COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 92 of 95
High Courts05 Jan 2017Dismissed
Chinnasamy Vs Dhanabagyam
Madras High Court · (2017) AIR(Madras) 43
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Article 64, Article 65
High Courts05 Jan 2017Dismissed
Joint Commissioner/Executive Officer Vs Assistant Commissioner (Labour)
Madras High Court · (2017) 153 FLR 742 : (2017) 1 LLJ 712 : (2017) 1 LW 476
Constitution of India, 1950 - Article 226Payment of Gratuity Rules, 1973 - Rule 7(3)
High Courts05 Jan 2017Dismissed
K. Periyasamy Vs P. Ramasamy
Madras High Court · (2017) AIR(Madras) 84
Evidence Act, 1872 - Section 68Succession Act, 1925 - Section 63
High Courts05 Jan 2017Disposed Off
M/s. New India Assurance Co. Ltd. Vs Thiru Murugan
Madras High Court · (2017) AAC 871
Motor Vehicles Act, 1988 - Section 147
High Courts05 Jan 2017Disposed Off
The Special Tahsildar Vs S.P. Thirupathi Gounder
Madras High Court · (2017) 2 MLJ 172
Land Acquisition Act, 1894 - Section 18, Section 4(1)
High Courts05 Jan 2017Disposed Off
M/s. Planet Pop Foods Pvt. Ltd. Vs The Assistant Commissioner of Customs
Madras High Court · (2017) 2 MLJ 167
Constitution of India, 1950 - Article 226Customs Act, 1962 - Section 128(1)Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 - Rule 10(1)(c), Rule 10(1)(e)
High Courts05 Jan 2017Disposed off
Ramasundari Vs The District Collector, Virudhunagar District, Virudhunagar.
Madras High Court · (2017) 2 MLJ 224
Constitution of India, 1950 - Article 226, Article 311
High Courts05 Jan 2017Dismissed
Vijayarani Vs K. Palanisamy
Madras High Court · (2017) 172 AIC 759
Constitution of India, 1950 - Article 227
High Courts05 Jan 2017Disposed Off
Veerappa Gounder Vs Dhanabagyam @ Seethalakshmi
Madras High Court · (2017) AIR(Madras) 123
Limitation Act, 1963 - Article 65
High Courts04 Jan 2017
K.S.Sathyanarayanan Vs D.Yasodha, & Ors.
Madras High Court · (2017) 01 MAD CK 0249
Succession Act, 1925, Section 63, Section 232, Section 278 - Execution of unprivileged wills - Grant of administration to universal or residuary legatees - Petition for let
High Courts04 Jan 2017Disposed Off
Adhar Digital Vision Pvt. Limited, rep. by its Managing Director, Mr.P.Baskar Vs The State of Tamilnadu by its Secretary, Commercial Tax Department, & Ors.
Madras High Court · (2017) 01 MAD CK 0248
Tamil Nadu Value Added Tax Act, 2006, Section 57
High Courts04 Jan 2017
J.D.Shanthi (deceased), & Ors. Vs M.L.Perumal, & Ors.
Madras High Court · (2017) 01 MAD CK 0247
Evidence Act, 1872, Section 47, Section 69 - Opinion as to handwriting, when relevant - Proof where no attesting witness found
High Courts04 Jan 2017
Paul Titus @ Bala Vs State, Represented by Inspector of Police Ambattur Police station,
Madras High Court · (2017) 01 MAD CK 0246
Indian Penal Code, 1860, Section 302, Section 34, Sections 449 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts04 Jan 2017Allowed
V. Sambandan Vs The Punjab National Bank
Madras High Court · (2017) 01 MAD CK 0245
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 13 - Chief Metropolitan Magistrate or District Magistrate to assist
High Courts04 Jan 2017Allowed
V.Pandi Vs The State represented by, The Inspector of Police, & Anr.
Madras High Court · (2017) 01 MAD CK 0244
Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,
High Courts04 Jan 2017Allowed
Balaji alias Appu Vs The State rep. By Inspector of Police
Madras High Court · (2017) 01 MAD CK 0243
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts04 Jan 2017
R.Parameswaran Vs Principal District Judge & Ors.
Madras High Court · (2017) 01 MAD CK 0242
Tamil Nadu State and Subordinate Services Rules, 1961, Rule 47, Rule 47(2), Rule 47(1)
High Courts04 Jan 2017
Thangappan (died) & Ors. Vs Kumarasamy
Madras High Court · (2017) 01 MAD CK 0241
Code of Civil Procedure, 1908, Section 100 - Second appealEvidence Act, 1872, Section 114 - Court may presume existence of certain facts
High Courts04 Jan 2017Allowed
S. Reshma Vs Debt Recovery Tribunal
Madras High Court · (2017) 01 MAD CK 0240
Recovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 29, Section 29, Section 30(1), Section 30(1) - Application of certain provi