High Courts20 Jun 2011
R. Gurunathan Vs The Director of School Education and The Joint Director of School Education
Madras High Court · (2011) 06 MAD CK 0093
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 129 of 253
High Courts20 Jun 2011Dismissed
V.A. Siddique Basha Vs Raman, Nandagopal, Boopathy and Manjula @ Dhanalakshmi
Madras High Court · (2011) 06 MAD CK 0092
Evidence Act, 1872 — Section 91, 92(1)Specific Relief Act, 1963 — Section 23
High Courts20 Jun 2011
S. Arulanandam Vs The Director General of Police and Others
Madras High Court · (2011) 06 MAD CK 0073
High Courts20 Jun 2011Dismissed
Senthamarai Constructions Vs The Commissioner of Income Tax
Madras High Court · (2011) 06 MAD CK 0024
Income Tax Act, 1961 — Section 217(1), 271, 271(1)
High Courts17 Jun 2011Dismissed
Sivakumaran Vs Subramani Gounder
Madras High Court · (2011) 06 MAD CK 0577
High Courts17 Jun 2011Allowed
Lakshmamma Vs Rathinamma
Madras High Court · (2011) 06 MAD CK 0575
Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 20(2)
High Courts17 Jun 2011Dismissed
Kanagaraj, Renuka, Jothi and Selvi Vs Papathi and Others
Madras High Court · (2011) 06 MAD CK 0574
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 41
High Courts17 Jun 2011Dismissed
B. Revathy Vs N. Baskaran
Madras High Court · (2011) 06 MAD CK 0563
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Hindu Marriage Act, 1955 — Section 13(1)
High Courts17 Jun 2011Dismissed
Paramasivam and Others Vs Mohini Bai
Madras High Court · (2011) 06 MAD CK 0559
Specific Relief Act, 1963 — Section 20(4)
High Courts17 Jun 2011Dismissed
Ranganathan Vs Natarajan, K.V. Raman and V. Ramasami
Madras High Court · (2011) 06 MAD CK 0558
Evidence Act, 1872 — Section 58
High Courts17 Jun 2011Allowed
T.S. Malathi Vs B. Arulmurugan
Madras High Court · (2011) 06 MAD CK 0518
Hindu Marriage Act, 1955 — Section 13(1)
High Courts17 Jun 2011Dismissed
Jai Bhawani Traders Village Kaharahara (Kurkuthiya) 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 0512
High Courts17 Jun 2011
Dhanalakshmi Vs Chandran and Others
Madras High Court · (2012) 1 MLJ 392 : (2012) 3 RCR(Civil) 36
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 1 Rule 8(3), Order 1 Rule 8(4), Order 1 Rule 8(5)Hindu Adoptions and Maintenance Act, 1956 — Section 10, 4, 5, 6, 9Limitation Act, 1963 — Article 57, 58
High Courts17 Jun 2011Dismissed
G.S. Enterprises 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 0491
High Courts17 Jun 2011Dismissed
Amity Logistics Vs Customs, Excise and Service Tax, Appellate Tribunal, The Commissioner of Customs (Imports), The Commissioner of Customs, Central Excise and The Assistant Commissioner of Customs (CHA)
Madras High Court · (2011) 06 MAD CK 0490
Constitution of India, 1950 — Article 226
High Courts17 Jun 2011Dismissed
Sakkubai Vs Kadirvelu and Others
Madras High Court · (2011) 06 MAD CK 0481
Evidence Act, 1872 — Section 65, 68, 69, 70, 71Hindu Succession Act, 1956 — Section 14(2)Succession Act, 1925 — Section 63, 63(1)
High Courts17 Jun 2011Dismissed
Sri Durga Lodge Pvt. Ltd. Vs Federal Lloyd Corporation Ltd.
Madras High Court · (2011) 06 MAD CK 0423
Civil Procedure Code, 1908 (CPC) — Section 115, 20, 96Contract Act, 1872 — Section 28
High Courts17 Jun 2011Dismissed
City Office Equipment 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 0411
High Courts17 Jun 2011Dismissed
Sri Sai Solutions 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 0410