High Courts19 May 2011Allowed
Mayil Traders Vs Thiyagarajan
Madras High Court · (2011) 6 CTC 747
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 118, 120Partnership Act, 1932 — Section 42
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 146 of 253
High Courts18 May 2011
Texworth International Vs TheCommissioner of Customs and Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 05 MAD CK 0011
High Courts18 May 2011
Sree Rajendra Textiles Vs The Commissioner of Customs and The Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 05 MAD CK 0010
High Courts18 May 2011
Salasar Corporation Vs The Commissioner of Customs and Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 05 MAD CK 0003
High Courts16 May 2011Allowed
P. Ramakrishnaiah Vs The Chairman and Members of the Appointment Committee, The Zonal Officer-1, Health Department and The Commissioner, Corporation of Chennai
Madras High Court · (2011) 05 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41(1)Drugs and Cosmetics Act, 1940 — Section 18, 18(C), 27, 27(2), 28Tamil Nadu Pension Rules, 1978 — Rule 53, 54(1), 54(6), 54(7), 54(B)
High Courts12 May 2011Allowed
M. Shahul Hameed Vs The Managing Director and The Chairman, Board of Directors, The Tamil Nadu Industrial Investment Corporation Ltd.
Madras High Court · (2011) 05 MAD CK 0018
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 15(5), 6.15, 6.18Constitution of India, 1950 — Article 14, 226, 309, 311Trade Unions Act, 1926 — Section 2
High Courts12 May 2011Dismissed
P. Ramadas Vs The Officer-in-charge, Materials Management Division: Cauvery Asset Oil and Natural Gas Commission Limited
Madras High Court · (2011) 05 MAD CK 0015
Constitution of India, 1950 — Article 14, 19, 19(1), 226
High Courts12 May 2011Dismissed
S. Rajagopal Vs State of Tamil Nadu and K. Ramanathan
Madras High Court · (2011) 05 MAD CK 0008
Constitution of India, 1950 — Article 226, 227
High Courts12 May 2011Allowed
D. Renuga Devi Vs The Director of Collegiate Education, The Joint Director of Collegiate Education, The Secretary, Devanagar Arts College and The Secretary to Government of Tamil Nadu Department of Higher Education
Madras High Court · (2011) 05 MAD CK 0007
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(2), 16(2A)Constitution of India, 1950 — Article 217(1), 226Contract Act, 1872 — Section 2, 5
High Courts12 May 2011
Dr. S. Loganathan Vs Tamil Nadu Agricultural University and The Professor and Head Regional Research Station
Madras High Court · (2011) 05 MAD CK 0006
Constitution of India, 1950 — Article 14, 19, 21, 226Tamil Nadu Pension Act, 1871 — Section 45ATamil Nadu Pension Rules, 1978 — Rule 33, 36, 38, 39, 42
High Courts12 May 2011Allowed
C.R. Ratan Vs The Commissioner Hindu Religious and Charitable Endowments Administration Department, The Joint Commissioner Hindu Religious and Charitable Endowments Administration Department and P.V. Rajkumar
Madras High Court · (2011) 3 LW 97 : (2011) 5 MLJ 785 : (2011) 8 RCR(Civil) 1522
Civil Procedure Code, 1908 (CPC) — Section 11, 148, 149Constitution of India, 1950 — Article 226, 299Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 22(1), 22(2), 22(4), 57, 6(9)
High Courts12 May 2011Dismissed
Cable Operators Association of Tamizhagam Vs The Commissioner of Police/Authorized Officer, Kal Cables Private Limited and Sumangali Cable Vision
Madras High Court · (2011) 4 CTC 369 : (2011) 8 RCR(Civil) 157
Advocates Act, 1961 — Section 30Cable Television Networks (Regulation) Amendment Act, 2002 — Section 16, 18, 2, 4AConstitution of India, 1950 — Article 16, 21, 226, 227, 32
High Courts11 May 2011Allowed
K. Nedunchelian Secretary Vs Atomic Energy Employee Consumer Co-operative Stores Ltd. Atomic Energy Employee Consumer Co-operative Stores Ltd. Vs Joint Registrar of Co-operative Societies and K. Nedunchelian, Secretary
Madras High Court · (2011) 05 MAD CK 0020
High Courts11 May 2011Dismissed
P. Manivannan Vs The Chief Election Commissioner, Election Commission of India, Election Commissionerate, The District Election Officer, The Joint Chief Electoral Officer and The Returning Officer-VI, Uppalam Constituency, Election Department
Madras High Court · (2011) 6 MLJ 651
Conduct of Elections Rules, 1961 — Rule 10(1)Constitution of India, 1950 — Article 226, 327, 328, 329
High Courts11 May 2011Dismissed
V. Subhashini Vs The Election Commission of India and Others
Madras High Court · (2011) 6 MLJ 901 : (2011) 8 RCR(Civil) 409
Constitution of India, 1950 — Article 226, 329
High Courts11 May 2011
Special Officer, Atomic Energy Employees Consumer Cooperative Stores Ltd. Vs Joint Registrar of Cooperative Societies and K. Nedunchezhian, Secretary (under suspension)
Madras High Court · (2011) 7 MLJ 230
High Courts11 May 2011Dismissed
Elisamma and Others Vs The Corporation of Madras
Madras High Court · (2011) 05 MAD CK 0002
Constitution of India, 1950 — Article 14, 16, 21, 226, 23Madras City Municipal Corporation Act, 1919 — Section 197, 304Minimum Wages Act, 1948 — Section 27, 3, 4, 4(1), 5
High Courts11 May 2011Dismissed
N. Asaithambi Vs The District Collector, The Revenue Divisional Officer and Thangasamy Nadar
Madras High Court · (2011) 05 MAD CK 0001
High Courts05 May 2011Allowed
Sheila Cine Arts Vs Gemini Pictures Circuits Private Limited and Indian Bank
Madras High Court · (2011) 3 LW 493
Copyright Act, 1957 — Section 63Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 51
High Courts05 May 2011Dismissed
V. Thulasi Vs Indian Overseas Bank
Madras High Court · (2011) 3 BC 556 : (2011) 3 CTC 801
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34