High Courts10 Oct 2017Allowed
B.Nagarajan Vs M.Natarajan, & Anr.
Madras High Court · (2017) 10 MAD CK 0090
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 15 of 95
High Courts09 Oct 2017Allowed
The Managing Director, Tamil Nadu State Transport Corporation, Trichy Vs C.Thangavel
Madras High Court · (2017) 10 MAD CK 0089
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts09 Oct 2017Dismissed
M.Kalaimagal Vs Rajesh Roonwal, & Ors.
Madras High Court · (2017) 10 MAD CK 0088
Code of Civil Procedure, 1908, Order 33Rule 1
High Courts09 Oct 2017Dismissed
Prabhavathi, & Ors. Vs R.Vadivel Gounder(deceased), & Ors.
Madras High Court · (2017) 10 MAD CK 0087
Evidence Act, 1872, Section 73 - Comparison of signature, writing or seal with other admitted or Proved
High Courts09 Oct 2017Allowed
T.G.Karthikeyan Vs Mrs.M.Lavanya
Madras High Court · (2017) 10 MAD CK 0086
Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
High Courts09 Oct 2017Allowed
E.J.Baldwin Vs A.P.Malini, & Anr.
Madras High Court · (2017) 10 MAD CK 0085
Motor Vehicles Act, 1988, Section 141, Section 141, Section 166, Section 166, Section 140, Section 140, <
High Courts09 Oct 2017
A.Malaichamy, & Anr. Vs James John Britto
Madras High Court · (2017) 10 MAD CK 0084
Guardians and Wards Act, 1890, Section 10, Section 10, Section 7, Section 7 - Form of application - Power of the Court to make order as to guardianship
High Courts09 Oct 2017Dismissed
Arunkumar @ Arun Vs State by Inspector of Police
Madras High Court · (2017) 10 MAD CK 0083
Code of Criminal Procedure, 1973, Section 313(1)(b) - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 449,
High Courts09 Oct 2017Allowed
Muthumayakkal, & Anr. Vs Tamil Nadu State Transport Corporation (Madurai Divn.I) Ltd
Madras High Court · (2017) 10 MAD CK 0082
Indian Penal Code, 1860, Section 304(A) - Punishment for culpable homicide not amounting to murderMotor Vehicles Act, 1988, Section 163(a), Section 1
High Courts09 Oct 2017Allowed
R.D.Sathya Narayana Raju Vs The Inspector General of Registration, & Ors.
Madras High Court · (2017) 10 MAD CK 0081
Stamp Act, 1899, Section 47(a)(5) - Power of payer to stamped bills and promissory notes received by him unstamped
High Courts09 Oct 2017Dismissed
Tamil Nadu State Transport Corporation, Kumbakonam Division, By its Managing Director Vs Sumathi, & Ors.
Madras High Court · (2017) 10 MAD CK 0080
High Courts06 Oct 2017Dismissed
The Managing Director, State Express Corporation Vs R.Arokiasamy
Madras High Court · (2017) 10 MAD CK 0078
High Courts06 Oct 2017
A.P. Suryaprakasam Vs Government of Tamil Nadu
Madras High Court · (2017) 10 MAD CK 0077
High Courts06 Oct 2017Dismissed
A. Rajendran Vs Thenandal Studios Limited
Madras High Court · (2017) 10 MAD CK 0076
High Courts05 Oct 2017Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd Vs K.A.Rajaram, & Ors.
Madras High Court · (2017) 10 MAD CK 0075
High Courts05 Oct 2017
Padminni Vs M.R.Shankar, & Ors.
Madras High Court · (2017) 10 MAD CK 0074
Code of Criminal Procedure, 1973, Section 372 - No appeal to lie unless otherwise providedIndian Penal Code, 1860, Section 353, Section 341,
High Courts05 Oct 2017
Parthasarathy Vs S.Radhakrishnan
Madras High Court · (2017) 10 MAD CK 0073
Code of Criminal Procedure, 1973, Section 482, Section 197(1) - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860<
High Courts05 Oct 2017
G. Nagarajan Vs S.Devarajan
Madras High Court · (2017) 10 MAD CK 0072
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts05 Oct 2017
A.Geetha, & Anr. Vs D.Annadurai
Madras High Court · (2017) 10 MAD CK 0071
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents