High Courts10 Sept 2014
L. Thanammal Vs The Director
Madras High Court · (2014) 09 MAD CK 0240
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 81 of 182
High Courts10 Sept 2014
Veena Ravindran Vs State
Madras High Court · (2014) 09 MAD CK 0236
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 149, 320, 34, 482Evidence Act, 1872 — Section 10
High Courts10 Sept 2014
N.R. Krishnamoorthy Raja Vs The Special Commissioner and Commissioner for Land Administration
Madras High Court · (2014) 09 MAD CK 0232
Constitution of India, 1950 — Article 300ATamil Nadu District Municipalities Act, 1920 — Section 178, 179
High Courts10 Sept 2014
The Secretary Bar Council of Tamil Nadu and Puducherry Vs The Secretary to Government Ministry of Law and Justice
Madras High Court · (2015) 1 LW 433 : (2015) WritLR 88
Notaries Act, 1952 — Section 15, 15(1), 3
High Courts10 Sept 2014
K. Mookkandi Vs The Superintending Engineer
Madras High Court · (2014) 09 MAD CK 0186
High Courts10 Sept 2014
Sundara Vinayagar Kovil Vs S. Mookan
Madras High Court · (2014) 09 MAD CK 0171
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 16, Order 21 Rule 35, 146Waqf Act, 1995 — Section 3(i)
High Courts10 Sept 2014
D. Swornapushpam Vs A. Rajkumar
Madras High Court · (2014) 09 MAD CK 0156
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts10 Sept 2014
Alstom T and D India Ltd. Vs Customs, Excise and Service Tax
Madras High Court · (2015) 315 ELT 182 : (2015) 31 GSTR 28
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(1A), 11A(2B), 11AAFinance Act, 2011 — Section 64
High Courts10 Sept 2014
Anandan Vs State
Madras High Court · (2014) 09 MAD CK 0111
Extradition Act, 1962 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 506(ii)
High Courts10 Sept 2014
C. Prabu Vs The Director, Teachers Recruitment Board
Madras High Court · (2014) 09 MAD CK 0077
High Courts10 Sept 2014
S.P. Nallathambi Vs The District Election Officer
Madras High Court · (2014) 09 MAD CK 0076
High Courts10 Sept 2014
Sivashankar Vs State
Madras High Court · (2014) 4 MLJ(Cri) 693
Penal Code, 1860 (IPC) — Section 109, 147, 148, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts10 Sept 2014Disposed Off
The Secretary Immaculate College for Women Pudupalayam Vs The State of Tamil Nadu
Madras High Court · (2015) 1 CWC 557
High Courts10 Sept 2014Dismissed
G. Balakrishnan Vs K. Jayalakshmi
Madras High Court · (2015) 3 MadWN(Civil) 36
High Courts09 Sept 2014
N. Hiriyan Vs B. Sivakumar
Madras High Court · (2014) 4 LW 812 : (2014) 8 MLJ 574
Civil Procedure Code, 1908 (CPC) — Section 35, 35(2), 35A, 89Constitution of India, 1950 — Article 19(1), 19(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts09 Sept 2014
Friendly Transport Daily Parcel Service Vs C and N Ganges Metallising Pvt. Ltd.
Madras High Court · (2014) 4 LW 827
Carriers Act, 1865 — Section 10, 3, 6Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Sept 2014
R. Venkataraman Vs State
Madras High Court · (2014) 4 MLJ(Cri) 630
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498ATamil Nadu Prohibition of (Harassment of Woman) Act, 1998 — Section 4, 4