COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 166 of 253

High Courts07 Apr 2011

Radhamani Vs State by Inspector of Police and Ganeshkumar

Madras High Court · (2011) 04 MAD CK 0485

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A, 506(2)

High Courts07 Apr 2011

M.K.A. Jeyassheelun Vs State of Tamil Nadu

Madras High Court · (2013) 57 VST 252

Tamil Nadu General Sales Tax Act, 1959 — Section 12((3)(b), 2(r)

High Courts07 Apr 2011Allowed

Sornam Tanners Vs Commercial Tax Officer

Madras High Court · (2011) 46 VST 344

Tamil Nadu General Sales Tax Act, 1959 — Section 22(2), 3B

High Courts07 Apr 2011

P. Prabhakaran Vs State by Inspector of Police

Madras High Court · (2011) 04 MAD CK 0475

Penal Code, 1860 (IPC) — Section 302

High Courts07 Apr 2011Dismissed

K. Balasubramanian, M. Rathinakumar and S. Chandrasekar Vs Citrex Products Limited and Others

Madras High Court · (2011) 04 MAD CK 0472

Companies Act, 1956 — Section 303(2)

High Courts07 Apr 2011Dismissed

A. Palanisamy Vs R. Murugesen

Madras High Court · (2011) 04 MAD CK 0468

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142

High Courts07 Apr 2011Dismissed

Seetha Lakshmi (pending appeal died) and Ramanathan Vs The State

Madras High Court · (2011) 04 MAD CK 0467

Penal Code, 1860 (IPC) — Section 201, 302, 34

High Courts07 Apr 2011Allowed

N. Jayanthi, Vignesh Aravind and Saravana Santhosh Vs P. Kumarasamy, National Insurance Company Limited and The Director of Agriculture

Madras High Court · (2011) 3 TAC 449

Motor Vehicles Act, 1988 — Section 163A, 171Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338

High Courts07 Apr 2011

Sakthidevi Vs State

Madras High Court · (2012) CriLJ 461

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Madras Prohibition Act, 1937 — Section 14(4), 4(1), 4(1A)Tamil Nadu Rectified Spirit Rules, 2000 — Rule 5, 6

High Courts07 Apr 2011Dismissed

Pradeep Drug Company Ltd. (Now Part of Sun Pharmaceutical Industries Limited) Vs The Appellate Deputy Commissioner (CT) and The Assistant Commissioner (CT)

Madras High Court · (2011) 04 MAD CK 0336

High Courts07 Apr 2011Dismissed

R. Gopalsamy, R. Gurusamy, R. Seenivasan and S. Ayyaammal Vs The District Revenue Officer and Others

Madras High Court · (2011) 04 MAD CK 0329

High Courts07 Apr 2011Allowed

A. Karuppiah Vs The Block Development Officer, (Village Panchayat) and The President, Easwaran Koil Panchayat Union

Madras High Court · (2011) 04 MAD CK 0322

High Courts07 Apr 2011

The Headmistress and Correspondent, Jayarani High School Vs The Union Territory of Puduchery and Deekay Exports Ltd.

Madras High Court · (2011) 04 MAD CK 0317

High Courts07 Apr 2011Dismissed

B. Santhosh Vs The Sub-Inspector of Police and Others

Madras High Court · (2011) 04 MAD CK 0295

Penal Code, 1860 (IPC) — Section 448, 506

High Courts07 Apr 2011

Defence of Environment and Animals Vs Principle Chief Conservator of Forest

Madras High Court · (2011) 4 MLJ 20 : (2011) 8 RCR(Civil) 2138

Constitution of India, 1950 — Article 19, 226, 5, 51AScheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Rules, 2008 — Rule 5Tamil Nadu Private Forests (Assumption of Management) Act, 1961 — Section 1(2), 3

High Courts07 Apr 2011

Pilot Pen Company India Pvt. Ltd. Vs The Government of Tamil Nadu and Others

Madras High Court · (2011) 04 MAD CK 0249

High Courts07 Apr 2011

Best Mega International 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 0221

High Courts07 Apr 2011

Sunshine 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 0219

High Courts07 Apr 2011

L.S.K. and Co. Vs The District Collector and The Assistant Director Geology and Mining

Madras High Court · (2011) 04 MAD CK 0192

Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38C

High Courts07 Apr 2011

ATM Enterprises Vs The Chairman, Chennai Metropolitan Water Supply and Sewerage Board, The Area Engineer, CMWSSB and T.C. Kunhanhu

Madras High Court · (2011) 04 MAD CK 0184