High Courts13 Jun 2011Allowed
The Assistant Engineer and The Divisional Engineer Vs Sekar and The Presiding Officer
Madras High Court · (2011) 06 MAD CK 0031
Industrial Disputes Act, 1947 — Section 23(2), 2A(2)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 136 of 253
High Courts13 Jun 2011Allowed
D. Ravindran Vs The Principal Secretary and Commissioner of Revenue Administration
Madras High Court · (2011) 06 MAD CK 0015
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts13 Jun 2011
Mohammed Haneef Vs Shankarraj
Madras High Court · (2011) 06 MAD CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 178Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts10 Jun 2011Dismissed
National Insurance Co. Ltd. Vs K. Lakshmi and Others
Madras High Court · (2013) 1 ACC 852 : (2013) ACJ 266
High Courts10 Jun 2011Dismissed
Hardrock Fabrication Private Limited Vs The Assistant Commercial Tax Officer
Madras High Court · (2011) 06 MAD CK 0508
High Courts10 Jun 2011
Sree Rajendra Textiles Vs The Commissioner of Customs (Port-Import) and The Deputy Commissioner of Customs (DEPB-GR. 7B)
Madras High Court · (2011) 06 MAD CK 0507
High Courts10 Jun 2011Dismissed
State of Tamil Nadu Vs Polifine India Limited
Madras High Court · (2012) 54 VST 150
Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)(b)
High Courts10 Jun 2011
S.V. Cycle Stores Vs Commercial Tax Officer
Madras High Court · (2011) 46 VST 565
High Courts10 Jun 2011
San Construction Company (Pvt.) Ltd. Vs State of Tamil Nadu
Madras High Court · (2012) 53 VST 130
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(2), 12(3), 12(3)(b), 12(5)(iii)
High Courts10 Jun 2011Allowed
South India Bearing Company Vs State of Tamil Nadu
Madras High Court · (2012) 50 VST 339
High Courts10 Jun 2011Dismissed
K.R. Lakshmi Narayanan Vs The Sub Collector
Madras High Court · (2011) 06 MAD CK 0451
High Courts10 Jun 2011
N. Raghunathan Vs High Court and Registrar General High Court R. Alageswaran Vs High Court of Judicature at Madras
Madras High Court · (2011) 06 MAD CK 0390
Constitution of India, 1950 — Article 235Evidence Act, 1872 — Section 114Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22(2)
High Courts10 Jun 2011Dismissed
K. Mani Vs M.D. Jayavel and Others
Madras High Court · (2011) 7 MLJ 264
Limitation Act, 1963 — Article 54Registration Act, 1908 — Section 17(1A)Specific Relief Act, 1963 — Section 16
High Courts10 Jun 2011Dismissed
Chandra Vs Reddappa Reddy, Thulasi and Sargunam
Madras High Court · (2011) 06 MAD CK 0384
Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1963 — Section 3Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2)
High Courts10 Jun 2011Allowed
Muruga Udayar (died) and Others Vs Thirumalai Enterpreses
Madras High Court · (2011) 3 LW 513
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Limitation Act, 1963 — Section 15(1)Specific Relief Act, 1963 — Section 16
High Courts10 Jun 2011Dismissed
Tvl. Hari Pipes Vs The State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0345
Central Excises and Salt Act, 1944 — Section 11B, 12ATamil Nadu General Sales Tax Act, 1959 — Section 22, 22(1), 22(2), 3(1), 3(2)
High Courts10 Jun 2011Allowed
R. Shiva Subramaniyan Vs Senior Manager State Bank of India, Assistant General Manager State Bank of India and The Reserve Bank of India
Madras High Court · (2011) 06 MAD CK 0341
Constitution of India, 1950 — Article 226, 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(4), 14, 17
High Courts10 Jun 2011
K. Selvam Vs The Regional Transport Authority and The Secretary Regional Transport Authority The Regional Transport Officer
Madras High Court · (2011) 06 MAD CK 0265
High Courts10 Jun 2011
K.P. Balasubramaniam Vs The State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0264