COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 110 of 253

High Courts08 Jul 2011Dismissed

D. Thangaraj Vs Director General of Police, Commissioner of Police and Deputy Commissioner of Policee, Crime and Traffic

Madras High Court · (2011) 07 MAD CK 0259

Tamil Nadu State Police Subordinate Service Rules — Rule 3

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High Courts08 Jul 2011Dismissed

P. Mahadevan Vs The District Educational Officer (Secondary), The District Elementary Educational Officer, S. Kumar, Junior Assistant, P.T.M. Girls Higher Secondary School and P. Murugesan, Record Clerk, Government Higher Secondary School

Madras High Court · (2011) 07 MAD CK 0255

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High Courts08 Jul 2011Allowed

Dr. Meera Udayshanker Vs Union of India (UOI) and Chennai Port Trust

Madras High Court · (2011) 07 MAD CK 0239

Constitution of India, 1950 — Article 12

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High Courts08 Jul 2011Dismissed

The General Manager State Bank of India Vs J. Alageswaran and The Presiding Officer Central Government Industrial Tribunal and Labour Court

Madras High Court · (2012) LLR 34

Constitution of India, 1950 — Article 226

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High Courts08 Jul 2011Allowed

The State of Tamil Nadu Vs Tvl. Deejay Plastics (P) Ltd.

Madras High Court · (2011) 187 ECR 170 : (2012) 50 VST 115

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High Courts08 Jul 2011Dismissed

P. Tamilgnanam Vs The Regional Transport Authority and The Regional Transport Authority

Madras High Court · (2011) 07 MAD CK 0156

Motor Vehicles Act, 1988 — Section 19(1)

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High Courts08 Jul 2011Dismissed

Ramaniyam Real Estates Pvt. Ltd. Vs The Commissioner of Service Tax and Customs Excise and Service Tax

Madras High Court · (2011) 07 MAD CK 0155

Central Excises and Salt Act, 1944 — Section 35FFinance Act, 1994 — Section 65(105)

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High Courts08 Jul 2011Dismissed

The Management of Coimbatore District Central Cooperative Bank Ltd. Vs The Presiding Officer, Labour Court and Others

Madras High Court · (2011) 07 MAD CK 0152

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 2, 33C(2)

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High Courts08 Jul 2011Dismissed

J.S. Amarnath Vs Union of India (UOI), Canara Bank and The Secretary, Canara Bank (Employees)

Madras High Court · (2011) 07 MAD CK 0148

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High Courts08 Jul 2011Allowed

Selvi D. Narmadha rep. by her Mother Vs The Director General of Police, The Superintendent of Police, The Inspector of Police Armed Reserve and The District Collector

Madras High Court · (2011) 7 MLJ 678

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High Courts08 Jul 2011Allowed

P. Alagappan Vs Indian Oil Corporation Ltd. and Government of India

Madras High Court · (2011) 07 MAD CK 0120

Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4), 33C(1), 33C(2)

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High Courts08 Jul 2011Allowed

Kamalasanan, Visala Padmini Thankachy and Syamalambika Thankachy Vs The District Collector-cum-Chairman, The Special Grade Panchayat, The President and Rajaretinam

Madras High Court · (2011) 07 MAD CK 0107

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High Courts08 Jul 2011Allowed

P. Elias Vs The Special Officer Kumari District Tailoring Women Development Cottage Co-operative Society Ltd.

Madras High Court · (2011) 07 MAD CK 0032

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High Courts08 Jul 2011

P. Muthuramalingam Vs The Superintendent, Central Prison, The Superintendent of Police and The Inspector of Police

Madras High Court · (2011) 07 MAD CK 0006

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High Courts07 Jul 2011Dismissed

N. Seerangan Vs V.V. Khalid Haji (Mudariyil)

Madras High Court · (2011) 07 MAD CK 0480

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 468Negotiable Instruments Act, 1881 (NI) — Section 138, 20

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High Courts07 Jul 2011Allowed

Commissioner of Income Tax Vs Ambika Appalam Depot

Madras High Court · (2012) 340 ITR 497

Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 147, 14B

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High Courts07 Jul 2011

Hindu Nadargal Shenbagakkutti Vahaira Dayathigal Sangam, Sivakasi Vs The District Collector and The Commissioner, Sivakasi Municipality

Madras High Court · (2011) 07 MAD CK 0416

Tamil Nadu Patta Pass Book Act, 1983 — Section 13

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High Courts07 Jul 2011Dismissed

The State of Tamilnadu Vs Tvl. Jayalakshmi Enterprises

Madras High Court · (2011) 07 MAD CK 0414

Tamil Nadu General Sales Tax Act, 1959 — Section 3A

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High Courts07 Jul 2011Dismissed

Tamil Nadu Arasu Nedunchalaithurai Salaipani Aluvalar Maththia Sangam Vs The Secretary to Government, Highways Department and The Chief Engineer (General), Highways Department

Madras High Court · (2011) 07 MAD CK 0388

Constitution of India, 1950 — Article 226

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High Courts07 Jul 2011Dismissed

K. Kanimozhi rep. by her Father Mr. R. Kumar Vs The Director of Medical Education, The Secretary Selection Committee, The Secretary to Government Health Department and The Medical Council of India

Madras High Court · (2011) 7 MLJ 1163

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