High Courts10 Dec 2011Allowed
Union of India Vs T. Subramanian and Petitioner in W.P. No. 18394/2011 and The Registrar, Central Administrative Tribunal, Madras Bench, High Court Campus, Chennai-104
Madras High Court · (2011) 12 MAD CK 0112
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 13 of 253
High Courts10 Dec 2011Allowed
Panjali Alias Savaridoss, Anthony @ Anthony Samy and Pookkaran @ Velankanni Vs The State
Madras High Court · (2012) 1 CTC 166 : (2012) 1 LW(Cri) 210
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 313, 464Evidence Act, 1872 — Section 165, 27
High Courts10 Dec 2011Allowed
N. Rajendran Vs V.C.P. Periakathan
Madras High Court · (2012) 2 MLJ 897
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 7 Rule 11, Order 9 Rule 4, 104, 107(2)Court Fees Act, 1870 — Section 4
High Courts10 Dec 2011
F. Hoffmann-La Roche Ltd. and Others Vs Intas Biopharmacenticals Limited
Madras High Court · (2012) 50 PTC 115
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, 20, 9Patents Act, 1970 — Section 48A, 69Trade and Merchandise Marks Act, 1958 — Section 62(2)
High Courts10 Dec 2011
In the matter of Presidencey Town Insolvency Act, III of 1909 and In the matter of P.Chandrasekar Vs The Official Assignee, High Court, Madras
Madras High Court · (2012) 2 LW 425
Penal Code, 1860 (IPC) — Section 421, 424Presidency Small Cause Courts Act, 1882 — Section 6, 7, 7A, 9A
High Courts10 Dec 2011Allowed
Mrs. M. Alamelu Vs The Deputy Secretary to Government, Finance (Pension) Department, Fort St. George, Chennai-9 and The Principal Accountant General (Tamil Nadu), (Accounts and Entitlements), Teynampet, Chennai 18
Madras High Court · (2011) 12 MAD CK 0015
High Courts09 Dec 2011Allowed
Mekkamandapam Primary Agricultural Cooperative Bank Ltd. Vs T.Chellam and Assistant Commissioner of Labour, (Authority under Tamil Nadu Payment of Subsistence Allowance Act), Trivandrum Road, Palayamkottai, Tirunelveli District
Madras High Court · (2011) 12 MAD CK 0334
Tamil Nadu Co-operative Societies Act, 1961 — Section 137Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2, 3(1)Tamil Nadu Payment of Subsistence Allowance Rules, 1981 — Rule 5A
High Courts09 Dec 2011Dismissed
Narayanan Vs The State of Tamil Nadu
Madras High Court · (2011) 12 MAD CK 0330
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 109, 114, 114(2), 115A, 21
High Courts09 Dec 2011Dismissed
M. Rajamani Vs The Special Officer, The Thittakudi Taluk Co-operative Housing Society Limited
Madras High Court · (2011) 12 MAD CK 0322
High Courts09 Dec 2011
M/s. Mahendra Spinning Mills Private Limited Vs The Government of Tamil Nadu, Tamil Nadu Electricity Board (TNEB) and Tamil Nadu Generation and Distribution Corporation Limited (Tangedco)
Madras High Court · (2011) 12 MAD CK 0294
Tamil Nadu Tax on Consumption or Sale of Electricity Act, 2003 — Section 2(12), 2(7), 3, 9
High Courts09 Dec 2011
Kamarunisha Vs The Additional Secretary to Government of India, Ministry of Consumer Affairs, Food and Public Distribution, (Department of Consumer Affairs), Room No. 270, Krishi Bhavan, New Delhi-110001, The Secretary to Government, Co-operation, Food and Consumer Protection Department, Secretariat, Chennai-600009, The District Collector and District Magistrate, Thanjavur District, Thanjavur and The Inspector of Police, Civil Supplies Criminal Investigation Department, Thanjavur Unit, Thanjavur District
Madras High Court · (2011) 12 MAD CK 0276
Constitution of India, 1950 — Article 21, 22, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts09 Dec 2011Dismissed
Ramanathan Vs Ayyavoo and Others
Madras High Court · (2011) 12 MAD CK 0247
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227
High Courts09 Dec 2011Dismissed
The Branch Manager, The New India Assurance Co. Ltd., Madurai Vs Vellaichamy, V. Porruthukarai, V. Irullammal and S.M. Mari
Madras High Court · (2011) 12 MAD CK 0228
Motor Vehicles Act, 1988 — Section 163A
High Courts09 Dec 2011Allowed
Seeniammal Vs The State of Tamil Nadu
Madras High Court · (2011) 12 MAD CK 0223
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 102, 167(2)Penal Code, 1860 (IPC) — Section 302, 387, 395, 397, 420
High Courts09 Dec 2011Dismissed
S.M. Syed Mohammed Buhari Vs The Sub Registrar (District Registrar Cadre) Triplicane, Chennai, S.M.M. Mohideen and S.M.S. Mohammed Mohideen
Madras High Court · (2012) 4 CTC 138 : (2012) 5 MLJ 10
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114, 91, 92Mahomedan Law — Section 147, 149, 150, 150(2), 152
High Courts09 Dec 2011Dismissed
Subramanian Vs State of Tamil Nadu and Another
Madras High Court · (2012) MLJ(Cri) 580
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 147, 294, 323, 324, 341Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 147, 3(1), 3(2), 323, 324
High Courts09 Dec 2011Dismissed
State of Tamil Nadu Vs N. Jugraj and Co.
Madras High Court · (2013) 61 VST 453
Income Tax Act, 1961 — Section 271(1)(c)Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 12(3)(b)
High Courts09 Dec 2011
Konark Steel Vs State of Tamil Nadu
Madras High Court · (2013) 61 VST 450
Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts09 Dec 2011Dismissed
P. Singaravel and Others Vs Ammani Ammal and R. Mani and Others etc. etc.
Madras High Court · (2012) 1 LW 298 : (2012) 2 MLJ 906
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 149, 151Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 54
High Courts09 Dec 2011Dismissed
K. Dasarathan Vs Mr. Rajesh Lakhani, I.A.S. Commissioner Corporation of Chennai Rippon Buildings, Chennai, Mr. Chandrasekar Inspector of Police V-1, Villivakkam Police Station, Chennai - 600049, Mr. Kesavan and Mr. Vikram Kabur, I.A.S. The Member Secretary Chennai Metropolitan Development Authority Thalamuthu Natrajan Maligai, Irwin Gandhi Road, Egmore, Chennai - 600008 Kesavan Vs The Commissioner Corporation of Chennai Chennai - 600003 and K. Dasarathan
Madras High Court · (2011) 12 MAD CK 0135
Madras City Municipal Corporation Act, 1919 — Section 220, 222Tamil Nadu Town and Country Planning Act, 1971 — Section 56, 57, 85