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Madras High Court judgments, 2017

1,889 judgments · page 21 of 95

High Courts17 Aug 2017Dismissed

Kaliammal, & Ors. Vs Krishnaveni, & Ors.

Madras High Court · (2017) 08 MAD CK 0004

Code of Civil Procedure, 1908, Section 103 - Power of High Court to determine issue of factHindu Succession Act, 1956, Section 14(1) - Property of a female Hindu to be
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High Courts17 Aug 2017Dismissed

S.Sampathkumar Vs P.Kavitha

Madras High Court · (2017) 08 MAD CK 0002

Hindu Marriage Act, 1955, Section 24, Section 9, Section 13(1)(IA) - Maintenance pendente lite and expenses of proceedings - Restitution of conjugal rights - Divorce
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High Courts17 Aug 2017Dismissed

Dakshinamoorthy, & Ors. Vs Rajeswaran

Madras High Court · (2017) 08 MAD CK 0001

Code of Civil Procedure, 1908, Section 100 -Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961, Section 64, Section 65 -Tamil Nadu Land Reforms (Disposal of Surplus Lands) Rules, 1
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High Courts11 Aug 2017

Shinago Holdings Private Limited Vs M.Ethiraj

Madras High Court · (2017) 08 MAD CK 0073

Arbitration and Conciliation Act, 1996, Section 37, Section 9, Section 9(1)(ii)(c) - Appealable orders - Interim measures, etc., by Court - Interim measures, etc., by Court
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High Courts11 Aug 2017Dismissed

Gunasekaran Vs Arunachalam

Madras High Court · (2017) 08 MAD CK 0070

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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