High Courts19 Jan 2016Allowed
D. Venkatapathy Vs D. Jegapathy
Madras High Court · (2016) 2 MLJ 647
Evidence Act, 1872 - Section 114, Section 68, Section 69Registration Act, 1908 - Section 58, Section 59, Section 60Succession Act, 1925 - Section 63
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 89 of 96
High Courts19 Jan 2016Dismissed
Commissioner of Income Tax, Company Circle-3(2) Vs Vishnukumar Traders Private Limited
Madras High Court · (2016) 01 MAD CK 0172
Income Tax Act, 1961 - Section 143(1), Section 143(2), Section 143(3), Section 260A, Section 80IA, Section 80IA (5), Section 80IA(4), Section 80IA(5)
High Courts19 Jan 2016Disposed Off
Arihant Unitech Reality Projects Ltd. Vs The Assistant Commissioner (CT), Kilpauk Assessment Circle and Others
Madras High Court · (2016) 01 MAD CK 0165
Tamil Nadu Value Added Tax Act, 2006 - Section 2(21), Section 27(3)
High Courts19 Jan 2016Dismissed
Gowthaman Vs State
Madras High Court · (2016) 01 MAD CK 0118
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 376Protection of Children from Sexual Offences Act, 2012 - Section 19, Section 19(6), Section 24, Section 27(3), Section 29, Section 6
High Courts19 Jan 2016Allowed
Raja Mohammed and Others Vs State
Madras High Court · (2016) 01 MAD CK 0117
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 34, Section 395, Section 397
High Courts19 Jan 2016Allowed
Gobi Vs State
Madras High Court · (2016) 01 MAD CK 0116
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 306
High Courts19 Jan 2016Dismissed
Surana and Surana Vs Kamal Babbar
Madras High Court · (2016) 01 MAD CK 0099
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts19 Jan 2016Allowed
Martin Vs The Secretary to Government, Home, Prohibition and Excise Department and Others
Madras High Court · (2016) 01 MAD CK 0052
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(f)
High Courts19 Jan 2016Dismissed
N. Vasuki and Others Vs State
Madras High Court · (2016) 01 MAD CK 0046
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 304(2), Section 34
High Courts19 Jan 2016Dismissed
T. Chandran Vs Inspector of Police, Karumathampatti Police Station, Coimbatore and Anr.
Madras High Court · (2016) CriLJ 1539
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482
High Courts19 Jan 2016Allowed
Govindaraj Vs Ravi
Madras High Court · (2016) 160 AIC 823
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts18 Jan 2016Allowed
Karuppaiah Vs State
Madras High Court · (2016) 2 MLJCriminal 134
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 354Protection of Children from Sexual Offences Act, 2012 - Section 7, Section 8
High Courts18 Jan 2016Disposed Off
Fresh and Honest Cafe Ltd. Vs The Assistant Commissioner (CT), Velachery Assessment Circle
Madras High Court · (2016) 01 MAD CK 0173
Central Sales Tax Act, 1956 - Section 6-A
High Courts18 Jan 2016Disposed Off
Seshasayee Paper and Boards Ltd. Vs The Deputy Commissioner of Income Tax, Central Circle II (1)
Madras High Court · (2016) 01 MAD CK 0171
Income Tax Act, 1922 - Section 17 (1)Income Tax Act, 1961 - Section 116, Section 143, Section 143 (3), Section 147, Section 154, Section 80HHC
High Courts18 Jan 2016Allowed
S. Lakshmi Vs State of Tamil Nadu and Others
Madras High Court · (2016) 01 MAD CK 0155
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 294(b), Section 379, Section 380, Section 392, Section 457, Section 506(ii)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offen
High Courts18 Jan 2016Dismissed
Commissioner of Income Tax, Chennai Vs Shaik Usman Ali
Madras High Court · (2016) 01 MAD CK 0060
High Courts18 Jan 2016Allowed
R.V. Gopalan Vs The Chief Secretary, Government of Tamil Nadu and Others
Madras High Court · (2016) 01 MAD CK 0051
High Courts18 Jan 2016Allowed
Rajendran Vs The Inspector General of Police and Others
Madras High Court · (2016) 01 MAD CK 0050
Constitution of India, 1950 - Article 21Penal Code, 1860 (IPC) - Section 394, Section 395, Section 397, Section 399
High Courts18 Jan 2016Allowed
Maatranmani Vs The Secretary to Government, Home, Prohibition and Excise Department, State of Tamil Nadu and Others
Madras High Court · (2016) 01 MAD CK 0049
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(f), Section 3
High Courts18 Jan 2016Allowed
M. Senthilkumar Vs P. Ramalingam
Madras High Court · (2016) 2 MLJCriminal 172
Criminal Procedure Code, 1973 (CrPC) — Section 397(1)