COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 18 of 95

High Courts15 Sept 2017

Murugasamy Vs The State rep by Inspector of Police

Madras High Court · (2017) 09 MAD CK 0042

Code of Criminal Procedure, 1973, Section 167, Section 164, Section 161 (3), Section 164(5-A) - Procedure when investigation cannot be completed In tw

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High Courts15 Sept 2017

A.Godwin Vs The District Treasury Officer, Government of Tamilnadu, & Ors.

Madras High Court · (2017) 09 MAD CK 0040

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High Courts15 Sept 2017

P.Amaravathi Vs The Government of Tamilnadu, rep. by its Secretary, Home Department, & Ors.

Madras High Court · (2017) 09 MAD CK 0039

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 200, Section 202(2) - Examination of complai

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High Courts15 Sept 2017

Ramkumar Adityan Vs The Chief Election Commissioner, O/o. Election Commission of India, & Ors.

Madras High Court · (2017) 09 MAD CK 0038

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High Courts11 Sept 2017

Indira Vs Bharat Petroleum Corporation Limited, & Anr.

Madras High Court · (2017) 09 MAD CK 0037

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High Courts11 Sept 2017Allowed

Bank of Baroda Through its Branch Manager, Madurai Main Branch Vs M/s.Mars Overseas Textiles, Through its Proprietor Mr.Rajeev Narain, & Anr.

Madras High Court · (2017) 09 MAD CK 0036

Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdiction

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High Courts11 Sept 2017

M.Raja Vs The Director of Medical Services & Rural Welfare, & Ors.

Madras High Court · (2017) 09 MAD CK 0035

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High Courts11 Sept 2017

K.Saravanan Vs The Registrar General, Madras High Court

Madras High Court · (2017) 09 MAD CK 0034

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts06 Sept 2017

Sivaraman Vs Sri Kalyanasundaram & anr.

Madras High Court · (2017) 09 MAD CK 0033

Code of Criminal Procedure, 1973, Section 173(8) - Report of police officer on completion of Investigation

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High Courts06 Sept 2017Allowed

Dr. Manimaran Vs Dr. Nalini

Madras High Court · (2017) 09 MAD CK 0032

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 498-A -Hindu Marriage Act,

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High Courts06 Sept 2017Dismissed

R.S.Babu Rao Vs The Executive Director (Southern Region), Air India Limited, & Anr.

Madras High Court · (2017) 09 MAD CK 0031

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High Courts06 Sept 2017

Kosamattam Finance Company Limited Rep.by its Regional Manager, Kanyakumari Region K.Sankara Narayanan Vs State through The Inspector of Police

Madras High Court · (2017) 09 MAD CK 0030

Indian Penal Code, 1860, Section 409, Section 381 - Criminal breach of trust by public servant, or by banker, merchant of agent - Theft by clerk or servant of property in possession of master

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High Courts06 Sept 2017Allowed

G.Radhakrishnan Nair Vs Sarabunisha, & Anr.

Madras High Court · (2017) 09 MAD CK 0029

Code of Civil Procedure, 1908, Order 21Rule 58

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High Courts06 Sept 2017Allowed

M/s.Sunmart Logistics Solutions Rep.by its Partner C.Sunilkumar Vs M/s.Universal Overseas Rep.by its Managing Partner V.Surendran, & Ors.

Madras High Court · (2017) 09 MAD CK 0028

Code of Criminal Procedure, 1973, Section 257 - Withdrawal of complaintNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of

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High Courts05 Sept 2017Dismissed

Rajendran Vs The Government of Tamil Nadu, rep.by its Principal Secretary, Geology and Mining Department, & Ors.

Madras High Court · (2017) 09 MAD CK 0027

Constitution of India, Article 226 -Tamil Nadu Mines and Mineral Concession Rules, 1959, Rule 36(1)(1A)

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High Courts05 Sept 2017Dismissed

Mahendran, & Anr. Vs Bose

Madras High Court · (2017) 09 MAD CK 0026

Code of Civil Procedure, 1908, Order 9Rule 13

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High Courts04 Sept 2017

Kali @ Kalidoss @ Kalirajan Vs The State rep by its, The Inspector of Police

Madras High Court · (2017) 09 MAD CK 0025

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 84, Sect

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High Courts01 Sept 2017Dismissed

R.D.Venkatesh Vs D.M.Ariyappan

Madras High Court · (2017) 09 MAD CK 0024

Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder

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High Courts01 Sept 2017Dismissed

The Manager, Reliance General Insurance Company Ltd. Vs Kala @ Kalavathi, & Ors.

Madras High Court · (2017) 09 MAD CK 0023

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High Courts01 Sept 2017Allowed

K.Mohammed Ibrahimsha Johny Secretary, Hajee KK Ibrahim Ali Hr. Sec. School Society, & Ors. Vs M.Asaithambi, & Ors.

Madras High Court · (2017) 09 MAD CK 0022

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