Madras High Court Judgments 2011 — Page 11

High Courts13 Dec 2011Allowed

M/s. Hindustan Aeronautics Ltd. Vs The State of Tamil Nadu

Madras High Court · (2012) 51 VST 232

Tamil Nadu Additional Sales Tax Act, 1970 — Section 2, 2(2), 2(3), 22(2), 3ATamil Nadu General Sales Tax Act, 1959 — Section 12(5), 16(1), 16(2)

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High Courts13 Dec 2011Dismissed

C. Shankar Vs The Principal Secretary to Government, Home (Cinema) Department, Secretariat, Chennai-600 009 and Others

Madras High Court · (2011) 12 MAD CK 0296

Constitution of India, 1950 — Article 226Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9BTamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 41(5)

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High Courts13 Dec 2011Allowed

M. Shakkila Vs State

Madras High Court · (2011) 12 MAD CK 0271

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395

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High Courts13 Dec 2011Allowed

Sivamani Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai - 600009., The Commissioner of Police, Madurai City, Madurai District and The Superintendent of Prison, Madurai Central Prison, Madurai District

Madras High Court · (2011) 12 MAD CK 0253

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395

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High Courts13 Dec 2011Allowed

C.S.S. Corp Private Limited Vs Space Matrix Design Consultants Private Limited

Madras High Court · (2012) 1 CTC 225

Arbitration and Conciliation Act, 1996 — Section 36, 9, 9(ii)(b)Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

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High Courts13 Dec 2011Allowed

N. Soorya @ Ranjith @ Sekar Vs The Union of India and The State of Tamilnadu

Madras High Court · (2011) 12 MAD CK 0231

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High Courts13 Dec 2011

United Apirits Limited Vs Henkel India Limited and Others

Madras High Court · (2012) 50 PTC 123

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 148, 2(1), 6

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High Courts13 Dec 2011Dismissed

Saraswathy Vs Babu

Madras High Court · (2011) 12 MAD CK 0209

Constitution of India, 1950 — Article 20(1)Dowry Prohibition Act, 1961 — Section 4(1)Protection of Women From Domestic Violence Act, 2005 — Section 2

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High Courts13 Dec 2011Allowed

D.Jayanthi Vs The Government of Tamil Nadu

Madras High Court · (2011) 12 MAD CK 0200

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High Courts13 Dec 2011Allowed

The Balan Fine Arts, Sivakasi Vs The Joint Commissioner III (SMR) of Commercial Taxes Chennai - 600005, The Appellate Assistant Commissioner (CT) Virudhunagar and The Commercial Tax Officer-I Sivakasi

Madras High Court · (2011) 12 MAD CK 0197

Tamil Nadu General Sales Tax Act, 1959 — Section 17(1)

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High Courts13 Dec 2011

G. Selvin Stephen Vs Deputy Inspector General of Police Technical Services Police Telecommunication Branch Chennai - 4

Madras High Court · (2012) 1 MLJ 728

Penal Code, 1860 (IPC) — Section 420Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

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High Courts13 Dec 2011

K. Kalaikumar Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 12 MAD CK 0179

Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 302, 380

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High Courts13 Dec 2011Disposed Off

Commissioner of Income Tax, Madurai Vs J. Chelladurai

Madras High Court · (2012) 204 TAXMAN 258

Income Tax Act, 1961 — Section 132, 132(4), 143(1)(a)

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High Courts13 Dec 2011Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Ltd., (Veeran Alagamuthukone Transport) (Kumbakonam Division) (Pudukootai City Branch) Thirumayam Road, Pudukkotai Vs Deivanai

Madras High Court · (2011) 12 MAD CK 0161

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High Courts13 Dec 2011Allowed

M. K. Velusamy Vs The Registrar of Cooperative Societies, Kilpauk, Chennai-600 010. Joint Registrar of Cooperative Societies, Erode, Erode District. and The Regional Deputy Director of Audit for Milk Cooperatives, Erode Region

Madras High Court · (2011) 12 MAD CK 0156

Fundamental Rules — Rule 110Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 9

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High Courts13 Dec 2011Dismissed

The Director of Income Tax, (Exemptions), Chennai Vs Jito Chennai Chapterr, 1-7, VCI Estate, Erukanchery High Road, Vysarpadi, Chennai-39

Madras High Court · (2012) 204 TAXMAN 157

Income Tax Act, 1961 — Section 12AA, 2(15), 80G

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High Courts13 Dec 2011Dismissed

Authorised Officer State Bank of India 7, Kutchery Road Udumalpet Coimbatore District Vs R. Krishnasamy and Others

Madras High Court · (2011) 12 MAD CK 0119

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(5), 13(8), 13A(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(1), 8(5), 8(5), 8(6), 9(1)

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High Courts13 Dec 2011Dismissed