High Courts18 Apr 2011Dismissed
Hindustan Petroleum Corporation Ltd. Vs S.M.M. Mohideen Wakf-Alal-Aulad
Madras High Court · (2011) 04 MAD CK 0177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13Transfer of Property Act, 1882 — Section 106, 108
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 159 of 253
High Courts18 Apr 2011
K. Jayaraman and Others Vs The Chennai Metropolitan Development Authority, The Corporation of Chennai and The Tamil Nadu Housing Board
Madras High Court · (2011) 04 MAD CK 0164
High Courts18 Apr 2011
Sabanayagam and Others Vs Chennai Metropolitan Development Authority and The Tamil Nadu Housing Board
Madras High Court · (2011) 04 MAD CK 0125
High Courts18 Apr 2011
G. Munavar, Prop. Rahamania Motor Service Vs The Secretary Regional Transport Authority and The Regional Transport Authority
Madras High Court · (2011) 04 MAD CK 0095
High Courts18 Apr 2011Allowed
Smt. Govindammal Vs Murugesan and Chinthamani
Madras High Court · AIR 2011 Mad 235
Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Depositories Act, 1996 — Section 10, 10(1), 2, 2(1)
High Courts18 Apr 2011Dismissed
ICICI Lombard General Insurance Company Ltd. Vs Chinnavel and Others
Madras High Court · (2011) 04 MAD CK 0028
High Courts18 Apr 2011Dismissed
Manivannan Vs Thenmozhi
Madras High Court · (2011) 7 MLJ 672
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1), 18(2), 18(3), 28Hindu Marriage Act, 1955 — Section 25
High Courts12 Apr 2011Dismissed
Mr. S. Vijayaraghavan and Vani Recording Private Limited Vs Mrs. Sellappappa Keeran
Madras High Court · (2011) 04 MAD CK 0513
Copyright Act, 1957 — Section 18
High Courts12 Apr 2011Dismissed
S. Subramanian Vs Life Insurance Corporation of India
Madras High Court · (2011) 04 MAD CK 0497
Constitution of India, 1950 — Article 141, 226
High Courts12 Apr 2011Dismissed
P.D. Mahadevan Vs Secretary to Government, Rural Development Department, Chennai - 9 and Another
Madras High Court · (2011) 6 MLJ 419
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts12 Apr 2011Dismissed
R. Jayaraman Vs The Government of Tamil Nadu
Madras High Court · (2011) 04 MAD CK 0493
Constitution of India, 1950 — Article 19(2)
High Courts12 Apr 2011Allowed
Metropolitan Transport Corporation Ltd. Vs E. Annammal
Madras High Court · (2011) 04 MAD CK 0490
High Courts12 Apr 2011
The Perambalur District Consumer Co-operative Wholesale Stores Ltd. Vs The National Insurance Company Ltd.
Madras High Court · (2011) 04 MAD CK 0489
Constitution of India, 1950 — Article 226
High Courts12 Apr 2011Dismissed
Kaveri Silks and Jute Pvt. Ltd. Vs The Commissioner of Customs (Port-Import) and The Deputy Commissioner of Customs (DEPB-GR.7-B)
Madras High Court · (2011) 04 MAD CK 0452
High Courts12 Apr 2011Dismissed
Commissioner of Income Tax Vs Southern Polymers (P.) Ltd.
Madras High Court · (2011) 339 ITR 540
Income Tax Act, 1961 — Section 143(3), 36(1)(vii)
High Courts12 Apr 2011Dismissed
K. Nathan Vs The Assistant General Manager, State Bank of India and The Branch Manager, State Bank of India, Mudukulathur Branch
Madras High Court · (2011) 04 MAD CK 0428
High Courts12 Apr 2011Dismissed
Financial Software and Systems Pvt. Ltd. Vs ACI Worldwide Corporation and Others
Madras High Court · (2011) 3 CTC 261 : (2011) 6 MLJ 432
Arbitration and Conciliation Act, 1996 — Section 1, 1(1), 11, 11(5), 11(6)Singapore International Arbitration Centre Rules, 2010 — Rule 18, 18.1, 26
High Courts12 Apr 2011Dismissed
Vatsala Graphics Vs The Commissioner of Customs, (Imports), The Joint Commissioner of Customs (Gr. 5A) and The Director General of Foreign Trade and Ex-Officio, Additional Secretary to the Government of India, Ministry of Commerce
Madras High Court · (2011) 04 MAD CK 0397
High Courts12 Apr 2011Dismissed
Pan Asia Logistics India Pvt. Ltd. Vs The Commissioner of Customs (Imports), The Additional Commissioner of Customs, Manifest Clearance Department and The Deputy Commissioner of Customs (DIU)
Madras High Court · (2011) 04 MAD CK 0393
High Courts12 Apr 2011
Saheli Export Private Ltd. Vs The Joint Electricity Regulatory Commission for the State of Goa and Union Territories, The Secretary Electricity Department Government of Puducherry Chief Secretariat and Renewable Energy Agency Pondicherry
Madras High Court · (2011) 3 CTC 862
Electricity Act, 2003 — Section 11(1), 61, 62, 64, 64(1)