COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 76 of 95

High Courts06 Feb 2017

Dr.Paulson Yesudian Vs State represented by Inspector of Police Central Bureau of Investigation

Madras High Court · (2017) 02 MAD CK 0227

Code of Criminal Procedure, 1973, Section 173, Section 161 - Report of police officer on completion of Investigation - Examination of witnesses by policeIndian Penal Code,

High Courts06 Feb 2017

T.Dharmalingam Vs K.P.Bharathi

Madras High Court · (2017) 02 MAD CK 0226

Code of Civil Procedure, 1908, Order 21Rule 37, Order 21Rule 38

High Courts06 Feb 2017

C.Krishnan Vs The District Collector

Madras High Court · (2017) 02 MAD CK 0225

Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978, Section 14, Section 10, Section 11, Section 7, Section 4(1), Section 12

High Courts06 Feb 2017

A.Rajangam Vs V.Dhavamani

Madras High Court · (2017) 02 MAD CK 0224

High Courts06 Feb 2017

Chandran Vs Vijayalakshmi

Madras High Court · (2017) 02 MAD CK 0223

High Courts06 Feb 2017

M/S.Everest Industries Limited Rep. by its Senior Manager Vs The State of Tamil Nadu Rep. by its Secretary Commercial Taxes Department, & Anr.

Madras High Court · (2017) 02 MAD CK 0222

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Sales Tax Act, 1956, Section 8(1), Section 8(2) - Rates of tax

High Courts06 Feb 2017Disposed Off

Gladis Mary Vs Enose Kanakaraj(died), & Ors.

Madras High Court · (2017) 02 MAD CK 0221

High Courts06 Feb 2017Allowed

S. Sivakumar Vs State Rep. By The Inspector of Police

Madras High Court · (2017) 02 MAD CK 0220

Code of Criminal Procedure, 1973, Section 431, Section 421, Section 357(1) - Money ordered to be paid recoverable as a fine - Warrant for levy of Fine - Order to pay compe

High Courts06 Feb 2017Disposed Off

S.Jeyaraman Vs The Joint Registrar of Co-operative Societies, Thoothukudi Region, & Ors.

Madras High Court · (2017) 02 MAD CK 0219

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

High Courts06 Feb 2017

M/s.KGS Constructions Limited, rep. by its Managing Director Vs Karishmaa MEP Services Pvt. Ltd., rep. by Mr.Manoj K.Sheth

Madras High Court · (2017) 02 MAD CK 0218

Code of Civil Procedure, 1908, Section 9, Order 38Rule 5 - Courts to try all civil suits unless barredArbitration and Conciliation Act, 1996, Sec

High Courts06 Feb 2017Allowed

IMC Ltd., Rep. by its authorized signatory T.MBalasubramanian Vs Tuticorin Port Trust through its Chairman Tuticorin Port Trust

Madras High Court · (2017) 02 MAD CK 0217

Transfer of Property Act, 1882, Section 53(a) - Fraudulent transferRegistration Act, 1908, Section 17 - Documents of which registration is compulsory

High Courts06 Feb 2017Allowed

R. Rajeswari Vs M/s. Kanthasamy Traders

Madras High Court · (2017) 2 LW 234 : (2017) 2 MLJ 645

Limitation Act, 1963 - Article 1

High Courts06 Feb 2017Dismissed

R. Sudha Vs Shanmugam

Madras High Court · (2017) 3 MLJ 208

Hindu Minority and Guardianship Act, 1956 - Section 12, Section 6, Section 8

High Courts06 Feb 2017Dismissed

J. Seetharam Gupta Vs P. Selvaraj

Madras High Court · (2017) 3 MLJ 326

High Courts06 Feb 2017Disposed Off

M/s. Rahul Foundations Vs M/s. Chaitanya Builders and Leasing Private Limited

Madras High Court · (2017) 1 CTC 774

Limitation Act, 1963 - Section 62

High Courts06 Feb 2017Dismissed

The Union of India Vs M/s. Complex Pile Foundations

Madras High Court · (2017) 1 CTC 807

Arbitration and Conciliation Act, 1996 - Section 34

High Courts06 Feb 2017Dismissed

P. Saraswathi Vs State of Tamil Nadu

Madras High Court · (2017) CriLJ 2709

Immoral Traffic (Prevention) Act, 1956 - Section 17

High Courts06 Feb 2017Disposed Off

Ramamani Vs Pitchaimani

Madras High Court · (2017) 2 LW 893 : (2017) 3 MLJ 472

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 20

High Courts06 Feb 2017Disposed Off

Chelladurai Vs Sub Registrar

Madras High Court · (2017) 3 MLJ 832

Tamil Nadu Registration (Amendment) Act, 2009 - Section 22(A)

High Courts03 Feb 2017Allowed

Babu Vs The District Collector, Theni District, & Ors.

Madras High Court · (2017) 02 MAD CK 0216

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