High Courts17 Sept 2014
J. Daniel Vs The Director of Most Backward and De-Notified Community
Madras High Court · (2014) 09 MAD CK 0354
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 74 of 182
High Courts17 Sept 2014
Suguna Poultry Farm Limited Vs The General Manager Southern Railway
Madras High Court · (2014) 09 MAD CK 0344
Railways Act, 1989 — Section 30, 30(2), 87, 87(2)(l)
High Courts17 Sept 2014
R. Ravikumar Vs Lakshmi Achi
Madras High Court · (2014) 09 MAD CK 0343
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts17 Sept 2014
P. Subramani Vs The District Collector
Madras High Court · (2014) 09 MAD CK 0342
Land Acquisition Act, 1894 — Section 4(1)
High Courts17 Sept 2014
P.R. Periyasamy Vs The Joint Commissioner of Labour
Madras High Court · (2014) 09 MAD CK 0341
High Courts17 Sept 2014
N. Periyasamy Vs The Secretary to Government
Madras High Court · (2014) 09 MAD CK 0340
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226National Highways Act, 1956 — Section 3C
High Courts17 Sept 2014
Tmt. Kamalamma Vs The District Revenue Officer
Madras High Court · (2014) 09 MAD CK 0290
High Courts17 Sept 2014
Ramar Vs Union of India
Madras High Court · (2014) 09 MAD CK 0288
Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 — Section 2, 2(c), 2(o), 3, 3(a)
High Courts17 Sept 2014
V. Sankaranarayanan Vs The Presiding Officer
Madras High Court · (2015) 144 FLR 398 : (2014) 4 LLJ 473 : (2015) 1 SCT 451
Industrial Disputes Act, 1947 — Section 11A, 11A, 12(3)
High Courts17 Sept 2014
M. Palanichamy Vs The Assistant Commissioner
Madras High Court · (2014) 09 MAD CK 0225
Hindu Succession Act, 1956 — Section 6Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 3(25)
High Courts17 Sept 2014
S.R. Veeraiyan Vs The State of Tamilnadu
Madras High Court · (2015) LabIC 126
High Courts17 Sept 2014
Sukanya Viswanathan Vs M. Rathinam
Madras High Court · (2014) 09 MAD CK 0223
Registration Act, 1908 — Section 17, 33, 35Stamp Act, 1899 — Section 2(10), 33, 35, 38
High Courts17 Sept 2014
Villa Venkata Rao Vs State Transport Appellate Tribunal Puducherry
Madras High Court · (2014) WritLR 1030
Constitution of India, 1950 — Article 19(1)(g), 301Motor Vehicles Act, 1988 — Section 100, 100(3), 104, 88(6)
High Courts17 Sept 2014
Syed Ali Fathima Vs The District Collector
Madras High Court · (2014) 09 MAD CK 0207
Constitution of India, 1950 — Article 226, 243O, 243Q, 243ZGTamil Nadu District Municipalities Act, 1920 — Section 51A, 51B
High Courts17 Sept 2014
Natarajan Vs Jacob Manohar
Madras High Court · (2014) 09 MAD CK 0152
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(c), 115, 148, 149Constitution of India, 1950 — Article 227, 39ACriminal Procedure Code, 1973 (CrPC) — Section 149
High Courts17 Sept 2014
The Commissioner of Income Tax Vs Indbank Merchant Banking Services Ltd.
Madras High Court · (2014) 09 MAD CK 0148
Companies Act, 1956 — Section 349Income Tax Act, 1961 — Section 115JA, 147, 148, 149, 150
High Courts17 Sept 2014
Vedanayagam Vs State
Madras High Court · (2015) CriLJ 377
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302
High Courts17 Sept 2014
Gnanasekar Vs Jeyaselan
Madras High Court · (2014) 09 MAD CK 0110
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts17 Sept 2014
The Branch Manager, National Insurance Company Limited Vs S. Manjula
Madras High Court · (2014) 09 MAD CK 0102
Motor Vehicles Act, 1988 — Section 149(2), 149(7), 158(6), 166(4), 170