High Courts29 Jun 2017
S.Dharmalingam Vs State
Madras High Court · (2017) 06 MAD CK 0036
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 20, Section 13,
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 27 of 95
High Courts29 Jun 2017
Senthilkumar Vs The Station House Officer
Madras High Court · (2017) 06 MAD CK 0035
Indian Penal Code, 1860, Section 279, Section 337, Section 304(A) - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of oth
High Courts29 Jun 2017
Mr.Prabhakaran Vs Dr.Muthulakshmi
Madras High Court · (2017) 06 MAD CK 0034
Tamil Nadu Buildings (Lease and Rent Control) Act, 1973, Section 19, Section 23
High Courts28 Jun 2017
Vandikara Mani @ Mani Vs State
Madras High Court · (2017) 06 MAD CK 0033
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304(2) - Punishment for
High Courts28 Jun 2017Dismissed
STATE Vs A SARAVANABHAVAN
Madras High Court · (2017) 06 MAD CK 0032
Prevention Of Corruption Act, 2006, Section 7, Section 13(2), Section 13(1(d)
High Courts28 Jun 2017
Sekar Vs State
Madras High Court · (2017) 06 MAD CK 0031
Code of Criminal Procedure, 1973, Section 313, Section 174, Section 428, Section 174(3) - Power to examine the accused - Police to enquire and report
High Courts28 Jun 2017
State Vs R.Ulagaraj
Madras High Court · (2017) 06 MAD CK 0030
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 420,
High Courts27 Jun 2017
S.Syed Abdul Khader Vs The Regional Transport Authority & Ors.
Madras High Court · (2017) 06 MAD CK 0029
High Courts27 Jun 2017Allowed
BALKIS Vs ASSISTANT COMMISSIONER OF POLICE
Madras High Court · (2017) 06 MAD CK 0028
Indian Penal Code, 1860, Section 498A, Section 498, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Enticing or taking away or detaini
High Courts27 Jun 2017
S.Parthasarathy Vs The Coimbatore Periyar District & Ors.
Madras High Court · (2017) 06 MAD CK 0027
Code of Civil Procedure, 1908, Order 1Rule 8, Order 1Rule 13, Order 1Rule 9 -Industrial Disputes Act, 1947,
High Courts27 Jun 2017Dismissed
Yohannan(Died), & Ors. Vs P.S.Sounder Raj, & Ors.
Madras High Court · (2017) 06 MAD CK 0026
High Courts23 Jun 2017Allowed
G. Rani Vs Government of Tamil Nadu rep.by The Additional Chief Secretary to Government, Chennai
Madras High Court · (2017) 06 MAD CK 0040
Tamil Nadu State and Subordinate Services Rules, 1961, Rule 39A(1)
High Courts23 Jun 2017
Meyyathal & Ors. Vs Nachiappan @ Nachan & Ors.
Madras High Court · (2017) 06 MAD CK 0039
Evidence Act, 1872, Section 110 - Burden of proof as to ownership
High Courts23 Jun 2017
The Chief Engineer TWAD Board, Madurai Vs K.K.P.Constructions through its Managing Partner Kadarkaraiyapillai S/o.Subbaiah Pillai, & Anr.
Madras High Court · (2017) 06 MAD CK 0038
High Courts23 Jun 2017Allowed
Monisha Kumari Vs The State of Tamil Nadu, represented by its Secretary, Department of Adi Dravida & Tribal Welfare
Madras High Court · (2017) 06 MAD CK 0025
Constitution of India, Article 226, Article 342, Article 341, Article 338(5), Article 338(5)(b), Article 338(8)<
High Courts23 Jun 2017Allowed
Arulmighu Balagurunathasamy Sametha Angala Parameswari Amman Thirukoil Vs The Assistant Commissioner, Department of Hindu Religious and Charitable Endowment, Malaivasal, Trichy-1 & Ors.
Madras High Court · (2017) 06 MAD CK 0024
Constitution of India, Article 26, Article 25(2) -Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, Section 45, Section 47, Section 49, Section 107, Section 47-A
High Courts23 Jun 2017Dismissed
A.S.A. Sampath Vs The Commissioner Hindu Religious and Charitable Endowments (Administration) Department Nungambakkam Chennai
Madras High Court · (2017) 06 MAD CK 0023
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, Section 67, Section 64(5), Section 26(i)(b), Section 25(A)(b), Section 47(1)(a)(ii), Section 118(2)(c)
High Courts22 Jun 2017Dismissed
S DEIVANAI; S SWAMINATHAN; Vs V M KOTHANDARAMAN
Madras High Court · (2017) 06 MAD CK 0022
Code of Civil Procedure, 1908, Order 8Rule 5 -Contract Act, 1872, Section 23, Section 52, Section 54 - What consider
High Courts22 Jun 2017Allowed
M.Priyadharshini Vs The State of Tamilnadu, Rep. by its Secretary, Department of Home, & Ors.
Madras High Court · (2017) 06 MAD CK 0021
High Courts22 Jun 2017Dismissed
S.Krishnaveni Vs The Director, Fire Service and Rescue Services, & Ors.
Madras High Court · (2017) 06 MAD CK 0020