High Courts07 Nov 2014
S. Dorairaj Vs The Central Board of Film Certification
Madras High Court · (2014) 11 MAD CK 0493
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 42 of 182
High Courts07 Nov 2014
Sekar Vs The Superintendent of Police
Madras High Court · (2014) 11 MAD CK 0483
High Courts07 Nov 2014
Sundarakanthi Vs B.N. Govindaraj
Madras High Court · (2014) 11 MAD CK 0462
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 102, 103Specific Relief Act, 1963 — Section 21, 21(5), 22, 28
High Courts07 Nov 2014
P. Mani Vs The Special Deputy Collector (Stamps)
Madras High Court · (2014) 11 MAD CK 0448
Registration Act, 1908 — Section 52, 54, 55, 59, 60
High Courts07 Nov 2014
Rajagopal Vs The State
Madras High Court · (2014) 11 MAD CK 0446
Criminal Procedure Code, 1973 (CrPC) — Section 317Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts07 Nov 2014
S. Rajamanickam Vs The Deputy Registrar of Co-operative Societies
Madras High Court · (2014) 11 MAD CK 0417
High Courts07 Nov 2014
G. Palani Vs The Registrar, Central Administrative Tribunal
Madras High Court · (2014) 11 MAD CK 0412
High Courts07 Nov 2014
The Management Tamil Nadu Government Transport Corporation (Villupuram Division III) Ltd. Vs The Presiding Officer
Madras High Court · (2015) 1 CTC 241 : (2015) 1 LLJ 281 : (2015) 1 LLN 192
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 11A, 2A
High Courts07 Nov 2014
Irusa Gounder Vs Palanippan
Madras High Court · (2014) 11 MAD CK 0382
Registration Act, 1908 — Section 49
High Courts07 Nov 2014
A. Anandhan Vs The Managing Director, Tamil Nadu State Transport Corporation Coimbatore Ltd.
Madras High Court · (2014) 11 MAD CK 0381
High Courts07 Nov 2014
G. Arumugam Vs The Secretary, Government of Tamilnadu
Madras High Court · (2014) 11 MAD CK 0377
High Courts07 Nov 2014
Arjunan Vs State
Madras High Court · (2014) 11 MAD CK 0361
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts07 Nov 2014
CCL Products (India) Ltd. Vs Customs, Excise and Service Tax Appellate Tribunal
Madras High Court · (2015) 316 ELT 625
Customs Act, 1962 — Section 111(m), 112, 112(a), 114A, 14
High Courts07 Nov 2014
E. Muthu Vs Santhi Enterprises
Madras High Court · (2015) 1 LLJ 358
Employees Compensation Act, 1923 — Section 2(1)(l), 30, 4, 4(1), 4(1)(b)Motor Vehicles Act, 1988 — Section 8, 9
High Courts07 Nov 2014
P. James Karunakaran Vs The Assistant General Manager, State Bank of India
Madras High Court · (2015) LabIC 500 : (2015) 2 LLJ 177
Industrial Disputes Act, 1947 — Section 33(C)(2)
High Courts07 Nov 2014
D. Kathiravan Vs R. Vanmathi
Madras High Court · (2014) 4 MLJ(Cri) 688
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts07 Nov 2014
M.R. Junaitha Begum Vs India Tourism Development Corporation Limited
Madras High Court · (2014) 11 MAD CK 0285
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts07 Nov 2014
Jothi Vs The State of Tamil Nadu
Madras High Court · (2014) 11 MAD CK 0265
Penal Code, 1860 (IPC) — Section 392, 397
High Courts07 Nov 2014
S. Ponnusamy Vs K. Mani
Madras High Court · (2015) ALLMR(Cri) 417 : (2015) 3 CTC 418 : (2015) 1 MLJ(Cri) 88
Contract Act, 1872 — Section 43Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Evidence Act, 1872 — Section 114
High Courts07 Nov 2014
Shasun Pharmaceuticals Limited Vs The Revision Authority Joint Secretary to the Government of India
Madras High Court · (2015) 316 ELT 221
Central Excises and Salt Act, 1944 — Section 35A, 35B, 35EELimitation Act, 1963 — Section 14(2)