Madras High Court Judgments 2014 — Page 181

High Courts03 Jan 2014Dismissed

M/s. Castrol India Limited Vs M/s. Apex Tooling Solutions and Others

Madras High Court · (2014) 2 ARBLR 481 : (2014) 2 MLJ 575

Arbitration Act, 1940 - Section 34Arbitration and Conciliation Act, 1996 - Section 11(8) 12 13 7 7(1)Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1

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High Courts03 Jan 2014

M/s. ICMC Corporation Ltd. Vs The Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, The Commissioner of Central Excise, II Commissionerate and The Deputy Commissioner of Central Excise, Chennai II Division

Madras High Court · (2014) 302 ELT 45 : (2014) 44 GST 3 : (2014) 27 GSTR 546 : (2014) 73 VST 320

Central Excises and Salt Act, 1944 - Section 11A 11B 12AFinance Act, 2010 - Section 65 73(2)

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High Courts03 Jan 2014

The Authorised Officer and Chief Manager Indian Bank, The Chairman Vs Chitra, V. Kayathri and V. Sanjana

Madras High Court · (2014) 7 MLJ 687

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 34

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High Courts03 Jan 2014Dismissed

Smt. Rukhiya Vs The Registrar, The Appellate Tribunal for Forfeited Property and The Competent Authority, Smugglers and Foreign Exchange Manipulators

Madras High Court · (2014) CriLJ 2632 : (2014) 1 MLJ(Cri) 142 : (2014) 2 RCR(Criminal) 552 : (2014) WritLR 130

Constitution of India, 1950 - Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 68E 68F 68H 68H(1) 68ISmugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 - Section 12 15 18 2 2(2)

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High Courts03 Jan 2014

P.S. Raman Vs M/s. Shakti Durga Engineering

Madras High Court · (2014) 1 LW 305

Partnership Act, 1932 - Section 69(2)

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High Courts03 Jan 2014Dismissed

Kannan Vs The State of Tamil Nadu and R. Senthilkumar

Madras High Court · (2014) 01 MAD CK 0179

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High Courts03 Jan 2014Allowed

K.S. Abubucker Vs The Principal Secretary to Government, Transport Department and K. Senthilvel

Madras High Court · (2014) LabIC 1705 : (2014) 7 MLJ 782

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High Courts03 Jan 2014Allowed

P. Selvaraju Vs The Director General of Police, Tamil Nadu

Madras High Court · (2014) 4 LLN 243 : (2014) WritLR 356

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High Courts03 Jan 2014

Er. M. Anbazhagan B.E. Vs The Deputy Superintendent of Police CB CID

Madras High Court · (2014) 1 LW(Cri) 400 : (2014) 1 MLJ(Cri) 435

Criminal Procedure Code, 1973 (CrPC) - Section 190 197 197(1) 197(2)Penal Code, 1860 (IPC) - Section 109 120B 161 409 420Prevention of Corruption Act, 1988 - Section 13(1)(c) 13(2)

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High Courts03 Jan 2014Dismissed

Noorjahan Vs Kannan

Madras High Court · (2014) 2 CTC 6

Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5

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High Courts03 Jan 2014Dismissed

T. Pandurangan Proprietor Vs Villupuram Valli Vilas Nagai Maligai

Madras High Court · (2014) 01 MAD CK 0147

Limitation Act, 1963 - Section 5

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High Courts03 Jan 2014

The Commissioner of Central Excise Vs M/s. Indian Additives Limited and Customs Excise and Service Tax Appellate Tribunal, South Zonal Bench

Madras High Court · (2014) 302 ELT 544 : (2014) 44 GST 10 : (2014) 25 GSTR 103

Central Excises and Salt Act, 1944 - Section 2(f)

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High Courts03 Jan 2014Disposed Off

R. Ratha Vs A. Raju and Thangamani

Madras High Court · (2014) 01 MAD CK 0131

Limitation Act, 1963 - Section 5

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High Courts03 Jan 2014Disposed Off

S. Muralidharan Vs Government of India and Others

Madras High Court · (2014) 01 MAD CK 0127

Citizenship Act, 1955 - Section 5(1)(c)

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High Courts03 Jan 2014Dismissed

C. David Vs The Principal Secretary/Commissioner, Department of Art and Culture, Veena E. Gayathri and K. Thyagarajan A. Arumugam Vs The Principal Secretary/Commissioner, Department of Art and Culture, Veena E. Gayathri and Murugesan P. Ayyanar Vs The Principal Secretary/Commissioner and Veena E. Gayathri

Madras High Court · (2014) 01 MAD CK 0118

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High Courts03 Jan 2014Allowed

Suresh Kumar Vs State

Madras High Court · (2014) 1 MLJ(Cri) 303

Criminal Procedure Code, 1973 (CrPC) — Section 221Evidence Act, 1872 — Section 113A, 113-A, 113BPenal Code, 1860 (IPC) — Section 107, 294, 304B, 304-B, 306

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High Courts03 Jan 2014Allowed