High Courts02 Apr 2014
Nagappa Auto Vs Assistant Commissioner (CT) (Main)
Madras High Court · (2014) 73 VST 459
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 146 of 182
High Courts02 Apr 2014
S. Ramasamy Vs Perumal
Madras High Court · (2014) 3 CTC 518
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151
High Courts02 Apr 2014Allowed
K. Syed Razack Vs The State of Tamil Nadu
Madras High Court · (2014) 2 SCT 723
High Courts02 Apr 2014Allowed
Selvi J. Jayalalitha, N. Sasikala, J. Elavarasi and Master J. Vivek Vs State
Madras High Court · (2014) 3 CTC 639 : (2014) 2 LW 954 : (2014) 1 LW(Cri) 604 : (2014) 2 MLJ(Cri) 269
Prevention of Corruption Act, 1988 — Section 5(6)
High Courts02 Apr 2014
Commissioner of Income Tax, Chennai Vs M/s. Gimpex Ltd.
Madras High Court · (2014) 04 MAD CK 0224
Income Tax Act, 1961 — Section 115JB, 143(2), 80A, 80AB, 80HHC
High Courts02 Apr 2014Dismissed
Marry Susheela Vs Shalee Kasthuribai
Madras High Court · (2014) 2 LW 801
Limitation Act, 1963 — Section 5
High Courts02 Apr 2014
Commissioner of Income Tax Vs Aban Loyd Chiles Offshore Ltd.
Madras High Court · (2014) 366 ITR 483
Income Tax Act, 1961 — Section 115JAA, 234A, 234B, 234C, 244A
High Courts02 Apr 2014
P. Kannan Vs State
Madras High Court · (2014) 04 MAD CK 0166
Constitution of India, 1950 — Article 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 303, 309, 313, 317Evidence Act, 1872 — Section 45
High Courts02 Apr 2014
D. Simpson Vs S.T. Perumal S.T. Perumal Vs State
Madras High Court · (2014) 2 LW(Cri) 239 : (2014) 2 MLJ(Cri) 654
Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(8), 320(9), 362Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 147
High Courts02 Apr 2014Dismissed
K. Khaja Khafoor Vs C.J. Ramakrishnan
Madras High Court · (2014) 04 MAD CK 0135
High Courts02 Apr 2014Dismissed
Aaruthra English School Vs Muthulakshmi and Others
Madras High Court · (2014) 04 MAD CK 0130
Motor Vehicles Act, 1988 — Section 147, 149(4), 181, 3Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts02 Apr 2014
J.S. Vasudevan Vs R. Murari
Madras High Court · AIR 2014 Mad 199 : (2014) 2 LW 816
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 63(c)
High Courts01 Apr 2014
Govindammal Vs The Secretary to the Government, Home, Prohibition and Excise Department
Madras High Court · (2014) CriLJ 3436
Penal Code, 1860 (IPC) — Section 294(b), 323, 336, 341, 379
High Courts01 Apr 2014
M.V. Mahesh Kumar Vs T. Saravanan
Madras High Court · (2014) 1 LW(Cri) 692 : (2014) 2 MLJ(Cri) 431
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 11, 2(h)Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(1), 157, 173
High Courts01 Apr 2014Dismissed
C. Jagadiswaran Vs Vice-Chancellor, The Tamil Nadu Dr. M.G.R. Medical University
Madras High Court · (2014) 3 CTC 209
Constitution of India, 1950 — Article 142, 226
High Courts01 Apr 2014
Commissioner of Income Tax Vs Ashley Services Limited
Madras High Court · (2014) 369 ITR 209
Income Tax Act, 1961 — Section 143(3), 147, 148, 43, 43(3)
High Courts01 Apr 2014Allowed
APL Co. Pte. Ltd. Vs Varadariya Exporters
Madras High Court · (2014) 3 MLJ 662
Arbitration and Conciliation Act, 1996 — Section 34(2)(b)(ii), 44, 47, 47(1), 48
High Courts01 Apr 2014
Chelladurai Vs Velmurugan
Madras High Court · (2014) 4 CTC 606 : (2014) 5 MLJ 722
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Evidence Act, 1872 — Section 45, 47, 73
High Courts01 Apr 2014Partly Allowed
The Executive Officer, Perundurai Taluk and The Chairman, Perundurai Taluk Vs Duraisamy and Others
Madras High Court · (2014) 04 MAD CK 0220
High Courts01 Apr 2014
The Commissioner of Income Tax, Coimbatore Vs M/s. PRICOL Limited
Madras High Court · (2014) 04 MAD CK 0169
Income Tax Act, 1961 — Section 10(13)(iv), 260A, 260A(4), 28, 28Payment of Bonus Act, 1965 — Section 4, 6Payment of Gratuity Act, 1972 — Section 4