High Courts21 Jun 2011Dismissed
M. Kamalakannan and Others Vs M. Manikandan
Madras High Court · (2011) 4 CTC 139
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 37
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 128 of 253
High Courts21 Jun 2011
C. Thiravidamani Vs The District Collector, The Revenue Divisional Officer, The Inspector of Police and The Deputy Director Mines and Minerals Geology
Madras High Court · (2011) 06 MAD CK 0113
High Courts21 Jun 2011Allowed
N. Saravanakumar Vs The Commissioner of Transport
Madras High Court · (2011) 06 MAD CK 0082
Constitution of India, 1950 — Article 16, 226
High Courts21 Jun 2011
M. Jayapal Vs The Regional Transport Authority and The Regional Transport Officer
Madras High Court · (2011) 06 MAD CK 0074
High Courts21 Jun 2011
M. Madhan Mohan Vs The District Collector and Others
Madras High Court · (2011) 06 MAD CK 0067
Constitution of India, 1950 — Article 14, 21, 226Land Acquisition Act, 1894 — Section 17(1), 17(2), 4(1), 6
High Courts21 Jun 2011Dismissed
Selvam Modern Rice Mill Vs The Managing Director and The Senior Regional Manager
Madras High Court · (2011) 06 MAD CK 0058
High Courts21 Jun 2011Dismissed
Sun Enterprises Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs (Group-7B) and The Director General of Foreign Trade and Ex-Officio Additional Secretary to The Government of India Ministry of Commerce and Industry Department of Commerce
Madras High Court · (2011) 06 MAD CK 0018
High Courts20 Jun 2011Dismissed
Management, Ramanathapuram District Co-operative Spinning Mills Vs Presiding Officer, Labour Court and Another
Madras High Court · (2011) 06 MAD CK 0531
Industrial Disputes Act, 1947 — Section 11(A), 11A, 2(A)(2)
High Courts20 Jun 2011Dismissed
K. Ashokan Vs The District Collector
Madras High Court · (2011) 06 MAD CK 0492
High Courts20 Jun 2011Dismissed
The Management,South India Steel Corporation Vs The Presiding Officer, Labour Court and E.M. Mohammed Hanifa
Madras High Court · (2011) 06 MAD CK 0452
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts20 Jun 2011
Kalyan Petro Products Pvt. Ltd. Vs The Deputy Commercial Tax Officer and The Appellate Assiatant Commissioner
Madras High Court · (2011) 06 MAD CK 0420
Tamil Nadu General Sales Tax Act, 1959 — Section 31
High Courts20 Jun 2011Dismissed
Sun O Xerox Vs The Commissioner of Customs (Seaport-Import), The Additional Commissioner of Customs and The Director General of Foreign Tradeand Ex-Officio, Additional Secretary to Government of India, Ministry of Commerce and Industry, Department of Commerce
Madras High Court · (2011) 06 MAD CK 0409
High Courts20 Jun 2011Dismissed
Shri Tapan Kumar Saha Proprietor, Anand Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs, (Group-7B) and The Director General of Foreign Trade and Ex-Officio, Additional Secretary to Government of India, Ministry of Commerce and Industry, Department of Commerce
Madras High Court · (2011) 06 MAD CK 0407
High Courts20 Jun 2011Allowed
Commissioner of Income Tax Vs Lotus Roofings Pvt. Ltd.
Madras High Court · (2011) 06 MAD CK 0372
Income Tax Act, 1961 — Section 43B
High Courts20 Jun 2011Dismissed
Muthu and Sankar Vs State by Inspector of Police
Madras High Court · (2011) 06 MAD CK 0343
Criminal Procedure Code, 1973 (CrPC) — Section 161, 357, 357(1), 357(3), 357(5)Penal Code, 1860 (IPC) — Section 109, 300, 307, 308, 326
High Courts20 Jun 2011Dismissed
Tractors and Farm Equipments Ltd. Vs New Chandra Motors and Tractors
Madras High Court · (2011) 06 MAD CK 0209
Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 28
High Courts20 Jun 2011Dismissed
Madurai Mavatta Devendra rep. by its President K.C. Selvakumar Vs The Government of Tamilnadu and Others
Madras High Court · (2011) 06 MAD CK 0207
High Courts20 Jun 2011Dismissed
The Friend-in-Need Society Vs Bharat Petroleum Corporation Ltd. and Padma Petrol Agency Bharat Petroleum Corporation Limited Vs Friend-in-Need Society and Others
Madras High Court · (2011) 06 MAD CK 0155
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 118
High Courts20 Jun 2011Allowed
E.K.M.G. Bakir Ali Vs G. Sundarraj and Others
Madras High Court · (2011) 06 MAD CK 0143
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 2, 3, 3(3), 4(1)Transfer of Property Act, 1882 — Section 111
High Courts20 Jun 2011Dismissed
Imperial Granites Pvt. Ltd. Vs The Secretary to Government, Industries Department Commissioner of Geology and Mining, The District Collector and The Assistant Director, Department of Geology and Mining
Madras High Court · (2011) 06 MAD CK 0130