High Courts11 Apr 2011
K. Rajan Vs The Inspector General of Police, The Deputy Inspector General of Police and The Commandant
Madras High Court · (2011) 04 MAD CK 0425
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 162 of 253
High Courts11 Apr 2011
Smt. Avudaiparvathi alias Sugana Devi Vs The District Revenue Officer, The Tahsildar and N. Kasturi Gandhi M. Pallayya Naicker Vs The District Revenue Officer, The Tahsildar, N. Kasturi Gandhi and Aavudai Parvathi
Madras High Court · (2011) 04 MAD CK 0424
High Courts11 Apr 2011Dismissed
Tony Abraham Vs The Superintending Engineer General Construction Circle, The Superintending Engineer and The Executive Engineer Operation and Maintenance Tamil Nadu Electricity Board
Madras High Court · (2011) 04 MAD CK 0419
Electricity (Supply) Act, 1948 — Section 42, 51Electricity Act, 1910 — Section 12, 16, 18, 19Telegraph Act, 1885 — Section 10, 16, 16(1), 16(3)
High Courts11 Apr 2011Dismissed
T. Chelladurai Vs The Secretary to Government Home Police V Department, The Director General of Police and The Joint Commissioner (Central Zone)
Madras High Court · (2011) 04 MAD CK 0394
High Courts11 Apr 2011Dismissed
Chandrashekar Mungerveli Puttappa Vs Commissioner of Police, Chennai Suburban, Chennai 16 and others
Madras High Court · (2011) 4 RCR(Civil) 122 : (2011) 4 RCR(Civil) 122
Constitution of India, 1950 — Article 13, 226, 32Guardians and Wards Act, 1890 — Section 10, 12, 7, 8, 9Supreme Court Act, 1981 — Section 41
High Courts11 Apr 2011
Jyothi and Another Vs Director General of Police, Police Head Quarters, Chennai and Others
Madras High Court · (2012) MLJ(Cri) 1
Constitution of India, 1950 — Article 226Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 32, 39, 4, 6
High Courts11 Apr 2011
Madras Metal Component Pvt. Ltd. Vs The Assistant Commissioner (CT) Thiruvanmiyur Assessment Circle
Madras High Court · (2011) 04 MAD CK 0343
High Courts11 Apr 2011
K.M. Visvanathan Vs The Tamil Nadu State Marketing Corporation Ltd. (TASMAC)
Madras High Court · (2011) 04 MAD CK 0335
High Courts11 Apr 2011
Kiran Office Solution Vs The Commissioner of Customs, (Seaport - Exports), 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 0334
High Courts11 Apr 2011
Shiv Shakthi Enterprises Vs The Commissioner of Customs, (Seaport - Exports), 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 0333
High Courts11 Apr 2011
B. Kalamegam Vs The District Collector and Others
Madras High Court · (2011) 04 MAD CK 0328
High Courts11 Apr 2011Dismissed
K. Muruganandham Vs The Director, Rural Development Department, The District Collector, Collectorate and The Block Development Officer, Panchayat Union
Madras High Court · (2011) 04 MAD CK 0264
High Courts11 Apr 2011
M. Gangabai Vs The Principal Chief Post Master General, The Director of Postal Accounts Ethiraj Salai, The Senior Superintendent of Post Office and Manimegalai
Madras High Court · (2011) 6 MLJ 141
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 112
High Courts11 Apr 2011
Manas Auto Copier Machine Vs The Commissioner of Customs, Seaport (Imports), The Additional Commissioner of Customs (Group 7B), Seaport (Imports) 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 0231
High Courts11 Apr 2011
Jai Maa Durga Traders Vs The Commissioner of Customs, (Seaport - Exports), The Additional Commissioner of Customs (Group 7B) 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 0230
High Courts11 Apr 2011Dismissed
Arun Excello Foundations Private Limited Vs The Deputy Commissioner of Income Tax and The Commissioner of Income Tax (Appeals - III)
Madras High Court · (2011) 04 MAD CK 0218
High Courts11 Apr 2011Dismissed
Dr. E. Prabakaran and Prema Prabakaran Vs The Lakshmi Vilas Bank Limited
Madras High Court · (2011) 04 MAD CK 0180
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 43 Rule 1, Order 5 Rule 10, Order 5 Rule 19A(2), Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Debt Recovery Appellate Tribunal (Procedure) Rules, 1994 — Rule 7, 8(2)
High Courts11 Apr 2011Allowed
L. Anthony Muthu Vs The State of Tamil Nadu
Madras High Court · (2011) 04 MAD CK 0174
High Courts11 Apr 2011Dismissed
Asian Copiers Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs (Group - 7B) 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) 185 ECR 137
High Courts11 Apr 2011Dismissed
M.L. Sathish Kumar Vs The District Collector, The Managing Director, The District Manager, Tamil Nadu State Marketing Corporation Limited and The Commissioner of Police, Law and Order
Madras High Court · (2011) 04 MAD CK 0093