COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 51 of 95

High Courts04 Apr 2017Allowed

National South Indian River Interlinking Agriculturist Association Vs Government of Tamil Nadu

Madras High Court · (2017) 2 CTC 713 : (2017) 2 LW 467 : (2017) 4 MLJ 544 : (2017) 1 WritLR 500

Constitution of India, 1950 - Article 14, Article 226

High Courts04 Apr 2017Disposed Off

N.K. Santharaman Vs Smt. N.S. Ramila

Madras High Court · (2017) 3 CTC 52

Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1

High Courts04 Apr 2017Dismissed

Ponnaya @ Pavayee Vs Rakkiya Gounder

Madras High Court · (2017) 3 CTC 72 : (2017) 2 LW 926 : (2017) 4 MLJ 469

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 22 Rule 5

High Courts04 Apr 2017Disposed Off

M/s. Pandiyan Finance Vs K. Periyasamy

Madras High Court · (2017) 1 LW(Crl) 769 : (2017) 2 MLJCriminal 598 : (2017) 141 SCL 98

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142

High Courts04 Apr 2017Disposed Off

D. Jagannathan Vs V. Duraisamy

Madras High Court · (2017) 3 MLJ 837

High Courts03 Apr 2017

Rajinikumari Vs Ethirajan & Ors.

Madras High Court · (2017) 04 MAD CK 0177

Code of Civil Procedure, 1908, Order 9Rule 13

High Courts03 Apr 2017

Parameswari Vs Kandan

Madras High Court · (2017) 04 MAD CK 0176

High Courts03 Apr 2017

Valarmathi Mariyan Vs Palkees Ummal & Ors

Madras High Court · (2017) 04 MAD CK 0175

Evidence Act, 1872, Section 68 - Proof of execution of document required by law to be attested

High Courts03 Apr 2017

Palaniammal Vs Sakthi Sugar Ltd.,

Madras High Court · (2017) 04 MAD CK 0174

High Courts03 Apr 2017

Jayalakshmi Vs Amirthavalli Ammal

Madras High Court · (2017) 04 MAD CK 0173

High Courts03 Apr 2017Allowed

Esakki Mayilerinathan Vs The State Level Scrutiny Committee Adi Dravidar and Tribal Welfare Department Namakkal Kavignar Malaigai, & Ors.

Madras High Court · (2017) 04 MAD CK 0172

High Courts03 Apr 2017

S.Yuvarani Vs The Chief Judicial Magistrate, Vellore

Madras High Court · (2017) 04 MAD CK 0171

High Courts03 Apr 2017Dismissed

The Director of School Education College Road Vs V.Suresh

Madras High Court · (2017) 04 MAD CK 0170

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1973, Rule 17(b)

High Courts03 Apr 2017

United India Insurance Co. Ltd., Vs Senthil

Madras High Court · (2017) 04 MAD CK 0169

High Courts03 Apr 2017Dismissed

K.T.V. Handloom Centre, Represented by its Partner, K.V.Ramamoorthy, S/o.Vasudeva Iyer, & Ors. Vs Seenivasa Investments, Rep. by its Managing Partner, K.G.Ramasamy

Madras High Court · (2017) 04 MAD CK 0168

Code of Civil Procedure, 1908, Order 21Rule 50, Order 21Rule 69(2), Order 21Rule 22A -Contract Act, 1872, <

High Courts03 Apr 2017

S.Sankaran Vs Reshma

Madras High Court · (2017) 04 MAD CK 0167

Code of Criminal Procedure, 1973, Section 317, Section 300, Section 256, Section 2(q) - Provision for inquiries and trial being held in the absence of a

High Courts03 Apr 2017

Thulasimani @ Thulasi & Anr Vs M.Krishnan

Madras High Court · (2017) 04 MAD CK 0166

Code of Civil Procedure, 1908, Section 80 - NoticeEvidence Act, 1872, Section 4, Section 45, Section 80 - "May presume" - Opinions

High Courts03 Apr 2017Dismissed

E.Valliammal, & Ors. Vs R.Ravichandran, & Anr.

Madras High Court · (2017) 04 MAD CK 0165

High Courts03 Apr 2017

Sumathi Vs State of Tamil Nadu

Madras High Court · (2017) 04 MAD CK 0164

Constitution of India, Article 21, Article 22 -Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum

High Courts03 Apr 2017

A.Somasekhara Rao Vs Javvadi Narendra Babu

Madras High Court · (2017) 04 MAD CK 0163

Copyright Act, 1957, Section 26 - Term of copyright in cinematograph films