High Courts19 Aug 2014
A. Sulthan Khan Vs The State of Tamil Nadu
Madras High Court · (2014) 08 MAD CK 0261
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 90 of 182
High Courts19 Aug 2014
Lakshmi Ammal Vs Sethuramayi
Madras High Court · (2014) 08 MAD CK 0260
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153
High Courts19 Aug 2014
Tamil Nadu Makkal Nala Paniyalargal Munnettra Sangam Vs The State of Tamil Nadu The Government of Tamil Nadu Vs Tamil Nadu Makkal Nala Paniyalargal Munnettra Sangam V. Siva Vs The Government of Tamil Nadu
Madras High Court · (2014) 4 LLJ 16
Constitution of India, 1950 — Article 136, 14, 141, 142, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3Factories Act, 1948 — Section 2
High Courts19 Aug 2014
Rajeshwari Vs State of Tamil Nadu
Madras High Court · (2014) 08 MAD CK 0246
Constitution of India, 1950 — Article 21, 22(5)Explosive Substances Act, 1908 — Section 4(a)(b)Penal Code, 1860 (IPC) — Section 120(b), 147, 148, 149, 212
High Courts19 Aug 2014
S. Bhakkiam Vs The Superintending of Engineer
Madras High Court · (2014) 08 MAD CK 0239
High Courts19 Aug 2014
B. Selvaraj Vs Krishna Reddy
Madras High Court · (2014) 5 LW 299
Transfer of Property Act, 1882 — Section 108
High Courts19 Aug 2014
M. Senthil Arumugam Vs The District Collector
Madras High Court · (2014) 08 MAD CK 0206
High Courts19 Aug 2014
The Managing Director, Tamilnadu Adi Dravidar Housing and Development Corporation Limited Vs D. Thiagarajan
Madras High Court · (2014) LabIC 4414 : (2015) WritLR 217
High Courts19 Aug 2014
C.J. Umsalma Begum Vs D. Gopalan
Madras High Court · (2014) 5 LW 521
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(ii), 10(3), 10(3)(a)(iii)
High Courts19 Aug 2014
L. Adaikkalasamy Vs The Secretary Tamil Nadu Housing and Urban Development St. George Fort
Madras High Court · (2014) 08 MAD CK 0111
High Courts19 Aug 2014
R. Nagarajan Vs Sundaravelu
Madras High Court · (2014) 7 MLJ 37
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 8, 8(1), 8(2), 8(3)
High Courts19 Aug 2014
A.M. Ahamed and Co. Vs Commissioner of Customs (Imports)
Madras High Court · (2014) 309 ELT 433 : (2015) WritLR 210
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Customs Act, 1962 — Section 112(a), 127B, 129, 129A, 146
High Courts19 Aug 2014
S. Murugaiah Vs Paul Rathinasamy
Madras High Court · (2014) 08 MAD CK 0087
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts19 Aug 2014
Amutha Vs State
Madras High Court · (2014) 3 MLJ(Cri) 562
Criminal Procedure Code, 1973 (CrPC) — Section 438Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 109, 299, 300, 302, 304
High Courts19 Aug 2014
Successor Vs The Commissioner
Madras High Court · (2014) 4 LW 289
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(13), 60
High Courts19 Aug 2014Disposed Off
Successor to the 292nd Guru Vs Commissioner, Hindu Religious and Endowments Department
Madras High Court · (2014) 3 MadWN(Civil) 323
High Courts18 Aug 2014
Commissioner of Income Tax Vs V.R. Karpagam
Madras High Court · (2014) 272 CTR 184 : (2015) 373 ITR 127
General Clauses Act, 1897 — Section 13Income Tax Act, 1961 — Section 45, 54, 54F
High Courts18 Aug 2014
Bhuvaneeswari Vs The State of Tamil Nadu
Madras High Court · (2014) 08 MAD CK 0276
Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 147, 148, 302, 323, 34
High Courts18 Aug 2014
R. Sureshwaran Vs The District Manager, TASMAC
Madras High Court · (2014) 08 MAD CK 0247
Constitution of India, 1950 — Article 314General Clauses Act, 1897 — Section 16
High Courts18 Aug 2014
Amuthavalli Vs The State
Madras High Court · (2014) 08 MAD CK 0243
Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 153(A), 294(b), 307, 341, 379