High Courts21 Jan 2016Allowed
P. Sheeba Vs The Superintendent of Police
Madras High Court · (2016) 01 MAD CK 0156
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 88 of 96
High Courts21 Jan 2016Disposed Off
United Cargo Transport Services Vs The Customs, Excise and Service Tax Appellate Tribunal (South Zonal Bench) and Others
Madras High Court · (2016) 41 STR 881
Central Excises and Salt Act, 1944 - Section 35F
High Courts21 Jan 2016Dismissed
S. Rathinavelu and Others Vs State
Madras High Court · (2016) 01 MAD CK 0047
Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 239
High Courts21 Jan 2016Allowed
Vennila Vs The State represented by the Inspector of Police, Prohibition and Enforcement Wing, Thanjavur in Crime No.658 of 2015.
Madras High Court · (2016) 166 AIC 436 : (2016) 2 MLJCriminal 320
Criminal Procedure Code, 1973 (CrPC) — Section 102, 451, 457Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aaa), 4(1-A)
High Courts20 Jan 2016Partly Allowed
Land Acquisition Officer and Special Tahsildar Vs G. Jothimani
Madras High Court · (2016) 2 MLJ 144
High Courts20 Jan 2016Dismissed
Chennai Super Kings Chennai Ltd. Vs Board of Control for Cricket in India and Others
Madras High Court · (2016) 2 MLJ 1
Constitution of India, 1950 - Article 226
High Courts20 Jan 2016Dismissed
R. Nagarajan Vs State
Madras High Court · (2016) 1 MLJCriminal 443
Criminal Procedure Code, 1973 (CrPC) - Section 313Indian Medical Council Act, 1956 - Section 13(3)Penal Code, 1860 (IPC) - Section 302(2), Section 304(2)
High Courts20 Jan 2016Dismissed
Commissioner of Income Tax, Chennai Vs M/s. Farida Leather Company
Madras High Court · (2016) 287 CurTR 565
High Courts20 Jan 2016Dismissed
Chennai Super Kings Chennai Ltd. Vs Board of Control for Cricket in India Cricket Centre and Others
Madras High Court · (2016) 1 LW 824 : (2016) 2 MLJ 1
Constitution of India, 1950 - Article 226
High Courts20 Jan 2016Allowed
T. Vijayalakshmi Vs The Principal Secretary to Government, Home, Prohibition and Excise Department and Others
Madras High Court · (2016) 01 MAD CK 0145
Constitution of India, 1950 - Article 21, Article 22Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 2(b)
High Courts20 Jan 2016Allowed
Ganapathi and Others Vs The Deputy Superintendent of Police
Madras High Court · (2016) 01 MAD CK 0100
Criminal Procedure Code, 1973 (CrPC) - Section 167, Section 167(1), Section 167(2)Terrorist and Disruptive Activities (Prevention) Act, 1985 - Section 20, Section 20(4)(bb)Unlawful Activities (Prevention) Act, 1967 - Section 13(2), S
High Courts20 Jan 2016Dismissed
V.M. Ravi Chellmuthu Vs K. Logu
Madras High Court · (2016) ACD 518 : (2016) 3 DCR 31 : (2016) 1 MadWNCri 113 : (2016) 2 NIJ 750
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts20 Jan 2016Dismissed
J. Jerald Vivera Vs David Manoharan
Madras High Court · (2016) ACD 581 : (2016) 2 DCR 719 : (2016) 1 MadWNCri 94 : (2016) 2 NIJ 799
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts20 Jan 2016Dismissed
S. Rajaramaswamy Vs V. Senthilkumar
Madras High Court · (2016) 1 MadWNCri 158
High Courts20 Jan 2016Dismissed
David R. Thomas Rasol Thiruveny Vs R. Sathish Kumar.
Madras High Court · (2016) ACD 303 : (2016) ALLMRCri 261 : (2016) 4 BC 348 : (2016) 3 DCR 701 : (2017) 1 NIJ 561 : (2016) 2 RCRCivil 957 : (2016) 3 RCRCriminal 144
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jan 2016Allowed
E.Meenakshi Sundaram Vs State of Tamil Nadu and Others
Madras High Court · (2016) 2 MLJ 378
Constitution of India, 1950 — Article 226Tamil Nadu Pension Rules, 1978 — Rule 24, 25
High Courts19 Jan 2016Disposed Off
Financial Software and Systems Private Ltd. Vs Brilliant Tutorials Private Limited
Madras High Court · (2016) 67 PTC 553 : (2017) 2 RAJ 156
Civil Procedure Code, 1908 (CPC) — Order, 7 Rule 1Companies Act, 1956 — Section 20, 22Copyright Act, 1957 — Section 62
High Courts19 Jan 2016Dismissed
M/s. Surana & Surana Vs Kamal Babbar
Madras High Court · (2016) ACD 528 : (2016) 1 MadWNCri 109
Negotiable Instruments Act, 1881 (NI) - Section 138, 139
High Courts19 Jan 2016Dismissed
P. Venkata Rao and Others Vs Venkatesan and Others
Madras High Court · (2016) 3 CTC 356 : (2016) 1 MLJ 736
High Courts19 Jan 2016Dismissed
Maharajan and Others Vs State
Madras High Court · (2016) 1 MLJCriminal 575
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 113-A, Section 113-BPenal Code, 1860 (IPC) - Section 304(b), Section 304B, Section 304-B, Section 306, Section 498A, Section 498-A