High Courts23 Dec 2014
Lakshmi Automatic Loom Works Limited Vs Vibromech Engineers & Services Limited
Madras High Court · (2015) 3 LW 263 : (2015) 2 MLJ 305
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 29 Rule 2
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 2 of 182
High Courts23 Dec 2014
Shapoor Pallanji Mistry, Employer, Shapoor Pallanji & Co. Ltd. Vs The State of Tamil Nadu
Madras High Court · (2015) 1 MLJ(Cri) 478
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 — Section 34, 37, 37(b), 40, 47Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts23 Dec 2014
S.P. Polymers Vs The Registrar, Debts Recovery Appellate Tribunal
Madras High Court · AIR 2015 Mad 102 : (2015) 4 BC 410 : (2015) 2 MLJ 213
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13(2), 13(4), 19, 20, 22
High Courts23 Dec 2014
Tamil Nadu State Transport Corporation (Kumbakonam) Limited Vs Arumugam
Madras High Court · (2014) 12 MAD CK 0008
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 166
High Courts22 Dec 2014
V. Anbazhagan Vs The Registrar General High Court of Madras
Madras High Court · (2015) 1 MLJ 513
Negotiable Instruments Act, 1881 (NI) — Section 25
High Courts22 Dec 2014
Karuppasamy Vs State
Madras High Court · (2014) 12 MAD CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 315Evidence Act, 1872 — Section 113A, 113A, 3Penal Code, 1860 (IPC) — Section 107, 304(B), 304B, 306, 34
High Courts22 Dec 2014
K.K. Enterprises Vs VGP Universal Kingdom
Madras High Court · (2014) 12 MAD CK 0215
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 9
High Courts22 Dec 2014
Tamil Nadu State Apex Co-operative Bank SC/ST Employees' Welfare Association Vs The Registrar of Co-operative Societies
Madras High Court · (2014) 12 MAD CK 0214
Constitution of India, 1950 — Article 12, 14, 16
High Courts22 Dec 2014
T.M. Parameswari Vs The District Collector (Chennai) Singaravelar Maligai
Madras High Court · (2014) 12 MAD CK 0213
Constitution of India, 1950 — Article 14, 16(1)
High Courts22 Dec 2014
Commissioner of Cus. and C. Ex. Vs Premier Polytronics Pvt. Ltd.
Madras High Court · (2015) 320 ELT 83
Central Excises and Salt Act, 1944 - Section 11A, 11A(1), 11A(2), 11A(2B), 11AC
High Courts22 Dec 2014Dismissed
P. Narasimhan Vs The Director General, Highways Department
Madras High Court · (2016) 148 FLR 179 : (2015) LabIC 1017 : (2015) 2 LLN 773
High Courts22 Dec 2014Allowed
Velu Vs Rajathi and Others
Madras High Court · (2015) 2 CTC 484 : (2015) 3 MLJ 24
Constitution of India, 1950 - Article 226 — Registration Act, 1908 - Section 17, 17(b), 32-A, 32-i
High Courts22 Dec 2014Dismissed
Tamil Nadu State Transport Corporation (Salem) Ltd. Vs Presiding Officer, Labour Court and Others
Madras High Court · (2015) 2 LLJ 179
High Courts22 Dec 2014
Glaxosmithkline Consumer Healthcare Ltd. and Others Vs The Commercial Tax Officer and Others
Madras High Court · (2014) 12 MAD CK 0116
Constitution of India, 1950 — Article 14
High Courts22 Dec 2014Dismissed
M. Sagunthala Vs Director (Personnel), Neyveli Lignite Corporation and Others
Madras High Court · (2015) LabIC 1108
High Courts22 Dec 2014
P. Pugalenthi Vs State and Others
Madras High Court · (2015) 1 MLJ(Cri) 424
Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 174, 176, 176(1)
High Courts22 Dec 2014
C. Murugan Vs Thilagavathy and Others
Madras High Court · (2015) 1 CTC 516
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 105Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts22 Dec 2014
N. Subramanian Vs Government of Tamil Nadu
Madras High Court · (2014) 12 MAD CK 0074
High Courts22 Dec 2014
Commissioner of Income Tax, Chennai Vs Ramani Realtors (P.) Ltd.
Madras High Court · (2015) 229 TAXMAN 283
Income Tax Act, 1961 — Section 32AB, 32AB(1), 32AB(5), 80J(6A)
High Courts22 Dec 2014
Global Eventz Vs India Property Online Private Ltd.
Madras High Court · (2014) 12 MAD CK 0069
Trade Marks Act, 1999 — Section 11, 12