COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 119 of 253

High Courts30 Jun 2011Allowed

Eco Lean Research and Development A/S Vs Intellectual Property Appellate Board and The Asst. Registrar of Trade Marks Trade Mark Registry

Madras High Court · (2011) 7 MLJ 427 : (2011) 48 PTC 202

Trade Marks Act, 1999 — Section 11, 11(1), 11(2), 11(3), 11(4)

High Courts30 Jun 2011Allowed

Smt. Bhuvaneswari @ Sharmila Vs M. Prabakaran

Madras High Court · (2011) 7 MLJ 901

Hindu Marriage Act, 1955 — Section 10, 10(1), 13(1), 9

High Courts30 Jun 2011Allowed

K. Gopalan ( died) and Subbulakshmi , G. Gurumurthy and G. Venkataraman Vs Muthulakshmi

Madras High Court · (2011) 6 CTC 21

Constitution of India, 1950 — Article 65

High Courts29 Jun 2011

Sathish Vs The Revenue Divisional Officer and The Inspector of Police

Madras High Court · (2011) 06 MAD CK 0569

High Courts29 Jun 2011Dismissed

The Divisional Manager Tamil Nadu State Transport Corporation Limited Vs Gowarthan and Others

Madras High Court · (2011) 06 MAD CK 0550

High Courts29 Jun 2011Dismissed

United India Insurance Company Limited, Madurai Vs Pandiammal and Others

Madras High Court · (2012) 4 MLJ 348 : (2012) 3 TAC 831

Motor Vehicles Act, 1988 — Section 146, 147, 156, 157

High Courts29 Jun 2011Dismissed

S. Sankar Vs The Regional Transport Authority and The Secretary, The Regional Transport Authority-cum-the Regional Transport Officer

Madras High Court · (2011) 06 MAD CK 0527

High Courts29 Jun 2011Dismissed

V. Yuvaraj Vs The Revenue Divisional Officer and The Tahsildar

Madras High Court · (2011) 06 MAD CK 0526

High Courts29 Jun 2011

P. Palanivel Vs Inspector of Police

Madras High Court · (2011) 06 MAD CK 0516

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 2, 200, 313Penal Code, 1860 (IPC) — Section 193, 34, 406, 420, 506(1)(2)

High Courts29 Jun 2011Dismissed

Commissioner of Income Tax Vs Soora Subramaniam Huf (Individual)

Madras High Court · (2013) 353 ITR 298

Income Tax Act, 1961 — Section 132, 158BB

High Courts29 Jun 2011Dismissed

Uflex Limited Vs State of Tamil Nadu

Madras High Court · (2011) 7 MLJ 938

Constitution of India, 1950 — Article 14, 19, 226Tamil Nadu Transparency in Tenders Rules, 2000 — Rule 17, 17(1), 17(2)

High Courts29 Jun 2011Dismissed

M.S. Sivanandam Vs The Union of India (UOI)

Madras High Court · (2011) 06 MAD CK 0467

Constitution of India, 1950 — Article 14, 226, 32

High Courts29 Jun 2011Dismissed

P. Rajagopal Vs The Senior Regional Manager and The District Manager, TASMAC

Madras High Court · (2011) 06 MAD CK 0464

High Courts29 Jun 2011Allowed

Mohammed Mustafa Vs The Principal District Judge (Co-operative Tribunal) Nagercoil and The Deputy Registrar of Co-op Societies

Madras High Court · (2011) 06 MAD CK 0462

High Courts29 Jun 2011Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Limited Vs A. Sarkkarai

Madras High Court · (2011) 06 MAD CK 0442

High Courts29 Jun 2011Dismissed

State Bank of India Vs Mr. S. Gunasekar, The General Secretary, Mr. M.V. Thangasami, The President, and Mr. G. Arasakumar, The Treasurer, State Bank of India Ambedkar Trade Union

Madras High Court · (2011) 06 MAD CK 0437

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 19(1)

High Courts29 Jun 2011

R. Suresh Vs The Revenue Divisional Officer and The Inspector of Police

Madras High Court · (2011) 06 MAD CK 0419

High Courts29 Jun 2011

N. Manavalan Vs The Revenue Divisional Officer and The Inspector of Police

Madras High Court · (2011) 06 MAD CK 0418

High Courts29 Jun 2011Dismissed

Karanit Singh Vs State

Madras High Court · (2012) MLJ(Cri) 446

Civil Procedure Code, 1908 (CPC) — Section 91Criminal Procedure Code, 1973 (CrPC) — Section 172, 173(5), 207, 482, 72(1)Evidence Act, 1872 — Section 145, 161, 162, 3, 65(B)

High Courts29 Jun 2011Allowed

P.R. Pajus (Debtor), Proprietor, P.R. Karuppaiah Nadar and Co., Trichy Vs P. Uma Maheswaran and Others

Madras High Court · (2012) 3 CTC 25 : (2012) 2 MLJ 550

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, 151Evidence Act, 1872 — Section 101, 102