High Courts24 Jun 2014
M. Perumal Vs The Principal Secretary and Commissioner
Madras High Court · (2014) 06 MAD CK 0127
Constitution of India, 1950 — Article 14Madras City Municipal Corporation Act, 1919 — Section 349, 352, 394, 85(3)(c), 86
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 118 of 182
High Courts24 Jun 2014
DD Medical College Vs Board of Governors
Madras High Court · (2014) 06 MAD CK 0115
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 226
High Courts24 Jun 2014
A.R. Arunachalam Vs Life Insurance Corporation of India
Madras High Court · (2014) 06 MAD CK 0114
High Courts24 Jun 2014
R. Palaniappan Vs District Collector
Madras High Court · (2014) 5 MLJ 879 : (2014) WritLR 885
Constitution of India, 1950 — Article 19Tamil Nadu District Municipalities Act, 1920 — Section 321(11), 338, 339
High Courts24 Jun 2014Allowed
S. Muthulakshmi Vs The Record officer
Madras High Court · (2014) 4 LW 297
Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts24 Jun 2014Allowed
K.K. Syed Masood Vs The State of Tamil Nadu
Madras High Court · (2014) 06 MAD CK 0073
Constitution of India, 1950 — Article 136
High Courts24 Jun 2014Dismissed
K. Kumaran Vs The Joint Registrar Cooperative Societies
Madras High Court · (2014) 06 MAD CK 0069
High Courts24 Jun 2014Partly Allowed
The Managing Director, Tamil Nadu Housing Board Vs Santhanaraj
Madras High Court · (2014) 06 MAD CK 0068
High Courts24 Jun 2014
Special District Revenue Officer (Land Acquisition) Vs S. Gnanadeepam
Madras High Court · (2014) 8 MLJ 750
Arbitration and Conciliation Act, 1996 — Section 34National Highways Act, 1956 — Section 3A(1), 3D(1)
High Courts24 Jun 2014
Muthusamy Vs Secretary to Government, Health and Family Welfare Department
Madras High Court · (2014) 8 MLJ 701
High Courts24 Jun 2014
Anand Cine Service Vs CESTAT
Madras High Court · (2015) 37 STR 708
Central Excises and Salt Act, 1944 — Section 35F, 35GFinance Act, 1994 — Section 83
High Courts24 Jun 2014
Asian Health and Nutri Foods Ltd. Vs The Debts Recovery Tribunal
Madras High Court · (2014) 5 LW 777
Civil Procedure Code, 1908 (CPC) — Section 16, 16, 16, 17, 17, 17Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(1)(b), 2(1)(i), 22
High Courts23 Jun 2014
Farooque Dadabhoy Vs Usha S. Bhat
Madras High Court · (2014) 4 CTC 290
Specific Relief Act, 1963 — Section 10, 16, 16(c), 20
High Courts23 Jun 2014
Kanniah Naidu Vs Kalaichelvan
Madras High Court · (2014) 6 MLJ 461
Transfer of Property Act, 1882 — Section 53A
High Courts23 Jun 2014
Cholamandalam Investment and Finance Co., Ltd. Vs The Chief Secretary to Govt.
Madras High Court · (2014) 4 LW 240 : (2014) 2 LW(Cri) 260
Constitution of India, 1950 — Article 14, 19, 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 457Penal Code, 1860 (IPC) — Section 120(b), 406, 420
High Courts23 Jun 2014Allowed
R. Raja Vs The Inspector of Police CBCID
Madras High Court · (2014) 06 MAD CK 0299
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 489(A), 489(A), 489(B), 489(C), 489(D)
High Courts23 Jun 2014
A. Enose Rajan Vs Director General
Madras High Court · (2014) 143 FLR 761 : (2014) LabIC 3509 : (2014) 3 LLN 783 : (2014) 5 MLJ 449
High Courts23 Jun 2014
M. Maniannan Vs B. Chandrika
Madras High Court · (2014) 4 CTC 836 : (2014) 3 LW 831 : (2014) 6 MLJ 43
Civil Procedure Code, 1908 (CPC) — Section 47Contempt of Courts Act, 1971 — Section 10Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(vi), 11(3), 25
High Courts23 Jun 2014
C. Banumathi Vs Assistant Director, Health Services
Madras High Court · (2014) 7 MLJ 464