High Courts13 Dec 2017Dismissed
Mahalakshmi Vs The District Collector
Madras High Court · (2017) 12 MAD CK 0100
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955, Rule 17(c), Rule 17(e)5, Rule 17(e)6
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 4 of 95
High Courts13 Dec 2017Dismissed
National Insurance Company Limited Vs C.Nagarajan & Anr
Madras High Court · (2017) 12 MAD CK 0099
High Courts12 Dec 2017Dismissed
G.Prabhu Vs The Secretary to Government
Madras High Court · (2017) 12 MAD CK 0098
High Courts12 Dec 2017Disposed Off
Shenbagarama Pandian Vs The Authorized Officer
Madras High Court · (2017) 12 MAD CK 0097
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts12 Dec 2017
Union of India Vs M/s Saraswathi Engineering Constructions Pvt. Ltd
Madras High Court · (2017) 12 MAD CK 0096
High Courts12 Dec 2017
P.B.Premkumar Vs The District Collector & Ors.
Madras High Court · (2017) 12 MAD CK 0095
High Courts12 Dec 2017Dismissed
K.C.Allwyn John Vs A.Arokia Ruby
Madras High Court · (2017) 12 MAD CK 0094
Divorce Act, 1869, Section 10(1)(x) - Grounds for dissolution of marriage.
High Courts12 Dec 2017Disposed Off
MMTC Ltd Vs Shiv Sahal & Sons & Ors
Madras High Court · (2017) 12 MAD CK 0093
Arbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitration agreementCourt Fees Act, 1870, Section 16 -
High Courts12 Dec 2017Disposed Off
Naryanan Vs M.S.D. Dairy Firm
Madras High Court · (2017) 12 MAD CK 0092
Code of Criminal Procedure, 1973, Section 200 - Examination of complainantNegotiable Instruments Act, 1881, Section 138, Section 141,
High Courts12 Dec 2017Partly allowed
Jayalakshmi & Ors Vs Vellayammal & Ors
Madras High Court · (2017) 12 MAD CK 0091
High Courts11 Dec 2017Disposed Off
K.S.A.Durairaj Vs The District Collector
Madras High Court · (2017) 12 MAD CK 0090
Tamil Nadu Land Encroachment Act, 1905, Section 6, Section 7
High Courts11 Dec 2017
The Oriental Insurance Company Limited Vs Parameswaran & Anr
Madras High Court · (2017) 12 MAD CK 0089
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts11 Dec 2017Dismissed
K.Natarajan Vs The District Collector
Madras High Court · (2017) 12 MAD CK 0088
Indian Penal Code, 1860, Section 201, Section 306, Section 498(A), Section 506(i) - Causing disappearance of evidence of offence or giving false infor
High Courts11 Dec 2017
P.Selvaraj Vs The Government of Tamil Nadu & Ors.
Madras High Court · (2017) 12 MAD CK 0087
High Courts11 Dec 2017Allowed
V.D.Devarajulu Vs Financial Adviser and Chief Accounts Officer & Ors
Madras High Court · (2017) 12 MAD CK 0086
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Dec 2017
Rukmani & Ors. Vs Manonmani & ors.
Madras High Court · (2017) 12 MAD CK 0085
Protection of Women From Domestic Violence Act, 2005, Section 12 - Application to Magistrate.
High Courts08 Dec 2017Allowed
D. Suraj Srinivasan Vs The Drug Inspector
Madras High Court · (2017) 12 MAD CK 0084
Code of Criminal Procedure, 1973, Section 482, Section 70(2) - Saving of inherent powers of High Court - Form of warrant of arrest and duration
High Courts08 Dec 2017Disposed Off
Ganesh Kumar Vs The District Collector
Madras High Court · (2017) 12 MAD CK 0083
Tamil Nadu Land Encroachment Act, 1905, Section 6, Section 7, Section 10-A, Section 10-B
High Courts08 Dec 2017Dismissed
Meganathan Vs R.Jeyaraj
Madras High Court · (2017) 12 MAD CK 0082
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts08 Dec 2017Disposed Off
M/s.Welspun Renewable Energy Private Ltd Vs The District Collector & Anr
Madras High Court · (2017) 12 MAD CK 0081
Constitution of India, Article 226 - Power of High Courts to Issue certain writs