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Madras High Court judgments, 2017

1,889 judgments · page 50 of 95

High Courts05 Apr 2017

The Special Tahsildar (LA) Vs K. Prema Dhatri

Madras High Court · (2017) 04 MAD CK 0196

Land Acquisition Act, 1894, Section 6, Section 17(1), Section 4(1) - Declaration that land is required for a public purpose - Special powers In cases of urgency - Publication o

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High Courts05 Apr 2017

M/s.PTK Architects, Vs Rockman Industries Chennai Private Limited,

Madras High Court · (2017) 04 MAD CK 0195

Partnership Act, 1932, Section 69(2) - Effect of non-registration

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High Courts05 Apr 2017

Prema Vs The Joint Director (Higher Secondary), Office of the Joint Director of School Education Department,

Madras High Court · (2017) 04 MAD CK 0194

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High Courts05 Apr 2017Disposed Off

Sudha Ravi Kumar Vs The Special Commissioner and Commissioner,Hindu Religious and Charitable Endowments Department,Chennai-34.

Madras High Court · (2017) 3 CTC 135 : (2017) 2 LW 637 : (2017) 4 MLJ 445 : (2017) 1 WritLR 481

Registration Act, 1908 - Section 22A

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High Courts04 Apr 2017

N.Gopalakrishnan Vs N.Babu

Madras High Court · (2017) 04 MAD CK 0193

Code of Civil Procedure, 1908, Section 47 - Questions to be determined by the Court executing decreeTamil Nadu Buildings (Lease and Rent Control) Act, 1960, Section 23

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High Courts04 Apr 2017Dismissed

The Joint Registrar/Managing Director Vs P.Asothai

Madras High Court · (2017) 04 MAD CK 0192

Constitution of India, Article 14, Article 15, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous

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High Courts04 Apr 2017

Rasmita Kumari Panigrahi & Ors. Vs Alagappa University

Madras High Court · (2017) 04 MAD CK 0191

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High Courts04 Apr 2017

Adari Tulasinaidu & Ors. Vs The Alagappa University

Madras High Court · (2017) 04 MAD CK 0190

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High Courts04 Apr 2017

Thulasi Vs Kowsalya & Anr

Madras High Court · (2017) 04 MAD CK 0189

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High Courts04 Apr 2017Dismissed

P.Seelayee Vs K.Mariyayee

Madras High Court · (2017) 04 MAD CK 0188

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High Courts04 Apr 2017

M/s.Martech Peripherals Pvt. Ltd. Vs Deputy Commissioner of Income-tax

Madras High Court · (2017) 04 MAD CK 0187

Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148,

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High Courts04 Apr 2017Allowed

Mohith N.Kumar, & Ors. Vs Alagappa University, Rep. by its Registrar

Madras High Court · (2017) 04 MAD CK 0186

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High Courts04 Apr 2017

Kundaram Sachin & Ors. Vs The Alagappa University

Madras High Court · (2017) 04 MAD CK 0185

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High Courts04 Apr 2017Dismissed

Rajmohan Vs Seetha Vedhanayagam, & Ors.

Madras High Court · (2017) 04 MAD CK 0184

Code of Criminal Procedure, 1973, Section 500, Section 248(1) - Acquittal or convictionIndian Penal Code, 1860, Section 499 - Defamation

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High Courts04 Apr 2017Dismissed

THANDAVA MUDALIAR; PALANIAPPAN Vs SARASWATHY

Madras High Court · (2017) 04 MAD CK 0183

Code of Civil Procedure, 1908, Section 96 - Appeal from original decree

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High Courts04 Apr 2017

G.Arokiasamy, & Ors. Vs G.Srinivasan Proprietor of NGS Constructions

Madras High Court · (2017) 04 MAD CK 0182

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High Courts04 Apr 2017

T.B.Narasimhan Vs T.B.Jayaraman

Madras High Court · (2017) 04 MAD CK 0181

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High Courts04 Apr 2017

Arockiamatha Transport Vs The General Manager

Madras High Court · (2017) 04 MAD CK 0180

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High Courts04 Apr 2017

V.Sengottaiyan Vs Chellammal & Anr

Madras High Court · (2017) 04 MAD CK 0179

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 9,

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High Courts04 Apr 2017

The Special Tahsildar (LA) Vs Kasthuri & Ors.

Madras High Court · (2017) 04 MAD CK 0178

Land Acquisition Act, 1894, Section 54, Section 4(1) - Appeals in proceedings before Court - Publication of preliminary notification and powers of officers thereupon.

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