High Courts02 Jul 2014
Indira Foundations Pvt. Limited Vs The Chairman, Tamil Nadu Electricity Board
Madras High Court · (2014) 07 MAD CK 0250
Constitution of India, 1950 — Article 19(1)Electricity Act, 2003 — Section 43
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 112 of 182
High Courts02 Jul 2014
A. Iyyapparaj Vs The Chairman
Madras High Court · (2014) 07 MAD CK 0233
Constitution of India, 1950 — Article 19(1)Electricity Act, 2003 — Section 43
High Courts02 Jul 2014
iGATE Global Solutions Limited Vs The State of Tamil Nadu
Madras High Court · (2014) 5 MLJ 663
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UL(1)Land Acquisition Act, 1894 — Section 11, 11A, 18, 24(2), 31
High Courts02 Jul 2014
Subaya Constructions Company Limited Vs The Chief Engineer Twad Board
Madras High Court · (2014) 07 MAD CK 0215
Constitution of India, 1950 — Article 226
High Courts02 Jul 2014
E. Indira Vs The Secretary to Government, Commercial Taxes and Registration Department
Madras High Court · (2014) 07 MAD CK 0214
High Courts02 Jul 2014
C. Govindan Vs Joint Director of Agriculture
Madras High Court · (2015) 5 CTC 162 : (2014) 6 MLJ 489
Penal Code, 1860 (IPC) — Section 294(b), 323, 324, 341, 379
High Courts02 Jul 2014
V. Vijayagopalan Vs M.V. Devi
Madras High Court · (2014) 07 MAD CK 0161
Evidence Act, 1872 — Section 45, 67Family Courts Act, 1984 — Section 7
High Courts02 Jul 2014
Madha Medical College and Research Institute Vs The Union of India
Madras High Court · (2014) 07 MAD CK 0137
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 10A
High Courts02 Jul 2014
N. Jaganathan Vs State
Madras High Court · (2014) 07 MAD CK 0128
Madras Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)
High Courts02 Jul 2014
J. Amuthan Vs S. Sugumaran
Madras High Court · (2014) 07 MAD CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 200(a), 208Penal Code, 1860 (IPC) — Section 304
High Courts02 Jul 2014
Chitra Vs Gunasekaran
Madras High Court · (2014) 07 MAD CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts02 Jul 2014
M. Ananda Raj Vs The Central Public Information Officer
Madras High Court · (2014) 5 MLJ 545
Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 19(8)(b)
High Courts02 Jul 2014
C. Amutha Vs The Secretary to Government of Tamil Nadu School Education
Madras High Court · (2014) 07 MAD CK 0091
High Courts02 Jul 2014
A.G. Rose Vs The Indian Bank
Madras High Court · (2014) 07 MAD CK 0088
Constitution of India, 1950 — Article 342
High Courts02 Jul 2014
Ganesan Vs P. Narayanasamy
Madras High Court · (2014) 07 MAD CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Jul 2014
The Medical Director Vs The Deputy Commissioner of Labour -1
Madras High Court · (2014) 07 MAD CK 0067
Workmens Compensation Act, 1923 — Section 30
High Courts02 Jul 2014
Sheik Dawood Vs Abdul Hameed Khadir Trust
Madras High Court · (2014) 07 MAD CK 0053
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13