High Courts19 Nov 2014
M. Rani Vs A. Bala
Madras High Court · (2015) 2 LW 381
Evidence Act, 1872 — Section 45, 73Negotiable Instruments Act, 1881 (NI) — Section 118, 139, 4
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 30 of 182
High Courts19 Nov 2014
A. Thirumoorthy Vs S. Bastin
Madras High Court · (2014) 5 LW 887 : (2015) 1 MLJ 335
Negotiable Instruments Act, 1881 (NI) — Section 118, 125, 20, 49, 86
High Courts19 Nov 2014
The Management, Salem District Co-operative Milk Producers Union Limited Vs The Presiding Officer
Madras High Court · (2014) 11 MAD CK 0557
High Courts19 Nov 2014
Balamurugan Vs The Secretary to the Government
Madras High Court · (2014) 11 MAD CK 0547
Constitution of India, 1950 — Article 22(5), 226Penal Code, 1860 (IPC) — Section 294(b), 302, 34, 353, 387
High Courts19 Nov 2014
S. Muthu Vs The Registrar of Cooperative Societies
Madras High Court · (2014) 11 MAD CK 0467
Constitution of India, 1950 — Article 14, 16, 21
High Courts19 Nov 2014
D. Saravanan Vs The State of Tamil Nadu
Madras High Court · (2014) 11 MAD CK 0466
High Courts19 Nov 2014
Syed Ahamed Vs The Joint Commissioner
Madras High Court · (2014) 11 MAD CK 0436
High Courts19 Nov 2014
Rajiv Gandhi National Institute of Youth Development Vs Saravana Constructions Pvt. Ltd.
Madras High Court · (2014) 11 MAD CK 0432
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37
High Courts19 Nov 2014
Madhu Vs The Regional Director Municipal Administration
Madras High Court · (2014) 11 MAD CK 0431
High Courts19 Nov 2014
M. Annamalai Vs The District Collector
Madras High Court · (2014) 11 MAD CK 0430
High Courts19 Nov 2014
Venkatakrishnan Vs S. Vijayalakshmi
Madras High Court · (2014) 6 CTC 393 : (2015) 1 LW 296 : (2015) 1 MLJ 462
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 151Constitution of India, 1950 — Article 129, 215, 227Contempt of Courts Act, 1971 — Section 10, 11, 12, 12(2), 14
High Courts19 Nov 2014
Ravi Bharathi Vs P. Balasubramani
Madras High Court · (2014) 8 MLJ 562
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Registration Act, 1908 — Section 17, 17(1A), 49, 49(c)Transfer of Property Act, 1882 — Section 53A
High Courts19 Nov 2014
K. Mayakannan Vs S. Elumalai
Madras High Court · (2015) 2 MLJ 182
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Nov 2014
C. Duraisamy Vs K. Balakrishnan
Madras High Court · (2015) 1 MLJ(Cri) 47
Evidence Act, 1872 — Section 114, 3Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 138, 139
High Courts19 Nov 2014
The State of Tamil Nadu Vs S. Esanulla
Madras High Court · (2014) 11 MAD CK 0327
Constitution of India, 1950 — Article 14
High Courts19 Nov 2014
N. Ahamed Ali Vs The Income Tax Officer
Madras High Court · (2014) 11 MAD CK 0326
Income Tax Act, 1961 — Section 143(2), 143(3), 253
High Courts19 Nov 2014
Tvl. Sri Maha Co. Vs The Deputy Commercial Tax Officer
Madras High Court · (2014) 11 MAD CK 0313
Tamil Nadu Value Added Tax Act, 2006 — Section 22(4), 27(3)
High Courts19 Nov 2014
S. Raghavan Vs The State of Tamil Nadu
Madras High Court · (2014) 11 MAD CK 0298
High Courts19 Nov 2014
G.R. Raju Vs National Film Development Corpn.
Madras High Court · (2014) 5 LW 707 : (2015) 64 PTC 540
Copyright Act, 1957 — Section 19(4), 55
High Courts19 Nov 2014
S. Ramanathan Vs S. Pannalal Jain
Madras High Court · (2014) 11 MAD CK 0252
Limitation Act, 1963 — Section 12, 12(1), 18(1)