COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 132 of 253

High Courts16 Jun 2011Dismissed

S. Sugumar Vs Vijayaraghavan, The Assistant Commissioner of Police, Kilpauk Range

Madras High Court · (2011) 06 MAD CK 0338

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 323

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High Courts16 Jun 2011Dismissed

Bharat Sanchar Nigam Ltd. Vs Union of India (UOI) and Others

Madras High Court · (2011) 130 FLR 848

Bharat Sanchar Nigam Limited Employees Gratuity Trust Rules, 2008 — Rule 1Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7AEmployees State Insurance Act, 1948 — Section 2(22), 2(9)

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High Courts16 Jun 2011Dismissed

K. Mani Vs The District Forest Officer

Madras High Court · (2011) 06 MAD CK 0295

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts16 Jun 2011Dismissed

Kumar Motors Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 06 MAD CK 0267

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High Courts16 Jun 2011

V. Thiagarajan Vs The Director of School Education and Others

Madras High Court · (2011) 6 MLJ 467

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(6), 10(7)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15, 17, 18, 2(7), 21(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 17, 17(2), 17(3)

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High Courts16 Jun 2011

New India Assurance Co. Ltd. Vs Sasikala Devi (deceased), S. Nagamathan and S. Swarnalakshmi

Madras High Court · (2011) 06 MAD CK 0132

Motor Vehicles Act, 1988 — Section 140

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High Courts16 Jun 2011Dismissed

Etti Gounder Vs The Union of India (UOI) and The National Highways Authority of India

Madras High Court · (2011) 06 MAD CK 0128

Constitution of India, 1950 — Article 226National Highways Act, 1956 — Section 3A(1), 3A(3), 3C, 3C(1), 3D

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High Courts16 Jun 2011

K.P. Natarajan Vs The Transport Commissioner

Madras High Court · (2011) 06 MAD CK 0114

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High Courts16 Jun 2011Dismissed

BE Office Authomation Products (P) Ltd. Vs The Commissioner of Customs (Seaport-Export), The Additional Commissioner of Customs, Gr.7B 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 0112

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High Courts16 Jun 2011Dismissed

Sagar Copier Vs The Commissioner of Customs (Seaport-Export), The Additional Commissioner of Customs, Gr.7B 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 0111

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High Courts16 Jun 2011

A. Vimalan Vs The District Collector cum Regional Transport Authority

Madras High Court · (2011) 06 MAD CK 0109

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High Courts15 Jun 2011

CIT Vs Thambi Modern Spinning Mills Ltd.

Madras High Court · (2012) 341 ITR 229

Income Tax Act, 1961 — Section 115J, 143(1)(a), 147, 148, 149

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High Courts15 Jun 2011Dismissed

Vindhyachal Builders Pvt. Ltd. Vs Power Grid Corporation of India Ltd.

Madras High Court · (2011) 06 MAD CK 0521

Telegraph Act, 1885 — Section 10, 16, 16(1)

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High Courts15 Jun 2011Dismissed

Bharat Sanchar Nigam Limited Vs The Registrar Central Administrative Tribunal and S.N. Ravirajan

Madras High Court · (2011) 06 MAD CK 0519

BSNL Conduct, Discipline and Appeal Rules, 2006 — Rule 36Industrial Disputes Act, 1947 — Section 1(3)Industrial Employment (Standing Orders) Act, 1946 — Section 3

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High Courts15 Jun 2011Allowed