High Courts18 Aug 2014
R. Pandiammal F Vs The State of Tamil Nadu
Madras High Court · (2014) 08 MAD CK 0234
Constitution of India, 1950 — Article 21, 22, 22(5), 226Penal Code, 1860 (IPC) — Section 120(b), 203, 379, 381, 392
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 91 of 182
High Courts18 Aug 2014
C. Chinnakannu Vs The Deputy Executive Officer Khadi
Madras High Court · (2014) 08 MAD CK 0201
Penal Code, 1860 (IPC) — Section 109, 408, 409, 467, 468
High Courts18 Aug 2014
M. Shagunthala Devi Vs The Secretary to Government, Home, Prohibition and Excise Department
Madras High Court · (2014) 08 MAD CK 0184
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3)
High Courts18 Aug 2014
Thirumurugan Vs Ebramusa
Madras High Court · (2014) 4 LW 357 : (2014) WritLR 782
Limitation Act, 1963 — Section 10, 11, 12, 14, 15Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 14, 17, 17(1)
High Courts18 Aug 2014
M. Elumalai Vs S. Rajaram
Madras High Court · (2014) 6 CTC 409 : (2014) 5 LW 243 : (2014) 8 MLJ 359
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 152, 47, 89, 96Constitution of India, 1950 — Article 39aCriminal Procedure Code, 1973 (CrPC) — Section 195
High Courts18 Aug 2014
R. Nagendhiran Vs The District Manager
Madras High Court · (2014) 08 MAD CK 0110
General Clauses Act, 1897 — Section 16
High Courts18 Aug 2014
Kavitha Vs N. Usha N. Usha Vs Muthurani
Madras High Court · (2014) 08 MAD CK 0098
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 22 Rule 10, Order 41 Rule 21, Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts18 Aug 2014
M. Mohammad Ali Jinnah Vs M. Balgees Beevi
Madras High Court · (2014) 08 MAD CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 5
High Courts18 Aug 2014
Silicon Valley Auto Components Private Limited Vs Indian Bank
Madras High Court · (2015) 1 BC 347 : (2014) 5 CTC 764 : (2014) 4 LW 198
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 2(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13, 13(2), 13(4), 17
High Courts18 Aug 2014
Commissioner of Income Tax Vs Vishnu Shankar Mills Ltd.
Madras High Court · (2015) 229 TAXMAN 586
High Courts18 Aug 2014Allowed
Mariappan Vs The District Collector and District Magistrate
Madras High Court · (2015) 1 MadWNCri 40
High Courts14 Aug 2014
Success Software Vs The Director of Rural Development and Panchayat Raj
Madras High Court · (2014) 08 MAD CK 0275
Constitution of India, 1950 — Article 14, 226
High Courts14 Aug 2014
Mahalakshmi Vs Senathi Na. Venkitasalapathi Ayyer and Sons Private Trust
Madras High Court · (2014) 4 LW 307
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 29
High Courts14 Aug 2014
Kulandai Velu Vs The Joint Director of School Education
Madras High Court · (2014) 08 MAD CK 0258
Constitution of India, 1950 — Article 226
High Courts14 Aug 2014
S. Ramalingam Vs D. Amirtharaj
Madras High Court · (2014) 08 MAD CK 0250
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts14 Aug 2014
The Oriental Insurance Co. Ltd. Vs Sekar
Madras High Court · (2014) 08 MAD CK 0238
High Courts14 Aug 2014
M. Venugopal Vs The District Magistrate cum District Collector
Madras High Court · (2014) 5 CTC 162 : (2015) 1 DMC 202 : (2014) 4 LW 412
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Aug 2014
A.G. Gopal Vs The Director, Directorate of Vigilance and Anti-Corruption
Madras High Court · (2014) 08 MAD CK 0203
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 173, 173(2), 173(8), 175(5)Penal Code, 1860 (IPC) — Section 120B, 34, 420, 465, 468
High Courts14 Aug 2014
G. Udhayakumar Vs A.G. Govindaraja Mudaliar
Madras High Court · (2014) 08 MAD CK 0202
Specific Relief Act, 1963 — Section 19(b)