High Courts23 Jul 2014
Sushil Mandal Vs State
Madras High Court · (2015) 1 LW(Cri) 62 : (2014) 3 MLJ(Cri) 448
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 112
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 102 of 182
High Courts23 Jul 2014
Alagulakshmi Industries Vs The Member Secretary
Madras High Court · (2014) 07 MAD CK 0183
High Courts23 Jul 2014
M. Anbalagan Vs The Registrar of Co-operative Societies
Madras High Court · (2014) 07 MAD CK 0182
General Clauses Act, 1897 — Section 16Tamil Nadu Co-operative Societies Act, 1983 — Section 81
High Courts23 Jul 2014
M. Raja Vs State Bank of India
Madras High Court · (2014) 4 LLJ 77
Penal Code, 1860 (IPC) — Section 409, 464, 465, 468, 471
High Courts23 Jul 2014
N. Kaliamoorthy Vs Vairavan Chettiar
Madras High Court · (2014) 5 CTC 801 : (2014) 7 MLJ 237
High Courts23 Jul 2014
S. Kayarohanam Vs N.K.S. Natarajan
Madras High Court · (2014) 5 CTC 31 : (2014) 2 RCR(Rent) 566
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii)(b), 10(2)(iii), 10(3)(a)(iii), 8(5)
High Courts23 Jul 2014
Management of Tiruvarur Consumer Cooperative Wholesale Stores Ltd. Vs T. Vetrithingal
Madras High Court · (2014) 3 LLJ 579 : (2014) 3 LLN 770
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts23 Jul 2014
S. Sundararajan Vs The Medical Council of India
Madras High Court · (2014) 4 LLN 189 : (2014) 3 LW 775 : (2014) 6 MLJ 23
Indian Medical Council Act, 1956 — Section 20A, 33(m)
High Courts23 Jul 2014Partly Allowed
Managing Director, Tamil Nadu State Trans. Corpn. Ltd. Vs Kandhayammal and Others
Madras High Court · (2015) 3 ACC 384 : (2015) ACJ 1070
High Courts23 Jul 2014
R. Sankaranarayanan Vs V. Elumalai
Madras High Court · (2014) 4 LW 616 : (2014) 7 MLJ 226
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 13 Rule 1, Order 13 Rule 2
High Courts22 Jul 2014
The Commissioner of Income Tax Vs Faizan Shoes Pvt. Limited
Madras High Court · (2014) 226 TAXMAN 115
Constitution of India, 1950 — Article 314Income Tax Act, 1922 — Section 42Income Tax Act, 1961 — Section 195, 195(1), 37, 40(a)(i), 9
High Courts22 Jul 2014
Commissioner of Income Tax Vs Faizan Shoes Pvt. Ltd.
Madras High Court · (2014) 272 CTR 170 : (2014) 367 ITR 155
Constitution of India, 1950 — Article 314Income Tax Act, 1922 — Section 42Income Tax Act, 1961 — Section 195, 195(1), 37, 40(a)(i), 9
High Courts22 Jul 2014
V. Meiyappan Vs A. Priya Former
Madras High Court · (2014) 6 MLJ 362
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, 114, 151Constitution of India, 1950 — Article 227
High Courts22 Jul 2014
A. Arivajagane Vs Union of India
Madras High Court · (2014) 07 MAD CK 0257
Central Industrial Security Force Act, 1968 — Section 9Constitution of India, 1950 — Article 226, 226(1)(a), 226(2)
High Courts22 Jul 2014
K. Jeyandrapandian Vs The Joint Director
Madras High Court · (2014) 07 MAD CK 0202
High Courts22 Jul 2014
C. Samraj Vs The Government of Pondicherry
Madras High Court · (2014) 4 LW 52
Land Acquisition Act, 1894 — Section 4, 4(1), 5(A), 5A, 6
High Courts22 Jul 2014
Director of Income Tax (Exemptions) Vs R.J.B.V. Vasudevan Educational and Charitable Trust
Madras High Court · (2014) 271 CTR 688 : (2015) 370 ITR 517
Income Tax Act, 1961 — Section 11, 12, 12A, 12AA, 12AA(1)
High Courts22 Jul 2014
P. Durga Vs The Superintendent of Police
Madras High Court · (2014) 07 MAD CK 0078
Penal Code, 1860 (IPC) — Section 366, 379
High Courts21 Jul 2014
The Deputy Registrar Vs K. Ramasamy
Madras High Court · (2014) 07 MAD CK 0258
Tamil Nadu Co-operative Societies Act, 1983 — Section 81, 87
High Courts21 Jul 2014
K. Prakasi Vs The Director, Directorate of School Education
Madras High Court · (2014) 07 MAD CK 0219