High Courts04 Mar 2014Dismissed
Periyasamy Vs State by The Sub-Inspector of Police
Madras High Court · (2014) 4 MLJ 73
Indecent Representation of Women (Prohibition) Act, 1986 - Section 2 3 4
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 157 of 182
High Courts04 Mar 2014
Sikkander Eliyass Vs Government of Tamil Nadu and Another
Madras High Court · (2014) 1 LW(Cri) 758 : (2014) 2 MLJ(Cri) 76
Constitution of India, 1950 — Article 22(5)Copyright Act, 1957 — Section 52(A), 63, 65, 68(A)Penal Code, 1860 (IPC) — Section 292(2)(a)
High Courts04 Mar 2014
D. Vetriselvi Vs The District Employment Officer
Madras High Court · (2014) 3 LLN 197
High Courts04 Mar 2014
R. Mohan Vs The Joint Director of School Education (Personnel), The Director of School Education and The Secretary to Government, Education Department (Schools)
Madras High Court · (2014) 03 MAD CK 0126
High Courts04 Mar 2014Allowed
Ammu Vs The State of Tamil Nadu
Madras High Court · (2014) 03 MAD CK 0089
Penal Code, 1860 (IPC) — Section 294 (b), 294(b), 307, 336, 341
High Courts04 Mar 2014Allowed
Mangavaram Vs The State of Tamil Nadu
Madras High Court · (2014) CriLJ 3541 : (2014) 1 LW(Cri) 634
Penal Code, 1860 (IPC) — Section 294(b), 336, 341, 379, 392
High Courts04 Mar 2014Partly Allowed
S. Saravanakumar, S. Thiagaraj and Mallika Vs N. Jayachandran and Others
Madras High Court · (2014) 2 CTC 721 : (2014) 2 LW 258
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 18(2)
High Courts04 Mar 2014Allowed
J. Seeni Mohamed Vs The State of Tamil Nadu
Madras High Court · (2014) CriLJ 3554
Arms Act, 1959 - Section 25(1)(1B) 3Constitution of India, 1950 - Article 22(1)Penal Code, 1860 (IPC) - Section 147 148 294(b) 34 341
High Courts04 Mar 2014Allowed
S. Pandiarajan Vs The Secretary to Government, Commercial Tax Department, The Special Commissioner and Commissioner of Commercial Taxes and The Deputy Commissioner, Commercial Taxes, Trichy Division
Madras High Court · (2014) 03 MAD CK 0058
High Courts04 Mar 2014Allowed
Lakshminarayanan Vs Secretary to the Government, (Home) Prohibition and Excise Department and Another
Madras High Court · (2014) 2 MLJ(Cri) 173
Penal Code, 1860 (IPC) — Section 294(b), 336, 341, 392, 397
High Courts04 Mar 2014Allowed
Vivek @ Guru Vs State of Tamil Nadu and Others
Madras High Court · (2014) CriLJ 3669 : (2014) 2 MLJ(Cri) 266
Arms Act, 1959 — Section 25(1)(1B), 3Constitution of India, 1950 — Article 21, 22, 22(1)Penal Code, 1860 (IPC) — Section 147, 148, 34, 342, 364(A)
High Courts03 Mar 2014
Kumaresan Vs The State of Tamil Nadu
Madras High Court · (2014) CriLJ 2914
Penal Code, 1860 (IPC) — Section 307, 323, 336, 341, 427
High Courts03 Mar 2014Allowed
Shanmugavel and Others Vs State and Another
Madras High Court · (2014) 1 LW(Cri) 699 : (2014) 2 MLJ(Cri) 311
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498-A, 506(ii)
High Courts03 Mar 2014Allowed
Nathiya Vs The Government of Tamil Nadu
Madras High Court · (2014) 2 LW(Cri) 246
Criminal Procedure Code, 1973 (CrPC) - Section 110Tamil Nadu Prohibition Act, 1937 - Section 11 4(1)(a) 4(1)(aa) 4(1)(aaa) 4(1-A)
High Courts03 Mar 2014
N. Jagadeesan Vs The Assistant Commissioner of Income Tax, Madurai
Madras High Court · (2014) 363 ITR 140 : (2014) 224 TAXMAN 33
Income Tax Act, 1961 - Section 139(4) 67A 67A(1) 67A(2) 72(1)
High Courts03 Mar 2014Allowed
Tmt. Jaina Vs The Secretary to the Government, (Home) Prohibition and Excise Department, Secretariat and The Commissioner of Police, Chennai Police, Office of the Commissioner of Police
Madras High Court · (2014) 2 MLJ(Cri) 134
Penal Code, 1860 (IPC) — Section 336, 341, 379, 380, 384
High Courts03 Mar 2014Dismissed
S. Masilamani Vs Dr. M. Karunanidhi and K.K.S.S.R. Ramachandran
Madras High Court · (2014) 03 MAD CK 0100
Penal Code, 1860 (IPC) — Section 107, 108, 117, 171G, 415
High Courts03 Mar 2014Allowed
Sathyapriya Vs The Government of Tamil Nadu
Madras High Court · (2014) 03 MAD CK 0099
Tamil Nadu Prohibition Act, 1937 — Section 4(1)(aa), 4(1)(aaa), 4(1-A)
High Courts03 Mar 2014
M/s. Young Men's Christian Association Vs The Deputy Commissioner of Income Tax, Exemptions-II
Madras High Court · (2015) 373 ITR 59 : (2014) 223 TAXMAN 52
Income Tax Act, 1961 — Section 11, 11(1), 11(4A), 12, 12AA
High Courts03 Mar 2014
M/s. Zeenath International Supplies Vs The Commissioner of Customs and Others
Madras High Court · (2014) 304 ELT 491 : (2014) 26 GSTR 210
Central Excises and Salt Act, 1944 - Section 35G 35G(1) 35H 36(b)Constitution of India, 1950 - Article 226 226(2) 227Evidence Act, 1872 - Section 114(c)