High Courts17 Feb 2017Allowed
The Executive Director, Canara Bank Head Office, Bangalore, & Ors. Vs A.C.Periyaswamy, & Anr.
Madras High Court · (2017) 02 MAD CK 0001
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 70 of 95
High Courts16 Feb 2017
B.S.Chandrasekar Vs M/s.Sundaram Finance Limited
Madras High Court · (2017) 02 MAD CK 0308
Arbitration and Conciliation Act, 1996, Section 34, Section 34(2) - Application for setting aside arbitral award - Application for setting aside arbitral award
High Courts16 Feb 2017
M.R.Elavarasan Vs The Commissioner of Police
Madras High Court · (2017) 02 MAD CK 0307
Advocates Act, 1961, Section 30, Section 7 - Right of advocates to practise - a[1] Functions of Bar Council of India
High Courts16 Feb 2017Dismissed
M/s.MMTC Limited, Rep., by its Deputy General Manager P.Ramachandran Vs M/s.Sanco Tans Limited, Rep., by its Managing Director, & Anr.
Madras High Court · (2017) 02 MAD CK 0306
Arbitration and Conciliation Act, 1996, Section 31(3), Section 34, Section 34(2)(b)(2) - Form and contents of arbitral award - Application for setting aside arbitral award - Appl
High Courts16 Feb 2017
United India Insurance Co. Ltd. Vs C.Seenithai
Madras High Court · (2017) 02 MAD CK 0305
High Courts16 Feb 2017
Dr.R.Arun Vs Dr.D.Manivannan & Anr
Madras High Court · (2017) 02 MAD CK 0304
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1Rule 10,
High Courts16 Feb 2017
P.Musabukani Vs P.Kadhar Sulthan
Madras High Court · (2017) 02 MAD CK 0303
Code of Civil Procedure, 1908, Order 7Rule 11 -Limitation Act, 1963, Article 65
High Courts16 Feb 2017Allowed
Jayaraman Vs Chinnapillai
Madras High Court · (2017) 3 MLJ 142
Registration Act, 1908 - Section 47
High Courts16 Feb 2017Dismissed
United India Insurance Co. Ltd. Vs C. Seenithai
Madras High Court · (2017) 1 AnWR 208
Motor Vehicles Act, 1988 - Section 168, Section 173
High Courts15 Feb 2017
Rebecca Ann Malstead & Ors. Vs Union of India & Ors.
Madras High Court · (2017) 02 MAD CK 0302
Constitution of India, Article 25 - Freedom of conscience and free profession, practice and prop-agation of religionCitizenship Act, 1955, Section 7A, Sec
High Courts15 Feb 2017
The Management of K-1212 Vs The Presiding Officer & Anr
Madras High Court · (2017) 02 MAD CK 0301
Industrial Disputes Act, 1947, Section 33(2), Section 11-A - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings
High Courts15 Feb 2017
Raja Vs State rep by
Madras High Court · (2017) 02 MAD CK 0300
Indian Penal Code, 1860, Section 302, Section 397, Section 450 - Punishment for murder - Robbery or dacoity, with attempt to cause death or grievous hurt - House-trespass
High Courts15 Feb 2017
Pownambal Vs President, Siruvachur Village Panchayat,
Madras High Court · (2017) 02 MAD CK 0299
Code of Civil Procedure, 1908, Section 80(2) - NoticeEvidence Act, 1872, Section 52 -Tamilnadu Panchayats Act, 1994, Section 84
High Courts15 Feb 2017Dismissed
N.Samidurai, & Ors. Vs The Principal Secretary to Government, The State of Tamil Nadu, & Ors.
Madras High Court · (2017) 02 MAD CK 0296
Indian Penal Code, 1860, Section 302, Section 201, Section 376 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen
High Courts15 Feb 2017
M/s. Sri. Selvamuthukumar Vs The Commissioner of Income Tax & anr.
Madras High Court · (2017) 02 MAD CK 0295
Income Tax Act, 1961, Section 37, Section 37, Section 37, Section 37, Section 148, Section 148,
High Courts15 Feb 2017
Commissioner of Income Tax Vs Smt. L. Parameswari
Madras High Court · (2017) 02 MAD CK 0294
Income Tax Act, 1961, Section 40, Section 40, Section 40, Section 40 - Amounts not deductible
High Courts15 Feb 2017
S.Seemoan Vs R.G.V.Selvaraj (Deceased) & ors.
Madras High Court · (2017) 02 MAD CK 0293
Negotiable Instruments Act, 1881, Section 118 - Presumptions as to negotiable instruments of consideration