High Courts23 Dec 2010Allowed
Mrs. Nirmal Ahluvaila Vs Mrs. O. Meenakshi
Madras High Court · (2011) 163 CompCas 258
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 141
COURT ARCHIVE
Madras High Court judgments, 2010
4,117 judgments · page 2 of 206
High Courts23 Dec 2010Allowed
Rajan Chellappa Vs The District Revenue Officer, The Special Deputy Collector Revenue Court, The Tahsildar - Revenue cum Record Officer of Agricultural Lands and The Property Officer The Diocese of Madurai Ramanathapuram Church of South India Trust Association
Madras High Court · (2010) 12 MAD CK 0152
Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 2, 3, 4, 4(2), 5(2)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 — Section 2
High Courts23 Dec 2010
India Pistons Ltd. Vs The Deputy Director,The Employees' State Insurance Corporation
Madras High Court · (2011) 2 LLJ 620
Employees State Insurance Act, 1948 — Section 45A, 75, 97
High Courts23 Dec 2010Allowed
Madasamy Devar Vs State and Jabarullah
Madras High Court · (2010) 12 MAD CK 0131
Constitution of India, 1950 — Article 135, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 386, 482, 483Penal Code, 1860 (IPC) — Section 147, 148, 342, 379, 447
High Courts23 Dec 2010Allowed
P.J. Wilson Vs State of Tamil Nadu
Madras High Court · (2010) 12 MAD CK 0119
High Courts23 Dec 2010Dismissed
Smt. Sasikala Vs The Commissioner of Police and The State
Madras High Court · (2010) 12 MAD CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 57Drugs and Cosmetics Act, 1940 — Section 17B, 23, 27, 33Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 61
High Courts23 Dec 2010Dismissed
R. Kumar Vs The Secretary Tamil Nadu Public Service Commission
Madras High Court · (2010) 12 MAD CK 0104
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120, 166, 170, 406, 420
High Courts23 Dec 2010Allowed
The Managing Director, Fisheries Development Corporation Ltd. and The Manager, Fisheries Development Corporation Ltd., Mandapam Division Vs The Presiding Officer, Labour Court, S.M. Irulandi, The Deputy Director of Fisheries Department, Madurai Division and The Director, Fisheries Department
Madras High Court · (2010) 12 MAD CK 0090
Industrial Disputes Act, 1947 — Section 1A(2), 25, 2A, 2A(2), 9A
High Courts23 Dec 2010Allowed
The Government of Tamilnadu Vs St. Aloysius Higher Secondary School The Government of Tamilnadu Vs The Director of School Education, (Secondary)
Madras High Court · (2011) 1 MLJ 1041
Constitution of India, 1950 — Article 21, 226, 30, 30(1), 30(2)Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 6
High Courts23 Dec 2010Allowed
Assistant Director of Income Tax (Inv) (AIU), Income Tax Officer, The Director of Income Tax (Inv) and The Director General of Income Tax (Inv), Air Intelligence Unit Vs Apparasu Ravi
Madras High Court · (2011) 241 CTR 457 : (2011) 332 ITR 497 : (2011) 199 TAXMAN 150
Constitution of India, 1950 — Article 300(A)Foreign Exchange Management Act, 1999 — Section 3Income Tax Act, 1961 — Section 131, 132 B, 6(1)
High Courts23 Dec 2010Allowed
P. Gnanambigai Vs S. Krishnasamy and The State of Tamil Nadu
Madras High Court · (2011) 1 LW(Cri) 366 : (2011) 7 RCR(Criminal) 892
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts23 Dec 2010Allowed
Hall Mark Printers Pvt. Ltd. Vs Employees State Insurance Corporation
Madras High Court · (2010) 12 MAD CK 0041
Employees State Insurance Act, 1948 — Section 75
High Courts23 Dec 2010Allowed
N. Sankaran Vs Sri Hari Mills (P) Ltd. and The Provident Fund Commissioner Employees' Provident Fund Organisation
Madras High Court · (2011) 3 LLJ 291 : (2011) WritLR 289
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts23 Dec 2010
S. Gunasekaran Vs The Assistant Settlement Officer (North) and The Tahsildar
Madras High Court · (2010) 12 MAD CK 0030
High Courts23 Dec 2010
K.K. Flats (P) Ltd. Vs The Inspector General of Registration, The Special Deputy Collector and The Sub Registrar
Madras High Court · (2010) 12 MAD CK 0029
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 47A, 48
High Courts23 Dec 2010
National Insurance Company Limited Vs Sujatha Rajalakshmi, Rene Vigneshkumar, Nalini Gunashree and P. Vasantha (Exparte in Tribunal)
Madras High Court · (2010) 12 MAD CK 0024
High Courts23 Dec 2010
S.S. Radha Vs The Regional Passpost Officer
Madras High Court · (2010) 12 MAD CK 0017
High Courts23 Dec 2010Dismissed
Prema Vs D. Ramaswamy
Madras High Court · AIR 2011 Mad 316
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 243(2), 293, 311, 313Negotiable Instruments Act, 1881 (NI) — Section 118(a), 138, 139, 142
High Courts23 Dec 2010
Secretary to Government, Home (Police) Department and Others Vs A. Eswaramoorthy and Others
Madras High Court · (2011) 256 MLJ 1313
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 17
High Courts23 Dec 2010Allowed
Valliammai Vs The Deputy Registrar (Housing), The Special Officer and D. Paramanantham
Madras High Court · (2010) 12 MAD CK 0013
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14Tamil Nadu Co-operative Societies Rules, 1988 — Rule 107, 107(5), 107(6), 112