High Courts20 Jan 2017Dismissed
Selvaraj, & Ors. Vs Uthirapathy, & Ors.
Madras High Court · (2017) 01 MAD CK 0037
Code of Civil Procedure, 1908, Order 1Rule 8
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 85 of 95
High Courts20 Jan 2017Dismissed
Jayakumar Vs The State rep. by The Inspector of Police, Thanjavur South Police Station
Madras High Court · (2017) 01 MAD CK 0036
Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationIndian Penal Code, 1860, Section 324, Section 326, Secti
High Courts20 Jan 2017Dismissed
Philip Navaratinam Vs Paul Ponniah(died), & Ors.
Madras High Court · (2017) 01 MAD CK 0035
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27 - Second appeal
High Courts20 Jan 2017Dismissed
M.Latha W/o.Muthaiah Vs N.Rajeswari W/o. Late S.S.Narasiman, & Ors.
Madras High Court · (2017) 01 MAD CK 0034
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, Section 2, Section 10(2)(2)
High Courts20 Jan 2017Dismissed
K.Mohanraj Vs Venkatachalam, & Ors.
Madras High Court · (2017) 01 MAD CK 0033
Code of Civil Procedure, 1908, Order 1Rule 10, Order 1Rule 10(2)
High Courts20 Jan 2017
Selvam @ Ganapathy Vs State by Inspector of Police Vadalur Police Station,
Madras High Court · (2017) 01 MAD CK 0032
Indian Penal Code, 1860, Section 376, Section 376, Section 342, Section 511, Section 363, Section 506(ii) -
High Courts20 Jan 2017
R.Muthukrishnan Vs The Registrar (Administration)
Madras High Court · (2017) 01 MAD CK 0031
Constitution of India, Article 214, Article 216 - High Courts for States - Constitution of High Courts
High Courts20 Jan 2017Dismissed
S.Ganesan, & Anr. Vs Murugaiah Rajaliar, & Ors.
Madras High Court · (2017) 01 MAD CK 0030
Constitution of India, Article 39(1) - Certain principles of policy to be followed by the StateCode of Civil Procedure, 1908, Section 80 -Tamil Nadu Irrigation
High Courts20 Jan 2017Disposed Off
R.Gajendran Vs The Agricultural Production Commissioner and Secretary to Government, Government of Tamil Nadu, & Ors.
Madras High Court · (2017) 01 MAD CK 0029
High Courts20 Jan 2017Allowed
G. Kanniah Chetty (Died), & Anr. Vs M/s. Sha Magajee Asaldas Rep. by its Partner Mr.Mahendra Kumar
Madras High Court · (2017) 01 MAD CK 0028
High Courts20 Jan 2017Allowed
M.Manikandan Vs The Sub Registrar, Thamaraipatti, & Ors.
Madras High Court · (2017) 01 MAD CK 0027
Transfer of Property Act, 1882, Section 8, Section 7, Section 54 - Operation of transfer - Persons competent to transfer - "Sale defined"Registration Act,
High Courts19 Jan 2017Dismissed
Management Director Tamil Nadu State Transport Corporation Villupuram Vs S.P. Sahadevan
Madras High Court · (2017) 2 LLJ 30
Workmens Compensation Act, 1923 - Section 3
High Courts19 Jan 2017Disposed Off
Sampathkumar [A6] Vs State
Madras High Court · (2017) 2 MLJCriminal 105
Evidence Act, 1872 - Section 114Penal Code, 1860 (IPC) - Section 148, Section 149, Section 302
High Courts19 Jan 2017Dismissed
K.K. Pudur Residence Welfare Association Vs The District Collector Coimbatore District
Madras High Court · (2017) 2 CTC 392 : (2017) 1 MLJ 641 : (2017) 1 WritLR 657
Constitution of India, 1950 - Article 226
High Courts19 Jan 2017Partly Allowed
Muthu @ Muthukumar Vs State
Madras High Court · (2017) 1 MLJCriminal 748
Penal Code, 1860 (IPC) - Section 34, Section 366
High Courts19 Jan 2017
Lakshmi & Ors. Vs The District Collector Trivellore
Madras High Court · (2017) 01 MAD CK 0026
High Courts19 Jan 2017Dismissed
Fathima, & Ors. Vs Noorjahan
Madras High Court · (2017) 01 MAD CK 0025
High Courts19 Jan 2017Dismissed
Devanna Gounder, & Ors. Vs Semalai Gounder @ Semalai
Madras High Court · (2017) 01 MAD CK 0024
Code of Civil Procedure, 1908, Order 2Rule 2
High Courts19 Jan 2017Dismissed
Mogiliammal Vs The District Collector Vellore District, & Anr.
Madras High Court · (2017) 01 MAD CK 0023
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978, Section 4(1), Section 4(3)(b) -Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, <
High Courts19 Jan 2017Dismissed
M.Parameshwari, & Anr. Vs M.Baskar, & Ors.
Madras High Court · (2017) 01 MAD CK 0022
Code of Civil Procedure, 1908, Section 151, Order 18Rule 17 - Saving of Inherent powers of Court