High Courts14 Jul 2011Dismissed
R. Sambath Chandra Vs The Registrar of Co-operative Societies and The Joint Registrar of Co-operative Societies
Madras High Court · (2011) 07 MAD CK 0068
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 106 of 253
High Courts14 Jul 2011Allowed
The State of Tamilnadu Vs Tvl. Bhagavan Metals
Madras High Court · (2012) 51 VST 41
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)
High Courts14 Jul 2011Allowed
S. Jalajakumari Vs The Superintending Engineer, Purchase and Administration, Mettur Thermal Power Station, Tamil Nadu Electricity Board
Madras High Court · (2011) 07 MAD CK 0027
High Courts14 Jul 2011Allowed
B. Arun Kumar Vs The Secretary to the Government of the Tamil Nadu, Small Industries Department, The Director of Industries and Commerce and The General Manager, District Industries Centre
Madras High Court · (2011) 07 MAD CK 0026
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10
High Courts14 Jul 2011Dismissed
S. Deva alias S. Sundalaimuthu Vs Director of Town Panchayats, District Collector and K. Shanmugasundari, Selection Grade Executive Officer
Madras High Court · (2011) 07 MAD CK 0015
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 35A
High Courts13 Jul 2011Allowed
S.M. Jothiramalingam Vs The Secretary to Government State of Tamil Nadu and The Inspector General of Registration
Madras High Court · (2011) WritLR 848
Constitution of India, 1950 — Article 14, 16, 19(1), 21Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Document Writers Licence Rules, 1982 — Rule 16, 16(2), 16(3)
High Courts13 Jul 2011
Sundaram Fasteners Ltd. Vs Commissioner of Income Tax-II, Chennai
Madras High Court · (2011) 339 ITR 40 : (2011) 202 TAXMAN 29
Income Tax Act, 1961 — Section 80HH, 80HHC, 80I
High Courts13 Jul 2011Allowed
S. Kumar Vs State
Madras High Court · (2012) 1 RCR(Criminal) 47
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 313(1)Evidence Act, 1872 — Section 137, 138
High Courts13 Jul 2011Dismissed
Sirumalai Pazhathotta Vivasyigal Sangam Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 07 MAD CK 0455
Forest (Conservation) Act, 1980 — Section 2Tamil Nadu Forest Act, 1882 — Section 1, 10, 10(2), 14, 16Tamil Nadu Survey and Boundaries Act, 1923 — Section 5
High Courts13 Jul 2011Allowed
K. Subramanian Vs The Special Officer, Ramanathapuram District Central Coop Bank Ltd.
Madras High Court · (2011) 07 MAD CK 0439
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts13 Jul 2011Allowed
S.K. Janakiraman Vs The Secretary to Government State of Tamil Nadu Home and The Special Commissioner and Transport Commissioner
Madras High Court · (2011) 07 MAD CK 0434
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts13 Jul 2011
G. Krishnaveni Vs The Director of Elementary Education and Others
Madras High Court · (2011) 07 MAD CK 0383
High Courts13 Jul 2011Allowed
T. Subramanian Thevar Vs The Revenue Divisional Officer and Sivanukonar, Adopted Son of Madasamy Konar
Madras High Court · (2011) 07 MAD CK 0375
High Courts13 Jul 2011Dismissed
T. Veerabadran Vs State of Tamilnadu
Madras High Court · (2011) 07 MAD CK 0312
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts13 Jul 2011
The Commissioner of Income Vs Lucas TVS Limited
Madras High Court · (2011) 07 MAD CK 0294
Income Tax Act, 1961 — Section 80HHC
High Courts13 Jul 2011Dismissed
Mrs. Pappammal Vs The Union of India (UOI)
Madras High Court · AIR 2012 Mad 56 : (2011) 6 CTC 32 : (2011) 7 MLJ 411 : (2011) WritLR 726
High Courts13 Jul 2011Allowed
Sundaram Fasteners Limited Vs The Commissioner of Income Tax-II
Madras High Court · (2011) 07 MAD CK 0238
Income Tax Act, 1961 — Section 80HH, 80HHC, 80I
High Courts13 Jul 2011
B. Aanantha Lakshmi Vs The Tamil Nadu Dr. M.G.R. Medical University and Others
Madras High Court · (2011) 07 MAD CK 0231
Graduate Medical Education Regulations, 1997 — Regulation 12(3), 12(4), 13(10)Indian Medical Council Act, 1956 — Section 33Tamil Nadu Medical University Act, 1987 — Section 29(3), 44(1)
High Courts13 Jul 2011
K. Manonmani Vs The District Collector, The Commissioner, Panchayat Union, The Manager (P and GS), Life Insurance Corporation of India, Pension and Group Schemes Department and The Block Development Officer
Madras High Court · (2011) 07 MAD CK 0230