High Courts08 Dec 2011Allowed
Commissioner of Income Tax, Chennai Vs M/s. Sundaram Finance Limited, 21, Pattullos Road, Chennai-600002
Madras High Court · (2012) 18 TAXMAN 197
Income Tax Act, 1961 — Section 145, 145(2), 32
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 15 of 253
High Courts08 Dec 2011Allowed
S. Kuppusamy Vs The Director of Collegiate Education, College Road, Nungambakkam, Chennai-600 006, The Joint Director of Collegiate Education, Tiruchirappalli Region, Theppakulam, Tiruchirapalli, The Secretary St. Joseph's College (Autonomous), Tiruchirappalli and S. Ruban Raj
Madras High Court · (2011) 12 MAD CK 0104
Constitution of India, 1950 — Article 226, 30(1)
High Courts08 Dec 2011Dismissed
Gnanawathi Vs The Secretary, Home (Prison IV) Department, The Additional Director General of Police, Egmore, Chennai-600008, The Superintendent, Central Prison, Palayamkottai and The Advisory Board for the Prematurely release of life convicts
Madras High Court · (2011) 12 MAD CK 0100
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 14, 161, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 102, 401, 41(2), 432, 433
High Courts08 Dec 2011Dismissed
Vender Vendan Vs The Government of India, The Government of Tamil Nadu and The Project Director Tamilnadu State Aids Control Society
Madras High Court · (2011) 12 MAD CK 0066
Constitution of India, 1950 — Article 12, 226
High Courts08 Dec 2011Dismissed
S. Madhavan and Others Vs The Secretary, Tamil Nadu Public Service Commission, Govt. Estate, Anna Salai, Chennai-2
Madras High Court · (2011) 12 MAD CK 0065
Constitution of India, 1950 — Article 14, 16, 21
High Courts08 Dec 2011Dismissed
M/s. United Visa Services Pvt. Ltd. Vs Union of India and Another
Madras High Court · AIR 2012 Mad 100
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts08 Dec 2011Dismissed
Prof. K.V. Rajendran Vs The Superintendent of Police, CBCID, South Zone, Chennai and Others
Madras High Court · (2011) 12 MAD CK 0001
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 193, 200, 36
High Courts07 Dec 2011Dismissed
M/s. Raja and Raja Industries Vs The Branch Manager, The Tamil Nadu Industrial Investment Corporation Ltd., (TIIC), Bungalow Medu, Theni, Theni District and M. Kathiresan
Madras High Court · (2011) 12 MAD CK 0333
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(1), 29(4)
High Courts07 Dec 2011Dismissed
S. Karuppana Goundar Vs The Superintendent of Police, Dindigul, The Sub-Inspector of Police, Kallimandayam Police Station, Dindigul District, The Sub-Inspector of Police, Oddanchathiram Police Station, Dindigul District. and K.Palanichamy
Madras High Court · (2011) 12 MAD CK 0256
High Courts07 Dec 2011
Sree Rajendra Textiles Vs Commissioner of Customs, Tuticorin
Madras High Court · (2012) 280 ELT 21
Customs Act, 1962 — Section 110, 110(2), 124, 124(a), 17
High Courts07 Dec 2011
P. Jaisankar Vs J. Thavamani and Dravid Thavamani Vs Jaisankar
Madras High Court · (2011) 12 MAD CK 0230
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts07 Dec 2011Dismissed
S. Riyas @ Riyazudeen Vs R. Raja
Madras High Court · (2011) 12 MAD CK 0227
Criminal Procedure Code, 1973 (CrPC) — Section 258, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Dec 2011Dismissed
N. Ramkumar Vs Kamaraj College of Engineering and Technology and The Anna University of Technology
Madras High Court · (2011) 12 MAD CK 0217
High Courts07 Dec 2011Dismissed
P.T. Krishamoorthy, T. Ramamoorthy, T. Sathyamoorthy and T. Sundaramoorthy Vs The Commissioner of Municipal Administration, Chepauk, Chennai-600005, The Commissioner, Corporation of Madurai, Anna Maligai, Madurai-625002
Madras High Court · (2011) 12 MAD CK 0212
Constitution of India, 1950 — Article 265Madurai City Municipal Corporation Act, 1971 — Section 120, 121, 122, 123
High Courts07 Dec 2011
L. Ashok Kumar Vs The Commissioner of Municipal Administration, 6th Floor, Ezhilagam, Chepauk, Chennai - 9 and The Enquiry Officer cum Regional Director of Municipal Administration, Salem
Madras High Court · (2011) 12 MAD CK 0208
Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 8, 8(2)
High Courts07 Dec 2011Dismissed
K. Lakshmi Vs State and Aadhi Raja
Madras High Court · (2011) 12 MAD CK 0133
High Courts07 Dec 2011
Gunasekaran Vs The Superintendent of Police, Karur District and Others
Madras High Court · (2011) 12 MAD CK 0109
High Courts07 Dec 2011Dismissed
G.K. Steel and Allied Industries Pvt., Ltd. Vs State of Tamil Nadu and Others
Madras High Court · (2011) 12 MAD CK 0106
Constitution of India, 1950 — Article 226, 226A(2), 32Family Courts Act, 1984 — Section 19
High Courts07 Dec 2011Dismissed
M. Velayudham Vs Presiding Officer, Central Government Industrial Tribunal cum Labour Court, I Floor, 'B' Wing, 26, Haddows Road, Shastri Bhavan, Chennai - 6 and Assistant General Manager, Canara Bank, Circle Office, No. 563/1 Anna Salai, Teynampet, Chennai 600018
Madras High Court · (2011) 12 MAD CK 0072
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A