High Courts27 Jun 2014
A. Mohamed Shengal Basha Vs The District Collector
Madras High Court · (2014) WritLR 897
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 116 of 182
High Courts27 Jun 2014
T. Kavitha Vs Superintending Engineer
Madras High Court · (2014) LabIC 3604 : (2014) 3 LLJ 498 : (2015) 1 LLN 749
High Courts27 Jun 2014
The Commissioner of Customs (Sea Port Import) Vs The Customs Excise and Service Tax Appellate Tribunal, South Zonal Bench
Madras High Court · (2014) 310 ELT 673 : (2014) 3 LW 632
Customs Act, 1962 — Section 129, 129A, 129A(1), 146, 22
High Courts27 Jun 2014
W. Jaihar William Vs State of Tamil Nadu
Madras High Court · (2014) 8 MLJ 61
Criminal Procedure Code, 1973 (CrPC) — Section 190Passports Act, 1967 — Section 5, 5(2), 6(2)(f)Penal Code, 1860 (IPC) — Section 143, 147, 148, 188, 294
High Courts27 Jun 2014Dismissed
Urbanedge Hotels (P) Ltd. Vs Siraj & Renu
Madras High Court · (2014) 3 MadWN(Civil) 599
High Courts26 Jun 2014
The Tamil Nadu Wakf Board Vs M. Abudl Rahim
Madras High Court · (2014) 4 LLN 500 : (2014) 5 LW 156 : (2014) WritLR 889
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(i)(v), 2(o), 2(t), 47
High Courts26 Jun 2014
Senthil Kumar Vs N. Bharathi Mohan
Madras High Court · (2014) 3 MLJ(Cri) 337
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1A), 190(2B), 200, 204Penal Code, 1860 (IPC) — Section 109, 306, 307, 323, 324
High Courts26 Jun 2014
S. Kanagam Achi Vs The Director, Town and Country Planning
Madras High Court · (2014) 6 CTC 60 : (2014) 4 LW 469
Land Acquisition Act, 1894 — Section 6Tamil Nadu Town and Country Planning Act, 1971 — Section 26, 27, 36, 37, 37(2)
High Courts26 Jun 2014
Sri Veknataramanaswamy Blue Metals Vs District Collector
Madras High Court · (2014) 5 MLJ 397
Constitution of India, 1950 — Article 14, 14(iii), 19(1)(g), 301, 303Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15(1), 15(1A), 21, 23C
High Courts26 Jun 2014
State by: Inspector of Police, C.B.C.I.D., Idol Theft Prevention Section Vs Jacob
Madras High Court · (2014) 2 LW(Cri) 145
Criminal Procedure Code, 1973 (CrPC) — Section 102, 207, 215, 306(1), 313Evidence Act, 1872 — Section 11, 114, 8Penal Code, 1860 (IPC) — Section 109, 120(B), 120B, 380, 380(2)
High Courts26 Jun 2014
R. Krishnamurthi Vs Vairamurthi
Madras High Court · (2014) 4 LW 167 : (2014) 8 MLJ 198
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Specific Relief Act, 1963 — Section 6
High Courts26 Jun 2014
Ramesh C. Soningara Vs U. Chitra U. Chitra Vs Indian Bank
Madras High Court · (2015) 4 BC 454 : (2014) 6 MLJ 180
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 30(1)
High Courts26 Jun 2014
Rathna Vs Executive Officer
Madras High Court · (2014) 6 MLJ 621
Transfer of Property Act, 1882 — Section 106
High Courts26 Jun 2014
State Vs Jacob
Madras High Court · (2014) 3 MLJ(Cri) 407
Criminal Procedure Code, 1973 (CrPC) — Section 102, 207, 215, 306(1), 313Evidence Act, 1872 — Section 11, 114, 8Penal Code, 1860 (IPC) — Section 109, 120(B), 120B, 380, 380(2)
High Courts26 Jun 2014
K.V. Jeyaraj Vs The Chancellor of Universities
Madras High Court · (2014) 4 CTC 257 : (2014) 3 LLN 458
Constitution of India, 1950 — Article 133(1)(b), 246, 254University Grants Commission Act, 1956 — Section 10, 10(1), 11, 12, 12(1)
High Courts26 Jun 2014
R. Santhi Vs Nallammal (decd.)
Madras High Court · (2014) 4 LW 176
Transfer of Property Act, 1882 — Section 5, 6, 6(a)
High Courts26 Jun 2014
SIMS Metal Management Limited Vs Sabari Exim Pvt. Ltd.
Madras High Court · (2015) 1 ARBLR 225 : (2014) 4 LW 747 : (2014) 6 MLJ 494
Arbitration and Conciliation Act, 1996 — Section 34(2)(b)(ii), 44, 47, 48, 48(1)(b)
High Courts26 Jun 2014Dismissed
R. Vatsala Vs R. Krishna Kumar
Madras High Court · (2014) 3 MadWN(Civil) 711
High Courts26 Jun 2014Disposed Off
Dr. P.A. Subramanian Vs S. Ramasamy
Madras High Court · (2015) 1 MadWN(Civil) 762
High Courts25 Jun 2014
T. Senthil Kumar Vs Commissioner of Income Tax
Madras High Court · (2014) 369 ITR 101
Income Tax Act, 1961 — Section 132, 133A, 143(2), 147, 148