High Courts31 Oct 2017Dismissed
R.Rangaraj Vs S.Sulochana, & Ors.
Madras High Court · (2017) 10 MAD CK 0040
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 11 of 95
High Courts31 Oct 2017
G.V.V.Satyanarayana Vs M.Satyasai, & Ors.
Madras High Court · (2017) 10 MAD CK 0039
Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 34 - Acts done
High Courts30 Oct 2017Allowed
Harris Vs The State Rep.by The Deputy Superintendent of Police, Periyakulam Sub Division, & Anr.
Madras High Court · (2017) 10 MAD CK 0038
Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 294(b) - Punishment for rioting - Voluntaril
High Courts30 Oct 2017Allowed
A.Antony Francis Vs State rep.by The Inspector of Police, Vigilance and Anti Corruption, Coimbatore
Madras High Court · (2017) 10 MAD CK 0037
Prevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2), Section 13(1)(d) - Presumption where public servant accepts gratification other t
High Courts30 Oct 2017
Union of India, rep. by Under Secretary to the Government of India Vs Martin (Nethra) Homoeopathy College & Hospital, rep. by its Principal, D.P.F.Mill Premises, & Ors.
Madras High Court · (2017) 10 MAD CK 0036
High Courts30 Oct 2017
K.Srinivasan Vs The Chief Controlling Revenue Authority cum-Inspector General of Registration, Registration Department, & Ors.
Madras High Court · (2017) 10 MAD CK 0035
Stamp Act, 1899, Section 56(1), Section 47A(10) - Control of, and statement of case to, Chief Controlling Revenue-authority
High Courts27 Oct 2017Allowed
The Managing Director, Tamil Nadu State Transport Corporation, Kumbakonam Vs Lakshmi, & Ors.
Madras High Court · (2017) 10 MAD CK 0034
High Courts27 Oct 2017Allowed
Kumaravel Vs P.Natarajan, & Anr.
Madras High Court · (2017) 10 MAD CK 0033
High Courts27 Oct 2017
Seethalakshmi, & Ors. Vs Ramachandran
Madras High Court · (2017) 10 MAD CK 0032
Code of Civil Procedure, 1908, Order 41Rule 23, Order 41Rule 23(a)
High Courts27 Oct 2017Allowed
Omega Zips Vs The Joint Director, ESI Corporation, Sub Regional Office
Madras High Court · (2017) 10 MAD CK 0031
Employees State Insurance Act, 1948, Section 45A, Section 2(22)(b) - Determination of contributions in certain cases - Definitions
High Courts27 Oct 2017Allowed
The Oriental Insurance Company Limited, rep. by its Branch Manager Vs Ramar, & Ors.
Madras High Court · (2017) 10 MAD CK 0030
High Courts27 Oct 2017Dismissed
The Oriental Insurance Company Ltd, through its Divisional Manager Vs V.Muthupandi, & Anr.
Madras High Court · (2017) 10 MAD CK 0029
High Courts27 Oct 2017Allowed
V.Rani Vs A.Joseph Tamilvanan, & Ors.
Madras High Court · (2017) 10 MAD CK 0028
High Courts26 Oct 2017Allowed
P.Pandi Vs Tmt.Panchavarnam, & Anr.
Madras High Court · (2017) 10 MAD CK 0046
High Courts26 Oct 2017Allowed
The Divisional Manager M/s. United India Insurance Co., Ltd. Vs R. Rekha, & Ors.
Madras High Court · (2017) 10 MAD CK 0045
Motor Vehicles Act, 1988, Section 146, Section 146, Section 147, Section 147, Section 163A, Section 163A
High Courts26 Oct 2017Allowed
State rep. by The Public Prosecutor Vs Tr.S.Babu, & Ors.
Madras High Court · (2017) 10 MAD CK 0044
Indian Penal Code, 1860, Section 109 - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishmentPrevention of Corruption A
High Courts26 Oct 2017Allowed
The Tamil Nadu Dr.MGR Medical University Vs Dr.T.Yoga, & Ors.
Madras High Court · (2017) 10 MAD CK 0043
High Courts26 Oct 2017Dismissed
State rep. by The Deputy Superintendent of Police, Vigilance & Anti Corruption,Trichy Vs Ramamoorthy, & Anr.
Madras High Court · (2017) 10 MAD CK 0042
Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalPrevention of Corruption Act, 1988, Section 7, Section 13(1)(d) - Public s
High Courts26 Oct 2017Dismissed
The Inspector of Police, Vigilance & Anti Corruption Wing, City Special Unit-I, Chennai Vs S.Jacob
Madras High Court · (2017) 10 MAD CK 0027
Prevention of Corruption Act, 1988, Section 20 - Presumption where public servant accepts gratification other than legal remuneration
High Courts26 Oct 2017Dismissed
M.D.Lakishmipathi Naidu, & Ors. Vs M.D.Jagapathy Naidu
Madras High Court · (2017) 10 MAD CK 0026
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2