High Courts08 Dec 2014
R. Chandrasekaran Vs The Central Administrative Tribunal Madras Bench
Madras High Court · (2014) 12 MAD CK 0201
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 14 of 182
High Courts08 Dec 2014
The Secretary Department of Telecommunications Ministry of Communication and Information Technology Vs B. Manohar
Madras High Court · (2014) 12 MAD CK 0200
High Courts08 Dec 2014
J. Harikrishnan Vs The Management of Hanil Tube Private Limited
Madras High Court · (2015) 1 LLJ 402
High Courts08 Dec 2014
Ganesh Vs State
Madras High Court · (2015) 1 LW(Cri) 98
Criminal Procedure Code, 1973 (CrPC) — Section 216, 319, 397, 397(2), 401Evidence Act, 1872 — Section 138, 165Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7(A), 7A, 7A
High Courts08 Dec 2014
R. Venkataraman Vs R. Kumar
Madras High Court · (2014) 12 MAD CK 0154
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99, Order 6 Rule 4, Order 9 Rule 13Penal Code, 1860 (IPC) — Section 420
High Courts08 Dec 2014
N. Prakash Vs The Registrar, Debts Recovery Appellate Tribunal
Madras High Court · AIR 2015 Mad 52 : (2015) 3 BC 88 : (2014) 5 LW 827
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29, 30, 31A
High Courts08 Dec 2014
Dharani Sugars and Chemicals Ltd. Vs Assistant Commissioner (CT), Valluvarkottam Assessment Circle and Others
Madras High Court · (2015) 83 VST 233
Constitution of India, 1950 - Article 226Tamil Nadu General Sales Tax Act, 1959 - Section 12(3)(a) 8
High Courts08 Dec 2014
Flowserve (India) Controls Pvt. Ltd. Vs Assistant Commissioner (CT), Avanashi Road Circle
Madras High Court · (2015) 83 VST 502
Tamil Nadu Value Added Tax Act, 2006 - Section 18(3) 19(2) 19(2)(v)
High Courts08 Dec 2014Allowed
The Ootacamund Club Vs Commissioner, Udhagamandalam Municipality
Madras High Court · (2015) WritLR 717
Tamil Nadu Town and Country Planning Act, 1971 - Section 49 56
High Courts08 Dec 2014Dismissed
Sri Ganesh Vs State Rep. By Inspector of Police
Madras High Court · (2015) 1 MadWNCri 310
High Courts08 Dec 2014Disposed Off
N. Saravanan Vs Manujothi Ashramam, Head Quarters at Sathya Nagaram, Odaimarichan
Madras High Court · (2015) 1 MadWN(Civil) 427
High Courts08 Dec 2014Disposed Off
U. Jinadoss Vs D. Nagaraj
Madras High Court · (2015) 1 MadWN(Civil) 468
High Courts08 Dec 2014
M. Vairavan Vs Kaliyammal
Madras High Court · (2014) 12 MAD CK 0023
Evidence Act, 1872 — Section 45, 73Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 20
High Courts08 Dec 2014
R. Subramani Vs Nagammal
Madras High Court · (2015) 3 CTC 42
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts08 Dec 2014
A. Subramanian Vs The Director General of Police
Madras High Court · (2014) 12 MAD CK 0021
High Courts06 Dec 2014
The Oriental Insurance Company Limited Vs Pandiammal
Madras High Court · (2014) 12 MAD CK 0314
High Courts05 Dec 2014
A.R.R. Sales Agency Vs The Customs, Excise and Service Tax Appellate Tribunal
Madras High Court · (2014) 12 MAD CK 0390
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11B(5), 12B
High Courts05 Dec 2014
The Commissioner of Central Excise Vs Sundaram Clayton Limited
Madras High Court · (2015) 317 ELT 433 : (2015) 34 GSTR 356
Central Excises and Salt Act, 1944 — Section 5A
High Courts05 Dec 2014
ARR Sales Agency Vs The CESTAT
Madras High Court · (2014) 12 MAD CK 0328
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11B(5), 12B
High Courts05 Dec 2014
R. Madurai Veeran Vs The Assistant Engineer Tamil Nadu Generation and Distribution Corporation Limited
Madras High Court · (2014) 12 MAD CK 0308
Constitution of India, 1950 — Article 21