High Courts19 Apr 2011Allowed
Land Acquisition Officer and Special Tahsildar (ADW) Vs Varadhan
Madras High Court · (2011) 04 MAD CK 0190
Land Acquisition Act, 1894 — Section 23, 24, 4, 4(1), 8
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 158 of 253
High Courts19 Apr 2011Dismissed
S. Karikalan Vs The Government of Tamil Nadu and The Registrar of Co-Operative Societies
Madras High Court · (2011) 04 MAD CK 0179
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts19 Apr 2011
A.V. Trading Co. Vs The Commissioner of Customs (Seaport-Exports), The Addl. Commissioner of Customs (Group 7 B) and Director General of Foreign Trade and Ex-Officio Addl. Secretary to The Government of India Ministry of Commerce and Industry Department of Commerce
Madras High Court · (2011) 04 MAD CK 0128
High Courts19 Apr 2011
Texworth International Vs Commissioner of Customs and Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 04 MAD CK 0120
High Courts19 Apr 2011Dismissed
O.P. Mishra Vs Bharat Overseas Bank Ltd. and The Chairman, Indian Overseas Bank
Madras High Court · (2011) 04 MAD CK 0102
Bharat Overseas Bank Limited Officers Conduct Discipline Appeal Rules, 1990 — Rule 16Bharat Overseas Bank Officers Service Regulations — Regulation 13Constitution of India, 1950 — Article 226
High Courts19 Apr 2011Dismissed
Mrs. M. Anitha Devi Vs Mr. A. Govindarajan
Madras High Court · (2011) 04 MAD CK 0101
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 8, 8(5)
High Courts19 Apr 2011
K. Kuppan Vs The Revenue Divisional Officer
Madras High Court · (2011) 04 MAD CK 0092
High Courts19 Apr 2011Dismissed
Managing Director, Tamil Nadu State Transport Corporation Division-I Ltd. Vs Usha and Anjalai
Madras High Court · (2011) 04 MAD CK 0076
High Courts19 Apr 2011
K.P.N. Rajesh Vs The Transport Commissioner
Madras High Court · (2011) 04 MAD CK 0071
High Courts19 Apr 2011
Sri. Shipping Services Vs Customs Excise and Service Tax Appellate Tribunal and The Commissioner of Customs and Central Excise
Madras High Court · (2011) 04 MAD CK 0064
High Courts19 Apr 2011Dismissed
Sri Lakshmi Ammal Educational Vs Director General of Income Tax (Investigation)
Madras High Court · (2011) 04 MAD CK 0039
Income Tax Act, 1961 — Section 10(23C)
High Courts19 Apr 2011
Mahalaxmi Silk Trading Company Vs Commissioner of Customs and Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 04 MAD CK 0036
High Courts19 Apr 2011
Lav Auto Copier Machine Vs The Commissioner of Customs (Seaports-Imports), The Additional Commissioner of Customs and The Director General of Foreign Trade and Ex-Officio Additional Secretary To The Government of India Ministry of Commerce and Industry Department of Commerce
Madras High Court · (2011) 04 MAD CK 0035
High Courts19 Apr 2011Dismissed
V. Rajamani Vs The District Collector, The Tahsildar and The Revenue Inspector Tahsildar Office
Madras High Court · (2011) 04 MAD CK 0015
High Courts18 Apr 2011
S. Backiaraj Vs Joint Director of School Education, (Higher Secondary), The Chief Educational Officer and Secretary, Karapettai Nadar Higher Secondary School
Madras High Court · (2011) 04 MAD CK 0505
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 23, 29, 34, 41, 43
High Courts18 Apr 2011Allowed
Shanmugam Vs State
Madras High Court · (2011) 2 LW(Cri) 210 : (2012) 1 MLJ 551
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 7
High Courts18 Apr 2011Dismissed
The United India Insurance Co. Ltd. Vs A. Vijaya and Shri Raghavendra Constructions
Madras High Court · (2011) 04 MAD CK 0491
Motor Vehicles Act, 1988 — Section 185
High Courts18 Apr 2011Dismissed
A. Anbarasan Vs The Superintendent of Police and The Deputy Inspector General of Police
Madras High Court · (2011) 04 MAD CK 0409
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 2, 3, 6(1)
High Courts18 Apr 2011
G. Jayaraman Vs The Director of School Education, The District Chief Educational Officer, The Headmaster Government Boys Higher Secondary School and Office of the Accountant General (A and E)
Madras High Court · (2011) 04 MAD CK 0293
High Courts18 Apr 2011Dismissed
Vedpal Boora Vs The Deputy Inspector General Central Industrial Security Force DAE Head Quarters, Commandant Central Industrial Security Force Department of Atomic Energy and Ajay Kumar
Madras High Court · (2011) 04 MAD CK 0206
Central Industrial Security Force Rules, 2001 — Rule 33(1)Penal Code, 1860 (IPC) — Section 379