High Courts03 Apr 2017
R.Kandan Vs Thilagam
Madras High Court · (2017) 04 MAD CK 0162
Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11(d), Order 7Rule 11(b)
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 52 of 95
High Courts03 Apr 2017
The Director of School Education & Ors Vs V.Suresh & Ors
Madras High Court · (2017) 04 MAD CK 0161
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955, Rule 17(b)
High Courts03 Apr 2017
C.Ramachandran Vs M/s. Sagar Investments
Madras High Court · (2017) 04 MAD CK 0160
High Courts03 Apr 2017
Ponnu @ Narayanasamy Vs The Chief Controller of Mines,
Madras High Court · (2017) 04 MAD CK 0158
Mineral Concession Rules, 1960, Rule 28(2), Rule 24A(1), Rule 22(3)(c) -Tamil Nadu Minor Mineral Concession Rules, 1960, Rule 31(2)
High Courts03 Apr 2017
Adyar Venkatrathnam Nagar Vs The Secretary to Government
Madras High Court · (2017) 04 MAD CK 0157
High Courts03 Apr 2017Partly Allowed
Chennai City Auto Ootunargal Sangam Vs Secretary, Ministry of Road Transport and Highways
Madras High Court · (2017) 2 CTC 730 : (2017) 3 MLJ 769
Central Motor Vehicles Rules, 1989 - Rule 32, Rule 81Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 211
High Courts03 Apr 2017Allowed
Pandikala Vs State of Tamil Nadu
Madras High Court · (2017) 2 MLJCriminal 385
Constitution of India, 1950 - Article 226
High Courts28 Mar 2017Disposed Off
Nagarjuna Fertilizers & Chemicals Ltd. Vs The Assistant Commissioner(CT),
Madras High Court · (2017) 03 MAD CK 0047
High Courts28 Mar 2017Dismissed
Perumalammal Vs The Director, Rural Development and Panchayat Raj Department,
Madras High Court · (2017) 03 MAD CK 0046
High Courts28 Mar 2017Dismissed
N.Chandrababu Vs The Sub-Inspector of Police
Madras High Court · (2017) 03 MAD CK 0045
Code of Criminal Procedure, 1973, Section 482, Section 451, Section 451, Section 457 - Saving of inherent powers of High Court - Order for custody and
High Courts28 Mar 2017
S.P.Agencies Vs Tamil Nadu Ware Housing Corporation & Anr
Madras High Court · (2017) 03 MAD CK 0044
Partnership Act, 1932, Section 25, Section 25, Section 32, Section 32, Section 38, Section 38 - Liability of a par
High Courts28 Mar 2017Dismissed
The Chairman, Padanilam Welfare Trust, Vs The Union of India,
Madras High Court · (2017) 03 MAD CK 0043
High Courts27 Mar 2017
M.R.Ponnu Renga Mannar Vs The State of Tamilnadu
Madras High Court · (2017) 03 MAD CK 0042
High Courts27 Mar 2017Allowed
M/s.The Villupuram District Central Co-operative Bank Ltd., repreented by tis General Manager Mr.R.Saravanan Vs The Assistant Commissioner of Income Tax, & Ors.
Madras High Court · (2017) 03 MAD CK 0041
Income Tax Act, 1961, Section 226(3), Section 226(3), Section 226(3), Section 226(3) - Other modes of recovery
High Courts27 Mar 2017Dismissed
M.Srinivasan Vs S.Leelavathy
Madras High Court · (2017) 03 MAD CK 0040
Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
High Courts27 Mar 2017Allowed
M/s.A.S.P. Traders rep. by its Proprietor, P.Asaithambi Vs The Commercial Tax Officer, Mannargudi Assessment Circle
Madras High Court · (2017) 03 MAD CK 0039
High Courts27 Mar 2017Allowed
PADMA SWAMINATHAN Vs INCOME TAX OFFICER NON-CORPORATE WARD
Madras High Court · (2017) 03 MAD CK 0038
Income Tax Act, 1961, Section 64, Section 64, Section 64, Section 64, Section 54, Section 54,
High Courts24 Mar 2017Disposed Off
Ekambaram Vs T. Gurumoorthy
Madras High Court · (2017) 2 MLJCriminal 438
Contempt of Courts Act, 1971 - Section 2 (c)
High Courts24 Mar 2017
R. Amutha Vs Jeyachitra
Madras High Court · (2017) 03 MAD CK 0068
Code of Civil Procedure, 1908, Order 41Rule 23, Order 41Rule 23(a) -Negotiable Instruments Act, 1881, Section 4 - Promisso