High Courts18 Sept 2014
Latha Vs The State of Tamil Nadu
Madras High Court · (2014) 09 MAD CK 0286
Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 294(b), 380, 387, 392, 394
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 73 of 182
High Courts18 Sept 2014
A. Thiyagarajan Vs G. Ramachandran
Madras High Court · (2014) 5 LW 347
Evidence Act, 1872 — Section 45
High Courts18 Sept 2014
M. Malathy Vs The District Collector
Madras High Court · (2014) 09 MAD CK 0255
High Courts18 Sept 2014
Hameed Enterprises Vs The Registrar
Madras High Court · (2014) 4 LW 903 : (2014) 7 MLJ 840
High Courts18 Sept 2014
Thoothukudi Vadadhisai Vs S. Amirtharaj
Madras High Court · (2014) 09 MAD CK 0202
Constitution of India, 1950 — Article 19(1)(c)
High Courts18 Sept 2014
Anbarasan Vs R. Durairaj
Madras High Court · (2015) 4 BC 529 : (2015) 3 Crimes 405
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313(1)(b), 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Sept 2014
C.V. Krishnaswami Vs The State of Tamil Nadu
Madras High Court · (2014) 5 LW 406
Land Acquisition Act, 1894 — Section 1, 2, 20, 24(2), 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts18 Sept 2014
A. Thangapandi Vs State
Madras High Court · (2014) 09 MAD CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 417, 90
High Courts18 Sept 2014
G. Subramanian Vs The State of Tamil Nadu
Madras High Court · (2014) 09 MAD CK 0129
High Courts18 Sept 2014
S.R.P. Venkatasubramani Vs The Bharathiyar University
Madras High Court · (2014) 09 MAD CK 0127
Constitution of India, 1950 — Article 226
High Courts18 Sept 2014
G. Gnana Rajapushpam Vs Employees State Insurance Corporation
Madras High Court · (2014) 09 MAD CK 0109
Employees State Insurance Act, 1948 — Section 45A, 75, 75(1)(g), 77(1A)Limitation Act, 1963 — Section 5
High Courts18 Sept 2014
Rajamani Ammal Vs Poovayee
Madras High Court · (2014) 09 MAD CK 0092
Evidence Act, 1872 — Section 11, 13(a), 32(3), 32(7), 90
High Courts18 Sept 2014
Western Carriers Vs KEC International Limited
Madras High Court · (2014) 4 LW 822
Carriers Act, 1865 — Section 10, 11, 8, 9Evidence Act, 1872 — Section 110
High Courts18 Sept 2014
N. Anbuselvam and Others Vs State and Ors
Madras High Court · (2015) 1 LW(Cri) 75
Penal Code, 1860 (IPC) — Section 406, 420, 506, 506(ii)
High Courts18 Sept 2014
Management, RSL 'B' Tannery Vs Presiding Officer, Principal Labour Court and Others
Madras High Court · (2015) 1 LLJ 552
Industrial Disputes Act, 1947 — Section 2A
High Courts18 Sept 2014Disposed Off
N. Anbuselvom Vs State by Inspector of Police
Madras High Court · (2015) 1 MadWNCri 147
High Courts18 Sept 2014Disposed Off
Managing Director Tamilnadu S.T.C. Limited Vs V.R. Raja
Madras High Court · (2014) 2 TNMAC 704
High Courts17 Sept 2014
My Home Industries Ltd. Vs Union of India
Madras High Court · (2014) 09 MAD CK 0401
High Courts17 Sept 2014
The Commandant Vs C. Francis
Madras High Court · (2014) 09 MAD CK 0400
Penal Code, 1860 (IPC) — Section 302
High Courts17 Sept 2014
Anand Vs State
Madras High Court · (2014) 4 MLJ(Cri) 385
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 302, 307, 498A