High Courts25 Apr 2014Dismissed
Ponnusami Chettiar Vs Palanisami Gounder
Madras High Court · (2014) 04 MAD CK 0207
Penal Code, 1860 (IPC) — Section 430, 432
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 136 of 182
High Courts25 Apr 2014
V. Raveendran Vs Capt. S.K. Joshua
Madras High Court · (2014) 5 MLJ 452
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Penal Code, 1860 (IPC) — Section 52Specific Relief Act, 1963 — Section 19, 19(a), 19(b)
High Courts25 Apr 2014
P. Swaminathan Vs M. Chidambaram
Madras High Court · (2014) 6 MLJ 397
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 2 Rule 2Trusts Act, 1882 — Section 78, 78(b), 79
High Courts25 Apr 2014Dismissed
D. Prabhu Srinivasan Vs Dr. G. Ramaprabha and Minor Satishkumar, rep. by mother and guardian Dr. G. Ramaprabha
Madras High Court · (2014) 2 LW(Cri) 133
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(1), 397(2), 397(3)
High Courts25 Apr 2014Allowed
V. Raghupathy Vs The Commissioner, Corporation of Chennai, The Assistant Commissioner/Zonal Officer Zone VII (New Zone IX) Nungambakkam, Chennai and The Appointment Committee Corporation of Chennai
Madras High Court · (2014) 3 LLJ 96
High Courts25 Apr 2014
P.A. Krishnappa Vs A. Raghu
Madras High Court · (2014) 2 LW(Cri) 236
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Apr 2014
Sarojini Vs Monikantan
Madras High Court · (2014) 4 LW 293
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 11 Rule 8, 11, 151
High Courts25 Apr 2014
Rajeev Sawhney Vs State
Madras High Court · (2014) 2 LW(Cri) 310 : (2014) 2 MLJ(Cri) 259
Constitution of India, 1950 — Article 14, 19, 19(i)(a), 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 2(h), 41, 41(1)Penal Code, 1860 (IPC) — Section 465, 468, 469, 471
High Courts25 Apr 2014
Texmaco Rail and Engineering Ltd. Vs ETA Engineering P. Ltd.
Madras High Court · (2014) 123 CLA 91 : (2014) 186 CompCas 299 : (2015) 2 CompLJ 73
Companies Act, 1956 — Section 2, 433(e), 434(1)(a), 439, 477
High Courts25 Apr 2014Dismissed
Miss. Aheli Bal Vs The Director Jipmer Puducherry and Medical Council of India
Madras High Court · (2014) WritLR 753
INDIRA GANDHI NATIONAL OPEN UNIVERSITY ACT, 1985 — Section 5Jawaharlal Institute of Post-graduate Medical Education and Research, Puducherry Act, 2008 — Section 1, 10, 10(5), 12, 12(a)University Grants Commission Act, 1956 — Section 26, 26(1)(f), 26(1)(g)
High Courts25 Apr 2014Allowed
B. Sethuramalingam Vs State of Tamil Nadu and Others
Madras High Court · (2014) WritLR 493
Tamil Nadu Co-operative Societies Act, 1983 — Section 71, 87Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 116(2)(x), 116(2)(xiii), 89(1), 90, 90(1)
High Courts25 Apr 2014Dismissed
Thuluva Vellalar Sangam Vs R. Manthrasalam and Others
Madras High Court · (2014) 3 LW 754
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 106, Order 21 Rule 57, 151, 35
High Courts25 Apr 2014
The Disciplinary Authority, Chief General Manager Vs R. Balachandran
Madras High Court · (2014) LabIC 3054
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts25 Apr 2014Allowed
C.M.T. Govindarajan (Deceased) and Others Vs S. Padmavathi and Others
Madras High Court · (2014) 7 MLJ 27
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Adoptions and Maintenance Act, 1956 — Section 11, 16
High Courts25 Apr 2014
Management, Christian Medical College and Hospital Vs D. Jeevanesan
Madras High Court · (2014) 3 LLJ 279
Constitution of India, 1950 — Article 30(1)Industrial Disputes Act, 1947 — Section 10, 11, 11APenal Code, 1860 (IPC) — Section 323, 324, 403
High Courts25 Apr 2014Dismissed
V. Vijayakumar Vs M. Murugadoss Deputy General Manager, The Management of TVS and Sons Ltd. And The Branch Manager, Villupuram
Madras High Court · (2014) 3 CTC 266 : (2014) 8 MLJ 287
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 4Constitution of India, 1950 — Article 12, 14, 227, 254, 254(1)Industrial Disputes Act, 1947 — Section 2, 2(i), 2(k), 2(s), 25
High Courts25 Apr 2014Dismissed
Three Star Poultry Farm and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2014) 04 MAD CK 0053
Arbitration Act, 1940 — Section 9Constitution of India, 1950 — Article 14, 226
High Courts25 Apr 2014Partly Allowed
K.G. Krishnamoorthi and Others Vs The Sub-Collector, Pollachi and The Secretary Coimbatore Marketing Committee, Coimbatore
Madras High Court · (2014) 5 CTC 11 : (2014) 3 LW 520
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 21, Order 21 Rule 4, Order 21 Rule 5Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 11, 18, 23(1), 23(1-A), 23(2)
High Courts25 Apr 2014Disposed off
The Tamil Nadu Advocate's Association Vs The Deputy Superintendent of Police and Others
Madras High Court · (2015) ALLMR(Cri) 251
Criminal Procedure Code, 1973 (CrPC) - Section 161, 173, 173(8), 482 — Penal Code, 1860 (IPC) - Section 323, 352, 427