High Courts23 Dec 2010
P. Kalavathi Vs Food Corporation of India
Madras High Court · (2010) 12 MAD CK 0012
COURT ARCHIVE
Madras High Court judgments, 2010
4,117 judgments · page 3 of 206
High Courts23 Dec 2010Dismissed
G. Sundararajan Vs The State of Tamil Nadu
Madras High Court · (2010) 12 MAD CK 0007
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Jail Subordinate Service Rules — Rule 5
High Courts23 Dec 2010Dismissed
Nawab Wallajah Sahib Pallivasal Vs The Chief Executive Officer, Tamil Nadu Wakf Board and Others
Madras High Court · (2010) 12 MAD CK 0006
Waqf Act, 1995 — Section 54, 54(3), 55, 56, 56(1)
High Courts23 Dec 2010Dismissed
Periyar Self Respect Propaganda Institution Vs Periyar Dravidar Kazhagam and Another
Madras High Court · (2011) 45 PTC 516
Civil Procedure Code, 1908 (CPC) — Section 153Companies Act, 1956 — Section 433Copyright Act, 1957 — Section 17
High Courts22 Dec 2010
A. Senthilkumar Vs The District Revenue Officer and The Inspector of Police
Madras High Court · (2010) 12 MAD CK 0312
High Courts22 Dec 2010Allowed
Rahima (died) and Others Vs P. Mangilal (died) and Others
Madras High Court · (2010) 12 MAD CK 0305
Civil Procedure Code, 1908 (CPC) — Section 16Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 20, 23, 56
High Courts22 Dec 2010Dismissed
M. Alagiri Vs Philomina, Devaraj and Nirmala
Madras High Court · (2011) 2 MLJ 728
Negotiable Instruments Act, 1881 (NI) — Section 118Succession Act, 1925 — Section 214, 372
High Courts22 Dec 2010
A. Senthil Kumar and Another Vs Assistant Commissioner (CT) and Others
Madras High Court · (2011) 1 CTC 828 : (2011) 2 MLJ 127
Companies Act, 1956 — Section 529ADebts Recovery Tribunal Act, 1993 — Section 24, 34Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11
High Courts22 Dec 2010Allowed
Naduvan Sekar Vs The State of Tamil Nadu
Madras High Court · (2010) 12 MAD CK 0292
Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 332
High Courts22 Dec 2010Dismissed
P.N. Balasubramanian Vs Presiding Officer, I Additional Labour Court and Others
Madras High Court · (2011) 3 LLJ 222
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11A, 12(3), 18(1), 2
High Courts22 Dec 2010Allowed
P. Somakumaran Vs Tamil Nadu Water Supply and Drainage Board
Madras High Court · (2010) 12 MAD CK 0269
Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regulation 9
High Courts22 Dec 2010
The United India Insurance Company Limited Vs K.K. Nandhikeswaran, S. Mayilsamy, S. Natarajan and National Insurance Company Limited
Madras High Court · (2010) 12 MAD CK 0247
High Courts22 Dec 2010Dismissed
M. Rajkumar Vs The Secretary, Tamil Nadu Engineering Admission, The Director, Centre for Students Affairs and Sri Venkateswara Hi-Tech Engineering College
Madras High Court · (2010) 12 MAD CK 0243
Constitution of India, 1950 — Article 226
High Courts22 Dec 2010Dismissed
Tamilnadu Petro Products Limited Vs Employees' State Insurance Corporation
Madras High Court · (2010) 12 MAD CK 0240
Employees State Insurance Act, 1948 — Section 2(9), 45, 45A, 45A(1), 45AA
High Courts22 Dec 2010Allowed
R. Lakshmi and Iswaria Vs K. Gopalan
Madras High Court · (2010) 12 MAD CK 0229
Contract Act, 1872 — Section 53, 54Transfer of Property Act, 1882 — Section 4
High Courts22 Dec 2010
Kuppuswamy Vs The Commissioner and The Deputy Commissioner, H.R. and C.E., Admn. Department
Madras High Court · (2011) 3 MLJ 127
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 162, 22, 6(10), 6(18), 6(2)
High Courts22 Dec 2010
A. Balasubramaniam Vs The District Revenue Officer and The Inspector of Police
Madras High Court · (2010) 12 MAD CK 0217
High Courts22 Dec 2010Allowed
J. Pounpandian Vs The District Collector and Others
Madras High Court · (2010) 12 MAD CK 0209
High Courts22 Dec 2010Dismissed
The District Collector Vs Government of India and N. Ramesh
Madras High Court · (2011) 3 CTC 190
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(5), 26, 30
High Courts22 Dec 2010
P. Rathinavelu Vs The Commissioner, The Additional Commissioner (Enquiry), The Joint Commissioner, Hindu Religious and Charitable Endowment and The Executive Officer
Madras High Court · (2010) 12 MAD CK 0176
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114, 45(1), 46