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Madras High Court judgments, 2016

1,919 judgments · page 2 of 96

High Courts20 Dec 2016Dismissed

Thiashola Plantations Private Ltd. Vs The State of Tamil Nadu

Madras High Court · (2017) 1 CTC 461 : (2017) 1 LW 278 : (2017) 2 MLJ 157

Constitution of India, 1950 - Article 226Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 - Section 53, Section 9Gudalur Janmam Estates (Abolition and Conversion of Ryotwari Rules, 1974 - Rule 25, Rule 37
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High Courts20 Dec 2016Allowed

Lakshmi Vs Raman

Madras High Court · (2017) 172 AIC 763 : (2017) 2 CTC 166 : (2017) 1 LW 87 : (2017) 1 MLJ 507

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32(1), Order 21 Rule 32(3), Order 21 Rule 32(5), Section 151
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High Courts20 Dec 2016Dismissed

S. Ramesh Pothy Vs Adjudicating Authority

Madras High Court · (2017) 1 CTC 408

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 26Prevention of Money-Laundering Act, 2002 - Section 2(u), Section 27, Section 3, Section 5
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High Courts16 Dec 2016Allowed

Chinna Palanisamy Gounder Vs Latha

Madras High Court · (2017) 1 MLJ 759

Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 19, Section 30, Section 4, Section 8Specific Relief Act, 1963 - Section 37, Section 38
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High Courts15 Dec 2016Allowed

Yashodha Vs Chellammal

Madras High Court · (2017) 1 CTC 244

Hindu Succession Act, 1956 - Section 24Hindu Widows Remarriage Act, 1856 - Section 2
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High Courts15 Dec 2016Dismissed

Dr. R. Jayakaran Issac Vs The Church of South India

Madras High Court · (2017) 1 CTC 449 : (2017) 1 LW 150 : (2017) 1 MLJ 385

Constitution of Church of South India - Rule 11, Rule 112(a), Rule 12, Rule 13, Rule 2, Rule 20, Rule 22, Rule 23, Rule 24, Rule 25, Rule 26, Rule 27, Rule 28, Rule 29, Rule 3, Rule 30, Rule 31, Rule 32, Rule 33, Rule 34, Rule 35, Rule 36, Rule 37, Ru
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