High Courts07 Jan 2016Dismissed
Tvl. Sri Karthi Cement Agencies Vs The Commercial Tax Officer, Thiruvarur
Madras High Court · (2016) 01 MAD CK 0066
Tamil Nadu Value Added Tax Act, 2006 - Section 51
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 93 of 96
High Courts07 Jan 2016Allowed
Srijith C. Vs The Customs, Excise and Service Tax, South Zonal Bench and Others
Madras High Court · (2016) 01 MAD CK 0062
Customs Act, 1962 - Section 114, Section 130ALimitation Act, 1963 - Section 5
High Courts07 Jan 2016Dismissed
S.M. Loganathan Vs N. Shanmugham
Madras High Court · (2016) ACD 192 : (2016) 5 RCRCriminal 419
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Jan 2016Dismissed
M/s. Oxford Engineering College, Trichy Vs State Bank of India, RASMECC, Trichy
Madras High Court · (2016) ACD 280
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Jan 2016Dismissed
P. Ramaiah Vs Commissioner of Policee, Trichy-1 and Others
Madras High Court · (2016) 1 MLJCriminal 415
Criminal Procedure Code, 1973 (CrPC) - Section 161(3), Section 91Penal Code, 1860 (IPC) - Section 147, Section 148, Section 294(b), Section 342, Section 448
High Courts06 Jan 2016Disposed Off
CavinKare Pvt. Ltd. Vs The Deputy Commissioner of Income Tax, Corporate Circle 1(2) and Others
Madras High Court · (2016) 01 MAD CK 0170
Income Tax Act, 1961 - Section 143(3), Section 147, Section 148
High Courts06 Jan 2016Disposed Off
Lakshmi Rolling and Strips Pvt. Ltd. Vs Check Post Officer, Deputy Commercial Tax Officer, Hosur (Outward)
Madras High Court · (2016) 88 VST 1
High Courts06 Jan 2016Partly Allowed
Kaliyammal Vs Ganapathi and Others
Madras High Court · (2016) 162 AIC 841
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, Order 41 Rule 28Evidence Act, 1872 - Section 114(g)
High Courts06 Jan 2016Disposed off
Mani Malar Food Products Pvt. Ltd. Vs The Commissioner-cum-Block Development Officer, Avinashi Panchayat Union and Others
Madras High Court · (2016) 01 MAD CK 0132
High Courts06 Jan 2016Dismissed
The Devakottai Municipality Vs The Presiding Officer, Labour Court and Others
Madras High Court · (2016) 01 MAD CK 0126
Constitution of India, 1950 - Article 12Industrial Disputes Act, 1947 - Section 33(c)(2)
High Courts06 Jan 2016Dismissed
V. Narayanan and Others Vs The Director and Others
Madras High Court · (2016) 01 MAD CK 0122
Constitution of India, 1950 - Article 226, Article 227
High Courts06 Jan 2016Allowed
Saisiva Vs The District Collector, Theni and Others
Madras High Court · (2016) 01 MAD CK 0120
Cable Television Networks (Regulation) Act, 1995 - Section 10, Section 11, Section 3, Section 4, Section 4-A, Section 5, Section 6, Section 8, Section 9
High Courts06 Jan 2016Allowed
Manian and Others Vs State
Madras High Court · (2016) 01 MAD CK 0111
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 307, Section 498-A
High Courts06 Jan 2016Allowed
D. Appinackkar Vs State
Madras High Court · (2016) 1 MLJCriminal 621
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 399, Section 401
High Courts06 Jan 2016Allowed
Manikandan Vs The State
Madras High Court · (2016) 3 CriCC 141 : (2016) CriLJ 1186 : (2016) 2 Crimes 570
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 294(b), Section 376, Section 417, Section 506(ii), Section 90
High Courts06 Jan 2016Disposed Off
Ashok Leyland Limited Vs The Deputy Commissioner (CT) III, Large Taxpayers Unit and Others
Madras High Court · (2016) 01 MAD CK 0070
Tamil Nadu Value Added Tax Act, 2006 - Section 52(4)
High Courts06 Jan 2016Disposed Off
L. Eswari Vs Yasotha
Madras High Court · (2016) 1 MadWN(Civil) 268
High Courts06 Jan 2016Disposed off
R. Senthilkumar Vs S.M. Kesavan & Ors.
Madras High Court · (2016) 2 MLJ 643
High Courts06 Jan 2016Disposed off
Sairabanu Mohammed Rafi Vs State of Tamil Nadu & others
Madras High Court · (2016) 2 RCRCivil 377
Constitution of India, 1950 — Article 226
High Courts06 Jan 2016Disposed Off
A. Rajendran Vs Superintendent of Police
Madras High Court · (2016) 2 MadWNCri 79