High Courts06 Jan 2017Disposed off
Kodhandaraman Vs State
Madras High Court · (2017) 2 ACC 250 : (2017) 2 MLJCriminal 411
Criminal Procedure Code, 1973 (CrPC) - Section 357(3)Penal Code, 1860 (IPC) - Section 304, Section 304A
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 91 of 95
High Courts06 Jan 2017Allowed
Ravi @ Padmanabhan Vs State
Madras High Court · (2017) 2 MLJCriminal 213
Penal Code, 1860 (IPC) - Section 323, Section 341, Section 506(i)
High Courts06 Jan 2017Dismissed
T.T.V. Dhinakaran Vs Special Director
Madras High Court · (2017) 202 CompCas 124 : (2017) 1 CTC 353 : (2017) 1 LW 454 : (2017) 1 LW(Crl) 430 : (2017) 139 SCL 358
Companies Act, 2013 - Section 3, Section 7Foreign Exchange Management Act, 1999 - Section 19, Section 3, Section 4Foreign Exchange Regulation Act, 1973 - Section 52, Section 8, Section 9
High Courts06 Jan 2017Allowed
J. Shamlal Vs G. Manoharan
Madras High Court · (2017) 1 MLJCriminal 595
Criminal Procedure Code, 1973 (CrPC) - Section 190Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142
High Courts06 Jan 2017Disposed Off
Ms.A.Annie Sheela Rani Vs Principal Secretary to Government, Planning, Development and Special Initiatives
Madras High Court · (2017) 3 CTC 309 : (2017) LIC 1386
Constitution of India, 1950 - Article 16, Article 226, Article 309, Article 309Fundamental Rules - Rule 14(b), Rule 15(a)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 - Rule 1, Rule 9
High Courts06 Jan 2017Dismissed
Sakthidass Vs State
Madras High Court · (2017) 2 DMC 121 : (2017) 2 MLJCriminal 281
Penal Code, 1860 (IPC) - Section 307
High Courts06 Jan 2017Dismissed
State Vs R. Pushparaj
Madras High Court · (2017) 2 MLJCriminal 492
Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 2(c) 7
High Courts06 Jan 2017Disposed Off
Ongan A. Arumugam Vs Thangammal
Madras High Court · (2017) 3 MLJ 539
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts06 Jan 2017Disposed Off
C. Kamaraj Vs Registrar of Cooperative Societies
Madras High Court · (2017) 1 CTC 258 : (2017) 2 LW 419
Constitution of India, 1950 - Article 226Tamil Nadu Co-operative Societies Act, 1983 - Section 66, Section 81(3), Section 88, Section 88Tamil Nadu Co-operative Societies Rules, 1988 - Rule 104(7)
High Courts06 Jan 2017Disposed Off
K. Sivakumar Vs Marappa Gounder
Madras High Court · (2017) 1 CTC 319
Civil Procedure Code, 1980 - Order 26 Rule 9, Section 151
High Courts06 Jan 2017Disposed Off
G. Rani Vs Government of Tamil Nadu
Madras High Court · (2017) LIC 1577
Constitution of India, 1950 - Article 16
High Courts05 Jan 2017
Hytek Industries Vs Assistant Commissioner (CT)
Madras High Court · (2017) 01 MAD CK 0258
High Courts05 Jan 2017
M/s.Sundaram Motors Vs The Joint Commissione r
Madras High Court · (2017) 01 MAD CK 0257
Finance Act, 1994, Section 78, Section 75, Section 73(1), Section 77 (2) -CENVAT Credit Rules 2004, Rule 14
High Courts05 Jan 2017
Chinnasamy (Deceased) Vs Dhanabagyam @ Seethalakshmi & Ors.
Madras High Court · (2017) 01 MAD CK 0256
High Courts05 Jan 2017
Dr.K.C.Rajaraman Vs K.Meikandan & ors.
Madras High Court · (2017) 01 MAD CK 0255
High Courts05 Jan 2017
Sanga Pillai, S/o.Ponna Gounder & Anr. Vs Mariyayee Ammal, W/o.Mayila Gounder @ Ponna Gounder
Madras High Court · (2017) 01 MAD CK 0254
Limitation Act, 1908, Section 5
High Courts05 Jan 2017
Sasikala, W/o.Balamurugan Vs Balamurugan, S/o.Rathinavel
Madras High Court · (2017) 01 MAD CK 0253
High Courts05 Jan 2017Dismissed
The Nungambakkam Muslim Welfare Association Vs Arulmigu Agastheeswarar Prasanna Venkatesa Perumal Devasthanam, by Heriditory Trustee, & Anr.
Madras High Court · (2017) 01 MAD CK 0252
Madras City Tenants Protection Act, 1921, Section 9, Section 9(2), Section 9(1)(b)
High Courts05 Jan 2017Disposed Off
M/s. Advantage Strategic Consulting Pvt Ltd Vs Union of India & Ors
Madras High Court · (2017) 01 MAD CK 0251
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 173, Section 13 - Report
High Courts05 Jan 2017
Balakrishnan Vs The District Collector
Madras High Court · (2017) 01 MAD CK 0250
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979, Rule 3(1) -Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978, Section 4(2)