High Courts14 Dec 2010
S.K. Shukur Vs The District Revenue Officer
Madras High Court · (2010) 12 MAD CK 0068
COURT ARCHIVE
Madras High Court judgments, 2010
4,117 judgments · page 9 of 206
High Courts14 Dec 2010Dismissed
K. Govindan Vs Deputy Inspector General of Police, Chengelput Range and Inspector General of Police
Madras High Court · (2010) 12 MAD CK 0059
High Courts14 Dec 2010
The Special Commissioner and Commissioner of Land Administration and Others Vs N. Nandhagopal Mudaliar and Others
Madras High Court · (2011) WritLR 44
High Courts14 Dec 2010Dismissed
Dhanukodi Vs Saroja and Others
Madras High Court · (2010) 12 MAD CK 0038
High Courts14 Dec 2010Dismissed
D. Eslin Joseph Vs The Dindigul Municipality
Madras High Court · (2010) 12 MAD CK 0034
Easements Act, 1882 — Section 62
High Courts14 Dec 2010
Villa Venkata Rao Vs Secretary State Transport Authority
Madras High Court · (2010) 12 MAD CK 0027
Motor Vehicles Act, 1988 — Section 88, 88(1), 88(5)
High Courts13 Dec 2010
The Director of Income Tax (Exemption) Vs The Anjuman-e-Khyrkhah-e-Aam
Madras High Court · (2013) 354 ITR 474 : (2011) 11 TAXMAN 354
Income Tax Act, 1961 — Section 12A, 12AA, 12AA(1), 12AA(2), 80G
High Courts13 Dec 2010Allowed
S. Muthuvenkataseshan Vs The State of Tamil Nadu
Madras High Court · (2011) 4 MLJ 78 : (2011) 6 RCR(Civil) 1723
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17, 4(1), 49, 49(1), 5A
High Courts13 Dec 2010
Director of Income Tax (Exemption), Chennai Vs Anjuman-e-Khyrkhah-e-Aam
Madras High Court · (2011) 237 CTR 509 : (2011) 200 TAXMAN 27
Income Tax Act, 1961 — Section 12A, 12AA, 12AA(1)(b)(i), 12AA(2), 80G
High Courts13 Dec 2010Dismissed
R. Vijaya Vs Thirumathi S. Sandanammal and The Presiding Officer, Labour Court.
Madras High Court · (2010) 12 MAD CK 0260
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts13 Dec 2010Allowed
C. Narayanan Vs The Deputy Director-cum-Principal in Charge, Government Industrial Training Institute and The Director, Employment and Training
Madras High Court · (2011) 1 CTC 577 : (2011) 129 FLR 715
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(7), 47, 47(2)
High Courts13 Dec 2010
Palaniappa Mills Vs A. Vaithiyalingam
Madras High Court · AIR 2011 Mad 317 : (2011) 3 CivCC 834 : (2011) 3 RCR(Civil) 732 : (2011) 3 RCR(Civil) 732 : (2011) 3 RCR(Criminal) 577 : (2011) 3 RCR(Criminal) 577
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Dec 2010Dismissed
A. Shankar Vs State
Madras High Court · (2010) 12 MAD CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 197, 197(1), 482Information Technology Act, 2000 — Section 43, 66, 70, 72Official Secrets Act, 1923 — Section 11, 5
High Courts13 Dec 2010
Shahul Hameed Vs State
Madras High Court · (2010) 12 MAD CK 0169
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1)Penal Code, 1860 (IPC) — Section 307, 326
High Courts13 Dec 2010Dismissed
P. Jayaseelan Vs State of Tamil Nadu
Madras High Court · (2010) 12 MAD CK 0158
Constitution of India, 1950 — Article 19(1), 19(2)
High Courts13 Dec 2010
R. Srinivasan and Others Vs Tamil Nadu Housing Board
Madras High Court · (2010) 12 MAD CK 0154
High Courts13 Dec 2010Dismissed
R. Subburaman Vs Jothi Niraimaathi
Madras High Court · (2011) 4 CivCC 786 : (2011) 3 RCR(Civil) 731 : (2011) 3 RCR(Civil) 731 : (2011) 3 RCR(Criminal) 573
Evidence Act, 1872 — Section 45, 73Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Dec 2010
Shanmuga Ganesan @ Ganesan, Chinnasami Devar and Mayilathal Vs State
Madras High Court · (2010) 12 MAD CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts13 Dec 2010
M. Dileep Vs The Commissioner of Polic and The Inspector of Police
Madras High Court · (2010) 12 MAD CK 0084
High Courts13 Dec 2010
Va. Naa. Thanmaanan Organiser Thamilina Kootamaipu Vs The State of Tamil Nadu
Madras High Court · (2010) 12 MAD CK 0082
Constitution of India, 1950 — Article 19, 19(1), 19(2), 226Madras City Police Act, 1888 — Section 30(2), 41Unlawful Activities (Prevention) Act, 1967 — Section 13