High Courts23 Feb 2017Dismissed
Chandan and Chandan Industries Vs The Regional Director
Madras High Court · (2017) 2 LLJ 252
Employees State Insurance Act, 1948 - Section 7
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 67 of 95
High Courts23 Feb 2017Allowed
Chinnathambi @ Subramani [A1] Vs State
Madras High Court · (2017) 2 AICLR 455 : (2017) ALLMRCri 212 : (2017) CriLJ 2143 : (2017) 2 CTC 241 : (2017) 1 LW(Crl) 485 : (2017) 1 MLJCriminal 641 : (2017) 2 RCRCriminal 278
Criminal Procedure Code, 1973 (CrPC) - Section 173(2), Section 173(8), Section 178(2), Section 178(3)Penal Code, 1860 (IPC) - Section 302, Section 307, Section 392
High Courts23 Feb 2017Dismissed
S. Indirani Vs V.R. Dhamodharan
Madras High Court · (2017) 2 DMC 221
Hindu Marriage Act, 1955 - Section 13(1)(ia), Section 13(ib)
High Courts23 Feb 2017Disposed Off
Mrs. P. Maduri Gajapathi Raju Vs Mrs. Radha Gajapathi Raju
Madras High Court · (2017) AIRCC 1992 : (2017) 3 MLJ 421
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Section 100, Section 11
High Courts23 Feb 2017Disposed Off
A.N. Muthusamy(died) Vs L. Ramesh (deceased)
Madras High Court · (2017) 3 MLJ 443
High Courts23 Feb 2017Disposed Off
Ziavulla Hussain Vs K. Karunakaran
Madras High Court · (2017) 2 MLJCriminal 278 : (2017) 3 RCRCivil 346 : (2017) 3 RCRCriminal 110
Criminal Procedure Code, 1973 (CrPC) - Section 256Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts23 Feb 2017
UNION OF INDIA & Anr Vs THE REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL MADRAS BENCH CHENNAI & Ors
Madras High Court · (2017) 02 MAD CK 0043
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 Courts23 Feb 2017Dismissed
Karuppiah Ambalam, & Anr. Vs Rukmani, & Ors.
Madras High Court · (2017) 02 MAD CK 0042
Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 27, Order 41Rule 31 -Tamil Nadu Estates (Abolition and Conversio
High Courts22 Feb 2017Dismissed
Marakkal Vs S.G. Kannappan(died)
Madras High Court · (2017) 3 MLJ 379
Transfer of Property Act, 1882 - Section 52
High Courts22 Feb 2017Disposed Off
Arukkathal Vs Kumarasamy
Madras High Court · (2017) 3 MLJ 27
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts22 Feb 2017Dismissed
Gethini Ethirajalu Naidu Vs Gethini Muni Kanniaya Naidu
Madras High Court · (2017) 3 MLJ 93
High Courts22 Feb 2017Disposed Off
Nadana Sabapathy Vs Mesakannu (deceased)
Madras High Court · (2017) 3 MLJ 440
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts22 Feb 2017Disposed Off
P. Ragothaman Vs A.B. Govardhan
Madras High Court · (2017) 3 CTC 777 : (2017) 3 MLJ 522
Civil Procedure Code, 1908 (CPC) - Order 34 Rule 1
High Courts22 Feb 2017Disposed Off
Ramasamy Vs Saraswathi
Madras High Court · (2017) 3 MLJ 531
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts22 Feb 2017Disposed Off
N. Ethiraj Chettiar Vs Samundeeswari Ammal
Madras High Court · (2017) 3 CTC 320
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33, Section 96Stamp Act, 1899 - Section 33, Section 36
High Courts22 Feb 2017Dismissed
P.Thangaraj Vs R.Mallika
Madras High Court · (2017) 02 MAD CK 0015
Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents
High Courts22 Feb 2017Allowed
The Regional Manager, Sri Ram General Insurance Company Ltd. Vs Rani, & Ors.
Madras High Court · (2017) 02 MAD CK 0014
High Courts22 Feb 2017Allowed
M/s.Kala Marketing, represented by its Partner R.Thileep Kumar Vs The Appellate Deputy Commissioner(CT)(FAC) Madurai(South), & Anr.
Madras High Court · (2017) 02 MAD CK 0013
High Courts21 Feb 2017Disposed Off
Regional Provident Fund Commissioner Vs Presiding Officer, Employees Provident Fund Appellate Tribunal
Madras High Court · (2017) 2 CLR 515 : (2017) LabLR 504
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7L
High Courts21 Feb 2017Dismissed
Lakshmi Vs K. N. S. Nammalvar (Died)
Madras High Court · (2017) 3 MLJ 373