High Courts16 Jul 2014Allowed
Branch Manager, M/s.Reliance General Insurance Co. Ltd., Vs M.Ganapathysundaram
Madras High Court · (2014) 2 TNMAC 478
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 105 of 182
High Courts15 Jul 2014
Anthony Ammal Vs The District Educational Officer
Madras High Court · (2014) 07 MAD CK 0249
High Courts15 Jul 2014
Jayaraman Vs Gopalasamy Chettiar
Madras High Court · (2014) 7 MLJ 82
Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 34, 42Tamil Nadu Urban Land Tax Act, 1966 — Section 11(1)
High Courts15 Jul 2014
M. Jagadeesan Vs The District Collector
Madras High Court · (2014) 07 MAD CK 0103
High Courts15 Jul 2014
G. Radhakrishnan Vs The Assistant Director
Madras High Court · (2014) 07 MAD CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120(b), 420, 464, 465, 468Prevention of Money-laundering Act, 2002 — Section 12, 12(1), 19, 50, 50(1)
High Courts15 Jul 2014
K.B.N. Karthika Vs A. Vincent
Madras High Court · (2014) 5 LW 588 : (2014) 6 MLJ 14 : (2014) WritLR 1019
Tamil Nadu Co-operative Societies Act, 1983 — Section 74
High Courts15 Jul 2014
Sumangala Steel (P) Ltd. Vs The Member Secretary
Madras High Court · (2014) 4 LW 597 : (2014) 8 MLJ 129
Tamil Nadu Town and Country Planning Act, 1971 — Section 2(13), 49
High Courts15 Jul 2014
S. Velammal Vs The State of Tamil Nadu
Madras High Court · (2014) 07 MAD CK 0071
High Courts15 Jul 2014
Management, Metropolitan Transport Corporation (Chennai) Ltd. Vs Presiding Officer-I, Additional Labour Court
Madras High Court · (2015) 144 FLR 165
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2-A(2)
High Courts15 Jul 2014Allowed
Arumugam Pillai Vs Thangaraj Pillai
Madras High Court · (2014) 3 MadWN(Civil) 702
High Courts14 Jul 2014
CBI Vs Ambarish Singh Ahluwalia
Madras High Court · (2014) 3 MLJ(Cri) 708
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 227, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13, 13(1)(a), 13(1)(d), 4, 5(1)(d)
High Courts14 Jul 2014
M. Sarathy Vs Sathya
Madras High Court · (2014) 07 MAD CK 0248
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Jul 2014
Disha Products Private Limited Vs Marvel Machines Private Limited
Madras High Court · (2014) 07 MAD CK 0247
Companies Act, 1956 — Section 391, 391, 392, 393, 394
High Courts14 Jul 2014
P. Baskaran Vs Teachers Recruitment Board
Madras High Court · (2014) 6 MLJ 232
High Courts14 Jul 2014
Pillaiyar Gounder Vs P. Mani
Madras High Court · (2014) 6 MLJ 452
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Jul 2014
P. Sankar Vs State
Madras High Court · (2014) 3 MLJ(Cri) 538
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 380, 454
High Courts14 Jul 2014
C.R. Priya Vs The Joint Director of Collegiate Education
Madras High Court · (2014) 07 MAD CK 0189
High Courts14 Jul 2014
Panneerselvam Vs The Inspector of Police
Madras High Court · (2014) 3 MLJ(Cri) 736
Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 68, 68(1), 7A, 7A