High Courts08 Apr 2011Allowed
Raja Sherifuden Vs State
Madras High Court · (2011) 04 MAD CK 0508
Constitution of India, 1950 — Article 14, 19(1)Stamp Act, 1899 — Section 27, 47ATamil Nadu Document Writers Licence Rules, 1982 — Rule 17
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 165 of 253
High Courts08 Apr 2011Dismissed
V.M. Jayashankar Vs The Secretary to Government, Environment and Forest Department, The Director, Environment and Forest Department, The Forest Officer and Mr. Dakshinamurthy
Madras High Court · (2011) 04 MAD CK 0486
High Courts08 Apr 2011Allowed
Tamil Nadu Veneers Pvt. Ltd. Vs State of Tamil Nadu
Madras High Court · (2011) 46 VST 439
Tamil Nadu General Sales Tax Act, 1959 — Section 3(2B), 3(3)
High Courts08 Apr 2011Allowed
Arun Kumar Rai Vs The District Collector, The Commissioner of Geology and Mining and The State of Tamil Nadu
Madras High Court · (2011) 04 MAD CK 0458
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 4, 4(1), 8C(6)
High Courts08 Apr 2011Dismissed
His Holiness Sri. Sadagopa Ramanuja Pedda Jeeyangar and Pedda Jeeyangar represented by Power Agent, T. Raghavan Vs The Commissioner, H.R. and C.E., Administration Department, The Executive Officer, Arulmighu Bakthavatsala Perumal Temple and A.K. Narayanan
Madras High Court · (2011) 04 MAD CK 0454
High Courts08 Apr 2011
E. Sadasivam Vs The Commissioner, The Revenue Officer, Zone-X, Corporation of Chennai and The Junior/Assistant Engineer, (Regulation)
Madras High Court · (2011) 04 MAD CK 0439
High Courts08 Apr 2011
Vetcare Organic Pvt. Ltd. Vs Cestat
Madras High Court · (2011) 269 ELT 444
Constitution of India, 1950 — Article 14, 265Customs Tariff Act, 1975 — Section 10, 9(1), 9(2), 9(5), 9(6)
High Courts08 Apr 2011Dismissed
Subramaniyan (died), S. Jothiammal, Jayanarayanan and Thirumalaidasan Vs Venkatachalam Pillai and Sampath
Madras High Court · (2011) 04 MAD CK 0376
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25BTransfer of Property Act, 1882 — Section 14(1), 54, 9
High Courts08 Apr 2011Dismissed
The Management, Viswanatham Primary Agricultural Co-operative Bank Vs The Authority under the Tamil Nadu Payment of Subsistence Allowance Act (The Assistant Commissioner of Labour) and thiru S. Raju
Madras High Court · (2011) 04 MAD CK 0360
Payment of Bonus Act, 1965 — Section 27(1)Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 4, 7, 7(1)Tamil Nadu Payment of Subsistence Allowance Rules, 1981 — Rule 5A
High Courts08 Apr 2011Allowed
S. Rajamani Vs The Director of School Education and Others
Madras High Court · (2011) 04 MAD CK 0357
High Courts08 Apr 2011Dismissed
Mr. G. Arumugam Vs The Salem Junction Co-operative Building Society
Madras High Court · (2011) 04 MAD CK 0260
Constitution of India, 1950 — Article 12, 226
High Courts08 Apr 2011Dismissed
Udhagai Senguttuvan Vs The Director and Others
Madras High Court · (2011) 04 MAD CK 0259
High Courts08 Apr 2011Allowed
J. Ison Vs The Chief Engineer and The Superintending Engineer, Procurement and Administration, Tuticorin Thermal Power Station, Tamil Nadu Electricity Board
Madras High Court · (2011) 04 MAD CK 0258
High Courts08 Apr 2011Allowed
Chellaswamy Vs The District Collector and District Magistrate, The Secretary to the Government, Home, Prohibition and Excise Department and The Inspector of Police
Madras High Court · (2011) 04 MAD CK 0245
Constitution of India, 1950 — Article 22(5)
High Courts08 Apr 2011Dismissed
D. Siva Vs The Regional Transport Officer Villupuram Regional Transport Office
Madras High Court · (2011) 04 MAD CK 0215
Constitution of India, 1950 — Article 226Tamil Nadu Motor Vehicles Rules, 1989 — Rule 15
High Courts08 Apr 2011Allowed
S. Karunamoorthy Vs The Chairman Chennai Port Trust, The Chennai Port Trust and Balaji Dental and Craniofacial Hospital
Madras High Court · (2011) 04 MAD CK 0154
Tamil Nadu Port Trust Employees (Medical Attendance in the Trusts Hospital and Reimbursement of Hospital Charges) Regulations, 1994 — Regulation 8, 9(1), 9(2)
High Courts08 Apr 2011
Aarve Enterprises 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 0114
High Courts08 Apr 2011
J.S. Ramya rep. by her Power Agent Mr. P. Jagannathan Vs The Commissioner, The Revenue Officer and The Assistant Revenue Officer Corporation of Chennai Zone-VIII
Madras High Court · (2011) 04 MAD CK 0058
High Courts08 Apr 2011Dismissed
The Managing Director, Highland Parade Resort, Highland Holiday Homes Pvt. Ltd. Vs Smt. Subbulakshmi, Rajamanikam and S. Geetharani
Madras High Court · (2011) 04 MAD CK 0049
Workmens Compensation Act, 1923 — Section 3, 3(1), 3(2), 30
High Courts08 Apr 2011Dismissed
Dr. R. Nedunchezhiyan Vs State of Tamil Nadu
Madras High Court · (2011) 04 MAD CK 0002