COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 29 of 95

High Courts19 Jun 2017

L.R.Kumari Vs The Commissioner of Police, & Anr.

Madras High Court · (2017) 06 MAD CK 0001

Constitution of India, Article 19(2) - Protection of certain rights regarding freedom of speech, etcImmoral Traffic (Prevention) Act, 1956, Section 15 - Search without w

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High Courts16 Jun 2017Dismissed

N.Radhakrishnan Vs The State of Tamil Nadu, Rep. by the Commissioner of Sugar and Cane, & Ors.

Madras High Court · (2017) 06 MAD CK 0171

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High Courts16 Jun 2017

Mr.G.Nandakumar Vs State Represented by: The Inspector of Police, Kolathur Police Station, & Ors.

Madras High Court · (2017) 06 MAD CK 0170

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High Courts16 Jun 2017

G.Neelamegam Vs Union Bank of India, & Ors.

Madras High Court · (2017) 06 MAD CK 0169

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High Courts16 Jun 2017

Bodi Anjanniyulu Vs Bodi Bharani Bharathy

Madras High Court · (2017) 06 MAD CK 0168

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtHindu Marriage Act, 1955, section 13(1) (ia)

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High Courts16 Jun 2017

Dr. Praneetha . S Vs State of Tamil Nadu

Madras High Court · (2017) 06 MAD CK 0167

Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartPost Graduate Medica

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High Courts16 Jun 2017Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Vs S.REamu, & Anr.

Madras High Court · (2017) 06 MAD CK 0166

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High Courts16 Jun 2017

T.Ravi Vs The Deputy Commissioner of Police, & Anr.

Madras High Court · (2017) 06 MAD CK 0164

Police Act, 1861, Section 30(2), Section 30(3) - Regulation of public assemblies and processions and licensing of the same - Regulation of public assemblies and processions and licensing of the

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High Courts15 Jun 2017

The Oriental Insurance Company Limited Vs R.Senthil @ Senthilkumr, & Ors.

Madras High Court · (2017) 06 MAD CK 0163

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High Courts15 Jun 2017

M/s. Vettuvanam Mahalakshmi Vs The Superintendent of Police, & Ors.

Madras High Court · (2017) 06 MAD CK 0162

Tamil Nadu Gaming Act, 1930, Section 5

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High Courts15 Jun 2017

The Secretary to Government of Tamil Nadu Higher Education Department, & Ors. Vs P.Tamilarasi

Madras High Court · (2017) 06 MAD CK 0161

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High Courts15 Jun 2017Allowed

V.B.R.Menon Vs P.Naresh Babu, & Anr.

Madras High Court · (2017) 06 MAD CK 0160

Code of Criminal Procedure, 1973, Section 197, Section 200, Section 202, Section 203, Section 204 - Prosecution of Judges and pub

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High Courts15 Jun 2017Dismissed

0293 Mela Ilandaikulam Primary Agricultural Co-operative Bank Limited Vs Mariappan, & Ors.

Madras High Court · (2017) 06 MAD CK 0159

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High Courts14 Jun 2017Allowed

Mohammed Israth And Others Vs T.S.Haneefa And Others

Madras High Court · (2017) 06 MAD CK 0172

Indian Penal Code, 1860 — Section 499, 500Evidence Act, 1872 — Section 74, 76Code Of Criminal Procedure, 1973 — Section 468, 468(2)

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High Courts14 Jun 2017

Vijayan Vs The District Collector Madurai District, & Ors.

Madras High Court · (2017) 06 MAD CK 0158

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High Courts14 Jun 2017Dismissed

C.Veerapandian Vs The Director General of Police, & Ors.

Madras High Court · (2017) 06 MAD CK 0157

Madras City Police Act, 1888, Section 75 -Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955, Rule 3(b)

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High Courts14 Jun 2017Dismissed

M/s.Inno Estates Private Limited Vs Dispute Resolution Panel - 2, & Anr.

Madras High Court · (2017) 06 MAD CK 0156

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 144, Section 144,

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High Courts14 Jun 2017Allowed

Reliance General Insurance Company Ltd Vs Sulochana, & Ors.

Madras High Court · (2017) 06 MAD CK 0155

Indian Penal Code, 1860, Section 279, Section 304(A) - Rash driving or riding on a public way - Punishment for culpable homicide not amounting to murderSuccession Act, 192

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High Courts13 Jun 2017

STATE OF TAMIL NADU & ANR. Vs K MATHUKUMAR & ORS.

Madras High Court · (2017) 06 MAD CK 0154

Constitution of India, Article 226 -Tamil Nadu Recognised Private Schools (Regulation) Act, 1973, Section 19 -Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974, Rule 15(1)(2)

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High Courts13 Jun 2017Allowed

M.C.Kalaithangam Vs State, rep. by The Inspector of Police, Central Crime Branch

Madras High Court · (2017) 06 MAD CK 0153

Code of Criminal Procedure, 1973, Section 313, Section 156(3) - Power to examine the accused - Police officers power to Investigate cognizable caseIndian Penal Code, 1860<

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