High Courts10 Nov 2017
Karunalaya Pandian, & Anr. Vs Ganesan, & Anr.
Madras High Court · (2017) 11 MAD CK 0060
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 9 of 95
High Courts10 Nov 2017Allowed
J.Angayarkanni, & Ors. Vs K.Vijayakumar, & Ors.
Madras High Court · (2017) 11 MAD CK 0059
High Courts10 Nov 2017
State Express Transport Corporation Limited, through its Managing Director, Pallavan Salai, Chennai Vs Sankarapoo
Madras High Court · (2017) 11 MAD CK 0058
High Courts10 Nov 2017
The Managing Director, Tamil Nadu State Express Transport Corporation, Puducherry Vs Sumathy, & Ors.
Madras High Court · (2017) 11 MAD CK 0057
High Courts10 Nov 2017Allowed
State Express Transport Corporation Limited, Through its Managing Director Vs Selvakumar
Madras High Court · (2017) 11 MAD CK 0056
High Courts09 Nov 2017Allowed
Samuvel Stephen Vs Suriyagandhi
Madras High Court · (2017) 11 MAD CK 0055
Divorce Act, 1869, Section 10(1)(a) - Grounds for dissolution of marriage.
High Courts09 Nov 2017Allowed
T.S.Meenakshi Vs A.Sreenivasa Gopalan
Madras High Court · (2017) 11 MAD CK 0054
Code of Civil Procedure, 1908, Order 9Rule 13
High Courts09 Nov 2017
Royal Sundaram Allance Insurance Company Ltd Vs Murugan, & Anr.
Madras High Court · (2017) 11 MAD CK 0053
High Courts09 Nov 2017Allowed
Suriya Vs The State Rep.by The Deputy Superintendent of Police
Madras High Court · (2017) 11 MAD CK 0052
Indian Penal Code, 1860, Section 324, Section 307, Section 341, Section 294(b) - Voluntarily causing hurt by dangerous weapons or means - Attempt to m
High Courts08 Nov 2017
The Secretary to Government of Tamil Nadu, Education Department, & Ors. Vs X.Roselin Jancy
Madras High Court · (2017) 11 MAD CK 0050
Evidence Act, 1872, Section 3, Section 35, Section 34, Section 85B, Section 65A, Section 65B, S
High Courts08 Nov 2017Dismissed
B.M.Kotteswaran, & Anr. Vs R.Devasena, & Ors.
Madras High Court · (2017) 11 MAD CK 0049
Code of Civil Procedure, 1908, Order 2Rule 2, Order 8Rule 13 -Transfer of Property Act, 1882, Section 123 - Transfer how ef
High Courts08 Nov 2017
C.Ravi Subramanyam, & Ors. Vs The State of Tamil Nadu Represented by the Secretary to Government Housing and Urban Development Department, & Ors.
Madras High Court · (2017) 11 MAD CK 0048
Land Acquisition Act, 1894, Section 11, Section 5A, Section 4(1)(a) - Enquiry and award by Collector - Hearing of objections - Publication of preliminary notification and powe
High Courts08 Nov 2017Allowed
The Employees State Insurance Corporation, Through its Director, & Anr. Vs M/s.Dharangadhara Chemical Works Ltd, & Ors.
Madras High Court · (2017) 11 MAD CK 0047
Employees State Insurance Act, 1948, Section 45A, Section 45A, Section 45 AA, Section 75(1)(a)(g) - Determination of contributions in certain cases -
High Courts07 Nov 2017Allowed
P.Silambayee (Un sound), Rep.by her husband R.Palanisamy Vs A.Shagayajuli, & Anr.
Madras High Court · (2017) 11 MAD CK 0046
High Courts07 Nov 2017
V.Suganthi Vs K.Veerapandian, & Ors.
Madras High Court · (2017) 11 MAD CK 0045
High Courts07 Nov 2017Allowed
Ganesan Vs The Special Tahsildar, Adi Dravidar Welfare, Vriddhachalam
Madras High Court · (2017) 11 MAD CK 0044
High Courts07 Nov 2017
The Managing Director, Tamil Nadu State Transport Corporation Periya Milaguparai Vs Minor Srimathi Minor is rep.by mother Sangeetha, & Ors.
Madras High Court · (2017) 11 MAD CK 0043
High Courts07 Nov 2017
The Branch Manager, United India Insurance Company Ltd Vs M.Xavier Jabakumar, & Anr.
Madras High Court · (2017) 11 MAD CK 0042
High Courts07 Nov 2017Allowed
Ganesan Vs Muthukanagarajan, & Anr.
Madras High Court · (2017) 11 MAD CK 0041