High Courts30 Jan 2017Dismissed
P.Saravanarajan Vs Devakumari
Madras High Court · (2017) 01 MAD CK 0077
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 81 of 95
High Courts30 Jan 2017
Sathiya Vs The State represented
Madras High Court · (2017) 01 MAD CK 0076
Indian Penal Code, 1860, Section 302, Section 304(1) - Punishment for murder - Punishment for culpable homicide not amounting to murder
High Courts30 Jan 2017Allowed
Raju Vs The State rep. by the Sub Inspector of Police, Vilathikulam Police Station, & Anr.
Madras High Court · (2017) 01 MAD CK 0075
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 200 - Savin
High Courts30 Jan 2017
S.Viswanathan Vs State Bank of India & ORS.
Madras High Court · (2017) 01 MAD CK 0074
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 18(1), Section 2(p) - Persons
High Courts30 Jan 2017
K. Thilagavathy Vs The Inspector of Police, Thirukokarnam
Madras High Court · (2017) 01 MAD CK 0073
Code of Criminal Procedure, 1973, Section 311 - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 302, Secti
High Courts30 Jan 2017Disposed Off
A.Jaffer Sadhick Vs The Zonal Officer, Zonal Office, Indian Bank, & Anr.
Madras High Court · (2017) 01 MAD CK 0072
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 3(a) - Registration of securitisation companies or reconstruction companies
High Courts30 Jan 2017Allowed
Bala Shankar Vs The District Collector, Kanyakumari District at Nagercoil, & Ors.
Madras High Court · (2017) 01 MAD CK 0071
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 Jan 2017
Mohideen Fathima Vs Mounasami, & Ors.
Madras High Court · (2017) 01 MAD CK 0070
High Courts30 Jan 2017Dismissed
Amsaveni Ammal, & Ors. Vs Jeevarathnammal, & Ors.
Madras High Court · (2017) 01 MAD CK 0069
Code of Civil Procedure, 1908, Order 41Rule 31
High Courts30 Jan 2017Allowed
K.Vadivel Vs The District Collector, Madurai District, & Ors.
Madras High Court · (2017) 01 MAD CK 0068
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts30 Jan 2017
East Indian Corporation Limited, represented by its Managing Director, Tmt.Meenakshi Vs The State of Tamil Nadu, represented by its Chief Secretary to Government, & Ors.
Madras High Court · (2017) 01 MAD CK 0067
High Courts27 Jan 2017Allowed
A. Sugumaran Vs The Management of Tamilnadu State Transport Corporation Limited, Udhagamandalam, The Nilgiris
Madras High Court · (2017) 2 CLR 212
High Courts27 Jan 2017Dismissed
Mrs. Mahaboobsa Begum Vs Soorsha Makkan Wakf
Madras High Court · (2017) 2 CTC 342 : (2017) 1 LW 727
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Waqf Act, 1995 - Section 4, Section 6, Section 7, Section 85
High Courts27 Jan 2017
K.N.Kaivalyasamy Vs K.T.Shanmugasundaran
Madras High Court · (2017) 01 MAD CK 0110
Code of Civil Procedure, 1908, Order 41 Rule 27
High Courts27 Jan 2017Disposed Off
Chellapandi Vs State represented by, The Inspector of Police, Appayanakkanpatti Police Station
Madras High Court · (2017) 01 MAD CK 0109
Indian Penal Code, 1860, Section 323, Section 336, Section 294(b), Section 506(1) - Punishment for voluntarily causing hurt - Act endangering life or
High Courts27 Jan 2017Allowed
Kalpana Vs The Principal Secretary to Government, Home, Prohibition and Excise Department, State of Tamil Nadu, & Ors.
Madras High Court · (2017) 01 MAD CK 0108
Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesIndian Penal Code, 1860, Section 307, Section 341, <
High Courts27 Jan 2017Allowed
C.Ramasamy (deceased), & Ors. Vs K.Palanisamy, & Ors.
Madras High Court · (2017) 01 MAD CK 0107
High Courts27 Jan 2017Dismissed
Edwin Dinroze, & Ors. Vs The Chairman Airports Authority of India, & Ors.
Madras High Court · (2017) 01 MAD CK 0106
High Courts27 Jan 2017
The Director of School Education, DPI Campus Vs S.Prabu
Madras High Court · (2017) 01 MAD CK 0105
High Courts27 Jan 2017
Deepika K. Vs Janaki Viswanathan, & Ors.
Madras High Court · (2017) 01 MAD CK 0104
Guardians and Wards Act, 1890, Section 8, Section 8 - Persons entitled to apply for order