High Courts18 Nov 2014
N. Meenakshi Vs The Tahsildar
Madras High Court · (2015) 1 MLJ 593
Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 12Tamil Nadu Patta Pass Book Act, 1983 — Section 10
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 32 of 182
High Courts18 Nov 2014
State Vs Guna
Madras High Court · (2014) 2 LW(Cri) 731
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 313, 428Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 417
High Courts18 Nov 2014
Chinnappa Vs State
Madras High Court · (2014) 11 MAD CK 0333
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 302, 323, 341, 355Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts18 Nov 2014
Commissioner of Income Tax Vs Malind Laboratories P. Ltd.
Madras High Court · (2014) 11 MAD CK 0328
Income Tax Act, 1961 — Section 115JB, 143(1), 154, 80IC
High Courts18 Nov 2014
A. Kavi Vs State
Madras High Court · (2014) 11 MAD CK 0324
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 375, 376, 511
High Courts18 Nov 2014
The Joint Registrar/Administrator Vs P. Siva Kumar
Madras High Court · (2015) 1 CTC 371 : (2015) LabIC 1579 : (2014) 5 LW 624 : (2014) 8 MLJ 257
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14Criminal Procedure Code, 1973 (CrPC) — Section 239, 482
High Courts18 Nov 2014
The Executive Officer Vs Government of Tamil Nadu
Madras High Court · (2014) 11 MAD CK 0249
Constitution of India, 1950 — Article 309
High Courts18 Nov 2014
The Special Tahsildar (LA) Vs J. Suseela
Madras High Court · (2014) 11 MAD CK 0248
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts18 Nov 2014
Chithirala Subramaniam Chetty Foundation Vs The Commissioner Corporation of Chennai
Madras High Court · (2014) 11 MAD CK 0247
High Courts18 Nov 2014
Nalla Gounder Vs Illanagai
Madras High Court · (2015) 2 MLJ 204
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Limitation Act, 1963 — Section 21
High Courts18 Nov 2014
Subbarayan Vs Chellammal
Madras High Court · (2014) 11 MAD CK 0244
Evidence Act, 1872 — Section 112
High Courts18 Nov 2014
The Tamil Nadu Electricity Board Vs R. Narendra Kumar
Madras High Court · (2014) 11 MAD CK 0226
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts18 Nov 2014
M. Kumar Vs The Government of Tamil Nadu
Madras High Court · (2014) 11 MAD CK 0224
General Clauses Act, 1897 — Section 21
High Courts18 Nov 2014
Rahul Raj Trading Company Vs The Assistant Commissioner (CT) (FAC)
Madras High Court · (2014) 11 MAD CK 0222
High Courts18 Nov 2014
Pandi Vs State
Madras High Court · (2014) 11 MAD CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 506(i)
High Courts18 Nov 2014
Ramachandran Vs Dinakaran and Others
Madras High Court · (2015) 1 CTC 620
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts18 Nov 2014
Srinidhi Industries Ltd. Vs The Sub-Registrar, Manamadurai
Madras High Court · (2015) 4 BC 398 : (2015) 1 CTC 530
Companies Act, 1956 — Section 394(1), 394(2)Registration Act, 1908 — Section 25, 25(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 18(1)(c), 18(6-A)