COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 66 of 95
High Courts24 Feb 2017Dismissed
A.M. Adhil Badusha Vs Sucharitha Anand
Madras High Court · (2017) 3 MLJ 363
High Courts24 Feb 2017Disposed Off
The District Elementary Educational Officer, Thirunelveli District. Vs S. Mohamed Ismail
Madras High Court · (2017) 3 MLJ 696
High Courts24 Feb 2017Dismissed
Soundararajan Vs Kannan
Madras High Court · (2017) 3 MLJ 676
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts24 Feb 2017Disposed Off
D. Loganathan Vs A. Balaraman (Deceased)
Madras High Court · (2017) 3 MLJ 680
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts24 Feb 2017
The ICICI Lombard General Insurance Co. Ltd Vs Selvaraj & Anr
Madras High Court · (2017) 02 MAD CK 0028
High Courts24 Feb 2017Dismissed
Manickam Vs Chinnammal, & Anr.
Madras High Court · (2017) 02 MAD CK 0026
Transfer of Property Act, 1882, Section 54 - "Sale defined"
High Courts24 Feb 2017
S.Ganesan Vs The Commissioner of Adi Dravidar Welfare, Chepauk & ors.
Madras High Court · (2017) 02 MAD CK 0025
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955, Rule 17(b)
High Courts24 Feb 2017Dismissed
Jakumar Christudoss, & Ors. Vs State rep. by The Inspector of Police, Central Crime Branch, & Anr.
Madras High Court · (2017) 02 MAD CK 0024
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts24 Feb 2017Dismissed
A.Subbammal Vs Subbaiah Deputy Superintendent of Police, & Ors.
Madras High Court · (2017) 02 MAD CK 0023
Code of Criminal Procedure, 1973, Section 482, Section 200, Section 156(3), Section 202 - Saving of inherent powers of High Court - Examination of com
High Courts24 Feb 2017
S.Rajeswari & Ors. Vs N.Rasayee & Ors.
Madras High Court · (2017) 02 MAD CK 0022
Code of Criminal Procedure, 1973, Section 145 -Hindu Minority and Guradianship Act, 1956, Section 8(2)
High Courts24 Feb 2017
N.Subramanian Vs The Commissioner, Kendriya Vidyalaya Sangathan Head Quarters
Madras High Court · (2017) 02 MAD CK 0021
High Courts24 Feb 2017
The Vice-Chancellor Vs G.Fibi D/o.N.Guru Kumar Babu
Madras High Court · (2017) 02 MAD CK 0020
High Courts24 Feb 2017Dismissed
E.Venugopal Rao Vs The Union of India, rep. by through the Director General, Railway Protection Force, Railway Board, New Delhi, & Ors.
Madras High Court · (2017) 02 MAD CK 0019
Railway Protection Force Rules, 1987, Rule 156, Rule 156(3)
High Courts24 Feb 2017Dismissed
M/s.United Insurance Company Limited Vs E.Pappy Kamala Bai, & Ors.
Madras High Court · (2017) 02 MAD CK 0018
High Courts24 Feb 2017Allowed
Dr.Thiravium, & Ors. Vs L.Wilfred Raj
Madras High Court · (2017) 02 MAD CK 0017
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts24 Feb 2017
M/s. Jewels Magnum Vs The Development Commissioner
Madras High Court · (2017) 02 MAD CK 0016
Constitution of India, Article 226 - Power of High Courts to Issue certain writsForeign Trade (Development and Regulation) Act, 1992, Section 14, Sectio
High Courts23 Feb 2017Dismissed
Tamil Nadu Water Supply & Drainage Board, Rep. By its Superintending Engineer Vs P. Elango
Madras High Court · (2017) 3 MLJ 313