High Courts27 Nov 2014
The Senior Regional Manager, Tamilnadu Civil Supplies Corporation Ltd. Vs S.X. Avilieo
Madras High Court · (2014) 11 MAD CK 0017
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 24 of 182
High Courts27 Nov 2014
Kumarasamy Vs Palaniyammal
Madras High Court · (2015) 1 CTC 271 : (2015) 2 MLJ 147
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7, 148, 149, 151
High Courts27 Nov 2014Disposed Off
M. Kamalakannan Vs Venkcatesan
Madras High Court · (2015) 1 MadWN(Civil) 509
High Courts26 Nov 2014
Ikkarai Boluvampatti Panchayat Vs The State of Tamil Nadu
Madras High Court · AIR 2015 Mad 63 : (2015) 5 FLT 515
High Courts26 Nov 2014
M. Govindaraju Vs State of Tamilnadu
Madras High Court · (2014) 11 MAD CK 0573
High Courts26 Nov 2014
Sankar Vs State
Madras High Court · (2014) 11 MAD CK 0477
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 333
High Courts26 Nov 2014
Vodafone Cellular Limited Vs The Commissioner of Income Tax
Madras High Court · (2015) 370 ITR 750
Income Tax Act, 1961 — Section 133A, 156, 194G, 194H, 197
High Courts26 Nov 2014
Interfit Techno Products Ltd. Vs The Principal Secretary/Commissioner of Commercial Taxes
Madras High Court · (2015) 81 VST 389
Central Sales Tax Act, 1956 — Section 12, 15, 5, 5(3), 5(i)Tamil Nadu General Sales Tax Act, 1959 — Section 28, 28ATamil Nadu Value Added Tax Act, 2006 — Section 15, 18, 18(1), 18(2), 18(3)
High Courts26 Nov 2014
R. Kalaiselvi President Vs The District Collector
Madras High Court · (2014) 11 MAD CK 0322
Tamil Nadu Panchayats Act, 1994 — Section 205, 205(2), 205(3)
High Courts26 Nov 2014
Abhishek Mundhra Vs The Additional Director General
Madras High Court · (2015) 318 ELT 245
Customs Act, 1962 — Section 108, 111, 111(d), 111(l), 112
High Courts26 Nov 2014
C. Varahaswamy Chetty Vs K.M.S. Abdul Kani
Madras High Court · (2014) 11 MAD CK 0316
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(1), 10(3)(a)(i), 10(3)(a)(iii), 10(3)a(i), 10(3)a(iii)
High Courts26 Nov 2014
Chennai Vanniakula Kshatriya Maha Sangam Vs Pon. Ramachandran
Madras High Court · (2015) 1 LW 534
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(c), Order 43 Rule 1(d), Order 9 Rule 13, Order 9 Rule 9, Order 9 Rule 9Constitution of India, 1950 — Article 226
High Courts26 Nov 2014
Vela Smelters (P) Ltd. Vs The Customs and Central Excise Settlement Commission
Madras High Court · (2015) 320 ELT 107
Central Excises and Salt Act, 1944 — Section 32E(1), 32F, 32L, 32L(1)Constitution of India, 1950 — Article 226
High Courts26 Nov 2014
The Commissioner of Income Tax Vs Prakash Foods and Feed Mills P. Ltd.
Madras High Court · (2014) 11 MAD CK 0277
Income Tax Act, 1961 — Section 43B
High Courts26 Nov 2014
M. Veluswamy Vs Income Tax Officer
Madras High Court · (2015) 273 CTR 543 : (2015) 229 TAXMAN 589
Income Tax Act, 1961 — Section 10, 12AA, 56, 56(2), 56(2)(vi)
High Courts26 Nov 2014
The Divisional Manager, New India Assurance Company Limited Vs Pandy
Madras High Court · (2014) 11 MAD CK 0229
Penal Code, 1860 (IPC) — Section 420
High Courts26 Nov 2014
C. Dinesh Kumar Vs D. Shiny
Madras High Court · (2014) 11 MAD CK 0228
Divorce Act, 1869 — Section 10A
High Courts26 Nov 2014
R. Manoharan Vs State
Madras High Court · (2014) 2 LW(Cri) 764
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 164, 313Penal Code, 1860 (IPC) — Section 109, 302, 307