COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 70 of 182

High Courts22 Sept 2014

R. Parameshwari Vs The Secretary to Government

Madras High Court · (2014) 09 MAD CK 0382

Constitution of India, 1950 — Article 21, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)

High Courts22 Sept 2014

Muthulakshmi Vs State of Tamil Nadu

Madras High Court · (2014) 09 MAD CK 0381

Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 341Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2(f)

High Courts22 Sept 2014

J. Mercy Rumya Florence Vs The Government of Tamil Nadu

Madras High Court · (2014) 09 MAD CK 0380

Constitution of India, 1950 — Article 14

High Courts22 Sept 2014

Q. Dawson Vs Union of India

Madras High Court · (2015) 1 MLJ 50

Penal Code, 1860 (IPC) — Section 109, 120(B), 420, 465, 467Succession Act, 1925 — Section 263

High Courts22 Sept 2014

D.D. Medical College and D.D. Hospital Vs The Secretary to Government

Madras High Court · (2014) 09 MAD CK 0366

Indian Medical Council Act, 1956 — Section 10A, 10A(4)

High Courts22 Sept 2014

In Re: Arjun Neelakantan

Madras High Court · (2015) 3 Crimes 444 : (2015) 1 CTC 33 : (2014) 5 LW 513

Constitution of India, 1950 — Article 21, 39(f)Hindu Adoptions and Maintenance Act, 1956 — Section 6Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41, 41(6), 68(1)

High Courts22 Sept 2014

Annai Terasa College of Education Vs The Member Secretary

Madras High Court · (2014) 09 MAD CK 0364

Constitution of India, 1950 — Article 14National Council for Teacher Education Act, 1993 — Section 14, 18

High Courts22 Sept 2014

M. Ramasamy Vs State of Tamil Nadu

Madras High Court · (2014) 09 MAD CK 0363

High Courts22 Sept 2014

Sri Manthiramoorthi Higher Secondary School Committee Vs The District Educational Officer

Madras High Court · (2014) 09 MAD CK 0357

High Courts22 Sept 2014

S. Sankar Vs The State of Tamil Nadu

Madras High Court · (2015) 1 LW 545

Advocates Act, 1961 — Section 17, 24, 30, 49(1)(ah), 49(i)(a4)

High Courts22 Sept 2014

Thiruvengadam Janaki Vs The Administrator

Madras High Court · (2014) 09 MAD CK 0327

High Courts22 Sept 2014

M. Kasirajan Vs M. Ravi Kumar

Madras High Court · (2014) 09 MAD CK 0322

Contempt of Courts Act, 1971 — Section 12

High Courts22 Sept 2014

P. Solomon Francis Vs The Collector

Madras High Court · (2014) 7 MLJ 415

High Courts22 Sept 2014

The Regional Manager Vs D. Sekar

Madras High Court · (2014) 09 MAD CK 0317

High Courts22 Sept 2014

Santhakumari Vs Subbiah Subbiah Vs Alagarsami

Madras High Court · (2014) 4 LW 875

Hindu Succession Act, 1956 — Section 15(2), 15(2)(b)

High Courts22 Sept 2014

Director Kalakshetra Foundation Vs M. Lakshmi

Madras High Court · (2014) 09 MAD CK 0285

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 7 Rule 14

High Courts22 Sept 2014

Aravalli Flat Owners Association Vs Dharamchand

Madras High Court · (2014) 09 MAD CK 0283

High Courts22 Sept 2014

N. Anbarasan Vs The Tamil Nadu Public Service Commission

Madras High Court · (2014) 8 MLJ 212

High Courts22 Sept 2014

N.C. Chitralekha Vs The Government of Tamil Nadu

Madras High Court · (2014) 09 MAD CK 0210

High Courts22 Sept 2014

IND-BARATH Power Generation Corporation Limited Vs The V.O. Chidambaranar Port Trust

Madras High Court · (2014) 09 MAD CK 0206

Major Port Trusts Act, 1963 — Section 115, 2(b), 21, 47A, 56