COURT ARCHIVE

Madras High Court judgments, 2009

3,885 judgments · page 4 of 195

High Courts19 Dec 2009

A. Santhanam Vs The Managing Director, Chennai Petroleum Corporation Limited and Central Government Industrial Tribunal-cum-Labour Court

Madras High Court · (2009) 12 MAD CK 0156

Constitution of India, 1950 — Article 12, 14, 311Industrial Disputes Act, 1947 — Section 2(A)

High Courts19 Dec 2009Dismissed

Muruganantham Vs State by The Inspector of Police

Madras High Court · (2009) 12 MAD CK 0128

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(I), 307, 324

High Courts19 Dec 2009Dismissed

Annamar and Co. Vs Managing Director, The Chief Engineer, The Superintending Engineer and The Executive Engineer and Administrative Officer

Madras High Court · (2010) 2 CTC 31

Arbitration and Conciliation Act, 1996 — Section 11, 2(1)(e), 9

High Courts19 Dec 2009Allowed

S. Kalaiyarasu Vs The Revenue Divisional Officer, Madurantakam Division

Madras High Court · (2009) 12 MAD CK 0103

Penal Code, 1860 (IPC) — Section 120B, 409, 419, 420, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17(1)

High Courts19 Dec 2009Dismissed

Meganathan Vs Subbiah Gounder

Madras High Court · (2009) 12 MAD CK 0071

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts19 Dec 2009Dismissed

A. Jayalakshmi, A. Sakthivel, A. Subramanian @ Balasubramanian and Sumathi @ Kolanchi Vs M. Ramalingam

Madras High Court · (2009) 12 MAD CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 100Specific Relief Act, 1963 — Section 23, 24

High Courts18 Dec 2009Dismissed

Sakthi Enterprises Vs Union of India (UOI) and IBP Company Ltd.

Madras High Court · (2009) 12 MAD CK 0266

Essential Commodities Act, 1955 — Section 3Motor Spirit and High Speed Diesel (Regulation of Supply and Distribution and Prevention of Malpractice) Regulations, 1998 — Regulation 2, 5

High Courts18 Dec 2009

The Board of Trustees Arulmighu Poottai Mariamman Temple and Others Vs The Revenue Divisional Officer-cum-Executive Magistrate and Others

Madras High Court · (2009) 12 MAD CK 0250

Constitution of India, 1950 — Article 14, 17, 21, 25, 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 46(1)

High Courts18 Dec 2009Allowed

R. Ravichandran Vs The Secretary to Government Municipal Administration and Water Supply Department, The Commissioner of Municipal Administration and The Commissioner Namakkal Municipality

Madras High Court · (2009) 12 MAD CK 0243

High Courts18 Dec 2009Dismissed

State of Tamil Nadu Vs Lingam and Company

Madras High Court · (2010) 29 VST 622

Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)

High Courts18 Dec 2009Dismissed

Commissioner of Income Tax Vs Lakshmi Vilas Bank

Madras High Court · (2010) 230 CTR 185 : (2010) 329 ITR 591

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 154, 154(1), 154(1A), 254(1), 254(2)

High Courts18 Dec 2009Allowed

S. Seetharaman Vs The Registrar General, High Court and The Govt. of Tamil Nadu

Madras High Court · (2010) 1 MLJ 977

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6(1)Constitution of India, 1950 — Article 226

High Courts18 Dec 2009Allowed

T.R. Dinakaran Vs The State of Tamilnadu and The Managing Director, Pandian Roadways Corporation Now known as State Transport Corporation Zone

Madras High Court · (2009) 12 MAD CK 0176

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11, 11A, 17(4), 18, 23

High Courts18 Dec 2009Dismissed

The New India Assurance Co. Ltd. Vs Selvaraj, Subramaniam and Krishnamoorthy

Madras High Court · (2009) 12 MAD CK 0173

Penal Code, 1860 (IPC) — Section 279, 338Workmens Compensation Act, 1923 — Section 30, 4, 4(1)

High Courts18 Dec 2009

P.S. Venkatajan Vs C. Devan

Madras High Court · (2010) 1 LW 415 : (2010) 2 MLJ 383

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30

High Courts18 Dec 2009Dismissed

Kanchanaa Hotels Private Limited Vs The Chairman and Managing Director, State Industries Promotion Corporation of Tamil Nadu Limited and The Deputy General Manager (F and R-I) State Industries Promotion Corporation of Tamil Nadu Limited

Madras High Court · (2009) 12 MAD CK 0150

High Courts18 Dec 2009Allowed

Nightingale Institute of Nursing Education Vs The Registrar, The Tamil Nadu Dr. M.G.R. Medical University, Indian Nursing Council and State Government of Tamil Nadu

Madras High Court · (2009) 12 MAD CK 0148

Constitution of India, 1950 — Article 254(2)Indian Medical Council Act, 1956 — Section 10A

High Courts18 Dec 2009

K. Vellingiri (PW 94) and Others Vs Abdul Nazer Mahdani (A14) and Others

Madras High Court · (2009) 12 MAD CK 0141

Arms Act, 1959 — Section 25(1)A, 3Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 313, 397, 401Evidence Act, 1872 — Section 27

High Courts18 Dec 2009Allowed

Sadasiva Udayar Vs Paramasivam

Madras High Court · (2009) 12 MAD CK 0050

High Courts18 Dec 2009Dismissed

State of Tamil Nadu Vs Hydels Engineers (P) Ltd.

Madras High Court · (2010) 35 VST 262

Central Sales Tax Act, 1956 — Section 3, 6(2), 8(3)