High Courts11 Jul 2014Disposed Off
Managing Director, T.N.S.T.C. Ltd. Vs N. Anjali Devi
Madras High Court · (2014) 2 TNMAC 31
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 107 of 182
High Courts11 Jul 2014Disposed Off
IFFCO - TOKIO General Insurance Company Ltd. Vs Muthumani
Madras High Court · (2014) 2 TNMAC 442
High Courts11 Jul 2014Disposed Off
Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs K.V. Suganya.
Madras High Court · (2014) 2 TNMAC 635
High Courts10 Jul 2014
Commissioner of C. Ex. and Service Tax Vs India Cements Ltd.
Madras High Court · (2014) 310 ELT 636
Central Excises and Salt Act, 1944 — Section 11A(1), 35G
High Courts10 Jul 2014
Core Minerals Vs Commissioner of Service Tax
Madras High Court · (2014) 36 STR 533 : (2015) 79 VST 579
Central Excises and Salt Act, 1944 — Section 35FFinance Act, 1994 — Section 67(1)(i), 67(1)(iii)
High Courts10 Jul 2014
A. Liyakath Ali Vs The Secretary/Animal Husbandry
Madras High Court · (2014) WritLR 861
High Courts10 Jul 2014
T.M. Muthukrishan Vs K. Susila
Madras High Court · (2014) 4 LW 466
Specific Relief Act, 1963 — Section 31, 34Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40
High Courts10 Jul 2014
Mariya Anton Vijay Vs State
Madras High Court · (2015) CriLJ 107 : (2014) 2 LW(Cri) 545 : (2014) 3 MLJ(Cri) 139
Arms Act, 1959 — Section 10, 25(1A), 25(1B)(a), 25(1B)(a), 25(1B)(f)Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 161(3), 482Essential Commodities Act, 1955 — Section 10(C), 3(2)(d), 3(b), 3(ii)(d), 7
High Courts10 Jul 2014
Perfect Vending India Pvt. Ltd. Vs The Customs, Excise and Service Tax Appellate Tribunal
Madras High Court · (2015) 37 STR 437 : (2014) 76 VST 443
Finance Act, 1994 — Section 65(24), 65(76a)
High Courts10 Jul 2014
P. Usha Rani Vs The Secretary to the Government
Madras High Court · (2014) 07 MAD CK 0235
Constitution of India, 1950 — Article 14, 16, 21, 39(a)
High Courts10 Jul 2014
P. Muthusamy Vs The Sub Collector
Madras High Court · (2014) 07 MAD CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)
High Courts10 Jul 2014
Goodearth Maritime Pvt. Ltd. Vs The Commissioner of Service Tax
Madras High Court · (2014) 47 GST 98 : (2014) 4 LW 441 : (2014) 36 STR 967 : (2014) 76 VST 290
Central Excises and Salt Act, 1944 — Section 35F, 35GFinance Act, 1994 — Section 65, 65(96a), 66A, 66A(1)
High Courts10 Jul 2014
R. Kasinathan Vs State
Madras High Court · (2014) 2 LW(Cri) 642 : (2014) 2 LW(Cri) 471
Essential Commodities Act, 1955 — Section 10(C), 3, 7(1)(a)(ii)
High Courts10 Jul 2014
Management, S. 439, Salem Agricultural Producers' Co-operative Marketing Society Ltd. Vs V. Rajendran
Madras High Court · (2014) 143 FLR 694 : (2014) 3 LLJ 693
Payment of Gratuity Act, 1972 — Section 13, 4(6), 5Tamil Nadu Co-operative Societies Act, 1983 — Section 87
High Courts10 Jul 2014
P. Kapil Nagaraj Vs The Director of Medical Education
Madras High Court · (2014) 07 MAD CK 0100
High Courts10 Jul 2014
Manish B. Shah Vs Arulmigu Kachaleswrar Devasthanam
Madras High Court · (2014) 07 MAD CK 0087
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts10 Jul 2014
S.R. Kannan Vs The State of Tamil Nadu and Others
Madras High Court · (2015) LabIC 132
High Courts10 Jul 2014
Om Sakthi Travels Pvt. Ltd. Vs Commissioner of Service Tax, Chennai
Madras High Court · (2015) 37 STR 435
Central Excises and Salt Act, 1944 — Section 35FFinance Act, 1994 — Section 65(20)
High Courts10 Jul 2014Dismissed
S. Saravanan Vs Mahalakshmi @ G. Rohini
Madras High Court · (2014) 3 MadWN(Civil) 51