COURT ARCHIVE

Madras High Court judgments, 2010

4,117 judgments · page 11 of 206

High Courts10 Dec 2010

J. Sekar Vs Metropolitan Transport Corporation Ltd. and The General Manager (Admn.) Metropolitan Transport Corporation Ltd.

Madras High Court · (2010) 12 MAD CK 0005

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 73(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996 — Rule 3, 4, 5, 6

High Courts10 Dec 2010Dismissed

Pan Resorts Ltd. Vs H.H. Karthika Pooyam Thirunal Gourj Parvathi Bayi and Others

Madras High Court · (2011) 2 LW 894 : (2011) 4 MLJ 105 : (2011) 6 RCR(Civil) 1753

Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 291Evidence Act, 1872 — Section 137

High Courts09 Dec 2010Dismissed

V. Dharmaraj (Died) and Others Vs Jaffar Sadiq and Umar Farook

Madras High Court · (2010) 12 MAD CK 0352

Pondicherry Occupants of Kudiyiruppu (Conferment of Ownership) Act, 1973 — Section 23, 25Tamil Nadu Occupants (Protection) Kudiyiruppu Act, 1971 — Section 3

High Courts09 Dec 2010Dismissed

S. Paulnadar Vs The Director of Fisheries Teynampet and The Government of Tamil Nadu

Madras High Court · (2010) 12 MAD CK 0347

Constitution of India, 1950 — Article 14, 16

High Courts09 Dec 2010Dismissed

The State of Tamil Nadu Vs A.P. Rajappan Government Contractor and N. Easwaramoorthy Chief Engineer PWD/WRO (RETD)

Madras High Court · (2010) 12 MAD CK 0346

Arbitration and Conciliation Act, 1996 — Section 11(3), 11(4)

High Courts09 Dec 2010

Gojan Enterprises Pvt. Ltd. Vs The Registering Officer cum Collector, under Indian Stamp Act and The Sub Registrar

Madras High Court · (2010) 12 MAD CK 0335

High Courts09 Dec 2010

N. Thirumaran Vs The District Superintendent of Police and The Inspector of Police

Madras High Court · (2010) 12 MAD CK 0296

High Courts09 Dec 2010

S. Umarani Vs The District Collector and The Block Development Officer

Madras High Court · (2010) 12 MAD CK 0289

High Courts09 Dec 2010

V. Azhagaiah Vs The Govt. of Tamil Nadu

Madras High Court · (2010) 12 MAD CK 0254

Tamil Nadu Pension Rules, 1978 — Rule 43(2), 82

High Courts09 Dec 2010

K.C.S. Nadar Higher Secondary School Vs The Secretary School Education Department Government, The Director of School Education and The District Educational Officer

Madras High Court · (2010) 12 MAD CK 0251

High Courts09 Dec 2010Dismissed

Bairappan @ Mani Vs S. Mangammal

Madras High Court · (2010) 12 MAD CK 0231

Bar Council of India Rules, 1975 — Rule 13Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts09 Dec 2010Allowed

Sandrayan and Others Vs S.S. Mariappan and Chinnammal

Madras High Court · (2010) 12 MAD CK 0214

Civil Procedure Code, 1908 (CPC) — Section 100, 109Constitution of India, 1950 — Article 133(1)Specific Relief Act, 1963 — Section 16, 20

High Courts09 Dec 2010

M. Mubarak Vs The Controller of Examinations, Anna University of Technology and The Principal, Government College of Engineering

Madras High Court · (2010) 12 MAD CK 0156

High Courts09 Dec 2010

Thirumathi E. Kalaivani Vs The Registrar of Cooperative Societies, Deputy Registrar (Milk Development) and The Special Officer, Alampoondi Milk Producers, Cooperative Society Ltd.

Madras High Court · (2010) 12 MAD CK 0151

Tamil Nadu Co-operative Societies Act, 1983 — Section 140, 81, 87, 90

High Courts09 Dec 2010Dismissed

Singaravelar Spinning Mills (P) Ltd. Vs State of Tamil Nadu and The Tamil Nadu Sales Tax Appellate Tribunal Additional Bench

Madras High Court · (2011) 183 ECR 247

Central Sales Tax Act, 1956 — Section 12(3), 16, 16(2), 6(A)Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 31

High Courts09 Dec 2010

K. Natarajan Vs The Registrar and The Sub-Registrar

Madras High Court · (2010) 12 MAD CK 0128

High Courts09 Dec 2010Dismissed

The State of Tamil Nadu Vs Chandragiri Constructions Company and K.K. Arukkusamy B.E. Superintending Engineer (Retd.)

Madras High Court · (2010) 12 MAD CK 0122

Arbitration and Conciliation Act, 1996 — Section 11, 16, 37(1), 4

High Courts09 Dec 2010

K. Chinnai Natarajan Vs The Registrar and The Sub-Registrar

Madras High Court · (2010) 12 MAD CK 0101

High Courts09 Dec 2010Dismissed

G. Ramadoss Vs The Director of Medical Education and The Dean, Government Stanley Hospital

Madras High Court · (2010) 12 MAD CK 0053

Constitution of India, 1950 — Article 226, 309, 311(2), 336Penal Code, 1860 (IPC) — Section 302, 307, 326, 34

High Courts09 Dec 2010Dismissed

K. Marimuthu Vs The Special Commissioner and Commissioner of Revenue Administration and The Collector

Madras High Court · (2010) 12 MAD CK 0052

Government Servants Conduct Rules, 1960 — Rule 26Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 7