COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 178 of 182

High Courts10 Jan 2014

M/s. Sada Sukhi Electronic Pvt. Ltd. Vs The Commissioner of Customs (Seaport Import), The Additional Commissioner of Customs (SIIB), The Deputy Commissioner of Customs (SIIB) and The Superintendent (SIIB)

Madras High Court · (2014) 1 CTC 640 : (2014) 304 ELT 42 : (2014) 44 GST 652 : (2014) 25 GSTR 253 : (2014) WritLR 176

Central Excises and Salt Act, 1944 - Section 4ACustoms Act, 1962 - Section 110 110A 111 17 17(4)Customs Tariff Act, 1975 - Section 3(2)

High Courts09 Jan 2014

DCW Limited Vs The Commercial Tax Officer, Tiruchendur

Madras High Court · (2014) 43 GST 512

Tamil Nadu Value Added Tax Act, 2006 - Section 51

High Courts09 Jan 2014Partly Allowed

P. Veerasamy, V. Narayanasamy, V. Ramesh and V. Soundararajan Vs V. Soundararajan

Madras High Court · (2014) 3 LW 148

Evidence Act, 1872 - Section 2 91 92

High Courts09 Jan 2014Allowed

T.M. Thaniyarasu Vs The Commissioner of Police, The Deputy Commissioner of Police, The Assistant Commissioner of Police and The Inspector of Police (Law and Order)

Madras High Court · (2014) 1 LW 465 : (2014) 1 MLJ 669

Constitution of India, 1950 - Article 19 19(1)(a) 19(1)(a)(b) 19(2)

High Courts09 Jan 2014Allowed

In Re: T.K. Srinivasan (aka) T.K. Srinivas Chari

Madras High Court · (2014) 1 LW 526

Hindu Minority and Guardianship Act, 1956 - Section 8(2)(a)

High Courts09 Jan 2014Allowed

R. Vasanthi Vs M. Harikrishnan

Madras High Court · AIR 2014 Mad 65 : (2014) 4 CTC 236 : (2014) 1 LW 487 : (2014) 2 MLJ 328 : (2014) 2 RCR(Civil) 604

Hindu Marriage Act, 1955 - Section 13(1)(ia) 28

High Courts09 Jan 2014Allowed

G. Vellaichamy Vs The Managing Director and The General Manager, Tamil Nadu State Transport Corporation [Madurai] Ltd.

Madras High Court · (2014) 01 MAD CK 0193

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 31(1) 33(1) 33(2) 33(2)(b) 33A

High Courts09 Jan 2014

Commissioner of Income Tax, Chennai Vs M/s. TVS Motors Limited, Jayalakshmi

Madras High Court · (2014) 364 ITR 1

Income Tax Act, 1961 - Section 30 30 31 31 31

High Courts09 Jan 2014Partly Allowed

Kalaimani and Settu Vs K. Sivakuppusamy and National Insurance Company Ltd.

Madras High Court · (2014) 1 ACC 938

Motor Vehicles Act, 1988 - Section 163A 166 173Penal Code, 1860 (IPC) - Section 279 304A

High Courts09 Jan 2014Partly Allowed

The National Insurance Company Limited Vs P. Geetha Prasad, S. Tharakeshwari and Sri Yasodha Krishna

Madras High Court · (2014) 01 MAD CK 0165

Motor Vehicles Act, 1988 - Section 149(2) 163A 166 170

High Courts09 Jan 2014Allowed

Smt. Shameemunissa Vs Union of India

Madras High Court · (2014) 2 ACC 111 : (2015) ACJ 807 : (2014) 1 LW 478

Criminal Procedure Code, 1973 (CrPC) - Section 174Railway Claims Tribunal Act, 1987 - Section 23Railways Act, 1989 - Section 123(c)(ii) 124A 124A(a) 124A(c) 2(29)

High Courts09 Jan 2014

Maasha Allah Agencies Vs Commr. of Cus. (Seaport Imports)

Madras High Court · (2014) 306 ELT 31

Constitution of India, 1950 — Article 14, 19, 21, 226Customs Act, 1962 — Section 146

High Courts09 Jan 2014

Mulberry Restaurants Pvt. Ltd. Vs Member Secretary, Coimbatore Local Planning Authority

Madras High Court · (2014) 5 MLJ 77

Tamil Nadu Town and Country Planning Act, 1971 — Section 56(ii)(a), 57

High Courts09 Jan 2014

V. Ganesan Vs The Superintendent of Police

Madras High Court · (2014) 5 LW 359

High Courts09 Jan 2014

Seven Star Enterprises Vs The State of Tamil Nadu

Madras High Court · (2014) WritLR 733

High Courts09 Jan 2014Allowed

A.M.P. Revathi rep. by her Power of Attorney Vs Subashchandran

Madras High Court · (2014) 1 LW 817 : (2014) 2 MLJ 439 : (2014) 2 RCR(Rent) 188

Karnataka Value Added Tax Act, 2003 - Section 10(2)(ii)(b)

High Courts09 Jan 2014Dismissed

D. Arasu Vs Deputy Registrar of Coop. Societies, Vellore Circle, Vellore-1 and Another

Madras High Court · (2014) 2 MLJ 689

Tamil Nadu Co-operative Societies Act, 1983 — Section 33(14), 33(15)

High Courts09 Jan 2014

Commissioner of Central Excise Vs Sutham Nylocots

Madras High Court · (2014) 306 ELT 255

Central Excises and Salt Act, 1944 — Section 11A, 11A(2), 11AC, 38A, 6

High Courts09 Jan 2014

Management, Janakiram Mills Ltd. Vs Presiding Officer, Labour Court, Thiruchirappalli and Another

Madras High Court · (2014) 141 FLR 891 : (2014) 2 LLJ 213

Industrial Disputes Act, 1947 — Section 10, 11, 17(2)

High Courts09 Jan 2014

Union of India Vs A. Logambal and Others

Madras High Court · (2014) 2 AnWR 494

Criminal Procedure Code, 1973 (CrPC) — Section 174Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c)(2), 124-A