High Courts19 Jan 2017
Shankar Vs Shanthi
Madras High Court · (2017) 01 MAD CK 0021
Domestic Violence Act, 2005, Section 21, Section 19, Section 20, Section 22, Section 18
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 86 of 95
High Courts19 Jan 2017Disposed Off
S.Vijayakumar Vs The State rep. By the Inspector of Police, Rasipuram Police Station
Madras High Court · (2017) 01 MAD CK 0020
Code of Criminal Procedure, 1973, Section 311 - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 366(a) - Kidnapping, abduct
High Courts19 Jan 2017
C.K.Rajkumar Vs Deputy Registrar of Companies
Madras High Court · (2017) 01 MAD CK 0019
Companies Act, 1956, Section 97, Section 633(2), Section 633, Section 97(3) - . - Power of Court to grant relief in certain cases. - Power of Court to g
High Courts19 Jan 2017
G.Sunil Panickar Vs Mrs. G.N.Gomathy, & Anr.
Madras High Court · (2017) 01 MAD CK 0018
Transfer of Property Act, 1882, Section 53A - Part performanceSpecific Relief Act, 1963, Section 16(c) - Personal bars to relief
High Courts18 Jan 2017Dismissed
N. Manickam Vs R. Saraswathi
Madras High Court · (2017) AIR(Madras) 35
Evidence Act, 1872 - Section 63, Section 68, Section 90
High Courts18 Jan 2017Allowed
N.R. Chandrasekaran Vs The Joint Registrar of Cooperative Society
Madras High Court · (2017) 2 MLJ 338 : (2017) 1 WritLR 706
Tamil Nadu Co-operative Societies Act, 1983 - Section 36(1), Section 81, Section 88(1)Tamil Nadu Co-operative Societies Rules, 1988 - Rule 104(7)
High Courts18 Jan 2017Dismissed
V. Sowpakkiyavathi Vs K. Gnanasekaran
Madras High Court · (2017) 172 AIC 761
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 97, Section 47
High Courts18 Jan 2017Disposed Off
Valleesan Pillai Vs A/M. Thiruvaduthurai Adheenam
Madras High Court · (2017) 1 CTC 524 : (2017) 2 LW 212
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Section 47
High Courts18 Jan 2017Allowed
S.Manonmony Technical Assistant, Dr.T.P.M.Library, Madurai Kamarai University Vs The Vice Chancellor, Madurai Kamaraj University, & Anr.
Madras High Court · (2017) 01 MAD CK 0017
Madurai Kamaraj University Act, 1965, Section 20, Section 12(5), Section 20(7)
High Courts18 Jan 2017
Kamaraj Vs State by
Madras High Court · (2017) 01 MAD CK 0016
Code of Criminal Procedure, 1973, Section 428, Section 174(3) - Period of detention undergone by the accused to be set off against the sentence of imprisonment - Police to enquire and report
High Courts18 Jan 2017Dismissed
Muthusamy Mudaliar (deceased), & Ors. Vs Nawabjan, & Anr.
Madras High Court · (2017) 01 MAD CK 0015
High Courts18 Jan 2017Dismissed
Pastor Thangamuthu @ John Thangamuthu (Died), & Ors. Vs K.K.Gnaneswaran
Madras High Court · (2017) 01 MAD CK 0013
Code of Civil Procedure, 1908, Order 18Rule 17
High Courts18 Jan 2017Allowed
K.V.Viswanathan Vs C.V.Prasanna, & Ors.
Madras High Court · (2017) 01 MAD CK 0011
High Courts18 Jan 2017
Valleesan Pillai Vs A/M.Thiruvaduthurai Adheenam
Madras High Court · (2017) 01 MAD CK 0010
Code of Civil Procedure, 1908, Section 47, Order 2Rule 2, Order 20Rule 12 -Hindu Religious and Charitable Endowments Act, 1959, Section 34(a
High Courts18 Jan 2017Dismissed
Sri Uthirathi Mutt, Bengaluru, Karnataka State, Rep. by its Local Agent V.Gopalan, S/o.Venkatraman Vs Gunendran, S/o.Durai Udaiyar
Madras High Court · (2017) 01 MAD CK 0009
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts18 Jan 2017Disposed Off
M.Arun Kumar Vs The Regional Transport Officer, & Anr.
Madras High Court · (2017) 01 MAD CK 0008
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Sec
High Courts18 Jan 2017Dismissed
The Management Tamilnadu State Transport Corporation Ltd. Vs V.Nagaraj, & Anr.
Madras High Court · (2017) 01 MAD CK 0007
High Courts18 Jan 2017
M/s. Saraswathi Mills Limited Vs The Tahsildar
Madras High Court · (2017) 01 MAD CK 0006
Rajasthan Tenancy Act, 1955, Section 42 (b)