High Courts24 Apr 2017Disposed Off
N. Banu Vs State of Tamil Nadu
Madras High Court · (2017) 04 MAD CK 0152
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 41 of 95
High Courts24 Apr 2017Disposed Off
Sagayam @ Devasagayam Vs State
Madras High Court · (2017) ALLMRCri 298 : (2017) 3 CTC 291 : (2017) 1 LW(Crl) 800
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 436, Section 437, Section 438, Section 440
High Courts24 Apr 2017Allowed
N.S.Shanmugasundaram Vs The Revenue Divisional Officer, Thiruttani Division
Madras High Court · (2017) 04 MAD CK 0137
High Courts24 Apr 2017
S.Karuppiah Vs The Indian Oil Corporation Ltd. & anr.
Madras High Court · (2017) 04 MAD CK 0136
High Courts24 Apr 2017
A.Balraj(Died) Vs S.Mahadevan
Madras High Court · (2017) 04 MAD CK 0135
Code of Civil Procedure, 1908, Order 21Rule 106
High Courts24 Apr 2017Allowed
S.Kumutha Vs M.Regina Parvin Banu, & Ors.
Madras High Court · (2017) 04 MAD CK 0134
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Apr 2017Dismissed
S.Karuppiah Vs The Indian Oil Corporation Ltd., rep.by its Senior Area Manager, & Anr.
Madras High Court · (2017) 04 MAD CK 0133
High Courts24 Apr 2017Dismissed
U.Nirmala Metha Vs S.V.S.Ramaprakash @ Prakash
Madras High Court · (2017) 04 MAD CK 0132
Code of Criminal Procedure, 1973, Section 357(3) - Order to pay compensationNegotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour
High Courts24 Apr 2017
Kandapalli Pavan Vs The Union of India Rep. by the Chief Secretary to Government Government of Union Territory of Puducherry, & Ors.
Madras High Court · (2017) 04 MAD CK 0131
High Courts24 Apr 2017
N.Parameshwari Vs D.Subramanian
Madras High Court · (2017) 04 MAD CK 0061
Transfer of Property Act, 1882, Section 17 - Direction for accumulationContract Act, 1872, Section 29 - Agreements void for uncertainty
High Courts24 Apr 2017
M/s.B.R.Petrochem Pvt. Ltd. Vs The Income Tax Officer
Madras High Court · (2017) 04 MAD CK 0060
Income Tax Act, 1961, Section 68, Section 68, Section 68, Section 68 - Cash credits
High Courts21 Apr 2017Disposed Off
Kalaichelvan @ Dhanush K. Raja Vs R. Kathiresan
Madras High Court · (2017) 1 LW(Crl) 662 : (2017) 2 MLJCriminal 498
High Courts21 Apr 2017Disposed Off
Indian Rare Earths Limited Vs Secretary to Government
Madras High Court · (2017) 04 MAD CK 0155
Constitution of India, 1950 - Article 226
High Courts21 Apr 2017
M/s. K.H.Shoes Limited Vs The Assistant Commissioner of Income Tax
Madras High Court · (2017) 04 MAD CK 0059
Income Tax Act, 1961, Section 41, Section 41, Section 41, Section 41, Section 28, Section 28,
High Courts21 Apr 2017Disposed Off
Manian Vs The Deputy Superintendent of Police
Madras High Court · (2017) 04 MAD CK 0057
Indian Penal Code, 1860, Section 323, Section 148, Section 451, Section 380(i) - Punishment for voluntarily causing hurt - Rioting, armed with deadly
High Courts21 Apr 2017
N.Chandrababu Vs The Sub Inspector of Police & Ors
Madras High Court · (2017) 04 MAD CK 0056
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts21 Apr 2017Allowed
Gowri Vs Subbu Mudaliar & others
Madras High Court · (2017) 04 MAD CK 0055
Hindu Succession Act, 1956, Section 4, Section 2(2A) -Pondicherry (Law) Regulation, 1963, Section 6
High Courts21 Apr 2017Dismissed
Mrs.Kartheswari Vs Mr.Sivasubramanian
Madras High Court · (2017) 04 MAD CK 0054
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtTamil Nadu Buildings (Lease and Rent Control) Act, 1960, Section 23,
High Courts21 Apr 2017
State of Tamil Nadu Vs K.Gangabai
Madras High Court · (2017) 04 MAD CK 0053
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcEvidence Act, 1872, Section 114(g) - Court may presume existence of certain