COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 37 of 95

High Courts04 May 2017

State of Tamil Nadu Vs Tvl.Lanka Traders Bone Mills

Madras High Court · (2017) 05 MAD CK 0036

Central Sales Tax Act, 1956, Section 5(3), Section 7(A)(i)(c) - When is a sale or purchase of goods said to take place in the course of import or export - Registration of dealers

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High Courts04 May 2017Allowed

The Commissioner, HR & CE.Admn.Department, & Anr. Vs M.Krishnan

Madras High Court · (2017) 05 MAD CK 0035

Hindu Religious and Charitable Endowments Act, 1959, Section 69, Section 70(2), Section 63(a)

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High Courts04 May 2017

M/s.Larsen and Toubro Limited Vs The Deputy Commissioner(CT)-II

Madras High Court · (2017) 05 MAD CK 0034

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High Courts04 May 2017

S.Santhakumar Vs The Tamil Nadu state Marketing corporation Ltd. & ors.

Madras High Court · (2017) 05 MAD CK 0033

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High Courts04 May 2017

State of Tamil Nadu Vs Tvl.Arasan Fertilizers(P)Ltd

Madras High Court · (2017) 05 MAD CK 0032

Central Sales Tax Act, 1956, Section 7(A)(i)(c), Section 5(3) of the - Registration of dealers - When is a sale or purchase of goods said to take place in the course of import or export

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High Courts04 May 2017Dismissed

Ashok Kumar Vs Mrs.Latha

Madras High Court · (2017) 05 MAD CK 0031

Negotiable Instruments Act, 1881, Section 43, Section 118 - Negotiable instrument made, etc. without consideration - Presumptions as to negotiable instruments of consideration

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High Courts03 May 2017

State of Tamil Nadu Vs Tvl. Raj Mosaic Tile Works

Madras High Court · (2017) 05 MAD CK 0030

Tamil Nadu General Sales Tax Act, 1959, Section 3B, Section 3B2(b)

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High Courts03 May 2017

State of Tamil Nadu Vs Tvl. Gem Mosaic

Madras High Court · (2017) 05 MAD CK 0029

Tamil Nadu General Sales Tax Act, 1959, Section 3B, Section 3B2(b)

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High Courts03 May 2017

The State of Tamil Nadu Vs Tvl. Raj Mosaic Tile Works, Madurai

Madras High Court · (2017) 05 MAD CK 0028

Tamil Nadu General Sales Tax Act, 1959, Section 3B

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High Courts03 May 2017Dismissed

K.Savithiri, & Anr. Vs L.Ramasamy, & Ors.

Madras High Court · (2017) 05 MAD CK 0027

Transfer of Property Act, 1882, Section 54, Section 55(6)(b) - "Sale defined" - Rights and liabilities of buyer and sellerLimitation Act, 1963, Article 6

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High Courts03 May 2017Dismissed

N.Sundaram Vs P.Kamalammal

Madras High Court · (2017) 05 MAD CK 0026

Transfer of Property Act, 1882, Section 69 - Power of sale when valid

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High Courts03 May 2017

M/s.Eastern Trading Company & otr. Vs C.V.Sivasubramanian

Madras High Court · (2017) 05 MAD CK 0025

Evidence Act, 1872, Section 114, Section 65B - Court may presume existence of certain factsNegotiable Instruments Act, 1881, Section 20,

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High Courts03 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 33Postgraduate Medical Education Regulations, 2000 - Regulation 9(IV)

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High Courts02 May 2017Dismissed

V.Thandavarayan Vs Subramaniya Udayar, & Ors.

Madras High Court · (2017) 05 MAD CK 0024

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High Courts02 May 2017Allowed

T.Vasantha, & Ors. Vs A.Jayaseelan, & Ors.

Madras High Court · (2017) 05 MAD CK 0023

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High Courts02 May 2017Disposed Off

Dr. M. Hemalatha Vs State of Tamil Nadu

Madras High Court · (2017) 3 CTC 225 : (2017) 1 WritLR 750

Indian Medical Council Act, 1956 - Section 10A, Section 33Postgraduate Medical Education Regulations, 2000 - Regulation 9, Regulation 9A

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High Courts28 Apr 2017Dismissed

M. Krishnamoorthy Vs K. Pondeepankar

Madras High Court · (2017) 3 CTC 170 : (2017) 2 LW 818 : (2017) 4 MLJ 571

Hindu Succession Act, 1956 - Section 4, Section 6, Section 8

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High Courts28 Apr 2017

Azhagakonar Vs Andikone

Madras High Court · (2017) 04 MAD CK 0124

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High Courts28 Apr 2017

S.Shanmuganathan Vs The Authorized Officer

Madras High Court · (2017) 04 MAD CK 0123

Contract Act, 1872, Section 18(2) - "Misrepresentation" definedRecovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 29, Section

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High Courts28 Apr 2017

Shanmugam Vs The District Collector

Madras High Court · (2017) 04 MAD CK 0122

Tamil Nadu Minor Mineral Concession Rules, 1959, Rule 41, Rule 42, Rule 42(III)

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