High Courts11 Nov 2014
Commissioner of Income Tax Vs REPCO Home Finance Ltd.
Madras High Court · (2014) 11 MAD CK 0151
Income Tax Act, 1961 — Section 143(3), 14A, 234C, 33
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 40 of 182
High Courts11 Nov 2014
Kamrunnissa Vs The District Collector Cuddalore
Madras High Court · (2014) 11 MAD CK 0150
High Courts11 Nov 2014
A.K. Mahmood Sulaiman Vs Fathima Bathool Fathima Bathool Vs M.M. Zulaiha
Madras High Court · (2014) 6 CTC 241 : (2014) 5 LW 579
High Courts11 Nov 2014
K. Mujeeb Rehman Vs Pallipattu Thomban Riyad
Madras High Court · (2014) 11 MAD CK 0141
Arbitration and Conciliation Act, 1996 — Section 8
High Courts11 Nov 2014
M. Kasinathan Vs P. Murugaiyan
Madras High Court · (2015) 1 LW(Cri) 91 : (2015) 1 MLJ(Cri) 133
Criminal Procedure Code, 1973 (CrPC) — Section 372, 397, 399, 401Dowry Prohibition Act, 1961 — Section 6(2), 6(3)Penal Code, 1860 (IPC) — Section 406
High Courts11 Nov 2014
T. Kannappan Vs K. Kannaian and Others
Madras High Court · (2015) 1 CTC 173 : (2015) 1 LW 268 : (2015) 1 MLJ 324
Chit Funds Act, 1982 — Section 3, 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 11 Rule 7, Order 7 Rule 11, Order 7 Rule 11(a), 35-APenal Code, 1860 (IPC) — Section 120(B), 406, 409, 420
High Courts11 Nov 2014
Aqua Marine Offshore Services Vs Owners and Parties
Madras High Court · (2015) 2 ARBLR 505 : (2015) 1 LW 49 : (2015) 1 MLJ 678
Arbitration and Conciliation Act, 1996 — Section 34(2)(b), 48(2), 8, 9, 9(ii)(b)Constitution of India, 1950 — Article 214Merchant Shipping Act, 1958 — Section 3(15)
High Courts11 Nov 2014
T. Kannappan Gurukkal Vs K. Kannaian and Others
Madras High Court · (2014) 11 MAD CK 0093
Chit Funds Act, 1982 — Section 3, 5Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 11 Rule 7, Order 7 Rule 11, Order 7 Rule 11(a)Penal Code, 1860 (IPC) — Section 120(B), 406, 409, 420
High Courts11 Nov 2014
MedMeme, LLC and Others Vs iHorse BPO Solutions Pvt. Ltd.
Madras High Court · (2015) 1 MLJ(Cri) 269
Arbitration and Conciliation Act, 1996 — Section 11(12), 11(6)Copyright Act, 1957 — Section 14, 2(ffc), 2(o)Criminal Procedure Code, 1973 (CrPC) — Section 156, 178, 179, 190, 192
High Courts11 Nov 2014Allowed
S. Padmanabhan Vs Rajesh Kumar Balkrishan Agrawal and Others
Madras High Court · (2015) 63 PTC 409
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1Trade and Merchandise Marks Act, 1958 - Section 2(d)Trade Marks Act, 1999 - Section 11 124(1)(b)(ii) 20 21 27(2)
High Courts11 Nov 2014Disposed Off
P.R. Sathivamoorthy Vs The Commissioner of Police
Madras High Court · (2015) 1 MadWNCri 155
High Courts11 Nov 2014Disposed Off
A. Faritha Begum Vs L. Babu
Madras High Court · (2015) 1 MadWN(Civil) 113
High Courts10 Nov 2014
S. Rajasekaran Vs The Revenue Divisional Officer
Madras High Court · (2014) 11 MAD CK 0512
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts10 Nov 2014
N. Raju Padayachi Vs The District Collector
Madras High Court · (2014) 11 MAD CK 0511
Land Acquisition Act, 1894 — Section 3(f), 4, 40(1)(a), 44B, 6
High Courts10 Nov 2014
Ragavendra Raja Vs S. Rajagopal Asari
Madras High Court · (2014) 11 MAD CK 0510
High Courts10 Nov 2014
A. Raghul Anand Vs Union of India R. Mohanraj Vs State of Tamil Nadu
Madras High Court · (2014) 5 LW 602
Constitution of India, 1950 — Article 341, 342
High Courts10 Nov 2014
The State of Tamil Nadu Vs K. Gopalakrishnan
Madras High Court · (2014) 11 MAD CK 0463
High Courts10 Nov 2014
Kongu Nadu Vettuva Gounder Elaingar Nala Sangam Vs The District Collector
Madras High Court · (2014) 11 MAD CK 0454
High Courts10 Nov 2014
Bassalis Vs The District Collector, Kanyakumari District
Madras High Court · (2014) 11 MAD CK 0452