High Courts05 Aug 2014
Nagesh Naik Vs Senior Commandant
Madras High Court · (2014) LabIC 3923 : (2014) 4 LLN 509 : (2014) 6 MLJ 199
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 98 of 182
High Courts05 Aug 2014
Malathi Vs The State of Tamil Nadu
Madras High Court · (2014) 08 MAD CK 0097
Constitution of India, 1950 — Article 21, 22(5)Penal Code, 1860 (IPC) — Section 294(b), 307, 323, 324, 326
High Courts05 Aug 2014
Commissioner of Income Tax Vs R.K. Deivendra Nadar Trust
Madras High Court · (2014) 271 CTR 694
Income Tax Act, 1961 — Section 12A, 12AA, 12AA(3), 2(15)
High Courts05 Aug 2014
Tamil Nadu State Transport Corporation (Madurai) Ltd. Vs The Joint Commissioner of Labour (Conciliation) and Others
Madras High Court · (2015) 1 LLN 515
Industrial Disputes Act, 1947 — Section 33(2), 33(2)(b)
High Courts05 Aug 2014
Pillaiperual Vs Nambiraja and Others
Madras High Court · (2015) 3 Crimes 245
Criminal Procedure Code, 1973 (CrPC) - Section 372 378 397 401Penal Code, 1860 (IPC) - Section 294(b) 307
High Courts04 Aug 2014
Selvaraj Vs Venkatachalapathy Venkatachalapathy Vs Selvaraj
Madras High Court · (2014) 08 MAD CK 0271
Criminal Procedure Code, 1973 (CrPC) — Section 2(wa), 372, 373, 374, 375Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Aug 2014
S. Chokkalingam Vs The Senior Regional Manager
Madras High Court · (2014) 08 MAD CK 0265
High Courts04 Aug 2014
N. Sivasami Vs The Principal Secretary to Government
Madras High Court · (2014) 08 MAD CK 0264
High Courts04 Aug 2014
N. Prabhu Vs The Authorised Officer
Madras High Court · (2014) 08 MAD CK 0245
Constitution of India, 1950 — Article 226
High Courts04 Aug 2014
P.Gomathi Vs Abraham Inbaraj
Madras High Court · (2014) 08 MAD CK 0231
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97(1), 151
High Courts04 Aug 2014
C. Balasubramanian Vs K.S.K. Sundaram
Madras High Court · (2014) 08 MAD CK 0230
High Courts04 Aug 2014
V. Jayakumar Vs V. Swaminathan
Madras High Court · (2014) 6 MLJ 417
Evidence Act, 1872 — Section 157, 17, 18, 18, 19Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(a), 10(2)(b), 10(2)(i), 10(3)(c)
High Courts04 Aug 2014
R. Jeyakumar Vs The Joint Commissioner
Madras High Court · (2014) 4 LW 498
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 46, 46A, 47, 47(1), 47(1)(a)
High Courts04 Aug 2014
Subbaiah Vs State
Madras High Court · (2014) 08 MAD CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 313(1)(b), 374Penal Code, 1860 (IPC) — Section 354, 376, 511Tamil Nadu Prohibition of (Harassment of Woman) Act, 1998 — Section 4
High Courts04 Aug 2014
V. Kalyanasundaram Vs District Collector
Madras High Court · (2014) 143 FLR 966 : (2015) 1 LLN 519 : (2014) 7 MLJ 25
Payment of Gratuity Act, 1972 — Section 14, 7(3A)
High Courts04 Aug 2014
S. Ramesh Vs A. Swaminathan
Madras High Court · (2014) 4 LW 629
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i)
High Courts04 Aug 2014
Bharat Petroleum Corporation Ltd. Vs C.S. Prakasa Rao
Madras High Court · (2014) 4 LW 882 : (2014) 6 MLJ 526
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 29(2), 5, 9(1)(a)(i)
High Courts04 Aug 2014
N. Ramaswami Vs The Assistant Commissioner
Madras High Court · (2014) 08 MAD CK 0092
High Courts04 Aug 2014
R. Natesan Vs The District Collector Kanyakumari District Kanyakumari
Madras High Court · (2014) 08 MAD CK 0091
Transfer of Property Act, 1882 — Section 41