High Courts14 Dec 2016Disposed Off
Management, H.H.261, Vinnamangalam Primary Agricultural Vs Presiding Officer, Additional Labour Court, Vellore
Madras High Court · (2017) 1 CLR 1074
Industrial Disputes Act, 1947 - Section 17B
COURT ARCHIVE
Madras High Court judgments, 2016
1,919 judgments · page 3 of 96
High Courts14 Dec 2016Allowed
N.S. Gunasekaran Vs The Principal District Judge, Namakkal District
Madras High Court · (2017) 1 MLJ 693
Constitution of India, 1950 - Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 - Rule 17, Rule 17-B, Rule 8
High Courts14 Dec 2016Partly Allowed
N. Rasu @ Velayutham (A3) Vs State
Madras High Court · (2017) 2 MLJCriminal 14
Penal Code, 1860 (IPC) - Section 332, Section 366, Section 368, Section 370, Section 506(ii)Prohibition of Child Marriage Act, 2006 - Section 10, Section 9
High Courts14 Dec 2016Allowed
P. Sadish @ Sadishkumar Vs State
Madras High Court · (2017) 1 MLJCriminal 513
Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302, Section 392, Section 449
High Courts14 Dec 2016Dismissed
Transstroy North Cargo Berth III Port Pvt. Ltd. Vs Board of Trustees
Madras High Court · (2017) 2 MLJ 331
Arbitration and Conciliation Act, 1996 - Section 8
High Courts12 Dec 2016Disposed Off
BMIC Limited, Ebene Mauritius Vs Chinnakannan Sivasankaran
Madras High Court · (2017) AIRCC 658 : (2017) 1 LW 40
Civil Procedure Code, 1908 (CPC) - Section 2(4), Section 44
High Courts09 Dec 2016Allowed
C. Selvan Vs The District Collector, Collectorate, Kanyakumari District, Nagercoil
Madras High Court · (2017) 1 LLJ 619 : (2017) 1 WritLR 390
Constitution of India, 1950 - Article 226
High Courts09 Dec 2016Allowed
S. Balakrishnan Vs V. Gokilnath
Madras High Court · (2017) 2 CTC 334 : (2017) 1 MLJ 598
Hindu Succession Act, 1956 - Section 14(1)
High Courts09 Dec 2016Disposed off
Tamil Nadu State Transport Corporation Ltd. Vs Murugan
Madras High Court · (2017) 1 ACC 6
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts09 Dec 2016Allowed
Pavunu @ Bhavani Vs The State
Madras High Court · (2017) 2 MLJCriminal 24
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302
High Courts09 Dec 2016Allowed
P. Ravi Vs The Joint Registrar of Cooperatives Madurai Region, Madurai
Madras High Court · (2017) 2 CTC 584 : (2017) 2 LW 91 : (2017) 2 MLJ 230 : (2017) 1 WritLR 355
Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 5Tamil Nadu Co-operative Societies Act, 1983 - Section 153
High Courts09 Dec 2016Disposed Off
The Government of Tamil Nadu Vs G. Eswaran
Madras High Court · (2017) 2 LLN 241 : (2017) 1 LW 673 : (2017) 2 MLJ 257 : (2017) 2 SCT 510
High Courts09 Dec 2016Allowed
Interbulk Trading Vs Adam and Coal Resources Private Limited
Madras High Court · (2017) 3 ArbiLR 141 : (2017) 2 CTC 491 : (2017) 1 LW 130 : (2017) 1 MLJ 400
Arbitration and Conciliation Act, 1996 - Section 47, Section 48, Section 49
High Courts09 Dec 2016Dismissed
S.M. Ashokan Vs Raj Television Net Work Ltd.
Madras High Court · (2017) 1 MIPR 398
Copyright Act, 1957 - Section 19
High Courts08 Dec 2016Dismissed
Shanthi Krishnan Vs Union of India
Madras High Court · (2017) 1 MLJ 257 : (2017) 1 WritLR 689
Constitution of India, 1950 - Article 226
High Courts08 Dec 2016Dismissed
Smt. R. Mookkammal Vs M. Pandiarajan
Madras High Court · (2017) 2 MLJ 517
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Article 54
High Courts08 Dec 2016Allowed
Siva Vs State
Madras High Court · (2017) 1 MLJCriminal 129
Constitution of India, 1950 - Article 21Penal Code, 1860 (IPC) - Section 302
High Courts08 Dec 2016Dismissed
D.A. Joyson Sethuraj Vs The Board of Trustees, Tuticorin Trust, rep. by the Chairman, Tuticorin Trust, Tuticorin
Madras High Court · (2017) 3 MLJ 145
Central Civil Services (Pension) Rules, 1972 - Rule 9Constitution of India, 1950 - Article 226
High Courts08 Dec 2016Allowed
V. Manikandan Vs State
Madras High Court · (2017) 171 AIC 780
Penal Code, 1860 (IPC) - Section 302
High Courts08 Dec 2016Allowed
Radha Gurukkal Vs Swarnalatha
Madras High Court · (2017) 1 MLJ 817
Civil Procedure Code, 1908 (CPC) - Section 100