High Courts08 May 2014
O.V. Nambiar, Managing Director, Chemical Construction Company Pvt. Ltd. Vs The Director General of Police and Others
Madras High Court · (2014) 05 MAD CK 0007
Penal Code, 1860 (IPC) — Section 147, 148, 427, 448, 506(ii)
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 132 of 182
High Courts08 May 2014Dismissed
M. Karthikeyan Vs Election Commission of India, The Chief Electoral Officer of Tamil Nadu Public Elections Department and The Returning Officer Tiruppur Parliament Constituency
Madras High Court · (2014) 05 MAD CK 0005
High Courts08 May 2014
The Coimbatore District Central Co-Operative Bank Limited Vs The Income Tax Officer, TDS Ward 1(5)
Madras High Court · (2014) 05 MAD CK 0004
Income Tax Act, 1961 — Section 194A(3)(v), 201(1), 201(1A), 246A
High Courts08 May 2014Dismissed
M/s. Deccan Chronicles Holdings Limited and Others Vs The Union of India, Reserve Bank of India and Canara Bank and Others
Madras High Court · (2014) 4 BC 37 : (2014) 121 CLA 383 : (2015) 191 CompCas 557 : (2015) 1 CompLJ 213 : (2014) 3 CTC 321 : (2014) 3 LW 499 : (2014) 4 MLJ 257
Banking Regulation Act, 1949 — Section 2, 21, 22, 22(4), 35Companies Act, 1956 — Section 433Constitution of India, 1950 — Article 14, 19(1)(f)
High Courts07 May 2014Dismissed
M. Dhandapani Vs The Election Commissioner of India and Others
Madras High Court · (2014) 05 MAD CK 0020
High Courts07 May 2014Dismissed
S.R.P. Venkatasubramani Rep. by his Power of Attorney, Ms.R. Sindhuja Vs The Bharathiyar University and Ms. Ashwini G.M.
Madras High Court · (2014) 05 MAD CK 0018
Constitution of India, 1950 — Article 215, 226Contract Act, 1872 — Section 17General Clauses Act, 1897 — Section 25
High Courts07 May 2014
Karuppathal Vs The Government of Tamil Nadu
Madras High Court · (2014) 5 CTC 282
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12(2), 16, 3(c), 31(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 24(1), 24(2)
High Courts07 May 2014Allowed
T. Ashok Kumar Vs Union Territory of Puducherry
Madras High Court · (2014) 6 MLJ 40
High Courts30 Apr 2014
Sushen Construction Private Limited Vs Member Secretary, Chennai Metropolitan Development Authority
Madras High Court · (2014) 6 MLJ 89
High Courts30 Apr 2014
Mani Vs State
Madras High Court · (2014) 3 MLJ(Cri) 18
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 107, 306, 309
High Courts30 Apr 2014
T. Kannan Vs Shapre Infotech India Ltd.
Madras High Court · (2014) 123 CLA 83 : (2014) 186 CompCas 193 : (2015) 1 CompLJ 438 : (2014) 5 LW 435
Companies Act, 1956 — Section 235, 237, 237(a)(ii), 237(b)(i)
High Courts30 Apr 2014
R. Ashok Vs Susila Jeyaraj
Madras High Court · (2014) 4 CTC 762 : (2014) 3 LW 879 : (2014) 6 MLJ 552
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 195(2)
High Courts30 Apr 2014Allowed
C. Veerathevar Vs The State of Tamilnadu
Madras High Court · (2014) 04 MAD CK 0277
High Courts30 Apr 2014Dismissed
A. Balan Vs The Joint Registrar, Co-operative Societies and The South Madras Electric Corporation Employees' Co-operative Stores Ltd.
Madras High Court · (2014) 04 MAD CK 0276
Constitution of India, 1950 — Article 12, 226Tamil Nadu Co-operative Societies Act, 1983 — Section 152, 153, 75
High Courts30 Apr 2014Dismissed
The Management, N.N. 565 Thiruvetriyur Primary Agricultural, Co-operative Bank Ltd. Vs The Labour Court, Madurai and K. Muniyasamy
Madras High Court · (2014) 4 LLN 743 : (2014) LLR 1053
High Courts30 Apr 2014
P.M. Murugan Vs The Presiding Officer, Labour Court, Madurai and The Management of TTK - LIG Limited The Management of TTK - LIG Limited Vs The Presiding Officer, Labour Court, Madurai and P.M. Murugan
Madras High Court · (2014) 143 FLR 105
High Courts30 Apr 2014Dismissed
V. Andi Thevar Vs The Senior Branch Manager, The LIC of India, Virugambakkam Branch
Madras High Court · (2014) LabIC 2984 : (2014) 3 MLJ(Cri) 298
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(3)
High Courts30 Apr 2014Dismissed
Board of Governors, Medical Council of India Vs E. Reshmi Irene and Others Charumathi and Others Vs The Chairman Medical Council of India and Others D.D. Medical College and D.D. Hospital Vs The Medical Council of India, The Secretary Government of Tamil Nadu Department of Health and Family Welfare Secretariat, Tamil Nadu Dr. M.G.R. Medical University and The Secretary Ministry of Health and Family Welfare D.D. Medical College and D.D. Hospital Vs D.D. Medical College 2012-2013, MBBS Students Welfare Association and Others
Madras High Court · (2014) 3 LW 193
Constitution of India, 1950 — Article 14, 226Dentists Act, 1948 — Section 10-AIndian Medical Council Act, 1956 — Section 10-A, 10-A(ii), 19, 19(2)
High Courts30 Apr 2014Allowed
K. Alli Vs The State of Tamil Nadu
Madras High Court · (2014) 04 MAD CK 0237
High Courts30 Apr 2014
In Re: Analog Financial Services P. Ltd.
Madras High Court · (2015) 126 CLA 26 : (2014) 187 CompCas 15 : (2015) 2 CompLJ 61
Companies Act, 1956 — Section 391, 391, 392, 393, 394