High Courts05 Jan 2010Dismissed
Sathishkumar Vs Selvadurai
Madras High Court · (2010) 2 CTC 189
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
COURT ARCHIVE
Madras High Court judgments, 2010
4,117 judgments · page 205 of 206
High Courts05 Jan 2010Dismissed
N. Pasupathy Vs The Divisional Engineer, C.E.S.T.N.E.B, The Assistant Divisional Engineer, C.E.S. (O and M), T.N.E.B., The Junior Engineer, C.E.S. (O and M), T.N.E.B and The Assistant Accounts Officer, Revenue Branch, T.N.E.B.
Madras High Court · (2010) 01 MAD CK 0171
Constitution of India, 1950 — Article 14, 20(1)Electricity (Supply) Act, 1948 — Section 49Electricity Act, 1910 — Section 24
High Courts05 Jan 2010Allowed
D. Dass Vs State
Madras High Court · (2010) 1 CTC 492
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 363, 366Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
High Courts05 Jan 2010Dismissed
Commissioner of Income Tax Vs Kerala Roadways Ltd.
Madras High Court · (2010) 01 MAD CK 0134
Income Tax Act, 1961 — Section 132, 158BB
High Courts05 Jan 2010Dismissed
N. Bhoopathi, R. Sivakumar and V. Jeeva Vs The Presiding Officer, Labour Court and Rasipuram Textiles Pvt. Ltd.
Madras High Court · (2010) 2 LLJ 417
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts05 Jan 2010Dismissed
V. Pauldurai Vs Director of Elementary Education, District Elementary Educational Officer and Correspondent R.C. Middle School
Madras High Court · (2010) 01 MAD CK 0095
High Courts05 Jan 2010Dismissed
Durairaj Vs The Presiding Officer, Labour Court and The Management, Tamil Nadu Transport Corporation (Madurai I Division) Ltd.
Madras High Court · (2010) 01 MAD CK 0092
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts05 Jan 2010
M. Mohamed Essath Ali Vs The Registrar General, High Court and The Registrar, Vigilance, High Court
Madras High Court · (2010) 01 MAD CK 0085
Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20(1)
High Courts05 Jan 2010
The Chief Commissioner of Central Excise and The Additional Commissioner (P and V), Chennai Zone Vs Arulmozhi Iniarasu and Others
Madras High Court · (2010) 01 MAD CK 0083
High Courts05 Jan 2010Allowed
The Superintendent, High Court Vs The Registrar, Tamil Nadu Information Commission and M. Sivaraj
Madras High Court · (2011) 1 CivCC 33 : (2010) 4 RCR(Civil) 561
Advocates Act, 1961 — Section 49(1)Bar Council of India Rules, 1975 — Rule 49Civil Procedure Code, 1908 (CPC) — Section 2(7)
High Courts05 Jan 2010
D. Manimegalai, Lalithamma, Yogitha and Saicharan rep. by mother and natural Guardian, D. Manimegalai Vs The Commissioner, Corporation of Madras, Chennai Metropolitan Water Supply and Sewerage Board and The Government of Tamil Nadu
Madras High Court · (2010) 01 MAD CK 0075
Constitution of India, 1950 — Article 21, 226
High Courts05 Jan 2010Allowed
E. Ramu, E. Gopal and E. Kannan Vs E. Krishnan and Others
Madras High Court · (2010) 1 CTC 392
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 1, Order 20 Rule 7, Order 20 Rule 7, Order 20 Rule 8Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 3
High Courts05 Jan 2010Dismissed
G. Rajeswari Vs The Chief Educational Officer
Madras High Court · (2010) 01 MAD CK 0070
High Courts05 Jan 2010
Mohammed Ibrahim and Habibunnisa Vs K.M. Ghani, Saroja Ammal, Rajendran and Ramu
Madras High Court · (2010) 2 MLJ 730
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts05 Jan 2010
R.S. Kavitha and M. Revathi Vs The State of Tamilnadu, The General Manager, Tamilnadu State Transport Corporation (Salem) Limited and The Managing Director, Tamilnadu State Transport Corporation (Salem) Limited
Madras High Court · (2010) 01 MAD CK 0060
Constitution of India, 1950 — Article 14, 15, 15(1), 15(2), 15(3)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 59
High Courts05 Jan 2010Dismissed
Commissioner of Customs No. 1 Vs Frontier Aban Drilling (India) Ltd.
Madras High Court · (2010) 254 ELT 63
Customs Act, 1962 — Section 111O, 112
High Courts05 Jan 2010Allowed
K. Rajendran Vs The Registrar of Co-operative Societies, The District Level Committee and The C. 1278 Vaniyambadi Town Co-operative Bank Ltd.
Madras High Court · (2010) 2 MLJ 869 : (2010) WritLR 376
High Courts05 Jan 2010Dismissed
A. Sundaram, N. Sidhan and P. Jayavel Vs National Human Rights Commission and State of Tamil Nadu
Madras High Court · (2010) 01 MAD CK 0048
Constitution of India, 1950 — Article 226, 32International Covenant on Civil and Political Rights, 1966 — Article 9(5)Protection of Human Rights Act, 1993 — Section 18(3)
High Courts05 Jan 2010Allowed
T.G. Govindarajan Vs The Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2010) 01 MAD CK 0036
High Courts05 Jan 2010Dismissed
R. Kasi Vs The Special Officer, Karkoodalpatti Primary Agricultural Co-operative Bank Ltd. and Others
Madras High Court · (2010) 01 MAD CK 0033
Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1983 — Section 90Tamil Nadu Co-operative Societies Rules, 1988 — Rule 149(1)