High Courts10 Jan 2018Disposed Off
S.Mahabath Nisha Vs The Superintendent of Police & Ors
Madras High Court · (2018) 01 MAD CK 0304
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable case
COURT ARCHIVE
Madras High Court judgments, 2018
578 judgments · page 23 of 29
High Courts10 Jan 2018Dismissed
A.Venkatesan Vs C.Kuppayee & Ors
Madras High Court · (2018) 01 MAD CK 0303
Hindu Succession (Amendment) Act, 2005, Section 6
High Courts10 Jan 2018Allowed
R.Sathiyendran Vs The Sub-Inspector of Police
Madras High Court · (2018) 01 MAD CK 0297
Code of Criminal Procedure, 1973, Section 451, Section 457 - Order for custody and disposal of property pending trial in certain cases - Procedure by police upon seizure of property
High Courts10 Jan 2018Disposed Off
S.Sivamurugan Vs The Commissioner of Police
Madras High Court · (2018) 01 MAD CK 0294
Constitution of India, Article 226 -Tamil Nadu Police Subordinate Services (Discipline and Appeal) Rules, 1955, Rule 3(b)
High Courts10 Jan 2018Dismissed
Thangaraj & Ors Vs The State through the Inspector of Police
Madras High Court · (2018) 01 MAD CK 0282
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 323,
High Courts09 Jan 2018Disposed Off
M.P.Siva Kumar Vs State & Ors
Madras High Court · (2018) 01 MAD CK 0513
Code of Criminal Procedure, 1973, Section 174, Section 216 - Police to enquire and report on suicide, etc - Court may alter chargeIndian Penal Code, 1860,
High Courts09 Jan 2018Dismissed
Ex.Mill Workers Employees Vs Union of India & Ors
Madras High Court · (2018) 01 MAD CK 0512
High Courts09 Jan 2018Allowed
Chemmeri Sreeja Vs Nallakandy Heer
Madras High Court · (2018) 01 MAD CK 0510
High Courts09 Jan 2018Allowed
M.Santha & Ors Vs The Union of India
Madras High Court · (2018) 01 MAD CK 0509
High Courts09 Jan 2018Allowed
TTV Dhinakaran Vs Assistant Director
Madras High Court · (2018) 01 MAD CK 0499
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 246(4), Section 247, Sectio
High Courts09 Jan 2018Disposed Off
Boominathan & Anr Vs The Gandhigram Institute of Rural Health & Family Welfare & Ors
Madras High Court · (2018) 01 MAD CK 0494
Indian Penal Code, 1860, Section 147, Section 353, Section 341, Section 294(b) -Gandhigram Institute of Rural Health and Family Welfare Trus
High Courts09 Jan 2018Dismissed
Hitesh Kumar Vs The Union of India & Ors
Madras High Court · (2018) 01 MAD CK 0483
Central Industrial Security Force Rules, 2001, Rule 36, Rule 36
High Courts08 Jan 2018Disposed Off
K.Rajendran Vs The District Collector & Ors.
Madras High Court · (2018) 01 MAD CK 0511
High Courts08 Jan 2018Allowed
S.Karuppanna Gounder Vs K.Sadayappa Gounder & Ors.
Madras High Court · (2018) 01 MAD CK 0508
Code of Civil Procedure, 1908, Order 41Rule 25 -Specific Relief Act, 1963, Section 16C
High Courts08 Jan 2018Disposed Off
S.Joseph Dennis Sahayam & Anr. Vs M.Mariya Gracy
Madras High Court · (2018) 01 MAD CK 0506
Code of Criminal Procedure, 1973, Section 482, Section 210, Section 177 - Saving of inherent powers of High Court - Procedure to be followed when there is a complaint case
High Courts08 Jan 2018Dismissed
Yuvasree Vs The District Collector, Dindigul District, Dindigul & Ors.
Madras High Court · (2018) 01 MAD CK 0505
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts08 Jan 2018Dismissed
S.Muthukrishanan Vs The Director, Municipal Administration & ORs.
Madras High Court · (2018) 01 MAD CK 0504
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts08 Jan 2018Dismissed
Nagamuthu Vs Jayachandran
Madras High Court · (2018) 01 MAD CK 0502
Hindu Minority and Guardianship Act, 1956, Section 8, Section 12 - Powers of natural guardian - Guardian not to be appointed for minors undivided interest in joint family property
High Courts08 Jan 2018Allowed
Gunasekar @ Stephen Vs State
Madras High Court · (2018) 01 MAD CK 0485
Code of Criminal Procedure, 1973, Section 482, Section 70(2) - Saving of inherent powers of High Court - Form of warrant of arrest and duration
High Courts08 Jan 2018Dismissed
S.Sathiyaseelan Vs State
Madras High Court · (2018) 01 MAD CK 0484
Indian Penal Code, 1860, Section 420, Section 471, Section 467 - Cheating and dishonestly inducing delivery of property - Using as genuine a forged document - Forgery of v