High Courts02 Jun 2014Dismissed
Chennai Port Stevedores Association Vs Ministry of Shipping
Madras High Court · (2014) 06 MAD CK 0092
Industrial Disputes Act, 1947 — Section 10(1A), 12(3), 17, 18(1), 7(B)Major Port Trusts Act, 1963 — Section 42, 48
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 131 of 182
High Courts30 May 2014
R. Rukumani Vs Government of Tamil Nadu
Madras High Court · (2014) 2 MLJ(Cri) 651
Arms Act, 1959 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts24 May 2014
Meyyappan Vs The Station House Officer
Madras High Court · (2014) 4 CTC 23
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 376, 506(i)Protection of Children From Sexual Offences Act, 2012 — Section 6
High Courts22 May 2014Dismissed
Maheswari Vs The Secretary to Government
Madras High Court · (2014) 3 ACC 615
Constitution of India, 1950 — Article 14, 21, 22(1), 221, 226Criminal Law (Amendment) Act, 2013 — Section 14Criminal Procedure Code, 1973 (CrPC) — Section 160, 174
High Courts22 May 2014
The Executive Engineer Vs The Inspector of Factories
Madras High Court · (2014) 05 MAD CK 0008
Constitution of India, 1950 — Article 46Industrial Disputes Act, 1947 — Section 5
High Courts22 May 2014
P. Sankaran Vs Somanathan and Company
Madras High Court · (2014) 4 CTC 753 : (2014) 6 MLJ 77 : (2014) 5 MLJ 680
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 114, 151
High Courts21 May 2014Disposed Off
Mrs. Kalavathy Vs The State
Madras High Court · (2014) 2 LW(Cri) 415
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3)
High Courts21 May 2014
D. Bhoobalasamy Vs The State of Tamil Nadu and Others M. Boopathy, Minor, rep by Father and Natural Guardian, P. Mohan Vs The State of Tamil Nadu, Anna University of Technology and The Controller of Examinations, Anna University of Technology Minor S. Kishore, represented by natural guardian and Father R. Sivasakthivel Vs The Secretary to Government, Higher Education Department, The Secretary, Tamilnadu Engineering Admissions and The Controller of Examinations, Anna University of Technology
Madras High Court · (2014) 3 LW 481
All India Council for Technical Education Act, 1987 — Section 10, 10(u), 11, 22, 23
High Courts21 May 2014
S. Kannan Vs The Commissioner of Police
Madras High Court · (2014) 3 CTC 676 : (2014) 4 FLT 595 : (2014) 5 MLJ 440
Constitution of India, 1950 — Article 21, 48A, 51A, 51A(g), 51A(h)Prevention of Cruelty to Animals Act, 1960 — Section 1, 11, 11(1), 11(1)(a), 11(1)(m)(ii)
High Courts14 May 2014Allowed
K. Veeraraghavan Vs The Secretary to Government, School Education Department, Chennai and Others
Madras High Court · (2014) 5 MLJ 479
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts14 May 2014Dismissed
Kasi Vs The state
Madras High Court · (2014) 2 LW(Cri) 219
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 407Penal Code, 1860 (IPC) — Section 109, 307, 307, 308, 309
High Courts14 May 2014Dismissed
Mrs. G. Pravina Vs Shri. Narendra Modi and The Director General of Police
Madras High Court · (2014) 3 LW 539 : (2014) 5 MLJ 421
Constitution of India, 1950 — Article 12, 19(1)(a), 19(1)(g), 21, 32Evidence Act, 1872 — Section 78(2), 81
High Courts08 May 2014Dismissed
T.R. Baalu Vs The Election Commission of India and Others
Madras High Court · (2014) 05 MAD CK 0025
High Courts08 May 2014Disposed Off
R. Anitha Vs The District Collector and Others
Madras High Court · (2014) 05 MAD CK 0024
High Courts08 May 2014Disposed Off
Krishnagiri Manavala Kalai Sangam Vs The Superintendent of Police, Krishnagiri District, The Deputy Superintendent of police, Krishnagiri and The Inspector of Police, Krishnagiri Town Police Station
Madras High Court · (2014) 05 MAD CK 0021
High Courts08 May 2014
M/s. Balaji Tyres Vs The Deputy Commercial Tax Officer, Ranipet
Madras High Court · (2014) 05 MAD CK 0016
Tamil Nadu Value Added Tax Act, 2006 — Section 54, 67, 67(4)
High Courts08 May 2014
The Coimbatore District Central Co-operative Bank Limited, Avinashi Branch Vs The Income Tax Officer, Tiruppur
Madras High Court · (2014) 05 MAD CK 0015
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131(1A), 194A(3)(v), 201(1), 201(1A), 246A
High Courts08 May 2014Dismissed
Moinuddin Sherri Vs The Commissioner, The Zonal Officer, Zonal No.II and The Divisional Engineer, Corporation of Chennai
Madras High Court · (2014) 05 MAD CK 0014
Madras City Municipal Corporation Act, 1919 — Section 246-A
High Courts08 May 2014Disposed Off
Dr. K. Rayar Vs Union of India and Others
Madras High Court · (2014) 05 MAD CK 0013
National Council for Teacher Education Act, 1993 — Section 14, 15, 17, 20