COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 14 of 95

High Courts11 Oct 2017Allowed

M.Gnanasekaran Vs Mothi Periyakaruppan @ M.Maharajan, & Anr.

Madras High Court · (2017) 10 MAD CK 0110

Code of Civil Procedure, 1908, Order 47, Order 18Rule 3 -Evidence Act, 1872, Section 68 - Proof of execution of document required

High Courts11 Oct 2017Allowed

Mani @ Manikandan Vs State represented by Inspector of Police

Madras High Court · (2017) 10 MAD CK 0109

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,

High Courts11 Oct 2017Allowed

Oriental Insurance Company Ltd, Thanjavur Vs Minor Ganaprakasam, & Anr.

Madras High Court · (2017) 10 MAD CK 0108

High Courts11 Oct 2017Allowed

R.Venkatesan Vs Shamsath Begam

Madras High Court · (2017) 10 MAD CK 0107

Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., o

High Courts11 Oct 2017Allowed

Aarthi Vs T.Muthukumar, & Anr.

Madras High Court · (2017) 10 MAD CK 0106

High Courts11 Oct 2017Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Vs Kokilam, & Ors.

Madras High Court · (2017) 10 MAD CK 0105

High Courts11 Oct 2017Allowed

K.Mani, & Anr. Vs V.Sethuraman, & Anr.

Madras High Court · (2017) 10 MAD CK 0104

High Courts11 Oct 2017Allowed

State Express Transport Corporation, Through its Managing Director, Pallavan Salai, Chennai Vs Shunmugaraj

Madras High Court · (2017) 10 MAD CK 0103

High Courts11 Oct 2017Dismissed

The Branch Manager, Oriental Insurance Company, Sri Vijay Company Vs S.Rengaraj, & Ors.

Madras High Court · (2017) 10 MAD CK 0102

High Courts11 Oct 2017Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Vs Minor Manikandan S/o.Kundumony @ Subbiah

Madras High Court · (2017) 10 MAD CK 0101

High Courts11 Oct 2017Allowed

Venkatesan Vs Inspector of Police, Prohibition Enforcement Wing

Madras High Court · (2017) 10 MAD CK 0100

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedTamil Nadu Prohibition Act, 1937, Section 4(1)(a)

High Courts11 Oct 2017Allowed

State by the Public Prosecutor Vs Kalaiarasan

Madras High Court · (2017) 10 MAD CK 0099

Indian Penal Code, 1860, Section 376, Section 376(1) - Punishment for rape - Punishment for rape

High Courts11 Oct 2017Dismissed

Special Officer, 0.522, Kovilpatti Agricultural Producers Marketing Society Vs Devi

Madras High Court · (2017) 10 MAD CK 0098

Employees State Insurance Act, 1948, Section 53 - Bar against receiving or recovery of compensation or damages under any other law

High Courts11 Oct 2017Allowed

Selvam Vs Samayaraj

Madras High Court · (2017) 10 MAD CK 0097

High Courts11 Oct 2017Allowed

Devarajan Vs P.Selvi, & Anr.

Madras High Court · (2017) 10 MAD CK 0096

High Courts10 Oct 2017Allowed

Boominathan Vs State rep. By The Inspector of Police

Madras High Court · (2017) 10 MAD CK 0095

Indian Penal Code, 1860, Section 376(2)(1) - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 8

High Courts10 Oct 2017Allowed

K.Sahul Hameed @ Sahul Bhava Vs The State rep. By The Inspector of Police

Madras High Court · (2017) 10 MAD CK 0094

Code of Criminal Procedure, 1973, Section 374 -Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992, Section 3(1)

High Courts10 Oct 2017

S.Chandramohan Vs A.Govindarajan, & Anr.

Madras High Court · (2017) 10 MAD CK 0093

High Courts10 Oct 2017

The Joint Director, E.S.I.Corporation, Sub-Regional Office Vs S.Suriyanarayanan, & Ors.

Madras High Court · (2017) 10 MAD CK 0092

Employees State Insurance Act, 1948, Section 26, Section 82(2) - Employees State Insurance Fund - Appeal

High Courts10 Oct 2017Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Vs Kamarajan, & Anr.

Madras High Court · (2017) 10 MAD CK 0091