High Courts18 Jan 2018Disposed Off
A.Gowrisankar & Anr Vs The Sale Officer & Ors
Madras High Court · (2018) 01 MAD CK 0272
Tamil Nadu Co-operative Societies Act, 1983, Section 81 -Tamil Nadu Co-operative Societies Rules, 1988, Rule 135
COURT ARCHIVE
Madras High Court judgments, 2018
578 judgments · page 20 of 29
High Courts18 Jan 2018Dismissed
P.Sannasi Vs M.Mohammed Ismail
Madras High Court · (2018) 01 MAD CK 0263
High Courts18 Jan 2018Dismissed
Radhamani Ammal Vs Ramu Udayar & Ors.
Madras High Court · (2018) 01 MAD CK 0008
High Courts18 Jan 2018Allowed
S.Selvaraj Vs The Sub Registrar & Anr.
Madras High Court · (2018) 01 MAD CK 0006
High Courts18 Jan 2018Dismissed
Kalarani & Ors Vs D.Jeyavel
Madras High Court · (2018) 01 MAD CK 0005
High Courts18 Jan 2018Dismissed
The Union of India & Anr Vs S.P.Senthil & Ors
Madras High Court · (2018) 01 MAD CK 0004
High Courts18 Jan 2018Dismissed
G.Jothimani Vs P.C.Renganathan (Deceased) & Ors
Madras High Court · (2018) 01 MAD CK 0002
High Courts18 Jan 2018Dismissed
The Managing Director Vs C.Thangamani & Ors.
Madras High Court · (2018) 01 MAD CK 0001
High Courts17 Jan 2018Allowed
K.E.Sekar Vs Misses-Oviam Ranjan
Madras High Court · (2018) 01 MAD CK 0333
High Courts17 Jan 2018Disposed Off
Arulmighu Angalamman Thirukoil Arangavalar Trust Vs The Secretary to Government Tourism, Culture and Endowment Department & Ors.
Madras High Court · (2018) 01 MAD CK 0302
High Courts17 Jan 2018Allowed
Harris Ralingsan Vs State of Tamil Nadu & Ors.
Madras High Court · (2018) 01 MAD CK 0301
Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain cases
High Courts17 Jan 2018Allowed
Chelladurai alias Pattani Vs The Principal Secretary to Government & Ors.
Madras High Court · (2018) 01 MAD CK 0300
Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain cases
High Courts17 Jan 2018Disposed Off
C.M.Krishnan Vs The Superintending Engineer & Anr.
Madras High Court · (2018) 01 MAD CK 0298
High Courts17 Jan 2018Allowed
ATC Telecom Tower Corporation Pvt Ltd. Vs The Inspector of Police & Ors.
Madras High Court · (2018) 01 MAD CK 0295
High Courts17 Jan 2018Allowed
Ashok Kumar Vs The Principal Secretary to Government & ORs.
Madras High Court · (2018) 01 MAD CK 0293
Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain cases
High Courts17 Jan 2018Allowed
C.Chellammal Vs The State of Tamil Nadu & Ors.
Madras High Court · (2018) 01 MAD CK 0292
Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain cases
High Courts17 Jan 2018Allowed
K.Thirunavukkarasu Vs V.Meenakshi
Madras High Court · (2018) 01 MAD CK 0291
Code of Criminal Procedure, 1973, Section 317, Section 256 - Provision for inquiries and trial being held in the absence of accused in certain cases - Non-appearance or death of complainant
High Courts17 Jan 2018Allowed
Kannan Vs State
Madras High Court · (2018) 01 MAD CK 0288
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 18 - Section 438 of the Code not to apply to persons committing an offence under the Act
High Courts11 Jan 2018Disposed Off
D.Yogamani & Anr Vs The State & Ors
Madras High Court · (2018) 01 MAD CK 0585
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 15(a) - Special Public Prosecutor