COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 133 of 182

High Courts30 Apr 2014Dismissed

V. Rathika Vs The Principal Secretary, to the Government of Tamilnadu Personnel and Administrative (k) Department and The Secretary, Tamilnadu Public Service Commission

Madras High Court · (2014) 04 MAD CK 0190

Constitution of India, 1950 — Article 14, 16, 16(4), 226, 25

High Courts30 Apr 2014Allowed

D. Buela Ananthi Vs The Government of Tamil Nadu and Others

Madras High Court · (2014) LabIC 2469 : (2014) 4 LLN 739 : (2014) WritLR 544

High Courts30 Apr 2014Allowed

The Management of Bakthavatchalam Vidyashram Vs The Workmen, rep. by The President, Southern Employees Association and The Presiding Officer, Industrial Tribunal, High Court Campus

Madras High Court · (2014) 142 FLR 996 : (2014) LabIC 4438 : (2014) 4 LLJ 598 : (2014) 4 LW 187 : (2014) 2 LW 779

Right of Children to Free and Compulsory Education Act, 2009 — Section 2(a), 23

High Courts30 Apr 2014

P. Muthusamy Vs State of Tamil Nadu

Madras High Court · (2014) 5 MLJ 129

High Courts30 Apr 2014

Managing Director Vs Kalamani

Madras High Court · (2014) 6 MLJ 207

High Courts30 Apr 2014Allowed

Karthick Theodre Vs State

Madras High Court · (2014) 4 CCR 50 : (2014) CriLJ 4919 : (2015) 2 Crimes 435 : (2014) 3 CTC 568 : (2014) 1 LW(Cri) 614 : (2014) 2 MLJ(Cri) 421 : (2015) 1 RCR(Criminal) 889

Criminal Procedure Code, 1973 (CrPC) — Section 164, 188, 207, 313, 465Evidence Act, 1872 — Section 114, 145, 3, 8Penal Code, 1860 (IPC) — Section 294(b), 376, 4, 417, 420

High Courts30 Apr 2014Dismissed

M. Satheesh Vs The Tamil Nadu Public Service Commission

Madras High Court · (2014) 04 MAD CK 0076

High Courts30 Apr 2014Dismissed

Alexander Vyukhin @ Alex Vs State

Madras High Court · (2014) 2 MLJ(Cri) 519

Constitution of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 22, 23, 24, 27A

High Courts30 Apr 2014Dismissed

P. Santha Vs S. Arumugam, N. Mani, R. Natesan and Ramasamy Gounder

Madras High Court · (2014) 3 LW 827

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151, 47Hindu Succession (Amendment) Act, 2005 — Section 6(1)(c)Hindu Succession Act, 1956 — Section 6

High Courts30 Apr 2014Disposed Off

P. Santha Vs S. Arumugam

Madras High Court · (2014) 2 MadWN(Civil) 546

High Courts30 Apr 2014Dismissed

Karuna @ Natarajan Vs S. Dhanakotti

Madras High Court · (2014) 3 MadWN(Civil) 11

High Courts29 Apr 2014

B.A. Mahalingam Vs State of Tamil Nadu

Madras High Court · (2014) 3 MLJ(Cri) 28

Criminal Procedure Code, 1973 (CrPC) — Section 173, 174Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306

High Courts29 Apr 2014Allowed

Periyakkal Vs The Inspector of Police, The Commissioner of Police and The Secretary to Government, Home, Prohibition and Excise Department

Madras High Court · (2014) 04 MAD CK 0273

Arms Act, 1959 — Section 25(1)(1B), 3Constitution of India, 1950 — Article 22(1)Penal Code, 1860 (IPC) — Section 147, 148, 294(b), 34, 341

High Courts29 Apr 2014Allowed

Malar Vs The Inspector of Police, The Commissioner of Police and The Secretary to Government

Madras High Court · (2014) CriLJ 3158

Arms Act, 1959 — Section 25(1)(1B), 3Constitution of India, 1950 — Article 22(1)Penal Code, 1860 (IPC) — Section 147, 148, 294(b), 34, 341

High Courts29 Apr 2014Allowed

Maideen Beevi Vs The Government of Tamil Nadu and The Commissioner of Police

Madras High Court · (2014) 04 MAD CK 0271

Arms Act, 1959 — Section 25(1)(1B), 3Constitution of India, 1950 — Article 22(1)Penal Code, 1860 (IPC) — Section 147, 148, 294(b), 336, 34

High Courts29 Apr 2014Dismissed

M/s. Omni Fusion Technologies Vs The Chairman, Tamil Nadu Electricity Board, Anna Salai, The Chief Engineer (Commercial), Tamil Nadu Electricity Board and The Superintending Engineer, Pudukottai Electricity Distribution Circle, Pudukottai

Madras High Court · (2014) 4 MLJ 657 : (2014) WritLR 793

Electricity (Supply) Act, 1948 — Section 49, 79(j)

High Courts29 Apr 2014Dismissed

Jayakumar Vs State

Madras High Court · (2014) 3 MLJ(Cri) 602

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 380, 382, 449

High Courts29 Apr 2014

Ramki Vs State of Tamil Nadu

Madras High Court · (2014) CriLJ 4655 : (2014) 3 MLJ(Cri) 294

Madras Prohibition Act, 1937 — Section 4(1)(aaa), 4(1)(H), 4(1A)Penal Code, 1860 (IPC) — Section 420, 468, 471, 473, 475

High Courts29 Apr 2014Dismissed

Subramaniam and P. Murugan Vs K. Veerakumar

Madras High Court · (2014) 3 LW 397 : (2014) 7 MLJ 600

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

High Courts29 Apr 2014Allowed

P. Kumaresan Vs Rajammal

Madras High Court · (2014) 04 MAD CK 0209

Civil Procedure Code, 1908 (CPC) — Section 115