COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 24 of 95

High Courts26 Jul 2017Dismissed

P.Thamin Moon Ansari Vs The District Collector, Tirunelveli District, & Ors.

Madras High Court · (2017) 07 MAD CK 0032

Constitution of India, Article 14, Article 16, Article 16(2) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomo

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High Courts26 Jul 2017Dismissed

The Chairman, Tamil Nadu Electricity Board, & Ors. Vs Mrs.Nizhalkodi

Madras High Court · (2017) 07 MAD CK 0031

Electricity Act, 2003, Section 68 - Overhead linesElectricity Rules, 1956, Rule 91

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High Courts26 Jul 2017Allowed

Bharat Kumar Vs The Sub Inspector of Police

Madras High Court · (2017) 07 MAD CK 0030

Indian Penal Code, 1860, Section 353, Section 506(1) -Tamil Nadu Prohibition of Smoking and Spitting Act, 2002, Section 9, Section 7, Section 9(2)

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High Courts26 Jul 2017Allowed

P.N.Peruvazhuthi Vs K.Saravanan

Madras High Court · (2017) 07 MAD CK 0029

Code of Civil Procedure, 1908, Section 157 - Continuance of orders under repealed enactmentsCode of Criminal Procedure, 1973, Section 340(1), Section

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High Courts26 Jul 2017

Mary Immanuvel, & Anr. Vs Periyasamy, & Ors.

Madras High Court · (2017) 07 MAD CK 0028

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High Courts25 Jul 2017

Niutya Gopal Vs Anil Kumar Verma

Madras High Court · (2017) 07 MAD CK 0027

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 200, Section 156(3), Section 190(1)(a) - Calling for records

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High Courts25 Jul 2017

K.Veeramani Vs The Chairman, Teachers Recruitment Board

Madras High Court · (2017) 07 MAD CK 0026

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High Courts25 Jul 2017Allowed

M.Annamalai Vs The State of Tamil Nadu Rep. By its Secretary to Government Home, Prohibition and Excise Department, & Anr.

Madras High Court · (2017) 07 MAD CK 0025

Constitution of India, Article 226 - Power of High Courts to Issue certain writsTamil Nadu Prohibition Act, 1937, Section 4(1)(aa), Section 4(1A)(2)

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High Courts25 Jul 2017

Sathish Kannan Vs R.Bhavani, & Ors.

Madras High Court · (2017) 07 MAD CK 0024

Code of Civil Procedure, 1908, Section 100, Section 96, Order 41Rule 1, Order 20Rule 6A - Second appeal - Appeal from original d

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High Courts24 Jul 2017

N.Vijayakumari Vs The Secretary to Government & Ors

Madras High Court · (2017) 07 MAD CK 0023

Constitution of India, Article 226, Article 32, Article 162 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this Part - Exte

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High Courts24 Jul 2017

Suyambulingam Vs The State of Tamil Nadu

Madras High Court · (2017) 07 MAD CK 0022

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982, Section 2(f)

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High Courts24 Jul 2017Allowed

Bajaj Allianz General Insurance Company Ltd. Vs R. Padma & Ors

Madras High Court · (2017) 07 MAD CK 0021

Indian Penal Code, 1860, Section 304-A -Motor Vehicles Act, 1988, Section 170, Section 170, Section 166,

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High Courts21 Jul 2017Allowed

Balaarasu Vs The State by Inspector of Police

Madras High Court · (2017) 07 MAD CK 0020

Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,

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High Courts21 Jul 2017Dismissed

Subramanian, & Ors. Vs Special Tahsildar Adhi Dravidar Welfare Department, & Anr.

Madras High Court · (2017) 07 MAD CK 0019

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High Courts21 Jul 2017

R.Venkataraman, & Anr. Vs The Director General of Police, Government of Tamil Nadu, Dr. Radhakrishnan Salai, & Ors.

Madras High Court · (2017) 07 MAD CK 0018

Constitution of India, Article 25 - Freedom of conscience and free profession, practice and prop-agation of religionCode of Criminal Procedure, 1973, Section 482,

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High Courts21 Jul 2017Allowed

Amutha Kala Vs Ganesan Chettiar (Died), & Ors.

Madras High Court · (2017) 07 MAD CK 0017

Code of Civil Procedure, 1908, Order 9Rule 13

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High Courts21 Jul 2017

S.Ravichandran Vs The Superintendent of Police, & Ors.

Madras High Court · (2017) 07 MAD CK 0016

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High Courts21 Jul 2017

R.Palani Vs The Superintending Engineer, Tamil Nadu Electricity Board, & Anr.

Madras High Court · (2017) 07 MAD CK 0015

Code of Criminal Procedure, 1973, Section 135 - Person to whom order is addressed to obey or show causeElectricity Act, 2003, Section 126(6) - Assessment

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High Courts21 Jul 2017Dismissed

Josephin Vs Joplin Bervin

Madras High Court · (2017) 07 MAD CK 0014

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High Courts20 Jul 2017

M/s.Pridhivi Asset Reconstruction and Securitisation Company Limited Vs M/s.Naihaa Retail Private Limited rep. by its Managing Director Mr.R.Aravind, & Ors.

Madras High Court · (2017) 07 MAD CK 0013

Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdictionSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Inter

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