CourtKutchehry.com

COURT ARCHIVE

Madras High Court judgments, 2015

4,078 judgments · page 203 of 204

High Courts06 Jan 2015Allowed

S. Balraj Vs State of Tamil Nadu and Others

Madras High Court · (2015) 01 MAD CK 0318

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)
Read judgment
High Courts06 Jan 2015Allowed

T. Deivanai Vs State of Tamil Nadu and Others

Madras High Court · (2015) 01 MAD CK 0317

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)
Read judgment
High Courts06 Jan 2015Allowed

Angeline Vijula Vs State of Tamil Nadu and Others

Madras High Court · (2015) 01 MAD CK 0316

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)
Read judgment
High Courts06 Jan 2015Allowed

V. Sivakumar Vs State of Tamil Nadu and Others

Madras High Court · (2015) 01 MAD CK 0315

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)
Read judgment
High Courts06 Jan 2015Dismissed

Pragadeeswari Vs State

Madras High Court · (2015) 1 LW(Cri) 367 : (2015) 1 MLJ(Cri) 408

Banking Regulation Act, 1949 - Section 5(c)Criminal Procedure Code, 1973 (CrPC) - Section 239Penal Code, 1860 (IPC) - Section 34, 420
Read judgment
High Courts06 Jan 2015

A. Inayathullah Vs A. Ramesh

Madras High Court · (2015) 1 LW(Cri) 338 : (2015) 1 MLJ(Cri) 531

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 10A, Order 26 Rule 10AEvidence Act, 1872 - Section 45, 46Negotiable Instruments Act, 1881 (NI) - Section 138, 139
Read judgment