High Courts26 Oct 2017Allowed
D.Sivakumar Vs Piyari, & Ors.
Madras High Court · (2017) 10 MAD CK 0025
Tamil Nadu Court Fees and Suits Valuation Act, 1955, Section 30, Section 22, Section 43, Section 43(2)
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 12 of 95
High Courts26 Oct 2017Allowed
G.Radhika Vs N.Murugesan, & Anr.
Madras High Court · (2017) 10 MAD CK 0024
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts26 Oct 2017Allowed
Dr.Kurien Abraham Vs Chief Controlling Revenue Authority cum Inspector General of Registration, & Ors.
Madras High Court · (2017) 10 MAD CK 0023
Stamp Act, 1899, Section 75, Section 47(a), Section 47(a)(1), Section 47(a)(5), Section 47AA - Power to make rules generally to carr
High Courts25 Oct 2017Dismissed
M.Palani Vs M/s.Route Logistics India Pvt. Ltd., & Anr.
Madras High Court · (2017) 10 MAD CK 0022
High Courts25 Oct 2017Dismissed
N.Aravamudhan, & Anr. Vs N.Rukmani, & Ors.
Madras High Court · (2017) 10 MAD CK 0021
High Courts25 Oct 2017Dismissed
K.Sivamani Vs The Inspector of Police, Vigilance & Anti Corruption, & Anr.
Madras High Court · (2017) 10 MAD CK 0020
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 506, Section 448,
High Courts24 Oct 2017Allowed
The New India Assurance Company Limited, represented by its Manager Vs A.Masilamani, & Ors.
Madras High Court · (2017) 10 MAD CK 0019
Motor Vehicles Act, 1988, Section 163(a), Section 163(a) - Scheme for payment of compensation in case of hit and run motor accidents
High Courts24 Oct 2017
Laborate Pharmaceutical India Ltd. Vs Union of India
Madras High Court · (2017) 10 MAD CK 0018
Constitution of India, Article 226 - Power of High Courts to Issue certain writsDrugs and Cosmetics Act, 1940, Section 33, Section 5,
High Courts23 Oct 2017Dismissed
T.Nachimuthu, & Anr. Vs Chief Controlling Revenue Authority-cum- Inspector General of Registration, Chennai, & Ors.
Madras High Court · (2017) 10 MAD CK 0015
Stamp Act, 1899, Section 47A
High Courts23 Oct 2017Allowed
Kaliyan Vs State rep.by the Inspector of Police
Madras High Court · (2017) 10 MAD CK 0013
Code of Criminal Procedure, 1973, Section 313, Section 293 - Power to examine the accused - Reports of certain Government scientific expertsPrevention of Corruption Act, 1
High Courts23 Oct 2017Allowed
N.Venkadesh Sriram Kumar Vs S.M.Lavanya
Madras High Court · (2017) 10 MAD CK 0012
Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
High Courts23 Oct 2017
Rajiv Naidu Vs State rep. by
Madras High Court · (2017) 10 MAD CK 0011
Code of Criminal Procedure, 1973, Section 482, Section 482, Section 91, Section 91, Section 200, Section 200,
High Courts23 Oct 2017Dismissed
K.Pugazhendhi Vs State Rep.by Inspector of Police, Vigilance and Anti-Corruption Trichy
Madras High Court · (2017) 10 MAD CK 0010
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 Courts20 Oct 2017Dismissed
Royal Sundaram Alliance Insurance Company Limited Vs Asan Gani, & Ors.
Madras High Court · (2017) 10 MAD CK 0009
High Courts20 Oct 2017Allowed
Ravi, & Ors. Vs K.Sekar, & Ors.
Madras High Court · (2017) 10 MAD CK 0008
High Courts20 Oct 2017Dismissed
The Divisional Manager, United India Insurance Company Ltd Vs M.Vijaya, & Ors.
Madras High Court · (2017) 10 MAD CK 0006
High Courts20 Oct 2017Allowed
C.Shanmugam Vs The Inspector of Police
Madras High Court · (2017) 10 MAD CK 0005
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, S
High Courts20 Oct 2017Dismissed
G.Daniel Sureshkumar Vs Leena Jenefa
Madras High Court · (2017) 10 MAD CK 0003
High Courts20 Oct 2017Allowed
D.Jothi Kannan Vs S.Shanthi, & Anr.
Madras High Court · (2017) 10 MAD CK 0002
Workmens Compensation Act, 1923, Section 4A - Compensation to be paid when due and penalty for default