High Courts07 Mar 2014Allowed
Thanji Ammal Vs Kuttachi Ammal and Others
Madras High Court · (2014) 2 LW 757 : (2014) 5 MLJ 752
Specific Relief Act, 1963 — Section 34Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 27
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 156 of 182
High Courts07 Mar 2014
R. Peter Perinbaraja Vs Joint Director, Collegiate Education, Tirunelveli Region
Madras High Court · (2014) 3 LLN 221
Constitution of India, 1950 — Article 14Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 19, 19(3)(a), 19(3)(b), 20(3), 22(3)
High Courts07 Mar 2014Allowed
B. Milton Boaz Vs State of Tamil Nadu, The Director of Collegiate Education, The Chairman, Teachers Recruitment Board and The Principal, Presidency College
Madras High Court · (2014) 3 MLJ 415 : (2014) WritLR 678
High Courts07 Mar 2014Dismissed
G.V. Lakshminarayanan Vs M.E. Devarajan
Madras High Court · (2014) 2 LW 932 : (2014) 7 MLJ 477
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 22, Order 41 Rule 41
High Courts07 Mar 2014Partly Allowed
D. Sudhakar and Others Vs State of Tamil Nadu
Madras High Court · (2014) 2 LW(Cri) 205 : (2014) 2 MLJ(Cri) 282
Criminal Procedure Code, 1973 (CrPC) — Section 207, 221(5), 313, 428Evidence Act, 1872 — Section 138, 145, 146, 155(3), 157Penal Code, 1860 (IPC) — Section 114, 143, 147, 149, 294
High Courts07 Mar 2014
K. Nirmal Vs Chairman, Tamil Nadu Public Service Commission
Madras High Court · (2014) 3 MLJ 150
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 141Constitution of India, 1950 — Article 12, 14, 142, 16, 226
High Courts06 Mar 2014
Jayanthi Vs K. Selvaraj
Madras High Court · (2014) 4 CTC 618 : (2014) 4 LW 216 : (2014) 5 MLJ 732
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 55, 55(1)(a), 55(1)(b), 55(1)(c), 55(1)(d)
High Courts06 Mar 2014Disposed Off
S. Sivaprakasam Vs The Government of Tamil Nadu and Others
Madras High Court · (2014) 03 MAD CK 0176
High Courts06 Mar 2014Dismissed
HTC Pvt. Ltd. Vs Karpaga Ganapathi Textile Process (P) Ltd.
Madras High Court · (2014) 03 MAD CK 0097
Companies Act, 1956 — Section 433(e), 434, 434(1)(2), 439(1)(b)
High Courts06 Mar 2014Dismissed
N. Rangaswamy Vs The Government of Tamil Nadu
Madras High Court · (2014) 03 MAD CK 0066
Constitution of India, 1950 - Article 226
High Courts05 Mar 2014Allowed
T. Chithra Vs State of Tamil Nadu
Madras High Court · (2014) CriLJ 3552 : (2014) 2 MLJ(Cri) 72
Penal Code, 1860 (IPC) - Section 147 148 294(b) 302 307
High Courts05 Mar 2014Dismissed
C. Palanisamy Vs The Commissioner, HR and CE Administration Department, The Joint Commissioner, HR and CE Administration Department and The Executive Officer, Arulmighu Mayurananthasamy Temple
Madras High Court · (2014) 03 MAD CK 0192
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 34A 78
High Courts05 Mar 2014Allowed
K. Balasubramanian Vs The District Collector, The Divisional Development Officer and The President, Velampoondi Panchayat Moolanur Panchayat Union
Madras High Court · (2014) 03 MAD CK 0094
High Courts05 Mar 2014Allowed
Manikandan Vs State of Tamil Nadu
Madras High Court · (2014) 1 LW(Cri) 506 : (2014) 2 MLJ(Cri) 277
Penal Code, 1860 (IPC) — Section 294(b), 307, 323, 336, 341
High Courts05 Mar 2014
Commissioner of Income Tax-I, Chennai Vs M/s. Cholamandalam Investment and Finance Co. Ltd.
Madras High Court · (2014) 271 CTR 187 : (2014) 364 ITR 680
Income Tax Act, 1961 — Section 143(3), 271(1)(c), 43(1)
High Courts05 Mar 2014Allowed
Dr. P. Selvam Vs Teachers Recruitment Board and The Director of Collegiate Education
Madras High Court · (2014) WritLR 835
Constitution of India, 1950 - Article 14
High Courts04 Mar 2014Allowed
K. Thirudevi Vs The Secretary to Government, Finance Department, The Additional Sub Treasury Officer and The District Treasury Officer, Cuddalore District Treasury
Madras High Court · (2014) 03 MAD CK 0191
High Courts04 Mar 2014Allowed
G.K. College of Education Vs The Tamil Nadu Teacher Education University
Madras High Court · (2014) 03 MAD CK 0179
Constitution of India, 1950 - Article 226
High Courts04 Mar 2014Partly Allowed
M. Arumugam Vs The Secretary to Government, Transport Department and The Managing Director, Tamil Nadu State Transport Corporation (Villupuram Division-I) Limited M.S. Muthukumaraswami Vs The Secretary to Government, Transport Department and The Managing Director, Metropolitan Transport Corporation
Madras High Court · (2014) 2 LLJ 378
Constitution of India, 1950 - Article 14 142 309
High Courts04 Mar 2014
M/s. Mahindra World City Developers Limited Vs State of Tamil Nadu and Others
Madras High Court · (2014) 2 CTC 532 : (2014) 2 LW 466
Land Acquisition Act, 1894 - Section 39 39 4 4(1) 40 40