COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 22 of 95

High Courts09 Aug 2017Dismissed

C.Karthikeyan Vs The Secretary to Government Rural Development and Panchayat Raj Department, & Ors.

Madras High Court · (2017) 08 MAD CK 0069

Constitution of India, Article 21 - Amendment of the ScheduleTamil Nadu Panchayats Act, 1994, Section 110(b)

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High Courts09 Aug 2017

The Oriental Insurance Co. Ltd., Gobichettipalayam Vs Kasiappa Gounder, & Ors.

Madras High Court · (2017) 08 MAD CK 0068

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts08 Aug 2017Allowed

Thangaraj @ Thamizharasan Vs State Rep. by The Deputy Superintendent of Police National Investigation Agency, Hyderabad (Camp at Puducherry)

Madras High Court · (2017) 08 MAD CK 0067

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot

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High Courts08 Aug 2017

Commissioner of Income Tax, Chennai Vs R. Radikaa & Anr.

Madras High Court · (2017) 08 MAD CK 0066

Income Tax Act, 1961, Section 32(1)(II), Section 32(1)(II), Section 32(1)(II), Section 32(1)(II) - Depreciation

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High Courts08 Aug 2017Allowed

Sundaram Medical Foundation, Dr.Rangarajan Memorial Hospital Vs The Commissioner Corporation of Chennai

Madras High Court · (2017) 08 MAD CK 0065

Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsIncome Tax Act, 1961,

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High Courts07 Aug 2017Allowed

Ramar Vs The State rep by The Inspector of Police Palayamkottai Police Station

Madras High Court · (2017) 08 MAD CK 0064

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High Courts07 Aug 2017Dismissed

V.Shanmuganathan, & Anr. Vs C.Ramamoorthy, & Anr.

Madras High Court · (2017) 08 MAD CK 0063

Code of Civil Procedure, 1908, Section 151, Order 21Rule 103, Order 21Rule 97, Section 115(2) - Saving of Inherent powers of

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High Courts07 Aug 2017

Sankara Narayana Pillai son of Padmanabha Pillai Vs Ignatious Selvaraj

Madras High Court · (2017) 08 MAD CK 0062

Evidence Act, 1872, Section 73 - Comparison of signature, writing or seal with other admitted or Proved

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High Courts07 Aug 2017Dismissed

M.Rajendran Vs S.K.Natesan, & Ors.

Madras High Court · (2017) 08 MAD CK 0061

Code of Civil Procedure, 1908, Order 21Rule 37, Order 21, Order 21Rule 38 -Motor Vehicles Act, 1988,

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High Courts07 Aug 2017Allowed

Ayyanar Vs The State by, The Deputy Superintendent of Police, & Ors.

Madras High Court · (2017) 08 MAD CK 0060

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts07 Aug 2017

Sujatha Ramanathan Vs Ramya

Madras High Court · (2017) 08 MAD CK 0059

Code of Criminal Procedure, 1973, Section 190(1), Section 255(2) - Cognizance of offences by Magistrates - Acquittal or convictionNegotiable Instruments Act, 1881,

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High Courts04 Aug 2017

S.Pitchai Vs Ponnammal

Madras High Court · (2017) 08 MAD CK 0058

Code of Civil Procedure, 1908, Order 1Rule 10, Order 1Rule 10(2)

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High Courts04 Aug 2017Disposed Off

National Insurance Co., Ltd Vs Bakkiam & Ors

Madras High Court · (2017) 08 MAD CK 0057

Code of Civil Procedure, 1908, Order 23Rule 1 -Workmens Compensation Act, 1923, Section 8, Section 10 - Distribution of compensation - N

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High Courts03 Aug 2017

M/s.Ensquare Engineerings India (P) Ltd. Vs Union Bank of India

Madras High Court · (2017) 08 MAD CK 0056

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13, Section 31(j) - Enforcement of security interest - Provisions of this Act not t

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High Courts02 Aug 2017

Duraiswamy Vs State by The Inspector of Police

Madras High Court · (2017) 08 MAD CK 0055

Indian Penal Code, 1860, Section 324, Section 307, Section 323, Section 326, Section 452 - Voluntarily causing hurt by dangerous

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High Courts02 Aug 2017Allowed

Muthulakshmi Ammal Vs Shanmugavel, & Ors.

Madras High Court · (2017) 08 MAD CK 0054

Code of Civil Procedure, 1908, Section 151, Order 21Rule 101, Order 21Rule 103, Order 21Rule 97,

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High Courts02 Aug 2017

D.Arun Vs P.Subramani

Madras High Court · (2017) 08 MAD CK 0053

Code of Criminal Procedure, 1973, Section 195(4), Section 341(1), Section 340, Section 195(b)(i) - Prosecution for contempt of lawful authority of pub

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High Courts02 Aug 2017Allowed

G.Daisy Kirubavathy Vs State of Tamil Nadu Rep. by its Secretary to Government School Education Department, & Ors.

Madras High Court · (2017) 08 MAD CK 0052

Right Of Children To Free And Compulsory Education Act, 2009, Section 23(1)

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High Courts02 Aug 2017Dismissed

Chellan @ Velayudham Vs Sasidharan, & Anr.

Madras High Court · (2017) 08 MAD CK 0051

Code of Civil Procedure, 1908, Order 21Rule 35

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High Courts02 Aug 2017

Mrs.Shalini Pai. Vs State Bank of Mysore

Madras High Court · (2017) 08 MAD CK 0049

Recovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 21, Section 21, Section 21, Section 21 - Deposit of amount of debt due, on

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