COURT ARCHIVE

Madras High Court judgments, 2009

3,885 judgments · page 7 of 195

High Courts15 Dec 2009Dismissed

S. Jeevanantham Vs The Government of Tamil Nadu

Madras High Court · (2009) 12 MAD CK 0228

Prevention of Corruption Act, 1988 — Section 13(1), 13(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts15 Dec 2009Dismissed

Kokila Kaliamoorthy Vs K. Mani and Others

Madras High Court · (2010) 4 LW 44

Civil Procedure Code, 1908 (CPC) — Section 100, 33Madras City Municipal Corporation Act, 1919 — Section 362

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High Courts15 Dec 2009Allowed

M. Boopala Muralidharan Vs Tamil Nadu Electricity Board

Madras High Court · (2009) 12 MAD CK 0168

Constitution of India, 1950 — Article 14, 16, 19(1)Tamil Nadu Electricity Board Services Regulations — Regulation 94

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High Courts15 Dec 2009

Commissioner of Income Tax-I Vs Indira Cotton Mills Limited

Madras High Court · (2009) 12 MAD CK 0165

Income Tax Act, 1961 — Section 80I

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High Courts15 Dec 2009Disposed Off

Estate of Raja Ramasamy Mudaliar Choultry Trustee Vs The Asst. Director of Income Tax (Exemptions)-II

Madras High Court · (2009) 12 MAD CK 0161

Income Tax Act, 1961 — Section 11, 11(2)

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High Courts15 Dec 2009Dismissed

H.P. Auto Care, Dealer, Hindustan Petroleum Corporation Ltd. and Others Vs The Secretary, Ministry of Petroleum, Oil and Natural Gas, Government of India, The Chairman, Hindustan Petroleum Corporation Limited, The General Manager-South Zone, Hindustan Petroleum Corporation Ltd. and The Senior Regional Manager, Coimbatore Regional Office, Hindustan Petroleum Corporation Ltd. and Others etc. etc.

Madras High Court · (2009) 12 MAD CK 0144

Constitution of India, 1950 — Article 14, 19, 19(1), 299Customs Act, 1962 — Section 25

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High Courts15 Dec 2009Dismissed

D. Subramaniam and Sons and Others Vs The Regional Director, Indian Railways Catering and Tourism Corporation Ltd. (I.R.C.T.C), The Divisional Railway Manager, The Chief Commercial Manager and The Director, Tourism and Catering, Railway Board S. Palaniappan, N. Boopathy and Smt. Andal Vs The Divisional Railway Manager, Commercial Branch and The Deputy General Manager

Madras High Court · (2009) 12 MAD CK 0143

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High Courts15 Dec 2009

Scanwell Logistics (India) Pvt. Ltd. Vs Blaiklock Compass World Transport (HK) Limited and Others

Madras High Court · AIR 2010 Mad 125 : (2010) 153 CompCas 491

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Companies Act, 1956 — Section 454(5)Madras High Court (Original Side) Rules, 1956 — Order 36 Rule 1

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High Courts15 Dec 2009Dismissed

G. Chandranath and G. Ravindranath Vs S. Rajapushpam

Madras High Court · (2009) 12 MAD CK 0139

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts15 Dec 2009Dismissed

Raja Vs State by Inspector of Police

Madras High Court · (2009) 12 MAD CK 0137

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts15 Dec 2009Dismissed

M. Krishnasamy Vs The General Manager and The Deputy General Manager, Syndicate Bank

Madras High Court · (2009) 12 MAD CK 0129

Constitution of India, 1950 — Article 226Syndicate Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3(1)

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High Courts15 Dec 2009

M. Prakash Vs The Secretary to Government of India, Ministry of Labour, The Chief Engineer, South Zone I (CPWD), The Assistant Engineer (MIG) and The Junior Engineer, C.C.S.D.

Madras High Court · (2009) 12 MAD CK 0111

Industrial Disputes Act, 1947 — Section 10, 25, 25F, 2A

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High Courts15 Dec 2009

ECC Leasing Company Limited Vs Paramount Airways Pvt. Ltd.

Madras High Court · (2010) 1 LW 634

Aircraft Rules, 1937 — Rule 133AArbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 9

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High Courts15 Dec 2009Allowed

M. Jayakumar Vs Geetha and Others

Madras High Court · (2009) 12 MAD CK 0092

Specific Relief Act, 1877 — Section 12, 19, 27, 6, 8

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High Courts15 Dec 2009Dismissed

Sabalai Property Developers P. Ltd. Vs Mohana Kishan Chand and Others

Madras High Court · (2009) 12 MAD CK 0052

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts15 Dec 2009

P. Manthiramurthy, Partner Yule Engineering Corporation Vs P. Marimuthu, Partner Yule Engineering Corporation and Another

Madras High Court · (2010) 1 LW 388

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Contract Act, 1872 — Section 11Partnership Act, 1932 — Section 45

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High Courts15 Dec 2009Dismissed

C.K. Munusamy Vs The Registrar of Co-operative Societies and Others

Madras High Court · (2009) 12 MAD CK 0025

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High Courts15 Dec 2009

K. Ramakrishnan Vs The Secretary to Government, Higher Education Department and The Additional Director of Technical Education

Madras High Court · (2009) 12 MAD CK 0007

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High Courts14 Dec 2009

Estate of Ayya Pillai Trust Vs The Commissioner of Income Tax (Exemptions)

Madras High Court · (2009) 12 MAD CK 0271

Income Tax Act, 1961 — Section 11, 11(1), 11(2)

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High Courts14 Dec 2009Dismissed

P. Palanisamy Vs Union of India (UOI)

Madras High Court · (2009) 12 MAD CK 0267

Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)

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