COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 164 of 182

High Courts17 Feb 2014Dismissed

A. Govindasamy and G. Pushpavalli Vs S. Saravanakumar

Madras High Court · (2014) 7 MLJ 428

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 35, Order 21 Rule 35(3), Order 21 Rule 97, Order 9 Rule 13 115Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5

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High Courts17 Feb 2014

B. Sasisekaran Vs National Institute of Ocean Technology

Madras High Court · (2014) WritLR 463

Constitution of India, 1950 — Article 300APayment of Gratuity Act, 1972 — Section 14, 4, 5

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High Courts17 Feb 2014Dismissed

C. Krishnan Vs K.S. Moorthi

Madras High Court · (2014) 02 MAD CK 0128

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High Courts17 Feb 2014Disposed Off

K. Chitravel Vs The District Collector and Others

Madras High Court · (2014) 02 MAD CK 0123

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High Courts17 Feb 2014

E. Chelladurai Vs The Joint Registrar of Cooperative Societies

Madras High Court · (2014) LabIC 3555

Tamil Nadu Co-operative Societies Act, 1983 — Section 81, 82

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High Courts17 Feb 2014Dismissed

Sivasamy, Veeraselvam and Muthukumar Vs Kalaiselvan and Rajagopal

Madras High Court · (2014) 2 MLJ 608

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High Courts17 Feb 2014

D.D. Medical College and DD Hospital Vs The Medical Council of India, Tamilnadu DR. M.G.R. Medical University and The Secretary Ministry of Health and Family Welfare

Madras High Court · (2014) 02 MAD CK 0098

Indian Medical Council Act, 1956 - Section 10(A) 10A

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High Courts17 Feb 2014Disposed Off

S. Meeragandhi Vs The Principal Secretary/State Project Director, Sarva Shiksha Abiyan and The Chief Educational Officer

Madras High Court · (2014) 02 MAD CK 0059

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High Courts17 Feb 2014

The Director of School Education, Chennai and Teachers Recruitment Board Vs R.Vijendra The State of Tamilnadu and The Teachers Recruitment Board Vs Ms.S.Padmavathi The Teacher Recruitment Board, The Joint Director of School Education (Higher Secondary) Chennai, The Chief Educational Officer, Thiruvarur and The Government Higher Secondary School Vs M.Ramayee

Madras High Court · (2014) 2 LW 893

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High Courts14 Feb 2014

G. Ganapathy Vs State of Tamil Nadu

Madras High Court · (2014) 5 MLJ 549 : (2014) WritLR 377

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 12, 12(2), 13A, 14

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High Courts14 Feb 2014

M. Arulappan Vs Secretary to Government

Madras High Court · (2014) 4 MLJ 517

Constitution of India, 1950 — Article 12, 142, 21, 225, 226Criminal Procedure Code, 1973 (CrPC) — Section 174Electricity Act, 2003 — Section 166, 68

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High Courts14 Feb 2014Dismissed

N. Chinnammal Vs The Authorised Officer, Chief Manager, State Bank of Mysore and Others

Madras High Court · (2014) 02 MAD CK 0215

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4)

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High Courts14 Feb 2014Dismissed