High Courts21 Jan 2010
V. Nagappan Vs State of Tamil Nadu
Madras High Court · (2010) 1 LW(Cri) 158
Criminal Procedure Code, 1973 (CrPC) — Section 227Explosives Act, 1884 — Section 9B(1)(3)Explosives Substance (Amendment) Act, 2001 — Section 3
COURT ARCHIVE
Madras High Court judgments, 2010
4,117 judgments · page 199 of 206
High Courts21 Jan 2010
Railway Employees Co-operative Credit Society Ltd. Vs Joint Commissioner of Labour
Madras High Court · (2010) 3 LLJ 774
Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 11, 12A, 13B, 2, 2(1)Multi-State Cooperative Societies Act, 1984 — Section 42(2)
High Courts21 Jan 2010
R. Jagadeesan Vs N. Ayyasamy and Another
Madras High Court · (2010) CriLJ 2917 : (2010) 1 CTC 424
Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Jan 2010Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Vs S. Sankar
Madras High Court · (2010) 01 MAD CK 0099
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 338
High Courts21 Jan 2010Dismissed
V. Lakshmi, R. Uthrammal and S. Yasodha Vs The District Collector, Adi Dravidar Welfare Officer, Department of Adi Dravidar Welfare and The Special Tahsildar, Department of Adi Dravidar Welfare
Madras High Court · (2010) 01 MAD CK 0093
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 17, 3, 4(1), 5
High Courts21 Jan 2010Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Vs Revathy
Madras High Court · (2010) 01 MAD CK 0081
Penal Code, 1860 (IPC) — Section 279, 338
High Courts21 Jan 2010Dismissed
Kumbakonam Cooperative Employees Cooperative Credit and Thrift Society Vs The Presiding Officer, Labour Court and Others
Madras High Court · (2010) 5 SLR 483
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 18(1), 2, 33C(1), 33C(2)
High Courts21 Jan 2010
Tamil Nadu State Transport Corporation Ltd. Vs Mottai Thevar and Others
Madras High Court · (2010) 01 MAD CK 0021
Motor Vehicles Act, 1988 — Section 163A
High Courts21 Jan 2010Dismissed
Apsara Theatre Vs The Secretary to Government Home (Cinema II) Department, The Additional Commissioner of Revenue Administration (Cinema) and The District Collector
Madras High Court · (2010) 01 MAD CK 0015
Constitution of India, 1950 — Article 14, 19, 21Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 7(1), 8A, 8A(2)Tamil Nadu Entertainments Tax Act, 1939 — Section 14(1), 15
High Courts20 Jan 2010Dismissed
Puducherry Shasun Chemicals and Drugs Niruvana Thozhilalargal Muneerta Sangam and another Vs Labour Officer and others
Madras High Court · (2010) 2 CTC 68 : (2010) 125 FLR 39
Industrial Disputes Act, 1947 — Section 12(3), 2(k)
High Courts20 Jan 2010
Dr. B. Suchitra Vs Dr. M. Jeyasimman
Madras High Court · (2010) 2 CTC 169
Hindu Marriage Act, 1955 — Section 19
High Courts20 Jan 2010Allowed
R. Dennis Raja Vs T. Subbiah
Madras High Court · (2012) 3 RCR(Civil) 561
Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jan 2010Dismissed
The Union of India (UOI) Vs Mrs. Sasikala Sarkkunam and The Chairman, Central Administrative Tribunal
Madras High Court · (2010) 01 MAD CK 0170
High Courts20 Jan 2010Dismissed
The Union of India (UOI) Vs Sasikala Sarkkunam and The Chairman, Central Administrative Tribunal
Madras High Court · (2010) 01 MAD CK 0169
High Courts20 Jan 2010Dismissed
Commercial Tax Officer, Peelamedu South Assessment Circle Coimbatore Vs Coimbatore Auto Carage (P) Ltd.
Madras High Court · (2011) 45 VST 69
Entry Tax Act, 1976 — Section 3Tamil Nadu General Sales Tax Act, 1959 — Section 10(4), 11, 55Tamil Nadu Tax on Entry of Motor Vehicles into Local Areas Act, 1990 — Section 4
High Courts20 Jan 2010Dismissed
Jayaram Finance and Another Vs Jayaprakash
Madras High Court · AIR 2011 Mad 275 : (2010) CriLJ 3323 : (2011) 2 RCR(Civil) 427 : (2011) 1 RCR(Criminal) 530
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 50
High Courts20 Jan 2010Dismissed
United India Insurance Co. Ltd. Vs Kamatchi and Others
Madras High Court · (2010) 01 MAD CK 0108
Motor Vehicles Act, 1988 — Section 163A
High Courts20 Jan 2010Dismissed
G. Khader Sahib Vs The Principal District Munsif (The Rent Controller) and Others
Madras High Court · (2010) 01 MAD CK 0035
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6)
High Courts20 Jan 2010Allowed
Mr. Markandan Vs The State of Tamilnadu
Madras High Court · (2010) 1 LW(Cri) 139 : (2011) 8 RCR(Criminal) 333
Explosive Substances Act, 1908 — Section 3, 4Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 286, 304, 337, 338
High Courts20 Jan 2010Allowed
Selvam Vs State
Madras High Court · (2010) 1 LW(Cri) 461
Criminal Procedure Code, 1973 (CrPC) — Section 304(1), 311, 313Penal Code, 1860 (IPC) — Section 201, 307