High Courts11 Mar 2014
Jayanthi Vs State of Tamil Nadu
Madras High Court · (2014) CriLJ 3675
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 392, 397
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 155 of 182
High Courts11 Mar 2014
M/s. Tamilnadu Warehousing Corporation Vs The Income Tax Officer (OSD)
Madras High Court · (2014) 363 ITR 1
Income Tax Act, 1961 - Section 10(29) 143 143(3) 154 24Warehousing Corporations Act, 1962 - Section 24(d)
High Courts10 Mar 2014
P. Amsa Vs Union of India
Madras High Court · (2014) 3 LW 448
Railways Act, 1989 — Section 123(c)(2)
High Courts10 Mar 2014Dismissed
Sundaram Finance Limited Vs Mr. M.K. Khunhabdulla
Madras High Court · (2014) 3 CTC 159 : (2014) 2 LW 479 : (2014) 5 MLJ 351
Arbitration Act, 1940 - Section 18Arbitration and Conciliation Act, 1996 - Section 8 9 9(ii)(b)Civil Procedure Code, 1908 (CPC) - Order 18 Rule 5, Order 38 Rule 5
High Courts10 Mar 2014Allowed
Kavitha Vs The Secretary to the Government Home
Madras High Court · (2014) CriLJ 2785 : (2014) 1 LW(Cri) 633
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 294(b), 336, 34, 341, 384
High Courts10 Mar 2014Allowed
B. Parthasarathy Vs The Principal Secretary cum Commissioner, Corporation of Chennai, The State of Tamil Nadu and M.R. Baskaran
Madras High Court · (2014) 03 MAD CK 0134
High Courts10 Mar 2014Disposed Off
T. Esakkiammal Vs The Senior Superintendent of Post Offices and The Collector and Chairman District Level Vigilance Committee Tirunelveli
Madras High Court · (2014) 03 MAD CK 0119
Constitution of India, 1950 — Article 226
High Courts10 Mar 2014
Zubaida Begaum Vs The Manager, Indian Bank
Madras High Court · (2014) 4 BC 672 : (2014) 4 CTC 647
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 20, 21, 36, 36(2)
High Courts10 Mar 2014
The Divisional Manager, New India Assurance Co. Ltd. Vs S. Syed Kadhar
Madras High Court · (2014) 3 LW 405
Civil Procedure Code, 1908 (CPC) — Section 2(11)Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 140, 166, 166(1)
High Courts10 Mar 2014Dismissed
M. Vijay Alias Vijayan Vs B. Manikandan
Madras High Court · (2014) 2 TNMAC 436
High Courts10 Mar 2014Allowed
A.R. Balasubramaniam Vs R. Senthilkumar
Madras High Court · (2014) 2 TNMAC 430
High Courts10 Mar 2014Dismissed
National Insurance Co. Ltd. Vs B.N. Veerachari
Madras High Court · (2014) 2 TNMAC 427
High Courts07 Mar 2014
RH 153, Ramanathapuram District Co-operative Spinning Mills Ltd. Vs Central Board of Trustees of Employees' Provident Fund Organization
Madras High Court · (2014) 142 FLR 791 : (2014) 142 FLR 202 : (2014) 3 LLJ 77
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 4
High Courts07 Mar 2014Allowed
Sridhandappa @ Rajappa Vs Muniamma
Madras High Court · (2014) 3 CTC 247 : (2014) 2 LW 724 : (2014) 3 MLJ 684
Evidence Act, 1872 — Section 68Registration Act, 1908 — Section 10, 17Succession Act, 1925 — Section 63
High Courts07 Mar 2014Disposed Off
N. Pachaiyappan Vs The Collector of Cuddalore, The Tahsildar, Panrutti and M.K. Sasikumar
Madras High Court · (2014) 3 CTC 670 : (2014) LabIC 3341
Evidence Act, 1872 - Section 74
High Courts07 Mar 2014Dismissed
B. Shanthi and Others Vs Sudhakar Darla and Shriram General Insurance Company Ltd.
Madras High Court · (2014) 03 MAD CK 0188
High Courts07 Mar 2014Allowed
S. Karunanithi Vs Sivananda Rao and The Inspector of Police, Krishnagiri
Madras High Court · (2014) 1 LW(Cri) 509 : (2014) 1 MLJ(Cri) 755
Constitution of India, 1950 - Article 21 226Criminal Procedure Code, 1973 (CrPC) - Section 154 155(2) 156 156(1) 156(3)Penal Code, 1860 (IPC) - Section 420 506(i)
High Courts07 Mar 2014Disposed Off
Mrs. Kamala and Sadasivam Vs State of Tamil Nadu
Madras High Court · (2014) 03 MAD CK 0173
Tamil Nadu Court Fees and Suits Valuation Act, 1955 - Section 51