High Courts30 Jun 2014
T. Kuppusamy Vs Thangavel
Madras High Court · (2014) 06 MAD CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 391, 397, 401Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 115 of 182
High Courts30 Jun 2014
V. Navaneetha Krishnan Vs The Secretary
Madras High Court · (2014) 06 MAD CK 0120
High Courts30 Jun 2014
S. Parimala Vs The Sub Inspector of Police
Madras High Court · (2014) 06 MAD CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Madras Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)ii, 5, 6
High Courts30 Jun 2014
Nissan Motors India Private Limited (NMIPL) Vs The Competition Commission of India (CCI)
Madras High Court · (2014) ComPLR 187 : (2014) 5 MLJ 267
Chartered Accountants Act, 1949 — Section 21, 21D, 22, 22ACompanies Act, 1956 — Section 234, 234(1), 234(7), 235, 237Competition Act, 2002 — Section 14, 16, 16(1)(a), 17, 17(1)(a)(ii)
High Courts30 Jun 2014
Balaraman Vs B. Nemichand
Madras High Court · (2014) 06 MAD CK 0086
Evidence Act, 1872 — Section 63
High Courts30 Jun 2014
Annai Ammani Ammal Educational and Charitable Trust Vs A. Rajakumari
Madras High Court · (2014) 06 MAD CK 0085
High Courts30 Jun 2014
Adis Hotel Consultants Vs Rajendran
Madras High Court · (2015) CriLJ 1725 : (2014) 3 MLJ(Cri) 520
Criminal Procedure Code, 1973 (CrPC) — Section 245, 362, 464, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts30 Jun 2014
P.K. Ramakrishnan Vs Narayana Nadar
Madras High Court · (2014) 3 LW 494 : (2014) 5 MLJ 699
Civil Procedure Code, 1908 (CPC) — Section 47Contempt of Courts Act, 1971 — Section 12
High Courts30 Jun 2014
UCMAS Mental Arithmetic Vs Akademi Sempoa and Mental
Madras High Court · (2014) 4 CTC 548
Contract Act, 1872 — Section 27
High Courts30 Jun 2014Allowed
Sakina Sheriff Vs M. Amsath Begum and Others
Madras High Court · (2015) 3 ACC 499 : (2015) ACJ 1226
High Courts30 Jun 2014
Eurotherm India Pvt. Ltd. Vs Johnson Lifts Pvt. Ltd.
Madras High Court · (2014) 5 CTC 41
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(1)(3)Transfer of Property Act, 1882 — Section 55, 55(1), 55(1)(f)
High Courts30 Jun 2014
Nila Engineering Contractors Vs Asstt. Commr. of C. Ex., Cuddalore
Madras High Court · (2015) 37 STR 475
High Courts30 Jun 2014Disposed Off
Managing Director, T.N.S.T.C. Limited Vs K.Chakrapani
Madras High Court · (2014) 2 TNMAC 586
High Courts27 Jun 2014
Karuppana Counder Vs Shanmuga Counder
Madras High Court · (2014) 4 LW 314
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts27 Jun 2014
A. Gurusamy Vs M. Singamuthu
Madras High Court · (2014) 3 MLJ(Cri) 701
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 109, 34, 403, 405, 406
High Courts27 Jun 2014
G. Renukadevi Vs Superintendent of Police
Madras High Court · (2014) 3 MLJ(Cri) 428
Arms Act, 1959 — Section 25(1)(A), 25(i)(A)Constitution of India, 1950 — Article 21, 226, 32Evidence Act, 1872 — Section 105