CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 179 of 182

High Courts08 Jan 2014Allowed

The Board of Trustees of Chennai Port Trust Vs Chennai Container Terminal Private Ltd., Hon'ble Mr. Justice R.C. Lahoti, Former Chief Justice of India, Presiding Arbitrator, Hon'ble Mr. Justice R. Jayasimha Babu, Former Judge, Madras High Court, (Arbitrator) and Hon'ble Mr. Justice S.A. Kader, Former Judge, Madras High Court, Arbitrator

Madras High Court · (2014) 2 ARBLR 394 : (2014) 1 CTC 573 : (2014) 2 MLJ 132

Arbitration Act, 1940 - Section 10(2)Arbitration and Conciliation Act, 1996 - Section 28(1)(a) 34Evidence Act, 1872 - Section 92
Read judgment
High Courts07 Jan 2014Dismissed

S. Ragini Vs The State

Madras High Court · (2014) 1 LW(Cri) 522 : (2014) 1 MLJ(Cri) 129

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 174Explosive Substances Act, 1908 - Section 3 4 5
Read judgment
High Courts07 Jan 2014Dismissed

Suresh Rajan Vs The Registrar General, The Madras High Court, The Registrar (Judicial), The Madurai Bench of Madras High Court and The Deputy Superintendent of Police, Vigilance and Anti Corruption Bharathi Vs The Registrar General, The Madras High Court and The Registrar (Judicial), The Madurai Bench of Madras High Court

Madras High Court · (2014) 2 CTC 177 : (2014) 1 MLJ(Cri) 519

Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 205 326 362 397 401Prevention of Corruption Act, 1988 - Section 13(1)(C) 13(2)
Read judgment
High Courts07 Jan 2014Allowed

Ram alias Ramprasad Vs The State

Madras High Court · (2014) 01 MAD CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 3, 65(B)Information Technology Act, 2000 — Section 2, 2(1)(t)
Read judgment