COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 36 of 95

High Courts17 May 2017

Mrs.S.Nithya Vs State rep. by its Inspector of Police

Madras High Court · (2017) 05 MAD CK 0005

Code of Criminal Procedure, 1973, Section 102, Section 451 - Power of police officer to seize certain property - Order for custody and disposal of property pending trial in certain cases(B

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High Courts17 May 2017

Syed Mohamed Bahrudeen(Died) & Ors. Vs A.S.S.Ahmed Sultan Beevi(died) & Ors.

Madras High Court · (2017) 05 MAD CK 0004

Order 41Rule 27, Section 11

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High Courts17 May 2017Allowed

The Special Tahsildar (LA) Adi Dravidar Welfare, Virudhunagar Vs Karuppiah (died), & Ors.

Madras High Court · (2017) 05 MAD CK 0003

Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978, Section 4(1), Section 12

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High Courts17 May 2017

Thambammal & Ors. Vs Subbayammal (died) & Ors.

Madras High Court · (2017) 05 MAD CK 0002

Code of Civil Procedure, 1908, Order 32Rule 15

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High Courts17 May 2017

K.Saravana Prabu Vs P.Krishnakumar

Madras High Court · (2017) 05 MAD CK 0001

Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of propertyNegotiable Instruments Act, 1881, Section 139 -Tamil Nadu Prohib

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High Courts16 May 2017

K.Bahurudeen Vs The Commissioner, Corporation of Chennai, & Ors.

Madras High Court · (2017) 05 MAD CK 0050

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High Courts12 May 2017Allowed

Kakulamarri Kalyan Srinivasa Rao Vs The Central Bureau of Investigation, Bank Securities and Frauds Cell rep. By its Superintendent of Police, Bangalore

Madras High Court · (2017) 05 MAD CK 0049

Code of Criminal Procedure, 1973, Section 102, Section 104 - Power of police officer to seize certain property - Power to impound document, etc. producedIndian Penal Code,

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High Courts11 May 2017

K.Vijayarani Vs The Superintendent of Police, & Ors.

Madras High Court · (2017) 05 MAD CK 0048

Indian Penal Code, 1860, Section 342, Section 452, Section 366(a) - Punishment for wrongful confinement - House -trespass after preparation for hurt, assault or wrongful r

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High Courts11 May 2017

S.Sellasamy Vs The District Collector

Madras High Court · (2017) 05 MAD CK 0047

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts11 May 2017

Major.D.Karthik Vs The Director of Public Health and another

Madras High Court · (2017) 05 MAD CK 0046

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High Courts10 May 2017

P.Suseela Vs P.Pradeesh Kumar

Madras High Court · (2017) 05 MAD CK 0045

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High Courts10 May 2017Allowed

Sivashanmuga Sundaram Vs The Executive Magistrate / Deputy Commissioner of Police L & O, Tirunelveli City, & Ors.

Madras High Court · (2017) 05 MAD CK 0044

Code of Criminal Procedure, 1973, Section 110, Section 122, Section 117, Section 120(1)(b) - Security for good behaviour from habitual offenders - Imp

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High Courts08 May 2017

N.Sekar Vs A.Shanmugam

Madras High Court · (2017) 05 MAD CK 0043

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High Courts06 May 2017Dismissed

Dr. Preethiswary S. Vs Dr. G. Kamaleshwaran

Madras High Court · (2017) 3 CTC 355 : (2017) 3 LW 141

Constitution of India, 1950 - Article 226Indian Medical Council Act, 1956 - Section 20, Section 31Postgraduate Medical Education Regulations, 2000 - Regulation 9(IV)

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High Courts05 May 2017Allowed