High Courts02 Feb 2017
A.Chithra & Ors. Vs G.A.Sivakumar
Madras High Court · (2017) 02 MAD CK 0204
Motor Vehicles Act, 1988, Section 129, Section 129 - Wearing of protective headgear
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 78 of 95
High Courts02 Feb 2017Disposed off
P. Saraswathy (Died) & Ors Vs The State of Tamil Nadu & Ors
Madras High Court · (2017) 02 MAD CK 0203
Tamil Nadu Town and Country Planning Act, 1971, Sections 56
High Courts02 Feb 2017
The Divisional Manger Vs Suseela Mary
Madras High Court · (2017) 02 MAD CK 0201
High Courts02 Feb 2017Allowed
K.Kathirvel Vs The Assistant Electrical Engineer, Distribution, & Anr.
Madras High Court · (2017) 02 MAD CK 0200
High Courts02 Feb 2017Dismissed
D.Thangapandi, & Ors. Vs The State of Tamil Nadu, rep. by its Principal Secretary to Government, Department of Municipal Administration and Water Supply,& Ors.
Madras High Court · (2017) 02 MAD CK 0199
Constitution of India, Article 14, Article 226, Article 19(1)(g) -Madurai City Municipal Corporation Act, 1971, Section 22
High Courts02 Feb 2017
Vivekanandan @ Dinesh & anr. Vs Union Territory of Puducherry
Madras High Court · (2017) 02 MAD CK 0198
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts02 Feb 2017Dismissed
R.Nehru, & Ors. Vs S.Balamurugan, Enquiruy Officer
Madras High Court · (2017) 02 MAD CK 0197
Code of Criminal Procedure, 1973, Section 482, Section 201, Section 200 - Saving of inherent powers of High Court - Procedure by Magistrate not competent to take cognizanc
High Courts02 Feb 2017
M/s.KMB Marbles and Granites India Private Ltd. Vs M/s.KMB Granite Enterprises Private Ltd.
Madras High Court · (2017) 02 MAD CK 0196
Security Interest (Enforcement) Rules, 2002, Rule 8(6)
High Courts02 Feb 2017
Aparna Vs The Secretary to Government, State of Tamil Nadu
Madras High Court · (2017) 02 MAD CK 0194
Constitution of India, Article 21, Article 22 -Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum
High Courts02 Feb 2017
M/s.AMD Housing Developers Vs The Authorised Officer
Madras High Court · (2017) 02 MAD CK 0193
Security Interest (Enforcement) Rules, 2002, Rule 9(1), Rule 8(6) -The Authorised Officer & Ors., Section 13(4), Section 13(4), Section 17 (1), Section 17 (5)
High Courts02 Feb 2017Dismissed
R.K. Jayanthi Vs The Chairman Teachers Recruitment Board, & Ors.
Madras High Court · (2017) 02 MAD CK 0192
High Courts02 Feb 2017Allowed
Kandasamy Vs State, through The Inspector of Police
Madras High Court · (2017) 02 MAD CK 0191
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts02 Feb 2017Disposed Off
Tinagaran Puvanasan Vs State Rep. by the Commissioner of Police Coimbatore, & Ors.
Madras High Court · (2017) 02 MAD CK 0190
Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writs
High Courts02 Feb 2017Dismissed
S.Ramachandran Vs S.Chinnaraj
Madras High Court · (2017) 02 MAD CK 0189
High Courts02 Feb 2017Allowed
Munusamy Vs State
Madras High Court · (2017) 2 MLJCriminal 238
Penal Code, 1860 (IPC) - Section 302
High Courts02 Feb 2017Disposed off
P. Saraswathy Vs State of Tamil Nadu
Madras High Court · (2017) 1 CTC 769
Tamil Nadu Town and Country Planning Act, 1971 - Section 56, Section 85
High Courts02 Feb 2017Dismissed
C. Mani Vs P.R. Sadhasivam
Madras High Court · (2017) 2 MLJ 271
Easements Act, 1882 - Section 23, Section 7
High Courts02 Feb 2017Partly Allowed
T.V. Sivasubramanian Vs A. Sivapandian
Madras High Court · (2017) 1 RCRRent 288
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 - Section 4
High Courts01 Feb 2017Allowed
N.Gunasekaran Vs The District Collector, Thanjavur District, & Ors.
Madras High Court · (2017) 02 MAD CK 0188
Constitution of India, Article 226 - Power of High Courts to Issue certain writs