High Courts26 Apr 2011Allowed
Commissioner of Income Tax Vs Mahaveer Mirror Industries P. Ltd.
Madras High Court · (2013) 353 ITR 553
Income Tax Act, 1961 — Section 115WD, 115WE, 133, 142, 143
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 152 of 253
High Courts26 Apr 2011Dismissed
Retired All India Radio Staffs Artists Welfare Association Vs Union of India (UOI)
Madras High Court · (2011) 04 MAD CK 0441
High Courts26 Apr 2011
Commissioner of Income Tax-I, Chennai Vs Apollo Hospital Enterprises
Madras High Court · (2011) 242 CTR 229 : (2011) 11 TAXMAN 132
Income Tax Act, 1961 — Section 115J, 143(1)(a), 143(2), 32, 32A
High Courts26 Apr 2011Dismissed
The New India Assurance Co. Ltd. Vs A. Rajendiran, S.H. Mahaboob and New India Assurance Co. Limited
Madras High Court · (2011) 04 MAD CK 0421
High Courts26 Apr 2011
A. Chinnaponnu Vs The State of Tamil Nadu
Madras High Court · (2011) 8 RCR(Criminal) 663
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 64, 7A(1)Penal Code, 1860 (IPC) — Section 147, 149, 302, 323
High Courts26 Apr 2011
Shiv Shanti Exim Pvt. Ltd. Vs Commissioner of Customs and Deputy Commissioner of Customes (DEPB)
Madras High Court · (2011) 04 MAD CK 0388
High Courts26 Apr 2011Allowed
E. Murugan Vs The General Manager (Operation) Metropolitan Transport Corporation Ltd.
Madras High Court · (2011) 04 MAD CK 0387
Constitution of India, 1950 — Article 141, 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47
High Courts26 Apr 2011Dismissed
Sigma Byte Computers Pvt. Ltd. Vs The Commercial Tax Officer and The Appellate Deputy Commissioner
Madras High Court · (2011) 04 MAD CK 0350
High Courts26 Apr 2011Dismissed
Divine International Vs The Commissioner of Customs, 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 0349
High Courts26 Apr 2011
Golden Vats Private Ltd. Vs Tamil Nadu State Marketing Corporation Ltd. (TASMAC) and The Chief Election Commissioner Election Commission of India
Madras High Court · (2011) 04 MAD CK 0341
High Courts26 Apr 2011
Murugesan Vs The Special Tahsildar, Jayankondam Lignite Power Project
Madras High Court · (2011) 04 MAD CK 0306
High Courts26 Apr 2011Dismissed
C. Arivazhagan Vs The Managing Director and The District Manager, TASMAC
Madras High Court · (2011) 04 MAD CK 0303
High Courts26 Apr 2011
R. Bakthavatchalu Vs The Registrar, The Deputy Registrar and The Special Officer, Tamil Nadu Cooperative Housing Society K.S. Kabilan and Others Vs The Secretary to State, Government of Tamil Nadu, Department of Housing and Urban Development and Others
Madras High Court · (2011) 04 MAD CK 0302
Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1961 — Section 152, 81, 90
High Courts26 Apr 2011
Saroja P. Natesan Vs Regional Passport Officer
Madras High Court · (2011) 8 MLJ 194
Constitution of India, 1950 — Article 19(1), 21Dowry Prohibition Act, 1961 — Section 4Passports Act, 1967 — Section 10(3), 22, 6, 6(2)
High Courts26 Apr 2011Dismissed
N. Muthu Gounder Vs Palanisamy The District Collector, Nagabhusana Selvaraj The Revenue Divisional Officer and M. Mani The Tahsildar Tahsildar
Madras High Court · (2011) 04 MAD CK 0286
Land Encroachment Act, 1905 — Section 11, 6
High Courts26 Apr 2011Dismissed
S. Mohan Vs The Deputy Commissioner of Labour, Department of Labour and The Management of Dharani Finance Ltd.
Madras High Court · (2011) 04 MAD CK 0285
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 33
High Courts26 Apr 2011
A. Vimala Vs The Director General of Police (Law and Order) Government of Tamilnadu, The Commissioner of Police Egmore, The Joint Commissioner of Police and The Assistant Commissioner of Police (Law and Order) M.K.B. Nagar Range
Madras High Court · (2011) 04 MAD CK 0282
High Courts26 Apr 2011
The Senior Administrative Officer, Sugarcane Breeding Institute Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, The General Secretary, Sugarcane Breeding Institute and The Secretary, Sugarcane Breeding Institute
Madras High Court · (2011) 04 MAD CK 0281
Industrial Disputes Act, 1947 — Section 2
High Courts26 Apr 2011Dismissed
Commissioner of Income Tax Vs Late J. Chandrasekar (Huf)
Madras High Court · (2011) 338 ITR 61
Income Tax Act, 1961 — Section 153C
High Courts26 Apr 2011Allowed
K. Raman Vs Presiding Officer The Central Government Industrial Tribunal cum Labour Court and The Director (Personnel) Neyveli Lignite Corporation Ltd.
Madras High Court · (2011) 04 MAD CK 0266
Constitution of India, 1950 — Article 226, 227, 311(1)Industrial Disputes Act, 1947 — Section 10, 10(2A), 10(2A)(1), 11A, 25F