High Courts06 Jun 2017Disposed Off
Periyasamy Vs Ramasamy
Madras High Court · (2017) 06 MAD CK 0113
Code of Civil Procedure, 1908, Order 41Rule 27
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 32 of 95
High Courts06 Jun 2017
S.P.Muthiah Vs R.Ethiraju
Madras High Court · (2017) 06 MAD CK 0112
Partnership Act, 1932, Section 4, Section 69, Section 44 - Definitions of "partnership", "partner", "firm" and "firm name" - Effect of non-registration - Dissolution by the co
High Courts06 Jun 2017Dismissed
S.Alagar Vs The Government of India by its Secretary, Ministry of Defence New Delhi, & Ors.
Madras High Court · (2017) 06 MAD CK 0111
Constitution of India, Article 21A - Right to education.
High Courts06 Jun 2017
R.Mathi Vs The Commissioner Greater Chennai Corporation, & Ors.
Madras High Court · (2017) 06 MAD CK 0110
Tamil Nadu Town and Country Planning Act, 1971, Section 57, Section 85, Section 56, Section 80A, Section 80A(3)
High Courts06 Jun 2017
M.Yoganatham, The Secretary, MRY Recreation Club Erode Vs The Superintendent of Police, Office of the Superintendent of Police, & Ors.
Madras High Court · (2017) 06 MAD CK 0109
Tamil Nadu Gaming Act, 1930, Section 5
High Courts06 Jun 2017Dismissed
Dindigul Gandhi Market Kaikani Viyabarigal Sangangalin Kootamaipu Rep. by its President Vs The commissioner of Municipalities, & Ors.
Madras High Court · (2017) 06 MAD CK 0108
High Courts06 Jun 2017
P.Palanisamy, The Secretary, Kalingarahyan Recreation Club Erode Vs The Superintendent of Police, & Ors.
Madras High Court · (2017) 06 MAD CK 0107
Madras Gaming Act, 1930, Section 5
High Courts06 Jun 2017
M/s.Marudhar Agency, Represented by its Proprietrix Mrs.Sumitra Bai, & Anr. Vs The Additional Director General, Directorate of Revenue Intelligence, & Anr.
Madras High Court · (2017) 06 MAD CK 0106
High Courts06 Jun 2017Dismissed
R.Venkatesan Vs State by Inspector of Police, Special Police Establishment Central Bureau of Investigation Anti -Corruption Branch
Madras High Court · (2017) 06 MAD CK 0105
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts05 Jun 2017
The Branch Manager, United India Insurance Co. Ltd. Vs N.Antony Sami, & Ors.
Madras High Court · (2017) 06 MAD CK 0104
High Courts05 Jun 2017
The President NN.536, Thiruppakkottai Primary Agricultural Co-operative Credit Society Vs S.Poornam, & Ors.
Madras High Court · (2017) 06 MAD CK 0103
Constitution of India, Article 226 - Power of High Courts to Issue certain writsTamil Nadu Co-operative Societies Act, 1983, Section 157, Section 90
High Courts05 Jun 2017Dismissed
A.Jayakumar Vs The Chief Manager Punjab National Bank, & Ors.
Madras High Court · (2017) 06 MAD CK 0102
Constitution of India, Article 226 - Power of High Courts to Issue certain writsSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002,
High Courts05 Jun 2017
M/s.S.Palaniyandi Mudaliar Memorial Hospital Vs Tamil Nadu Generation and Distribution Corporation & Ors.
Madras High Court · (2017) 06 MAD CK 0101
Electricity Act, 2003, Section 2(6), Section 64, Section 34, Section 70, Section 73, Section 86, Se
High Courts05 Jun 2017
J.Sathish Vs The Member Secretary, Tamil Nadu Pollution Control Board, & Ors.
Madras High Court · (2017) 06 MAD CK 0100
High Courts05 Jun 2017Dismissed
K V SRINIVASAN & ORS. Vs STATE OF TAMIL NADU & ORS.
Madras High Court · (2017) 06 MAD CK 0099
Tamil Nadu State and Subordinate Services Rules, 1961, Rule 35(aa)
High Courts05 Jun 2017
Nallammal & Ors. Vs Ayisha Beevi & Ors.
Madras High Court · (2017) 06 MAD CK 0098
High Courts05 Jun 2017Allowed
M THANGAVEL Vs R RAJENDRAN & ORS.
Madras High Court · (2017) 06 MAD CK 0097
Tamil Nadu Court Fees and Suits Valuation Act, 1955, Section 37(1)
High Courts05 Jun 2017Dismissed
J.Rajasekar Vs Pondicherry University rep. By the Registrar, & Anr.
Madras High Court · (2017) 06 MAD CK 0096
High Courts05 Jun 2017Dismissed
Tamil Nadu Electricity Board, rep.by the Secretary, & Anr. Vs M.Balaiyan
Madras High Court · (2017) 06 MAD CK 0095
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts05 Jun 2017
M/s. Dhinakarran & Co., Represented by its Sole Proprietor N.Krishnaraj Vs The Assistant Commissioner (CT) Thudiyalur Assessment Circle
Madras High Court · (2017) 06 MAD CK 0094
Tamil Nadu Value Added Tax Act, 2006, Section 19(13)