High Courts03 Mar 2017Allowed
Management Carborandum Universal Vs Presiding Officer
Madras High Court · (2017) 2 LLN 235
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 63 of 95
High Courts02 Mar 2017Dismissed
Kaliaperumal Vs Parvathi, & Ors.
Madras High Court · (2017) 03 MAD CK 0134
Evidence Act, 1872, Section 116 - Estoppel of tenant; and of licensee of person in PossessionTamil Nadu Buildings (Lease and Rent Control) Act, 1960, Section 2(6),
High Courts02 Mar 2017
Jagadambai Vs Suresh Kumar & Ors
Madras High Court · (2017) 03 MAD CK 0133
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts02 Mar 2017Dismissed
M APPAVU; D A PRABAKAR Vs CHIEF SECRETARY TO GOVERNMENT OF TAMIL NADU
Madras High Court · (2017) 03 MAD CK 0132
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 Mar 2017Allowed
R.Deva Daniel Vs The Secretary to Government, Education Department, State of Tamil Nadu, & Ors.
Madras High Court · (2017) 03 MAD CK 0131
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973, Section 19, Section 20
High Courts02 Mar 2017Allowed
M.Mariappan Vs The Commissioner, (Municipal Administration), & Anr.
Madras High Court · (2017) 03 MAD CK 0130
Indian Penal Code, 1860, Section 395, Section 120(b) - Punishment for dacoity - Concealing design to commit offence punishable with imprisonment
High Courts02 Mar 2017
M.Vijayalakshmi Vs Sadhu A.N.Sircar Foundation
Madras High Court · (2017) 03 MAD CK 0128
Code of Civil Procedure, 1908, Order 23Rule 3, Order 23Rule 3(b)
High Courts02 Mar 2017Allowed
M. Vijayalakshmi Vs Sadhu A.N. Sircar Foundation
Madras High Court · (2017) AIR(Madras) 73 : (2017) 3 MLJ 64
Succession Act, 1925 - Section 263
High Courts02 Mar 2017Dismissed
Kaliaperumal Vs Parvathi
Madras High Court · (2017) 2 CTC 577 : (2017) 1 RCRRent 681
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 - Section 11, Section 2(16)
High Courts02 Mar 2017Dismissed
Express Infrastructure Private Limited Vs B.L. Kashyap and Sons Limited
Madras High Court · (2017) 2 CTC 524
Arbitration and Conciliation Act, 1996 - Section 34, Section 37, Section 5Constitution of India, 1950 - Article 227
High Courts02 Mar 2017Disposed Off
P. Nagarajan Vs Director Central Leather Research Institute, Adyar
Madras High Court · (2017) 2 LLJ 238
Workmens Compensation Act, 1923 - Section 30, Section 4
High Courts02 Mar 2017Dismissed
M. Appavu, Ex.M.L.A. Vs The Chief Secretary to Government of Tamil Nadu
Madras High Court · (2017) 3 LW 1 : (2017) 3 MLJ 815
Constitution of India, 1950 - Article 226
High Courts02 Mar 2017Dismissed
The Deputy Commissioner, Hindu Religious Vs Kannan alias Kannian
Madras High Court · (2017) 2 LW 739 : (2017) 3 MLJ 582
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 6(18), Section 6(20)
High Courts02 Mar 2017Dismissed
Chinnappa Vs Peddanna @ Venkatasamy
Madras High Court · (2017) 3 MLJ 862
High Courts01 Mar 2017Allowed
Meenakshi Mission Hospital and Research Centre rep. by its Chairman Dr. S. Gurushankar Vs The Project Director, Tamil Nadu Health Systems Project Government of Tamilnadu, & Ors.
Madras High Court · (2017) 03 MAD CK 0160
High Courts01 Mar 2017
Smt Mary Roseline Vs Union of India
Madras High Court · (2017) 03 MAD CK 0159
Finance Act, 2015, Section 131(B)
High Courts01 Mar 2017Dismissed
Angalaeswari, & Anr. Vs The Assistant Director, Survey and Land Records, Madurai, & Anr.
Madras High Court · (2017) 03 MAD CK 0158
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts01 Mar 2017Allowed
Chandran Vs Ramu Pillai
Madras High Court · (2017) 03 MAD CK 0157
Code of Civil Procedure, 1908, Section 100, Order 1Rule 9, Order 41Rule 31 - Second appealLimitation Act, 1963,
High Courts01 Mar 2017
The General Manager & Ors. Vs K.Perumal
Madras High Court · (2017) 03 MAD CK 0156
Constitution of India, Article 226 - Power of High Courts to Issue certain writs