High Courts03 Jul 2014
Balaji Theatre Vs The Union Territory of Puducherry
Madras High Court · (2014) 4 LW 209 : (2014) WritLR 746
Constitution of India, 1950 — Article 19(1)(g)
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 111 of 182
High Courts03 Jul 2014
G. Manikandan Vs The State of Tamil Nadu
Madras High Court · (2014) 07 MAD CK 0211
High Courts03 Jul 2014
Tops Security Ltd. Vs Customs Excise Service Tax Appellate Tribunal
Madras High Court · (2014) 47 GST 633
High Courts03 Jul 2014
RSM Clearing Services Pvt. Ltd. Vs Commr. of Cus. (Import)
Madras High Court · (2014) 309 ELT 639
High Courts03 Jul 2014
Thiruthani Arulmigu Murugan Educational Trust Vs S. Saravanamuthu
Madras High Court · (2014) 07 MAD CK 0166
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, Order 39 Rule 1, Order 39 Rule 2, 151Income Tax Act, 1961 — Section 12AA, 80GTrusts Act, 1882 — Section 46
High Courts03 Jul 2014
Deposit Insurance and Credit Guarantee Corporation Vs The Liquidator
Madras High Court · (2014) 07 MAD CK 0164
Constitution of India, 1950 — Article 133(1)(b)Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 16(1), 16(4), 18, 2, 21Tamil Nadu Co-operative Societies Act, 1983 — Section 137(ii)
High Courts03 Jul 2014
Plaza Properties Limited Vs Balmer Lawrie and Co., Limited
Madras High Court · (2014) 07 MAD CK 0160
Arbitration and Conciliation Act, 1996 — Section 11(5)
High Courts03 Jul 2014
Thirupathy Vs Commissioner of Police
Madras High Court · (2014) 3 MLJ(Cri) 690
Constitution of India, 1950 — Article 21, 22, 22(1), 22(2), 22(5)Penal Code, 1860 (IPC) — Section 336, 341, 379, 380, 392Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(f), 3, 5
High Courts03 Jul 2014
Metro City Foundation Vs The Assistant Commissioner
Madras High Court · (2014) 07 MAD CK 0090
Tamil Nadu Value Added Tax Act, 2006 — Section 27, 3(4), 6
High Courts03 Jul 2014
R. Karuppusamy Vs P. Sivaraj
Madras High Court · (2014) 4 LW 266 : (2014) 6 MLJ 654
Specific Relief Act, 1963 — Section 10, 14, 16(c), 20, 34
High Courts03 Jul 2014
S. Padmanabhan Vs The Revenue Divisional Officer
Madras High Court · (2014) 07 MAD CK 0058
High Courts03 Jul 2014
B.M. Sanjeeva Vs Union of India
Madras High Court · (2014) LabIC 3518
Central Industrial Security Force Act, 1968 — Section 22Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 19(1), 28
High Courts03 Jul 2014
R. Murali Vs The Chairman, National Highways Authority of India
Madras High Court · (2014) 5 CTC 68
Constitution of India, 1950 — Article 14, 19, 21National Highways Act, 1956 — Section 7
High Courts03 Jul 2014Dismissed
G. Arumugham Vs M. Rajasekaran
Madras High Court · (2014) 3 MadWN(Civil) 42
High Courts02 Jul 2014
J.M. Ahamed Arun Vs The Commissioner of Municipal Administration
Madras High Court · (2014) 07 MAD CK 0256
High Courts02 Jul 2014
N. Ramalingam Vs The Joint Registrar of Co-operative Societies
Madras High Court · (2014) 07 MAD CK 0254
Constitution of India, 1950 — Article 226
High Courts02 Jul 2014
V.K. Ramamurthy Vs The Chairman, Tamil Nadu Electricity Board
Madras High Court · (2014) 07 MAD CK 0251
Constitution of India, 1950 — Article 19(1)Electricity Act, 2003 — Section 43