High Courts01 Jun 2017Dismissed
A JAYANTHI & ORS. Vs T S ARUMUGHAM & ORS
Madras High Court · (2017) 06 MAD CK 0050
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 35 of 95
High Courts01 Jun 2017
Meena Vs State by The Inspector of Police
Madras High Court · (2017) 06 MAD CK 0049
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 306, Section 309 - Abetmen
High Courts01 Jun 2017Dismissed
Mekala Raj Vs The Presiding Officer Debt Recovery Tribunal Madurai, & Ors.
Madras High Court · (2017) 06 MAD CK 0047
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 Courts01 Jun 2017Dismissed
Merlin Vs Immauel Jebaraj, & Anr.
Madras High Court · (2017) 06 MAD CK 0046
High Courts01 Jun 2017
G.Muniratnam, & Anr. Vs The District Collector, Tuticorin, & Ors.
Madras High Court · (2017) 06 MAD CK 0045
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 9, Orde
High Courts01 Jun 2017Disposed Off
K. Gowtham Subramaniyam Vs Controller of Examination Anna University
Madras High Court · (2017) 06 MAD CK 0044
High Courts30 May 2017
Secretary to Government, Municipal Administration and Water Supply Department Vs V. Marisamy and Others
Madras High Court · (2017) 05 MAD CK 0019
Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts30 May 2017Dismissed
M VELMURUGAN Vs COMMISSIONER, RAMANATHAPURAM MUNICIPALITY
Madras High Court · (2017) 05 MAD CK 0018
High Courts24 May 2017
A.P.Subramanian & Ors Vs Thiru. R.Sivasamy & Anr
Madras High Court · (2017) 05 MAD CK 0017
Code of Criminal Procedure, 1973, Section 340 - Procedure in cases mentioned in Section 195Indian Penal Code, 1860, Section 209 - Dishonestly making false claim in Cou
High Courts24 May 2017Allowed
S KANNADASAN; K VELLAIAMMAL Vs UNION OF INDIA, OWNING SOUTHERN RAILWAY
Madras High Court · (2017) 05 MAD CK 0016
Railways Act, 1989, Section 124A, Section 123(c)(2) - Compensation on account of untoward incidents - DefinitionsRailway Claims Tribunal Act, 1987, Se
High Courts24 May 2017Allowed
K V MOOVENDHAN Vs TAMIL NADU CHIEF CONTROLLING REVENUE AUTHORITY AND INSPECTOR GENERAL OF REGISTRATION & ORS.
Madras High Court · (2017) 05 MAD CK 0015
Stamp Act, 1899, Section 47(a), Section 47(a)(5) - Power of payer to stamped bills and promissory notes received by him unstamped - Power of payer to stamped bills and promissory notes received
High Courts19 May 2017
Atthiyadi Sri Thalavai Nallamadasamy Charitable Trust Vs The District Collector
Madras High Court · (2017) 05 MAD CK 0014
Tamil Nadu Town and Country Planning Act, 1971, Section 107, Section 47(a)
High Courts19 May 2017Allowed
Atthiyadi Sri Thalavai Nallamadasamy Charitable Trust Vs The District Collector/President, Thoothukudi Local Planning Authority, & Ors.
Madras High Court · (2017) 05 MAD CK 0013
Tamil Nadu Town and Country Planning Act, 1971, Section 107, Section 47(a) -Tamil Nadu Panchayat Buildings Rules, 1977, Rule 25 -Tamil Nadu Panchayat Buildings Act, 1977,
High Courts18 May 2017Allowed
Indian Bank (Main Branch), Dindigul North Car Street, Dindigul through its Zonal Manager, Trichy Vs M/s.C.Muthu Agencies by its Sole Proprietor C.Muthu, & Anr.
Madras High Court · (2017) 05 MAD CK 0012
Code of Civil Procedure, 1908, Section 34, Order 7Rule 1, Order 34Rule 11 - Interest
High Courts18 May 2017Allowed
P.K.Amarnath Vs State thro The Inspector of Police, Anna Nagar Police Station
Madras High Court · (2017) 05 MAD CK 0011
Indian Penal Code, 1860, Section 397, Section 395, Section 109, Section 386, Section 363, Section 120(b),
High Courts18 May 2017Allowed
R.Manoharan, & Ors. Vs The Deputy Commissioner, HR&CE, Madurai, & Anr.
Madras High Court · (2017) 05 MAD CK 0010
Code of Civil Procedure, 1908, Section 96 -Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, Section 70(1), Section 70(a), Section 63A, Section 63B -Madras Hindu Religious and Char
High Courts18 May 2017Allowed
The Special Tahsildar (L.A.O) Adi Dravidar Welfare, Padhmanabapuram Vs Saraswathi Ponnaiya, & Ors.
Madras High Court · (2017) 05 MAD CK 0009
Code of Civil Procedure, 1908, Order 41Rule 27 -Land Acquisition Act, 1894, Section 55(1), Section 18, Section 5(a)
High Courts18 May 2017Allowed
Karuppasamy, & Ors. Vs The State of Tamil Nadu, Rep.by the Inspector of Police, All Women Police Station
Madras High Court · (2017) 05 MAD CK 0008
Code of Criminal Procedure, 1973, Section 242(2), Section 313, Section 311 - Evidence for prosecution - Power to examine the accused - Power to summon material witness, or
High Courts18 May 2017
V.A.Kandasamy Mudaliar (Died) & Ors Vs The Commissioner & Ors
Madras High Court · (2017) 05 MAD CK 0007
Constitution of India, Article 26 -Hindu Religious and Charitable Endowments Act, 1959, Section 70(1)
High Courts18 May 2017Dismissed
Gurunatha Gurukkal (died), & Ors. Vs Swaminatha Gurukkal (died), & Ors.
Madras High Court · (2017) 05 MAD CK 0006
Code of Civil Procedure, 1908, Order 2Rule 2