COURT ARCHIVE

Madras High Court judgments, 2010

4,117 judgments · page 201 of 206

High Courts18 Jan 2010

United India Insurance Company Ltd. Vs K. Sarvabhauman and Others

Madras High Court · (2010) 01 MAD CK 0121

Arbitration and Conciliation Act, 1996 — Section 33, 34Contract Act, 1872 — Section 25, 28Limitation Act, 1963 — Article 137, 44

High Courts18 Jan 2010Dismissed

The Commissioner of Income Tax Vs Self Savings Scheme (Chit Fund) P. Ltd.

Madras High Court · (2010) 01 MAD CK 0102

Income Tax Act, 1961 — Section 143(1)

High Courts18 Jan 2010Dismissed

Asmath Begum Vs M.R. Devarajan

Madras High Court · (2010) 01 MAD CK 0098

Madras City Tenants Protection Act, 1922 — Section 11, 3, 9Presidency Small Cause Courts Act, 1882 — Section 41, 45, 46

High Courts18 Jan 2010Dismissed

V. Palanimuthu and Others Vs The Government of Tamil Nadu and Others

Madras High Court · (2010) 01 MAD CK 0079

Constitution of India, 1950 — Article 14, 32

High Courts18 Jan 2010Dismissed

Sri Arunachaleswarar Mills Vs The Joint Secretary Department of Industries and Labour and Others

Madras High Court · (2010) 125 FLR 436 : (2010) 2 LLJ 783

Constitution of India, 1950 — Article 254Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 10(1), 18, 18(1), 2, 25C

High Courts18 Jan 2010

The New India Assurance Company Ltd. Vs K. Ethiraj, Cholamandalam Investment Finance Company Ltd. and Amutha Construction

Madras High Court · (2010) 01 MAD CK 0062

Motor Vehicles Act, 1988 — Section 166(A)

High Courts18 Jan 2010Allowed

Senthurpandian Vs The Government of Tamil Nadu

Madras High Court · (2010) 01 MAD CK 0020

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 8, 9A

High Courts15 Jan 2010Dismissed

Commissioner of Income Tax Vs Franco Tossi Ingegneria S.P.A.

Madras High Court · (2010) 233 CTR 361 : (2010) 325 ITR 395 : (2011) 197 TAXMAN 1

Finance Act, 1989 — Section 10Income Tax Act, 1961 — Section 143(1), 143(3), 28, 29, 30Income Tax Rules, 1962 — Rule 10

High Courts12 Jan 2010

Kaichinnam Industries and Distributions Co. Vs Commercial Tax Officer and Others (Now re-designated as Assistant Commissioner, Chengalpet)

Madras High Court · (2011) 41 VST 327

High Courts12 Jan 2010Allowed

A.C. Bakthan and another Vs Rosi Ammal

Madras High Court · (2010) 2 CTC 514

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts12 Jan 2010Allowed

S. Loganathan Vs Chennai Metropolitan Development Authority and Corporation of Chennai

Madras High Court · (2011) WritLR 167

Tamil Nadu Specified Commodities Markets (Regulation of Location) Act, 1996 — Section 19, 2(14), 45, 46

High Courts12 Jan 2010Dismissed

Superintendent of Police, Chennai Vs R. Karthikeyan

Madras High Court · (2011) 266 ELT 456

Constitution of India, 1950 — Article 19(1)Right to Information Act, 2005 — Section 10, 20(1), 20(2), 24, 24(4)

High Courts12 Jan 2010Dismissed

Vasantha Vs Ranganathan and Another

Madras High Court · (2010) 1 CTC 833

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts12 Jan 2010Allowed

T. Narayanan Vs The Official Liquidator High Court as the Liquidator of Sri Visalakshi Mills Pvt. Ltd. and Others

Madras High Court · (2010) 1 LW 802

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Companies (Court) Rules, 1959 — Rule 273

High Courts12 Jan 2010Dismissed

Padma Vs State by Inspector of Police, CBCID.

Madras High Court · (2010) 2 CTC 286 : (2010) 1 LW(Cri) 151

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 451Penal Code, 1860 (IPC) — Section 120B, 323, 341, 406, 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3, 4, 5, 6

High Courts12 Jan 2010Allowed

T. Jayabalan Vs Inspector General of Police (Law and Order), Deputy Inspector General of Police and Superintendent of Police

Madras High Court · (2010) 01 MAD CK 0104

Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 147, 148, 302, 341, 380Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

High Courts12 Jan 2010Dismissed

Branch Manager United India Insurance Co. Ltd. Vs A. Perumal, R. Vivekanandhan, Managing Director Tamil Nadu State Transport Co. Ltd. and K. Baskaradoss

Madras High Court · (2010) 01 MAD CK 0103

Motor Vehicles Act, 1988 — Section 163A, 166(1)Penal Code, 1860 (IPC) — Section 279, 338Workmens Compensation Act, 1923 — Section 20(3), 4(1)(C)

High Courts12 Jan 2010Dismissed

K. Kuppsamy Vs The State of Tamil Nadu

Madras High Court · (2010) 01 MAD CK 0097

Penal Code, 1860 (IPC) — Section 302Tamil Nadu Fundamental Rules — Rule 54

High Courts12 Jan 2010

All India Trade Union Congress Vs Neyveli Lignite Corporation Ltd., N.L.C. United Workers Union and Neyveli Lignite Corporation Ltd., United Workers Union (AITUC)

Madras High Court · (2010) 126 FLR 760 : (2011) 2 LLJ 823 : (2011) 3 RCR(Criminal) 363

Constitution of India, 1950 — Article 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 144, 144(4), 145, 397Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 5B(1), 9

High Courts12 Jan 2010Allowed

R.D. Samuel Vs State

Madras High Court · (2010) 01 MAD CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7(1), 9Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Order 12