High Courts06 Jul 2011Dismissed
Annamalai Palkalaikazhaga Ambedkar Vs State of Tamilnadu
Madras High Court · (2011) 07 MAD CK 0482
Annamalai University Act, 1928 — Section 19, 19(3)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 112 of 253
High Courts06 Jul 2011
B. Balakrishna Vs The Chairman-cum-Managing Director, TANGEDCO, The Secretary, TANGEDCO, The Secretary, The Chairman, Bharatiya Shiksha Parisha U.P. and The Secretary, University Grants Commission
Madras High Court · (2011) 07 MAD CK 0481
Tamil Nadu Electricity Board Services Regulations — Regulation 94
High Courts06 Jul 2011Dismissed
Commissioner of Income Tax Vs Malladi Project Management Centre Pvt. Ltd.
Madras High Court · (2011) 07 MAD CK 0479
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 115J, 263, 73
High Courts06 Jul 2011Dismissed
R. Sowbagyarajan and R. Soundararajan Vs Marimuthu Gounder, P. Raju Naidu, P. Nithyanandam and Vasantha
Madras High Court · (2011) 5 CTC 553
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 34 Rule 7, Order 34 Rule 7(2), Order 34 Rule 8, 21Registration Act, 1908 — Section 5
High Courts06 Jul 2011Dismissed
R. Gopal Vs The Commissioner, Corporation of Madurai
Madras High Court · (2011) 07 MAD CK 0339
High Courts06 Jul 2011Allowed
Arulmigu Vaithiyanatha Swamy Thirukoil Vs The Commissioner, Rajapalayam Municipality and Others
Madras High Court · (2011) 07 MAD CK 0330
Constitution of India, 1950 — Article 226Tamil Nadu District Municipalities Act, 1920 — Section 82
High Courts06 Jul 2011Allowed
G. Ashok Kumar Vs The Special Commissioner and Transport Commissioner and The Principal Secretary to Government Home Department
Madras High Court · (2011) 07 MAD CK 0315
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts06 Jul 2011Dismissed
Tamil Nadu State Transport Corporation Limited Vs S. Gayathri and Metropolitan Transport Corporation Limited
Madras High Court · (2011) 4 LW 320
High Courts06 Jul 2011
S. Rajendran Vs Jegan Kumar, Pandian, The Sub-Inspector of Police and The Superintendent of Police V. Panidarajan Vs The Superintendent of Police and The Inspector of Police
Madras High Court · (2011) 07 MAD CK 0279
High Courts06 Jul 2011Allowed
S. Selvamani Vs The State of Tamil Nadu
Madras High Court · (2011) 07 MAD CK 0257
High Courts06 Jul 2011Dismissed
S. Sundarapandian Vs The Tamil Nadu Minerals Ltd.
Madras High Court · (2011) 07 MAD CK 0240
High Courts06 Jul 2011Dismissed
S. Sundaramahalingam Vs The District Collector
Madras High Court · (2011) 07 MAD CK 0214
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8, 8A, 8C, 9
High Courts06 Jul 2011Allowed
Commissioner of Income Tax-I Vs Integrated Finance Company Ltd.
Madras High Court · (2011) 07 MAD CK 0199
Companies Act, 1956 — Section 620AIncome Tax Act, 1961 — Section 2(22), 269ss, 269T, 271EInterest Tax Act, 1974 — Section 2(5A), 2(5B), 2(7), 5
High Courts06 Jul 2011Dismissed
The Commissioner of Income Tax Vs Simpson and Company
Madras High Court · (2011) 07 MAD CK 0198
Income Tax Act, 1961 — Section 147, 148Wealth Tax Act, 1957 — Section 16A(3), 17(1)
High Courts06 Jul 2011Allowed
Smt. B. Vishnumathy Vs The District Collector
Madras High Court · (2011) 07 MAD CK 0161
Tamil Nadu Ministerial Service Rules — Rule 20Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39, 39(1)
High Courts06 Jul 2011Dismissed
Dr. N. Dharmaraj Vs The State of Tamil Nadu and The Registrar, Bharathiyar University
Madras High Court · (2011) 07 MAD CK 0154
High Courts06 Jul 2011Dismissed
E. Anbarasu Vs Union of India (UOI) and The President, The Tamilnadu Accountant General Office Staff Cooperative Credit Societies Ltd.
Madras High Court · (2011) 07 MAD CK 0153
Constitution of India, 1950 — Article 226Multi-State Cooperative Societies Act, 2002 — Section 117
High Courts06 Jul 2011Dismissed
Pachai Perumal Vs The District Collector and Others
Madras High Court · (2011) 07 MAD CK 0143
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts06 Jul 2011Dismissed
K. Kumaragurubaran and B. Raghunathan Arunkumar
Madras High Court · (2011) 3 LW 827
Civil Procedure Code, 1908 (CPC) — Section 80(2)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts06 Jul 2011Allowed
Tvl. Parachara Builders Vs The Appellate Assistant Commissioner (CT) and The Commercial Tax Officer
Madras High Court · (2011) 07 MAD CK 0105