High Courts24 Sept 2019Disposed Of
M/s.SA Trading Company Vs Assistant Commissioner Of Customs (ACIU) And Others
Madras High Court · (2019) 09 MAD CK 0070
COURT ARCHIVE
Madras High Court judgments, 2019
724 judgments · page 4 of 37
High Courts24 Sept 2019Disposed Of
R.Ranganathan Vs Secretary To Government And Others
Madras High Court · (2019) 09 MAD CK 0069
High Courts24 Sept 2019Disposed Of
R.Komagan Vs State Of Tamilnadu And Others
Madras High Court · (2019) 09 MAD CK 0068
High Courts24 Sept 2019
N.Jeevanantham Vs State Of Tamilnadu And Others
Madras High Court · (2019) 09 MAD CK 0067
High Courts24 Sept 2019
Manikandan And Others Vs State And Others
Madras High Court · (2019) 09 MAD CK 0066
Indian Penal Code, 1860 — Section 229A, 294(b), 305, 506(i)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(v0), 3(2)(va)Code Of Criminal Procedure, 1973 — Section 439
High Courts24 Sept 2019Dismissed
M.Subramani Vs State Through
Madras High Court · (2019) 09 MAD CK 0065
Indian Penal Code, 1860 — Section 34, 302, 341Code Of Criminal Procedure, 1973 — Section 161(3), 207, 235(i), 313(1)(b)
High Courts24 Sept 2019Partly Allowed
J.Karuppayyan Vs G.Wilson
Madras High Court · (2019) 09 MAD CK 0064
Code Of Civil Procedure, 1908 — Order 2 Rule 2
High Courts24 Sept 2019Dismissed
A.Mohanraj Vs S.Tamilselvi
Madras High Court · (2019) 09 MAD CK 0063
High Courts23 Sept 2019Disposed Of
M.Abdul Salam Vs Presiding Officer And Others
Madras High Court · (2019) 09 MAD CK 0062
High Courts23 Sept 2019Allowed
Thirumayam Rural Electric Co Operative Vs Thirumayam Rural Electric Co Operative And Others
Madras High Court · (2019) 09 MAD CK 0061
Industrial Disputes Act, 1947 — Section 12(3), 33C(2)
High Courts23 Sept 2019
M.S.K.Tex (P) Ltd Vs State Tax Officer And Others
Madras High Court · (2019) 09 MAD CK 0060
High Courts23 Sept 2019Allowed
Kirupanithi Arumuga Arumuga Rajan Vs Union Of India And Others
Madras High Court · (2019) 09 MAD CK 0059
Companies Act, 2013 — Section 2(41), 92, 92(4), 96(1), 137, 137(1), 164(2)(a), 248(1), 403, 441(4)
High Courts23 Sept 2019Dismissed
Chennai Ananda Bhavan Vs M/s. Adyar Ananda Bhavan Sweets & Snack
Madras High Court · (2019) 09 MAD CK 0058
Code Of Civil Procedure, 1908 — Order 7 Rule 11Commercial Courts Act, 2015 — Section 2(1)(c)(xvii), 2(1)(e), 2(4), 2(c), 2(c)(xviii), 2(i), 3, 4, 7, 12, 12(1), 18Designs Act, 2000 — Section 22, 22(2), 22(4)
High Courts20 Sept 2019Dismissed
K.Settu Vs Assistant Enginee
Madras High Court · (2019) 09 MAD CK 0057
Tamil Nadu Industrial Establishment (Conferment Of Permanent Status) Act, 1987 — Section 3Industrial Disputes Act, 1947 — Section 2(A), 2(A)(2), 2(A)(3), 10Limitation Act, 1963 — Section 5
High Courts20 Sept 2019Allowed
Mohana Vs Baby Saroja (Died) And Others
Madras High Court · (2019) 09 MAD CK 0056
High Courts20 Sept 2019Allowed
R.Manikandan Vs State rep. By
Madras High Court · (2019) 09 MAD CK 0055
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 366(A)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 5(1)
High Courts20 Sept 2019Allowed
Revenue Bar Association Vs Union Of India And Others
Madras High Court · (2019) 09 MAD CK 0054
Constitution Of India, 1950 — Article 12, 14, 21, 32(3), 50, 136, 220, 226, 227, 228, 233, 234, 235, 236, 237, 246, 246A, 246A(1), 246A(2), 254, 279A, 323A, 323B, 368(4), 366(12A)National Green Tribunal (Practices And Procedure) Rules, 2011 — Rule 3(1), 4(4)(c), 5(1), 5(2)Maharashtra Value Added Tax Rules, 2005 — Rule 6, 6(1)
High Courts20 Sept 2019Disposed Of
S.Kannan Vs Chief Engineer And Others
Madras High Court · (2019) 09 MAD CK 0053
High Courts20 Sept 2019Allowed
Schwing Stetter Private (India) Limited Vs Assistant Commissioner
Madras High Court · (2019) 09 MAD CK 0052
Tamil Nadu Value Added Tax Act, 2006 — Section 2(11)
High Courts19 Sept 2019Disposed Of
S.Muralidharan Vs Principal Chief Conservator Of Forests & Chief Wildlife Warden And Others
Madras High Court · (2019) 09 MAD CK 0051
Tamil Nadu Captive Elephants (Management And Maintenance) Rules, 2011 — Rule 3, 4(5), 5, 6, 11, 13, 13(4), 14, 15, 15(3)Wildlife (Protection) Act, 1972 — Section 2(1), 2(39), 2(A), 2(B), 2(c), 4, 38H, 38H[1], 39, 40, 41, 42, 64(2), 64[2][f]