COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 71 of 95

High Courts15 Feb 2017

Lalitha Vs The State of Tamilnadu

Madras High Court · (2017) 02 MAD CK 0292

Indian Penal Code, 1860, Section 302, Section 364, Section 304(i) - Punishment for murder - Kidnapping or abducting in order to inurder - Punishment for culpable homicide

High Courts15 Feb 2017Allowed

NAVEEN G ROLANDS Vs CHOLAMANDALAM DBS FINANCE LTD

Madras High Court · (2017) 02 MAD CK 0291

Arbitration and Conciliation Act, 1996, Section 3, Section 24, Section 34, Section 34(2), Section 31(7)(a) - Receipt of written communication

High Courts15 Feb 2017

M/s.Australian Foods (P) Ltd. Vs Commissioner of central Excise

Madras High Court · (2017) 02 MAD CK 0290

Central Excise Act, 1944, Section 4A - Valuation of excisable goods with reference to retail sale price

High Courts15 Feb 2017Dismissed

K. Chockalingam Vs K. Mani

Madras High Court · (2017) 2 MLJ 623

High Courts15 Feb 2017Dismissed

Principal Secretary to the Government of Tamil Nadu Vs J. Joseph Vaz

Madras High Court · (2017) 2 MLJ 641

High Courts15 Feb 2017Dismissed

K. Kaliappan Vs State

Madras High Court · (2017) 2 MLJCriminal 196

Penal Code, 1860 (IPC) - Section 300, Section 302

High Courts15 Feb 2017Dismissed

Chinnusamy Vs Sundaram

Madras High Court · (2017) 2 CTC 770

High Courts15 Feb 2017Dismissed

The District Registrar, The District Registrar Office Vs R. Chidambara Raja Ratinam

Madras High Court · (2017) 2 LW 263 : (2017) 3 MLJ 569

Stamp Act, 1899 - Section 33A(l), Section 47A

High Courts15 Feb 2017Dismissed

Commissioner of Income Tax Vs Tamilnadu Industrial Investment Corpn., Ltd.

Madras High Court · (2017) 394 ITR 255

Income Tax Act, 1961 - Section 37

High Courts15 Feb 2017Allowed

M/s. Sri. Selvamuthukumar Vs Commissioner of Income Tax

Madras High Court · (2017) 394 ITR 247 : (2017) 246 Taxman 185

Income Tax Act, 1961 - Section 144A, Section 263, Section 264

High Courts15 Feb 2017Disposed Off

R. Sivakumar Vs The Sub Registrar (Registration Department) Pattukkottai, Thanjavur District

Madras High Court · (2017) 3 CTC 788 : (2017) 3 LW 85 : (2017) 3 MLJ 578

Stamp Act, 1899 - Section 33A

High Courts14 Feb 2017Allowed

Kalanithi Maran Vs A.Rathinaraj

Madras High Court · (2017) 02 MAD CK 0289

Constitution of India, Article 19(1)(a) - Protection of certain rights regarding freedom of speech, etcCode of Criminal Procedure, 1973, Section 482 - Saving of inheren

High Courts14 Feb 2017

V.Chitra Vs The State of Tamil Nadu & Ors

Madras High Court · (2017) 02 MAD CK 0288

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

High Courts14 Feb 2017Disposed Off

R. Thangavel Vs The Assistant Engineer Tamil Nadu Electricity Board, & Ors.

Madras High Court · (2017) 02 MAD CK 0287

High Courts14 Feb 2017Allowed

Mohamed Aliyar Vs Noorjahan rep.by her Power Agent S.L.M.Sekka Maraicar

Madras High Court · (2017) 02 MAD CK 0286

High Courts14 Feb 2017

The Managing Director Vs Ravichandran & Ors.

Madras High Court · (2017) 02 MAD CK 0285

High Courts14 Feb 2017Allowed

Chennimalai Gounder(died), & Ors. Vs Kaliappa gounder(deceased), & Ors.

Madras High Court · (2017) 02 MAD CK 0284

Limitation Act, 1963, Article 65

High Courts14 Feb 2017Allowed

Mr.K.Nachiappan Vs The District Collector, O/o.District Collectorate, & Ors.

Madras High Court · (2017) 02 MAD CK 0283

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

High Courts14 Feb 2017Dismissed

Muniammal(died), & Ors. Vs Lakshmi, & Ors.

Madras High Court · (2017) 02 MAD CK 0282

High Courts14 Feb 2017Allowed

Rasu @ Karuthandi Poosari Vs The District Collector, Collectorate, Trichy District, & Ors.

Madras High Court · (2017) 02 MAD CK 0281

Constitution of India, Article 226 - Power of High Courts to Issue certain writs