High Courts07 Jan 2015Dismissed
Nuclear Power Corporation Vs Tamil Nadu Atomic Power Employees Union and Others
Madras High Court · (2015) LabIC 999
Industrial Disputes Act, 1947 - Section 9-A
COURT ARCHIVE
Madras High Court judgments, 2015
4,078 judgments · page 202 of 204
High Courts07 Jan 2015
Commissioner of Income Tax Vs Shanthinath Benefit Fund Ltd.
Madras High Court · (2015) 371 ITR 271
Companies Act, 1956 - Section 198, 309Income Tax Act, 1961 - Section 143(1), 143(2)
High Courts07 Jan 2015Allowed
T. Alaguvadivel Vs Chief Administrative Officer (A), Bhabha Atomic Research Centre and Others
Madras High Court · (2015) 01 MAD CK 0227
High Courts07 Jan 2015Allowed
T. Alaguvadivel Vs The Chief Administrative Officer (A), Bhabha Atomic Research Centre and Others
Madras High Court · (2015) 1 CTC 405 : (2015) LabIC 1807 : (2015) 1 MLJ 641
Penal Code, 1860 (IPC) - Section 506(i), 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)
High Courts07 Jan 2015Allowed
V.M. Sankaranarayanan Vs The Divisional Prohibition Officer
Madras High Court · (2015) 01 MAD CK 0127
High Courts07 Jan 2015
K.G. Uthayakumar Vs State
Madras High Court · (2015) 3 CTC 746 : (2015) 1 LW(Cri) 246
Criminal Procedure Code, 1973 (CrPC) - Section 154, 195, 482Penal Code, 1860 (IPC) - Section 171, 172, 173, 174, 175
High Courts07 Jan 2015Allowed
K.R.S. Girija Shyamsundar Vs State of Tamilnadu
Madras High Court · (2015) 3 LW 163 : (2015) 3 MLJ 144
Kerala Land Acquisition Act, 1961 - Section 16(1), 3(1)
High Courts07 Jan 2015Disposed off
Kanderi Fruitpack Pvt. Ltd. Vs The Authorised Officer/Assistant General Manager
Madras High Court · AIR 2015 Mad 50 : (2015) 3 BC 38
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(3-A), 13(4), 13(4)(a), 14
High Courts07 Jan 2015Dismissed
Tamil Nadu State Transport Corporation Ltd. Vs M. Bojan
Madras High Court · (2015) 3 ACC 287
Motor Vehicles Act, 1988 - Section 163-A
High Courts07 Jan 2015Allowed
Planters' Association of Tamil Nadu Vs The Secretary to Government, Labour and Employment Department, Government of Tamil Nadu
Madras High Court · (2015) 145 FLR 557 : (2015) LabIC 950 : (2015) 1 LLJ 265 : (2015) 1 LLN 729 : (2015) 3 LW 378 : (2015) WritLR 581
General Clauses Act, 1897 - Section 23, 23(3), 23(4), 23(5), 24Plantations Labour Act, 1951 - Section 18, 43, 43(3)
High Courts07 Jan 2015Allowed
S. Nagaraj Vs The Director General of Police
Madras High Court · (2015) 01 MAD CK 0064
High Courts07 Jan 2015Dismissed
Graham Mark Rozariio Vs Lakshmi
Madras High Court · (2015) 01 MAD CK 0063
Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 24
High Courts07 Jan 2015Allowed
Madras Fertilizers Ltd. Vs State of Tamil Nadu
Madras High Court · (2015) 2 MadWNCri 373
High Courts06 Jan 2015Allowed
H. Deepchand and Others Vs State of Tamil Nadu and Others
Madras High Court · (2015) 01 MAD CK 0327
Land Acquisition Act, 1894 - Section 2, 4(1), 48(b), 5(A), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts06 Jan 2015Allowed
R. Durairaj and Others Vs State of Tamil Nadu and Others
Madras High Court · (2015) 01 MAD CK 0326
Land Acquisition Act, 1894 - Section 2, 4(1), 48(b), 5(A), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts06 Jan 2015Allowed
K. Sitaraman Vs State of Tamil Nadu and Others
Madras High Court · (2015) 01 MAD CK 0325
Land Acquisition Act, 1894 - Section 2, 4(1), 48(b), 5(A), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts06 Jan 2015Allowed
K. Jayakkumar Vs State of Tamil Nadu and Others
Madras High Court · (2015) 01 MAD CK 0323
Land Acquisition Act, 1894 - Section 2, 4(1), 48(b), 5(A), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts06 Jan 2015Allowed
R. Duraisami Vs State of Tamil Nadu and Others
Madras High Court · (2015) 01 MAD CK 0322
Land Acquisition Act, 1894 - Section 2, 4(1), 48(b), 5(A), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)
High Courts06 Jan 2015Allowed
K. Venugopal Vs State of Tamil Nadu and Others
Madras High Court · (2015) 01 MAD CK 0321
Land Acquisition Act, 1894 - Section 2, 4(1), 48(b), 5(A), 5ARight to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)