High Courts23 Dec 2009Allowed
P. Ramachandran Vs The State of Tamil Nadu and Others
Madras High Court · (2009) 12 MAD CK 0042
COURT ARCHIVE
Madras High Court judgments, 2009
3,885 judgments · page 2 of 195
High Courts23 Dec 2009Allowed
Sun Pharmaceutical Industries Limited Vs Cadila Healthcare Ltd. and Zydus Healthcare
Madras High Court · (2010) 43 PTC 483
Trade and Merchandise Marks Act, 1958 — Section 29
High Courts23 Dec 2009Allowed
Haji Mohammed Raffique Vs B. Sivabakkiyam, B. Sampathkumar and B. Mohanraj
Madras High Court · (2010) 3 LW 261
Limitation Act, 1963 — Section 5
High Courts23 Dec 2009Allowed
Ethirajulu (died) and Others Vs Chokalingam and Others
Madras High Court · (2010) 1 LW 673 : (2011) 7 RCR(Civil) 2214
Hindu Succession Act, 1956 — Section 14(1), 14(2)Succession Act, 1925 — Section 88Transfer of Property Act, 1882 — Section 11
High Courts22 Dec 2009Allowed
S. Pradeepa Vs The Commissioner/Secretary Municipal Administration, The Commissioner Kumbakonam Municipality and The Inspector of Police
Madras High Court · (2010) 4 CTC 99
Tamil Nadu District Municipalities Act, 1920 — Section 13A, 22
High Courts22 Dec 2009
Smt. Phoolvati Dharambir Aggarwal (Died) and Others Vs The Collector of Madras and Bharat Petroleum Corporation Limited The Collector Vs Srimathi Bhoolvathy Tharambeer Agarval and Others Bharath Petroleum Corporation Ltd. Vs Smt. Phoolvathi Dharambir Agarwal and Others
Madras High Court · (2009) 12 MAD CK 0224
Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 4(1)
High Courts22 Dec 2009
Coimbatore Cosmopolitan Club Vs Assistant Commissioner of Income Tax
Madras High Court · (2010) 229 CTR 414
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 11, 143(1), 143(3), 260A
High Courts22 Dec 2009Allowed
V. Chennakesavalu Vs The State of Tamil Nadu
Madras High Court · (2009) 12 MAD CK 0163
Constitution of India, 1950 — Article 14Registration Act, 1908 — Section 22ATamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 20(1)
High Courts22 Dec 2009Dismissed
Muthuprakash @ Prakash and Others Vs State
Madras High Court · (2009) 12 MAD CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341
High Courts22 Dec 2009Dismissed
The Commissioner of Income Tax-I Vs Shiva Texyarn Limited
Madras High Court · (2009) 12 MAD CK 0149
Income Tax Act, 1961 — Section 115JA, 115JB, 143(1), 143(3), 263
High Courts22 Dec 2009Dismissed
Management, Tamil Nadu State Transport Corporation and Another Vs Presiding Officer, Labour Court and Others
Madras High Court · (2009) 122 FLR 452 : (2010) 3 LLJ 742
Constitution of India, 1950 — Article 226
High Courts22 Dec 2009Allowed
Seshamma Vs N.M. Haneef, Tamil Nadu Electricity Board and Coimbatore City Corporation Seshamma, K. Gopikrishnan and K. Gowrishankar Vs N.M. Haneef
Madras High Court · (2010) 1 LW 687
Transfer of Property Act, 1882 — Section 53, 53A
High Courts22 Dec 2009Allowed
Rukmani Vs Kandamangalam Panchayat Union
Madras High Court · (2010) 1 CTC 511
Constitution of India, 1950 — Article 258General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Dec 2009
K. Periasamy Gounder Vs Kothari Industrial Corporation Ltd. and Kotak Mahindra Bank Limited
Madras High Court · (2010) 1 CTC 62
Companies Act, 1956 — Section 443(2), 536(2)Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(25)
High Courts22 Dec 2009Allowed
M. Ramachandran Vs M.M. Chandrasekar, P. Leelavathy and Ishari K. Ganesan
Madras High Court · (2010) 1 LW 835
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2Hindu Adoptions and Maintenance Act, 1956 — Section 11, 15
High Courts22 Dec 2009Dismissed
Bharat Petroleum Corporation Ltd. and Others Vs H.A. Mohd. Alumuddin and Others
Madras High Court · (2010) 1 LW 930
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 2, 5(2)Madras City Tenants Protection Act, 1922 — Section 12, 2, 2(4), 3, 9, 9Presidency Small Cause Courts Act, 1882 — Section 41
High Courts21 Dec 2009Allowed
Shahul Hameed @ Farook Jaleel Vs State by The Intelligence Officer, Narcotic Control Bureau, South Zonal Unit
Madras High Court · (2009) 12 MAD CK 0273
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 28, 29, 8
High Courts21 Dec 2009
B.V.V. Paper Industries Limited and Sumathi K. Prasad Vs R. Balasundaram Proprietor
Madras High Court · (2011) 6 RCR(Criminal) 886
Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 22ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 17(3), 22, 22(1), 22A
High Courts21 Dec 2009
Soffia Software Ltd., R. Venkata Subramani Vs Mrs. Kalpagam Bhaskaran Member-I Appropriate Authority Income Tax Department
Madras High Court · (2010) 231 CTR 189 : (2010) 321 ITR 122
Income Tax Act, 1961 — Section 267AB, 269UA, 269UC, 269UD, 269UD(1)
High Courts21 Dec 2009Dismissed
K. Damodaran Vs The Presiding Officer, Labour Court and The Management, Tiruvalam Primary Agricultural Co-operative Bank
Madras High Court · (2009) 12 MAD CK 0239
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A