COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 38 of 95

High Courts28 Apr 2017Dismissed

M.Nagalakshmi Vs P.Subbiah(Died), & Anr.

Madras High Court · (2017) 04 MAD CK 0121

Evidence Act, 1872, Section 92, Section 114(e) - Exclusion of evidence of oral agreement - Court may presume existence of certain facts

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High Courts28 Apr 2017

Saravanan Vs State

Madras High Court · (2017) 04 MAD CK 0120

Code of Criminal Procedure, 1973, Section 313, Section 391 - Power to examine the accused - Appellate Court may take further evidence or direct It to be takenIndian Penal

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High Courts28 Apr 2017Dismissed

Idol of Sri Neelivaneswaraswami Thirupanjeeli, Manachanallur Taluk, Trichy District by its Executive Officer Vs K.Perumal, & Ors.

Madras High Court · (2017) 04 MAD CK 0119

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, Section 77

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High Courts28 Apr 2017

Kuppammal & ORs. Vs Deivendran

Madras High Court · (2017) 04 MAD CK 0118

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High Courts27 Apr 2017

Govindan Vs P.Mahendran & Ors.

Madras High Court · (2017) 04 MAD CK 0117

Specific Relief Act, 1963, Section 19(b) - Relief against parties and persons claiming under them by subsequent title

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High Courts27 Apr 2017

G.Ravikumar Vs The District Level Vigilance Committee & Ors.

Madras High Court · (2017) 04 MAD CK 0116

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High Courts27 Apr 2017

K.Umashankar S/o.S.Kesavan, & Ors. Vs State Bank of India rep. by its Authorized Officer, & Ors.

Madras High Court · (2017) 04 MAD CK 0115

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 17(4A) - Chief Metropolitan Magistrate or District Magistrate to ass

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High Courts27 Apr 2017

Sadasivam & anr. Vs Sankar & ors.

Madras High Court · (2017) 04 MAD CK 0114

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High Courts27 Apr 2017

G.Rangarajan Vs The Regional Manager

Madras High Court · (2017) 04 MAD CK 0113

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High Courts27 Apr 2017

Subash Vs State, rep.through SHO

Madras High Court · (2017) 04 MAD CK 0111

Code of Criminal Procedure, 1973, Section 164, Section 391 - Recording of confessions and statements - Appellate Court may take further evidence or direct It to be takenIn

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High Courts27 Apr 2017

K.C.Ayyasami Vs The District Registrar

Madras High Court · (2017) 04 MAD CK 0110

Tamil Nadu Co-operative Societies Act, 1983, Section 35, Section 90, Section 153

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High Courts27 Apr 2017Dismissed

Mohan, & Ors. Vs Ponnan @ Muniraj, & Ors.

Madras High Court · (2017) 04 MAD CK 0109

Code of Civil Procedure, 1908, Order 2Rule 2 -Evidence Act, 1872, Section 112 - Birth during marriage, conclusive proof of legitimacy

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High Courts27 Apr 2017

K.D.Madan Vs Income Tax Officer,Chennai

Madras High Court · (2017) 04 MAD CK 0108

Income Tax Act, 1961, Section 50, Section 50, Section 50, Section 50, Section 32(1)(iii), Section 32(1)(iii),

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High Courts27 Apr 2017

Smt. Fathima Harris Vs The Income Tax Officer, Chennai.

Madras High Court · (2017) 04 MAD CK 0107

Income Tax Act, 1961, Section 40(a)(ia), Section 40(a)(ia), Section 40(a)(ia), Section 40(a)(ia), Section 40(a)(i),

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High Courts27 Apr 2017

T.T.Paranthaman S/o.T.P.Thangaraj Vs The Inspector of Police, District Crime Branch, Namakkal, & Ors.

Madras High Court · (2017) 04 MAD CK 0106

Code of Criminal Procedure, 1973, Section 401, Section 401(2) - High Courts powers of revision - High Courts powers of revisionIndian Penal Code, 1860,

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High Courts27 Apr 2017

K.Ramasamy Vs G.Aruchamy

Madras High Court · (2017) 04 MAD CK 0105

Negotiable Instruments Act, 1881, Section 118 - Presumptions as to negotiable instruments of consideration

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High Courts27 Apr 2017

P.A. Ponnusamy & Ors. Vs R.V. Rajalakshmi

Madras High Court · (2017) 04 MAD CK 0104

Code of Civil Procedure, 1908, Order 6Rule 4

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High Courts27 Apr 2017

M/s.United India Insurance Co. Ltd. Vs D.Hemavathy

Madras High Court · (2017) 04 MAD CK 0103

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High Courts27 Apr 2017

D.Suseela & ors. Vs The State of Tamil Nadu & ors.

Madras High Court · (2017) 04 MAD CK 0102

Tamil Nadu State and Subordinate Services Rules, 1961, Rule 35, Rule 35(a)

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High Courts27 Apr 2017

G.Bhavani Vs The Home Secretary Government of Tamil Nadu Secretariat, Chennai, & Ors.

Madras High Court · (2017) 04 MAD CK 0101

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 176(4) - Inquiry by Magistrate into cause of death

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