High Courts18 Apr 2017
Dharbendra Vs State
Madras High Court · (2017) 04 MAD CK 0033
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376(2)(g), Section 376(2)(f)(g) - Pun
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 43 of 95
High Courts18 Apr 2017
The Deputy Director of Medical Service Dharmapuri Vs Velvizhi & Ors
Madras High Court · (2017) 04 MAD CK 0032
Indian Penal Code, 1860, Section 279, Section 304A, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing hurt by act endangering l
High Courts18 Apr 2017
R. Ramesh Vs M/s. Devi Polymers Private Ltd.,
Madras High Court · (2017) 04 MAD CK 0029
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtContract Act, 1872, Section 73 - Compensation for loss or damage caused by breach
High Courts18 Apr 2017Disposed Off
Jeyaraman Vs The District Collector, Dindigul District.
Madras High Court · (2017) 04 MAD CK 0028
High Courts18 Apr 2017Dismissed
C.Manoharan Vs Aabaranam Amala
Madras High Court · (2017) 04 MAD CK 0027
High Courts18 Apr 2017
The State represented Vs Tr.D.Ramasamy
Madras High Court · (2017) 04 MAD CK 0025
Code of Criminal Procedure, 1973, Section 378 of 1(b), Section 378 of 1(b) -Prevention of Corruption Act, 1988, Section 7,
High Courts18 Apr 2017
Samandhi Vs Arumugam & Ors.
Madras High Court · (2017) 04 MAD CK 0024
Succession Act, 1925, Section 6, Section 8 - One domicile only affects succession to movables - Domicile of origin of illegitimate child
High Courts18 Apr 2017
Dhanamani & ors. Vs Stella & ors.
Madras High Court · (2017) 04 MAD CK 0023
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts18 Apr 2017
C.Indirani Appellant Vs R.Raju & Ors.
Madras High Court · (2017) 04 MAD CK 0022
Specific Relief Act, 1963, Section 16(c) - Personal bars to relief
High Courts18 Apr 2017
C.Isaivani Vs Director
Madras High Court · (2017) 04 MAD CK 0021
Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched
High Courts18 Apr 2017
Union of India owning Southern Vs The Tamil Nadu State Level
Madras High Court · (2017) 04 MAD CK 0020
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Apr 2017
Jayaraman Vs Vimala
Madras High Court · (2017) 04 MAD CK 0019
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts18 Apr 2017
K.Bhaskaran (died) Vs Tmt.B.Pramila
Madras High Court · (2017) 04 MAD CK 0018
Code of Civil Procedure, 1908, Order 6Rule 4, Order 6Rule 4
High Courts18 Apr 2017Allowed
Rajarathinam Vs The District Collector, Collectorate Office
Madras High Court · (2017) 04 MAD CK 0017
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Apr 2017
P. Jayamadha Vs L. Kumar
Madras High Court · (2017) 04 MAD CK 0016
Code of Criminal Procedure, 1973, Section 255(1), Section 378(4) - Acquittal or conviction - Appeal in case of acquittalNegotiable Instruments Act, 1881,
High Courts18 Apr 2017
A.M.Seenuvasan Vs The Chief Executive Officer
Madras High Court · (2017) 04 MAD CK 0015
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Apr 2017Allowed
Marimuthu Vs The State rep by its Inspector of Police
Madras High Court · (2017) 04 MAD CK 0014
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307, Se