COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 122 of 253

High Courts27 Jun 2011

Manager, Iffco Tokio General Insurance Co. Ltd. Vs G. Ramesh and Others

Madras High Court · (2013) ACJ 1187

Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 147, 147(1), 147(1)(b)(i), 149, 149(2)

High Courts27 Jun 2011Dismissed

Rajan David Livingston, Pastor, New Life Good News Mission Church Vs The District Collector, The Superintendent of Police, The Inspector of Police Sutthamalli Police Station, and The President Sutthamalli Village Panchayat

Madras High Court · (2011) 06 MAD CK 0445

Tamil Nadu Town and Country Planning Act, 1971 — Section 49, 49(2), 49(3), 50

High Courts27 Jun 2011Dismissed

C. Ram Prakash and C. Naren Dharmaraj Vs Power Grid Corporation of India Ltd.

Madras High Court · (2011) 06 MAD CK 0444

Electricity Act, 2003 — Section 38, 40Telegraph Act, 1885 — Section 10, 16, 3

High Courts27 Jun 2011Dismissed

Thanga Sulaiksha Umma and Others Vs Mrs. Nagalakshmi

Madras High Court · (2011) 06 MAD CK 0435

Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 142Limitation Act, 1963 — Article 64

High Courts27 Jun 2011

K. Jayalakshmi Secretary Aided Primary School Chinnakangiyanur Vs The Director of Elementary Education College, The District Elementary Educational Officer and The Additional Assistant Elementary Educational Officer

Madras High Court · (2011) 06 MAD CK 0417

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 6

High Courts27 Jun 2011Dismissed

B. Mahaveer Chand Vs R.D. Shanmugam, S. Velu, S. Palani and S. Ethiraj

Madras High Court · (2011) 06 MAD CK 0362

High Courts27 Jun 2011

Radhakrishnan Police Constable (Grade-I) Under Removal from Service Vs The Director General of Police, The Commissioner of Police and The Deputy Commissioner of Police

Madras High Court · (2011) 06 MAD CK 0361

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 15A, 3

High Courts27 Jun 2011Dismissed

Craze (India) Private Limited Vs The Assistant Commissioner (CT) and The Deputy Commissioner (CT)

Madras High Court · (2011) 06 MAD CK 0347

Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)

High Courts27 Jun 2011

V. Bharathakani Vs The Assistant Commissioner (CT) Amaindakarai Asst.Circle, The Joint Commissioner (CT) Chennai Central Division and The Special Commissioner and Commissioner of Commercial Taxes

Madras High Court · (2011) 06 MAD CK 0327

High Courts27 Jun 2011Allowed

K.G. Sundaram Vs State

Madras High Court · (2011) 06 MAD CK 0301

Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts27 Jun 2011Allowed

Thyrocare Technologies Limited by Director A. Sundararaju Vs The Sub Registrar, The District Revenue Officer (Stamps) and The Chief Controlling Revenue Authority and Inspector General of Registration

Madras High Court · (2011) 06 MAD CK 0269

Stamp Act, 1899 — Section 47A

High Courts27 Jun 2011

Bharat Petroleum Corporation Ltd. Vs Arun Kumar Dharambir Agarwal and Others

Madras High Court · (2011) 06 MAD CK 0103

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 181, 182Land Acquisition Act, 1894 — Section 18, 4(1), 5, 6

High Courts27 Jun 2011Dismissed

Thangavelu Vs The State

Madras High Court · (2011) 06 MAD CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 120B, 415, 420

High Courts27 Jun 2011Dismissed

The Commissioner of Income Tax Vs Binny Limited

Madras High Court · (2011) 06 MAD CK 0090

Income Tax Act, 1961 — Section 10(3), 14, 143(2), 263, 45

High Courts27 Jun 2011Dismissed

A.L. Subramanian Vs Employees' Provident Fund Appellate Tribunal, Ministry of Labour and Employment, Government of India, The Assistant Provident Fund Commissioner, Employees Provident Fund Organisation and The Enforcement Officer, Employees Provident Fund Organisation

Madras High Court · (2011) 130 FLR 1059 : (2012) 1 LLJ 629

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(5), 17B, 7A, 7I

High Courts27 Jun 2011Allowed

Rajamuthaiah Chettiar and Charitable Educational Trust Vs Chairman cum Managing Director and Area Engineer, CMWSSB

Madras High Court · (2011) 06 MAD CK 0081

High Courts27 Jun 2011Allowed

P. Pandaram Pillai Vs The State of Tamil Nadu

Madras High Court · (2011) 06 MAD CK 0072

High Courts27 Jun 2011

Dhanya Steel Industries Private Limited Vs The Joint Commissioner (CT), Department of Commercial Taxes and The Commercial Tax Officer (Enforcement)

Madras High Court · (2011) 06 MAD CK 0065

High Courts27 Jun 2011

J. Jayalalitha Vs The Assistant Commissioner of Wealth Tax Central Circle II (2)

Madras High Court · (2011) 243 CTR 466 : (2011) 337 ITR 1

Constitution of India, 1950 — Article 134ACriminal Procedure Code, 1973 (CrPC) — Section 245(1), 397, 401, 482Income Tax Act, 1961 — Section 1, 120, 2

High Courts27 Jun 2011Dismissed

H. Mariyam Beevi Vs "The Secretary to Government, Government of Tamil Nadu, Social Welfare and Nutritious Meals Scheme Department

Madras High Court · (2011) 06 MAD CK 0035

Constitution of India, 1950 — Article 41Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 2