COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 113 of 182

High Courts02 Jul 2014

Chennai Metropolitan Development Authority Vs Ayisathu Jailani

Madras High Court · (2014) 4 LW 546 : (2014) 6 MLJ 84

Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Town and Country Planning Act, 1971 — Section 101, 56, 56(2)(iii), 57, 79

High Courts02 Jul 2014

Pugalendi Vs State

Madras High Court · (2014) 07 MAD CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178(a), 239Penal Code, 1860 (IPC) — Section 420

High Courts02 Jul 2014

P.T. Lee Chengalvaraya Naicker Trust Vs S. Shanmugam

Madras High Court · (2014) 3 LW 892

High Courts02 Jul 2014

K.S. Thirunavukarasu Vs K.N. Velusamy

Madras High Court · (2014) 07 MAD CK 0008

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

High Courts02 Jul 2014

IL and FS Property Management and Services Limited Vs The Assistant Commissioner (CT)

Madras High Court · (2014) 07 MAD CK 0004

High Courts01 Jul 2014

S. Chitra Vs The Chairman, Tamil Nadu Electricity Board

Madras High Court · (2014) 07 MAD CK 0246

Electricity Act, 2003 — Section 43(1)

High Courts01 Jul 2014

The Principal, R.V.S. College of Engineering and Technology Vs All India Council for Technical Education

Madras High Court · (2014) 5 MLJ 648

All India Council for Technical Education Act, 1987 — Section 10, 10(k), 11, 23Tamil Nadu Town and Country Planning Act, 1971 — Section 19, 19(2), 26, 49

High Courts01 Jul 2014

P.M. Elavarasan Vs Inspector General of Registration

Madras High Court · (2014) 5 CTC 1

Registration Act, 1908 — Section 19, 21, 23, 24, 25

High Courts01 Jul 2014

Mohan Vs Kanagavalli

Madras High Court · (2014) 6 CTC 677 : (2015) 1 DMC 552 : (2014) 4 LW 24 : (2014) 6 MLJ 582

Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts01 Jul 2014

Chinnammal Vs The District Revenue Officer

Madras High Court · (2014) 07 MAD CK 0213

High Courts01 Jul 2014

Selvi Vs Director of Collegiate Education

Madras High Court · (2014) 3 LLJ 598

Constitution of India, 1950 — Article 14, 30(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 18, 18(2), 19, 19, 19(1)

High Courts01 Jul 2014

Jothi Brick Works Vs The Commercial Tax Officer

Madras High Court · (2014) 07 MAD CK 0186

High Courts01 Jul 2014

K. Hawa Bee Vs C.T. Boopalan

Madras High Court · (2014) 07 MAD CK 0167

High Courts01 Jul 2014

K. Subramanian Vs The District Revenue Officer

Madras High Court · (2014) 07 MAD CK 0165

Tamil Nadu Patta Pass Book Act, 1983 — Section 2(1), 2(10)

High Courts01 Jul 2014

Solai Subramanian Vs The Chief Secretary

Madras High Court · (2014) 4 CTC 821 : (2014) 3 LW 673 : (2014) 5 MLJ 257

Constitution of India, 1950 — Article 256, 257, 343(3), 344(1), 344(4)Official Languages Act, 1963 — Section 7

High Courts01 Jul 2014

Sarkhel Developer Vs Madras Cements Ltd.

Madras High Court · (2014) 07 MAD CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 254, 254(2)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts01 Jul 2014

N. Kavichakkaranu Vs The District Collector

Madras High Court · (2014) 07 MAD CK 0107

High Courts01 Jul 2014

S. Manoharan Vs Government of Tamil Nadu

Madras High Court · (2014) 07 MAD CK 0069

High Courts01 Jul 2014

B. Karthick Kumar Vs The Secretary Medical Services Recruitment Board

Madras High Court · (2014) 07 MAD CK 0060

Constitution of India, 1950 — Article 226

High Courts01 Jul 2014

G. Bala Mohanan Pillai Vs The Assistant Commissioner of Commercial Taxes

Madras High Court · (2014) 07 MAD CK 0059

Central Excises and Salt Act, 1944 — Section 5(3), 9(2)Tamil Nadu Value Added Tax Act, 2006 — Section 22(6)