High Courts26 Feb 2016Allowed
Kasi Vs State Rep. by The Inspector of Police
Madras High Court · (2016) 3 MLJCriminal 434
Penal Code, 1860 (IPC) - Section 302, 34, 392, 449
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 74 of 96
High Courts26 Feb 2016Dismissed
The Tamil Nadu Housing Board and Others Vs iGate Global Solutions Limited and Others
Madras High Court · (2016) 1 CWC 742 : (2016) 2 MLJ 385
Land Acquisition Act, 1894 - Section 11, Section 16, Section 17(3-A), Section 18, Section 31, Section 31, Section 31(2), Section 32, Section 32, Section 33, Section 33, Section 34, Section 4Right to Fair Compensation and Transparency in Land
High Courts26 Feb 2016Allowed
R. Rajaram and Others Vs The Secretary to Government Housing and Urban Development Department and Others
Madras High Court · (2016) 2 CTC 501 : (2016) 2 MLJ 481
Land Acquisition Act, 1894 - Section 11, Section 16, Section 4, Section 6, Section 6(1)Official Secrets Act, 1923 - Section 7Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 -
High Courts26 Feb 2016Disposed Off
P. Kalpana Vs R. Saravanan @ Arumugam and Others
Madras High Court · (2017) 1 AICLR 754 : (2017) 1 CriCC 280 : (2017) 2 Crimes 604 : (2016) 3 DMC 521 : (2017) 1 HLR 168 : (2016) 2 MLJCriminal 407 : (2016) 3 RCRCivil 403 : (2016) 3 RCRCriminal 371
Protection of Women From Domestic Violence Act, 2005 — Section 12, 29
High Courts26 Feb 2016Disposed Off
New India Assurance Co. Ltd. 482, 483, SNV Chambers, 3rd Floor Coimbatore Vs K. Muthusingam
Madras High Court · (2016) 3 MLJ 773
Motor Vehicles Act, 1988 — Section 166, 173
High Courts26 Feb 2016Disposed Off
The State of Tamil Nadu and Others Vs G. Shanmugasundaram and Others
Madras High Court · (2016) 02 MAD CK 0114
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Section 22(3)(f)Constitution of India, 1950 - Article 137, Article 145, Article 226
High Courts26 Feb 2016Disposed Off
S. Ganamani Vs D. Ramanathan
Madras High Court · (2016) 2 MadWN(Civil) 176
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 5
High Courts26 Feb 2016Disposed Off
Arayee @ Lakshmi Vs M. Indira
Madras High Court · (2016) 2 MadWN(Civil) 595
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)
High Courts25 Feb 2016Disposed Off
Kanaka Vs State
Madras High Court · (2016) 02 MAD CK 0231
Criminal Procedure Code, 1973 (CrPC) - Section 311, Section 313Penal Code, 1860 (IPC) - Section 120(B), Section 302, Section 34, Section 364
High Courts25 Feb 2016Allowed
Naravala @ Balamurali Vs State
Madras High Court · (2016) 3 MLJCriminal 529
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts25 Feb 2016Disposed Off
T.R. Nanniar Vs Commr. of Cus., Tiruchirapalli
Madras High Court · (2016) 336 ELT 270
High Courts25 Feb 2016Allowed
A. Dharaniselvam Vs Inspector of Police, Sankari Police Station
Madras High Court · (2016) 3 MadWNCri 493 : (2016) 3 MLJCriminal 325
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, 302, 364
High Courts25 Feb 2016Disposed Off
G. Ravichandran Vs The Principal Secretary, Highways and Minor Ports, Government of Tamil Nadu and Others
Madras High Court · (2016) 3 MLJ 90
Constitution of India, 1950 - Article 243, Article 243A, Article 243G, Article 243W, Article 40Land Acquisition Act, 1894 - Section 11, Section 16, Section 54Tamil Nadu District Municipalities Act, 1920 - Section 61, Section 61(2), S
High Courts25 Feb 2016Dismissed
G. Nagendran Vs Secretary to Government Corporation, Food and Consumer Production Department, Fort St. George, Chennai-600 009
Madras High Court · (2016) 4 MLJ 422
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 36
High Courts25 Feb 2016Allowed
R. Venkadesh Vs The Registrar General, Madras High Court and Others
Madras High Court · (2016) 02 MAD CK 0111
High Courts25 Feb 2016Partly Allowed
Suthakaran and another Vs State Rep. By Inspector of Police, Tiruppur Rural Police Station, Tiruppur, Coimbatore. Crime No. 949 of 2006.
Madras High Court · (2016) 2 MLJCriminal 419
Penal Code, 1860 (IPC) — Section 120(B), 201, 302, 307
High Courts25 Feb 2016Allowed
S.K. Ramasamy and another. Vs S.S. Chellakutti
Madras High Court · (2016) 2 MadWN(Civil) 61 : (2016) 4 MLJ 17
Evidence Act, 1872 — Section 101, 102, 103Limitation Act, 1963 — Article 23, 62
High Courts24 Feb 2016Partly Allowed
Raja and Others Vs State
Madras High Court · (2016) 02 MAD CK 0230
Penal Code, 1860 (IPC) - Section 109, Section 302, Section 307, Section 324, Section 34, Section 341
High Courts24 Feb 2016Allowed
V. Kavitha Vs The Managing Director, M/s. Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.
Madras High Court · (2017) ACJ 886 : (2016) 3 CivilLJ 19 : (2016) 3 MLJ 735 : (2016) 1 TNMAC 770
High Courts24 Feb 2016Disposed Off
The Managing Director Metropolitan Transport Corporation Ltd., No.2, Pallavan Salai Chennai - 600 002 Vs Smt. M. Selvi
Madras High Court · (2017) ACJ 792 : (2016) 3 MLJ 678 : (2016) 2 TNMAC 39