High Courts03 Jun 2014Dismissed
S.M. Sekkilar Vs The Secretary to Govt. of Tamilnadu
Madras High Court · (2014) 06 MAD CK 0145
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 130 of 182
High Courts03 Jun 2014Dismissed
The Managing Director, Tamilnadu State Transport Corporation Ltd. Vs Elumalai
Madras High Court · (2014) 06 MAD CK 0143
High Courts03 Jun 2014Dismissed
K.K. Poongodi Vs Bharat Petroleum Corporation Limited
Madras High Court · (2014) 06 MAD CK 0108
Constitution of India, 1950 — Article 226
High Courts03 Jun 2014Allowed
The Correspondent Vs The Chief Educational Officer
Madras High Court · (2014) 06 MAD CK 0101
High Courts03 Jun 2014Dismissed
A. Reegan Vs The Director General of Police
Madras High Court · (2014) 06 MAD CK 0100
Penal Code, 1860 (IPC) — Section 294(b), 323
High Courts03 Jun 2014
P. Muthuramalingam Vs The Secretary to Government
Madras High Court · (2014) 06 MAD CK 0099
High Courts03 Jun 2014Allowed
R. Lakshminarayanan Vs Haji Abdul Khader Nagada Trust
Madras High Court · (2014) 3 LW 331 : (2014) 4 MLJ 680
Transfer of Property Act, 1882 — Section 106
High Courts03 Jun 2014Allowed
K.S. Josephine Vs The Secretary, Rural Development and Panchayat Raj Department
Madras High Court · (2014) 06 MAD CK 0057
High Courts02 Jun 2014Allowed
Rajakumari Vs State of Tamilnadu
Madras High Court · (2014) 06 MAD CK 0266
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 294(b), 323, 336, 341, 392
High Courts02 Jun 2014Allowed
Sivakumar Vs State of Tamilnadu
Madras High Court · (2014) 06 MAD CK 0260
Penal Code, 1860 (IPC) — Section 294(b), 302, 307, 336, 341
High Courts02 Jun 2014Dismissed
ANI Chennai Exports Pvt. Ltd. Vs K.P. Rajendran
Madras High Court · (2014) 5 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 2-ANegotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts02 Jun 2014Allowed
Sundari Vs State of Tamilnadu
Madras High Court · (2014) 06 MAD CK 0172
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 146, 147, 201, 294(b), 302
High Courts02 Jun 2014Allowed
Mathivanan Vs The Secretary to Government, Home, Prohibition and Excise Department
Madras High Court · (2014) 06 MAD CK 0171
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 294(b), 302, 307
High Courts02 Jun 2014
Ennore Port Limited Vs Haskoning B.V.
Madras High Court · (2015) 2 ARBLR 196 : (2014) 5 MLJ 518
Arbitration and Conciliation Act, 1996 — Section 21, 33, 34Contract Act, 1872 — Section 70
High Courts02 Jun 2014Allowed
Radhakrishnan Vs The Secretary to the Government
Madras High Court · (2014) 06 MAD CK 0105
Constitution of India, 1950 — Article 21, 22(5)Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 109, 120(b), 147, 148, 149
High Courts02 Jun 2014Disposed Off
J. Jayakrishnan Vs The State of Tamil Nadu
Madras High Court · (2014) 06 MAD CK 0103
High Courts02 Jun 2014Allowed
K. Vijayakumar Vs The State of Tamilnadu
Madras High Court · (2014) 06 MAD CK 0102
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 294(b), 307, 336, 341, 353