COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 42 of 95

High Courts21 Apr 2017

The Special Tahsildar (Adi Dravidar Welfare) Vs Kuthalingam Chettiyar (died) & Ors.

Madras High Court · (2017) 04 MAD CK 0052

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsLand Acquisition Act, 1894,

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High Courts21 Apr 2017Dismissed

STATE Vs ALFRED BERG & CO (I) PVT LTD;

Madras High Court · (2017) 04 MAD CK 0051

Code of Criminal Procedure, 1973, Section 248(1) - Acquittal or convictionDrugs and Cosmetics Act, 1940, Section 25, Section 32, Sec

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High Courts20 Apr 2017Dismissed

V.Murugan Vs V.Mariammal

Madras High Court · (2017) 04 MAD CK 0050

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High Courts20 Apr 2017Dismissed

P.Perumal Vs Sankarammal

Madras High Court · (2017) 04 MAD CK 0049

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High Courts20 Apr 2017

K.Karthikeyan Vs The State Level Scrutiny Committee & Ors.

Madras High Court · (2017) 04 MAD CK 0048

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High Courts20 Apr 2017

Nilgiris Industrial and General Workers Union Vs M/s.Mahavir Plantations Pvt. Ltd. & Ors.

Madras High Court · (2017) 04 MAD CK 0047

Constitution of India, Article 21, Article 12 - Amendment of the Schedule - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous

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High Courts20 Apr 2017

K.K.Anbazhagan & ANR. Vs C.Kumar & ANR.

Madras High Court · (2017) 04 MAD CK 0046

Succession Act, 1925, Section 218, Section 278 - To whom administration may be granted, where deceased is a Hindu, Muham- madan, Buddhist, Sikh, Jaina or exempted person - Petition for letters

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High Courts19 Apr 2017

Sirajudeen Vs Sadurudeen (died) & Ors.

Madras High Court · (2017) 04 MAD CK 0045

Code of Civil Procedure, 1908, Section 100 - Second appeal

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High Courts19 Apr 2017Disposed Off

Solai Vs The Vice Chancellor, Kalasalingam Deemed University

Madras High Court · (2017) 04 MAD CK 0044

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High Courts19 Apr 2017

Viji @ Vijendiran & ors. Vs State & ors.

Madras High Court · (2017) 04 MAD CK 0043

Indian Penal Code, 1860, Section 302, Section 379, Section 148, Section 109, Section 341, Section 120(b) - P

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High Courts19 Apr 2017

A.Manimekalai Vs The Commissioner of Land Administration

Madras High Court · (2017) 04 MAD CK 0042

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High Courts19 Apr 2017

T.R.Sundararajan Vs P.Subramanian

Madras High Court · (2017) 04 MAD CK 0041

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

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High Courts19 Apr 2017

The Managing Director Vs P.L.Rajeswari

Madras High Court · (2017) 04 MAD CK 0040

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High Courts19 Apr 2017

The Assistant Commissioner of Customs Vs Athishtarajan

Madras High Court · (2017) 04 MAD CK 0039

Customs Act, 1962, Section 137, Section 132, Section 135(1)(a) - Cognizance of offences. - False declaration, false documents, etc - Evasion of duty or prohibitions

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High Courts19 Apr 2017Allowed

P.Gnanasekaran Vs Tmt.S.Devakani

Madras High Court · (2017) 04 MAD CK 0038

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High Courts19 Apr 2017

G.D.Vijayaraghavan & Ors. Vs The Government of Tamilnadu

Madras High Court · (2017) 04 MAD CK 0037

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High Courts19 Apr 2017

N.Lakshmi Vs The District Collector

Madras High Court · (2017) 04 MAD CK 0036

Telegraph Act, 1885, Section 16, Section 10 - Exercise of powers conferred by Section 10, and disputes as to compensation, in case of property other than that of a local authority - Power for te

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High Courts19 Apr 2017