High Courts17 Oct 2014
Sakthi Construction India (P) Ltd. Vs Commissioner (Appeals)
Madras High Court · (2014) 10 MAD CK 0280
Finance Act, 1994 — Section 75, 86
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 55 of 182
High Courts17 Oct 2014
M.E. Bathul Fathima Vs The Commissioner Madhavaram Municipality
Madras High Court · (2014) 10 MAD CK 0279
High Courts17 Oct 2014
Jain Builders Vs Wavoo Realty and Investments
Madras High Court · (2014) 10 MAD CK 0278
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts17 Oct 2014
Gopalakrishna Poly Industries Vs The Joint Commissioner CT Salem Division
Madras High Court · (2014) 10 MAD CK 0277
Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2010 — Section 2(1)(a), 2(1)(b), 2(1)(e), 3, 4
High Courts17 Oct 2014
The Deputy General Manager (SME) Vs The Presiding Officer
Madras High Court · (2015) LabIC 596 : (2015) 1 LLJ 206 : (2015) 2 LLN 216
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts17 Oct 2014
C. Subramani Vs The Government of Tamil Nadu
Madras High Court · (2014) 10 MAD CK 0275
High Courts17 Oct 2014
G. Vijayakumar Vs The Income Tax Officer
Madras High Court · (2014) 10 MAD CK 0274
Income Tax Act, 1961 — Section 143(2)
High Courts17 Oct 2014
Madurai Meenakshi and Co. Vs The District Collector-cum-District Magistrate
Madras High Court · (2014) 10 MAD CK 0267
High Courts17 Oct 2014
Duraiselvam Vs The Superintendent of Police Office
Madras High Court · (2014) 10 MAD CK 0262
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 Courts17 Oct 2014
Annamalai Chettiar Founder Vs P. Giridharan
Madras High Court · (2014) 10 MAD CK 0188
Constitution of India, 1950 — Article 226Right of Children to Free and Compulsory Education Act, 2009 — Section 18, 19, 19(2), 2(n), 3Tamil Nadu Public Building (Licensing) Act, 1965 — Section 2(8)
High Courts17 Oct 2014
Lal Chemicals Vs The District Collector-cum-District Magistrate
Madras High Court · (2014) 10 MAD CK 0180
High Courts17 Oct 2014
S. Balakrishnan Pandiyan Vs The Superintendent of Police
Madras High Court · (2014) 5 LW 207 : (2014) 7 MLJ 651
Advocates Act, 1961 — Section 35Constitution of India, 1950 — Article 15, 15(3)Hindu Marriage Act, 1955 — Section 14, 2(e), 24(1), 5, 6(1)(a)
High Courts17 Oct 2014
The Chairman and Managing Director Bank of Baroda Vs V. Vijayan
Madras High Court · (2015) LabIC 556
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19
High Courts17 Oct 2014
Pechimuthu Vs State
Madras High Court · (2014) 10 MAD CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Oct 2014
A. Lakshmanaswamy Vs The Director of Medical Education
Madras High Court · (2014) 10 MAD CK 0136
High Courts17 Oct 2014
The Director General Central Industrial Security Force Vs M.P. Rao Inspector
Madras High Court · (2014) 10 MAD CK 0135
Constitution of India, 1950 — Article 226
High Courts17 Oct 2014
S. Ramesh Kumar Vs The Commissioner Corporation of Chennai
Madras High Court · (2014) 10 MAD CK 0134
High Courts17 Oct 2014
U.S. Prakasam Vs The Principal Secretary
Madras High Court · (2014) 10 MAD CK 0133
Constitution of India, 1950 — Article 14