COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 56 of 95
High Courts17 Mar 2017Allowed
Durairaj, & Anr. Vs The State of Tamil Nadi rep by Sub Inspector of Police, Uthiramerur Police Station
Madras High Court · (2017) 03 MAD CK 0007
Code of Criminal Procedure, 1973, Section 197 -Cooperative Societies Act, 1969, Section 124(3)
High Courts17 Mar 2017Allowed
Intelenet Global Services earlier known as Sparsh BPO Services Ltd., represented by Biju Karthikeyan Vs C.Ravi Sankar, & Ors.
Madras High Court · (2017) 03 MAD CK 0006
Code of Civil Procedure, 1908, Order 23
High Courts17 Mar 2017Allowed
Mrs.F.Nasurin, & Ors. Vs S.T.Subbaiah, & Ors.
Madras High Court · (2017) 03 MAD CK 0005
Limitation Act, 1963, Section 27 - Extinguishment of right to property
High Courts17 Mar 2017Dismissed
Kathiresan(Deceased), & Ors. Vs The Tamilnadu Small Industries Development Corporation Ltd., Rep by its General Manager, Industrial Estate
Madras High Court · (2017) 03 MAD CK 0004
High Courts17 Mar 2017
Hindustan Photo Film Workers Welfare Centre Vs The Government of India
Madras High Court · (2017) 03 MAD CK 0003
Income Tax Act, 1961, Section 10(10B), Section 10(10B), Section 10(10B), Section 10(10B), Section (10C), Section (10C)
High Courts17 Mar 2017
B.Subramani & Ors. Vs Indirani
Madras High Court · (2017) 03 MAD CK 0002
Code of Criminal Procedure, 1973, Order 8 rule 5 -Succession Act, 1925, Section 63(c) - Execution of unprivileged wills
High Courts16 Mar 2017Dismissed
PRABAKARAN Vs STATE
Madras High Court · (2017) 03 MAD CK 0245
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts16 Mar 2017
M.P.1 M.Vijaya Vs The Secretary, Tamil Nadu Public
Madras High Court · (2017) 03 MAD CK 0244
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courts
High Courts16 Mar 2017
The Branch Manager, United India Insurance Co. Ltd. Vs Panjavarnam, & Ors.
Madras High Court · (2017) 03 MAD CK 0243
Motor Vehicles Act, 1988, Section 2, Section 2, Section 2(14), Section 2(14), Section 2(47), Section 2(47),
High Courts16 Mar 2017Dismissed
G.Arivalagan Vs J.Mohammed Kabir
Madras High Court · (2017) 03 MAD CK 0242
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 11Rule 1,
High Courts16 Mar 2017
M/s.Raj Trust rep. by one of the Beneficiaries through his Power of Attorney Mr.Raghava, & Anr. Vs M/s.Ferani Hotels (P) Limited rep. by its Director Mr.Gopal L Raheja, & Ors.
Madras High Court · (2017) 03 MAD CK 0241
Evidence Act, 1872, Section 63, Section 65 - Secondary evidence - Cases in which secondary evidence relating to documents may be given
High Courts16 Mar 2017
Nirmala S.Raj Vs P.Ravi Kumar, & Ors.
Madras High Court · (2017) 03 MAD CK 0240
High Courts16 Mar 2017
G.V.Sampath, & Anr. Vs M/s.Vellore Institute of Technology, a Public Charitable Trust, & Ors.
Madras High Court · (2017) 03 MAD CK 0239
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts16 Mar 2017Dismissed
H.T.Selva Kumar Vs Aejmalkhan
Madras High Court · (2017) 03 MAD CK 0238
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, Section 10(3)(c), Section 10(3)(a)(3)
High Courts16 Mar 2017
The Managing Director Vs Sundaramurthy
Madras High Court · (2017) 03 MAD CK 0237
High Courts16 Mar 2017
P.Sundararajan Vs The Managing Director, Tamil Nadu State Transport Corporation Ltd.,
Madras High Court · (2017) 03 MAD CK 0236
High Courts16 Mar 2017
Hidhayathulla & Ors. Vs The Inspector of Police
Madras High Court · (2017) 03 MAD CK 0235
Indian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde
High Courts16 Mar 2017Disposed Off
Gem Granites Rep. By its Partner Mr. Asai Thambi Vs Indian Overseas Bank, Chennai - 600 108
Madras High Court · (2017) 2 LW 809 : (2017) 3 MLJ 726
Civil Procedure Code, 1908 (CPC) - Section 21