High Courts05 Dec 2014
R. Arumugam Vs The Commissioner, Tirumangalam Panchayat Union
Madras High Court · (2014) 12 MAD CK 0307
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 15 of 182
High Courts05 Dec 2014
K. Muthusamy Vs The Director of School Education, Chennai
Madras High Court · (2014) 12 MAD CK 0306
High Courts05 Dec 2014
Saravanan Vs State
Madras High Court · (2015) 1 LW(Cri) 184 : (2015) 1 MLJ(Cri) 257
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b), 428Penal Code, 1860 (IPC) — Section 294(b), 299, 300, 302, 304
High Courts05 Dec 2014
Indian Overseas Bank Vs The General Secretary
Madras High Court · (2014) 12 MAD CK 0271
High Courts05 Dec 2014
Shrivari Enterprises Vs Commissioner of Service Tax
Madras High Court · (2016) 41 STR 819
Finance Act, 1994 — Section 67, 68, 70, 73(1)
High Courts05 Dec 2014
Commissioner of Customs (Exports) Vs Stumpp, Schuele and Somappa Ltd.
Madras High Court · (2015) 317 ELT 416
Customs Act, 1962 — Section 28(1)
High Courts05 Dec 2014
Commissioner of Customs Vs Moriks Shipping and Trading (P) Ltd.
Madras High Court · (2015) 317 ELT 3
Customs Act, 1962 — Section 113(h)(2), 114(iii), 125
High Courts05 Dec 2014
R. Vadivel Vs R. Thangavelu
Madras High Court · (2014) 12 MAD CK 0186
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts05 Dec 2014
Dheivanai Vs The District Collector
Madras High Court · (2014) 12 MAD CK 0185
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 109, 120(b), 147, 148, 294(b)
High Courts05 Dec 2014
S. Pandithurai Vs The Superintendent of Police
Madras High Court · (2014) 12 MAD CK 0163
High Courts05 Dec 2014
Tamil Nadu Cooperative Milk Producers Federation Ltd. Vs Joint Commissioner of Labour and Others
Madras High Court · (2015) 1 LLJ 589
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10, 12(3), 12(4), 17(1), 17A(1)Payment of Gratuity Act, 1972 — Section 14, 2(a), 4, 7, 7(4)(a)
High Courts05 Dec 2014
Emm Emm Container Services Vs Comala Gopinath
Madras High Court · (2014) 6 CTC 786
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts05 Dec 2014
S. Nehru and Others Vs S. Sivasankar and Others
Madras High Court · (2015) 1 CTC 267
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts04 Dec 2014
S. Jeyaraj Vs The State of Tamil Nadu
Madras High Court · (2014) 12 MAD CK 0389
High Courts04 Dec 2014
K.T. Kumaravel Vs The Chairman cum Managing Director
Madras High Court · (2014) 12 MAD CK 0388
Penal Code, 1860 (IPC) — Section 294(b), 332, 333, 506(ii)
High Courts04 Dec 2014
Tiruppattur Municipality Vs Commissioner of Service Tax
Madras High Court · (2014) 12 MAD CK 0387
Finance Act, 1994 — Section 65, 65(105)(zzzz), 73, 75, 76
High Courts04 Dec 2014
A. Balashanmugam Vs The District Collector
Madras High Court · (2014) 12 MAD CK 0367
High Courts04 Dec 2014
M. Kavya Vs The Chairman, University Grants Commission
Madras High Court · (2015) WritLR 141
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 12, 19, 19(g), 2(a), 2(h)
High Courts04 Dec 2014
Duro Flex Pvt. Limited Vs Duroflex Sittings System 150
Madras High Court · AIR 2015 Mad 30 : (2014) 6 CTC 577 : (2014) 5 LW 673 : (2015) 1 MLJ 774 : (2015) 64 PTC 201 : (2015) 2 RCR(Civil) 465
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 120, 16, 17, 20Companies Act, 1956 — Section 2(46)Constitution of India, 1950 — Article 12, 226, 227
High Courts04 Dec 2014
Kannaappan Iron and Steel Co. Pvt. Ltd. Vs Commissioner of Central Excise and Service Tax
Madras High Court · (2015) 317 ELT 245
Central Excises and Salt Act, 1944 — Section 11A(2), 11AC, 35F