COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 150 of 253

High Courts27 Apr 2011Allowed

Rev. Fr. Francis M. Vincent, Secretary, St. Jude's College, St. Barbaras's Church, Ramanthurai, Kanyakumari District Vs Secretary to Government, Higher Education, Fort St. George, Secretariate, Chennai - 9 and Others

Madras High Court · (2012) 1 MLJ 761

Constitution of India, 1950 — Article 30(1)Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 11, 2(7), 32Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 9(2)

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High Courts27 Apr 2011Dismissed

Arabia Bibi, Fathima Jinna, Asraf Unnisa and Barakat Unnisa Vs Sarbunnisa and Others

Madras High Court · (2011) 04 MAD CK 0440

Limitation Act, 1963 — Article 144Registration Act, 1908 — Section 17, 50Transfer of Property Act, 1882 — Section 3, 61(2)

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High Courts27 Apr 2011Allowed

Sri Ramu Furniture Company Vs State of Tamil Nadu

Madras High Court · (2013) 57 VST 383

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)(b)

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High Courts27 Apr 2011

In Re: Claro India Limited

Madras High Court · (2011) 168 CompCas 132 : (2011) 3 CompLJ 438 : (2011) 110 SCL 671

Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts27 Apr 2011Dismissed

Bajaj Allianz General, Insurance Company Ltd. Vs Muthu and Others

Madras High Court · (2011) 04 MAD CK 0420

Constitution of India, 1950 — Article 14, 142Motor Vehicles Act, 1988 — Section 163A, 166, 170

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High Courts27 Apr 2011Dismissed

Aakavi Spinning Mills Pvt. Ltd. Vs Employees State Insurance Corporation, Puducherry-605004

Madras High Court · (2011) 4 LLJ 82

Employees State Insurance Act, 1948 — Section 75(2B), 82, 93A

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High Courts27 Apr 2011Dismissed

S. Francis Vs The Joint Director of School Education and Others K.S. Arokiasamy Vs The Joint Director of School Education (Secondary), The Correspondent Don Bosco Higher Secondary School and R. Selvapari

Madras High Court · (2011) 04 MAD CK 0405

Constitution of India, 1950 — Article 226, 30, 30(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(3), 15(4)

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High Courts27 Apr 2011Dismissed

D. Dharani Vs The Deputy Inspector General of Police, Vellore Range and The Superintendent of Police

Madras High Court · (2011) 04 MAD CK 0404

Constitution of India, 1950 — Article 226, 32Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

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High Courts27 Apr 2011

S. Nalinakumari Vs The State of Tamilnadu and Sree Devi Girls Higher Secondary School

Madras High Court · (2011) 04 MAD CK 0403

Constitution of India, 1950 — Article 226

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High Courts27 Apr 2011

National Insurance Co. Ltd. Vs Smt. Sulochana and N. Prabhakaran

Madras High Court · (2011) 04 MAD CK 0402

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High Courts27 Apr 2011Allowed

The Commissioner of Income Tax Vs Softlab P. Ltd.

Madras High Court · (2011) 04 MAD CK 0367

Income Tax Act, 1961 — Section 143(2)Transfer of Property Act, 1882 — Section 54

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High Courts27 Apr 2011

The Commissioner of Income Tax Vs Ravi Rajagopal

Madras High Court · (2012) 251 CTR 44 : (2012) 342 ITR 22

Income Tax Act, 1961 — Section 148

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High Courts27 Apr 2011Dismissed

N. Palaniammal and Others Vs Smt. B. Chandrakala, Vignesh Nahigharam alias Bala Vignesh rep. by his Grand Father and guardian Mr. Thangamuthu

Madras High Court · (2011) 04 MAD CK 0359

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts27 Apr 2011Dismissed

Deepak Electric Corporation Vs The Appellate Deputy Commissioner and The Assistant Commissioner

Madras High Court · (2011) 04 MAD CK 0348

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High Courts27 Apr 2011Allowed

R. Tamilvendan Vs The Managing Director and The General Manager Tamil Nadu State Transport Corporation (Salem) Ltd.

Madras High Court · (2011) 04 MAD CK 0314

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47(1)

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High Courts27 Apr 2011Dismissed

The Deputy Inspector General of Police and The Director General of Police Vs V. Rani

Madras High Court · (2011) 3 CTC 129 : (2011) 3 LW 673 : (2011) 4 MLJ 1

Constitution of India, 1950 — Article 14, 16, 16(3), 162, 166(2)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 11, 12, 17, 36, 39

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High Courts27 Apr 2011Dismissed