High Courts11 Dec 2014
G. Balamurugan Vs The State
Madras High Court · (2014) 12 MAD CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 375, 376, 417, 90
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 10 of 182
High Courts11 Dec 2014Allowed
Daruman Vs State and Others
Madras High Court · (2015) 1 LW(Cri) 540
Criminal Procedure Code, 1973 (CrPC) - Section 321 — Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 379
High Courts11 Dec 2014Dismissed
R. Pandimurugan Vs R. Palanisamy
Madras High Court · (2015) 2 MadWNCri 87
High Courts10 Dec 2014
Devathal Vs Deepak
Madras High Court · (2014) 12 MAD CK 0290
Penal Code, 1860 (IPC) — Section 306, 406, 418
High Courts10 Dec 2014
TCG Software Parks Pvt. Ltd. Vs W.S. Electric Ltd.
Madras High Court · (2014) 12 MAD CK 0284
Arbitration and Conciliation Act, 1996 — Section 17, 34, 36, 9
High Courts10 Dec 2014
Aachi Spices and Foods Pvt. Ltd. Vs Arasi Masala Foods (P) Ltd.
Madras High Court · AIR 2015 Mad 27 : (2014) 5 LW 817
Trade and Merchandise Marks Act, 1958 — Section 2(d), 2(j), 2(v)
High Courts10 Dec 2014
V.P. Narayanasamy Vs Gurusamy
Madras High Court · (2015) 1 CTC 385 : (2015) 1 LW 560 : (2015) 1 MLJ 821
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(d)
High Courts10 Dec 2014
Saraswathi Vs The Inspector of Police
Madras High Court · (2014) 12 MAD CK 0260
Bonded Labour System Abolition Act, 1976 — Section 16, 17, 18, 9Criminal Procedure Code, 1973 (CrPC) — Section 397, 439, 439(2)Penal Code, 1860 (IPC) — Section 341, 370, 370(3), 370(3)(4), 374
High Courts10 Dec 2014
Murugan Coconut Products Vs The District Collector
Madras High Court · (2014) 12 MAD CK 0254
Constitution of India, 1950 - Article 46
High Courts10 Dec 2014
Chandra Textiles Private Limited Vs The Commercial Tax Officer
Madras High Court · (2014) 12 MAD CK 0240
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts10 Dec 2014
R. Selvaraj Vs Murugesan
Madras High Court · (2015) 1 LW(Cri) 241
Criminal Procedure Code, 1973 (CrPC) — Section 207, 218, 221, 222, 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139Penal Code, 1860 (IPC) — Section 417, 420, 422
High Courts10 Dec 2014
V.R. Narayanan Vs The Deputy Superintendent of Police
Madras High Court · (2015) 1 MLJ(Cri) 15
Penal Code, 1860 (IPC) — Section 120B, 120B, 320, 420, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts10 Dec 2014
Rengasamy Vs Palaniammal
Madras High Court · (2014) 12 MAD CK 0152
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1A, Order 41 Rule 33, Order 41 Rule 4
High Courts10 Dec 2014
The New Indian Assurance Co. Ltd. Vs S. Krishnasamy
Madras High Court · (2016) 1 ACC 514 : (2016) ACJ 5
Motor Vehicles Act, 1988 — Section 111(a), 147, 166, 95
High Courts10 Dec 2014
K.G. Products Vs Joint Commissioner (CT) (SMR)
Madras High Court · (2015) 80 VST 256
Tamil Nadu General Sales Tax Act, 1959 - Section 20(1), 37
High Courts10 Dec 2014
Canon India (P) Ltd. Vs State of Tamil Nadu
Madras High Court · (2015) 80 VST 483
Information Technology Act, 2000 - Section 2(j)
High Courts10 Dec 2014
Commissioner of Income Tax Vs M.A.M. Ramaswamy
Madras High Court · (2015) 373 ITR 428 : (2015) 230 TAXMAN 494
Income Tax Act, 1961 — Section 10(3), 112, 115BB, 115-BB, 143(1)(a)
High Courts10 Dec 2014
B. Madhan Vs The Registrar, University of Madras and Others
Madras High Court · (2015) 1 MLJ 702 : (2015) WritLR 95