High Courts15 Apr 2016Disposed Off
Union of India Vs Registrar Central Administrative Tribunal Madras Bench
Madras High Court · (2016) 2 CWC 870 : (2016) 3 LLN 249
Constitution of India, 1950 - Article 20(2), 22
High Courts15 Apr 2016Dismissed
M. Kadirvelu and others Vs G. Santhanalakshmi and others
Madras High Court · (2016) AIRCC 2896 : (2016) 2 MadWN(Civil) 449 : (2016) 4 MLJ 562
Hindu Succession Act, 1956 - Section 2(2A)Pondicherry (Administration) Act, 1962 - Section 2(2A)
High Courts15 Apr 2016Allowed
P. Murugesan Vs The State represented by Inspector of Police Kamanaikkampalayam Police Station
Madras High Court · (2016) 3 MLJCriminal 422
Penal Code, 1860 (IPC) - Section 302, 34, 341
High Courts15 Apr 2016Partly Allowed
Rathinam Vs The State represented by The Inspector of Police Kandhikuppam Police Station Krishnagiri District.
Madras High Court · (2016) 2 MLJCriminal 385
Penal Code, 1860 (IPC) — Section 300 (Exception 1), 304(Part I)
High Courts15 Apr 2016Dismissed
G. Tamilarasi Vs Government of India, Rep. By the Secretary, Ministry of Shipping, No.1, Sansad Marg, New Delhi - 110 001 and Others
Madras High Court · (2017) 1 LLN 748 : (2016) 4 MLJ 354
High Courts15 Apr 2016Disposed Off
Ilangovan Vs Ramasamy
Madras High Court · (2016) 2 MadWN(Civil) 503
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Limitation Act, 1963 - Section 5
High Courts15 Apr 2016Dismissed
Selvaraj Vs State by the Inspector of Police
Madras High Court · (2016) 2 MadWNCri 246
High Courts15 Apr 2016Allowed
Gulumayee Ammal Vs Sarojini Ammal (died)
Madras High Court · (2016) 2 MadWN(Civil) 612
Civil Procedure Code, 1908 (CPC) - Section 47Constitution of India, 1950 - Article 227
High Courts13 Apr 2016Disposed Off
A. Dhaveethu Vs District Collector, Sivagangai
Madras High Court · (2017) 1 AICLR 804 : (2017) ALLMRCri 118 : (2017) CriLJ 329 : (2016) 4 CTC 12 : (2016) 2 MadWNCri 161 : (2016) 2 MLJCriminal 641 : (2016) 3 RCRCriminal 679
Criminal Procedure Code, 1973 (CrPC) - Section 145, 146
High Courts13 Apr 2016Allowed
Pramilakumari Vs State
Madras High Court · (2017) 1 LW(Crl) 55 : (2016) 3 MLJCriminal 711
Arms Act, 1959 — Section 25 (1-B), 27(1), 3, 5Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 302, 309, 506(ii)
High Courts13 Apr 2016Dismissed
The Management, rep. by its General Manager Vs The Presiding Officer
Madras High Court · (2016) 3 CLR 492 : (2017) LabLR 22