High Courts05 Jan 2016Allowed
Poonaiyan Vs Parvath and Others
Madras High Court · (2016) 01 MAD CK 0087
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1Limitation Act, 1963 - Section 14
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 95 of 96
High Courts05 Jan 2016Dismissed
Mahema and Others Vs J. Suganth and Others
Madras High Court · (2016) 01 MAD CK 0086
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 8 Rule 5, Order 8 Rule 9
High Courts05 Jan 2016Allowed
Devaki Vs C.L. Subramanian
Madras High Court · (2016) 01 MAD CK 0085
Evidence Act, 1872 - Section 112Guardians and Wards Act, 1890 - Section 25, Section 4
High Courts05 Jan 2016Allowed
Dhayalu Vs The Principal Secretary to Government, Home, Prohibition and Excise Department and Others
Madras High Court · (2016) CriLJ 4273 : (2016) 2 MLJCriminal 200
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 8(e)Criminal Procedure Code, 1973 (CrPC) - Section 73Penal Code, 1860 (IPC) - Section 109, Section 120(b), Section 147, Section 148, Section
High Courts05 Jan 2016Disposed Off
Tiruvengadam Investments Pvt. Ltd. Vs The Assistant Commissioner of Income Tax, Company Circle III(2)
Madras High Court · (2016) 01 MAD CK 0059
Income Tax Act, 1961 - Section 143(1), Section 143(2), Section 28, Section 37(1)
High Courts05 Jan 2016Allowed
K. Murugesan Vs President/Secretary, Primary Agriculture Co-operative Loan Society & Ors.
Madras High Court · (2016) 2 MLJ 655
Constitution of India, 1950 — Article 226
High Courts05 Jan 2016Dismissed
M/s. D.R. Logistics (P) Limited Vs Pridhvi Asset Reconstruction and Securitization Company and others
Madras High Court · (2016) AIRCC 986
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts05 Jan 2016Dismissed
P. Ramanathan and Others Vs The Estate Officer, SIDCO and Others
Madras High Court · (2016) 01 MAD CK 0014
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27
High Courts05 Jan 2016Dismissed
C.S. Kamalakshi Vs P.K. Balakrishnan
Madras High Court · (2016) 01 MAD CK 0013
High Courts05 Jan 2016Dismissed
R. Senthilkumar Vs C. Natarajan
Madras High Court · (2016) 01 MAD CK 0012
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts04 Jan 2016Dismissed
Khaja Mohideen Vs Ali Hussain and others
Madras High Court · (2016) 162 AIC 824
Civil Procedure Code, 1908 (CPC) - Section 115
High Courts04 Jan 2016Dismissed
G. Kamalakanniah and Others Vs The Registrar, Central Administrative Tribunal and Others
Madras High Court · (2016) LIC 1187
High Courts04 Jan 2016Allowed
ICMC Corporation Limited Vs Electronics Corporation of Tamil Nadu Limited (ELCOT)
Madras High Court · (2016) 5 ArbiLR 404 : (2016) 1 CWC 401 : (2016) 1 MLJ 623 : (2017) 3 RAJ 307
Constitution of India, 1950 - Article 12, Article 14, Article 226
High Courts04 Jan 2016Allowed
Asset. Reconstruction Company (India) Limited Vs The Inspector General of Registration and Others
Madras High Court · (2016) AIR(Madras) 123 : (2016) 1 BankJ 487 : (2016) 1 CWC 220 : (2016) 1 MLJ 713 : (2016) 2 NIJ 116
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 145, Section 145(4)Evidence Act, 1872 - Section 114(e), Section 74
High Courts04 Jan 2016Dismissed
State Vs T.S. Mani
Madras High Court · (2016) CriLJ 1023 : (2016) 2 Crimes 504
Arms Act, 1959 - Section 25(1)(a), Section 5(1)(a)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 212, Section 306, Section 307, Section 332, Section 397, Section 427, Section 506(ii)
High Courts04 Jan 2016Allowed
K. Jayaraman Vs N. Govindarasu
Madras High Court · (2016) ACD 531 : (2016) 2 DCR 722 : (2016) 1 MLJ 529
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts04 Jan 2016Disposed Off
The Management, Tamil Nadu Khadi and Village Industries Board Vs The Workmen and Others
Madras High Court · (2016) 1 LLJ 298
Constitution of India, 1950 - Article 14, Article 226, Article 227Industrial Disputes Act, 1947 - Section 17-B, Section 2(k), Section 29, Section 2A, Section 3(1), Section 30, Section 31, Section 31(1), Section 32, Section 33, Section 33(1)(a
High Courts04 Jan 2016Disposed off
Dr. Raja Saravanan Vs Deputy Commissioner/Executive Officer, Arulmigu Parthasarathy Swamy Thirukkoil Triplicane, Chennai and Others
Madras High Court · (2016) 161 AIC 897
Constitution of India, 1950 — Article 226Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 34-A(3), 78, 79
High Courts04 Jan 2016Disposed Off
Tvl. Ajantha Hardwares Vs The Commercial Tax Officer, Tindivanam Assessment Circle
Madras High Court · (2016) 01 MAD CK 0166
Tamil Nadu Value Added Tax Act, 2006 - Section 22(2), Section 22(4), Section 27, Section 3(4)