COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 23 of 95

High Courts01 Aug 2017Dismissed

Mr. V.S. Ekambaram Vs Sri Krishna Tiles and Potteries [Madras] Pvt. Ltd.

Madras High Court · (2017) 08 MAD CK 0048

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accountArbitration and Conciliation Act, 1996, Section 11,

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High Courts01 Aug 2017Allowed

Ajeit Saksena, & Anr. Vs The Deputy Director Directorate of Enforcement, & Anr.

Madras High Court · (2017) 08 MAD CK 0047

Indian Penal Code, 1860, Section 120B, Section 420 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of propertyPassport Act, 1967,

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High Courts01 Aug 2017

Mrs.Rehana, & Ors. Vs Mrs.Maunihal Begum, & Ors.

Madras High Court · (2017) 08 MAD CK 0046

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11(d)

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High Courts01 Aug 2017Allowed

M.Bharath Kumar Vs The Secretary to the Government, Home, Prohibition and Excise Department, & Anr.

Madras High Court · (2017) 08 MAD CK 0045

Constitution of India, Article 226, Article 22(5) - Power of High Courts to Issue certain writs - Protection against arrest and detention in certain casesIndian Penal Code,

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High Courts01 Aug 2017Allowed

N. Seenivasagan Vs The State Rep. By The Deputy Superintendent of Police, Vigilance and Anti-corruption

Madras High Court · (2017) 08 MAD CK 0044

Code of Criminal Procedure, 1973, Section 91, Section 173, Section 172 - Summons to produce document or other thing - Report of police officer on completion of Investigatio

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High Courts31 Jul 2017Dismissed

STATE OF TAMIL NADU; SELECTION COMMITTEE Vs V S SAI SACHIN; PRESIDENT

Madras High Court · (2017) 07 MAD CK 0047

Constitution of India, Article 14, Article 245, Article 254(2), Article 16, Article 246, Article 162,

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High Courts28 Jul 2017Dismissed

M/s.Port City Benefit Fund Ltd., rep.by its Managing Director Sooryamoorthy Vs P.M.Selvaraj, & Ors.

Madras High Court · (2017) 07 MAD CK 0046

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High Courts28 Jul 2017

N.Syamala Devi W/o.N.Raghavulu Naidu Vs E.RaghavaRao, & Ors.

Madras High Court · (2017) 07 MAD CK 0045

Code of Civil Procedure, 1908, Order 39 -Arbitration and Conciliation Act, 1996, Section 17, Section 37(2) - Interim measures ordered by arbitra

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High Courts28 Jul 2017Allowed

T.Kalaiselvi Vs M/s.Ramco Industries Limited, Represented by its Marketing Manager and Power of Attorney, Mr.Ananda Krishnan

Madras High Court · (2017) 07 MAD CK 0044

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142

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High Courts28 Jul 2017

Mr. Pradeep D. Kothari, Chairman, Kothari Orient Finance Ltd., Vs IDBI Bank Limited

Madras High Court · (2017) 07 MAD CK 0043

Companies Act, 1956, Section 434, Section 433(e), Section 433(f) - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by Tribuna

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High Courts28 Jul 2017

M/s.Prist University Vs State Consumer Disputes Redressal Commission & ANR.

Madras High Court · (2017) 07 MAD CK 0042

Consumer Protection Act, 1986, Section 21, Section 19, Section 2, Section 23, Section 22, Section 18,

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High Courts28 Jul 2017Dismissed

S.K.Indira @ S.K.Rajalakshmi Vs M.C.Thomas Pereira, & Ors.

Madras High Court · (2017) 07 MAD CK 0041

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High Courts28 Jul 2017Dismissed

Shunmugathai (Died), & Ors. Vs A.R.Meenakshi, & Ors.

Madras High Court · (2017) 07 MAD CK 0040

Code of Civil Procedure, 1908, Order 22Rule 4(4), Order 20Rule 4(4)

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High Courts28 Jul 2017

C. Selvarathinam Vs The Union of India

Madras High Court · (2017) 07 MAD CK 0039

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High Courts28 Jul 2017

K.Kathiresan Vs The Union of India, Rep. by the Secretary to Government of India, Ministry of Home Affairs, & Ors.

Madras High Court · (2017) 07 MAD CK 0038

Evidence Act, 1872, Section 34 -Tamil Nadu Police (Reforms) Act, 2013, Section 3(1)

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High Courts28 Jul 2017Dismissed

M.Mohan, & Ors. Vs R.Manivel

Madras High Court · (2017) 07 MAD CK 0037

Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantNegotiable Instruments Act, 1881,

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High Courts27 Jul 2017Allowed

P.Rengarajulu, & Anr. Vs Ahilandeswari alias Akila

Madras High Court · (2017) 07 MAD CK 0036

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High Courts27 Jul 2017Dismissed

B.Vijayakumar Vs S.Saraswathy

Madras High Court · (2017) 07 MAD CK 0035

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 25 - Permanent alimony and maintenance

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High Courts26 Jul 2017Allowed

M.Parvathy Vs The Principal Secretary to the Government Home, Prohibition and Excise Department, & Anr.

Madras High Court · (2017) 07 MAD CK 0034

Constitution of India, Article 226, Article 22(5) - Power of High Courts to Issue certain writs - Protection against arrest and detention in certain casesIndian Penal Code,

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High Courts26 Jul 2017Dismissed

Nasar Vs Venkathasalam

Madras High Court · (2017) 07 MAD CK 0033

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