COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 28 of 95

High Courts22 Jun 2017Allowed

S.M.Savarinathan Vs The Revenue Divisional Officer, Office of the Revenue Divisional Officer, Musiri Revenue Division, & Ors.

Madras High Court · (2017) 06 MAD CK 0019

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

High Courts22 Jun 2017

J.Remila Vs The Government of Tamil Nadu, Rep. by Secretary to Government, Department of School Education, & Ors.

Madras High Court · (2017) 06 MAD CK 0018

High Courts22 Jun 2017

R.Chiranjeevi Rathnam Vs The Regional Passport Officer, Regional Passport Office, Government of India, & Anr.

Madras High Court · (2017) 06 MAD CK 0017

Passport Act, 1967, Section 10(3)(e) - Variation, impounding and revocation of passports and travel documents

High Courts22 Jun 2017Allowed

P.Murugaperumal Vs The District Collector, Tirunelveli District, & Ors.

Madras High Court · (2017) 06 MAD CK 0016

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

High Courts21 Jun 2017Allowed

S. Govindraj Vs Managing Director, Tamil Nadu State Transport Corporation (VPM) Ltd.

Madras High Court · (2017) 06 MAD CK 0042

Motor Vehicles Act, 1988 - Section 166

High Courts21 Jun 2017Allowed

S.A.Kothandaraman Vs M/s.Crystal Residency India Private Limited Rep. by its Managing Director M.A.Manshoor

Madras High Court · (2017) 06 MAD CK 0015

High Courts21 Jun 2017Allowed

P.Barath Kumar Singh, & Ors. Vs The Union of India rep. by the Secretary to Government, Ministry of Health and Family Welfare, & Ors.

Madras High Court · (2017) 06 MAD CK 0014

High Courts21 Jun 2017Dismissed

Dr.N.Thiagu Vs The Secretary to Government, Health and Family Welfare Department, & Ors.

Madras High Court · (2017) 06 MAD CK 0013

High Courts21 Jun 2017Allowed

Mekala Rathan, & Ors. Vs The Union of India rep. by the Secretary to Government, Ministry of Health and Family Welfare, & Ors.

Madras High Court · (2017) 06 MAD CK 0012

High Courts21 Jun 2017

V.S.Jayaa Vishrant Vs National Institute of Fashion Technology, Rep. By its Director General, & Anr.

Madras High Court · (2017) 06 MAD CK 0011

High Courts20 Jun 2017

The Idol of Sri Renganathaswamy, Srirengam rep. By its Executive Officer/Joint Commissioner Vs Charitable and Religious Trust relating to Nambi Ramakrishnan Chettiar and Rengasamy Chettiar Trust, & Ors.

Madras High Court · (2017) 06 MAD CK 0010

Code of Civil Procedure, 1908, Order 7Rule 1, Section 92(1)(f) - Public charities1Charitable and Religious Trusts Act, 1920, Section 7 - Po

High Courts20 Jun 2017

M/s.Sendur Recreation Club A.Kurichi rep by its President P.Ananthakumar Vs The Superintendent of Police, Coimbatore Rural District, & Ors.

Madras High Court · (2017) 06 MAD CK 0009

Tamil Nadu Gaming Act, 1930, Section 5

High Courts20 Jun 2017Dismissed

The State by the Inspector of Police, CBI/ACB/Chennai Vs V.Vadiyalingam S/o. Vairava Sundaram, & Anr.

Madras High Court · (2017) 06 MAD CK 0008

Indian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyPrevention of Corruption Act, 1988, Section 20, Section 7,

High Courts20 Jun 2017

M.Sundararaj Vs S.Radhika

Madras High Court · (2017) 06 MAD CK 0007

Hindu Marriage Act, 1955, Section 24, Section 12 - Maintenance pendente lite and expenses of proceedings - Voidable marriagesFamily Courts Act, 1984, Sec

High Courts19 Jun 2017Disposed Off

V. Shanmugam Vs Senior Superintendent of Police (C&I) Puducherry

Madras High Court · (2017) 06 MAD CK 0043

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 420Puducherry Gaming Act - Section 7, Section 8

High Courts19 Jun 2017Allowed

S AROCKIAM; CORRESPONDENT Vs DISTRICT ELEMENTARY EDUCATIONAL OFFICER

Madras High Court · (2017) 06 MAD CK 0006

Tamil Nadu Co-operative Societies Act, 1983, Section 82 -Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974, Rule 16(1)

High Courts19 Jun 2017Dismissed

SINGAPORE AIRLINES CARGO PVT LTD Vs HCL INFO SYSTEMS LTD

Madras High Court · (2017) 06 MAD CK 0005

Code of Civil Procedure, 1908, Order 29Rule 1 -Marine Insurance Act, 1963, Section 79 - Right of subrogation

High Courts19 Jun 2017Allowed

M/s.Sam Exports Represented by A.Shrinivasan Vs The Assistant Commissioner (CT)

Madras High Court · (2017) 06 MAD CK 0004

High Courts19 Jun 2017Dismissed

N.Murugan Vs D.Presenthi, & Anr.

Madras High Court · (2017) 06 MAD CK 0003

Hindu Marriage Act, 1955, Section 24, Section 13(1A), Section 13(1b) - Maintenance pendente lite and expenses of proceedings - Divorce - Divorce

High Courts19 Jun 2017Allowed

Smt.S.Naviya Vs The State of Tamil Nadu, Represented by its Secretary, Department of Home, Prohibition and Excise, & Anr.

Madras High Court · (2017) 06 MAD CK 0002

Constitution of India, Article 22(5), Article 22(5) -Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders,