High Courts16 Feb 2016Dismissed
R. llavenil Vs District Elementary and Others
Madras High Court · (2016) 02 MAD CK 0238
Penal Code, 1860 (IPC) - Section 294(b), Section 324, Section 342, Section 506(ii)
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 78 of 96
High Courts16 Feb 2016Allowed
S. Karpagavalli Vs State of Tamil Nadu and Others
Madras High Court · (2016) 02 MAD CK 0236
Constitution of India, 1950 - Article 22, Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 2(f), Section 3(1)
High Courts16 Feb 2016Partly Allowed
United India Insurance Co. Ltd. Vs S. Murugesh and Others
Madras High Court · (2016) 02 MAD CK 0235
High Courts16 Feb 2016Dismissed
The Secretary to Government, School Education Department and Others Vs P. Rathinakumar
Madras High Court · (2016) LIC 2132
High Courts16 Feb 2016Allowed
M/s. United India Insurance Co. Ltd. Vs S. Murugesh
Madras High Court · (2017) 1 ACC 948 : (2017) ACJ 138 : (2017) 2 TAC 769 : (2016) 1 TNMAC 731
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts16 Feb 2016Allowed
V. Ramalingam and Others Vs Government of Puducherry and Others
Madras High Court · (2016) 3 CTC 632
Land Acquisition Act, 1894 - Section 12(2), Section 12(b), Section 17, Section 17(3A), Section 17(3-A)(a), Section 18, Section 18(2), Section 18(b), Section 31, Section 5A, Section 6
High Courts16 Feb 2016Disposed off
P. Manoharan Vs The Superintendent of Police and Others
Madras High Court · (2016) 3 MLJ 1
High Courts16 Feb 2016Dismissed
Ajith Kumar and Others Vs State and Others
Madras High Court · (2016) 161 AIC 649 : (2016) ALLMRCri 586 : (2017) 1 CriCC 81 : (2016) 1 MadWNCri 530 : (2016) 2 MLJCriminal 32 : (2016) 3 RCRCriminal 139
Criminal Procedure Code, 1973 (CrPC) - Section 482, Section 5Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 1(4), Section 12, Section 12(1)Juvenile Justice (Care and Protection of Children) Act, 2015 - Section
High Courts16 Feb 2016Allowed
Nawabzada Khursheed Mohammed Khan and Others Vs The Secretary to Government, Revenue Department and Others
Madras High Court · (2016) 2 MLJ 703
Administration of Evacuee Property (Central) Act, 1950 - Section 10Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 - Section 3(1)
High Courts16 Feb 2016Allowed
Vadivel Vs State
Madras High Court · (2016) 2 MLJCriminal 343
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313Penal Code, 1860 (IPC) - Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 23, Section 3(1)(x)
High Courts16 Feb 2016Disposed Off
P. Gowrilingam Vs P. Nesamani
Madras High Court · (2016) 3 CTC 400 : (2016) 3 RCRCivil 402
Evidence Act, 1872 — Section 63Succession Act, 1925 — Section 213
High Courts16 Feb 2016Disposed Off
The Managing Director Tamil Nadu State Transport Corporation (VPM) Ltd. Vs Saaral and Others
Madras High Court · (2016) 02 MAD CK 0110
Motor Vehicles Act, 1988 - Section 163A
High Courts16 Feb 2016Dismissed
The Union of India and Others Vs B. Saroja and Others
Madras High Court · (2016) 02 MAD CK 0103
Constitution of India, 1950 - Article 311(2)
High Courts16 Feb 2016Allowed
Rajendran Vs The Secretary to Government Home, Prohibition and Excise Department and Others
Madras High Court · (2016) 02 MAD CK 0102
Constitution of India, 1950 - Article 22, Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 2(f), Section 3(1)
High Courts16 Feb 2016Allowed
Selvi Vs The Secretary to the Government Home, Prohibition and Excise Department and Others
Madras High Court · (2016) 02 MAD CK 0101
Constitution of India, 1950 - Article 22, Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 2(f), Section 3(1)
High Courts16 Feb 2016Allowed
Elangovan Vs State
Madras High Court · (2016) 02 MAD CK 0100
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313Penal Code, 1860 (IPC) - Section 294(b), Section 506(ii)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 23, Section 3(1)(x)
High Courts16 Feb 2016Allowed
Alphonse Abichegaradjou Vs The Secretary to Government (Revenue Department) and Others
Madras High Court · (2016) 02 MAD CK 0068
Land Acquisition Act, 1894 - Section 11, Section 4, Section 4(1), Section 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24, Section 24(1)(a), Section 24(2)
High Courts16 Feb 2016Disposed off
S. Manivannan Vs The State of Tamil Nadu and Others
Madras High Court · (2016) 02 MAD CK 0067
High Courts16 Feb 2016Allowed
Rajendran and others Vs State rep by The Inspector of Police Edappady Police Station
Madras High Court · (2016) 2 MLJCriminal 327
Evidence Act, 1872 — Section 25, 26Penal Code, 1860 (IPC) — Section 120B, 302Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 4
High Courts16 Feb 2016Allowed
R. Senbagam Vs Collector of Nagapattinam District and Anr.
Madras High Court · (2016) 2 MLJ 713 : (2016) 4 RSJ 347 : (2016) 2 SCT 699
Madras Old Age Pension Rules — Rule 5