High Courts19 Jan 2015Allowed
M. Madhanagiri Vs The Commissioner of Rural Development and Panchayat Raj
Madras High Court · (2015) 01 MAD CK 0159
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 197 of 204
High Courts19 Jan 2015
Commissioner of Income Tax Vs Prabhu Spinning Mills (P) Ltd.
Madras High Court · (2015) 01 MAD CK 0118
Income Tax Act, 1961 - Section 80A, 80AB, 80AC, 80B, 80H
High Courts19 Jan 2015
Commissioner of Income Tax Vs Mangal Tirth Estates Ltd.
Madras High Court · (2015) 01 MAD CK 0117
High Courts19 Jan 2015Dismissed
Joseph Vs State
Madras High Court · (2015) 01 MAD CK 0116
Criminal Procedure Code, 1973 (CrPC) - Section 173(8), 174, 2(wa), 319, 372Penal Code, 1860 (IPC) - Section 120(b), 149, 302
High Courts19 Jan 2015
Jayaraj Vs State
Madras High Court · (2015) 01 MAD CK 0115
Criminal Procedure Code, 1973 (CrPC) - Section 313(1)(b), 428Penal Code, 1860 (IPC) - Section 279, 304-A, 337, 338Probation of Offenders Act, 1958 - Section 4
High Courts19 Jan 2015Partly Allowed
K.P.M. Chinnasamy Vs A.N. Suresh Babu
Madras High Court · (2015) 01 MAD CK 0105
Civil Procedure Code, 1908 (CPC) - Section 34
High Courts19 Jan 2015Dismissed
Secretary to Government Municipal Administration and Water Supply Department Government of Tamil Nadu Vs R. Velayutham Respondent
Madras High Court · (2015) 01 MAD CK 0055
Limitation Act, 1963 - Section 5
High Courts19 Jan 2015
Mahendra Hire Purchase Finance Ltd. Vs The Assistant Commissioner of Income Tax
Madras High Court · (2015) 01 MAD CK 0054
Income Tax Act, 1961 - Section 68
High Courts19 Jan 2015Dismissed
Nandhakumar Vs Arulmighu Kachaleeshwarar Devasthanam
Madras High Court · (2015) 01 MAD CK 0053
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 108, 78, 79
High Courts19 Jan 2015Allowed
Ayyasamy Vs The Principal Secretary to Government
Madras High Court · (2015) 01 MAD CK 0041
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 147, 302, 341, 387, 392
High Courts19 Jan 2015Allowed
Nagalakshmi Vs The Secretary to Government
Madras High Court · (2015) 01 MAD CK 0040
Constitution of India, 1950 - Article 22(5), 226Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 302
High Courts19 Jan 2015Allowed
B. Kokila Vs State of Tamil Nadu
Madras High Court · (2015) 01 MAD CK 0039
Constitution of India, 1950 - Article 22(5), 226Penal Code, 1860 (IPC) - Section 147, 148, 302, 324, 341
High Courts19 Jan 2015Dismissed
Chendrayammal Vs The Revenue Divisional Officer
Madras High Court · (2015) 1 MadWNCri 435
High Courts13 Jan 2015Disposed off
Ganapathy Vs The Inspector of Police, Tindivanam Police Station
Madras High Court · (2015) 01 MAD CK 0348
Penal Code, 1860 (IPC) - Section 184, 279, 304(A), 304-A, 328
High Courts13 Jan 2015Allowed
R. Subramani and Others Vs State of Tamil Nadu and Others
Madras High Court · (2015) 01 MAD CK 0342
Constitution of India, 1950 - Article 300(A)Land Acquisition Act, 1894 - Section 11, 3, 31(2), 4(1), 5(A)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2), 4(1)
High Courts13 Jan 2015Allowed
In Re: Sundaram Investment Limited
Madras High Court · (2015) 01 MAD CK 0314
Companies Act, 1956 - Section 100, 100, 101, 102, 102Companies Act, 2013 - Section 125, 66
High Courts13 Jan 2015Dismissed
S. Purushothaman and Others Vs Chinni Subbaiah Chetty Charities and Others
Madras High Court · (2015) 01 MAD CK 0200
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 11, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 16, Order 21 Rule 17Companies Act, 1956 - Section 23Land Acquisition Act, 1894 - Section 11, 18
High Courts13 Jan 2015Dismissed
P.K. Soman Vs Jeeja Suresh
Madras High Court · (2015) 01 MAD CK 0199
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 - Section 25
High Courts13 Jan 2015
Mohammed Irfan Vs Saaswath Krit Wears and Others
Madras High Court · (2015) ALLMR(Cri) 337 : (2015) 2 BC 472 : (2015) 3 CCR 162 : (2015) 1 LW(Cri) 181
Criminal Procedure Code, 1973 (CrPC) - Section 177, 191Negotiable Instruments Act, 1881 (NI) - Section 138, 145, 145(2)