High Courts22 Dec 2014Disposed Off
M. Velmurugan Vs S. Ramesh
Madras High Court · (2015) 3 MadWNCri 134
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 3 of 182
High Courts22 Dec 2014Dismissed
C. Murugan Vs Dr. Thilagavathy
Madras High Court · (2015) 2 MadWN(Civil) 333
High Courts22 Dec 2014Disposed Off
Venkatesan Vs State, rep. by Inspector of Police
Madras High Court · (2015) 3 MadWNCri 127
High Courts19 Dec 2014
K. Nalini Vs The Registrar, Central Administrative Tribunal
Madras High Court · (2014) 12 MAD CK 0399
High Courts19 Dec 2014
Tmt. R. Kasthuri Vs State
Madras High Court · (2015) 1 LW(Cri) 379 : (2015) 1 MLJ(Cri) 455
Constitution of India, 1950 — Article 14, 20(3), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 164, 173, 174, 175Madras Revenue Enquiries Act, 1893 — Section 2
High Courts19 Dec 2014
S. Inbaraj Vs The Superintendent of Police, Thoothukudi District
Madras High Court · (2014) 12 MAD CK 0238
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 173, 200, 227Penal Code, 1860 (IPC) — Section 420, 498(A)
High Courts19 Dec 2014
The TN Dr. M.G.R. Medical University Vs The Chairman, Thasaih College of Nursing Marthandam
Madras High Court · (2014) 12 MAD CK 0232
High Courts19 Dec 2014
Kanagasabapathy Vs State
Madras High Court · (2014) 12 MAD CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 313, 8Madras Prohibition Act, 1937 — Section 4(1)(A)Penal Code, 1860 (IPC) — Section 201
High Courts19 Dec 2014
B. Meenakshi Sundaram Vs The Agriculture Production Commissioner and Principal Secretary to Government
Madras High Court · (2014) 12 MAD CK 0220
Penal Code, 1860 (IPC) — Section 120(b), 409, 420
High Courts19 Dec 2014
The Special Officer Vs The Appellate Authority/Assistant Commissioner of Labour
Madras High Court · (2015) 1 LLJ 568
Industrial Disputes Act, 1947 — Section 11A, 33Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(1), 41(2)
High Courts19 Dec 2014
S.V. Tharanath Vs State Bank of India
Madras High Court · (2014) 12 MAD CK 0171
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1State Bank of India Act, 1955 — Section 43
High Courts19 Dec 2014
R. Saraswathi Vs The State of Tamil Nadu
Madras High Court · (2014) 12 MAD CK 0167
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 2, 24(2), 4(1), 5A, 6
High Courts19 Dec 2014
Southern Press Tools Ltd. Vs CESTAT, Chennai
Madras High Court · (2015) 320 ELT 90
Central Excises and Salt Act, 1944 - Section 11A(1), 11AC
High Courts19 Dec 2014Disposed off
M. Nachiappan Vs Sellammal
Madras High Court · (2015) 2 LW 358
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 2 — Constitution of India, 1950 - Article 227
High Courts19 Dec 2014
Eurokem Laboratories Private Limited Vs State
Madras High Court · (2015) 1 LW(Cri) 370
Drugs and Cosmetics Act, 1940 — Section 18 A, 18(1)(a), 18(a)(1), 18(a)(i), 25
High Courts19 Dec 2014
The Commissioner of Central Excise Vs Raji Thangam Textiles Ltd.
Madras High Court · (2015) 50 GST 57
High Courts19 Dec 2014
The Commissioner of Central Excise Vs HCL Peripherals and Others
Madras High Court · (2014) 12 MAD CK 0101
Central Excises and Salt Act, 1944 — Section 35-G
High Courts19 Dec 2014
The Commissioner of Central Excise Vs Sakthi Sugars Ltd. and Others
Madras High Court · (2014) 12 MAD CK 0100