COURT ARCHIVE

Madras High Court judgments, 2014

3,633 judgments · page 8 of 182

High Courts12 Dec 2014

Quantum Real Estate and Property Development India Private Limited Vs Bay Orient Realty Private Limited

Madras High Court · (2015) 1 ARBLR 442 : (2015) 2 CTC 606 : (2015) 1 LW 193 : (2015) 1 MLJ 129

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(a), 9Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 34 Rule 5(3), 141, 24Contract Act, 1872 — Section 2(h)

High Courts12 Dec 2014

NCC Limited Vs Bharat Heavy Electricals Limited

Madras High Court · (2014) 12 MAD CK 0326

Arbitration and Conciliation Act, 1996 — Section 11(6)

High Courts12 Dec 2014

A. Shameem Ahmed Vs A. Mohammed Hashim

Madras High Court · (2015) 1 CTC 156 : (2014) 5 LW 851 : (2015) 1 MLJ 542

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4)(b), Order 23 Rule 3A, Order 9 Rule 13, 115Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 30

High Courts12 Dec 2014

Government of Puducherry Vs The Central Administrative Tribunal

Madras High Court · (2014) 12 MAD CK 0318

High Courts12 Dec 2014

C. Subbu Thangam Vs C. Thangachan

Madras High Court · (2014) 12 MAD CK 0317

High Courts12 Dec 2014

State Vs K. Prabhu

Madras High Court · (2014) 6 CTC 736 : (2015) 1 LW(Cri) 114 : (2015) 1 MLJ(Cri) 7

Constitution of India, 1950 — Article 22(3)Criminal Procedure Code, 1973 (CrPC) — Section 167, 482Penal Code, 1860 (IPC) — Section 109, 114, 34, 363, 364(A)

High Courts12 Dec 2014

Thrift Co-operative Federation Limited Vs The State of Tamil Nadu

Madras High Court · (2014) 12 MAD CK 0299

Multi-State Cooperative Societies Act, 2002 — Section 7

High Courts12 Dec 2014

S. Krishnamurthy Vs The Secretary to Government Information and Tourism Department

Madras High Court · (2015) 2 LLN 213

High Courts12 Dec 2014

A. Liyakath Ali Vs S. Sulaiman

Madras High Court · (2014) 12 MAD CK 0297

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 89

High Courts12 Dec 2014

Shanmugar Service Vs The Commissioner of Central Excise (Appeals)

Madras High Court · (2015) 37 STR 976

High Courts12 Dec 2014

Hyundai Motors India Ltd. Vs Union of India, Ministry of Finance and Others

Madras High Court · (2016) 1 CTC 308 : (2015) 318 ELT 83 : (2015) 33 GSTR 224 : (2015) 2 LW 641 : (2015) 2 MLJ 5

Advocates Act, 1961 — Section 8Central Excises and Salt Act, 1944 — Section 3Civil Procedure Code, 1908 (CPC) — Section 148

High Courts12 Dec 2014

Dhandayuthapani Canteen Vs Customs, Excise and Service Tax Appellate Tribunal and Others

Madras High Court · (2015) 39 STR 386 : (2015) 80 VST 226

Central Excises and Salt Act, 1944 — Section 11A, 11ACFinance Act, 1994 — Section 73(1), 75, 76, 77, 78

High Courts12 Dec 2014

Float Glass Centre Vs Union of India and Others

Madras High Court · (2015) 318 ELT 116

Advocates Act, 1961 — Section 8Central Excises and Salt Act, 1944 — Section 3Civil Procedure Code, 1908 (CPC) — Section 139(2), 148

High Courts12 Dec 2014

The Commissioner of Central Excise Vs Ultramarine & Pigments Ltd.

Madras High Court · (2015) 319 ELT 285

High Courts12 Dec 2014

K. Kavitha Vs Chief Engineer (Personnel), Tamilnadu Electricity Board and Others

Madras High Court · (2015) 1 MLJ 887

High Courts12 Dec 2014

P. Shanmugam Vs Presiding Officer, Labour Court and Others

Madras High Court · (2015) 1 LLJ 641

High Courts12 Dec 2014Dismissed

Ramaswamy Gounder Vs Palanichamy Goundar

Madras High Court · (2015) 1 MadWN(Civil) 225

High Courts12 Dec 2014Disposed Off

Periya Pappal Vs Muthalammal

Madras High Court · (2015) 1 MadWN(Civil) 671

High Courts11 Dec 2014

Commissioner of Central Excise Vs Kanishk Steel Industries Limited

Madras High Court · (2015) 318 ELT 190 : (2015) 33 GSTR 28

Central Excises and Salt Act, 1944 — Section 11A, 3, 35G, 3A, 3A(2)

High Courts11 Dec 2014

K.V. Rajagopal Vs The Commissioner of Customs Trichy

Madras High Court · (2015) 318 ELT 48 : (2015) 33 GSTR 73

Customs Act, 1962 — Section 10(c), 111, 111(d), 111(p), 112Foreign Exchange Regulation Act, 1973 — Section 13(1)