COURT ARCHIVE

Madras High Court judgments, 2017

1,889 judgments · page 95 of 95

High Courts02 Jan 2017Allowed

Arokiya Marie Lemoan Vs Franclin Marie Louis(died), & Ors.

Madras High Court · (2017) 01 MAD CK 0217

Code of Civil Procedure, 1908, Order 23Rule 3 -Transfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract or

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High Courts02 Jan 2017Allowed

Pattusamy gounder(deceased), & Ors. Vs Pushpavathi ammal, & Ors.

Madras High Court · (2017) 01 MAD CK 0216

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High Courts02 Jan 2017Dismissed

P.Vaidyanathan Vs K.Sundaram

Madras High Court · (2017) 01 MAD CK 0215

Evidence Act, 1872, Section 92 - Exclusion of evidence of oral agreement

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High Courts02 Jan 2017

Viji @ Vijayakumar Vs State

Madras High Court · (2017) 01 MAD CK 0214

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts02 Jan 2017

S.N.Muralidharan Vs Chandra Bai & ors.

Madras High Court · (2017) 01 MAD CK 0213

Hindu Succession Act, 1956, Section 15(2)(b) - General rules of succession in the case of female Hindus

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High Courts02 Jan 2017Disposed Off

Dr. Balamugunthan Vs Suganthi

Madras High Court · (2017) 1 ACC 558 : (2017) 1 CPJ 148 : (2017) 1 CTC 287 : (2017) 1 LW 306 : (2017) 2 MLJ 175

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High Courts02 Jan 2017Allowed

Sri Ayyappa Seva Samajam Vs Commissioner Hindu Religious and Charitable Endowments (Administration) Department Nungambakkam

Madras High Court · (2017) 1 CTC 212 : (2017) 1 MLJ 465

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 - Section 110, Section 6(18), Section 6(20), Section 63(a), Section 70

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High Courts02 Jan 2017Allowed

Vasantha Vs Pushpa

Madras High Court · (2017) 1 LW 377 : (2017) 1 MLJ 812

Civil Procedure Code, 1908 (CPC) - Section 100

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High Courts02 Jan 2017Dismissed

Arumugam Vs K.S. Sampath Kumar

Madras High Court · (2017) 2 MLJCriminal 387

Negotiable Instruments Act, 1881 (NI) - Section 118, Section 138, Section 139

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