CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 62 of 182

High Courts10 Oct 2014

Aircel Limited Vs Union of India

Madras High Court · (2014) 10 MAD CK 0225

Companies Act, 1956 — Section 391, 392, 393, 394Constitution of India, 1950 — Article 14, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 17
Read judgment
High Courts10 Oct 2014

M. Mohammed Vs Union of India

Madras High Court · (2015) 316 ELT 542 : (2014) 8 MLJ 7

Food Safety and Standards Act, 2006 — Section 2, 2(j), 3, 3(2), 3(j)Prevention of Food Adulteration Act, 1954 — Section 2(5)
Read judgment
High Courts10 Oct 2014

ATB Bose Vs State

Madras High Court · (2015) 1 LW(Cri) 70 : (2014) 4 MLJ(Cri) 699

Penal Code, 1860 (IPC) — Section 299, 300, 304(A), 304A
Read judgment
High Courts10 Oct 2014

N. Elangovan Vs C. Ganesan

Madras High Court · (2014) 4 MLJ(Cri) 517

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)(2)Partnership Act, 1932 — Section 24, 25, 59, 61, 63
Read judgment
High Courts10 Oct 2014

S. Poornima Vs N. Balakrishnan

Madras High Court · (2015) 1 LW 62

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14, 14
Read judgment