High Courts21 Sept 2016Disposed Off
K.A. Alice Vs K.A. Mary
Madras High Court · (2017) 170 AIC 808 : (2017) AIR(Madras) 21 : (2017) 2 CivCC 156 : (2017) 3 LW 88
Succession Act, 1925 - Section 63
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 21 of 96
High Courts20 Sept 2016Allowed
Murali and Others - Appellants @HASH State
Madras High Court · (2016) 4 Crimes 494
Penal Code, 1860 (IPC) - Section 120B, Section 147, Section 148, Section 302, Section 307
High Courts20 Sept 2016Allowed
D. Dhanasekaran Vs V. Damodharan (Died)
Madras High Court · (2017) 169 AIC 641 : (2016) 7 MLJ 280
High Courts20 Sept 2016Dismissed
Manager, ICICI Lombard General Insurance Company Ltd., Mumbai Vs Selvi
Madras High Court · (2016) AAC 2408
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts20 Sept 2016Dismissed
Sree Venkateswara Engineering Corporation Registered Partnership Firm - Appellant @HASH ICICI Bank Ltd., Rep. by its Chairman Land Mark Race Course Circle Vadadora - 390 007 (Original Side Appeal preferred under Clause 15 of Letters Patent read with Order
Madras High Court · (2017) 170 AIC 798 : (2016) 8 MLJ 153
High Courts20 Sept 2016Disposed Off
Tamil Nadu State Express Transport Corporation Ltd. Vs R. Latha
Madras High Court · (2017) AAC 229
Motor Vehicles Act, 1988 - Section 168
High Courts20 Sept 2016Allowed
Sudhakar Vs State
Madras High Court · (2017) 1 MLJCriminal 659
Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 201, Section 302, Section 392, Section 397, Section 465, Section 468
High Courts19 Sept 2016Allowed
K. Selvamani - Petitioner @HASH The State of Tamil Nadu, rep. by the Principal Secretary to Government, Home (Pol-2) Department, Fort St.George, Chennai-600 009
Madras High Court · (2017) 1 CTC 795 : (2017) 1 LLN 503 : (2016) 7 MLJ 766
Constitution of India, 1950 - Article 226
High Courts19 Sept 2016Dismissed
S. Arumugham - Appellant @HASH Srinivasan
Madras High Court · (2017) ACD 45 : (2017) 2 DCR 159 : (2016) 2 NIJ 557
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts19 Sept 2016Dismissed
State of Tamil Nadu Vs Ivar Udayar
Madras High Court · (2016) AAC 2405
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts19 Sept 2016Disposed Off
R. Paramasivan Vs The Home Secretary Government of Tamilnadu Secretariat
Madras High Court · (2016) 5 CTC 785
Constitution of India, 1950 — Article 226
High Courts19 Sept 2016Allowed
Tamil Nadu Press and Media Reporters Union Vs Additional Registrar of Trade Union-1
Madras High Court · (2016) 151 FLR 947 : (2017) LabLR 155
Constitution of India, 1950 - Article 226Trade Unions Act, 1926 - Section 10, Section 18
High Courts19 Sept 2016Disposed Off
Marimuthu Vs Inspector of Police
Madras High Court · (2017) 1 CriCC 778 : (2017) 2 Crimes 116 : (2016) 2 CWC 767 : (2016) 8 MLJ 418 : (2017) 1 RCRCriminal 636
Constitution of India, 1950 - Article 21Medical Termination of Pregnancy Act, 1971 - Section 5Penal Code, 1860 (IPC) - Section 375
High Courts19 Sept 2016Disposed Off
A.J. Asana Vs Sittrarasu
Madras High Court · (2016) 3 MadWNCri 73
High Courts19 Sept 2016Dismissed
The Tamil Nadu State Transport Corporation Ltd. Villupuram Vs M. Subashni
Madras High Court · (2017) AAC 166
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts16 Sept 2016Allowed
K.G. Parthasarathy Vs The State of Tamil Nadu
Madras High Court · (2017) AIRCC 403 : (2016) 5 CTC 536 : (2016) 2 CWC 694 : (2016) 7 MLJ 233
Constitution of India, 1950 — Article 226Tamil Nadu Highways Act, 2001 — Section 15, 16, 19Tamil Nadu Highways Rules, 2003 — Rule 5
High Courts16 Sept 2016Dismissed
S. Tamilarasi Vs Union of India
Madras High Court · (2016) LIC 4572
Railway Services (Pension) Rules, 1993 - Rule 65
High Courts16 Sept 2016Disposed Off
Thirumaran @ Saravanan Vs Vasanthakumari
Madras High Court · (2016) 2 RentLR 461
High Courts16 Sept 2016Disposed Off
The Secretary to Government, Highways and Minor Ports (HK1) Department, Secretariat, Fort St. George, Chennai-600 009 - Appellant @HASH S. Kalaiarasi
Madras High Court · (2016) 8 MLJ 156
Constitution of India, 1950 - Article 226