COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 162 of 182

High Courts21 Feb 2014Dismissed

S. Martin Vs The Deputy Commissioner of Police, Central Crime Branch, The Assistant Commissioner of Police and The Inspector of Police, S8 Adambakkam Police Station, Chennai

Madras High Court · (2014) 1 MLJ(Cri) 647

Constitution of India, 1950 - Article 14 19 19(1) 21Criminal Procedure Code, 1973 (CrPC) - Section 173 173(2)Passports Act, 1967 - Section 10 10(3)(d) 10(a) 10(b) 11

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High Courts21 Feb 2014Dismissed

Mrs. V. Unnamalai Proprietrix M/s. Aiswaraya Enterprises Vs The Authorised Officer M/s. Indian Bank

Madras High Court · (2014) 02 MAD CK 0163

Constitution of India, 1950 - Article 226

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High Courts21 Feb 2014Disposed Off

Vijaya Vs The State

Madras High Court · (2014) 1 MLJ(Cri) 750

Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts21 Feb 2014Partly Allowed

G. Chitra Vs The Government of Tamil Nadu

Madras High Court · (2014) 2 CTC 11 : (2014) 8 MLJ 297 : (2014) WritLR 515

Constitution of India, 1950 - Article 226 300A 32Land Acquisition Act, 1894 - Section 10 11 11(1) 16 2

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High Courts21 Feb 2014Dismissed

ABS Marine Services Private Limited Vs Union of India, National Institute of Ocean Technology and The Shipping Corporation of India Limited

Madras High Court · AIR 2014 Mad 141

Constitution of India, 1950 - Article 12 14 19 21 226

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High Courts21 Feb 2014Disposed Off

A.S.M. Abudeen @ Jainulabudeen Vs Shakila Banu

Madras High Court · (2014) 3 CTC 414 : (2014) 2 DMC 875 : (2014) 2 LW 366

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High Courts21 Feb 2014

Jayaraman Vs State of Tamilnadu

Madras High Court · (2014) 4 MLJ 685

National Highways Act, 1956 — Section 4Registration Act, 1908 — Section 53, 54, 55Tamil Nadu Town and Country Planning Act, 1971 — Section 17, 2(19), 47, 58

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High Courts21 Feb 2014Dismissed

The Oriental Insurance Co. Ltd. Vs M. Thennarasu and P. Alagesan M. Thennarasu Vs The Oriental Insurance Co. Ltd.

Madras High Court · (2014) 3 ACC 844

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 1, Order 41 Rule 22Motor Vehicles Act, 1988 - Section 149 3 41

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High Courts20 Feb 2014Dismissed

R. Suguna Vs The District Collector

Madras High Court · (2014) LabIC 3514 : (2014) 2 LW 1000 : (2014) 7 MLJ 95

Tamil Nadu Panchayats Act, 1994 — Section 1(a), 104, 104(1), 205, 230

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High Courts20 Feb 2014Allowed

National Highways Authority of India Vs Government of Tamil Nadu and Others E. Manokaran Vs Union of India and Others

Madras High Court · (2014) 2 LW 73 : (2014) 2 MLJ 280

Constitution of India, 1950 - Article 21

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High Courts20 Feb 2014Dismissed

Tamilnadu Organic Private Ltd., Tamilnadu Organic Industries Private Ltd., S. Janakiammal and S. Anandaraj Vs State Bank of India

Madras High Court · AIR 2014 Mad 103 : (2014) 3 BC 618 : (2014) 2 CTC 465 : (2014) 2 LW 209 : (2014) 4 MLJ 293

Constitution of India, 1950 - Article 14 162 226 51A(h) 73Criminal Procedure Code, 1973 (CrPC) - Section 273Information Technology Act, 2000 - Section 1(4) 10A 14 2 2(p)

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High Courts20 Feb 2014

P. Ramakrishnan Vs The Director of Elementary Education

Madras High Court · (2014) 3 LLN 180 : (2014) WritLR 842

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High Courts20 Feb 2014Partly Allowed

T. Rajasekar and Another Vs Commissioner, Hindu Religious and Charitable Endowments Department and Others

Madras High Court · (2014) 3 MLJ 315

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 21, 64(1)

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High Courts20 Feb 2014

International Nut Alliance LLC Vs Beena Cashew Company

Madras High Court · (2014) 3 ARBLR 491 : (2014) 3 LW 156

Arbitration and Conciliation Act, 1996 — Section 1, 11, 16, 2, 2(1)(e)Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 136

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High Courts20 Feb 2014Disposed Off