High Courts07 Jan 2014Allowed
Ram @ Ramprasad Vs State
Madras High Court · (2014) 2 MLJ(Cri) 83
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 3, 65(B)Information Technology Act, 2000 — Section 2, 2(1)(t)
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 180 of 182
High Courts07 Jan 2014Partly Allowed
Tamil Nadu State Transport Corporation Limited Vs Jayalakshmi
Madras High Court · (2014) 1 ACC 610
High Courts07 Jan 2014Disposed Off
Venkatachalam Vs Periyasamy
Madras High Court · (2014) 1 MadWN(Civil) 740
High Courts06 Jan 2014
Commr. of C. Ex. Vs Venkatesa Paper and Boards Ltd.
Madras High Court · (2014) 306 ELT 359
High Courts06 Jan 2014Dismissed
Muthusamy Vs The Revenue Divisional Officer (R.D.O), Muthayi and Mani
Madras High Court · (2014) 01 MAD CK 0208
Tamil Nadu Patta Pass Book Act, 1983 - Section 10 12 13 14 3
High Courts06 Jan 2014Disposed Off
A. Balasubramaniam Environmental Scientist, Tamil Nadu Pollution Control Board (TNPCB) AEL, Cuddalore and Others Vs The State of Tamil Nadu and The Tamil Nadu Pollution Control Board
Madras High Court · (2014) LabIC 251 : (2014) 1 LLJ 568
Constitution of India, 1950 - Article 14 16
High Courts06 Jan 2014Allowed
National Highways Authority of India Vs The Secretary to Government, Public Works Department and Others
Madras High Court · (2014) 1 MLJ 644
Constitution of India, 1950 - Article 21 226 47 48A 51ANational Highways Act, 1956 - Section 3A 3C 3D 3D(1) 3FTamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007 - Section 12
High Courts06 Jan 2014Allowed
Regina Begam Vs The Secretary to Government, The District Collector and District Magistrate, Tiruvarur District and The Superintendent of Prison, Trichy District
Madras High Court · (2014) CriLJ 2593
Constitution of India, 1950 - Article 19 21 22 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3(1) 3(2)
High Courts06 Jan 2014
Sathu Dharmananda Saraswathi Swamigal Trust Vs Sree Shanmuga Seva Sangam Nattar Trust
Madras High Court · (2014) 1 CTC 726
High Courts06 Jan 2014
The Commissioner of Income Tax, Chennai Vs M/s. Brakes India Limited
Madras High Court · (2014) 361 ITR 424
Income Tax Act, 1961 - Section 154 244 244(1A) 244A 80HHC
High Courts06 Jan 2014
S. Mary Jelestin Sudha Vs The State
Madras High Court · (2014) CriLJ 2403
Constitution of India, 1950 — Article 19, 21, 22(5), 226Penal Code, 1860 (IPC) — Section 294(b), 306, 307, 341, 387Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003 — Section 4, 9
High Courts06 Jan 2014Dismissed
M. Praveen Kumar Vs The Chief Engineer, Tamil Nadu Electricity Board and The Superintending Engineer, Chennai Electricity Distribution
Madras High Court · (2014) 01 MAD CK 0058
Life Insurance Corporation Act, 1956 - Section 42
High Courts06 Jan 2014
C. Angulakshmi Vs P. Srinivasan
Madras High Court · (2014) 7 MLJ 17
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Jan 2014Allowed
S. Radha Vs The District Collector, Erode, The Executive Officer, Anthiyur Town Panchayat, Erode and The Assistant Engineer, (Operation and Maintenance), Tamilnadu Electricity Board, Erode
Madras High Court · (2014) 1 LW 865
Electricity Act, 2003 - Section 43Tamil Nadu District Municipalities Act, 1920 - Section 180 181 182
High Courts06 Jan 2014Disposed Off
Arumugham Vs Muthukumaraswami
Madras High Court · (2014) 1 MadWN(Civil) 396
High Courts03 Jan 2014Dismissed
Association of Tamil Nadu Highways Engineers Vs Government of Tamil Nadu and Others M. Someswaran and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2014) 1 MLJ 800
Constitution of India, 1950 - Article 226
High Courts03 Jan 2014
Commr. Of Cus. (AIR) Vs A.P. Pinherio
Madras High Court · (2014) 306 ELT 349
Customs Act, 1962 — Section 111, 111(m), 112, 112(a), 114A
High Courts03 Jan 2014
Gee Yes Iswarya Real Estate Vs Harish Constructions
Madras High Court · (2014) 2 Crimes 362
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 195, 397, 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jan 2014Allowed
S. Neelavathi, S. Ravi, M. Gomathi and P. Anjana Priya Vs S. Dilshad and Others
Madras High Court · (2014) 3 CTC 657 : (2014) 2 MLJ 715
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 226