High Courts11 Jul 2011
M. Santhakumar Vs The Assistant Director of Special Schools and Others
Madras High Court · (2011) 07 MAD CK 0272
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 109 of 253
High Courts11 Jul 2011Dismissed
Jai Sri Enterprises Vs The Tamil Ndu Adi Dravidar Housing and Development Corporation Ltd. and Thir. P. Chellapandiyan The Executive Engineer (In-charge) TADCO
Madras High Court · (2011) 07 MAD CK 0265
High Courts11 Jul 2011Allowed
G. Paramasivam, Rathinam and Karthick Vs The Sub Divisional Magistrate/Revenue Divisional Officer and The Inspector of Police
Madras High Court · (2011) 07 MAD CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 170
High Courts11 Jul 2011Dismissed
G. Rudrappa Vs The Udhagamandalam Municipality and The Nilgiris and The Commissioner, Udhagamandalam Municipality
Madras High Court · (2011) 07 MAD CK 0180
Constitution of India, 1950 — Article 226
High Courts11 Jul 2011
R. Balu Vs The Tahsildar and The Managing Director/Chairman Tamil Nadu Slum Clearance Board
Madras High Court · (2011) 07 MAD CK 0179
Constitution of India, 1950 — Article 21
High Courts11 Jul 2011Dismissed
Dr. M. Manohar Vs The Assistant Commissioner of Income Tax
Madras High Court · (2011) 244 CTR 642 : (2011) 339 ITR 49 : (2011) 201 TAXMAN 106
Income Tax Act, 1961 — Section 115C, 115E, 115H, 115I, 115OPublic Debt Act, 1944 — Section 2
High Courts11 Jul 2011Dismissed
National Insurance Company Ltd. Vs Mrs. Sundari, Vishnu and Mrs. K. Nallammal
Madras High Court · (2011) 07 MAD CK 0074
High Courts11 Jul 2011Dismissed
SRL Agencies Vs The Principal Secretary and Commissioner, Department of Commercial Taxes, The Deputy Commissioner of Commercial Taxes, The Joint Commissioner, Commercial Tax Office and The Commercial Tax Officer (Rural)
Madras High Court · (2011) 07 MAD CK 0038
Tamil Nadu Value Added Tax Act, 2006 — Section 39(14)
High Courts11 Jul 2011Dismissed
R. Solamuthu Vs The District Collector and The Special Tahsildar, Adi-Dravidar Welfare
Madras High Court · (2011) 07 MAD CK 0013
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2)
High Courts08 Jul 2011Dismissed
R.R.C. Pitchumani Vs The Superintending Engineer
Madras High Court · (2011) 07 MAD CK 0507
Electricity Act, 2003 — Section 126, 127, 135(1)
High Courts08 Jul 2011Dismissed
Kumar Spinning Mills Private Ltd. Vs The Commercial Tax Officer
Madras High Court · (2011) 07 MAD CK 0506
High Courts08 Jul 2011Allowed
M. Pandara Sundara Pandian and The Hindu Adhi Dravidar Middle School Vs The Additional Assistant Elementary Educational Officer, The District Elementary Educational Officer and The Director (Elementary Education), Directorate of School Education
Madras High Court · (2011) 07 MAD CK 0448
Constitution of India, 1950 — Article 14
High Courts08 Jul 2011Allowed
T. Bai Ammal and Others Vs T. Sampath
Madras High Court · (2011) 07 MAD CK 0399
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 114Limitation Act, 1963 — Article 113
High Courts08 Jul 2011Dismissed
Shri Renuga Refineries Private Ltd. Vs The Deputy Commercial Tax Officer-I
Madras High Court · (2011) 07 MAD CK 0365
High Courts08 Jul 2011
Taken up P.I.L. Vs Union of India
Madras High Court · (2011) 4 LW 854 : (2011) 7 MLJ 1 : (2011) WritLR 870
Factories Act, 1948 — Section 67
High Courts08 Jul 2011
Rajaganapathy Ganesan Vs Union of India (UOI)
Madras High Court · (2011) 07 MAD CK 0302
Benami Transactions (Prohibition) Act, 1988 — Section 3(2)Evidence Act, 1872 — Section 101, 90Hindu Succession Act, 1956 — Section 14
High Courts08 Jul 2011Dismissed
G. Veeran and Others Vs The Registrar University of Madras, Head of the Department Department of Ancient History and Archaelogy University of Madras and University Grants Commission
Madras High Court · (2011) 07 MAD CK 0277
High Courts08 Jul 2011Allowed
The Management rep. by Managing Director Metropolitan Transport Corporation Ltd. Vs Abdul Latheef and The Presiding Officer Ist Additional Labour Court
Madras High Court · (2011) 07 MAD CK 0276
Industrial Disputes Act, 1947 — Section 12(3), 18(1), 33(2)
High Courts08 Jul 2011Dismissed
The Commissioner of Police Vs The Assistant Commissioner of Police, City Crime Record Bureau
Madras High Court · (2011) 07 MAD CK 0266
Arms Act, 1959 — Section 25(1)(A)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts08 Jul 2011Dismissed
A. Rangasamy and Others Vs The Executive Officer Thudiyalur Town Panchayat
Madras High Court · (2011) 07 MAD CK 0260