COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 74 of 95

High Courts09 Feb 2017Dismissed

Kannaiyan Vs Amaravathi

Madras High Court · (2017) 02 MAD CK 0252

Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentNegotiabl

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High Courts09 Feb 2017

Mr.Kannan Vs Rangan & Anr

Madras High Court · (2017) 02 MAD CK 0251

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts09 Feb 2017Allowed

Jayakumar Vs State

Madras High Court · (2017) 2 MLJCriminal 205

Penal Code, 1860 (IPC) - Section 302, Section 379

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High Courts09 Feb 2017Dismissed

M. Perumal Vs The District Collector

Madras High Court · (2017) 2 LW 571 : (2017) 3 MLJ 129 : (2017) 1 WritLR 548

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High Courts08 Feb 2017Allowed

Seenikumar Selvanayagam, & Ors. Vs State represented by Inspector of Police, Perumalpuram Police Station, & Anr.

Madras High Court · (2017) 02 MAD CK 0250

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 511,

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High Courts08 Feb 2017

ICICI Lombard Motor Insurance Co. Ltd. Vs S.Gomathi (died) & anr.

Madras High Court · (2017) 02 MAD CK 0249

Code of Civil Procedure, 1908, Section 151, Order 41Rule 33 - Saving of Inherent powers of Court

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High Courts08 Feb 2017Dismissed

The Federal Bank Ltd., Through its Branch Manager Vs Chinnamalar Plantation Pvt. Ltd., Rep. by its Managing Director, John P.Joseph, S/o.Kurian Jospeh, & Ors

Madras High Court · (2017) 02 MAD CK 0248

Code of Civil Procedure, 1908, Section 151, Order 6Rule 17 - Saving of Inherent powers of CourtLimitation Act, 1963, Article 58 -(C

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High Courts08 Feb 2017

Vijayalakshmi Ammal Vs Krishnaveni Ammal & ors.

Madras High Court · (2017) 02 MAD CK 0247

Code of Civil Procedure, 1908, Section 47 - Questions to be determined by the Court executing decreeEvidence Act, 1872, Section 114 - Court may presume existence of cer

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High Courts08 Feb 2017Allowed

G.Bhuvaneshwari Vs The Revenue Divisional Officer, Sivakasi Town, Virudhunagar District, & Ors.

Madras High Court · (2017) 02 MAD CK 0246

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

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High Courts08 Feb 2017

ICICI Lombard Motor Insurance Co. Ltd. Vs S.Gomathi (died)

Madras High Court · (2017) 02 MAD CK 0245

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High Courts08 Feb 2017

K.N.Ramanathan Vs K.N.Srinivasan & ors.

Madras High Court · (2017) 02 MAD CK 0244

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High Courts08 Feb 2017Dismissed

Sathis Raja @ Sathish, & Ors. Vs Susheela

Madras High Court · (2017) 02 MAD CK 0243

Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantIndian Penal Code, 1860,

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High Courts08 Feb 2017

M/s.Kansai Neolac Paints Limited Vs M/s.Prateesh Engineering Enterprises, & Ors.

Madras High Court · (2017) 02 MAD CK 0242

Arbitration and Conciliation Act, 1996, Section 34, Section 65, Section 81, Section 34(2) - Application for setting aside arbitral award - Submission of statem

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High Courts08 Feb 2017Allowed

Latha, & Anr. Vs State rep. by The Sub Inspector of Police, & Anr.

Madras High Court · (2017) 02 MAD CK 0241

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 409,

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High Courts08 Feb 2017

Sh.Virender Kumar, Proprietor & ors. Vs M/s.Sundaram Finance Ltd.

Madras High Court · (2017) 02 MAD CK 0240

General Clauses Act, 1897, Section 27 - Meaning of service by postArbitration and Conciliation Act, 1996, Section 33, Section 34 - Correction and interp

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High Courts08 Feb 2017

Logamurugan Vs State Rep. By

Madras High Court · (2017) 02 MAD CK 0239

Code of Criminal Procedure, 1973, Section 161, Section 154, Section 151 - Examination of witnesses by police - Information in cognizable cases - Arrest to prevent the comm

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High Courts08 Feb 2017Dismissed