COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 138 of 182
High Courts22 Apr 2014
M. Annamalai Vs The Secretary to Government, School Education Department
Madras High Court · (2014) LabIC 2601
High Courts22 Apr 2014Partly Allowed
G. Ashokan Vs The District Collector and The Block Development Officer
Madras High Court · (2014) LabIC 2195 : (2014) 2 LLN 771 : (2014) 3 MLJ 769 : (2014) WritLR 454
Constitution of India, 1950 — Article 14, 16, 300AEmployment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3, 3(1)(d)
High Courts22 Apr 2014
M. Annamalai Vs Secretary to Government
Madras High Court · (2014) 4 LW 870 : (2014) 5 MLJ 513
High Courts22 Apr 2014Allowed
A. Shanmugam Vs The State of Tamil Nadu
Madras High Court · (2014) 3 LLJ 249
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts22 Apr 2014
The Managing Director, Tamil Nadu State Transport Corporation (Salem) Ltd. Vs Thiru. A. Kannan
Madras High Court · (2014) LabIC 3240 : (2014) 3 LW 660
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(t), 47, 47, 48Workmens Compensation Act, 1923 — Section 2, 30, 4(1)(c)(ii), 4(l)(c)(ii)
High Courts22 Apr 2014
K. Inbaraj Vs Union of India, State of Tamil Nadu and Shri Krishna Aided Primary School State of Tamil Nadu and The Secretary to Government, School Education Department Vs K. Inbaraj, Union of India and Shri Krishna
Madras High Court · (2014) 2 LW 641 : (2014) 3 MLJ 641
Constitution of India, 1950 — Article 142(1), 226, 226(2), 32
High Courts22 Apr 2014
K. Gayathri Vs The General Manager (Marketing Division) Bharat Petroleum Corporation Ltd.
Madras High Court · (2014) 4 LW 611
Constitution of India, 1950 — Article 226
High Courts22 Apr 2014
Ajay Kumar Gulecha Vs J. Vijayakumar and Others
Madras High Court · (2015) 1 CTC 811
Limitation Act, 1963 — Section 5
High Courts21 Apr 2014
G. Velmurugan Vs Soundaravalli
Madras High Court · (2014) 5 CTC 304
Constitution of India, 1950 — Article 227, 243K, 243ZA, 324Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 177, 294(b), 448, 506, 506(i)
High Courts21 Apr 2014Allowed
Dr. A. Jawahar Palaniappan Majority Shareholder and Director Kumudam Publications Pvt. Ltd. Vs State and P. Varadarajan
Madras High Court · (2014) 2 LW(Cri) 493 : (2014) 2 MLJ(Cri) 408
Income Tax Act, 1961 — Section 131Penal Code, 1860 (IPC) — Section 420, 465, 468, 471
High Courts21 Apr 2014
Dreymoor Fertilizers Overseas Pvt. Ltd. Vs Sterlite Industries (India) Ltd.
Madras High Court · (2014) 3 ARBLR 182 : (2014) 3 LW 270
Arbitration and Conciliation Act, 1996 — Section 34, 44, 46, 47, 48Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 43A, Order 21 Rule 46(1)(c)(iii), 47Companies Act, 1956 — Section 433(e), 434(1)(a)
High Courts21 Apr 2014
R. Pandiammal Vs S. Muthulakshmi
Madras High Court · (2014) 3 LW 374
Tamil Nadu Panchayats Act, 1994 — Section 122, 259(1)(d)(iii), 259(1)(d)(iv)
High Courts21 Apr 2014Dismissed
Rafiudeen Vs The State
Madras High Court · (2014) 3 CTC 243
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 25, 25A, 27A
High Courts21 Apr 2014Allowed
Kalaiselvi Vs The Principal Secretary to Govt., Home, Prohibition and Excise Department and The District Collector and District Magistrate, Thiruvarur District
Madras High Court · (2014) 04 MAD CK 0099
Constitution of India, 1950 — Article 22(1)Penal Code, 1860 (IPC) — Section 294(b), 307, 34, 342, 352
High Courts21 Apr 2014Dismissed
Mrs. Aarthy Shankar Vs Union of India
Madras High Court · (2014) 2 LW 913
Constitution of India, 1950 — Article 14, 21, 226Contempt of Courts Act, 1971 — Section 15(1)
High Courts21 Apr 2014
P. Raman Vs The Government of Tamil Nadu P. Sarvanan and Others Vs Government of Tamil Nadu and Tamil Nadu Public Service Commission V. Kannan and Others Vs The Secretary, Personnel and Administrative Reforms Department, The Secretary, Higher Educational Department and The Secretary, Tamil Nadu Public Service Commission
Madras High Court · (2014) 04 MAD CK 0055
University Grants Commission Act, 1956 — Section 12A, 26, 26(1)(f), 26(1)(g), 3
High Courts21 Apr 2014Disposed Off
F.J. Jerome Vs P. Vijayakumar
Madras High Court · (2014) 3 MadWN(Civil) 799
High Courts21 Apr 2014Disposed Off
S. Prabha Vs Nambirajan
Madras High Court · (2014) 3 MadWN(Civil) 297
High Courts17 Apr 2014Allowed
I. Jackuline Mary Vs The Superintendent of Police, Karur and Others
Madras High Court · (2014) LabIC 3875
Constitution of India, 1950 — Article 14, 15, 16, 16(2), 19Hindu Succession Act, 1956 — Section 10, 14, 15, 8