High Courts29 Oct 2014
The Commissioner of Income Tax Vs R.F. Dadabhoy
Madras High Court · (2014) 10 MAD CK 0161
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 52 of 182
High Courts29 Oct 2014
Jecintha Vijayakumar Vs The Department of School Education
Madras High Court · (2014) 10 MAD CK 0159
Constitution of India, 1950 — Article 30, 30(1)
High Courts29 Oct 2014
Shankar Ganesan Vs The Superintendent of Police
Madras High Court · (2014) 10 MAD CK 0143
High Courts29 Oct 2014
Kannan Vs The Superintendent of Police
Madras High Court · (2014) 10 MAD CK 0092
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 Courts29 Oct 2014
A. Ashok Anand Vs State
Madras High Court · (2014) 4 MLJ(Cri) 526
Constitution of India, 1950 — Article 239, 239(1), 239A, 240, 246Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 3(58)
High Courts29 Oct 2014
The State of Tamil Nadu Vs W.S. Industries (India) Limited
Madras High Court · (2014) 10 MAD CK 0084
Central Sales Tax Act, 1956 — Section 5(3)Constitution of India, 1950 — Article 286Tamil Nadu General Sales Tax Act, 1959 — Section 2(n), 3, 3(3), 3(4)
High Courts29 Oct 2014
R. Tamil Selvi Vs The Principal Secretary and Commissioner of Land Administration
Madras High Court · (2014) 10 MAD CK 0066
Registration Act, 1908 — Section 34, 35, 36, 37, 38
High Courts29 Oct 2014Disposed Off
T. Murugan Vs The Inspector of Police
Madras High Court · (2015) 1 MadWNCri 277
High Courts29 Oct 2014
M. Gurubakkiam Vs State Level Scrutinizing Committee
Madras High Court · (2014) 10 MAD CK 0009
Constitution of India, 1950 — Article 226
High Courts29 Oct 2014
S.B. Easwar Vs B.C. Kesava Murthy
Madras High Court · (2015) 1 LW(Cri) 108 : (2015) 1 MLJ(Cri) 95
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 188, 220, 221, 257, 258General Clauses Act, 1897 — Section 26
High Courts29 Oct 2014Disposed Off
R. Tamil Selvi Vs The Principal Secretary and Commissioner of Land Administration, Government of Tamil Nadu
Madras High Court · (2015) 1 CWC 530
High Courts28 Oct 2014
T.O. Thangavelu Vs T.N. Rajendran
Madras High Court · (2014) 6 CTC 439 : (2014) 5 LW 285 : (2015) 1 MLJ 490
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts28 Oct 2014
K. Anbarayan Vs The Joint Registrar of Co. Operative Societies
Madras High Court · (2014) 10 MAD CK 0317
Payment of Gratuity Act, 1972 — Section 13Tamil Nadu Co-operative Societies Act, 1983 — Section 78, 79, 79(2), 82, 87
High Courts28 Oct 2014
Mallika Dharmaraj Vs The Executive Officer
Madras High Court · (2014) 5 LW 324 : (2014) 8 MLJ 720
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 4 Rule 1, Order 6 Rule 6, Order 6 Rule 6
High Courts28 Oct 2014
S. Jeganathan Vs The Director of School Education
Madras High Court · (2014) 10 MAD CK 0269
High Courts28 Oct 2014
MMTC Ltd. Vs Shiv Sahai and Sons
Madras High Court · (2015) 2 ARBLR 54 : (2014) 5 LW 722
Arbitration and Conciliation Act, 1996 — Section 7, 8
High Courts28 Oct 2014
K. Bavani Bai Vs The Director of Elementary Education
Madras High Court · (2014) 10 MAD CK 0246