High Courts30 Jun 2011Dismissed
Veluran @ Muthusamy Gounder (deceased) and Others Vs Perumal Gounder
Madras High Court · (2011) 06 MAD CK 0415
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 27
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 118 of 253
High Courts30 Jun 2011
Balaraman Vs Deputy Superintendent of Police, Vigilance and Anticorruption, Virudhunagar
Madras High Court · (2011) 4 RCR(Criminal) 496
Constitution of India, 1950 — Article 20(3), 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 161(1), 161(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts30 Jun 2011Allowed
Ella Ammal Vs Kothambu Ammal
Madras High Court · (2011) 6 CTC 282
Transfer of Property Act, 1882 — Section 3
High Courts30 Jun 2011Dismissed
Haridason Vs Janakiram Banthalu Trust
Madras High Court · (2011) 06 MAD CK 0360
Civil Procedure Code, 1908 (CPC) — Section 92Evidence Act, 1872 — Section 116Religious Endowments Act, 1863 — Section 20
High Courts30 Jun 2011Dismissed
The Tamilnadu State Apex Co-operative Bank Employees Union Vs The Registrar of Trade Unions/ The Deputy Commissioner of Labour I, The Commissioner of Labour and The Tamilnadu State Apex Co-operative Bank Staff Union
Madras High Court · (2011) 06 MAD CK 0349
Trade Unions Act, 1926 — Section 10, 10(B), 4, 4(1)
High Courts30 Jun 2011Dismissed
Dr. P. Samy B.V. Sc. Vs The Commissioner of Animal Husbandry and Veterinary Service and The Regional Joint Director, Animal Husbandry
Madras High Court · (2011) 06 MAD CK 0348
High Courts30 Jun 2011Allowed
Kuppayammal Vs A. Sitheswaran, S. Natarajan, Shanmugham.S. and S. Palanivel
Madras High Court · (2011) 06 MAD CK 0329
Negotiable Instruments Act, 1881 (NI) — Section 118, 20, 7, 8, 9Stamp Act, 1899 — Section 2(12), 2(14)
High Courts30 Jun 2011Dismissed
Muniammal @ Chinnammal and Others Vs Rajammal (died), Vasantha, Chinnadurai and Mikkaniammal
Madras High Court · (2011) 06 MAD CK 0328
Evidence Act, 1872 — Section 114, 68Registration Act, 1908 — Section 52, 58, 59, 60Succession Act, 1925 — Section 3(1), 63
High Courts30 Jun 2011Allowed
Syed Mohindeen and Syed Abdul Khader Vs Periannan @ Ramaswamy, Chinna Paiyyan @ Palani Goundar, Sengottaiyan and Palani Ammal
Madras High Court · (2011) 06 MAD CK 0323
Civil Procedure Code, 1908 (CPC) — Section 100Madras Minor Inams Aboliton Act, 1963 — Section 44, 8(1)(2)Waqf Act, 1995 — Section 57
High Courts30 Jun 2011
M.G.M. Rajan Vs The Income Tax Department and Max Worth Home Ltd.
Madras High Court · (2011) 06 MAD CK 0304
High Courts30 Jun 2011
M.A. Aysha Salima Vs The Director Directorate of Teacher Education Research and Training, The District Collector, The Principal, Diploma in Teacher Training and The Correspondent, Rukmani Teacher Training Institute
Madras High Court · (2011) 06 MAD CK 0254
High Courts30 Jun 2011Allowed
Venkatesan and Others Vs Ramagounder and Others
Madras High Court · (2011) 7 MLJ 969
High Courts30 Jun 2011
G. Mani Vs The Regional Transport Authority, The Secretary Regional Transport Authority-Cum-The Regional Transport Officer and The State Transport Appellate Tribunal
Madras High Court · (2011) 06 MAD CK 0079
High Courts30 Jun 2011
Tamil Nadu Electricity Consumers' Association Vs The Government of Tamil Nadu and Others
Madras High Court · (2011) 06 MAD CK 0069
Electricity Act, 2003 — Section 23Electricity Regulatory Commission Act, 1998 — Section 17
High Courts30 Jun 2011
M. Sivasundara Parvathi Nadar Vs The Secretary Ministry of Home Affairs, Government of India and The Secretary, Government of Tamil Nadu, (Public/Political Permit) Department
Madras High Court · (2011) 06 MAD CK 0068
High Courts30 Jun 2011Dismissed
P. Nagamma and P. Nainappa Reddy Vs Conservator of Forest, The District Collector, The District Forest Officer and The Forest Ranger
Madras High Court · (2011) WritLR 753
Forest (Conservation) Act, 1980 — Section 2Tamil Nadu Forest Act, 1882 — Section 26, 4, 68A
High Courts30 Jun 2011
Shiv Shanti Exim Pvt. Ltd. Vs The Commissioner of Customs and The Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 06 MAD CK 0059
High Courts30 Jun 2011Dismissed
Sundaram Auto Components Limited and Others and etc. etc. Vs State of Tamil Nadu and Others
Madras High Court · (2011) 06 MAD CK 0055
Constitution of India, 1950 — Article 14, 226, 243(G), 243X, 243ZFMedical Preparations and Spirituous Rules, 1345 — Rule 36Special Economic Zones Act, 2005 — Section 50, 51
High Courts30 Jun 2011Allowed
K. Rajkumar Vs The Inspector General of Police Armed Police and The Deputy Inspector General of Police Armed Police (M and W)
Madras High Court · (2011) 06 MAD CK 0054
Penal Code, 1860 (IPC) — Section 352, 448, 506Tamil Nadu Pension Act, 1871 — Section 4(1)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts30 Jun 2011Dismissed
T.K. Pappannan Vs N. Nagaraj and N. Masammal Alias Masakkal
Madras High Court · (2011) 06 MAD CK 0047