High Courts19 Sept 2014
Aparna Mary Vs The State of Tamil Nadu
Madras High Court · (2014) 09 MAD CK 0345
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 328
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 72 of 182
High Courts19 Sept 2014
Subramani Vs The State
Madras High Court · (2014) 09 MAD CK 0321
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 147, 323, 392
High Courts19 Sept 2014
S. Sundaram Vs The Secretary Trust Committee
Madras High Court · (2014) 09 MAD CK 0320
Advocates Act, 1961 — Section 17
High Courts19 Sept 2014
M. Somassoundirame Vs Executive Engineer
Madras High Court · (2014) 09 MAD CK 0220
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 11(8), 8(1)(a)
High Courts19 Sept 2014
K. Baby Vs The Revenue Divisional Officer
Madras High Court · (2014) 09 MAD CK 0200
High Courts19 Sept 2014
TTG Industries Ltd. (Formerly T.T.G. Machinery manufacturing Co. Ltd.) Vs Regional Provident Fund Commissioner
Madras High Court · (2015) 3 BC 601 : (2014) 5 CTC 620 : (2014) 4 LLJ 645 : (2014) 4 LLN 461
Constitution of India, 1950 — Article 20(2), 21, 226, 37Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14A, 14AA, 14AB, 14ACEmployees State Insurance Act, 1948 — Section 85B
High Courts19 Sept 2014
The Assistant Provident Fund Commissioner Vs The Presiding Officer
Madras High Court · (2014) 4 LLJ 544 : (2014) 4 LLN 200 : (2014) 5 LW 193
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(3)(b), 1(4), 14B, 14BSick Industrial Companies (Special Provisions) Act, 1985 — Section 4
High Courts19 Sept 2014
S. Ayyavo Vs The District Elementary Educational Officer
Madras High Court · (2014) 09 MAD CK 0161
High Courts19 Sept 2014
Rani Vs State
Madras High Court · (2014) 09 MAD CK 0141
Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 294(b), 307, 323, 324, 336
High Courts19 Sept 2014
Tamilannai Tamiraparani Welfare Trust Vs The Commissioner
Madras High Court · (2015) WritLR 92
High Courts19 Sept 2014
P. Thillai Selvan Vs Shyna Paul
Madras High Court · (2014) 4 LW 887 : (2014) 7 MLJ 732
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 7 Rule 11, 115Succession Act, 1925 — Section 213Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2), 25(a)
High Courts19 Sept 2014
David Vs Sowrimani
Madras High Court · (2015) 1 MLJ 98
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7
High Courts19 Sept 2014
Commr. of Cus. (Sea), Chennai-I Vs Baburam Premchand
Madras High Court · (2015) 315 ELT 348
Customs Act, 1962 — Section 111, 111(d), 111(f), 112, 112(a)Imports and Exports (Control) Act, 1947 — Section 3
High Courts19 Sept 2014
V. Ramasamy Vs Secretary, Government of Tamil Nadu, Municipal Administration and Water Supply Department
Madras High Court · (2015) 4 LLN 192 : (2014) 8 MLJ 672
Constitution of India, 1950 — Article 320(3)(c)
High Courts18 Sept 2014
J. Periyasamy Vs The Chief General Manager
Madras High Court · (2014) 09 MAD CK 0347
High Courts18 Sept 2014
P.K. Nagarajan Vs N. Jeyarani
Madras High Court · (2014) 09 MAD CK 0346
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 112