High Courts05 Jun 2014Allowed
M. Mani Vs The Secretary to Government
Madras High Court · (2014) 4 LLJ 462 : (2015) 1 SCT 446 : (2014) WritLR 1077
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 128 of 182
High Courts05 Jun 2014Allowed
G.S. Moganavalli Vs The Secretary to Government
Madras High Court · (2014) 06 MAD CK 0205
Constitution of India, 1950 — Article 14, 16
High Courts05 Jun 2014Dismissed
G. Ranganathan Vs The Principal Secretary/Commissioner
Madras High Court · (2014) 06 MAD CK 0112
High Courts05 Jun 2014Dismissed
A. Jamsheeda Bee Vs Hindustan Petroleum Corporation Ltd.
Madras High Court · (2014) 06 MAD CK 0109
High Courts05 Jun 2014Dismissed
A.M.D. Leenus Vs The Management of Tuticorin Stevedors Association
Madras High Court · (2014) 2 LLN 707
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 4(2), 9A
High Courts05 Jun 2014Allowed
T. Ravindran Vs The Government of Tamil Nadu
Madras High Court · (2014) WritLR 1094
High Courts05 Jun 2014
Kuruvamani Vs A. Muthu
Madras High Court · (2014) 4 CTC 653
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 110, 114Penal Code, 1860 (IPC) — Section 154, 158
High Courts05 Jun 2014
Ramasamy Vs Pattammal and Others
Madras High Court · (2015) 1 LW 437
Stamp Act, 1899 — Section 33, 35, 38, 38(2), 40
High Courts05 Jun 2014Disposed Off
Ramasamy Vs Pattanunal
Madras High Court · (2015) 1 MadWN(Civil) 710
High Courts05 Jun 2014Disposed Off
Bishop of Thanjavur Diocese Secretary Vs Savari Nayagam
Madras High Court · (2014) 3 MadWN(Civil) 271
High Courts04 Jun 2014
N. Balu Vs Chairman, State Bank of India
Madras High Court · (2014) 3 LLJ 31 : (2014) WritLR 824
High Courts04 Jun 2014
Chandrasekar Vs Secretary to Government, Tamilnadu Prohibition and Excise Department
Madras High Court · (2014) 3 MLJ(Cri) 638
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 336, 341, 392, 397, 427
High Courts04 Jun 2014Dismissed
K. Chandrasekar Vs Chairman and Managing, Director Indian Bank
Madras High Court · (2014) 06 MAD CK 0297
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(6)
High Courts04 Jun 2014
L. Sabjan Vs The District Collector
Madras High Court · (2014) 3 LW 792
Tamil Nadu Patta Pass Book Act, 1983 — Section 10, 12, 13, 3
High Courts04 Jun 2014Dismissed
R. Kannan Vs The Government of Tamilnadu
Madras High Court · (2014) 06 MAD CK 0263
Constitution of India, 1950 — Article 12, 14, 16, 162, 226
High Courts04 Jun 2014
T.K. Sadhananthan Vs The Sub-Divisional Magistrate Cum Revenue Divisional Officer
Madras High Court · (2014) 06 MAD CK 0256
Immoral Traffic (Prevention) Act, 1956 — Section 18, 18(1), 3(1), 4(1), 5(1)
High Courts04 Jun 2014
Parambikulam Aliyar Project Thirumoorthi Reservoir Project Committee Vs The Principal Secretary, Public Works Department
Madras High Court · (2014) 06 MAD CK 0217
High Courts04 Jun 2014
Mithra S.K. Private Limited Vs Thiru R. Gopinath
Madras High Court · (2014) 06 MAD CK 0174
Industrial Disputes Act, 1947 — Section 2-A(2)
High Courts04 Jun 2014Allowed
V. Palani Vs The Management of Metropolitan Transport Corporation (Chennai) Ltd.
Madras High Court · (2014) 06 MAD CK 0155
Companies Act, 1956 — Section 617Industrial Disputes Act, 1947 — Section 18(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(i), 2(j), 2(m), 2(o)
High Courts04 Jun 2014
R. Pareetha Beevi Vs The Chairman
Madras High Court · (2014) WritLR 739
Constitution of India, 1950 — Article 226