COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 30 of 95
High Courts13 Jun 2017Dismissed
DURAI NATARAJAN Vs COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT & ORS.
Madras High Court · (2017) 06 MAD CK 0151
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, Section 6(2), Section 70(1), Section 63(a)
High Courts13 Jun 2017Allowed
Ashok Muthana Vs Regional Passport Officer Chennai, Government of India, Ministry of External Affairs
Madras High Court · (2017) 06 MAD CK 0150
Indian Penal Code, 1860, Section 420, Section 409, Section 109 - Cheating and dishonestly inducing delivery of property - Criminal breach of trust by public servant, or by
High Courts13 Jun 2017Dismissed
U. Vignesh Vs Commissioner Prohibition and Excise Department Govt. of Tamilnadu Fort St. George, Chennai-9.
Madras High Court · (2017) 06 MAD CK 0041
High Courts09 Jun 2017Dismissed
M.A.Palanisamy Vs T.S.Sivakumar
Madras High Court · (2017) 06 MAD CK 0149
General Clauses Act, 1897, Section 27 - Meaning of service by postNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds
High Courts09 Jun 2017
R.Panneer Selvam Vs The Joint Registrar of Cooperative Societies, & Anr.
Madras High Court · (2017) 06 MAD CK 0148
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts09 Jun 2017
Babu @ Mydeen Batcha, & Ors. Vs A.Naseema
Madras High Court · (2017) 06 MAD CK 0147
Code of Criminal Procedure, 1973, Section 482, Section 61, Section 204, Section 70(2) - Saving of inherent powers of High Court - Form of summons - Issu
High Courts09 Jun 2017
S.Rajendran, S/o.N.Subbiah Konar Vs M/s.Kannapiran Auto Finance, Represented by its Working Partner R.Kathiresan
Madras High Court · (2017) 06 MAD CK 0146
Indian Penal Code, 1860, Section 464 - Making a false documentNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in
High Courts09 Jun 2017
S.Saravanakumar Vs The Inspector General of Registration, Department of Registration, & Ors.
Madras High Court · (2017) 06 MAD CK 0145
High Courts09 Jun 2017
T.V.Balasubramaniam Vs U.Rajathi & Anr
Madras High Court · (2017) 06 MAD CK 0144
High Courts09 Jun 2017Dismissed
M.Kandasamy Mudaliar(died), & Ors. Vs The State by Inspector of Police Kadambattur Police Station
Madras High Court · (2017) 06 MAD CK 0143
Code of Criminal Procedure, 1973, Section 300, Section 394 - Person once convicted or acquitted not to be tried for same offence - Abatement of appealsIndian Penal Code, 1
High Courts09 Jun 2017
P. Srikanth Vs R. Venkatesan and others
Madras High Court · (2017) 06 MAD CK 0142
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 2Rule 2,
High Courts09 Jun 2017Dismissed
Chithirainathan Vs Kamaraj, & Anr.
Madras High Court · (2017) 06 MAD CK 0141
High Courts09 Jun 2017Allowed
S.Naveenkumar Vs The Government of Tamil Nadu, Rep. by its Secretary, Municipal Administration and Water Supply Department, Fort St.George, & Ors.
Madras High Court · (2017) 06 MAD CK 0140
High Courts09 Jun 2017Dismissed
Pasupathi Vs State represented by the Inspector of Police Sanarpatti Police Station, & Ors.
Madras High Court · (2017) 06 MAD CK 0139
Code of Criminal Procedure, 1973, Section 167(5), Section 482, Section 468, Section 397, Section 239, Section 39
High Courts08 Jun 2017Dismissed
Aditya Birla Fashion and Retail Limited Vs M/s.Prashanth Properties Private Limited, Rep.by its Managing Director, Mr.Joseph Prem Raja, & Anr.
Madras High Court · (2017) 06 MAD CK 0138
Code of Civil Procedure, 1908, Order 43Rule (1)(r), Order 39Rule 3 (a) -Arbitration and Conciliation Act, 1996, Section 9 - Inte
High Courts08 Jun 2017
THANGARAJ; SELVAM Vs KRISHNAPARAMATHMA; LAKSHMANAN
Madras High Court · (2017) 06 MAD CK 0137
Limitation Act, 1963, Article 65
High Courts08 Jun 2017Allowed
KOTHAR BEEVI @ BADRUNNISHA Vs K AMINUDEEN
Madras High Court · (2017) 06 MAD CK 0136
High Courts08 Jun 2017Allowed
R.Subbukalai Vs The Superintendent of Police, & Anr.
Madras High Court · (2017) 06 MAD CK 0134
Constitution of India, Article 226 - Power of High Courts to Issue certain writs