High Courts09 Mar 2017
The Managing Director Vs T.Senthil Chandrasekar & Anr
Madras High Court · (2017) 03 MAD CK 0201
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 59 of 95
High Courts09 Mar 2017
Karthick, & Anr. Vs State represented by Inspector of Police, Thuraipakkam Police Station
Madras High Court · (2017) 03 MAD CK 0199
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts09 Mar 2017Dismissed
K.Pasumponraja Vs The District Collector, District Collectorate Office, Sivagangai, & Ors.
Madras High Court · (2017) 03 MAD CK 0198
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts09 Mar 2017
Sumithra & Ors Vs Bijoy KR Saha & Anr
Madras High Court · (2017) 03 MAD CK 0197
High Courts09 Mar 2017Dismissed
The Divisional Manager, National Insurance Co. Ltd. Vs Prema
Madras High Court · (2017) 2 ACC 277
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts09 Mar 2017Allowed
United India Insurance Co. Ltd. Vs Ponnuraj
Madras High Court · (2017) 2 ACC 222
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts09 Mar 2017Disposed Off
Gayathiri Vs Thirumaran
Madras High Court · (2017) 3 CTC 793 : (2017) 3 MLJ 593
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Family Courts Act, 1984 - Section 9
High Courts08 Mar 2017
Minor Ayush Baheti Minor, represented by Next friend/ natural guardian Father Mr.Naresh Baheti, & Ors. Vs Kasi, & Ors.
Madras High Court · (2017) 03 MAD CK 0196
High Courts08 Mar 2017Allowed
Faridha Begum Vs U.M.K.Batcha
Madras High Court · (2017) 03 MAD CK 0194
Code of Civil Procedure, 1908, Order 6Rule 17, Order 8Rule 9, Order 8Rule 6A
High Courts08 Mar 2017Allowed
Andisamy Vs The Superintendent of Police, Superintendent Office, Tuticorin District, & Ors.
Madras High Court · (2017) 03 MAD CK 0193
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Mar 2017
The Commissioner of Income tax, Chennai Vs K.A.Fathima
Madras High Court · (2017) 03 MAD CK 0191
Income Tax Act, 1961, Section 133(6), Section 133(6), Section 133(6), Section 133(6), Section 142(1), Sectio
High Courts08 Mar 2017
S.Satyarasan Vs State represented by its Secretary for Home, Govt.of Tamil Nadu, & Ors.
Madras High Court · (2017) 03 MAD CK 0190
High Courts08 Mar 2017
N.M.R.S.Santaprakash Vs N.M.R.Siva & Ors
Madras High Court · (2017) 03 MAD CK 0189
Hindu Succession Act, 1956, Section 8 - General rules of succession in the case of males
High Courts08 Mar 2017
M.V.R.S.Prasad Vs Sun TV Network Ltd.
Madras High Court · (2017) 03 MAD CK 0188
High Courts08 Mar 2017
Principal Commissioner of Income Tax Vs M/s.Managed Information Services Pvt. Ltd.,
Madras High Court · (2017) 03 MAD CK 0187
Income Tax Act, 1961, Section 30, Section 30, Section 30, Section 30, Section 37, Section 37,
High Courts08 Mar 2017
V.Chidambaram & Anr Vs V.Thanigachalam
Madras High Court · (2017) 03 MAD CK 0186
Evidence Act, 1872, Section 90 - Presumption as to documents thirty years old
High Courts08 Mar 2017Allowed
Star Model Matriculation School, represented by its Correspondent, M.Jeyadoss, S/o Marcion, Tiruchendur Vs The Commissioner of Town and Country Planning, Town and Country Planning Department, & Ors.
Madras High Court · (2017) 03 MAD CK 0185
Constitution of India, Article 226 - Power of High Courts to Issue certain writs