COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 69 of 95

High Courts20 Feb 2017Dismissed

P.Jebaseelan Danielaj Vs S.Sahaeu Samuel

Madras High Court · (2017) 02 MAD CK 0007

Code of Criminal Procedure, 1973, Section 173(8), Section 156(3) - Report of police officer on completion of Investigation - Police officers power to Investigate cognizable case

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High Courts20 Feb 2017

A. Somasundaram Vs The Secretary to Government Home Department and others

Madras High Court · (2017) 02 MAD CK 0006

Constitution of India, Article 226 - Power of High Courts to Issue certain writsEvidence Act, 1872, Section 32(5) -Tamil Nadu State and Subordinate Services R

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High Courts20 Feb 2017

Manikandan Vs State Rep. by its Inspector of Police

Madras High Court · (2017) 02 MAD CK 0005

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts20 Feb 2017Dismissed

Poongothai Vs The Commissioner of Social Welfare, Chennai-2, & Anr.

Madras High Court · (2017) 02 MAD CK 0004

Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hours

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High Courts17 Feb 2017Allowed

M/s.V.V.V. and Sons Edible Oils Limited, rep. by its Director Vs The Commercial Tax Officer - 1 (FAC)

Madras High Court · (2017) 02 MAD CK 0314

Constitution of India, Article 32 - Remedies for enforcement of rights conferred by this PartTamil Nadu Value Added Tax Act, 2006, Section 58

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High Courts17 Feb 2017Dismissed

R. Rangarajan Vs The District Collector & Anr

Madras High Court · (2017) 02 MAD CK 0313

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsGeneral Clauses Act, 1897,

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High Courts17 Feb 2017Dismissed

The Principal Secretary, The Government of Tamil Nadu, Public Works Department Vs M.Rajan

Madras High Court · (2017) 02 MAD CK 0312

Tamil Nadu Government Servants (Conditions of Service) Act, 2016, Section 7(1)

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High Courts17 Feb 2017

Rajammal, & Ors. Vs Pushpam

Madras High Court · (2017) 02 MAD CK 0311

Code of Civil Procedure, 1908, Order 41Rule 31

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High Courts17 Feb 2017

M.Kannan Vs State rep by The Inspector of Police

Madras High Court · (2017) 02 MAD CK 0310

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 313, Section 311, Section 2

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High Courts17 Feb 2017Dismissed

S.Andal Vs The Assistant Registrar (Law), State Human Rights Commission, & Ors.

Madras High Court · (2017) 02 MAD CK 0309

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High Courts17 Feb 2017Dismissed

Chandrasekaran Vs Thagattur Anna Chatram Vinayagar Mutt, Thannerpandal

Madras High Court · (2017) 2 LW 501 : (2017) 2 MLJ 728

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High Courts17 Feb 2017Disposed Off

N. Mohanam Vs Tamil Nadu State Scrutiny Committee Adi Dravidar Welfare Department

Madras High Court · (2017) 2 CTC 431

Civil Procedure Code, 1908 (CPC) - Section 114Constitution of India, 1950 - Article 226

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High Courts17 Feb 2017Disposed Off

S. Sarojini Vs P. Mariappan

Madras High Court · (2017) 2 MLJ 713

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High Courts17 Feb 2017Allowed

M. Kannan Vs State

Madras High Court · (2017) ALLMRCri 278 : (2017) 1 LW(Crl) 681 : (2017) 2 MLJCriminal 1

Constitution of India, 1950 - Article 21Penal Code, 1860 (IPC) - Section 312, Section 366Protection of Children from Sexual Offences Act, 2012 - Section 35, Section 36, Section 37, Section 6

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High Courts17 Feb 2017Disposed Off