High Courts11 Apr 2011Dismissed
Tvl. Zodiac Traders Vs The Commercial Tax Officer
Madras High Court · (2011) 186 ECR 61
Tamil Nadu Value Added Tax Rules, 2007 — Rule 11
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 163 of 253
High Courts11 Apr 2011
R. James Vs The Deputy General Manager, Centre for Applied Research and Development (CARD) Neyveli Lignite Corporation Ltd. and The Regional Provident Fund Commissioner
Madras High Court · (2011) 04 MAD CK 0090
High Courts11 Apr 2011
V. Lawrence and A. Mahendran Vs The State
Madras High Court · (2011) 04 MAD CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 193, 194, 195(1), 196, 199Penal Code, 1860 (IPC) — Section 109, 205, 207, 340, 340(3)
High Courts11 Apr 2011Dismissed
Smt. S. Kannammal Vs A. Rajagopala Chettiar
Madras High Court · (2011) 04 MAD CK 0079
Civil Procedure Code, 1908 (CPC) — Section 100, 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(3), 25
High Courts11 Apr 2011Dismissed
T. Ravichandran Vs Director of School Education and Joint Director of School Education
Madras High Court · (2011) 04 MAD CK 0078
Constitution of India, 1950 — Article 311(2)Evidence Act, 1872 — Section 32, 35Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 49
High Courts11 Apr 2011Dismissed
A. Mary and A. David Vs A. Fathima and Mariya Vaanmathi
Madras High Court · (2011) 04 MAD CK 0070
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Limitation Act, 1963 — Section 5
High Courts11 Apr 2011
Elof Hansson (I) Pvt. Ltd. Vs Prithivi Softech Ltd. (formerly Octagon Technology Limited Amalgamated with Prithivi Securities Ltd)
Madras High Court · (2011) 6 MLJ 264 : (2011) 8 RCR(Civil) 107
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Contract Act, 1872 — Section 227Exchange Control Act, 1947 — Section 7
High Courts11 Apr 2011
Vinay Auto Copier Machine Vs The Commissioner of Customs, Seaport (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 0059
High Courts11 Apr 2011Dismissed
D. Shanmuga Anand Vs M. Balasubramanian and Bajaj Allienze General Insurance Co. Limited Bajaj Allienze General Insurance Co. Limited Vs D. Shanmuga Anand and M. Balasubramanian
Madras High Court · (2011) 2 LW 878
Motor Vehicles Act, 1988 — Section 8, 9Workmens Compensation Act, 1923 — Section 2(1)(l), 30, 4A(3)
High Courts11 Apr 2011
Tamil Nadu State Transport Corporation Vs G. Balakrishnan
Madras High Court · (2011) 04 MAD CK 0050
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts11 Apr 2011
United India Insurance Co. Ltd. Vs Subramanian and Thangavel
Madras High Court · (2011) 04 MAD CK 0030
High Courts09 Apr 2011
N. Munuswamy Vs The Union of India (UOI)
Madras High Court · (2011) 04 MAD CK 0504
Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240Industrial Disputes Act, 1947 — Section 11A
High Courts09 Apr 2011Dismissed
The Competent Authority Vs Hameed Abdul Kader and Appellate Tribunal for Forfeited Property
Madras High Court · (2011) 3 CTC 345 : (2011) WritLR 445
Constitution of India, 1950 — Article 226, 31BNarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 68C, 68E, 68F, 68H, 68ISmugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 12, 18, 18(2), 2, 2(2)
High Courts09 Apr 2011Dismissed
Periammal Vs Palanisamy Gounder and Swaminathan
Madras High Court · (2011) 04 MAD CK 0473
High Courts09 Apr 2011Dismissed
R. Anandhan Vs The Registrar of Coop. Societies and Others
Madras High Court · (2011) 04 MAD CK 0459
High Courts09 Apr 2011Allowed
National Insurance Co. Ltd. Vs Sakthivel and Another
Madras High Court · (2011) 3 TAC 474
Motor Vehicles Act, 1988 — Section 170
High Courts09 Apr 2011
Commissioner of Customs (Exports) Vs VBC Industries Limited
Madras High Court · (2011) 270 ELT 314
Customs Act, 1962 — Section 142, 2(15), 27, 27(1), 27(2)Income Tax Act, 1961 — Section 214, 214(1), 240, 244, 244(1A)
High Courts09 Apr 2011Dismissed
Virudhunagar District Bus Owners Association Vs The Government of Tamil Nadu and The Commissioner of Madurai Corporation
Madras High Court · (2011) 4 RCR(Civil) 362 : (2011) WritLR 542
Constitution of India, 1950 — Article 226, 32Tolls Act, 1851 — Section 2
High Courts09 Apr 2011Dismissed
O.V. Krishnamoorthy Vs The District Collector and The Tahsildar
Madras High Court · (2011) 04 MAD CK 0396
High Courts09 Apr 2011Dismissed
T. Krishnarajulu Vs The Branch Manager, The Assistant General Manager (Operations) and The Deputy General Manager (NCM) NW-2, State Bank of India
Madras High Court · (2011) 04 MAD CK 0395