COURT ARCHIVE

Madras High Court judgments, 2009

3,885 judgments · page 5 of 195

High Courts18 Dec 2009Dismissed

M. Appukuttan Vs The Superintendent of Police and The Deputy Inspector General of Police

Madras High Court · (2009) 12 MAD CK 0024

Madras City Police Act, 1888 — Section 75(1)Madras Prohibition Act, 1937 — Section 4(1)

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High Courts18 Dec 2009

K. Vellingiri (PW 94) and Others Vs S.A. Basha (A1) and Others

Madras High Court · (2009) 12 MAD CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 386(2)

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High Courts18 Dec 2009Dismissed

Branch Manager, The Oriental Insurance Co. Ltd. Vs Sagunthala and M. Senthilkumar

Madras High Court · (2009) 12 MAD CK 0009

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 304(A)

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High Courts17 Dec 2009Dismissed

Commissioner of Income Tax Vs R.M.S. Trust

Madras High Court · (2009) 12 MAD CK 0264

Income Tax Act, 1961 — Section 10A, 10B, 12A(a), 80G(vi)

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High Courts17 Dec 2009Dismissed

Neyveli Lignite Corporation Ltd. Vs O. Raju and Others

Madras High Court · (2009) 12 MAD CK 0260

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High Courts17 Dec 2009Dismissed

The Managing Director Tamil Nadu State Transport Corporation Ltd. Vs K. Parthasarathy and Sivasubramaniam

Madras High Court · (2011) ACJ 1766 : (2010) 2 CTC 34 : (2010) 3 MLJ 639

Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337

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High Courts17 Dec 2009

The Management of Thanjavur Central Co-operative Bank Vs The Presiding Officer Labour Court and Thanjavur District General Workers Union The Presiding Officer Labour Court and Thanjavur District General Workers Union Vs The Management of Thanjavur Central Co-operative Bank

Madras High Court · (2009) 12 MAD CK 0154

Industrial Disputes Act, 1947 — Section 11A, 18(1), 2

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High Courts17 Dec 2009Dismissed

Subhiksha Trading Services Ltd. Vs The State of Tamil Nadu and Others

Madras High Court · (2009) 12 MAD CK 0153

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 36, 482

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High Courts17 Dec 2009Allowed

K.A. Ravindran Vs The District Collector and The Special Tahsildar (L and A)

Madras High Court · (2010) 1 CTC 788

Constitution of India, 1950 — Article 14, 21, 300ALand Acquisition Act, 1894 — Section 7(3)

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High Courts17 Dec 2009Dismissed

N. Ponnusamy Vs The Secretary to Government, Tamil Nadu, Adi Dravidar Welfare Department, The District Collector and The Special Tahsildar, Adi Dravidar Welfare

Madras High Court · (2009) 12 MAD CK 0044

Land Acquisition (Amendment) Act, 1984 — Section 48(B)Land Acquisition Act, 1894 — Section 48, 48(1), 48(2), 5A

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High Courts17 Dec 2009

P. Pugalenthi Vs The Secretary to Government, Public (L and O) Department, The Collector and The Revenue Divisional Officer

Madras High Court · (2009) 12 MAD CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 176Penal Code, 1860 (IPC) — Section 302Police Standing Order — Order 151(5)

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High Courts17 Dec 2009Dismissed

S. Vadivel Vs The State of Tamilnadu

Madras High Court · (2009) 12 MAD CK 0023

Constitution of India, 1950 — Article 14, 226Prisons Act, 1894 — Section 54(1)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts17 Dec 2009Allowed

The State of Tamilnadu Vs A. Shanthi

Madras High Court · (2010) 30 VST 138

Tamil Nadu General Sales Tax Act, 1959 — Section 22, 22(1), 22(2)

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High Courts17 Dec 2009Allowed

S.P. Arockiadass Vs S.P. Rajan and Others

Madras High Court · (2009) 12 MAD CK 0006

Partition Act, 1893 — Section 2, 3, 3(1), 3(2)

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High Courts16 Dec 2009Allowed

Syed Abdul Khadar @ Appu @ Akash Vs State

Madras High Court · (2009) 12 MAD CK 0269

Immoral Traffic (Prevention) Act, 1956 — Section 3(2), 4(1), 5(1), 6(1), 7(1)

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High Courts16 Dec 2009

Sidhi Smelters Pvt. Ltd. Vs Directorate General of Foreign Trade

Madras High Court · (2010) 251 ELT 338

Customs Act, 1962 — Section 18, 18(1), 47, 47(1)

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High Courts16 Dec 2009

The Special Tahsildar, (Land Acquisition), Sipcot Unit Vs Sundari Bai and The Managing Director, SIPCOT

Madras High Court · (2009) 12 MAD CK 0256

Land Acquisition Act, 1894 — Section 4(1)

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High Courts16 Dec 2009

The Special Tahsildar (Land Acquisition) Adi Dravidar Welfare Vs Saroja Ammal, Ekambaram, Savithri and Jayalakshmi

Madras High Court · (2009) 12 MAD CK 0231

Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 8

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High Courts16 Dec 2009Allowed

The Special Tahsildar, Harijan Welfare Vs Seenu Reddy and another

Madras High Court · (2010) 2 CTC 906

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High Courts16 Dec 2009Allowed

The Assistant Commissioner and The Deputy Commissioner, H.R. and C.E. Admn. Department Vs K.V. Ramanjuam President of Kulithmalai Naidu Mahajanan Sangam and The Executive Officer

Madras High Court · (2010) 2 LW 456

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 6(17), 63, 69, 70(1)

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