High Courts05 Jan 2018Disposed Off
Pachaiyappa Nattar Vs The Superintendent of Police
Madras High Court · (2018) 01 MAD CK 0010
COURT ARCHIVE
Madras High Court judgments, 2018
578 judgments · page 25 of 29
High Courts04 Jan 2018Allowed
P.Tinesh Alagu Vs The Inspector of Police
Madras High Court · (2018) 01 MAD CK 0276
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrest
High Courts04 Jan 2018Disposed Off
The Union of India. Vs S.Nadhiya & Ors.
Madras High Court · (2018) 01 MAD CK 0270
Railways Act, 1989, Section 123(c)(2), Section 124-A - Definitions
High Courts04 Jan 2018Disposed Off
M/s. Dharani Hi-Tech Projects Pvt. Ltd. Vs The Project Director
Madras High Court · (2018) 01 MAD CK 0265
High Courts04 Jan 2018
Francis Micheal @ Francis Micheal Selva Vs Murugan
Madras High Court · (2018) 01 MAD CK 0264
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtContract Act, 1872, Section 23, Section 24 - What considerati
High Courts04 Jan 2018Disposed Off
M/s.DCB Bank Ltd. Vs The District Collector
Madras High Court · (2018) 01 MAD CK 0262
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14 - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking posse
High Courts04 Jan 2018Dismissed
Govindaraj Vs The General Manager (O&A) & Ors.
Madras High Court · (2018) 01 MAD CK 0259
High Courts04 Jan 2018Disposed Off
S.Senthil Vs The Inspector of Police
Madras High Court · (2018) 01 MAD CK 0257
High Courts04 Jan 2018Disposed Off
Balasubramanian Adityan Vs The Principal Commissioner of Income-tax & Ors.
Madras High Court · (2018) 01 MAD CK 0256
Income Tax Act, 1961, Section 234, Section 234, Section 234, Section 234 - Tax paid by deduction or advance payment
High Courts04 Jan 2018
A.Sathishkumar Vs The Inspector of Police
Madras High Court · (2018) 01 MAD CK 0255
High Courts04 Jan 2018
K.Govindasamy Vs T.Rajasekaran & Ors.
Madras High Court · (2018) 01 MAD CK 0241
Succession Act, 1925, Section 152, Section 273 - Ademption explained - Conclusiveness of probate or letters of administrationEvidence Act, 1872, Sectio
High Courts04 Jan 2018Dismissed
C.Shanmugam Vs C.Kumarasamy Pillai & Ors.
Madras High Court · (2018) 01 MAD CK 0233
High Courts04 Jan 2018Dismissed
Jothi Ramalingam Vs Kumarasamy Pillai & Anr.
Madras High Court · (2018) 01 MAD CK 0231
High Courts04 Jan 2018Allowed
Ayyappan Vs Sathiyaseelan & Ors.
Madras High Court · (2018) 01 MAD CK 0230
High Courts03 Jan 2018Disposed Off
J.Pradeep Vs The Commissioner & Ors.
Madras High Court · (2018) 01 MAD CK 0587
High Courts03 Jan 2018Dismissed
Hemavathi Vs The Director of Elementary School & Anr.
Madras High Court · (2018) 01 MAD CK 0583
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 Courts03 Jan 2018Disposed Off
Arunai Constructions Vs The State of Tamil Nadu & Ors.
Madras High Court · (2018) 01 MAD CK 0578