High Courts05 Jun 2017
PATTU (DIED) & ORS Vs AMSAVALLI (DIED) & ORS
Madras High Court · (2017) 06 MAD CK 0093
Code of Civil Procedure, 1908, Section 96, Section 96, Order 41Rule 27, Order 41Rule 27 - Appeal from original decree - Appeal f
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 33 of 95
High Courts02 Jun 2017Allowed
M/s. G.V.Tex, Rep.by its Proprietor, Mr. N. Gopalakrishnan Vs The Assistant Commissioner (CT), Lakshmi Nagar Assessment Circle, Tiruppur, & Ors.
Madras High Court · (2017) 06 MAD CK 0084
High Courts02 Jun 2017Dismissed
Captain Bindu Kelunni D/o. M. Kelunni Vs M/s. Blue dart Aviation Ltd.,
Madras High Court · (2017) 06 MAD CK 0083
Contract Act, 1872, Section 23, Section 27, Section 74 - What considerations and objects are lawful and what not - Agreement in restraint of trade void - Compensation for bre
High Courts02 Jun 2017
M.A.Charles Vs The Accountant General (Accounts & Entitlements), & Ors.
Madras High Court · (2017) 06 MAD CK 0082
Hindu Succession Act, 1956, Section 15(2) - General rules of succession in the case of female HindusProvident Funds Act, 1925, Section 5(1) -Tamil Nadu Pension
High Courts02 Jun 2017Dismissed
Perumal Vs Ganesan (deceased), & Ors.
Madras High Court · (2017) 06 MAD CK 0081
High Courts02 Jun 2017Dismissed
A.Paulchamy (HC 1596 - Retd.) Vs The Government of Tamil Nadu, Rep. by its Secretary, Home Department, & Anr.
Madras High Court · (2017) 06 MAD CK 0080
High Courts02 Jun 2017Dismissed
Divya Rayapati Vs Sunitha Venkatram
Madras High Court · (2017) 06 MAD CK 0079
Code of Civil Procedure, 1908, Order 7Rule 11(d) -Family Courts Act, 1984, Section 7 - Jurisdiction
High Courts02 Jun 2017Dismissed
Ezhilarasi, & Anr. Vs Daniel Yuvasingh, & Anr.
Madras High Court · (2017) 06 MAD CK 0078
Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Order 7Rule 11(d), Order 26Rule 10(a) - Saving of Inhere
High Courts02 Jun 2017Allowed
G.Alagarsamy Vs The Tamil Nadu State Transport Corporation (Kumbakonam) Ltd., Rep. By its Managing Director, Kumbakonam, & Ors.
Madras High Court · (2017) 06 MAD CK 0077
Industrial Disputes Act, 1947, Section 29, Section 33(2)(b) - Penalty for breach of settlement or award - Conditions of service, etc., to remain unchanged under certain circum- stances during pe
High Courts02 Jun 2017
Mct. M. Chidambaram Trust Vs V. Ravichandran
Madras High Court · (2017) 06 MAD CK 0076
Specific Relief Act, 1963, Section 20 - Discretion as to decreeing specific performanceLimitation Act, 1963, Article 54
High Courts02 Jun 2017Dismissed
G.Narasimhan, & Ors. Vs Ponni
Madras High Court · (2017) 06 MAD CK 0075
High Courts02 Jun 2017
Mohan Vs State
Madras High Court · (2017) 06 MAD CK 0074
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 366 - Punishment for rap
High Courts02 Jun 2017
M/s.IND 237, Manamadurai Steel & Furniture Makers Industrial Coop. Society Ltd., rep.by its Secretary Mr.L.Vadivelan Vs The Joint Commissioner-III (SMR), & Ors.
Madras High Court · (2017) 06 MAD CK 0073
Tamil Nadu General Sales Tax Act, 1959, Section 34, Section 17, Section 12(3)(b) -Khadi and Village Industries Commission Act, 1956,
High Courts02 Jun 2017Dismissed
A.Pandian, & Anr. Vs Thenmozhi, & Ors.
Madras High Court · (2017) 06 MAD CK 0072
High Courts02 Jun 2017Dismissed
Kovil Raj, & Anr. Vs Thavamani, & Ors.
Madras High Court · (2017) 06 MAD CK 0071
High Courts02 Jun 2017
T.Udhayakala Vs The District Collector, Collectorate, & Ors.
Madras High Court · (2017) 06 MAD CK 0068
Foreigners Act, 1946, Section 14, Section 13(1) - Penalty for contravention of provisions of the Act, etc - Attempts, etc., to contravene the provisions of this Act, etcFore
High Courts02 Jun 2017Allowed
Balakrishnan & Ors. Vs B. Veni & Ors.
Madras High Court · (2017) 06 MAD CK 0066
Specific Relief Act, 1963, Section 20, Section 16(c) - Discretion as to decreeing specific performance - Personal bars to relief
High Courts02 Jun 2017Dismissed
SUSEELA Vs SOURASHTRA DHARMA PARIPALANA COMMITTEE
Madras High Court · (2017) 06 MAD CK 0065
Code of Civil Procedure, 1908, Order 21Rule 97 -Transfer of Property Act, 1882, Section 126, Section 122, Section 1
High Courts02 Jun 2017Dismissed
SUNSHINE ENTERPRISES A FIRM REP BY ITS PARTNER V SENTHILNATHAN; M D VENKATESAN Vs AASISH GUPTHA
Madras High Court · (2017) 06 MAD CK 0064
Transfer of Property Act, 1882, Section 55(6)(b) - Rights and liabilities of buyer and seller
High Courts02 Jun 2017
P.Ethiraj Vs M.Nowsath Seth
Madras High Court · (2017) 06 MAD CK 0063
Negotiable Instruments Act, 1881, Section 20 - Inchoate stamped instruments