High Courts30 Dec 2014Dismissed
N. Vaidyanathan Vs The Deputy Superintendent of Police, CBCID, Villupuram
Madras High Court · (2015) 1 MadWNCri 1
COURT ARCHIVE
Madras High Court judgments, 2014
3,528 judgments · page 1 of 177
High Courts25 Dec 2014
T. Kamalam Vs The Purasawalkam Permanent Fund Ltd.
Madras High Court · (2014) 12 MAD CK 0400
Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7, 7(ix)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 33(8), 34, 52
High Courts23 Dec 2014
The Management of Audco India Limited Vs The Presiding Officer Principal Labour Court
Madras High Court · (2014) 12 MAD CK 0404
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 89Industrial Disputes Act, 1947 — Section 11A, 11A, 17B, 33C(2)
High Courts23 Dec 2014
Association of Engineers Tamil Nadu Public Works Department Vs The State of Tamil Nadu
Madras High Court · (2014) 12 MAD CK 0402
Cable Television Networks (Regulation) Act, 1995 — Section 4AConstitution of India, 1950 — Article 226, 309
High Courts23 Dec 2014
P.L. Arunachalam Vs The Chief Manager-cum-Authorised Officer
Madras High Court · (2014) 12 MAD CK 0312
Constitution of India, 1950 — Article 136, 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14, 14(2), 14(3)
High Courts23 Dec 2014
T.V. Velliyangiri Vs The State
Madras High Court · (2015) CriLJ 3001 : (2015) 1 LW(Cri) 359 : (2015) 1 MLJ(Cri) 366
Criminal Procedure Code, 1973 (CrPC) — Section 97Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(c), 50, 8(c)
High Courts23 Dec 2014
E. Kalivarathan Vs The State
Madras High Court · (2015) 1 CTC 87 : (2015) 1 MLJ(Cri) 191
Constitution of India, 1950 — Article 11(1), 14, 14(2), 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 232, 234, 235, 248, 255Evidence Act, 1872 — Section 101, 105, 106, 132, 5
High Courts23 Dec 2014
The Principal Director, Highways Department Vs G. Gurusamy
Madras High Court · (2014) 12 MAD CK 0228
High Courts23 Dec 2014Allowed
Madurai Maanagar Paruppu Thayarippalargal and Virpanaiyalargal Sangam Vs State of Tamil Nadu and Others
Madras High Court · (2015) 3 CTC 695
High Courts23 Dec 2014
City Union Bank Limited Vs Premier Finance Corporation and Others
Madras High Court · (2015) 3 CTC 821 : (2015) 2 LW 971 : (2015) 2 MLJ 336
Transfer of Property Act, 1882 — Section 48, 78
High Courts23 Dec 2014
Sulaiman and Others Vs Venkatesan and Others
Madras High Court · (2015) 2 MLJ 266
Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts23 Dec 2014
The Commissioner of Income Tax Vs A.L. Logistics Pvt. Ltd.
Madras High Court · (2015) 279 CTR 317 : (2015) 374 ITR 609
Income Tax Act, 1961 — Section 143(2), 80-IA, 80IA(4), 80IA(4)(i), 80IA(4)(i)(b)
High Courts23 Dec 2014
Management, Floram Shoes (India) Pvt. Ltd. Vs Presiding Officer, Additional Labour Court and Others
Madras High Court · (2015) 1 LLJ 443 : (2015) 1 LLN 521
Industrial Disputes Act, 1947 — Section 11, 18, 18(1), 18(3), 2(1)
High Courts23 Dec 2014
Chennai Port Trust Vs Symcom Communications
Madras High Court · (2015) 320 ELT 737 : (2015) 2 MLJ 208
Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 56
High Courts23 Dec 2014
Shriram General Insurance Co. Ltd. Vs Minor Jasmine and Others
Madras High Court · (2015) ACJ 2518
Motor Vehicles Act, 1988 — Section 166
High Courts23 Dec 2014
Tamil Nadu Civil Supplies Corporation Vs G. Subramanian
Madras High Court · (2014) 12 MAD CK 0073
High Courts23 Dec 2014
C. Nagarajan Vs The Secretary to Government Law Department Secretariat
Madras High Court · (2014) 12 MAD CK 0071
Constitution of India, 1950 — Article 226
High Courts23 Dec 2014
Lakshmi Automatic Loom Works Limited Vs Vibromech Engineers & Services Limited
Madras High Court · (2015) 3 LW 263 : (2015) 2 MLJ 305
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 29 Rule 2
High Courts23 Dec 2014
Shapoor Pallanji Mistry, Employer, Shapoor Pallanji & Co. Ltd. Vs The State of Tamil Nadu
Madras High Court · (2015) 1 MLJ(Cri) 478
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 34, 37, 37(b), 40, 47Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts23 Dec 2014
S.P. Polymers Vs The Registrar, Debts Recovery Appellate Tribunal
Madras High Court · AIR 2015 Mad 102 : (2015) 4 BC 410 : (2015) 2 MLJ 213
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(2), 13(4), 19, 20, 22