High Courts12 Jul 2011Allowed
R. Padmavathy Vs Deputy Commissioner of Police, Head Quarters
Madras High Court · (2011) 07 MAD CK 0320
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 108 of 253
High Courts12 Jul 2011Allowed
Commissioner of Income Tax-I Vs Premier Polytronics Ltd.
Madras High Court · (2011) 07 MAD CK 0297
High Courts12 Jul 2011Allowed
V. Madhav Vs The Tamil Nadu Information Commission and The Secretary Public Department Government of Tamil Nadu
Madras High Court · (2011) 4 CTC 734 : (2011) 3 LW 798 : (2012) 1 RCR(Civil) 103
All India Services (Conduct) Rules, 1968 — Rule 16(2)Constitution of India, 1950 — Article 19(1), 21Right to Information Act, 2005 — Section 8(1)
High Courts12 Jul 2011Allowed
Tamil Nadu Handicrafts Development Corporation Vs B.R. Padmanabhan and The Principal Labour Court City Civil Court Buildings High Court Campus
Madras High Court · (2011) 07 MAD CK 0283
Industrial Disputes Act, 1947 — Section 25F, 2A, 2A(2)
High Courts12 Jul 2011Dismissed
Madurai City Mutton Retail Sellers Association Vs The Commissioner, Madurai Corporation
Madras High Court · (2011) 07 MAD CK 0264
Madurai City Municipal Corporation Act, 1971 — Section 371, 433, 437, 471
High Courts12 Jul 2011Dismissed
Regional Provident Fund Commissioner Vs Prabha Beverages Private Ltd. and The Presiding Officer
Madras High Court · (2011) 07 MAD CK 0141
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 16, 16(1), 2, 2A
High Courts12 Jul 2011Dismissed
P. Kumaran Vs The Debts Recovery Appellate Tribunal and Others
Madras High Court · (2011) 6 CTC 369
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90Income Tax Act, 1961 — Rule 57(1)(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29
High Courts12 Jul 2011Allowed
International Flavours and Fragrances India Ltd. Formerly known as Bush Boake Allen (India) Ltd Vs The Deputy Commissioner of Income Tax Special Range
Madras High Court · (2011) 07 MAD CK 0133
High Courts12 Jul 2011Dismissed
Selvam Exports Pvt. Limited Vs The Assistant Commissioner of Income Tax
Madras High Court · (2011) 07 MAD CK 0132
Income Tax Act, 1961 — Section 3(1), 80HHC
High Courts12 Jul 2011Allowed
M. Meenakshi Vs The District Collector and The Commissioner, Panchayat Union
Madras High Court · (2011) 07 MAD CK 0079
Constitution of India, 1950 — Article 14, 21
High Courts12 Jul 2011Dismissed
S. Kumaresan Vs The Director of Agriculture, Tamil Nadu Agriculture Department and Others
Madras High Court · (2011) 07 MAD CK 0058
Constitution of India, 1950 — Article 14
High Courts12 Jul 2011Dismissed
R. Aravali Vs The Director General of Police, The Deputy Inspector General of Police, The Chairman cum Superintendent of Police and The Superintendent of Police
Madras High Court · (2011) 07 MAD CK 0057
High Courts12 Jul 2011Dismissed
Mr. P. Sundar and Others Vs The Special Tahsildar, The Commissioner and Secretary, Adi Dravidar Welfare and Social Welfare Department, Government of Tamil Nadu, The District Collector and Mr. B. Vincent
Madras High Court · (2011) WritLR 857
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1984 — Section 10, 11, 23, 4(1), 5A
High Courts11 Jul 2011Dismissed
R. Selvakumar Vs The Registrar, Azhagappa University
Madras High Court · (2011) 07 MAD CK 0501
High Courts11 Jul 2011
J. Kuppusamy and J. Kannabiran Vs The Collector (Revenue Department), Tahsildar and Thirumathi Muniammal
Madras High Court · (2011) 07 MAD CK 0433
Tamil Nadu Patta Pass Book Act, 1983 — Section 3
High Courts11 Jul 2011
D. Balu Vs The Secretary to Government, Department of Highways, Secretariat and The Managing Director, Tamil Nadu State Construction Corporation Ltd.
Madras High Court · (2011) 07 MAD CK 0367
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 18(1)
High Courts11 Jul 2011Allowed
A.Sivasamy Vs State by Inspector of Police, Vigilance and Anti Corruption, Coimbatore, Coimbatore District
Madras High Court · (2012) 1 LW(Cri) 603 : (2012) 1 MLJ 207
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts11 Jul 2011Dismissed
M. Nallathambi Vs The Executive Officer and The Joint Commissioner Hindu Religious and Charitble Endowments Department
Madras High Court · (2011) 07 MAD CK 0325
High Courts11 Jul 2011Dismissed
Gowrappan and Others Vs Santhosh Babu District Collector, Elavarasan The Special Tahsildar Adi Dravidar and Tribal Welfare Department, Jayanthimala Block Development Officer and A. Deivani President
Madras High Court · (2011) 07 MAD CK 0305
High Courts11 Jul 2011Dismissed
D.S. Kumar and Others Vs The Managing Director, Tamilnadu Civil Supplies Corporation Limited
Madras High Court · (2011) 07 MAD CK 0278
Payment of Gratuity (Amendment) Act, 2010 — Section 1(2)Payment of Gratuity Act, 1972 — Section 4, 4(3), 9