High Courts05 Feb 2014Dismissed
S. Yesudhas Vs The Director of Elementary Education and Others
Madras High Court · (2014) 02 MAD CK 0171
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 169 of 182
High Courts05 Feb 2014Allowed
M. Durairaj, Founder President Vs The Superintendent of Police and The Inspector of Police
Madras High Court · (2014) 02 MAD CK 0137
Constitution of India, 1950 - Article 14 19 19(1)(a) 19(1)(b) 19(2)Criminal Procedure Code, 1973 (CrPC) - Section 144Madras City Police Act, 1888 - Section 3 41
High Courts05 Feb 2014
Commissioner of Central Excise Vs S.M.T. Exports
Madras High Court · (2014) 306 ELT 614
Central Excises and Salt Act, 1944 — Section 11A(1), 11AC
High Courts05 Feb 2014Dismissed
Kolandaivel Vs Velumani
Madras High Court · (2014) 02 MAD CK 0084
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13 115
High Courts05 Feb 2014Disposed Off
S. Thiagarajan Chettiar Vs The Official Liquidator, High Court, Madras
Madras High Court · (2015) 124 CLA 98 : (2014) 185 CompCas 47 : (2014) 4 CoMPLJ 282 : (2014) 2 MLJ 641
Companies Act, 1956 - Section 542 543 543(2) 543(3)
High Courts05 Feb 2014Dismissed
B. Thiruvelan Vs The Executive Director
Madras High Court · (2014) LabIC 1903 : (2014) LLR 830
High Courts05 Feb 2014
Maharaja Tourism Dev. P. Ltd. Vs Secy., Ministry of Fin. New Delhi
Madras High Court · (2015) 39 STR 384
Finance Act, 1994 - Section 75 76
High Courts05 Feb 2014Disposed Off
Rafeeque Ahmed Vs C. Lickmichand Jain
Madras High Court · (2014) 1 MadWN(Civil) 565
High Courts04 Feb 2014Dismissed
Ramasamy Vs State
Madras High Court · (2014) 1 MLJ(Cri) 600
Criminal Procedure Code, 1973 (CrPC) - Section 207 313Penal Code, 1860 (IPC) - Section 201 302 506(ii)
High Courts04 Feb 2014Dismissed
F.S.K. Ravikumar Vs P. Umapathy, K. Vijyakumar and K. Sureshkumar
Madras High Court · (2014) 02 MAD CK 0205
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Limitation Act, 1963 - Section 5
High Courts04 Feb 2014Disposed Off
The New India Assurance Co. Ltd. Vs Govindan and P. Karuppannan
Madras High Court · (2015) 3 ACC 972 : (2015) ACJ 1677 : (2014) 3 MLJ 72
Motor Vehicles Act, 1988 - Section 140 147 149(2)(a)(ii) 162 166
High Courts04 Feb 2014
S. Sivalingam Vs The Principal Commissioner and Commissioner of Survey and Settlement, The Additional Director, Department of Survey and Land Records, The Settlement Officer, Office of Commissioner of Survey and Settlements and The Personal Assistant to the Director of Survey and Settlements, Office of the Commissioner of Survey and Settlements
Madras High Court · (2014) 2 MLJ 425
High Courts04 Feb 2014
Commissioner of Customs Vs Stallion Garments
Madras High Court · (2014) 308 ELT 467
Customs Act, 1962 — Section 129A, 129A(1)
High Courts04 Feb 2014
M/s. G.G. Hospital Vs Larsen and Toubro Limited
Madras High Court · (2014) 2 ARBLR 306 : (2014) 2 MLJ 644
Arbitration and Conciliation Act, 1996 - Section 11 11(6) 16 7(4)(b) 9
High Courts04 Feb 2014
Prem @ Prem Karthick Vs State
Madras High Court · (2014) 2 Crimes 89 : (2014) 1 LW(Cri) 391 : (2014) 1 MLJ(Cri) 529
Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 10Penal Code, 1860 (IPC) - Section 109 120B 363 364(A)
High Courts04 Feb 2014
The Project Director Vs Santha
Madras High Court · (2014) 4 CTC 40
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4(1), 48(1), 6National Highways Act, 1956 — Section 3(a), 3D, 3G, 3G(1), 3G(7)
High Courts04 Feb 2014
Commissioner of Central Excise Vs Air King Travels
Madras High Court · (2014) 36 STR 992
Finance Act, 1994 — Section 73, 78
High Courts04 Feb 2014
Commissioner of C. Ex. Vs Sundaram Industries Ltd.
Madras High Court · (2014) 310 ELT 482
High Courts04 Feb 2014
V. Lakshmi Vs R. Veerabathiran
Madras High Court · (2014) 1 LW 941
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts04 Feb 2014
Vijayalakshmi Shanmugam and Another Vs Secretary to Government of India, Ministry of Environment and Forests and Others
Madras High Court · (2014) 4 FLT 417 : (2014) 1 LW 721 : (2014) 2 MLJ 316
Armed Forces Tribunals Act, 2007 — Section 30, 34Code Of Civil Procedure, 1908 — Section 100Constitution Of India, 1950 — Article 32, 33, 136, 136(2), 226, 226(2), 227, 227(4), 310, 323A, 323B