High Courts06 Jul 2011Dismissed
S. Navshath Mohammed Vs Rani Kathija
Madras High Court · (2011) 07 MAD CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 113 of 253
High Courts06 Jul 2011Dismissed
R. Palaniappan Vs The Principal Secretary to Government, Revenue Department , The Principal Commissioner and Commissioner of Revenue Administration and The Collector
Madras High Court · (2011) 07 MAD CK 0084
High Courts06 Jul 2011Allowed
G. Saraswathy Vs The Director General of Police, The Deputy Inspector General of Police and The Superintendent of Police
Madras High Court · (2011) 07 MAD CK 0080
Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 18Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39
High Courts06 Jul 2011Dismissed
The New India Assurance Company Limited Vs Ganapathy and Vishnukumar
Madras High Court · (2011) 07 MAD CK 0073
Motor Vehicles Act, 1988 — Section 147
High Courts06 Jul 2011Dismissed
N.K. Ponnaian Vs Kannagi, Shamugha Sundaram and United India Insurance Company Limited
Madras High Court · (2011) 07 MAD CK 0072
High Courts05 Jul 2011Allowed
S. Hammed Fathimal Vs The Assistant Director, Drugs Control
Madras High Court · (2011) 07 MAD CK 0503
Drugs and Cosmetics Rules, 1945 — Rule 62(B), 62A, 62A(1), 65(A), 65(B)
High Courts05 Jul 2011Allowed
D.C. Chenchiah Vs State of Tamil Nadu
Madras High Court · (2011) 07 MAD CK 0483
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts05 Jul 2011Dismissed
Aravind Laboratories Vs Modicare
Madras High Court · (2011) 07 MAD CK 0447
Trade and Merchandise Marks Act, 1958 — Section 2Trade Marks Act, 1999 — Section 11(2), 9(1)
High Courts05 Jul 2011Dismissed
M. Vairaperumal Vs The Senior Engineer/Administration/Medical Bharath Heavy Electricals Limited (BHEL) and The Senior Manager/Medical/Administration/Main Hospital Bharath Heavy Electricals Limited (BHEL)
Madras High Court · (2011) 07 MAD CK 0446
High Courts05 Jul 2011Dismissed
S. Balasubramanian Vs The Revenue Divisional Officer
Madras High Court · (2011) 07 MAD CK 0427
Constitution of India, 1950 — Article 226
High Courts05 Jul 2011
Thirmoorthy and Others Vs State
Madras High Court · (2013) 1 LW(Cri) 606
Penal Code, 1860 (IPC) — Section 161, 307, 326
High Courts05 Jul 2011Allowed
Kannan, Venkateswaran and Koteeswaran Vs The District Collector Virudhunagar District, J. Vasanthi, ARV Jagadeesan and B. Vasumathi
Madras High Court · (2011) 07 MAD CK 0347
Constitution of India, 1950 — Article 226
High Courts05 Jul 2011Dismissed
P. Raghunathan (deceased) and Others Vs The Superintendent of Police, The Deputy Inspector General of Police, Villupuram Range and The Inspector General of Police, (L and O)
Madras High Court · (2011) 07 MAD CK 0318
Penal Code, 1860 (IPC) — Section 420Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts05 Jul 2011Dismissed
Focussed Corporate Services (India) Pvt. Ltd. Vs Union of India (UOI)
Madras High Court · (2011) 07 MAD CK 0317
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 2
High Courts05 Jul 2011Dismissed
Suraj and Chaand Towers Residents Welfare Association Vs State of Tamil Nadu and Others
Madras High Court · (2011) 07 MAD CK 0290
Madras City Municipal Corporation Act, 1919 — Section 222, 222(2)
High Courts05 Jul 2011Dismissed
C. Muniammal Vs District Collector, District Project Nutrition Officer and Community Nutrition Instructor
Madras High Court · (2011) 07 MAD CK 0225
Constitution of India, 1950 — Article 14, 16, 162, 309, 311(2)
High Courts05 Jul 2011Dismissed
Gopinath Alais Muthukumaraswamy Thiagarajan Vs The District Collector, Madurai District and The Special Tahsildar (Land Acquisition Adi-Dravidar Welfare Circle-I)
Madras High Court · (2011) 07 MAD CK 0205
Constitution of India, 1950 — Article 226, 227Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 31, 4(1), 4(3)
High Courts05 Jul 2011Dismissed
S. Rasu(died) and Others Vs The Labour Court and The Management, T. Stanes and Company Limited
Madras High Court · (2011) 07 MAD CK 0147
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(1)
High Courts05 Jul 2011
Sangilimuthu Vs The Superintendent of Police, The Inspector of Police and Kandasamy
Madras High Court · (2011) 07 MAD CK 0145