High Courts06 Apr 2017
The Divisional Manager, Oriental Insurance Co. Ltd., Vs Perumal
Madras High Court · (2017) 04 MAD CK 0214
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 49 of 95
High Courts06 Apr 2017
The Oriental Insurance Co. Ltd., Pondicherry Vs T.Pachaiyappan & Ors.
Madras High Court · (2017) 04 MAD CK 0213
High Courts06 Apr 2017
The Government of Tamil Nadu, Vs Elsi Bai
Madras High Court · (2017) 04 MAD CK 0212
High Courts06 Apr 2017
R.Gandara Perumal Vs Union of India, Rep. by The Deputy Director,
Madras High Court · (2017) 04 MAD CK 0211
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts06 Apr 2017
R.Thiagarajan Vs P.Saravanan
Madras High Court · (2017) 04 MAD CK 0210
Code of Criminal Procedure, 1973, Section 313, Section 255 (1) - Power to examine the accused - Acquittal or convictionNegotiable Instruments Act, 1881,
High Courts06 Apr 2017
The Oriental Insurance Co. Ltd. Vs Sarabee
Madras High Court · (2017) 04 MAD CK 0209
High Courts06 Apr 2017
Soundarrajan Vs Mrs. Vettobai (deceased)
Madras High Court · (2017) 04 MAD CK 0208
High Courts06 Apr 2017Allowed
Dr.S.Vasudevan Vs Union of India represented by The Union Territory of Puducherry Through its Chief Secretary, Government of Puducherry, & Ors.
Madras High Court · (2017) 04 MAD CK 0207
High Courts06 Apr 2017Dismissed
The Oriental Insurance Co. Ltd., Pondicherry Vs D.Magendran, & Ors.
Madras High Court · (2017) 04 MAD CK 0206
High Courts06 Apr 2017Dismissed
The Oriental Insurance Co. Ltd., Pondicherry Vs G.Gopalakrishnan, & Ors.
Madras High Court · (2017) 04 MAD CK 0205
High Courts06 Apr 2017Disposed Off
A. Raja Bhoopathi(Died) Vs A. Vivekanandan
Madras High Court · (2017) 3 CTC 163
Registration Act, 1908 - Section 17Stamp Act, 1899 - Section 35, Section 38
High Courts06 Apr 2017Disposed Off
Shri Chaudhary Avadhesh Kumar Vs Volleyball Federation of India
Madras High Court · (2017) 3 CTC 1 : (2017) 2 LW 910
Arbitration and Conciliation Act, 1996 - Section 16(2), Section 4 (10), Section 9, Section 9, Section 9(2), Section 9(3)
High Courts05 Apr 2017
Vestas RRB India Ltd. Vs K.Ramasamy & ors.
Madras High Court · (2017) 04 MAD CK 0204
Indian Penal Code, 1860, Section 304A - Causing death by negligenceEvidence Act, 1872, Section 115, Section 58 - Estoppel - Facts admitted, need n
High Courts05 Apr 2017
The Land Acquisition Officer & Anr Vs V. Kuppusamy & Ors
Madras High Court · (2017) 04 MAD CK 0203
Land Acquisition Act, 1894, Section 6, Section 10, Section 9(1), Section 18, Section 5A, Section 4(1),
High Courts05 Apr 2017
M.Gowrishankar Vs The Presiding Officer
Madras High Court · (2017) 04 MAD CK 0202
Code of Civil Procedure, 1908, Order 47Rule 1
High Courts05 Apr 2017
P.Chandrasekar Vs The Chairman-cum-Managing Director
Madras High Court · (2017) 04 MAD CK 0201
High Courts05 Apr 2017
M.Srinivasan Vs M.V.Mohammed & Ors.
Madras High Court · (2017) 04 MAD CK 0200
Code of Civil Procedure, 1908, Order 20Rule 12 -Madras City Tenants Protection Act, 1921, Section 9
High Courts05 Apr 2017
Tmt.M.K.Sivakami Vs The Honble Principal District Judge
Madras High Court · (2017) 04 MAD CK 0199
Tamil Nadu Pension Rules, 1978, Rule 23, Rule 23(1)
High Courts05 Apr 2017
Mrs.C.Chitralekha, & Ors. Vs Mrs.R.Ranganayaki, & Ors .
Madras High Court · (2017) 04 MAD CK 0198
High Courts05 Apr 2017
Ponnammal Vs Padmavathi
Madras High Court · (2017) 04 MAD CK 0197
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27 - Second appealInsurance Act, 1938, Section 39