High Courts09 Apr 2014
V. Ramar Vs The State of Tamilnadu
Madras High Court · (2014) WritLR 687
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 142 of 182
High Courts09 Apr 2014
K. Ramasundaram Vs The State of Tamil Nadu and Others Residents Welfare Association Vs The Secretary, Housing and Urban Development (UD3(2)) Department, Government of Tamil Nadu, The Member Secretary, Chennai Metropolitan Development Authority (CMDA), The Metropolitan Transport Project (Railways) and Chennai Metro Rail Ltd. S. Ekambaram and Others Vs The Secretary, Housing and Urban Development (UD3(2)) Department, Government of Tamil Nadu and Others
Madras High Court · (2014) 3 MLJ 513
Constitution of India, 1950 — Article 13, 21, 226, 300-AEvidence Act, 1872 — Section 101, 102, 103, 106, 114Land Acquisition Act, 1894 — Section 17, 17(1), 17(1)(4), 17(1-A), 17(2)
High Courts09 Apr 2014Dismissed
Veeramani alias Veerarasu alias Veeramuthu Vs State
Madras High Court · (2014) 04 MAD CK 0235
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 379
High Courts09 Apr 2014Dismissed
Union of India and Garrison Engineer (Maint) Vs M. Manikandan and Central Administrative Tribunal
Madras High Court · (2014) 04 MAD CK 0234
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 137
High Courts09 Apr 2014Dismissed
Uthiran and Others Vs Sekar
Madras High Court · (2014) 142 FLR 784 : (2014) 3 LLJ 54
High Courts09 Apr 2014Partly Allowed
K. Vijayakumar Vs Tamil Nadu State Transport Corporation (Villupuram Division) Limited
Madras High Court · (2014) 2 LLJ 465 : (2014) 2 LLN 753
Constitution of India, 1950 — Article 21
High Courts09 Apr 2014Allowed
Meena Vs The Secretary to the Government, Government of Tamilnadu, Home, Prohibition and Excise Department and The Commissioner of Police, Chennai Police, Egmore
Madras High Court · (2014) 04 MAD CK 0193
Penal Code, 1860 (IPC) — Section 294(b), 336, 341, 379, 397
High Courts09 Apr 2014
A. Venkatesh Vs A. Ahmed Ali
Madras High Court · (2014) 6 MLJ 190
Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 8(5)
High Courts09 Apr 2014Allowed
M. Leela Vs The State of Tamilnadu
Madras High Court · (2014) 04 MAD CK 0094
Constitution of India, 1950 — Article 21, 22(5)Tamil Nadu Prohibition Act, 1937 — Section 4(1)(i), 4(1-A)(ii)
High Courts09 Apr 2014Allowed
Mubeena Vs The Additional Secretary, Government of India, Ministry of Consumer Affairs, The Secretary, Government of Tamil Nadu, The District Magistrate and District Collector and The Inspector of Police, CSCID
Madras High Court · (2014) 04 MAD CK 0091
Essential Commodities Act, 1955 — Section 7(1)a(ii)
High Courts09 Apr 2014Dismissed
R. Karthikeyan Vs The Government of Tamil Nadu and Others
Madras High Court · (2014) WritLR 657
Constitution of India, 1950 — Article 226
High Courts09 Apr 2014Allowed
M.U. Aariffaa Vs Secretary to the Government, (P. and A.R. Department) and Others
Madras High Court · (2014) 3 MLJ 476
Constitution of India, 1950 — Article 14(4), 15(4), 16(4), 25
High Courts09 Apr 2014Dismissed
Nancy Jeevadhas Vs A. Rajendhar
Madras High Court · (2014) 2 MadWN(Civil) 586
High Courts08 Apr 2014
P. Vijay Krishna Prasad Vs Auro Mira Biopower India P. Ltd.
Madras High Court · (2014) 186 CompCas 326
Companies Act, 1956 — Section 433, 433(e)
High Courts08 Apr 2014
Arokiaraj Vs State
Madras High Court · (2014) 2 LW(Cri) 168 : (2014) 3 MLJ(Cri) 122
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts08 Apr 2014Partly Allowed
S. Saraswathi Vs The Secretary to Government Representing to State of Tamil Nadu, Personnel and Administrative Reforms (U-special) Department, The Secretary to Government Representing to State of Tamil Nadu, Highways and Minor Ports Department and The Secretary to Government, Representing to State of Tamil Nadu, Finance Department
Madras High Court · (2014) 04 MAD CK 0253
Constitution of India, 1950 — Article 14
High Courts08 Apr 2014Dismissed
G. Kala Vs The State of Tamilnadu and The Chairman, Teachers Recruitment Board
Madras High Court · (2014) 4 MLJ 129 : (2014) WritLR 502
Right of Children to Free and Compulsory Education Act, 2009 — Section 23
High Courts08 Apr 2014
M/s. Goldmine Investments Vs The Deputy Commissioner of Income Tax Business Circle-I
Madras High Court · (2014) 04 MAD CK 0192
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts08 Apr 2014
K.P. Ramaswamy Vs The Inspector of Police
Madras High Court · (2014) 2 LW(Cri) 337
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(ii)
High Courts08 Apr 2014
K.P. Ramasamy Vs State
Madras High Court · (2014) 04 MAD CK 0167
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(ii)