COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 11 of 182

High Courts10 Dec 2014

M. Baskar Vs Sub-Registrar, Padappai, Sriperambudur Taluk, Kanchipuram District and Others

Madras High Court · (2015) 2 CTC 781 : (2015) 2 MLJ 408

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, 2(2)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 3, 5

Read judgment

High Courts10 Dec 2014

J. Ganesh Pandi Vs HDFC Bank Ltd. and Others

Madras High Court · (2014) 12 MAD CK 0060

Constitution of India, 1950 — Article 21, 215Criminal Procedure Code, 1973 (CrPC) — Section 125, 362, 451, 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 420

Read judgment

High Courts10 Dec 2014Disposed Off

Sri Murugan Coconut Products Vs The District Collector, Thanjavur

Madras High Court · (2015) 1 CWC 295

Read judgment

High Courts10 Dec 2014Dismissed

Sree Gokulam Chit & Finance Co. (P) Ltd. Vs G.M. Mylsamy

Madras High Court · (2015) 1 MadWNCri 165

Read judgment

High Courts10 Dec 2014

E. Palpandi Vs The Superintendent of Police

Madras High Court · (2014) 12 MAD CK 0017

Constitution of India, 1950 — Article 19, 19(1)(a), 19(2), 19(ii), 226Indecent Representation of Women (Prohibition) Act, 1986 — Section 2(c), 3, 4, 5

Read judgment

High Courts10 Dec 2014

P. Rajini Vs The Superintendent of Police

Madras High Court · (2014) 12 MAD CK 0016

Read judgment

High Courts10 Dec 2014

The Regional Director, Employees State Insurance Corporation Vs D. Rajendran

Madras High Court · (2015) 145 FLR 29 : (2015) 1 LLJ 700 : (2015) 1 LLN 205 : (2014) 5 LW 838

Employees State Insurance Act, 1948 — Section 2(15-B), 54, 54(A), 54-A, 54-A(1)

Read judgment

High Courts09 Dec 2014

K.A. Kanthasamy Vs The State Government

Madras High Court · (2014) 12 MAD CK 0391

Read judgment

High Courts09 Dec 2014

Adapala Dayakara Reddy Vs The Principal Secretary to Government

Madras High Court · (2014) 12 MAD CK 0382

Arbitration and Conciliation Act, 1996 — Section 31(7), 34Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Dec 2014

K. Nivetha Vs The Saveetha University

Madras High Court · (2014) 12 MAD CK 0381

University Grants Commission Act, 1956 — Section 3

Read judgment

High Courts09 Dec 2014

R.R. Donnelley Publishing India Private Limited Vs Canara Traders and Printers Private Limited

Madras High Court · (2014) 12 MAD CK 0380

Arbitration Act, 1940 — Section 14Arbitration and Conciliation Act, 1996 — Section 20, 24, 24(3), 31(7)(a), 33Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 2 Rule 2, Order 41 Rule 31, 96

Read judgment

High Courts09 Dec 2014

V. Boopathy Vs Joint Registrar of Co-operative Societies

Madras High Court · (2014) 12 MAD CK 0339

Tamil Nadu Co-operative Societies Act, 1983 — Section 153

Read judgment

High Courts09 Dec 2014

Mohammed Yusuf Vs R. Thirunavukkarasu

Madras High Court · (2014) 12 MAD CK 0335

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202Penal Code, 1860 (IPC) — Section 120B, 298, 323, 325, 409

Read judgment

High Courts09 Dec 2014

Ramakrishnan Vs State

Madras High Court · (2014) 12 MAD CK 0316

Criminal Procedure Code, 1973 (CrPC) — Section 212, 313Penal Code, 1860 (IPC) — Section 307, 324, 326, 34

Read judgment

High Courts09 Dec 2014

Devaraj Vs State

Madras High Court · (2014) 12 MAD CK 0315

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 65, 66, 74Passports Act, 1967 — Section 12(1)(b)

Read judgment

High Courts09 Dec 2014

KIBS Hoisery Mills Pvt. Limited Vs The Special Director Directorate of Enforcement Foreign Exchange Management Act

Madras High Court · (2014) 12 MAD CK 0310

Foreign Exchange Management Act, 1999 — Section 13, 14, 16, 16(1), 16(3)

Read judgment

High Courts09 Dec 2014

V. Jayanthi Vs The Superintendent of Police

Madras High Court · (2014) 12 MAD CK 0303

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts09 Dec 2014

Ganapathy Vs The District Collector, Dindigul District

Madras High Court · (2014) 12 MAD CK 0280

Constitution of India, 1950 — Article 22(5), 226Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 120(b), 147, 148, 302, 307

Read judgment

High Courts09 Dec 2014

Uma Mageswari Vs The Secretary to Government, State of Tamil Nadu

Madras High Court · (2014) 12 MAD CK 0279

Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 109, 120(b), 147, 148, 149

Read judgment

High Courts09 Dec 2014

S.A. Buvaneshwari Vs P.A. Nagarajan

Madras High Court · (2014) 12 MAD CK 0278

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63

Read judgment