High Courts04 Apr 2014Dismissed
M. Jayasankar, K. Anumuthu, A. Mathiyazhagan and D. Geetha Vs The Govt. of Tamil Nadu
Madras High Court · (2014) LabIC 3249
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 144 of 182
High Courts04 Apr 2014Allowed
P. Nallusamy Vs The Commissioner, Manapparai Municipality, Manapparai and The Commissioner of Municipal Administration, Chepauk, Chennai
Madras High Court · (2014) 04 MAD CK 0229
Constitution of India, 1950 — Article 14, 16
High Courts04 Apr 2014Partly Allowed
S. Manoharan Vs The Superintendent of Prisons, Central Prison, Madurai and The Deputy Inspector General of Prisons, Madurai Range, Madurai
Madras High Court · (2014) 04 MAD CK 0218
High Courts04 Apr 2014Disposed Off
Amsaveni Vs The District Revenue Officer, Madurai, The Revenue Divisional Officer, Madurai, The Tahsildar, Madurai North Taluk and K. Gomathi
Madras High Court · (2014) 04 MAD CK 0199
Constitution of India, 1950 — Article 226Tamil Nadu Patta Pass Book Act, 1983 — Section 10, 13, 3
High Courts04 Apr 2014Partly Allowed
A. Asirul Fasil represented by his Power Agent, S. Ahamed Mustafa Vs The District Revenue Officer cum Additional District Judicial Magistrate, The Revenue Divisional Officer, The Tahsildar, Thiruvadanai and M. Seguali Uduman
Madras High Court · (2014) 04 MAD CK 0198
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 136, 226
High Courts04 Apr 2014Allowed
S.P. Vimala Vs The Director of School Education, (Higher Secondary), Chennai, The District Educational Officer, Musiri, Trichy District and The Headmaster, Zamindar Higher Secondary School, Kattuputhur
Madras High Court · (2014) 04 MAD CK 0197
High Courts04 Apr 2014Allowed
S. Nagarajan Vs The Superintending Engineer, Tamilnadu Electricity Distribution Circle, Tamilnadu Electricity Board, Maharaja Nagar and The Chief Engineer (Personal), Administrative Branch, Tamilnadu Electricity Board, Anna Salai
Madras High Court · (2014) 04 MAD CK 0196
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Apr 2014Disposed Off
P. Visalakshiamma Vs The Director of Schools Higher Education, Chennai and Others
Madras High Court · (2014) LabIC 2878 : (2014) 3 LLN 200 : (2014) 2 LW 1009 : (2014) WritLR 478
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 5Hindu Succession Act, 1956 — Section 8
High Courts04 Apr 2014Dismissed
M/s. Laxmi Selvaraaj Tex Private Limited Vs M/s. Selvaraaj Tex Private Limited and K.P.S. Selvaraaj
Madras High Court · (2014) 04 MAD CK 0191
Companies Act, 1956 — Section 392, 397, 398, 402, 403
High Courts04 Apr 2014
A.B. Fathima Sulthana Vs The Women Lawyers Association and Others
Madras High Court · (2014) 04 MAD CK 0168
Societies Registration Act, 1860 — Section 12Tamil Nadu Societies Registration Act, 1975 — Section 12(3), 12(4), 27, 45, 45(6)
High Courts04 Apr 2014
Ramanatha Mudhaliyar Vs Kalyanasundravadivoo
Madras High Court · (2014) 5 MLJ 365
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14(1)
High Courts04 Apr 2014
S. Balakrishnan Vs S. Ayyammal
Madras High Court · (2014) 7 MLJ 855
Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(2)(a), 3(3), 4, 5Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Apr 2014Dismissed
C. Chonachalam Vs Veeranarayanaraangalam Vellala Samudayam Muthalamman Koil Trust
Madras High Court · (2014) 3 LW 56 : (2014) 4 MLJ 357
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Apr 2014Disposed Off
Sri Venkateswara Service Station Vs Bharat Petroleum Corporation Ltd., Tondiarpet and Bharat Petroleum Corporation Ltd., Anna Nagar
Madras High Court · (2014) 04 MAD CK 0115
Civil Procedure Code, 1908 (CPC) — Section 151, 2(2), 96
High Courts04 Apr 2014Dismissed
Mr. R. Riyaz Ahmed, R. Rafi Ahmed, R. Mustaq Ahmed and R. Shafeeq Ahmed Vs J.G. Glass Industries Pvt. Ltd., D. Nandakumar, Tmt. Sujatha Nandha Kumar
Madras High Court · (2014) 3 CTC 146 : (2014) 2 LW 455 : (2014) 3 MLJ 651
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2, Order 6 Rule 16, Order 7 Rule 11Specific Relief Act, 1963 — Section 9
High Courts04 Apr 2014Allowed
Guruvammal and Nagammal Vs Chinnamuniyandi and Periyammal
Madras High Court · (2014) 04 MAD CK 0073
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27
High Courts04 Apr 2014Allowed
K. Parasuraman Vs The Management, Southern Petro Chemical Industries Corporation Ltd. and The Presiding Officer
Madras High Court · (2014) LLR 1192
Constitution of India, 1950 — Article 14, 141, 226, 227Industrial Disputes Act, 1947 — Section 11-A
High Courts04 Apr 2014Dismissed
Ramathilagam Vs Nambi Naidu
Madras High Court · (2014) 3 MadWN(Civil) 519
High Courts04 Apr 2014Dismissed
C. Chonachalam Vs Veeranarayanamangalam Vellala Samudayam Muthalamman Koil Trust
Madras High Court · (2014) 2 MadWN(Civil) 337
High Courts04 Apr 2014Disposed Off
Mahalakshmi Vs Noorinisha Begum
Madras High Court · (2014) 2 MadWN(Civil) 577