High Courts28 Apr 2014Dismissed
P.Gowriammal Vs The Sub-Registrar, Karaikal
Madras High Court · (2014) 04 MAD CK 0261
Registration Act, 1908 — Section 71, 72
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 135 of 182
High Courts28 Apr 2014
Divisional Engineer (Administration) Vs Arumuga Perumal
Madras High Court · (2014) 4 LW 424
Land Acquisition Act, 1894 — Section 18, 4(1), 54
High Courts28 Apr 2014
Madurai Bar Association Vs The State of Tamil Nadu
Madras High Court · (2014) 6 CTC 270 : (2014) 4 LW 892
Land Acquisition Act, 1894 — Section 11, 11A, 16, 31, 31(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts28 Apr 2014
Tamilnadu State Transport Corporation Vs S. Sundaram
Madras High Court · (2014) 3 ACC 685
Motor Vehicles Act, 1988 — Section 163A, 166, 168, 169Penal Code, 1860 (IPC) — Section 279, 337Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i)
High Courts28 Apr 2014
The Director of Medical Vs K. Ragothaman
Madras High Court · (2014) 5 CTC 90 : (2014) WritLR 791
High Courts28 Apr 2014Allowed
Anburose Vs The Secretary to the Govt., Chennai and The Commissioner of Police, Chennai
Madras High Court · (2014) 04 MAD CK 0092
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 294(b), 307, 323, 336, 341
High Courts28 Apr 2014
Indian Bank, Asset Recovery Management Branch Vs B. Venkataraman
Madras High Court · (2014) 6 CTC 751 : (2014) 8 MLJ 47
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(iv), 15
High Courts28 Apr 2014
R. Eakamparam Vs Government of Tamil Nadu
Madras High Court · (2014) 4 LW 562
Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 152, 152(1), 24A, 4(3)Tamil Nadu Panchayats Act, 1994 — Section 241
High Courts28 Apr 2014
M. Umadevi Vs The State of Tamil Nadu
Madras High Court · (2014) WritLR 901
Constitution of India, 1950 — Article 14, 16
High Courts28 Apr 2014Dismissed
S. Felix Vs The Controller of Examination, The Registrar, The Tamilnadu Dr. Ambedkar Law University, The Controller of Examination and The Registrar, University of Madras, Chennai
Madras High Court · (2014) 04 MAD CK 0079
High Courts28 Apr 2014Disposed Off
R.Anandan Vs The Personal Assistant (General) to the District Collector, Chennai
Madras High Court · (2014) 04 MAD CK 0057
High Courts28 Apr 2014
Indian Bank Vs B. Venkataraman and Others
Madras High Court · (2015) 1 BC 641
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(iv), 15
High Courts28 Apr 2014Dismissed
Shriram General Insurance Co. Ltd. Vs Bhuvaneswari and Others
Madras High Court · (2015) ACJ 1997
Civil Procedure Code, 1908 (CPC) - Section 2(11)Constitution of India, 1950 - Article 14Motor Vehicles Act, 1988 - Section 140 158 165 166 166(1)
High Courts28 Apr 2014Dismissed
Krishna Ponnuswamy Vs Dr. Punitha Anand
Madras High Court · (2015) 1 MadWN(Civil) 10
High Courts25 Apr 2014
Arulmigu Sakthivaneswaraswamy Temple Vs Habib Rahman
Madras High Court · (2014) 6 CTC 37
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 34, 78, 78(1), 79Transfer of Property Act, 1882 — Section 106
High Courts25 Apr 2014
P. Albert Sagaya Raj Vs State
Madras High Court · (2014) 2 LW(Cri) 430 : (2014) 4 MLJ(Cri) 262
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 294(b), 354, 406, 498(A), 498A
High Courts25 Apr 2014
N.S. Nanjundasamy Vs V. Nanjundasamy
Madras High Court · (2014) 6 MLJ 709
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 41 Rule 27, 92
High Courts25 Apr 2014
Sparebanken Sogn OG Fjordane Vs Spence and Co.
Madras High Court · (2014) 7 MLJ 699
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts25 Apr 2014Allowed
Arokiasamy Vs State
Madras High Court · (2014) 3 CTC 404 : (2014) 2 MLJ(Cri) 401
Criminal Procedure Code, 1973 (CrPC) — Section 174, 207, 313Evidence Act, 1872 — Section 113A, 32(1)Penal Code, 1860 (IPC) — Section 107, 306, 307, 309
High Courts25 Apr 2014Disposed Off
The Tamil Nadu Advocate's Association Vs The Deputy Superintendent of Police, CBI and K. Muthuramalingam Women Lawyers' Association Vs The Deputy Superintendent of Police, CBI
Madras High Court · (2014) 3 CCR 93 : (2015) CriLJ 2488 : (2015) 1 Crimes 135 : (2014) 3 CTC 529 : (2014) 2 LW(Cri) 55 : (2014) 2 MLJ(Cri) 641 : (2015) 2 RCR(Criminal) 110
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(8), 482Penal Code, 1860 (IPC) — Section 323, 352, 427