High Courts27 Oct 2014
K. Rajendran Vs State of Tamil Nadu
Madras High Court · (2014) 10 MAD CK 0184
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114, 78
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 54 of 182
High Courts27 Oct 2014
Corporation of Tirunelveli Vs Nellai Kaikani Viyaparaigal Sangam
Madras High Court · (2014) 10 MAD CK 0129
High Courts27 Oct 2014
N. Dhamodharan Vs B. Usha
Madras High Court · (2015) 1 MLJ(Cri) 136
Criminal Procedure Code, 1973 (CrPC) — Section 285, 286, 287Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Oct 2014
J. Mohideen Pichai Vs Aaron Aasir
Madras High Court · (2014) 10 MAD CK 0083
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(3)(a)(i), 25, 8, 8(1)
High Courts27 Oct 2014
P.R. Renuka Vs Director of Animal Husbandry
Madras High Court · (2014) 8 MLJ 268
Constitution of India, 1950 — Article 14, 15, 16
High Courts27 Oct 2014Disposed Off
A. Jayakumar Vs The Special Deputy Collector (Stamps)
Madras High Court · (2015) 1 CWC 535
High Courts20 Oct 2014
S. Yesudas Vs The Superintendent of Police
Madras High Court · (2014) 10 MAD CK 0169
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 91, 97
High Courts20 Oct 2014
A. Anbuselvan Vs The Superintendent of Police
Madras High Court · (2014) 10 MAD CK 0167
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 Courts20 Oct 2014
N. Dhanalakshmi Vs K. Senthamarai
Madras High Court · (2015) 1 CTC 502 : (2015) 1 LW 323
Civil Procedure Code Amendment Act, 1999 — Section 26, 31Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 11, Order 41 Rule 11A, Order 41 Rule 12, Order 41 Rule 16
High Courts20 Oct 2014
M.H. Ahamed Hussain Vs The Presiding Officer, Labour Court
Madras High Court · (2014) 10 MAD CK 0089
High Courts20 Oct 2014
M. Velu Vs Kuppuswamy
Madras High Court · (2014) 10 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 23, Order 41 Rule 27, 11
High Courts20 Oct 2014
Tamilnadu Generation and Distribution Corpn. Ltd. Vs CESTAT, Chennai
Madras High Court · (2015) 317 ELT 703
Customs Act, 1962 - Section 142(1)(a), 142(1)(b)
High Courts20 Oct 2014
G. Thomas Devanandam and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2015) 1 CTC 443
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 6
High Courts20 Oct 2014
S. Anbu Raj Vs Director General of Police
Madras High Court · (2014) 4 CCR 155
Penal Code, 1860 (IPC) — Section 366A
High Courts17 Oct 2014
Karuppiah Vs The Inspector of Police
Madras High Court · (2014) 2 LW(Cri) 616 : (2014) 4 MLJ(Cri) 634
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376
High Courts17 Oct 2014
M. Mariammal Vs The Superintendent of Police
Madras High Court · (2014) 2 LW(Cri) 611
Criminal Procedure Code, 1973 (CrPC) — Section 482Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993 — Section 7Penal Code, 1860 (IPC) — Section 304
High Courts17 Oct 2014
Ramalingam Vs State
Madras High Court · (2014) 4 MLJ(Cri) 561
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 313(1)(b), 374Evidence Act, 1872 — Section 101, 102, 103, 105, 106Penal Code, 1860 (IPC) — Section 294(b), 302, 324
High Courts17 Oct 2014
Javagar Vs Ramasamy
Madras High Court · (2014) 4 MLJ(Cri) 548
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 195(1)(b)(ii), 195(i), 195(i)(a)Evidence Act, 1872 — Section 73
High Courts17 Oct 2014
M.P. Venkidupathy Vs The Inspector of Police
Madras High Court · (2014) 10 MAD CK 0313
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 294(b), 420, 423, 467Registration Act, 1908 — Section 82