High Courts23 Jan 2017Disposed Off
Sathyanarayana Vs T.J. Dhanakoti and Koti
Madras High Court · (2017) 3 CTC 151
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Limitation Act, 1963 - Section 5
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 84 of 95
High Courts23 Jan 2017Allowed
K. Harish Vs State
Madras High Court · (2017) 2 MLJCriminal 125
Penal Code, 1860 (IPC) - Section 489(C)
High Courts23 Jan 2017Disposed Off
Rajkumar [A7] Vs State
Madras High Court · (2017) 2 MLJCriminal 295
Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 164Evidence Act, 1872 - Section 114, Section 27, Section 8
High Courts23 Jan 2017Disposed Off
M/s. India Cements Investments Services Limited Vs T.P. Nallusamy
Madras High Court · (2017) 1 MLJCriminal 689
Criminal Procedure Code, 1973 (CrPC) - Section 378Evidence Act, 1872 - Section 106Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts23 Jan 2017Disposed Off
Jithu @ Jithendran Vs State of Tamil Nadu
Madras High Court · (2017) 2 MLJCriminal 340
Penal Code, 1860 (IPC) - Section 323, Section 341, Section 447, Section 506(ii)
High Courts23 Jan 2017Dismissed
P.Thankarajan, & Ors. Vs The District Collector, Kanyakumari District @ Nagercoil, & Ors.
Madras High Court · (2017) 01 MAD CK 0098
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts23 Jan 2017Dismissed
A.Subramani(died), & Ors. Vs P.R.Chellamani, & Ors.
Madras High Court · (2017) 01 MAD CK 0096
High Courts23 Jan 2017
Singaravel Vs Balamurugan and another
Madras High Court · (2017) 01 MAD CK 0095
Evidence Act, 1872, Section 68 - Proof of execution of document required by law to be attested
High Courts23 Jan 2017
Kaliyammal Vs State of Tamil Nadu
Madras High Court · (2017) 01 MAD CK 0094
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 Courts23 Jan 2017Allowed
P.Palanichamy Vs S.Tambithrai @ Selvaraj
Madras High Court · (2017) 01 MAD CK 0092
Code of Civil Procedure, 1908, Order 41Rule 27
High Courts23 Jan 2017Allowed
P.Karuppiah Vs The Secretary to Government Public (Political Pension) Department, & Anr.
Madras High Court · (2017) 01 MAD CK 0090
High Courts23 Jan 2017Dismissed
S.Sekar Vs The Regional Manager, Indian Overseas Bank, & Anr.
Madras High Court · (2017) 01 MAD CK 0089
High Courts20 Jan 2017Dismissed
B. Radhakrishnan Vs S. Vijayalakshmi
Madras High Court · (2017) 2 MLJ 535
High Courts20 Jan 2017Disposed Off
M. Sankar Nadar Vs Deva Krishnan
Madras High Court · (2017) AIRCC 1958 : (2017) 2 ICC 189 : (2017) 2 LW 434 : (2017) 3 MLJ 778
Limitation Act, 1963 - Article 54Specific Relief Act, 1963 - Section 16(c)Transfer of Property Act, 1882 - Section 53A
High Courts20 Jan 2017Allowed
Sarala Bardia Vs The Authorised Officer
Madras High Court · (2017) 2 CTC 186 : (2017) 1 DRTC 831 : (2017) 2 LW 152 : (2017) 2 MLJ 236
Constitution of India, 1950 - Article 226
High Courts20 Jan 2017Dismissed
Suguna Vs Kubendiran
Madras High Court · (2017) AIRCC 874 : (2017) 1 CTC 695 : (2017) 2 MLJ 477
Hindu Marriage Act, 1955 - Section 13(1)(i-a)