High Courts21 Dec 2009
TTK Tantex Limited Vs East Coast Constructions and Industries
Madras High Court · (2010) 1 CTC 762
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 66, 66(1)
COURT ARCHIVE
Madras High Court judgments, 2009
3,885 judgments · page 3 of 195
High Courts21 Dec 2009Dismissed
T. Chitra Vs The Secretary to the Ministry of Home Affairs, Union of India (UOI) and Others
Madras High Court · AIR 2010 Mad 122
Commissions of Inquiry (Tamil Nadu) Rules, 1972 — Rule 2Commissions of Inquiry Act, 1952 — Section 12, 12(1), 12(4), 3(1), 3(4)Securities and Exchange Board of India Act, 1992 — Section 29, 30, 31
High Courts21 Dec 2009Dismissed
Commissioner of Income Tax Vs Shriram Engineering Construction Co. Ltd.
Madras High Court · (2009) 12 MAD CK 0187
Income Tax Act, 1961 — Section 143(1), 143(3), 154, 154(7), 263
High Courts21 Dec 2009Allowed
P. Kandasamy and K. Vasanthi Vs The Joint Sub Registrar II K. Mani and K. Dhanapackiam Vs The Joint Sub Registrar I
Madras High Court · (2009) 12 MAD CK 0181
Stamp Act, 1899 — Section 33, 33A
High Courts21 Dec 2009
Ms. R. Srilatha Vs The Inspector General of Police (Medical), Composite Hospital, CRPF, The Deputy Inspector General of Police, Group Centre, CRPF and The Deputy Inspector General of Police, (Medical) Composite Hospital, CRPF
Madras High Court · (2009) 12 MAD CK 0175
High Courts21 Dec 2009Dismissed
Iffco-Tokio General Ins. Co. Ltd. Vs P. Karunakaran and Others
Madras High Court · (2009) 12 MAD CK 0167
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 163A, 166, 173Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338
High Courts21 Dec 2009Allowed
A. Mary Stella Vs The Secretary to Government Rural Development and Panchayat Raj and The Inspector of Panchayat-cum-District Collector (Incharge)
Madras High Court · (2009) 12 MAD CK 0069
Tamil Nadu Panchayats Act, 1994 — Section 205, 205(11), 205(12)
High Courts21 Dec 2009Dismissed
S.J. Jansi Rani Vs Crecey Fernandes and Others
Madras High Court · (2009) 12 MAD CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 68Specific Relief Act, 1963 — Section 41
High Courts21 Dec 2009Dismissed
Concord Teacher Training Institute and G.K. Teacher Training Institute Vs The Director of Teacher Education Research and Training and Others
Madras High Court · (2009) 12 MAD CK 0057
High Courts21 Dec 2009Allowed
S. Jeeva Vs State of Tamilnadu
Madras High Court · (2009) 12 MAD CK 0049
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 41(1), 468(2)Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 14
High Courts21 Dec 2009
G.V. Films Ltd. Vs Metage Special Emerging Market Fund Ltd. and Others
Madras High Court · (2010) 154 CompCas 252
Companies Act, 1956 — Section 1, 100, 101, 102, 103Contract Act, 1872 — Section 62Income Tax Act, 1961 — Section 2(19AA), 45
High Courts21 Dec 2009Dismissed
Solidaire India Limited and Shri A.S. Ramana Prasad Managing Director Solidaire India Limited Vs S. Ramakrishnan Provident Fund Inspector/Enforcement Officer Employees Provident Funds
Madras High Court · (2009) 12 MAD CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 468Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1988 — Section 14BEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1B), 14A, 6C
High Courts19 Dec 2009Dismissed
Venkateswara Oil Traders Vs The State of Tamil Nadu
Madras High Court · (2009) 12 MAD CK 0247
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts19 Dec 2009Dismissed
The Management of Tirunelveli Central Co-operative Bank Ltd. Vs The Deputy Commissioner of Labour (Appellate Authority under the Tamil Nadu Payment of Subsistence Allowance Act) and Smt. Kamalam Rosalin
Madras High Court · (2009) 12 MAD CK 0244
Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2, 3, 4, 5Tamil Nadu Payment of Subsistence Allowance Rules, 1981 — Rule 5A
High Courts19 Dec 2009Allowed
Jothi Ramalingam Vs M.N. Sivagnana Prakasam, M.N. Shanmugham and V. Ramalingam
Madras High Court · (2010) 3 MLJ 85
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68
High Courts19 Dec 2009Dismissed
The Commissioner of Customs (Imports) Vs Flemingo (DFS) Pvt. Ltd. and Others
Madras High Court · (2010) 251 ELT 348
Customs Act, 1962 — Section 127C, 127C(5), 32F(8)
High Courts19 Dec 2009Dismissed
G. Annadurai Vs The Secretary to the Government of Tamilnadu, Energy Department and Others M. Madhavan Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer (Personnel), Tamil Nadu Electricity Board and The Employment Officer, Employment Exchange S. Varadharaju Vs The District Employment Officer and The Chairman, The Tamil Nadu Electricity Board
Madras High Court · (2009) 12 MAD CK 0222
High Courts19 Dec 2009Allowed
Bharat Petroleum Corporation Ltd. Vs C.S. Prakash Rao
Madras High Court · (2009) 12 MAD CK 0220
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Limitation Act, 1963 — Section 5
High Courts19 Dec 2009Dismissed
S. Shankar Vs The District Employment Officer, The Commissioner of Employment and Training, Industrial Estate, The Chief Engineer (Distribution) Tamilnadu Electricity Board, Salem Division and Tamilnadu Electricity Board
Madras High Court · (2009) 12 MAD CK 0180
Electricity (Supply) Act, 1948 — Section 15, 79Tamil Nadu Electricity Board Services Regulations — Regulation 91Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 12
High Courts19 Dec 2009Dismissed
Balarama Thevar (deceased), Sathiyamurthy Thevar, B.B. Mohanraj and B. Saravana Raj Vs The Special Commissioner and Commissioner, Land Administration Department and Tamil Nadu Police Department Office, Assistant's Association
Madras High Court · (2009) 12 MAD CK 0157
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 10, 11, 12(1), 9