High Courts18 Mar 2014
Guruswamy Naidu Vs P. Kanniappa Naidu
Madras High Court · (2014) 3 LW 434 : (2014) 8 MLJ 280
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14Evidence Act, 1872 — Section 73Specific Relief Act, 1963 — Section 19(b)
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 152 of 182
High Courts18 Mar 2014
Sathya Vs State
Madras High Court · (2014) 1 LW(Cri) 759 : (2014) 2 MLJ(Cri) 78
Constitution of India, 1950 - Article 21 22(1)Criminal Procedure Code, 1973 (CrPC) - Section 116 209 41 436 437Penal Code, 1860 (IPC) - Section 201 212 302 304 382
High Courts18 Mar 2014Allowed
A. Sundaram Vs The Chairman and Managing Director, National Insurance Company Ltd. and The Chief Regional Manager, National Insurance Company Ltd.
Madras High Court · (2014) 03 MAD CK 0158
High Courts18 Mar 2014Dismissed
State Vs G.K. Mani and Others
Madras High Court · (2014) 03 MAD CK 0133
Constitution of India, 1950 - Article 21Penal Code, 1860 (IPC) - Section 143 188
High Courts18 Mar 2014Allowed
S. Paulraj Vs The Registrar of Cooperative Societies and State of Tamil Nadu
Madras High Court · (2014) 03 MAD CK 0128
High Courts18 Mar 2014Allowed
S. Sivananthavadivel Vs The District Collector, Tiruppur and The Commissioner, Vellakovil Municipality
Madras High Court · AIR 2014 Mad 154 : (2014) 3 MLJ 257
High Courts18 Mar 2014Allowed
Mangamma Vs State of Tamil Nadu and Another
Madras High Court · (2014) CriLJ 3420 : (2014) 2 MLJ(Cri) 280
Immoral Traffic (Prevention) Act, 1956 — Section 3(2)(a), 4(1), 5(1)(a), 6(1), 6(1)(a)
High Courts18 Mar 2014
M. Padmini Vs M. Anandhan
Madras High Court · (2015) 2 BC 310 : (2015) 1 BC 126
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 38, Order 38 Rule 5, Order 38 Rule 5(1)
High Courts18 Mar 2014Dismissed
Guruswamy Naidu Vs P. Kanniappa Naidu (Died)
Madras High Court · (2014) 2 MadWN(Civil) 499
High Courts17 Mar 2014
R. Jamuna Vs State of Tamil Nadu
Madras High Court · (2014) CriLJ 3355
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 336, 341, 379, 392, 397
High Courts17 Mar 2014Dismissed
United India Insurance Co. Ltd. Vs Minor Balaji
Madras High Court · (2014) 2 LW 979
High Courts17 Mar 2014Dismissed
The Assistant Engineer, Distribution and The Superintending Engineer, Madurai Distribution Circle, Tamil Nadu Electricity Board Vs M. Vasu Devan
Madras High Court · (2014) 03 MAD CK 0118
Electricity Act, 1910 — Section 26, 26(6)
High Courts17 Mar 2014Dismissed
Tamilnadu State Transport Corporation (Madurai Dn. II) Ltd. Vs P. Krishnan
Madras High Court · (2014) 03 MAD CK 0109
High Courts17 Mar 2014Dismissed
M/s. Jayasakthi Leathers Pvt. Ltd. Vs Pondicherry Industrial Promotion Development and Investment Corporation Ltd.
Madras High Court · (2014) 03 MAD CK 0108
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts17 Mar 2014
Dhanalakshmi and Others Vs Janaki Ammal and Others
Madras High Court · (2014) 3 CTC 688 : (2014) 2 LW 743 : (2014) 4 MLJ 42
Hindu Succession Act, 1956 — Section 23, 24, 6
High Courts17 Mar 2014Partly Allowed
The New India Assurance Company Limited, Erode-11 and The New India Assurance Company Limited, Madurai-2 Vs Kathirvel and Others
Madras High Court · (2014) 03 MAD CK 0076
High Courts17 Mar 2014Dismissed
P. Lakshmanian and Shanmuganatham Vs P. Jeyalakshmi and Others
Madras High Court · (2014) 2 CTC 630
Civil Procedure Code, 1908 (CPC) — Section 11, 144, 2(ii), 97Evidence Act, 1872 — Section 91
High Courts17 Mar 2014Allowed
Raji @ Raja Vs State of Tamilnadu
Madras High Court · (2014) 03 MAD CK 0057
Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 380, 392, 397, 457
High Courts17 Mar 2014Allowed
Venki @ Venkatesan @ Seenu Vs State of Tamil Nadu and Another
Madras High Court · (2014) 2 MLJ(Cri) 129
Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 2(f), 392, 397