High Courts13 Feb 2017Disposed Off
Ashok Kumar Jain Vs Madras Kirana Merchants Association
Madras High Court · (2017) 1 RCRRent 315
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 - Section 10(3)(e)
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 73 of 95
High Courts13 Feb 2017Allowed
S. Shanmugam Vs District Collector, Dindigul District
Madras High Court · (2017) 153 FLR 170
Payment of Gratuity Act, 1972 - Section 7(3A), Section 8
High Courts13 Feb 2017Disposed Off
Sakthivel Vs The State
Madras High Court · (2017) 3 MLJ 1
Constitution of India, 1950 - Article 226, Article 39, Article 47Criminal Procedure Code, 1973 (CrPC) - Section 439
High Courts10 Feb 2017
K.M. Balasubramanian S/o. Mosuvanna Gounder Vs C. Loganathan S/o.chinnappa Gounder and another
Madras High Court · (2017) 02 MAD CK 0264
Code of Civil Procedure, 1908, Section 47, Section 151, Order 21Rule 90, Order 21Rule 66, Order 21
High Courts10 Feb 2017Allowed
J.Shoba Vs The Additional Director General of Police, Chief of Prisons, & Ors.
Madras High Court · (2017) 02 MAD CK 0263
High Courts10 Feb 2017
Jayaramaiah Petitioner Vs The Commissioner
Madras High Court · (2017) 02 MAD CK 0262
Tamil Nadu District Municipalities Act, 1920, Section 345
High Courts10 Feb 2017
M.Rajesh Vs P.Deepak Raj
Madras High Court · (2017) 02 MAD CK 0261
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 378, Section 464(1) - Calling for records to exercise powers of revision - High Co
High Courts10 Feb 2017Allowed
A.Kuberan Vs The Commissioner Villupuram Municipality
Madras High Court · (2017) 02 MAD CK 0260
Tamil Nadu District Municipalities Act, 1920, Section 345 -Madurai City Municipal Corporation Act, 1971, Section 483
High Courts10 Feb 2017Disposed Off
S.Ramaa Vs Mr.Chetan B.Sanghi I.A.S., Chief Secretary to Govt., Government of Puducherry, Puducherry, & Ors.
Madras High Court · (2017) 02 MAD CK 0259
High Courts10 Feb 2017Dismissed
The Management of Foundation Garments Pvt. Ltd. Vs Government of Tamil Nadu Labour & Employment (A1) Department represented by its Principal Secretary
Madras High Court · (2017) 02 MAD CK 0258
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 34, Section 34(1),
High Courts10 Feb 2017Dismissed
C. Bangaru Rajan Vs The Special Commissioner and Secretary Land & Revenue Department, & Ors.
Madras High Court · (2017) 02 MAD CK 0257
Tamil Nadu Land Encroachment Act, 1905, Section 6, Section 5, Section 7
High Courts10 Feb 2017Dismissed
The Senior Regional Manager Vs S. Durairaj
Madras High Court · (2017) 2 LLJ 15
Workmens Compensation Act, 1923 - Section 2(l)(n), Section 3(1)
High Courts10 Feb 2017Dismissed
RAP MFRS Vs Deputy Commissioner of Labour
Madras High Court · (2017) 2 LLJ 98
Industrial Disputes Act, 1947 - Section 10A(3)
High Courts10 Feb 2017Allowed
K. Sivakumar Vs Y. Neeraja
Madras High Court · (2017) 2 LW 679 : (2017) 3 MLJ 170
High Courts10 Feb 2017Allowed
Krishnasamy Vs State by Inspector of Police
Madras High Court · (2017) 2 MLJCriminal 397
Penal Code, 1860 (IPC) - Section 302
High Courts10 Feb 2017Dismissed
Muniyandi Vs State
Madras High Court · (2017) 1 LW(Crl) 885 : (2017) 1 MLJCriminal 729
Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 302, Section 324, Section 326
High Courts09 Feb 2017Dismissed
H.Karthik, President, Arulmigu Sri Subramaniaswami- Vazhipattu Makkal Nala Sangam Vs M.Pugalendran, The Joint Commissioner, HR & CE Department, & Anr.
Madras High Court · (2017) 02 MAD CK 0256
High Courts09 Feb 2017Dismissed
Ennore Port Limited Vs M/s.Hindustan Construction Company Ltd., & Ors.
Madras High Court · (2017) 02 MAD CK 0255
Arbitration and Conciliation Act, 1996, Section 34, Section 34(2), Section 34(2)(b)(2) - Application for setting aside arbitral award - Application for setting aside arbitral awa
High Courts09 Feb 2017Allowed
S.P.Siman Vs The Superintendent of Police, Tirunelveli District, & Ors.
Madras High Court · (2017) 02 MAD CK 0254
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts09 Feb 2017
Manajwasree Constructions Pvt.Ltd & Anr Vs Jyothi Prem & Anr
Madras High Court · (2017) 02 MAD CK 0253
Code of Civil Procedure, 1908, Order 38Rule 5