High Courts21 Aug 2014
Tamil Nadu Medical Council Vs Easwaran DNB FRCS
Madras High Court · AIR 2015 Mad 11 : (2014) 7 MLJ 220
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 89 of 182
High Courts21 Aug 2014
Commissioner of Central Excise Vs K.G. Denim Ltd.
Madras High Court · (2014) 48 GST 127
Central Excises and Salt Act, 1944 — Section 35G, 35H, 35L, 35L(b)
High Courts21 Aug 2014
Sujatha Elizabeth Prasad Vs Shermila Ann Sherry
Madras High Court · (2014) 5 CTC 595
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, Order 32 Rule 3, Order 32 Rule 4, Order 9 Rule 7
High Courts21 Aug 2014
State Industries Promotion Corporation of Tamil Nadu Ltd. (SIPCOT) Vs T.H. Infrastructure Pvt. Ltd.
Madras High Court · (2014) 5 CTC 648
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2, 2(h)(ii)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 2(m), 3, 5
High Courts21 Aug 2014
M. Ramamoorthy Vs The Vice Chancellor, Alagappa University
Madras High Court · (2014) 08 MAD CK 0081
Constitution of India, 1950 — Article 14
High Courts21 Aug 2014
Sanmar Foundries Ltd. Vs Commr. of C. Ex. & Cus.
Madras High Court · (2015) 316 ELT 659
High Courts21 Aug 2014Disposed Off
New India Assurance Co. Ltd. Vs Shammy John
Madras High Court · (2014) 2 TNMAC 535
High Courts20 Aug 2014
R. Ayyar Vs The Government of Tamilnadu
Madras High Court · (2014) 08 MAD CK 0279
High Courts20 Aug 2014
G. Kaleeswari Vs The District Collector
Madras High Court · (2014) 08 MAD CK 0278
High Courts20 Aug 2014
P. Paul Vs The Agricultural Production Commissioner and Principal Secretary
Madras High Court · (2014) 08 MAD CK 0207
High Courts20 Aug 2014
M. Sankar Vs The Secretary to Government
Madras High Court · (2014) 08 MAD CK 0199
High Courts20 Aug 2014
Suresh Vs State
Madras High Court · (2014) 4 MLJ(Cri) 1
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 109, 201, 302, 380, 392
High Courts20 Aug 2014
Suresh Vs The State of Tamil Nadu
Madras High Court · (2014) 08 MAD CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 154, 174, 482Penal Code, 1860 (IPC) — Section 304A, 34
High Courts20 Aug 2014
T. Dhandapani Vs The Managing Director
Madras High Court · (2014) 08 MAD CK 0085
High Courts20 Aug 2014
Savariyappa Udayar Memorial Higher Secondary School Vs The Chief Educational Officer
Madras High Court · (2014) 08 MAD CK 0082
High Courts20 Aug 2014
Udhayakumar Vs G. Kishore Kumar
Madras High Court · (2014) 5 CTC 118
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 7 Rule 14
High Courts20 Aug 2014Disposed Off
Palaniappan Vs Dharmalingam
Madras High Court · (2014) 3 MadWN(Civil) 399
High Courts19 Aug 2014
A. Muniappan Vs Tahsildar
Madras High Court · AIR 2014 Mad 215 : (2014) 5 CTC 241 : (2014) 6 MLJ 257
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts19 Aug 2014
Phoenix Fly Ash Brick Manufactures' Association Vs Tamil Nadu Fly Ash Bricks and Blocks Manufactures' Association Tamil Nadu Fly Ash Bricks and Block's Manufactures Association Vs Tamilnadu Generation and Distribution Corporation Limited
Madras High Court · (2014) 5 LW 492 : (2014) 6 MLJ 275
Constitution of India, 1950 — Article 12, 21, 226, 32, 47Electricity Act, 2003 — Section 174Environment (Protection) Act, 1986 — Section 24, 3, 5