High Courts26 Apr 2018Allowed
S. Kaliyaperumal Vs V. Sathyakeerthi
Madras High Court · (2018) 04 MAD CK 0266
Constitution Of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 2018
578 judgments · page 5 of 29
High Courts26 Apr 2018Dismissed
Venugopal (Died) And Others Vs R. Jayaraman And Others
Madras High Court · (2018) 04 MAD CK 0265
Code Of Civil Procedure, 1908 — Section 100Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969 — Section 16A
High Courts26 Apr 2018
Jeevitha Vs Karthick
Madras High Court · (2018) 04 MAD CK 0264
Code Of Civil Procedure, 1908 — Section 24
High Courts26 Apr 2018
B. Venkatesan And Others Vs Y. Lavanya And Others
Madras High Court · (2018) 04 MAD CK 0263
High Courts26 Apr 2018
V. Vedagayathri Vs G. Logesh
Madras High Court · (2018) 04 MAD CK 0262
Code Of Civil Procedure, 1908 — Section 24
High Courts26 Apr 2018Dismissed
R. Saroja And Others Vs The State Of Tamil Nadu
Madras High Court · (2018) 04 MAD CK 0261
High Courts26 Apr 2018Partly Allowed
The State Of Tamil Nadu And Others Vs V.R. Krishnan (Died) & Others
Madras High Court · (2018) 04 MAD CK 0260
High Courts26 Apr 2018Dismissed
M/s. MSKG Engineering Consultancy Services, Partnership Firm Vs State Bank Of India
Madras High Court · (2018) 04 MAD CK 0259
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1)Constitution Of India, 1950 — Article 226
High Courts26 Apr 2018Disposed Off
M/s. V. Thangavel And Sons (P) Limited Unit-II Vs The Chairman & Others
Madras High Court · (2018) 04 MAD CK 0258
Constitution Of India, 1950 — Article 226Tamil Nadu Electricity Supply Code, 2004 — Regulation 5(5)(ii)(a), 5(5)(iv)
High Courts26 Apr 2018Allowed
A. Kumarappan Vs The Commissioner Of Income Tax & Others
Madras High Court · (2018) 04 MAD CK 0257
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(10C)Income Tax Rules, 1962 — Rule 2BA
High Courts26 Apr 2018Dismissed
Sudalaikannu Vs The Principal Secretary to Government & Others
Madras High Court · (2018) 04 MAD CK 0256
Constitution Of India, 1950 — Article 226
High Courts26 Apr 2018Allowed
Yegammai Vs The Commissioner of Income Tax – II & Others
Madras High Court · (2018) 04 MAD CK 0255
Income Tax Act, 1961 — Section 10(10C)Income Tax Rules, 1962 — Rule 2BAConstitution Of India, 1950 — Article 226
High Courts26 Apr 2018Allowed
V. Helen Baby Vs The District Elementary Educational Officer, Nagercoil, Kanyakumari District And Others
Madras High Court · (2018) 04 MAD CK 0254
Constitution Of India, 1950 — Article 226
High Courts26 Apr 2018Disposed Off
Thiru P.Mohan Vs The Commercial Tax Officer
Madras High Court · (2018) 04 MAD CK 0253
Tamil Nadu Value Added Tax Act, 2006 — Section 27Constitution Of India, 1950 — Article 226
High Courts26 Apr 2018Disposed Off
Krisp Laboratories Pvt Ltd Vs The Commissioner And Others
Madras High Court · (2018) 04 MAD CK 0252
Tamil Nadu Town And Country Planning Act, 1971 — Section 56Constitution Of India, 1950 — Article 226
High Courts26 Apr 2018Allowed
M/s.Crescent Trade Links Vs Assistant Commissioner (ST)(FAC)
Madras High Court · (2018) 04 MAD CK 0251
Constitution Of India, 1950 — Article 226
High Courts26 Apr 2018Disposed Off
J. Anbazhagan Vs Union Of India And Others
Madras High Court · (2018) 04 MAD CK 0250
Food Safety And Standards Act, 2006 — Section 3, 3(j), 30(2)(a), 92Constitution Of India, 1950 — Article 21, 32, 47, 226Delhi Special Police Establishment Act, 1946 — Section 6, 6A
High Courts26 Apr 2018Dismissed
Shajahan And Others Vs Commissioner And Others
Madras High Court · (2018) 04 MAD CK 0249
Chennai City Municipal Corporation Act, 1919 — Section 246A, 264(A), 327, 327(1)Tamil Nadu Building Lease And Rent Control Act, 1960 — Section 14(1)(b)
High Courts05 Mar 2018Dismissed
Dr.Meermustafa Hussain Vs State
Madras High Court · (2018) 03 MAD CK 0029
Code of Criminal Procedure, 1973, Section 216, Section 212(2) - Court may alter charge - Particulars as to time, place and personIndian Penal Code, 1860,
High Courts05 Mar 2018
Arunachalam @ Arun & Ors. Vs S.Ambika & Anr.
Madras High Court · (2018) 03 MAD CK 0028
Code of Criminal Procedure, 1973, Section 125 -Domestic Violence Act, 2005, Section 19, Section 23, Section 20, Section 12