High Courts18 Jul 2011
G. Gnanavalli Vs State of Tamil Nadu
Madras High Court · (2011) 07 MAD CK 0258
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 103 of 253
High Courts18 Jul 2011Dismissed
Commissioner of Income Tax Vs India Cements Ltd.
Madras High Court · (2011) 339 ITR 31 : (2011) 203 TAXMAN 119
High Courts18 Jul 2011
M. Shivakumar Vs The Commissioner Madurai Corporation
Madras High Court · (2011) 07 MAD CK 0221
High Courts18 Jul 2011
D. Mariapushpakam Vs The Director of School Education and The District Elementary Educational Officer
Madras High Court · (2011) 07 MAD CK 0204
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 201(1A)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 17(b)
High Courts18 Jul 2011Dismissed
K. Shyam Sunder and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2011) WritLR 577
Constitution of India, 1950 — Article 14, 16, 31C, 38Tamil Nadu General Clauses Act, 1891 — Section 8Tamil Nadu Uniform System of School Education (Amendment) Act, 2011 — Section 3(2)
High Courts18 Jul 2011Dismissed
S. Mohanraj Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 07 MAD CK 0123
High Courts18 Jul 2011Dismissed
A. Anandan and Others Vs Smt. K. Amutha
Madras High Court · (2011) 07 MAD CK 0081
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Section 5
High Courts18 Jul 2011Allowed
Sudalaiyandi Vs The Superintendent of Police and The Deputy Inspector General of Police
Madras High Court · (2011) 07 MAD CK 0060
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 380, 408
High Courts18 Jul 2011Dismissed
K.P. Maduraisamy Vs The District Collector
Madras High Court · (2011) 07 MAD CK 0056
Constitution of India, 1950 — Article 226Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8, 8(8), 8A, 8C
High Courts18 Jul 2011
R. Seshadrirajan Vs University Grants Commission and The Madurai Kamaraj Univrsity
Madras High Court · (2011) 07 MAD CK 0055
High Courts18 Jul 2011Allowed
C. Selvi Vs V. Subramaniam The Hindu Primary School, The District Elementary Education Officer and The Additional Assistant Elementary Educational Officer
Madras High Court · (2011) 07 MAD CK 0053
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 12, 15, 16, 17, 17(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 12, 13, 14, 17(1), 17(3)
High Courts18 Jul 2011Allowed
M. Mercy Vs The Joint Director of School (Secondary), The Chief Educational Officer, The District Educational Officer and The Secretary, Sri Mariamman Hindu High School
Madras High Court · (2011) 07 MAD CK 0003
High Courts18 Jul 2011
Gerald Lobo, Raymund Lobo and Laura Ann Shahani Vs Mrs. Geetha Davis and Others
Madras High Court · (2011) 07 MAD CK 0002
Succession Act, 1925 — Section 118, 230
High Courts15 Jul 2011Dismissed
Vasanthi Agnecies Vs The Commercial Tax Officer-II and The Appellate Assistant Commissioner Commercial Taxes Department
Madras High Court · (2013) 60 VST 254
Pondicherry General Sales Tax Act, 1967 — Section 34(1)Tamil Nadu General Sales Tax Act, 1959 — Section 31
High Courts15 Jul 2011Dismissed
Vasanthi Agencies Vs Commercial Tax Officer II and Another
Madras High Court · (2013) 60 VST 254
Tamil Nadu General Sales Tax Act, 1959 — Section 31
High Courts15 Jul 2011Dismissed
N. Navaneetham Vs The Tahsildar and T. Ganesan
Madras High Court · (2011) 07 MAD CK 0441
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts15 Jul 2011Allowed
Chennai Port Trust Employees' Co-operative Bank Employees Union Vs Additional Registrar of Co-operative Societies, Chennai Region, Chennai 600018 and Others
Madras High Court · (2012) 2 MLJ 235
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 12(3), 18(1)Tamil Nadu Co-operative Societies Act, 1983 — Section 153
High Courts15 Jul 2011Dismissed
Palani Andavar Cotton and Synthetic Spinners Ltd. Vs The Presiding Officer, Labour Court and Others
Madras High Court · (2011) 07 MAD CK 0418
Industrial Disputes Act, 1947 — Section 12, 17, 17B, 20, 20(1)
High Courts15 Jul 2011Allowed
Manasa Impex Services Vs Customs Excise and Service Tax Appellate Tribunal, (South Zonal Bench) and The Commissioner of Customs and Central Excise
Madras High Court · (2011) 07 MAD CK 0335
Central Excises and Salt Act, 1944 — Section 35(F)Customs Act, 1962 — Section 114(3), 117, 129(A), 129(E)