High Courts01 Jun 2017Dismissed
V.Rameshkumar Vs The Commissioner Kumbakonam Municipality
Madras High Court · (2017) 06 MAD CK 0092
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 34 of 95
High Courts01 Jun 2017Dismissed
The South Eastern Roadways, Rep. by its Partner Vs M/s.Sri Vishnu Shankar Mills Ltd., Rajapalayam through its Director, S.R. Rajagopalan, & Ors.
Madras High Court · (2017) 06 MAD CK 0091
Carriers Act, 1985, Section 8, Section 9
High Courts01 Jun 2017
J.Swaminathan Vs The State
Madras High Court · (2017) 06 MAD CK 0090
Code of Criminal Procedure, 1973, Section 173, Section 397, Section 401 - Report of police officer on completion of Investigation - Calling for records to exercise powers
High Courts01 Jun 2017
K.Subramania Rao @ Prakash & ors. Vs The Inspector of Police
Madras High Court · (2017) 06 MAD CK 0089
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 409,
High Courts01 Jun 2017Disposed Off
R SAVITHA; P R PRABHU Vs COMMISSIONER OF POLICE
Madras High Court · (2017) 06 MAD CK 0087
Code of Criminal Procedure, 1973, Section 91, Section 160 - Summons to produce document or other thing - Police officers power to require attendance of witnesses
High Courts01 Jun 2017Dismissed
E MURALIDHARAN Vs SECRETARY UNION OF INDIA
Madras High Court · (2017) 06 MAD CK 0086
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 Courts01 Jun 2017
S NATARAJAN Vs SRI ARUNACHALESWARAR DEVASTHANAM
Madras High Court · (2017) 06 MAD CK 0085
Code of Criminal Procedure, 1973, Section 47 - Search of place entered by person sought to be restedTamil Nadu Slum Areas (Improvement and Clearance) Act, 1971, Section 29
High Courts01 Jun 2017
Kal Publications Private Limited Vs State of Tamil Nadu rep by its Secretary to Government
Madras High Court · (2017) 06 MAD CK 0062
Constitution of India, Article 14, Article 19(1)(g), Article 19, Article 15, Article 19(1)(a) - Appointment of Commission to inquire i
High Courts01 Jun 2017Allowed
The Executive Officer, A/m. Pandimuneeswar Thirukovil Vs P.Seethalakshmi
Madras High Court · (2017) 06 MAD CK 0061
Constitution of India, Article 227 -Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, Section 45(1), Section 108, Section 53, Section 55, Section 46(3), Section 63(e)
High Courts01 Jun 2017Dismissed
Santhamani Vs Usha
Madras High Court · (2017) 06 MAD CK 0060
Code of Civil Procedure, 1908, Order 8Rule 5 -Specific Relief Act, 1963, Section 12(3) - Specific performance of part of contract
High Courts01 Jun 2017Dismissed
Commissioner of Service Tax - III Vs M/s.Mphasis Limited
Madras High Court · (2017) 06 MAD CK 0059
High Courts01 Jun 2017Dismissed
STATE BANK OF INDIA, CITY BRANCH REGIONAL OFFICE STATE BANK ROAD COIMBATORE Vs ARUNA EXPORTS REPRESENTED BY PARTNER C R JAIKUMAR
Madras High Court · (2017) 06 MAD CK 0058
Code of Civil Procedure, 1908, Section 151, Section 148, Section 149, Order 41Rule 27 - Saving of Inherent powers of Court - Enlargement o
High Courts01 Jun 2017
Yogendra Chandak Vs Mehdi Ispahani & Ors
Madras High Court · (2017) 06 MAD CK 0057
Code of Criminal Procedure, 1973, Section 161, Section 319, Section 161(3), Section 319(1) - Examination of witnesses by police - Power to proceed aga
High Courts01 Jun 2017
P.R. Ganesh Vs K. Latika
Madras High Court · (2017) 06 MAD CK 0056
Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
High Courts01 Jun 2017
Sridharan Vs State
Madras High Court · (2017) 06 MAD CK 0055
Code of Criminal Procedure, 1973, Section 313, Section 248(1) - Power to examine the accused - Acquittal or convictionIndian Penal Code, 1860, Section
High Courts01 Jun 2017Dismissed
Prabhakar @ Babuji Vs K.Margabandhu, & Anr.
Madras High Court · (2017) 06 MAD CK 0054
Code of Civil Procedure, 1908, Order 3Rule 2
High Courts01 Jun 2017Allowed
J SUSIN Vs JOINT-I SUB REGISTRAR & ORS.
Madras High Court · (2017) 06 MAD CK 0052
Stamp Act, 1899, Section 47A, Section 47A(10)
High Courts01 Jun 2017Dismissed
A.P.Velusamy Director, M/s.Tirupur Sri Senthil Cotton Mills Ltd., & Anr. Vs The State through the Inspector of Police, CBI, Banking Securities and Fraud Cell, Bangalore
Madras High Court · (2017) 06 MAD CK 0051
Code of Criminal Procedure, 1973, Section 173, Section 239 - Report of police officer on completion of Investigation - When accused shall be dischargedIndian Penal Code, 1