High Courts01 Jul 2014
Ghcl Limited Vs The Joint Commissioner
Madras High Court · (2014) 07 MAD CK 0056
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 114 of 182
High Courts01 Jul 2014
V. Venkatachallam Vs Union of India
Madras High Court · (2014) LabIC 3573
Penal Code, 1860 (IPC) — Section 294(b), 323
High Courts01 Jul 2014Disposed Off
Sai Siva @ Sivasubramanian Vs C.M. Chellapandi
Madras High Court · (2014) 3 MadWN(Civil) 742
High Courts01 Jul 2014
H. Hasan Mohammed Jinnah Vs The Director General of Police
Madras High Court · (2014) 07 MAD CK 0007
High Courts30 Jun 2014
Interbulk Trading SA Vs Adam and Coal Resources Pvt. Ltd.
Madras High Court · (2014) 5 CTC 689
Arbitration and Conciliation Act, 1996 — Section 11, 2(2), 45, 48, 48(1)(e)
High Courts30 Jun 2014
B. Ratansingh Vs P.G. Sekar
Madras High Court · (2014) 4 CTC 735
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 45 Rule 3, 16Specific Relief Act, 1963 — Section 22, 22(2), 28, 28(1), 28(I)(3)Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts30 Jun 2014
TMT. Palaniyammal Vs The Secretary to Government
Madras High Court · (2014) 06 MAD CK 0318
High Courts30 Jun 2014
TMT. T. Malarselvi Vs The Secretary to Government
Madras High Court · (2014) 06 MAD CK 0317
High Courts30 Jun 2014
Rajkishore Bhagwatsaran Vs Maxworth Home Ltd.
Madras High Court · (2014) 7 MLJ 693
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 43 Rule 1(a), Order 7 Rule 10, 151Constitution of India, 1950 — Article 227Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2), 27(c), 42(1)
High Courts30 Jun 2014
The Moderator, The Church of South India Vs Rt. Rev. Dr. J.A.D. Jebachandran, Bishop of Thoothukudi Nazareth Diocease Bishops
Madras High Court · (2014) 4 CTC 555 : (2014) 4 LW 179
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 9, Order 23 Rule 1(4), Order 32 Rule 1, Order 32 Rule 14
High Courts30 Jun 2014
G. Kannan Vs The State of Tamilnadu T. Sivakumar Vs The State of Tamilnadu
Madras High Court · (2014) 06 MAD CK 0242
High Courts30 Jun 2014
K. Nithyanandan Vs Director General of Police
Madras High Court · (2014) 2 LW(Cri) 317 : (2014) 3 MLJ(Cri) 129
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 174, 482
High Courts30 Jun 2014
V. Rajan Vs P.S. Govindaswami Naidu and Sons Charities
Madras High Court · (2014) 3 LW 739 : (2014) 6 MLJ 467
High Courts30 Jun 2014
Meera Bai Vs Sri Kandaswamy Temple and Sri Muthukumaraswamy Devasthanam
Madras High Court · (2014) 4 CTC 785 : (2014) 4 LW 518
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(13)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 32, 34, 6(16), 6(17)
High Courts30 Jun 2014
Lourdhu Mary Vs B. Arokiya Mary
Madras High Court · (2014) 4 LW 247
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Penal Code, 1860 (IPC) — Section 109, 120B, 406, 418, 477
High Courts30 Jun 2014
TMT. Jeyaseela Vs The Secretary to Government Social Welfare and Nutrious Meal Programme
Madras High Court · (2014) 06 MAD CK 0189
High Courts30 Jun 2014
Sakunthala Vs Meenakshi
Madras High Court · (2014) 06 MAD CK 0185
Limitation Act, 1963 — Section 5Protection of Women From Domestic Violence Act, 2005 — Section 29
High Courts30 Jun 2014
A.P. Constructions India Private Limited Vs The Tamil Nadu Electricity Board
Madras High Court · (2014) 06 MAD CK 0184
High Courts30 Jun 2014
E. Ramasamy Vs The Regional Transport Authority T.S. Company Pvt. Ltd. Vs The Regional Transport Authority
Madras High Court · (2014) 06 MAD CK 0151
Motor Vehicles Act, 1988 — Section 217(2)