High Courts25 Sept 2014
M. Krishnan Vs The State
Madras High Court · (2014) 5 LW 798
Constitution of India, 1950 — Article 11, 21Criminal Procedure Code, 1973 (CrPC) — Section 211, 232, 235, 248, 250Evidence Act, 1872 — Section 154, 3
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 67 of 182
High Courts25 Sept 2014
K.K. Ramakrishnan Vs The Union of India S. Vincent Vs State of Tamil Nadu
Madras High Court · (2015) WritLR 315
Constitution of India, 1950 — Article 14, 15(4), 16(4), 21A, 45Right of Children to Free and Compulsory Education Act, 2009 — Section 11, 12, 12, 13, 14, 14
High Courts25 Sept 2014
TTK Textiles Ltd. Vs Commissioner of C. Ex., Madurai
Madras High Court · (2015) 315 ELT 511
Central Excises and Salt Act, 1944 — Section 11B(1), 11B(2)
High Courts25 Sept 2014
K.S. Pururaras Vs P.N.V. Easwaran
Madras High Court · (2015) 5 CTC 764 : (2015) 1 MLJ 183
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, Order 7 Rule 3, 96(3)
High Courts24 Sept 2014
K. Dhanasekar Vs The District Collector
Madras High Court · (2014) 7 MLJ 674
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 341, 385, 481
High Courts24 Sept 2014
K. Palanichamy Naicker Vs The Land Acquisition Officer
Madras High Court · (2014) 09 MAD CK 0377
Land Acquisition Act, 1894 — Section 18, 28A
High Courts24 Sept 2014
R. Arulraj Vs The District Collector
Madras High Court · (2014) 09 MAD CK 0374
High Courts24 Sept 2014
M. Palanichami Vs The Government of Tamil Nadu
Madras High Court · (2014) 09 MAD CK 0373
High Courts24 Sept 2014
M. Muneer Ahamed Vs The Commissioner, Madurai Municipal Corporation
Madras High Court · (2014) 09 MAD CK 0372
High Courts24 Sept 2014
The Thanjavur City Municipal Corporation Vs Customs, Excise and Service Tax Appellate Tribunal
Madras High Court · (2014) 09 MAD CK 0371
Central Excises and Salt Act, 1944 — Section 35(G)Customs Act, 1962 — Section 130
High Courts24 Sept 2014
The Government of Tamil Nadu Vs Kamakshi Lamipack Private Ltd.
Madras High Court · (2014) 7 MLJ 385
Constitution of India, 1950 — Article 14Electricity Act, 2003 — Section 108, 11(2), 42, 42(2)
High Courts24 Sept 2014
Ashok Muthana Vs The Regional Passport Officer
Madras High Court · (2015) 3 CTC 137 : (2014) 7 MLJ 422
Passports Act, 1967 — Section 10, 10(1), 10(3), 10(3)(c), 10(b)
High Courts24 Sept 2014
Madhuben Suryakant Patel Vs Union of India
Madras High Court · (2014) 7 MLJ 649
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(c), 2(e), 2(h), 2(o)
High Courts24 Sept 2014
G. Ramadurai Vs The Superintendent of Police
Madras High Court · (2014) 09 MAD CK 0324
High Courts24 Sept 2014
Arjuna Rock Drills Vs Tamil Nadu Industrial Investment Corporation Limited
Madras High Court · (2014) 8 MLJ 584
State Financial Corporations Act, 1951 — Section 19, 29, 30, 31, 32Transfer of Property Act, 1882 — Section 69
High Courts24 Sept 2014
N. Raju Vs The State
Madras High Court · (2014) 09 MAD CK 0312
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 313(1)(b), 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(11)(B), 20(b)(ii)(B), 42(2), 57, 8(c)
High Courts24 Sept 2014
N. Rajagopal Vs The Secretary to Government
Madras High Court · (2014) 09 MAD CK 0311
Constitution of India, 1950 — Article 14, 19, 21Prevention of Corruption Act, 1988 — Section 7
High Courts24 Sept 2014
Kalyani Vs P. Chockalingam
Madras High Court · (2014) 09 MAD CK 0310
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(3)(a)(ii)
High Courts24 Sept 2014
Kothari Petrochemicals Ltd. Vs Union of India
Madras High Court · (2015) 316 ELT 17 : (2015) 49 GST 156 : (2015) 35 GSTR 577
Central Excises and Salt Act, 1944 — Section 11A, 5AConstitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 148
High Courts24 Sept 2014
Dhevinthira Spinners (P) Ltd. Vs The Chairman Surana Industries Limited Vs The Tamil Nadu Electricity
Madras High Court · (2014) 5 LW 305
Constitution of India, 1950 — Article 12, 226Electricity Act, 2003 — Section 111, 181, 181(1)(2)(v), 181(w), 24