High Courts04 Apr 2016Dismissed
Commr. of Cus., Chennai Vs Lakshmi Electrical Control Systems Ltd.
Madras High Court · (2016) 336 ELT 619
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 58 of 96
High Courts04 Apr 2016Allowed
Secretary/Special Officer Attur Taluk, Co-operative Housing Society Ltd. Vs R. Maniyammal
Madras High Court · (2016) AIRCC 1588
Tamil Nadu Co-operative Societies Act, 1961 - Section 58
High Courts04 Apr 2016Dismissed
Asset Reconstruction Company (India) Ltd. Vs S. Syed Mohammed Aliar
Madras High Court · (2016) 167 AIC 446 : (2016) 4 MLJ 400
Constitution of India, 1950 — Article 227
High Courts04 Apr 2016Dismissed
The Management of Kalaimagal Gas Service Vs Authority under Minimum Wages Act, 1948
Madras High Court · (2016) 2 CLR 533 : (2016) 150 FLR 319 : (2016) LabLR 931
Minimum Wages Act, 1948 — Section 20(2)
High Courts04 Apr 2016Disposed Off
State Vs Rasu
Madras High Court · (2016) 3 CTC 620 : (2016) 4 MLJ 257
Constitution of India, 1950 — Article 226, 25, 26
High Courts04 Apr 2016Disposed Off
Alaska Export USA Inc. Vs Alaska Export and Others
Madras High Court · (2016) 6 ArbiLR 380 : (2016) 3 CTC 605 : (2016) 4 MLJ 278
Arbitration and Conciliation Act, 1996 — Section 2(1)(f), 2(2), 45, 8
High Courts04 Apr 2016Allowed
Pondicherry Contract Carriage Owners' Association rep. by its President N. Varadaraja Vs State of Tamil Nadu rep. by its Secretary to Government Home (Transport) Department Chennai and another
Madras High Court · (2016) 4 MLJ 237
High Courts04 Apr 2016Allowed
M/s.Foxconn India Developer (P) Ltd., Sipcot Hi Tech SIPCOT, Sunguvarchatram TK, Kancheepuram District Vs The Income tax Officer, TDS Ward-II(3), Chennai-600034
Madras High Court · (2016) 288 CurTR 173 : (2016) 4 MLJ 214
Income Tax Act, 1961 — Section 1941, 201 (1-A)
High Courts04 Apr 2016Allowed
Nagaraj, Chinnathambi, Jayashankar-(A5, A7 &9) Vs State by the Inspector of Police, Thiruppathur Town Police Station, (Special Team Crime Branch), (Natrampalli Police Station), Vellore District (Crime No. 244 of 2000)
Madras High Court · (2017) 1 LW(Crl) 694 : (2016) 2 MadWNCri 343 : (2016) 2 MLJCriminal 474
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 457
High Courts04 Apr 2016Disposed Off
Mohan Kumar Vs State of Tamil Nadu
Madras High Court · (2016) 2 MadWNCri 281
High Courts04 Apr 2016Disposed Off
T. Ponnusamy Vs Inspector of Police
Madras High Court · (2016) 2 MadWNCri 81
High Courts01 Apr 2016Dismissed
Kali Vs Inspector of Police, Puliyarai
Madras High Court · (2016) 3 MLJCriminal 353
Criminal Procedure Code, 1973 (CrPC) - Section 311, 482Penal Code, 1860 (IPC) - Section 294(b), 302
High Courts01 Apr 2016Dismissed
M. Soundarapandian Vs Management, TANSI Tannery
Madras High Court · (2016) 2 CLR 1066 : (2016) 151 FLR 185 : (2017) LabLR 102 : (2016) 3 LLJ 739
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1)
High Courts01 Apr 2016Allowed
K. Chandran and Others Vs R. Shanbagavalli and Others
Madras High Court · (2016) 4 MLJ 411
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts01 Apr 2016Disposed Off
N. Vinutha Vs M. Ezhilan
Madras High Court · (2016) 3 CTC 637 : (2016) 3 DMC 30 : (2016) 3 HLR 467
Evidence Act, 1872 — Section 41
High Courts01 Apr 2016Allowed
Union of India, rep by the Defence Estate Office, Ministry of Defence, Madras Circle, 306, Anna Salai, Teynampet, Chennai-18 Vs A.N. Natchimuthu and Others
Madras High Court · (2016) 4 CTC 758 : (2016) 1 CWC 641 : (2016) 4 MLJ 155
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4(1), 6Tamil Nadu Land Acquisition (Amendment) Act, 1996 — Section 4(1)
High Courts01 Apr 2016Dismissed
N.K. Jinnah Vs The Commissioner and others
Madras High Court · (2016) 1 RCRRent 426
Constitution of India, 1950 — Article 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10
High Courts01 Apr 2016Disposed Off
Ambalavanan Vs K. Kailasam
Madras High Court · (2017) ACD 366
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4)Security Interest (Enforcement) Rules, 2002 - Rule 8
High Courts31 Mar 2016Allowed
Mathiyalagan Vs State
Madras High Court · (2016) 4 MLJCriminal 6
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 120B, 201, 302, 341