COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 54 of 95

High Courts23 Mar 2017

R.Gopalakrishnan Vs The Principal Secretary to the Government Backward Classes, Most Backward Classes and Minorities Welfare Department, & Ors.

Madras High Court · (2017) 03 MAD CK 0049

Constitution of India, Article 14, Article 16 -Tamilnadu Backward Classes Welfare Subordinate Service Rules, 2014, Rule 5(a), Rule 5(a)(2)

High Courts23 Mar 2017Dismissed

K.Dhanabakkiyam Vs Ms.Thirumala Wall Decors & Suncontrols Represented by its Partner, Mr.V.Anbazhagan, S/o. Vaithiyalingam, & Ors.

Madras High Court · (2017) 03 MAD CK 0048

Code of Criminal Procedure, 1973, Section 255(1) - Acquittal or convictionNegotiable Instruments Act, 1881, Section 138, Section 118,

High Courts22 Mar 2017Dismissed

C. Kathirvel Vs M/s. K.S.V. Cotton Mills (P) Ltd.

Madras High Court · (2017) 2 MLJCriminal 326 : (2017) 3 RCRCriminal 288

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 139

High Courts22 Mar 2017Allowed

S.V. Chennakrishnan Vs K.S. Ganapathy Subramanian, Chennai-600 002

Madras High Court · (2017) 3 MLJ 720

Contempt of Courts Act, 1971 - Section 12

High Courts22 Mar 2017

M.Balu Vs Adhikesavalu & Ors.

Madras High Court · (2017) 03 MAD CK 0036

Code of Civil Procedure, 1908, Order 6Rule 17

High Courts22 Mar 2017

Thangavel Vs The Superintending Engineer

Madras High Court · (2017) 03 MAD CK 0035

Electricity Rules, 1956, Rule 91

High Courts22 Mar 2017

S.Karthikeyan Vs P.Jawahar Represented by His Power agent D.Paulraj

Madras High Court · (2017) 03 MAD CK 0034

Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971, Section 29, Section 2(g), Section 2(g)(1), Section 3(g)(1)

High Courts22 Mar 2017

Ranjene Venkatraman Vs The District Collector

Madras High Court · (2017) 03 MAD CK 0033

Tamil Nadu Land Encroachment Act, 1905, Section 14

High Courts22 Mar 2017

B.Thirumoorthy Vs The Secretary to Government

Madras High Court · (2017) 03 MAD CK 0032

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous

High Courts21 Mar 2017Dismissed

Rathinavel Vs State

Madras High Court · (2017) 2 MLJCriminal 247

Arms Act, 1959 - Section 25 (1-B)Penal Code, 1860 (IPC) - Section 300, Section 302

High Courts21 Mar 2017Dismissed

Renukadevi Vs Rajagopal

Madras High Court · (2017) 2 DMC 181

Hindu Marriage Act, 1955 - Section 13 (1)(ia), Section 9

High Courts21 Mar 2017

D.Sekhar Vs The Joint Commissioner of Central Excise & anr.

Madras High Court · (2017) 03 MAD CK 0031

High Courts21 Mar 2017

RATHINA KUMARI Vs A GOVINDASAMY; A SUBRAMANIAN; A RAJALAKSHMI

Madras High Court · (2017) 03 MAD CK 0030

High Courts21 Mar 2017

Chithra Vs Saroja

Madras High Court · (2017) 03 MAD CK 0029

High Courts21 Mar 2017Disposed Off

Dr.S.Arun Victor Jebasingh Vs Dr.M.Rajiv

Madras High Court · (2017) 03 MAD CK 0028

Constitution of India, Article 14 -Tamil Nadu State and Subordinate Services Rules, 1955, Rule 10(a)(i)(1)

High Courts21 Mar 2017Dismissed

Ottakoothar Charitable Trust rep.by V.S.Pushparaj Managing Trustee, & Anr. Vs V.Deivasigamani, & Ors.

Madras High Court · (2017) 03 MAD CK 0027

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 92, Section 92(1)<

High Courts21 Mar 2017

V.Sukumar Vs Ramanikanth, & Anr.

Madras High Court · (2017) 03 MAD CK 0026

High Courts21 Mar 2017Allowed

The Chairman Tamil Nadu Uniformed Service Recruitment Board, & Ors. Vs B.Surendran

Madras High Court · (2017) 03 MAD CK 0025

High Courts21 Mar 2017

Tamilnadu Govt. Transport Corp. Ltd., rep. by its Managing Director, having its office at Kancheepuram Vs T.P.Mathivanan, & Anr.

Madras High Court · (2017) 03 MAD CK 0024

High Courts21 Mar 2017

The New India Assurance Co. Ltd., Vs Dr.T.Ramachandrudu & antr.

Madras High Court · (2017) 03 MAD CK 0023