High Courts03 Feb 2017Allowed
C.Ramprakash Vs The District Collector, Sivaganga District, & Ors.
Madras High Court · (2017) 02 MAD CK 0215
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 77 of 95
High Courts03 Feb 2017Allowed
Suseelan Vs The Special Officer, Co-operative Sub-Registrar, Arumanai Primary Agricultural Co-operative Bank Limited, & Anr.
Madras High Court · (2017) 02 MAD CK 0214
Tamil Nadu Co-operative Societies Act, 1983, Section 81, Section 87
High Courts03 Feb 2017
The Chief Area Manager Vs V.Dhanasekaran
Madras High Court · (2017) 02 MAD CK 0213
High Courts03 Feb 2017
Duraisamy & Ors. Vs State
Madras High Court · (2017) 02 MAD CK 0212
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302, Section 201,
High Courts03 Feb 2017
R.Chandramohan Vs M/s East Gate Apartment Flat Owners Welfare Association,
Madras High Court · (2017) 02 MAD CK 0211
Tamilnadu Town and Country Planning Act, 1971, Section 57, Section 49, Section 85, Section 56, Section 80A, Section 56(2)(a), Section 80(A)(3)
High Courts03 Feb 2017Allowed
The Director of Public Health and Preventive Medicine, & Ors. Vs K.Mohammed Rabeek
Madras High Court · (2017) 02 MAD CK 0210
High Courts03 Feb 2017
K.Sankardoss Vs The Presiding Officer,Labour Court Pondicherry & anr
Madras High Court · (2017) 02 MAD CK 0209
Industrial Disputes Act, 1947, Section 11A, Section 2(o)(o) - Powers of Labour Courts, Tribunals and National Tribunals to give appro- priate relief in case of discharge or dismissal of workmen
High Courts03 Feb 2017Allowed
The Branch Manager, Bajaj Allianz General Insurance Company Limited Vs Danalakshmi, & Ors.
Madras High Court · (2017) 02 MAD CK 0208
High Courts03 Feb 2017Allowed
S.Rathinam Vs The Director, The Directorate of High School, & Ors.
Madras High Court · (2017) 02 MAD CK 0206
High Courts03 Feb 2017Partly Allowed
M/s. Albert and Company Private Ltd. Vs Food Corporation of India
Madras High Court · (2017) 2 MLJ 750
High Courts03 Feb 2017Dismissed
U. Joseph Vs The Managing Director, Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.
Madras High Court · (2017) 153 FLR 588 : (2017) 1 LLJ 676
Constitution of India, 1950 - Article 12, Article 226
High Courts03 Feb 2017Disposed Off
Sriraj Steels (P) Ltd. Vs United India Insurance Co. Ltd.
Madras High Court · (2017) 2 MLJ 557
High Courts03 Feb 2017Allowed
Duraisamy Vs State
Madras High Court · (2017) 2 MLJCriminal 201
Penal Code, 1860 (IPC) - Section 120B, Section 201, Section 302
High Courts03 Feb 2017Allowed
Manikandan Vs State
Madras High Court · (2017) 2 MLJCriminal 193
Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 436 IScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(iv)
High Courts03 Feb 2017Allowed
Devaraji Vs R. Lakshmikantham
Madras High Court · (2017) 3 MLJ 286
Specific Relief Act, 1963 - Section 16(c)
High Courts03 Feb 2017Dismissed
A.G. Sekaran Vs M/s. Essaargee Fibro Industries
Madras High Court · (2017) 3 MLJ 224
Partnership Act, 1932 - Section 69
High Courts03 Feb 2017Allowed
Venkatesan Vs State
Madras High Court · (2017) 1 MLJCriminal 752
Arms Act, 1959 - Section 25, Section 27Explosive Substances Act, 1908 - Section 3(b)Penal Code, 1860 (IPC) - Section 147, Section 148, Section 302, Section 307, Section 332
High Courts02 Feb 2017Dismissed
Paulian Branch Secretary, & Anr. Vs Kumaraswamy Pillai S/o.Krishnapillai
Madras High Court · (2017) 02 MAD CK 0205