COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 14 of 253

High Courts09 Dec 2011Dismissed

R. Chinna Raju and P. Balasubramanian Vs S. Natarajan

Madras High Court · (2011) 12 MAD CK 0134

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 12

High Courts09 Dec 2011Dismissed

In defence of Environment and Animals Vs The State of Tamilnadu and Others S. Jayachandran Vs The Secretary to Government, Environment and Forest Department, Fort St. George, Secretariat, Chennai-600009, The Chief Wildlife Warden, Tamil Nadu Forest Department, Panagal Building, Saidapet, Chennai-600015 and The Field Director, Mudumalai Tiger Resort, Mount Stout Hill, Ooty

Madras High Court · (2011) 12 MAD CK 0130

Tamil Nadu Captive Elephants (Management and Maintenance) Rules, 2011 — Rule 13, 13(20), 13(4)Wild Life (Protection) Act, 1972 — Section 64(2)

High Courts09 Dec 2011

The Commissioner, H.R. and C.E. Admn. Department, Nungambakkam High Road, Madras - 34, The Assistant Commissioner, H.R. and C.E. Admn. Department, Pudukottai and The Inspector, H.R. and C.E. Admn. Department, Kulithalai Vs Sri. Viswanathaswamy Idol, Sri. Viswanathaswamy Koil and The Executive Officer, Arulmigu Kadambavaneswarar swamy Temple, Kadambarkoil

Madras High Court · (2011) 12 MAD CK 0105

Constitution of India, 1950 — Article 227Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(7), 63, 70

High Courts09 Dec 2011Dismissed

Hotel Agasthiya Private Ltd. Vs The Principal District Court, Madurai, The Taxation Appellate Tribunal, Madurai and Madurai City Municipal Corporation

Madras High Court · (2011) 12 MAD CK 0102

High Courts09 Dec 2011Dismissed

The President, Subbalakshmi Lakshmipathy College of Science, TVR Nagar, Aruppukottai Road, Madurai-625022 Vs The Union of India and Others

Madras High Court · (2011) 12 MAD CK 0101

University Grants Commission Act, 1956 — Section 12B, 2

High Courts09 Dec 2011Dismissed

B. Balathamburaj and Others Vs Commissioner, Madurai Corporation, Madurai and Others

Madras High Court · (2012) 1 MLJ 920

Easements Act, 1882 — Section 61, 62Madurai City Municipal Corporation Act, 1971 — Section 464Specific Relief Act, 1963 — Section 6

High Courts09 Dec 2011Allowed

B. Sukumaran Vs The Principal Accountant General (Tamil Nadu), (Accounts and Entitlements), Teynampet, Chennai 18 and Others

Madras High Court · (2011) 12 MAD CK 0073

High Courts09 Dec 2011Allowed

Dr. B.K. Madhankumar and Others Vs Union of India and Others

Madras High Court · (2012) 2 MLJ 25

Constitution of India, 1950 — Article 162Indian Medical Council Act, 1956 — Section 10(A), 10B, 33Tamil Nadu Medical University Act, 1987 — Section 29(3), 3

High Courts09 Dec 2011Dismissed

Kences Foundations Pvt. Ltd. Vs State of Tamil Nadu, Chennai Metropolitan Development Authority and The Branch Manager Vysya Bank Ltd. M/s. Brindavan Apartment Owners Welfare Association Vs Chennai Metropolitan Development Authority and Kences Constructions Pvt. Ltd.

Madras High Court · (2012) 1 CTC 594 : (2012) 2 MLJ 180 : (2012) WritLR 1

Constitution of India, 1950 — Article 226, 32Development Regulations for Chennai Metropolitan Area — Regulation 28, 28(14), 4(1)Tamil Nadu Town and Country Planning Act, 1971 — Section 113, 47, 48(1), 49(1), 49(2)

High Courts09 Dec 2011

M. Pachaiyappan Vs The Collector, Sivagangai District, Sivagangai and The Director of Town Panchayat, Kuralgam, Chennai

Madras High Court · (2011) 12 MAD CK 0044

Prevention of Corruption Act, 1988 — Section 7Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 17(2)

High Courts09 Dec 2011Allowed

R. Kannan and K. Prameela Vs Kasthuriba Hospital Gandhigram, Gandhigram and Indian Counsel for Child Welfare (Tamilnadu)

Madras High Court · (2012) 2 CTC 63 : (2012) 1 LW 398

Hindu Adoptions and Maintenance Act, 1956 — Section 5, 7, 9(4), 9(5)

High Courts08 Dec 2011

R. Sankarasubramanium alias Babu Vs The Commissioner, Madurai Corporation, Arignar Anna Maligai, Madurai -02

Madras High Court · (2011) 12 MAD CK 0335

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 38, 66

High Courts08 Dec 2011Dismissed

D. Ravikumar Vs D. Sarojini Devi and Others

Madras High Court · (2011) 12 MAD CK 0331

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3

High Courts08 Dec 2011Allowed

Schering-Plough Ltd., (A Swiss Company) Vs Intellectual Property Appellate Board, Guna Complex, Annexe - I, 2nd Floor, 443, Anna Salai, Teynampet, Chennai - 600018 and Assistant Controller of Patents and Designs, Government of India, Patent Office, Intellectual Property Rights Building, G.S.T. Road, Guindy, Chennai - 600032

Madras High Court · (2011) 12 MAD CK 0321

Limitation Act, 1963 — Section 5Patents Act, 1970 — Section 11(B), 13(3), 14, 15

High Courts08 Dec 2011Allowed

Commissioner of Income Tax, Chennai Vs S and S Power Switchgear Ltd. 168, Mount Poonamallee High Road, Chennai-600096

Madras High Court · (2011) 12 MAD CK 0215

Income Tax Act, 1961 — Section 28, 37, 37(1)

High Courts08 Dec 2011Dismissed

A.M.K. and Co. Vs Deputy Chief Materials Manager, Southern Railway and Others

Madras High Court · (2012) 1 BC 438 : (2012) 4 CTC 271

Arbitration and Conciliation Act, 1996 — Section 2(1), 7(3), 7(4)Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 74

High Courts08 Dec 2011Allowed

Commissioner of Income Tax, Chennai Vs Sundaram Finance Ltd.

Madras High Court · (2012) 18 TAXMAN 197

Income Tax Act, 1961 — Section 145, 145(2), 32, 32A, 32A(2B)

High Courts08 Dec 2011

Banu Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai-600009, The District Magistrate and District Collector, Virudhunagar District and The Superintendent of Prison, Madurai Central Prison, Madurai

Madras High Court · (2011) 12 MAD CK 0169

Constitution of India, 1950 — Article 21, 22, 22(5)

High Courts08 Dec 2011Allowed

United India Insurance Co. Ltd., Branch Office, Periakadaiveedhi, Dharapuram Vs Samiathal, Muthusamy, M/s.Devi Sri Sowdeswari Trust Hospital and Managing Director and Tamil Nadu State Road Transport Corpn.,Kovai Circle 2, Chennimalai Road, Erode

Madras High Court · (2013) ACJ 896 : (2012) 1 CTC 235 : (2012) 3 TAC 876

High Courts08 Dec 2011Dismissed

Selvam Vs State

Madras High Court · (2011) 12 MAD CK 0147

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7