High Courts23 Dec 2011Dismissed
Dr. G. Veeralakshmi Vs State of Tamilnadu and Srinivasagam
Madras High Court · (2011) 12 MAD CK 0320
Protection of Women From Domestic Violence Act, 2005 — Section 23(2)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 1 of 253
High Courts23 Dec 2011Dismissed
K. Maragatham Vs Mr.V. Mohan and The Sub Inspector of Police
Madras High Court · (2011) 12 MAD CK 0319
Contempt of Courts Act, 1971 — Section 14(4)
High Courts23 Dec 2011Allowed
Rajagopal Vs Forest Range Officer Jamunamarathur
Madras High Court · (2012) 1 CTC 639 : (2012) 1 LW(Cri) 311
Criminal Procedure Code, 1973 (CrPC) — Section 106, 311, 325, 325(1), 325(3)Penal Code, 1860 (IPC) — Section 324Tamil Nadu Forest Act, 1882 — Section 21, 36(A), 36(E)
High Courts23 Dec 2011Dismissed
The Secretary, Prem Vidyasalai Middle School, Solaiyalagupuram, Madurai-625 011, Madurai District Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 12 MAD CK 0315
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14ATamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(1), 15(4), 15(6), 6(1)
High Courts23 Dec 2011Allowed
M. Mohandas Vs State Bank of India
Madras High Court · (2011) 12 MAD CK 0306
Constitution of India, 1950 — Article 309, 311(2)
High Courts23 Dec 2011Dismissed
M. Nagarajan Vs V.M. Nagammal
Madras High Court · (2012) 1 LW 340 : (2012) 3 MLJ 57
Family Pension Rules, 1964 — Rule 801Hindu Marriage Act, 1955 — Section 21Hindu Succession Act, 1956 — Section 14(1), 15, 15(1), 16, 25
High Courts23 Dec 2011Dismissed
S. Devaraj Vs The Superintending Engineer, TANGED CO, Namakkal Electricity Distribution Circle, Namakkal and Others
Madras High Court · (2011) 12 MAD CK 0284
Tamil Nadu Electricity Distribution Code, 2004 — Regulation 37
High Courts23 Dec 2011Dismissed
Ayisha Beevi and Others Vs Sheik Mydeen, A. P. Nelson, Chandrakala Ruben
Madras High Court · (2012) 2 CTC 509
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10A, Order 22 Rule 11, Order 22 Rule 12, Order 22 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 122, 431, 439Limitation Act, 1908 — Article 120, 182(2)
High Courts23 Dec 2011Dismissed
B.T. Kokila Vs The Chairman, Tamilnadu Electricity Board, Anna Salai, Chennai-2 and The Assistant Executive Engineer Operation and Maintenance, Tamilnadu Electricity Board, Viralimalai
Madras High Court · (2011) 12 MAD CK 0251
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 300Electricity Act, 2003 — Section 111, 126, 126(1), 126(3), 126(4)
High Courts23 Dec 2011Dismissed
S. Gilda Mary Vs The Inspector of Police, Karungal Police Station, Kanyakumari District, The Superintendent of Police, Kanyakumari District Nagercoil and Thangian
Madras High Court · (2011) 12 MAD CK 0244
High Courts23 Dec 2011Allowed
Dorcas Market Makers Pvt. Ltd. Vs Commissioner of Central Excise
Madras High Court · (2012) 281 ELT 227 : (2013) 18 GSTR 313
Central Excises and Salt Act, 1944 — Section 11A, 11B
High Courts23 Dec 2011
P. Abirami Vs D.E. Tamilarasan
Madras High Court · (2012) 2 CTC 607
Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 23(a)Penal Code, 1860 (IPC) — Section 498A
High Courts23 Dec 2011
P. Navaneetha Krishnan Vs The Secretary to Government of Tamil Nadu, Fort St. George, Chennai-9, The Director General, Prisons, Chennai-8 and The Superintendent of Prison, Central Prison, Palayamkottai, Tirunelveli District
Madras High Court · (2011) 12 MAD CK 0229
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 302Tamil Nadu Prison Rules, 1983 — Rule 341(2)
High Courts23 Dec 2011Dismissed
Thol. Thiruma Valavan and Others etc. Vs State of Tamilnadu and Others
Madras High Court · (2011) 12 MAD CK 0192
Commissions of Inquiry Act, 1952 — Section 5(4), 5(9)Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 129, 144, 161, 161(3), 174
High Courts23 Dec 2011Allowed
Branch Manager The Oriental Insurance Co. Limited No. 12, 110, Madhavaram High Road Perambur, Chennai Vs Balaraman and K. Gopal Rathnam
Madras High Court · (2011) 12 MAD CK 0191
Motor Vehicles Act, 1988 — Section 147, 147(1)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 236, 238
High Courts23 Dec 2011Dismissed
S. Maharaja Vs The Commissioner of Police Tirunelveli City Tirunelveli District, The Secretary to Government Home, Prohibition and Excise Department Secretariat, Chennai-9, The Chairman, Advisory Board, 32, Rajaji Salai, Singaravelar Maligai, Ground Floor, Chennai Collectorate, Chennai-1 and The State
Madras High Court · (2011) 12 MAD CK 0167
High Courts23 Dec 2011Dismissed
M. Veludurain Vs The State N. Jeseelan @ Muthu Kumar @ Muthu @ Seelan Vs State
Madras High Court · (2012) 1 LW(Cri) 70
Criminal Procedure Code, 1973 (CrPC) — Section 391Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 17, 18, 2, 20
High Courts23 Dec 2011Dismissed
Panner Selvam Vs State
Madras High Court · (2012) 1 LW(Cri) 344
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161(2), 227, 228, 397, 401Evidence Act, 1872 — Section 106, 114
High Courts23 Dec 2011Allowed
R. Lalitha Bai Vs The Secretary to Government, Education Department, Fort St. George, Chennai 600009 and Others
Madras High Court · (2011) 12 MAD CK 0163
Constitution of India, 1950 — Article 311(2)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17, 17(C), 8, 9
High Courts23 Dec 2011
The State of Tamil Nadu Vs Tvl. Sayar Jewellery, 656, Anna Salai, Madras-6
Madras High Court · (2012) 54 VST 383
Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)