High Courts03 Mar 2017
Commissioner of Income Tax Vs Shri Gumanmal jain
Madras High Court · (2017) 03 MAD CK 0144
Income Tax Act, 1961, Section 54, Section 54, Section 54, Section 54, Section 260A, Section 260A,
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 62 of 95
High Courts03 Mar 2017Dismissed
Maliq John, & Anr. Vs Rukija Beevi Rep. By her Power of Attorney Agent Mohamed Yusuf
Madras High Court · (2017) 03 MAD CK 0143
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, Section 11(4)
High Courts03 Mar 2017Disposed Off
S.Reghu Lal Vs J.Tomba Singh, & Anr.
Madras High Court · (2017) 03 MAD CK 0142
High Courts03 Mar 2017Allowed
S.Murali Sundaram Vs The Special Commissioner and Director of Survey and Settlement, & Ors.
Madras High Court · (2017) 03 MAD CK 0141
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts03 Mar 2017
M/s.Selvi Traders, rep.by its Proprietorix M.Tamilselvi, & Ors. Vs The Authorised Officer, Karur Vysya Bank, & Ors.
Madras High Court · (2017) 03 MAD CK 0140
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2) - Enforcement of security interestSecurity Interest (Enforcement) Rules, 200
High Courts03 Mar 2017
The Divisional Manager Vs Arockiaraj
Madras High Court · (2017) 03 MAD CK 0139
High Courts03 Mar 2017
The New India Insurance Co.Ltd Vs Manonmani, & Ors.
Madras High Court · (2017) 03 MAD CK 0138
High Courts03 Mar 2017
N.Sundaramurthy & ors. Vs Suseeladevi & ors.
Madras High Court · (2017) 03 MAD CK 0137
Code of Civil Procedure, 1908, Section 96, Order 41Rule 1, Order 41Rule 2 - Appeal from original decreeSpecific Relief Act, 1963<
High Courts03 Mar 2017
The Union of India Vs M.S.Mahesh
Madras High Court · (2017) 03 MAD CK 0136
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts03 Mar 2017
P.Mugendiran Vs The Joint Director (Higher Secondary)
Madras High Court · (2017) 03 MAD CK 0135
High Courts03 Mar 2017Dismissed
C.I.T. Vs Shri Gumanmal Jain
Madras High Court · (2017) 2 CTC 418 : (2017) 394 ITR 666 : (2017) 3 MLJ 702
Income Tax Act, 1961 - Section 260A, Section 54F
High Courts03 Mar 2017Disposed Off
S. Ajija Begum Vs S. Aisha Bevi (Died)
Madras High Court · (2017) AIR(Madras) 94
Benami Transactions (Prohibition) Act, 1988 - Section 3, Section 4Civil Procedure Code, 1908 (CPC) - Order 6 Rule 2
High Courts03 Mar 2017Disposed Off
Pattu Vs Krishnammal @ Singari
Madras High Court · (2017) AIR(Madras) 88
Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 63
High Courts03 Mar 2017Allowed
India Cements Ltd. Vs State of Tamil Nadu
Madras High Court · (2017) 2 CTC 516
Constitution of India, 1950 - Article 226Mineral Concession Rules, 1960 - Rule 27, Rule 72
High Courts03 Mar 2017Dismissed
New India Insurance Co. Ltd. Vs Manonmani
Madras High Court · (2017) 2 ACC 673 : (2017) 2 TAC 12
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts03 Mar 2017Partly Allowed
Madavan Vs State
Madras High Court · (2017) ALLMRCri 190 : (2017) 1 LW(Crl) 698 : (2017) 2 MLJCriminal 129 : (2017) 2 RCRCriminal 324
Protection of Children from Sexual Offences Act, 2012 - Section 33, Section 6
High Courts03 Mar 2017Disposed Off
Dr. R. Muthukumaran Vs Ramesh Babu
Madras High Court · (2017) 3 CTC 603 : (2017) 3 MLJ 385
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 173, Section 482Penal Code, 1860 (IPC) - Section 167, Section 34, Section 464, Section 465, Section 466, Section 469
High Courts03 Mar 2017Disposed Off
Dr. A. Michaelraj Vs The Secretary to the Government, Chennai-6
Madras High Court · (2017) 3 MLJ 653
Constitution of India, 1950 - Article 226
High Courts03 Mar 2017Dismissed
N. Akila Vs The Judicial Magistrate No. 1, Mayiladuthurai, Nagapattinam District
Madras High Court · (2017) 3 MLJ 717
Constitution of India, 1950 - Article 226
High Courts03 Mar 2017Disposed Off
P. Mugendiran Vs The Joint Director (Higher Secondary)
Madras High Court · (2017) 3 MLJ 807
Constitution of India, 1950 - Article 226