High Courts04 Aug 2014
S. Murugan Vs The Secretary to Government of Tamil Nadu
Madras High Court · (2014) 08 MAD CK 0090
COURT ARCHIVE
Madras High Court judgments, 2014
3,633 judgments · page 99 of 182
High Courts04 Aug 2014
Commissioner of Income Tax Vs V.G.P. Housing (P.) Ltd.
Madras High Court · (2014) 368 ITR 565
Income Tax Act, 1961 — Section 142(1), 143(2), 153A
High Courts04 Aug 2014
Sahil International Vs Commissioner of Customs (Appeals)
Madras High Court · (2014) 310 ELT 507
High Courts04 Aug 2014
Govindaraj Vs State
Madras High Court · (2014) 3 MLJ(Cri) 513
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174(3), 207, 313Evidence Act, 1872 — Section 24, 26Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Aug 2014Disposed off
People of Ethical Treatment of Animals (PETA) India and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2015) WritLR 727
High Courts01 Aug 2014
Advance Infra Developers Pvt. Ltd. Vs Government of Tamil Nadu
Madras High Court · (2014) 5 CTC 839 : (2014) 6 MLJ 423 : (2014) WritLR 1053
Land Acquisition Act, 1894 — Section 2(41), 4(1), 45, 45(3), 5A, 5A
High Courts01 Aug 2014
Chairman, Tamil Nadu Electricity Board Vs S. Venkatesan
Madras High Court · (2015) LabIC 671 : (2015) 1 LLN 236 : (2014) 5 MLJ 769
Constitution of India, 1950 — Article 226, 338
High Courts01 Aug 2014
P. Shaheen Vs The State of Tamil Nadu
Madras High Court · (2014) 5 CTC 444 : (2014) WritLR 936
Post-Graduate Institute of Medical Education and Research, Chandigarh Act, 1966 — Section 4
High Courts01 Aug 2014
Chennai Metropolitan Development Authority Vs Prestige Estates Projects Ltd.
Madras High Court · (2014) 4 LW 83 : (2014) 6 MLJ 385
Constitution of India, 1950 — Article 14
High Courts01 Aug 2014
J. Mohan Vs Union of India
Madras High Court · (2014) 4 LLJ 704
Constitution of India, 1950 — Article 14, 16
High Courts01 Aug 2014
Lakshmi Automatic Loom Works Ltd. Vs Deputy Commissioner of Central Excise
Madras High Court · (2014) 309 ELT 400 : (2014) 47 GST 627 : (2014) 29 GSTR 619
High Courts01 Aug 2014
A. Meenakshi Sundaram Vs Additional Superintendent of Police
Madras High Court · (2014) 4 MLJ(Cri) 10
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 173, 209, 227Penal Code, 1860 (IPC) — Section 109, 34, 406, 498A
High Courts01 Aug 2014
Selvam Vs The Secretary to Government
Madras High Court · (2014) 08 MAD CK 0219
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 19(1)(g), 21, 22, 22(5)Penal Code, 1860 (IPC) — Section 147, 294(b), 307, 323, 324
High Courts01 Aug 2014
E.K. Gopal Vs C. Manoharan
Madras High Court · (2014) 4 CTC 871 : (2014) 4 LW 492 : (2014) 6 MLJ 697
Negotiable Instruments Act, 1881 (NI) — Section 138Provincial Insolvency Act, 1920 — Section 25(1), 53, 6, 6(b)
High Courts01 Aug 2014
N. Thirumuppa Gowder Vs Ponnusamy
Madras High Court · (2014) 6 MLJ 674
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 8 Rule 9Evidence Act, 1872 — Section 114, 154, 154(1)
High Courts01 Aug 2014
Veena Textiles Limited Vs Authorised Officer, IFCI Limited
Madras High Court · (2015) 1 BC 73 : (2014) 5 CTC 209 : (2014) 6 MLJ 1
Constitution of India, 1950 — Article 136, 226, 227Registration Act, 1908 — Section 17, 18, 28, 28(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14, 14(1), 14(3), 17
High Courts01 Aug 2014
A. Raja Vs The State
Madras High Court · (2014) 08 MAD CK 0062
Constitution of India, 1950 — Article 21, 22(5)Madras Prohibition Act, 1937 — Section 4(1)(a), 4(1)(aaa), 4(1A)
High Courts01 Aug 2014
R. Robert Bruce Vs Jeyachandra Sekar
Madras High Court · (2014) 4 LW 310
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 4(4)
High Courts01 Aug 2014
S. Ramasamy Vs State
Madras High Court · (2014) 4 MLJ(Cri) 389
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 173, 173(2), 209Penal Code, 1860 (IPC) — Section 107, 109, 306Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(1)(e), 13(2)