High Courts13 Apr 2017
V.Morichetti, S/o.P.V.N.Varadarajan Vs V.M.N.Charitable Trust
Madras High Court · (2017) 04 MAD CK 0287
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 45 of 95
High Courts13 Apr 2017
M/s.Muthu Fisheries Private Ltd., Vs The Central Bank of India
Madras High Court · (2017) 04 MAD CK 0286
High Courts13 Apr 2017
S.Robinson Vs Tamil Nadu State Information Commission & ORS.
Madras High Court · (2017) 04 MAD CK 0285
Constitution of India, Article 19(1)(a) - Protection of certain rights regarding freedom of speech, etcRight to Information Act, 2005, Section 4, Section
High Courts13 Apr 2017
M/s.New India Assurance Co. Ltd Vs S.Prema & Ors
Madras High Court · (2017) 04 MAD CK 0284
Indian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of othersEvidence Act,
High Courts13 Apr 2017
M.Sethupathy Vs R.Velusamy
Madras High Court · (2017) 04 MAD CK 0283
Code of Criminal Procedure, 1973, Section 34 - Withdrawal of powers
High Courts13 Apr 2017
The Correspondent Vs The State of Tamil Nadu
Madras High Court · (2017) 04 MAD CK 0282
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCompanies Act, 1956, Section 25 -Tamil Nadu Recognised Private Schools (Regula
High Courts13 Apr 2017Dismissed
P. Duraisamy Vs The State represented by the Secretary to Government Department of Home
Madras High Court · (2017) 3 CTC 23 : (2017) 2 LW 550 : (2017) 1 LW(Crl) 709 : (2017) 1 WritLR 616
Criminal Procedure Code, 1973 (CrPC) - Section 3(3), Section 3(4)Registration of Births and Deaths Act, 1969 - Section 13(2), Section 13(3), Section 30Tamil Nadu Registrations of Births and Deaths Rules, 1977 - Rule 10(3)
High Courts12 Apr 2017
Smt.Deepa Vs S.P.Navaneetha Krishnan
Madras High Court · (2017) 04 MAD CK 0281
Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
High Courts12 Apr 2017Allowed
R.Vijayalakshmi Vs K.C.Sathiskumar
Madras High Court · (2017) 04 MAD CK 0280
High Courts12 Apr 2017
Reliance General Insurance Company Ltd. Vs Parasuraman & Ors.
Madras High Court · (2017) 04 MAD CK 0279
High Courts12 Apr 2017
M/s.Operating Lease and Hire Purchase Co.Ltd. Vs The Deputy Commissioner of Income Tax,
Madras High Court · (2017) 04 MAD CK 0278
Income Tax Act, 1961, Section 144, Section 144, Section 144, Section 144 - Best judgment assessment
High Courts12 Apr 2017
C.Padmanabhan (died) Vs S.P.Natarajan Chettiar
Madras High Court · (2017) 04 MAD CK 0277
High Courts12 Apr 2017
E.Ganapathy & 54 Ors. Vs The Presiding Officer, Principal Labour Court, Vellore. & Anr.
Madras High Court · (2017) 04 MAD CK 0276
Constitution of India, Article 17, Article 23, Article 24 - Abolition of untouchabUity - Prohibition of traffic in human beings and forced labour - Prohibition of employment
High Courts12 Apr 2017
M/s.Edison Paints by its Partner N.S.Jeyamanoharan Vs M/s.Agsar Match Industries
Madras High Court · (2017) 04 MAD CK 0275
Code of Civil Procedure, 1908, Order 7Rule 1
High Courts12 Apr 2017
Sasikumar Vs State by the Inspector of Police
Madras High Court · (2017) 04 MAD CK 0274
Constitution of India, Article 21, Section 227 - Amendment of the Schedule - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973,
High Courts12 Apr 2017
A.P.Arun Vs Jawaharlal Institute of Post Graduate
Madras High Court · (2017) 04 MAD CK 0273
Central Civil Services (Leave) Rules, 1972, Rule 28
High Courts12 Apr 2017
Commissioner of Income Tax Vs Adyar Gate Hotel Ltd.
Madras High Court · (2017) 04 MAD CK 0272
Expenditure Tax Act, 1987, Section 5, Section 7, Section 9(2), Section 7(4) - Meaning of chargeable expenditure - Collection and recovery of expenditure-tax -
High Courts12 Apr 2017
P.Ramakrishnan Vs Tamil Nadu Civil Supplies Corporation
Madras High Court · (2017) 04 MAD CK 0271
High Courts12 Apr 2017
The Commissioner of Income Tax Chennai Vs M/s.Alankar Business Corporation Ltd.
Madras High Court · (2017) 04 MAD CK 0270
Income Tax Act, 1961, Section 37, Section 37, Section 37, Section 37, Section 50, Section 50,
High Courts12 Apr 2017
T.Bakialakshmi Vs The Secretary to Government
Madras High Court · (2017) 04 MAD CK 0269
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955, Rule 17(b)