High Courts09 Jan 2017
C.Boopathy Vs State
Madras High Court · (2017) 01 MAD CK 0269
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 309 - Punishment for mur
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 90 of 95
High Courts09 Jan 2017Allowed
Maragathammal, & Ors. Vs M.Kandasamy(deceased), & Ors.
Madras High Court · (2017) 01 MAD CK 0268
Code of Civil Procedure, 1908, Order 41Rule 23 -Limitation Act, 1963, Section 27, Article 65 - Extinguishment of right to property
High Courts09 Jan 2017
K.Baskaran & Anr. Vs R.Bhavani
Madras High Court · (2017) 01 MAD CK 0267
Succession Act, 1925, Section 59 - Person capable of making wills
High Courts09 Jan 2017
V.K. Rajan Vs The District Collector and another
Madras High Court · (2017) 01 MAD CK 0266
Tamil Nadu Land Encroachment Act, 1905, Section 6, Section 7, Section 10-A, Section 3-A
High Courts09 Jan 2017Allowed
Shanmugathai Vs Kamalammal
Madras High Court · (2017) 2 CTC 353 : (2017) 2 LW 226
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9Specific Relief Act, 1963 - Section 34, Section 37, Section 38, Section 6
High Courts09 Jan 2017Allowed
T. Kottaisamy Vs The Commissioner of Police, Chennai
Madras High Court · (2017) CriLJ 1500 : (2017) 2 Crimes 466
Constitution of India, 1950 - Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 - Section 3(1)
High Courts09 Jan 2017Allowed
Maya Appliances Private Limited Chennai Vs Butterfly Gandhimathi Appliances Ltd.
Madras High Court · (2017) AIR(Madras) 47 : (2017) 2 CTC 742 : (2017) 1 LW 865 : (2017) 1 MIPR 373 : (2017) 2 MLJ 285 : (2017) 70 PTC 31
Designs Act, 2000 - Section 10, Section 19, Section 2(c), Section 2(d)Specific Relief Act, 1963 - Section 28
High Courts09 Jan 2017Dismissed
Kathirvel Vs Purushothaman
Madras High Court · (2017) 2 BC 477 : (2017) 1 LW 722
Negotiable Instruments Act, 1881 (NI) - Section 118
High Courts09 Jan 2017Allowed
R. Kuppusamy Vs M. Nagaraj
Madras High Court · (2017) 3 CTC 129 : (2017) 1 LW 717
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8
High Courts09 Jan 2017Disposed Off
S. Packialakshmi Vs K. Baskaran
Madras High Court · (2017) 2 MLJ 502
High Courts06 Jan 2017
A.JEYAKUMAR Vs THE COMMISSIONER OF POLICE
Madras High Court · (2017) 01 MAD CK 0265
High Courts06 Jan 2017
P.Susaimanickam Vs The Principal Secretary to the Government, Home Department
Madras High Court · (2017) 01 MAD CK 0264
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Jan 2017
Puducherry Poorviga Kudimakkal Vs The Chief Secretary, Government of Puducherry,
Madras High Court · (2017) 01 MAD CK 0263
High Courts06 Jan 2017Dismissed
A.R. Shridharan Vs The District Collector & Ors
Madras High Court · (2017) 01 MAD CK 0262
Code of Criminal Procedure, 1973, Section 482, Section 154, Section 173(8), Section 239, Section 207, Section 34
High Courts06 Jan 2017Dismissed
K.Sivakumar Vs Marappa Gounder, & Ors.
Madras High Court · (2017) 01 MAD CK 0261
Code of Civil Procedure, 1908, Section 151, Order 26Rule 9 - Saving of Inherent powers of Court
High Courts06 Jan 2017
M.Mahendran Vs The Principal
Madras High Court · (2017) 01 MAD CK 0260
Constitution of India, Article 21 - Amendment of the Schedule
High Courts06 Jan 2017
K.K.Paramasivam, & Anr. Vs Om Prakash Parival rep.by his Power of Attorney R.Thangavel
Madras High Court · (2017) 01 MAD CK 0259
Code of Civil Procedure, 1908, Order 16Rule 14, Order 14Rule 14 -Evidence Act, 1872, Section 114 - Court may presume exi
High Courts06 Jan 2017Dismissed
Aachi Spices and Foods Pvt Limited Vs Aachi Restaurant and Foods Private Limited
Madras High Court · (2017) 1 MIPR 343
Companies Act, 1956 - Section 22
High Courts06 Jan 2017Dismissed
Managing Director, TNSTC Vs S. Arunachalasamy
Madras High Court · (2017) 1 LLJ 717 : (2017) 1 LLN 525
Constitution of India, 1950 - Article 226
High Courts06 Jan 2017Disposed Off
M.R. Suresh Kumar Vs State by Inspector of Police
Madras High Court · (2017) 1 MLJCriminal 372
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 143, Section 188, Section 285, Section 294(b), Section 332Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 - Section 3