COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 44 of 182

High Courts06 Nov 2014

E. Ramachandran Vs The Secretary To Government

Madras High Court · (2014) 11 MAD CK 0505

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6Land Acquisition Act, 1894 — Section 11, 12(2), 16, 17(1), 17(3A)

High Courts06 Nov 2014

Anand Transport Vs The Assistant Commissioner of Income Tax

Madras High Court · (2014) 11 MAD CK 0504

Income Tax Act, 1961 — Section 143(3), 14A, 195(1), 49(a)(i)

High Courts06 Nov 2014

Murugadoss Vs State

Madras High Court · (2014) 11 MAD CK 0502

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294(b), 332, 333

High Courts06 Nov 2014

Armagal Tea Estates Company (P) Ltd. Vs The Assistant Commissioner of Central Excise

Madras High Court · (2015) 317 ELT 458

Central Excises and Salt Act, 1944 — Section 11

High Courts06 Nov 2014

Gangadharam Appliances Ltd. Vs Customs, Excise and Service Tax Appellate Tribunal

Madras High Court · (2015) 320 ELT 209

Central Excises and Salt Act, 1944 — Section 11A, 11AC, 3

High Courts06 Nov 2014

B.T. Nagarajan Vs Maranaicker

Madras High Court · (2014) 11 MAD CK 0486

High Courts06 Nov 2014

Sun Paper Mill Public Ltd. Vs The Commercial Tax Officer

Madras High Court · (2014) 11 MAD CK 0447

High Courts06 Nov 2014

Manickam Vs The Superintendent of Police

Madras High Court · (2014) 11 MAD CK 0445

Constitution of India, 1950 — Article 19, 19(1)(a), 19(2), 19(ii), 226Indecent Representation of Women (Prohibition) Act, 1986 — Section 2(c), 3, 4

High Courts06 Nov 2014

Socomec UPS India Pvt. Ltd. Vs Commissioner of Customs

Madras High Court · (2015) 316 ELT 556

Customs Act, 1962 — Section 128, 129A

High Courts06 Nov 2014

Krishna Agencies Vs The Deputy Commercial Tax Officer and Checkpost Officer

Madras High Court · (2014) 11 MAD CK 0407

High Courts06 Nov 2014

A. Arputha Mary Vs The Superintendent of Police

Madras High Court · (2014) 11 MAD CK 0404

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 120, 419, 420, 423, 465

High Courts06 Nov 2014

A. Panchavarnam Vs K.S. Arunachala Nadar

Madras High Court · (2014) 11 MAD CK 0403

High Courts06 Nov 2014

Mount View Advent Academy Matriculation School Vs James Peter Jesudas

Madras High Court · (2014) 11 MAD CK 0402

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

High Courts06 Nov 2014

Krishnakumar Vs The State

Madras High Court · (2014) 11 MAD CK 0399

High Courts06 Nov 2014

Venkatesa Chettiar Vs Valli Ammal

Madras High Court · (2014) 11 MAD CK 0378

High Courts06 Nov 2014

Rajendran Vs State

Madras High Court · (2014) 11 MAD CK 0364

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 244, 307

High Courts06 Nov 2014

Kannan Vs State

Madras High Court · (2014) 11 MAD CK 0363

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 436

High Courts06 Nov 2014

Shriram General Insurance Co. Ltd. Vs Visvasa Mallika Visvasa Mallika Vs Sudakar

Madras High Court · (2014) 11 MAD CK 0362

Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 165, 166

High Courts06 Nov 2014

L. Amudha Vs The State of Tamilnadu

Madras High Court · (2015) 1 LW 97 : (2014) 8 MLJ 707 : (2015) WritLR 23

Constitution of India, 1950 — Article 243CTamil Nadu Panchayats Act, 1994 — Section 205, 28(1), 28(2)

High Courts06 Nov 2014

N.M. Ganesan Vs The Commissioner

Madras High Court · (2014) 11 MAD CK 0359

Civil Procedure Code, 1908 (CPC) — Section 100