High Courts10 Dec 2009
Cholamandalam DBS Finance Ltd. Vs Sudheesh Kumar
Madras High Court · (2010) 1 LW 951
Arbitration and Conciliation Act, 1996 — Section 21, 44, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Madras High Court judgments, 2009
3,885 judgments · page 10 of 195
High Courts10 Dec 2009Dismissed
R. Karuppusamy Vs The Regional Manager, The Deputy Registrar, R. Vellingiri and K.K. Ramasami
Madras High Court · (2010) 2 CTC 40
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 47Constitution of India, 1950 — Article 227Tamil Nadu Co-operative Societies Act, 1983 — Section 90, 90(1)(c)
High Courts09 Dec 2009Allowed
M.S. Shailaja represented by her father and natural guardian M. Sundar Vs State of Tamil Nadu
Madras High Court · (2009) 12 MAD CK 0215
High Courts09 Dec 2009
The Cheyyar Co-operative Sugar Mills Ltd. Vs S.V. Sugar Mills Ltd.
Madras High Court · (2009) 12 MAD CK 0206
Contract Act, 1872 — Section 69
High Courts09 Dec 2009Dismissed
K.P. Madhavan Vs K.P. Anandan and Others
Madras High Court · (2009) 12 MAD CK 0171
High Courts09 Dec 2009
S. Sivakumar and S. Subburaj Vs Chandra Kala Mehta Proprietor, Besant Raj Mehta
Madras High Court · (2009) 12 MAD CK 0155
Penal Code, 1860 (IPC) — Section 34, 415, 418, 420
High Courts09 Dec 2009Dismissed
P. Vijayasarikar Vs The Secretary, Civil Supplies and Consumer Affairs and The Secretary to Government, Law Department Union Territory of Puducherry P. Saravanan Vs Union Territory of Puducherry and Others
Madras High Court · (2009) 12 MAD CK 0109
Consumer Protection Act, 1986 — Section 10(1), 10(1A), 24B
High Courts09 Dec 2009Dismissed
K.A. Jaganathan Vs S. Shanju and S. Swapana
Madras High Court · (2010) 1 LW 758
Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)Transfer of Property Act, 1882 — Section 106
High Courts09 Dec 2009
State Express Transport Corporation Tamil Nadu Ltd. Vs The Union Territory of Puducherry and Comite De Bienfaisance
Madras High Court · (2009) 12 MAD CK 0101
Constitution of India, 1950 — Article 131, 226
High Courts09 Dec 2009Dismissed
Natesan (died) and Others Vs Shanmugam (died) and Others
Madras High Court · (2010) 1 MLJ 1086
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Dec 2009Dismissed
Kamaraj College Vs The Director of College Education, The Deputy Director of Collegiate Education, Tirunelveli Region and Dr. M. Venkatesan
Madras High Court · (2009) 12 MAD CK 0045
Constitution of India, 1950 — Article 14, 16Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(1)
High Courts09 Dec 2009
Eenamuthu Vs State
Madras High Court · (2010) 1 LW(Cri) 1076
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 325
High Courts09 Dec 2009Dismissed
R. Rajendran Vs M. Bhawarlal
Madras High Court · (2010) 1 LW 345
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madras City Municipal Corporation Act, 1999 — Section 234Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
High Courts08 Dec 2009Allowed
United India Insurance Co. Ltd. Vs P. Palaniappan and another
Madras High Court · (2011) ACJ 1661
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337
High Courts08 Dec 2009Dismissed
Friendly Transport, Daily Parcel Services Vs C and N Ganges Metalizing P. Ltd. and Oriental Insurance Co. Ltd.
Madras High Court · (2009) 12 MAD CK 0253
Carriers Act, 1865 — Section 10
High Courts08 Dec 2009Dismissed
Kuppan Vs Muniammal and another
Madras High Court · (2010) 2 CTC 622
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 11, 114, 16, 50Hindu Marriage Act, 1955 — Section 16
High Courts08 Dec 2009
Madura Coats Pvt. Ltd. and Sundaram Fasteners Ltd. Vs ARKAY Energy (Rameswaram) Ltd. and PTC India Ltd. (formerly Power Trading Corporation of India Ltd.) Axis Bank Ltd. Vs Madura Coats Pvt. Ltd., Sundaram Fasteners Ltd., ARKAY Energy (Rameswaram) Ltd. and PTC India Ltd., (formerly Power Trading Corporation of India Ltd)
Madras High Court · (2009) 12 MAD CK 0099
Civil Procedure Code, 1908 (CPC) — Section 151Electricity Act, 2003 — Section 176Electricity Rules, 2005 — Rule 3
High Courts08 Dec 2009Dismissed
Orchid Chemicals and Pharmaceuticals Ltd. and Others Vs State of Tamil Nadu and Others
Madras High Court · (2009) 12 MAD CK 0060
Electricity Act, 1910 — Section 37, 49Electricity Act, 2003 — Section 181, 86, 86(1)Electricity Rules, 1956 — Rule 27
High Courts07 Dec 2009Dismissed
Managing Director, Tamil Nadu State Transport Corporation (Salem Division II) Ltd. Vs K.V. Krishnan and Another
Madras High Court · (2010) 4 LLJ 385
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts07 Dec 2009Dismissed
The Commissioner of Income Tax Vs R.M.S. Trust
Madras High Court · (2010) 326 ITR 310
Income Tax Act, 1961 — Section 12A, 12AA, 80G