COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 134 of 182

High Courts29 Apr 2014

Nokia India Private Limited and Mr. Varun Menon Vs Deputy Commissioner (CT) Office of the Deputy Commissioner (CT) Enforcement (South), Joint Commissioner (Appeals) and State of Tamil Nadu

Madras High Court · (2014) 74 VST 287

Central Sales Tax Act, 1956 — Section 6A, 8(1), 8(2), 9(2)Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 142(2-A)

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High Courts29 Apr 2014Dismissed

K. Karunakaran Vs The Inspector of Police, The Sub-Inspector of Police, Bargur Police Station, Krishnagiri and P.K. Selvaraj

Madras High Court · (2014) 3 MLJ(Cri) 290

Evidence Act, 1872 — Section 40, 41, 41, 42, 43Penal Code, 1860 (IPC) — Section 406, 409, 420, 43, 506(i)

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High Courts29 Apr 2014

P. Rakesh Vs SLO Industries Ltd.

Madras High Court · (2014) 3 MLJ(Cri) 608

Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 11

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High Courts29 Apr 2014

Vijay Television (P.) Ltd. Vs Dispute Resolution Panel

Madras High Court · (2014) 270 CTR 505 : (2014) 369 ITR 113 : (2014) 225 TAXMAN 35

Income Tax Act, 1961 — Section 10, 139, 142, 143, 143(1)(a)

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High Courts29 Apr 2014

VVD and Sons (Pvt.) Ltd. Vs Central Board of Excise and Customs

Madras High Court · (2014) 310 ELT 718

Central Excises and Salt Act, 1944 — Section 35C(4), 35G, 35L, 37BConstitution of India, 1950 — Article 14, 19(i)(g), 21

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High Courts29 Apr 2014Dismissed

Jayalakshmi Ammal Vs Kaliaperumal

Madras High Court · AIR 2014 Mad 185 : (2014) 3 CTC 473 : (2014) 2 LW 894 : (2014) 7 MLJ 397

Constitution of India, 1950 — Article 13(2), 14, 15, 15(1), 15(2)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30Transfer of Property Act, 1882 — Section 21

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High Courts29 Apr 2014

M. Sathiya Prakash Vs State

Madras High Court · (2014) 3 MLJ(Cri) 343

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts29 Apr 2014Allowed

Selvi Vs The State of Tamil Nadu

Madras High Court · (2014) 04 MAD CK 0123

Penal Code, 1860 (IPC) — Section 294(b), 336, 341, 379, 397

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High Courts29 Apr 2014Allowed

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

Madras High Court · (2014) CriLJ 3674

Arms Act, 1959 — Section 25(1)(1B), 3Constitution of India, 1950 — Article 22(1)Penal Code, 1860 (IPC) — Section 147, 148, 34, 342, 364(A)

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High Courts29 Apr 2014

Murugesan Vs Secretary to Government

Madras High Court · (2014) 3 MLJ(Cri) 276

Madras Prohibition Act, 1937 — Section 4(1)(aaa), 4(1A)

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High Courts29 Apr 2014Allowed

P.K. Pounraj Vs State and MPS Steel Casting (P) Ltd.

Madras High Court · (2014) 3 MLJ(Cri) 270

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 417, 420

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High Courts29 Apr 2014Allowed

V.Karikalan Vs The Executive Engineer and The Assistant Engineer, Tamil Nadu Generation and Distribution Corporation Ltd.

Madras High Court · (2014) 04 MAD CK 0077

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts29 Apr 2014

N. Kowsalya Vs The Secretary to Government, Education Department, The Chairman, Teacher's Recruitment Board and The Member Secretary, Teacher's Recruitment Board P. Jayabharathi Vs State of Tamil Nadu S. Karthick and B. Vishalini Vs State of Tamil Nadu V. Sridevi Vs The State of Tamil Nadu, The Teachers' Recruitment Board and The Director of School Education

Madras High Court · (2014) 8 MLJ 134

Constitution of India, 1950 — Article 13(2), 14, 16, 16(1), 16(12)Right of Children to Free and Compulsory Education Act, 2009 — Section 23

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High Courts29 Apr 2014Dismissed

B. Rajendran Vs State and P. Dhanapal

Madras High Court · (2014) 3 CTC 446 : (2014) 2 LLN 728 : (2014) 4 LW 97 : (2014) WritLR 697

Constitution of India, 1950 — Article 308, 309, 310, 310(1), 310(2)Industrial Disputes Act, 1947 — Section 2(qq)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 11, 12(1), 12(2), 13, 13(1)

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High Courts29 Apr 2014

N. Prabhu Vs C. John Kennady

Madras High Court · (2014) 3 CTC 715

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(3)(c)

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High Courts29 Apr 2014Allowed