High Courts05 Nov 2014
Sumangala Steel Private Limited Vs The Senior Accounts Officer
Madras High Court · (2014) 11 MAD CK 0365
Electricity Act, 2003 — Section 43, 47
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 47 of 182
High Courts05 Nov 2014
K. Rengarajan Vs Indian Overseas Bank
Madras High Court · (2014) 11 MAD CK 0302
Constitution of India, 1950 — Article 226
High Courts05 Nov 2014
N. Balakumaran Vs The Special Officer
Madras High Court · (2014) 11 MAD CK 0301
High Courts05 Nov 2014
The Government of Tamil Nadu Vs United Spirits Limited
Madras High Court · (2014) 5 LW 769 : (2015) 1 MLJ 280 : (2015) WritLR 59
Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 1, 19(1)(f), 19(5), 2, 20General Clauses Act, 1897 — Section 13(3), 3(38)
High Courts05 Nov 2014
Kannan Vs State of Tamil Nadu
Madras High Court · (2014) 11 MAD CK 0242
Penal Code, 1860 (IPC) — Section 354, 376, 420, 506(ii), 511
High Courts05 Nov 2014
Commissioner of Income Tax Vs Hare Krishna Movement
Madras High Court · (2014) 11 MAD CK 0204
Income Tax Act, 1961 — Section 10A, 12AA
High Courts05 Nov 2014
M. Krishnasamy Vs The State of Tamil Nadu
Madras High Court · (2014) 11 MAD CK 0203
High Courts05 Nov 2014
S. Baskar Vs The Principal Secretary to Government
Madras High Court · (2014) 11 MAD CK 0202
Constitution of India, 1950 — Article 226
High Courts05 Nov 2014
Senthoorpandi Vs The Secretary to the Government
Madras High Court · (2014) 4 MLJ(Cri) 513
Penal Code, 1860 (IPC) — Section 294(b), 336, 341, 397, 427
High Courts05 Nov 2014
Radha Lakshmanan Vs M.S. Gurusamy
Madras High Court · (2015) 1 LW 881
Contract Act, 1872 — Section 20, 23Transfer of Property Act, 1882 — Section 35
High Courts05 Nov 2014
The Oriental Insurance Co. Ltd. Vs P.S.T.S & Sons Pvt. Ltd.
Madras High Court · (2015) 1 LW 185 : (2015) 1 MLJ 604
Civil Procedure Code, 1908 (CPC) — Section 86Contract Act, 1872 — Section 182, 182, 183, 184, 185
High Courts05 Nov 2014
Karthik Homes Vs S. Manvizhi
Madras High Court · (2015) 1 CTC 724 : (2015) 1 LW 419
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100Evidence Act, 1872 — Section 101, 73Transfer of Property Act, 1882 — Section 55(4)(b)
High Courts05 Nov 2014
T. Amuthan Anthony Vs C.S. Balakrishnan and Others
Madras High Court · (2015) 1 LW 921
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 80(1), 80(2), 9, 96Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts05 Nov 2014Disposed Off
Sivaprakasam Vs State of Tamil Nadu
Madras High Court · (2015) 1 CWC 120
High Courts05 Nov 2014
S. Selvam Vs The Deputy Inspector General of Police
Madras High Court · (2014) 11 MAD CK 0023
High Courts05 Nov 2014
Selvi Nivetha B. Vs The Vice Chancellor
Madras High Court · (2014) 11 MAD CK 0021
High Courts03 Nov 2014
Balu Vs The Superintendent of Police
Madras High Court · (2014) 11 MAD CK 0498
Constitution of India, 1950 — Article 19, 19(1)(a), 19(2), 226Indecent Representation of Women (Prohibition) Act, 1986 — Section 2(c), 3, 4, 5
High Courts03 Nov 2014
Vijayalakshmi Vs State
Madras High Court · (2014) 11 MAD CK 0449
Penal Code, 1860 (IPC) — Section 302, 304
High Courts03 Nov 2014
The Commissioner of Income Vs C. Sugumaran
Madras High Court · (2015) 281 CTR 115 : (2015) 231 TAXMAN 468
Income Tax Act, 1961 — Section 2(47), 2(47)(vi)Transfer of Property Act, 1882 — Section 53A