COURT ARCHIVE

Madras High Court judgments, 2010

4,117 judgments · page 10 of 206

High Courts13 Dec 2010Allowed

The Superintending Archaeologist Archaeological Survey of India Vs Kudaivarai Kovil Thirumalpuram, The District Collector, The Tahsildar and The Inspector of Police

Madras High Court · (2010) 12 MAD CK 0075

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 5(6)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 5, 5(1), 7, 7(2)Constitution of India, 1950 — Article 226, 227

High Courts13 Dec 2010Dismissed

Dargha Haghdhar Management Committee Vs Pandian Grama Bank

Madras High Court · (2010) 12 MAD CK 0074

Constitution of India, 1950 — Article 226

High Courts13 Dec 2010Allowed

N. Lakshmi Vs Saraswathi Ammal and K.G. Lingaraj

Madras High Court · (2011) 3 MLJ 101

Hindu Succession Act, 1956 — Section 15, 15(1), 15(2)

High Courts13 Dec 2010

The New India Assurance Company Ltd. Vs A. Fairose and Others

Madras High Court · (2010) 12 MAD CK 0021

High Courts10 Dec 2010

B. Gurubackiam Vs The State of Tamil Nadu and Others

Madras High Court · (2010) 12 MAD CK 0315

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 11A(1), 17, 28ALimitation Act, 1963 — Section 12

High Courts10 Dec 2010Allowed

Muniappan Vs Ponni

Madras High Court · AIR 2011 Mad 52 : (2011) 2 CTC 635 : (2011) 3 DMC 72 : (2011) 2 RCR(Civil) 314 : (2011) 2 RCR(Civil) 314

Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 112, 114Hindu Marriage Act, 1955 — Section 13

High Courts10 Dec 2010Allowed

Thangapandi Vs Director of Primary Health Services, DMS Teynampet and Others

Madras High Court · (2011) 256 MLJ 1329

Constitution of India, 1950 — Article 21, 47Indian Medical Council Act, 1956 — Section 33

High Courts10 Dec 2010Allowed

N. Vedantam Vs Executive Officer, Town Panchayat, Perungalathur and Another

Madras High Court · (2011) 256 MLJ 1278 : (2011) 6 RCR(Civil) 2439

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ARegistration of Births and Deaths Act, 1969 — Section 10, 19(2), 20, 21, 23Tamil Nadu Registration of Births and Deaths Rules, 2000 — Rule 1, 2, 6

High Courts10 Dec 2010

Rajalakshmi and S. Gajalakshmi Vs Sarojini, recorded as Legal Representative of the deceased 1st Defendent and Bhagavathi

Madras High Court · (2011) 1 CTC 546

Partnership Act, 1932 — Section 14, 16, 37, 50

High Courts10 Dec 2010Dismissed

Kits and Concepts (India) Private Limited Vs The Director of School Education and Sri Parasakthi Educational Needs

Madras High Court · (2010) 12 MAD CK 0159

Constitution of India, 1950 — Article 14, 226

High Courts10 Dec 2010Allowed

P. Ganesan Vs The District Collector and Others

Madras High Court · (2011) WritLR 62

Tamil Nadu Panchayats Act, 1994 — Section 160

High Courts10 Dec 2010Dismissed

K. Murugaiah Assistant Commissioner of Excise Vs The Government of Tamil Nadu

Madras High Court · (2010) 12 MAD CK 0136

Constitution of India, 1950 — Article 14, 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts10 Dec 2010Allowed

Sampathamma Vs The Secretary, Home Department Government of Tamil Nadu and The Superintendent Central Prison

Madras High Court · (2010) 12 MAD CK 0123

Tamil Nadu Suspension of Sentence Rules, 1982 — Rule 13, 14(2)

High Courts10 Dec 2010Dismissed

N. Pappa Kannan Vs The District Collector, The Municipal Commissioner and Board of Council

Madras High Court · (2010) 12 MAD CK 0111

Constitution of India, 1950 — Article 226

High Courts10 Dec 2010

S. Manikandan Vs The District Consumer Disputes Redressal Forum, The State Consumer Disputes Redressal Commission, The Government of Tamil Nadu and P. Chandra

Madras High Court · (2010) 12 MAD CK 0110

Tamil Nadu Ministerial Service Rules — Rule 3

High Courts10 Dec 2010

The Managing Director, The Executive Engineer, Maintenance Division and The Assistant Executive Engineer, Tamil Nadu Water Supply and Drainage Board Vs The Inspector of Labour and Others

Madras High Court · (2010) 12 MAD CK 0109

High Courts10 Dec 2010Dismissed

G. Umapathy Vs The State of Tamil Nadu and Others

Madras High Court · (2011) WritLR 35

High Courts10 Dec 2010Allowed

R. Balaguru Vs The Chairman, The Secretary, The Chief Mechanical Engineer Chennai Port Trust and The Secretary and Chairman State Level Scrutiny Committee and Adi Dravida and Tribal Welfare Officer

Madras High Court · (2010) 12 MAD CK 0079

High Courts10 Dec 2010Dismissed

The Land Acquisition Officer and The Special Tahsildar Adi Dravidar Welfare Vs Raja (Died), Kumar, Anbumani and Kaviyarasan

Madras High Court · (2010) 12 MAD CK 0047

Land Acquisition Act, 1894 — Section 18, 23(1A)

High Courts10 Dec 2010Allowed

The Commissioner of Income Tax Vs Soft Beverages (P) Ltd.

Madras High Court · (2010) 12 MAD CK 0008