COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 87 of 95

High Courts18 Jan 2017Allowed

Mrs.P.Alphonsa Mary, & Anr. Vs The Additional Chief Secretary Government of Tamil Nadu Department of School Education, & Ors.

Madras High Court · (2017) 01 MAD CK 0005

Constitution of India, Article 30(1) - Right of minorities to establish and administer educational in-stitutions

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High Courts18 Jan 2017

Real Image Media Technologies Pvt.Ltd., represented by Authorised representative and Head Legal Mr.P.Murali Krishna Vs R.Karthikeyan

Madras High Court · (2017) 01 MAD CK 0004

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High Courts18 Jan 2017Dismissed

V.T.Muralitharan, & Anr. Vs N.Thiagarajan, & Ors.

Madras High Court · (2017) 01 MAD CK 0003

Negotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder

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High Courts18 Jan 2017Dismissed

Molly Mathai Vs P.Basantha Kumar, & Ors.

Madras High Court · (2017) 01 MAD CK 0002

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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High Courts18 Jan 2017Dismissed

Margarate @ Manjula Vs J.Clara Williams, & Ors.

Madras High Court · (2017) 01 MAD CK 0001

Code of Civil Procedure, 1908, Section 11, Order 9Rule 9 - Res JudicataTransfer of Property Act, 1882, Section 123 - Transfer how effecte

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High Courts17 Jan 2017Allowed

K.S. Palanisamy Vs Ramasamy

Madras High Court · (2017) 2 LW 119 : (2017) 2 MLJ 190

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High Courts12 Jan 2017

Thandavan & Ors. Vs Ramasamy (Deceased)

Madras High Court · (2017) 01 MAD CK 0308

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High Courts12 Jan 2017Disposed Off

M.Pandi Vs The Superintendent of Police Madurai District, & Ors.

Madras High Court · (2017) 01 MAD CK 0307

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts12 Jan 2017Dismissed

Cholan Transport Engineering Workers Union Vs Kumbakonam Municipality rep.by its Commissioner Kumbakonam, & Anr.

Madras High Court · (2017) 01 MAD CK 0306

Tamil Nadu District Municipalities Act, 1920, Section 97, Section 93, Section 97A -Tamil Nadu Tax on Professions, Trades, Callings and Employments Act, 1992, S

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High Courts12 Jan 2017Dismissed

R.Suresh Kumar, & Anr. Vs Muthukannan

Madras High Court · (2017) 01 MAD CK 0305

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High Courts12 Jan 2017Allowed

Manikandan @ Rajesh Vs State, rep.by The Inspector of Police

Madras High Court · (2017) 01 MAD CK 0304

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 161, Section 313, Section 1

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High Courts12 Jan 2017

V.Imayavarman Vs The Pondicherry State Co-op. Bank Limited & Ors

Madras High Court · (2017) 01 MAD CK 0303

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCompanies Act, 19

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High Courts12 Jan 2017

Shri.Lakshmanan Magendiran Vs The Income Tax Officer

Madras High Court · (2017) 01 MAD CK 0302

Income Tax Act, 1961, Section 115, Section 115, Section 115, Section 115, Section 143(3), Section 143(3)

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High Courts12 Jan 2017Allowed

The Management of M/s. Deena Paints Ltd. Vs The Presiding Officer

Madras High Court · (2017) 2 CLR 295 : (2017) 1 LLJ 686 : (2017) 2 LW 59 : (2017) 1 WritLR 438

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 17-ATamil Nadu Industrial Disputes Rules, 1958 - Rule 48

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High Courts12 Jan 2017Allowed

Promod Kumar IPS Vs State of Tamil Nadu

Madras High Court · (2017) 1 LLN 175

Central Civil Services (Classification, Control And Appeal) Rules, 1965 - Rule 14

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High Courts12 Jan 2017Dismissed

M/s. Tungabadra Minerals Private Limited Vs The Chennai Port Trust

Madras High Court · (2017) 1 LW 493 : (2017) 2 MLJ 486

Contract Act, 1872 - Section 56

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High Courts12 Jan 2017Dismissed

P.H.C.M. Gandhi Vs Chairman

Madras High Court · (2017) 2 MLJ 1

Constitution of India, 1950 - Article 226

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High Courts12 Jan 2017Disposed Off

M.S. Jaffar Vs Union of India

Madras High Court · (2017) 1 CTC 729 : (2017) 1 LLN 507

All India Services (Discipline and Appeal) Rules, 1969 - Rule 3(3)

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High Courts12 Jan 2017Disposed Off

Kumaresan Vs State

Madras High Court · (2017) 2 MLJCriminal 287

Penal Code, 1860 (IPC) - Section 294(b), Section 302, Section 307

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High Courts11 Jan 2017

M.Vinoth Vs R.Mohan

Madras High Court · (2017) 01 MAD CK 0301

Code of Criminal Procedure, 1973, Section 256, Section 309, Section 313(1)(b) - Non-appearance or death of complainant - Power to postpone or adjourn proceedings - Power t

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