High Courts13 Mar 2017
S.Martin Devaraj Vs Rt.Rev.H.A.Martin & ORS.
Madras High Court · (2017) 03 MAD CK 0220
Code of Civil Procedure, 1908, Order 47Rule 1
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 58 of 95
High Courts13 Mar 2017
M.Balasubramani Vs Rajendiran & Ors.
Madras High Court · (2017) 03 MAD CK 0219
High Courts13 Mar 2017
Ramasamy Vs Pushpa
Madras High Court · (2017) 03 MAD CK 0218
Constitution of India, Article 21 - Amendment of the ScheduleCode of Civil Procedure, 1908, Section 51, Order 21Rule 37,
High Courts13 Mar 2017
K.P.Vaithialingam (deceased) and 4 ors. Vs Kandasamy Gounder and 18 ors.
Madras High Court · (2017) 03 MAD CK 0217
Transfer of Property Act, 1882, Section 53 - Fraudulent transfer
High Courts13 Mar 2017Allowed
All India Association of Inspectors & Asst. Superintendent Posts, & Anr. Vs The Union of India Rep by the Secretary (Posts) Ministry of Communications Department of Posts, & Ors.
Madras High Court · (2017) 03 MAD CK 0216
High Courts13 Mar 2017
P.John Joseph Vs The Joint Commissioner of Central Excise
Madras High Court · (2017) 03 MAD CK 0215
Constitution of India, Article 226 - Power of High Courts to Issue certain writsFinance Act, 1994, Section 73(2), Section 78, Sectio
High Courts13 Mar 2017
M.Sekar Pappa (died) Vs S.C. Rajamanickam
Madras High Court · (2017) 03 MAD CK 0214
High Courts10 Mar 2017Allowed
L. Venkatraman Vs Narasus Coffee Company
Madras High Court · (2017) 03 MAD CK 0213
Code of Civil Procedure, 1908, Order 7Rule 11, Order 7 Rule 11(a)
High Courts10 Mar 2017Dismissed
Ramakrishnan, & Ors. Vs Nithianandan, & Anr.
Madras High Court · (2017) 03 MAD CK 0212
High Courts10 Mar 2017
Nazer Vs The State represented by
Madras High Court · (2017) 03 MAD CK 0210
Code of Criminal Procedure, 1973, Section 164, Section 428, Section 357 - Recording of confessions and statements - Period of detention undergone by the accused to be set
High Courts10 Mar 2017
M/s. New India Assurance Co. Ltd. Vs Prakasam
Madras High Court · (2017) 03 MAD CK 0209
High Courts10 Mar 2017
Mrs. A. Sreedevi Vs M/s. Wooltop Design Private Limited
Madras High Court · (2017) 03 MAD CK 0208
Code of Civil Procedure, 1908, Order 6Rule 16, Order 6Rule 16 -Copyright Act, 1957, Section 15, Section 15<
High Courts10 Mar 2017Dismissed
N.Ponnusamy Vs K.Muthusamy
Madras High Court · (2017) 03 MAD CK 0207
Code of Civil Procedure, 1908, Order 8Rule 9
High Courts10 Mar 2017Dismissed
R.Thangavel Vs S.Kandasamy, & Ors.
Madras High Court · (2017) 03 MAD CK 0206
Evidence Act, 1872, Section 45 - Opinions of experts
High Courts10 Mar 2017Dismissed
Balamani, & Anr. Vs Mayilvel, & Anr.
Madras High Court · (2017) 03 MAD CK 0205
Electricity (Supply) Act, 1948, Section 42 -Telegraph Act, 1885, Section 16, Section 10 - Exercise of powers conferred by Section 10, and disputes as to compensation, in c
High Courts10 Mar 2017Dismissed
National Insurance Company Ltd. Vs S.Arumugasamy, & Anr.
Madras High Court · (2017) 03 MAD CK 0204
High Courts10 Mar 2017Disposed Off
United India Insurance Co. Ltd. Vs Devika
Madras High Court · (2017) 2 ACC 146
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts09 Mar 2017
Mrs.Kiran Bai Wife of Late J.D.Pannalal, & Ors. Vs N.Ramachandra Reddy S/o. N.Chengai Reddy, & Ors.
Madras High Court · (2017) 03 MAD CK 0203
High Courts09 Mar 2017Allowed
B.R.Shanmugam Vs Lakshmi Shanmugam
Madras High Court · (2017) 03 MAD CK 0202
Indian Penal Code, 1860, Section 498A, Section 406 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for Criminal breach of trustDowry Pr