High Courts25 Jun 2014
B. Sivashankar Vs State of Tamil Nadu
Madras High Court · (2014) 3 MLJ(Cri) 577
Constitution of India, 1950 — Article 22, 22(5)Foreigners Act, 1946 — Section 14, 14(A)(b), 14(c)National Security Act, 1980 — Section 3
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 117 of 182
High Courts25 Jun 2014
T. Sathishkumar Vs State of Tamil Nadu
Madras High Court · (2014) 3 MLJ(Cri) 554
Constitution of India, 1950 — Article 22, 22(5)Foreigners Act, 1946 — Section 14, 14(A)(b), 14(c)National Security Act, 1980 — Section 3
High Courts25 Jun 2014
Sakretish Vs State
Madras High Court · (2014) 06 MAD CK 0304
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326
High Courts25 Jun 2014
A. Subramanian Vs Inspector of Police
Madras High Court · (2014) 2 LW(Cri) 277 : (2014) 3 MLJ(Cri) 259
Companies Act, 1956 — Section 210(A), 617Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 239, 240, 245Penal Code, 1860 (IPC) — Section 21
High Courts25 Jun 2014
G. Radhakrishnan Vs Kanna Pillai
Madras High Court · (2014) 5 CTC 275 : (2014) 5 MLJ 705
High Courts25 Jun 2014
K. Swaminathan Vs The District Collector
Madras High Court · (2014) 06 MAD CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts25 Jun 2014
R. Subbe Gowder Vs Marakkal
Madras High Court · (2014) 06 MAD CK 0162
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12, 12(2), 37(1), 37(2)
High Courts25 Jun 2014
Y. Srijeyan Vs State of Tamil Nadu
Madras High Court · (2014) 4 MLJ(Cri) 297
Constitution of India, 1950 — Article 21, 22, 22(5)Foreigners Act, 1946 — Section 14, 14(A)(b), 14(c), 2(f), 5(1)(a)National Security Act, 1980 — Section 3
High Courts25 Jun 2014
Vijaya Vs Ranganathan
Madras High Court · (2014) 4 LW 193 : (2014) 6 MLJ 704
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 6
High Courts25 Jun 2014
R. Vijayarani Vs Inspector of Police and Others
Madras High Court · (2015) 1 Crimes 563
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 319Penal Code, 1860 (IPC) — Section 120(B), 34, 420
High Courts24 Jun 2014
Thamizhselvi Vs The State
Madras High Court · (2014) 2 LW(Cri) 533
Constitution of India, 1950 — Article 21, 22, 22(1), 22(5)Explosive Substances Act, 1908 — Section 3National Security Act, 1980 — Section 3, 5
High Courts24 Jun 2014
Rathinam Vs Srivilliputtur Kottappuram Vaisiya Chettiyar
Madras High Court · (2014) 5 LW 254
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9(2), Order 43 Rule 1(d)Limitation Act, 1963 — Section 5
High Courts24 Jun 2014
G. Nagalakshmi Vs Director General of Police
Madras High Court · (2014) 7 MLJ 452
Constitution of India, 1950 — Article 19(1)(a), 21
High Courts24 Jun 2014
Nitin Nayar Vs Commissioner of Customs, Tuticorin
Madras High Court · (2014) 310 ELT 294
Customs Act, 1962 — Section 110, 115(2)
High Courts24 Jun 2014
Polyfine Industries Vs P. Gopal
Madras High Court · (2014) 3 MLJ(Cri) 136
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jun 2014
Dalichand Vs The State of Tamil Nadu
Madras High Court · (2014) 06 MAD CK 0305
Penal Code, 1860 (IPC) — Section 406, 420
High Courts24 Jun 2014
Shanmuga Battar Vs The Executive Officer
Madras High Court · (2014) 06 MAD CK 0300
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63, 63(e), 69(1)
High Courts24 Jun 2014
R. Krishnasamy Vs The District Collector
Madras High Court · (2014) 4 CTC 220 : (2014) 4 FLT 736 : (2014) 4 LW 454 : (2014) 6 MLJ 217