COURT ARCHIVE

Madras High Court judgments, 2016

1,919 judgments · page 69 of 96

High Courts08 Mar 2016Disposed off

T.V. Srinivasan and Another Vs Union of India rep.by The Inspector of Police SPE/CBI/SCB Chennai 600 090.

Madras High Court · (2016) 2 MLJCriminal 291

Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 311, 482

High Courts08 Mar 2016Dismissed

Parameswari Vs Commissioner, Coimbatore Corporation Coimbatore District and others

Madras High Court · (2016) 2 CWC 123 : (2016) 3 MLJ 385

Coimbatore City Municipal Corporation Act, 1981 — Section 296Tamil Nadu Town and Country Planning Act, 1971 — Section 49, 56, 79

High Courts08 Mar 2016Disposed Off

Indio Sun Marketing Vs ICICI Bank Ltd.

Madras High Court · (2016) 2 MadWNCri 59

High Courts07 Mar 2016Dismissed

Deccan Chronicle Holdings Ltd. Vs Yes Bank Limited and Others

Madras High Court · (2016) 3 CTC 651 : (2016) 2 MadWN(Civil) 25

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, Order 9 Rule 1, Order 9 Rule 2Evidence Act, 1872 - Section 92

High Courts07 Mar 2016Dismissed

R. Vasanthi Vs R. Venkatasubramanian

Madras High Court · (2016) AIRCC 1955

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17

High Courts07 Mar 2016Disposed Off

M/s. Tril Infopark Limited Vs Income Tax Officer (TDS) Ward-1(1)

Madras High Court · (2016) 288 CurTR 188 : (2016) 385 ITR 465

Income Tax Act, 1961 - Section 194I

High Courts07 Mar 2016Partly Allowed

S. Edmand Vs State by Intelligence Officer

Madras High Court · (2016) 4 AICLR 831 : (2016) 3 CriCC 693 : (2016) CriLJ 2859 : (2016) 3 Crimes 527 : (2016) 1 MadWNCri 337

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18

High Courts07 Mar 2016Dismissed

K. Maiyyan Vs The Regional Passport Officer and Others

Madras High Court · (2016) 163 AIC 386 : (2016) 3 MLJ 463

Constitution of India, 1950 - Article 226

High Courts07 Mar 2016Dismissed

Sri Kanchi Kamakoti Peetathipathi Jayendra Saraswathy Sankara Matriculation School Vs The State of Tamil Nadu and Others

Madras High Court · (2016) 03 MAD CK 0099

Constitution of India, 1950 - Article 10, Article 14, Article 16, Article 19(1)(g)

High Courts07 Mar 2016Dismissed

Vaaman Texprint Private Limited Vs The Director of Handlooms and Textiles, Department of Handlooms and Textiles Ors.

Madras High Court · (2016) 03 MAD CK 0098

Constitution of India, 1950 - Article 226

High Courts07 Mar 2016Allowed

S. Nagalingam Vs The State and Others

Madras High Court · (2016) 03 MAD CK 0087

Constitution of India, 1950 - Article 14, Article 226Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 482

High Courts07 Mar 2016Partly Allowed

Rasathi Vs State

Madras High Court · (2016) 03 MAD CK 0072

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 300, Section 302, Section 307, Section 326

High Courts07 Mar 2016Disposed off

J. Duraibabu and Others Vs The District Collector, Kanchipuram District and Others

Madras High Court · (2016) 03 MAD CK 0070

Land Acquisition Act, 1894 - Section 17(1)Tamil Nadu Highways Act, 2001 - Section 15(1), Section 15(2), Section 19(5), Section 19(7)

High Courts07 Mar 2016Partly Allowed

Azhagiri Vs State

Madras High Court · (2016) CriLJ 2759

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 428Penal Code, 1860 (IPC) - Section 300, Section 302, Section 341, Section 506(ii)

High Courts07 Mar 2016Partly Allowed

Royal Sundaram Alliance Insurance Company Limited Vs Karthick and Others

Madras High Court · (2016) 03 MAD CK 0068

High Courts07 Mar 2016Allowed

Velavan Vs State, rep.by the Inspector of Police

Madras High Court · (2016) 167 AIC 427 : (2016) 2 MLJCriminal 428

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 498A

High Courts07 Mar 2016Dismissed

State Vs Selvam @ Selvaganapathy

Madras High Court · (2016) 3 MadWNCri 291

High Courts04 Mar 2016Dismissed

Picasso Overseas Vs CESTAT, Chennai

Madras High Court · (2016) 337 ELT 217

High Courts04 Mar 2016Allowed

S. Praveen Bohra Vs Joint-I Sub-Registrar (In the cadre of District Registrar)

Madras High Court · (2016) 163 AIC 363 : (2016) AIRCC 2240 : (2016) 1 CWC 449 : (2016) 3 MLJ 562

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 43, Order 21 Rule 46, Order 21 Rule 76, Order 38 Rule 10, Section 60, Section 64Registration Act, 1908 - Section 71, Section 76(b)

High Courts04 Mar 2016Dismissed

Assistant Superintendent of Post Offices Vs Registrar, Central Administrative Tribunal

Madras High Court · (2016) 1 CWC 863 : (2016) 2 LLN 751