High Courts28 Feb 2014
Mehrunnissa Bee Vs Mahaboob Bi (Deceased) and Others
Madras High Court · (2014) 3 CTC 364 : (2014) 2 LW 378 : (2014) 3 MLJ 191
Succession Act, 1925 — Section 191
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 159 of 182
High Courts28 Feb 2014
A.D. Padmasingh Isaac and Another Vs Aachi Aappakadai Chettinad
Madras High Court · (2014) 3 MLJ 202
Trade and Merchandise Marks Act, 1958 — Section 46, 78, 79Trade Marks Act, 1999 — Section 12, 12(1), 18, 30(2)(a), 31
High Courts28 Feb 2014
N. Ramachandran Vs E. Varadarajan
Madras High Court · (2014) 5 MLJ 741
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11Hindu Succession Act, 1956 — Section 20
High Courts28 Feb 2014
K.M. Thangavel and Others Vs K.T. Udayakumar and Another
Madras High Court · (2014) 2 CTC 113 : (2014) 2 LW 113
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 31Hindu Succession Act, 1956 — Section 14, 6, 6(1), 8
High Courts28 Feb 2014
Official Liquidator of Origin Agrostar Limited Vs Amarnath Shroff
Madras High Court · (2014) 4 MLJ 546
Companies Act, 1956 — Section 446, 446(2), 454, 454(5A), 460(4)Stamp Act, 1899 — Section 2(1)
High Courts28 Feb 2014Dismissed
C. Muthupandian (a) Muthupandi, Hotel Platinum Stars Vs Secretary to Government, Government of Tamilnadu, Home Department and Another
Madras High Court · (2014) 3 LW 356 : (2014) 3 MLJ 291 : (2014) WritLR 565
Constitution of India, 1950 — Article 19(1)(g), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 144Indecent Representation of Women (Prohibition) Act, 1986 — Section 2, 3, 4
High Courts28 Feb 2014
N. Hentry Vs P. Natarajan
Madras High Court · (2015) 2 BC 446 : (2015) 1 Crimes 628
Criminal Procedure Code, 1973 (CrPC) - Section 233(2), 233(3), 243(2), 252, 253
High Courts28 Feb 2014Dismissed
N. Santhanam Vs Authorised Officer, Punjab and Sind Bank and Others
Madras High Court · (2014) 4 BC 449 : (2014) 3 MLJ 328
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 14, 14(3A)
High Courts28 Feb 2014
Inox Air Products Ltd. Vs Commr. of C. Ex. (Appeals)
Madras High Court · (2015) 321 ELT 559
High Courts28 Feb 2014
Wheels India Limited Vs Assistant Commissioner (CT), (FAC) Anna Salai-II Assessment Circle
Madras High Court · (2015) 83 VST 523
Central Sales Tax Act, 1956 - Section 8 8(1)Tamil Nadu Value Added Tax Act, 2006 - Section 19 19(2) 19(2)(v)
High Courts27 Feb 2014
Palanisamy Mudaliar Vs Arulmighu Naganathaswamy Temple
Madras High Court · (2014) 7 MLJ 233
Transfer of Property Act, 1882 — Section 106, 106(3)
High Courts27 Feb 2014
K.K. Saam Kutty Vs The Secretary to Government, Home, Prohibition and Excise Department
Madras High Court · (2014) CriLJ 3032
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 147, 148, 294(b), 302, 336
High Courts27 Feb 2014
Assistant Provident Fund Commissioner Vs Sacred Heart Teacher Training Institute
Madras High Court · (2014) 142 FLR 206 : (2014) 2 LLJ 399
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts27 Feb 2014Dismissed
Managing Director Vs Presiding Officer
Madras High Court · (2014) 142 FLR 599 : (2014) LabIC 3335 : (2014) 2 LLJ 295 : (2014) 2 LLN 507 : (2014) LLR 735
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11-A
High Courts27 Feb 2014
J. Alex Ponseelan Vs The Director General of Police, The Director, Tamil Nadu Uniformed Services Recruitment Board and The Superintendent of Police
Madras High Court · (2014) 2 CTC 337 : (2014) LabIC 2290 : (2014) 1 LLN 654 : (2014) 2 LW 1 : (2014) 2 LW(Cri) 1 : (2014) 3 MLJ 777
Constitution of India, 1950 — Article 13, 13(2), 13(3)(a), 14, 141Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173, 2(d), 200Evidence Act, 1872 — Section 154
High Courts27 Feb 2014
R. Thiagarajan Vs State of Tamil Nadu and Others
Madras High Court · (2014) LabIC 2691 : (2014) 2 LW 437
Constitution of India, 1950 - Article 21 226 300A
High Courts27 Feb 2014
R. Kalyani and Others Vs T. Rose Mukundakumar
Madras High Court · (2014) 2 CTC 157 : (2014) 2 LW 263
Stamp Act, 1899 — Section 3, 31, 32, 33, 35
High Courts27 Feb 2014
S. Martin Vs Debt Recovery Appellate Tribunal
Madras High Court · (2014) 5 MLJ 72
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 31(i)
High Courts27 Feb 2014Disposed Off
Sri Ram Trailer Services (Unit II) Vs Indian Oil Corporation Ltd.
Madras High Court · (2014) 4 MLJ 408 : (2014) WritLR 615
Constitution of India, 1950 — Article 226
High Courts27 Feb 2014
R. Moorthi Vs The Joint Registrar of Co-operative Societies
Madras High Court · (2014) 5 MLJ 373 : (2014) WritLR 512
Tamil Nadu Co-operative Societies Act, 1983 — Section 152, 153, 154, 154(1)