High Courts28 Apr 2011
Muniammal Vs Mr. Ashok Dohra, I.A.S., The Chairman and Ms. Stella, The Estate Officer IV both Tamil Nadu Slum Clearance Board
Madras High Court · (2011) 04 MAD CK 0280
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 149 of 253
High Courts28 Apr 2011
G.S. Infotech Vs The Commissioner of Customs Sea Port (Import), The Additional Commissioner of Customs Sea Port (Imports) and The Director General of Foreign Trade and Ex-Office Additional Secretary To The Government of India Ministry of Commerce and Industry Department of Commerce
Madras High Court · (2011) 04 MAD CK 0276
High Courts28 Apr 2011Dismissed
Coimbatore Own Industry Warehouse and Commercial Complex Building Owners Welfare Association Vs The District Collector and The Executive Officer Vellaikinaru Town Panchayat Office
Madras High Court · (2011) 04 MAD CK 0272
High Courts28 Apr 2011Dismissed
M. Lourdhuraja Vs The Secretary to Government Department Housing and Urban Development Department, The Executive Engineer and Administrative Officer Tamil Nadu Housing Board and The Executive Engineer Tamil Nadu Slum Clearance Board
Madras High Court · (2011) 04 MAD CK 0237
Constitution of India, 1950 — Article 226Tamil Nadu Land Encroachment Act, 1905 — Section 10, 10A(1), 10A(2), 11, 6Tamil Nadu Slum Clearance Act, 1972 — Section 34
High Courts28 Apr 2011Allowed
Ganesan Vs State
Madras High Court · (2011) 5 CTC 747
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 177, 185, 193, 194, 209Penal Code, 1860 (IPC) — Section 109, 324, 342, 354, 372
High Courts28 Apr 2011Dismissed
V.C. Senthilkumar Vs The Commissioner of Income Tax, The Tax Recovery Officer and M. Loganathan
Madras High Court · (2011) 04 MAD CK 0189
Constitution of India, 1950 — Article 226Income Tax Rules, 1962 — Rule 16, 2, 51
High Courts28 Apr 2011Dismissed
M. Syril Bernad Vs The Registrar, University of Madras
Madras High Court · (2011) 04 MAD CK 0188
Constitution of India, 1950 — Article 226
High Courts28 Apr 2011Dismissed
B. Ramesh Babu Vs The Secretary, Planning, Development and Special Initiatives Department, Chennai Metro Rail Limited and The Registrar, Tamil Nadu Veterinary and Animal Sciences University
Madras High Court · (2011) 04 MAD CK 0171
High Courts28 Apr 2011Dismissed
Vatsala Graphics Vs The Commissioner of Customs (Imports), The Additional Commissioner of Customs and The Director General of Foreign Trade and Ex-Officio Additional Secretary to Government of India Ministry of Commerce and Industry Department of Commerce
Madras High Court · (2011) 04 MAD CK 0083
High Courts28 Apr 2011Dismissed
Copytron Vs The Commissioner of Customs (Seaport-Import), The Additional Commissioner of Customs and The Director General of Foreign Trade and Ex-Officio Additional Secretary to Government of India Ministry of Commerce and Industry Department of Commerce
Madras High Court · (2011) 04 MAD CK 0082
High Courts28 Apr 2011
C. Vadakathian Vs The Special Commissioner and Commissioner for Revenue Administration and The District Collector
Madras High Court · (2011) 04 MAD CK 0047
Constitution of India, 1950 — Article 11, 135(2), 14, 16, 162Government of India Act, 1935 — Section 17, 240(3)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 18(c)
High Courts28 Apr 2011Dismissed
S. Kalaiarasi Vs Smt. G.S. Mangaiyarkarasi Correspondent Management of PA Polytechnic for Women, Er KNC Dnakaran Principal PA Polytechnic for Women and thiru PR Shampath Chairman Managing Committee of the PA Polytechnic for Women
Madras High Court · (2011) 04 MAD CK 0024
Constitution of India, 1950 — Article 142Contempt of Courts Act, 1971 — Section 2
High Courts28 Apr 2011
Chirayu Exports Pvt. Ltd. Vs The Assistant Commissioner of Commercial Taxes
Madras High Court · (2011) 04 MAD CK 0011
High Courts27 Apr 2011
M. Boojarajan Vs The Tamil Nadu Police Housing Corporation
Madras High Court · (2011) 04 MAD CK 0512
High Courts27 Apr 2011Allowed
Shamshad Vs Regional Provident Fund Commissioner-II
Madras High Court · (2011) 04 MAD CK 0507
Consumer Protection Act, 1986 — Section 2(1)Industrial Disputes Act, 1947 — Section 2APayment of Gratuity Act, 1972 — Section 18(3)
High Courts27 Apr 2011
Commissioner of Income Tax, Chennai Vs Ravi Rajagopal
Madras High Court · (2011) 199 TAXMAN 244
Income Tax Act, 1961 — Section 148
High Courts27 Apr 2011Allowed
Ashoka Sweets Vs State of Tamil Nadu
Madras High Court · (2011) 46 VST 275
Central Sales Tax Act, 1956 — Section 6A, 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 16
High Courts27 Apr 2011Dismissed
New India Assurance Company Limited Vs M. Venugopal and Perkans
Madras High Court · (2011) 04 MAD CK 0464
High Courts27 Apr 2011
Mrs. B. Kanagalakshmi Vs The State Transport Authority, The Motor Vehicles Inspector and The Regional Transport Officer
Madras High Court · (2011) 04 MAD CK 0446