High Courts17 Apr 2014
R.C. Auto Centre (S.I.) Vs Income Tax Officer, Coimbatore
Madras High Court · (2015) 275 CTR 104 : (2014) 366 ITR 305 : (2014) 224 TAXMAN 354
Income Tax Act, 1961 — Section 44AB, 68
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 139 of 182
High Courts17 Apr 2014Allowed
Nangai Vs Superintendent of Police
Madras High Court · (2014) 3 CTC 497 : (2014) 2 LLN 511 : (2014) 4 LW 364 : (2014) 4 MLJ 12
Constitution of India, 1950 — Article 14, 15, 16, 16(2), 19
High Courts17 Apr 2014Allowed
K.T.V. Health Foods (P) Limited Vs The Chairman Tamil Nadu Electricity Board, The Superintending Engineer Chennai Edc/ North and Indian Bank Asset Recovery Management
Madras High Court · (2014) WritLR 814
High Courts17 Apr 2014
L. Narayana Reddy Vs Inspector General of Registration
Madras High Court · (2014) 7 MLJ 481
High Courts17 Apr 2014
The State of Tamil Nadu Vs M. Seeniammal
Madras High Court · (2014) 4 LLN 216 : (2014) 4 LW 657
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 14, 142, 16, 226
High Courts17 Apr 2014
The National Cooperative Sugar Mills Staff Union Vs State of Tamilnadu and Others
Madras High Court · (2014) 2 LLJ 520
Industrial Disputes Act, 1947 — Section 25(k)(2), 25(M), 25M, 25-M
High Courts17 Apr 2014
Kavitha Vs Nallaponnu
Madras High Court · (2014) 4 LW 532
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 151Evidence Act, 1872 — Section 134, 138
High Courts17 Apr 2014
Narasu's Coffee Company Vs R.P. Sarathy
Madras High Court · (2014) 3 LW 419 : (2014) 5 MLJ 710
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 14(1), Order 7 Rule 14(2)Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 48
High Courts16 Apr 2014
Revathi Vs Nanammal
Madras High Court · (2014) 5 LW 260
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 79, 80, 80(1)Stamp Act, 1899 — Section 27, 64Succession Act, 1925 — Section 2(h), 63
High Courts16 Apr 2014
Ranganathan, Ramanan and Nagendran Vs The State of Tamilnadu
Madras High Court · (2014) 04 MAD CK 0256
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(ii)
High Courts16 Apr 2014Dismissed
The Divisional Manager, New India Assurance Company Ltd. Vs Periyapaapa (Died) and Others
Madras High Court · (2015) 3 ACC 781 : (2015) ACJ 1594 : (2016) 1 AnWR 169
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 147, 149, 149(2), 149(2)(a), 149(2)(a)(ii)Penal Code, 1860 (IPC) — Section 279, 304-A, 337
High Courts16 Apr 2014
K. Nirmala Vs Sellamuthu
Madras High Court · (2014) 4 LW 72 : (2014) 7 MLJ 831
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 96Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 16(c)
High Courts16 Apr 2014
Kanniamma Vs Commissioner of Police
Madras High Court · (2014) 3 MLJ(Cri) 1
Constitution of India, 1950 — Article 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 8(c)
High Courts16 Apr 2014
B. Sujatha and K. Kousika Vs State
Madras High Court · (2014) 04 MAD CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 107, 306
High Courts16 Apr 2014
Commissioner of Income Tax, Chennai Vs The Lakshmi Vilas Bank Ltd.
Madras High Court · (2014) 04 MAD CK 0125
Income Tax Act, 1961 — Section 143(3), 32, 33, 34, 35
High Courts16 Apr 2014
The Commissioner of Income Tax Vs Shri Madurai Chettiyar Karthikeyan
Madras High Court · (2014) 223 TAXMAN 350
Income Tax Act, 1961 — Section 2(22)(e)
High Courts16 Apr 2014Allowed
M. Ramamurthy Vs The State Level Scrutiny Committee
Madras High Court · (2014) 04 MAD CK 0100
High Courts16 Apr 2014
V.L. Ramanathan Vs Salem Nagarathar Sangam
Madras High Court · (2014) 4 LW 174
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21, Order 19 Rule 1, Order 19 Rule 2, 151
High Courts16 Apr 2014
The Commissioner of Income Tax Vs M/s. Mysore Premier Investment Co. Ltd.
Madras High Court · (2014) 04 MAD CK 0075
High Courts16 Apr 2014Disposed Off
Assistant Manager Vs T. Narendiran
Madras High Court · (2014) 1 TNMAC 836