High Courts24 Aug 2017Dismissed
D.G.Devaraj, & Anr. Vs M/s.T.Tharmar & Sons
Madras High Court · (2017) 08 MAD CK 0027
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, Section 10(3)(a)(3)
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 20 of 95
High Courts24 Aug 2017Dismissed
Neminathan Managing Director, Lakshmi Priya Coconut Powder Company Vs Subramaniam
Madras High Court · (2017) 08 MAD CK 0026
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act,
High Courts24 Aug 2017Allowed
D.Jayam Vs The District Collector, Kanchipuram District, & Anr.
Madras High Court · (2017) 08 MAD CK 0025
High Courts24 Aug 2017Dismissed
S.Jothi, & Anr. Vs N.T.Krishnamorrthy
Madras High Court · (2017) 08 MAD CK 0024
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11,
High Courts24 Aug 2017
Smera Suresh Vs The Secretary to Government for Education, & Anr.
Madras High Court · (2017) 08 MAD CK 0023
High Courts24 Aug 2017Allowed
Robin Jesudasan Vs State by The Inspector of Police, & Anr.
Madras High Court · (2017) 08 MAD CK 0022
Code of Criminal Procedure, 1973, Section 482, Section 300, Section 200, Section 202, Section 300(1) - Saving of inherent powers
High Courts23 Aug 2017Dismissed
Pechiammal, & Ors. Vs M.Rajamani
Madras High Court · (2017) 08 MAD CK 0021
Negotiable Instruments Act, 1881, Section 118 - Presumptions as to negotiable instruments of consideration
High Courts23 Aug 2017
A.Kadalkani Vs The Inspector of Police, Puliyankudi Police Station
Madras High Court · (2017) 08 MAD CK 0020
High Courts23 Aug 2017Allowed
Indian Oil Corporation Ltd., through its Senior Divisional Manager Vs K.L.Kumar
Madras High Court · (2017) 08 MAD CK 0019
Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreement
High Courts23 Aug 2017
R.Kannan Vs The Assistant Commissioner of Police, & Anr.
Madras High Court · (2017) 08 MAD CK 0018
High Courts22 Aug 2017Dismissed
Dr.Traffic K.R.Ramaswamy Vs The Secretary to To In Charge The Governor of Tamil Nadu, & Ors.
Madras High Court · (2017) 08 MAD CK 0017
Constitution of India, Article 174 - Sessions of the State Legislature, prorogation and dissolution
High Courts22 Aug 2017
The Special Tahsildar Adi Dravidar Welfare Paramakudi Vs Muthiah
Madras High Court · (2017) 08 MAD CK 0016
High Courts22 Aug 2017
M.Govindarajan & Ors. Vs R.Ganesamoorthy & Anr.
Madras High Court · (2017) 08 MAD CK 0014
Specific Relief Act, 1963, Section 16(c) - Personal bars to relief
High Courts22 Aug 2017
Revathi Vs Rajamanickam
Madras High Court · (2017) 08 MAD CK 0013
Hindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights
High Courts21 Aug 2017Allowed
S.N.Balapattabi Vs Mrs.Balanagalakshmi
Madras High Court · (2017) 08 MAD CK 0011
Code of Civil Procedure, 1908, Order 7 Rule 11, Order 26 Rule 9, Order 7 Rule 11(d), Order 7 Rule 11(a),
High Courts21 Aug 2017Dismissed
N.M.J.Rajarajan Vs Revenue Divisional Officer, & Anr.
Madras High Court · (2017) 08 MAD CK 0010
High Courts18 Aug 2017Dismissed
Manager New India Assurance Company Ltd. Vs M.Karuppaiah, & Ors.
Madras High Court · (2017) 08 MAD CK 0009
High Courts18 Aug 2017Allowed
Nageswari Vs The State Transport Corporation
Madras High Court · (2017) 08 MAD CK 0008