High Courts03 Mar 2014
Young Men's Christian Association Vs Joint Commissioner of Income Tax (OSD)
Madras High Court · (2015) 372 ITR 398 : (2015) 233 TAXMAN 201
Income Tax Act, 1961 - Section 11, 12AA, 254(2), 68
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 158 of 182
High Courts28 Feb 2014
Hamosons Apparels Pvt. Ltd. Vs Indian Bank
Madras High Court · (2014) 5 MLJ 240
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 18, 18(1)
High Courts28 Feb 2014Dismissed
T. John Bose Vs State Bank of India and Others
Madras High Court · (2015) 1 BC 50 : (2014) 3 MLJ 750
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 14
High Courts28 Feb 2014
R. Rajkumar Vs The Commissioner of Police, Trichy City
Madras High Court · (2014) 2 CTC 769
High Courts28 Feb 2014
Rt. Rev. Dr. H.A. Martin, Bishop, Tamil Evangelical Lutheran Church Vs E.D. Charles and Others
Madras High Court · (2014) 1 LW 906 : (2014) 2 MLJ 513
Constitution of India, 1950 — Article 136, 227Contempt of Courts Act, 1971 — Section 12, 19, 19(1), 19(1)(a)
High Courts28 Feb 2014
Kondumuri Ganikamma Vs Member Secretary, Yanam Planning Authority and Another
Madras High Court · (2014) 1 LW 946 : (2014) 2 MLJ 385
High Courts28 Feb 2014Allowed
K. Mohan Vs M. Kamalakannan
Madras High Court · (2014) 4 MLJ 61
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 22, 22(2)Transfer of Property Act, 1882 — Section 55(1)
High Courts28 Feb 2014
R. Ravichandran Vs State
Madras High Court · (2014) 2 LW(Cri) 93
Penal Code, 1860 (IPC) — Section 409, 420
High Courts28 Feb 2014
R. Rajaram Vs The Secretary to Government, Housing and Urban Development Department
Madras High Court · AIR 2014 Mad 205
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 11(A), 16, 24(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts28 Feb 2014Dismissed
B. Rajendran Vs State
Madras High Court · (2014) WritLR 468
Constitution of India, 1950 — Article 309
High Courts28 Feb 2014Disposed Off
R. Ramesh Vs R. Raveender
Madras High Court · (2015) 1 BC 107 : (2014) 2 LW 372 : (2014) 5 MLJ 177
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 38, Order 38 Rule 5, Order 38 Rule 6, 151
High Courts28 Feb 2014
The Management of P.S.G. Hospitals Vs Mrs. Kalaiselvi and Others
Madras High Court · (2014) 3 ACC 273 : (2015) ACJ 1778 : (2015) 2 AnWR 610 : (2014) 3 CTC 649 : (2014) 143 FLR 99 : (2014) 2 LLJ 368 : (2014) 3 LLN 451 : (2014) LLR 729 : (2014) 2 LW 396
Workmens Compensation Act, 1923 — Section 3, 3(1), 30, 4A, 4A(3)
High Courts28 Feb 2014
D. Narayanasamy Vs The District Collector, Tiruvarur, The District Educational Officer, DEO Office, The Head Master, Government Higher Secondary School and The Assistant Manager, Oil Natural and Gas Commission
Madras High Court · (2016) ACJ 618 : (2014) 2 LW 556 : (2014) 4 MLJ 26
Constitution of India, 1950 — Article 226, 309Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 142, 163A
High Courts28 Feb 2014Dismissed
Tetrahedron Limited Vs The Authorised Officer, Indian Bank and The Chairperson, Honourable Debts Recovery Appellate Tribunal
Madras High Court · (2014) 2 LW 453
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 18
High Courts28 Feb 2014Allowed
Nagarathinammal and Others Vs Madhammal
Madras High Court · (2014) 2 CTC 649
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts28 Feb 2014Dismissed
Madura Coats Private Ltd. Vs The Director General of Foreign Trade, The Chairperson, Policy Relaxation Committee [PRC], The Joint Director of General of Foreign Trade and The Assistant Commissioner of Customs
Madras High Court · (2014) 02 MAD CK 0086
Central Excises and Salt Act, 1944 — Section 11(A)
High Courts28 Feb 2014
D. Veerappan and Others Vs The Inspector of Police and Others
Madras High Court · (2014) 4 CTC 27 : (2014) 2 CTC 167 : (2014) 3 LW 254 : (2014) WritLR 571
Constitution of India, 1950 — Article 226Indecent Representation of Women (Prohibition) Act, 1986 — Section 2, 3, 4
High Courts28 Feb 2014Allowed
C. Ramalingam Vs S. Geetha and Others
Madras High Court · (2014) 1 LW(Cri) 536 : (2014) 2 MLJ(Cri) 67
Penal Code, 1860 (IPC) — Section 34, 406, 420, 465, 467