COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 167 of 253

High Courts07 Apr 2011Dismissed

R.K. Ravindran, K. Anbu, V. Rajkumar and S. Alagesan Vs The Government of Tamil Nadu and Others

Madras High Court · (2011) 04 MAD CK 0173

Constitution of India, 1950 — Article 14, 309Fundamental Rules — Rule 2, 26Tamil Nadu Engineering Service Special Rules — Rule 2, 5

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High Courts07 Apr 2011Allowed

S. Ayyasamy Vs The Secretary to the Government, Department of Rural Development, The Director Cum Commissioner, Directorate of Rural Development, The District Collector and The Block Development Officer

Madras High Court · (2011) 04 MAD CK 0156

Constitution of India, 1950 — Article 14, 16

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High Courts07 Apr 2011Dismissed

N. Adikesavan rep. by the General Power of Attorney B. Balakrishnan and Others Vs The Commissioner of Land Administration and Others

Madras High Court · (2011) 3 CTC 372

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(4), 11, 12, 13, 14

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High Courts07 Apr 2011Allowed

Tvl. Michelin Apollo Tyres Pvt. Ltd. Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 186 ECR 66

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High Courts07 Apr 2011Dismissed

The Superintending Engineer Vs The Government of Tamil Nadu and Others

Madras High Court · (2011) 04 MAD CK 0127

Industrial Disputes Act, 1947 — Section 33(2)Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 18(1)

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High Courts07 Apr 2011Allowed

P. Pathirappan Vs The Joint Registrar of Co-operative Societies, The Deputy Registrar of Co-operative Societies (Housing) and The Enquiry Officer, Deputy Registrar of Co-operative Societies (Regular)

Madras High Court · (2011) 04 MAD CK 0123

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts07 Apr 2011

Srinivas Rajan Vs The Director of Matriculation Schools and Others

Madras High Court · (2011) 2 CTC 776 : (2011) 8 MLJ 234

Commission for Protection of Child Rights Act, 2005 — Section 14, 15, 2Constitution of India, 1950 — Article 14, 141, 16, 226, 28(2)Criminal Procedure Code, 1973 (CrPC) — Section 20, 27, 273

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High Courts07 Apr 2011Dismissed

Union of India Vs Shri T. Panicker and Shri A.K. Nayak (Retd) Sole Arbitrator, Principal Chief Engineer (Arbitration)

Madras High Court · (2011) 04 MAD CK 0099

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts07 Apr 2011

Pearl 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 0066

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High Courts07 Apr 2011Allowed

Abraham Amalanathan Vs The Deputy Inspector General of Police, The Superintendent of Police, The District Superintendent of Police and The Deputy Superintendent of Police

Madras High Court · (2011) 04 MAD CK 0065

Constitution of India, 1950 — Article 21

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High Courts07 Apr 2011Dismissed

T. Selva Mohan Vs The State of Tamil Nadu

Madras High Court · (2011) 04 MAD CK 0052

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High Courts07 Apr 2011Dismissed

Kaliannan Vs The Sub Registrar and The Special Deputy Collector (Stamps)

Madras High Court · (2011) 04 MAD CK 0040

Stamp Act, 1899 — Section 47ATamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 3(3)

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High Courts06 Apr 2011Allowed

K. Raja Vs P.G. Rajendran (died) (Manimegalai, Sangeetha Raju and Sangeetha Priya)

Madras High Court · (2011) 04 MAD CK 0502

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts06 Apr 2011Dismissed

The Superintendent of Police Vs R. Karthikeyan

Madras High Court · (2011) 3 CTC 241 : (2011) WritLR 469

Constitution of India, 1950 — Article 19(1), 21Right to Information Act, 2005 — Section 24(4)

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High Courts06 Apr 2011

Selvaraj Vs The State

Madras High Court · (2011) 04 MAD CK 0474

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294

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High Courts06 Apr 2011Dismissed

G. Murugan Vs State

Madras High Court · (2011) 4 RCR(Criminal) 498 : (2011) 4 RCR(Criminal) 498

Criminal Procedure (Amendment) Act, 2005 — Section 1, 16, 26, 28, 38Criminal Procedure Code, 1973 (CrPC) — Section 436Penal Code, 1860 (IPC) — Section 294, 324, 325, 506H

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High Courts06 Apr 2011Dismissed

Aarumuga Industries Vs Deputy Commissioner of Income Tax and Commissioner of Income Tax, (Appeals) IV

Madras High Court · (2011) 04 MAD CK 0448

Income Tax Act, 1961 — Section 143(3)

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High Courts06 Apr 2011Allowed

G. Saravanan Vs The Commissioner of Police, The Inspector of Police and P. Chandrasekar

Madras High Court · (2011) 04 MAD CK 0417

Guardians and Wards Act, 1890 — Section 17, 19Hindu Marriage Act, 1955 — Section 11, 12, 13(2)(4), 18, 5Prohibition of Child Marriage Act, 2006 — Section 12, 3

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High Courts06 Apr 2011Dismissed

Researh Foundation of Jainology Vs Central Board of Direct Taxes Department of Revenue Ministry of Finance Government of India, Director of Income Tax and The Union of India (UOI)

Madras High Court · (2011) 04 MAD CK 0392

Income Tax Act, 1961 — Section 5C(12)Income Tax Rules, 1962 — Rule 5C(12)

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High Courts06 Apr 2011Dismissed

Smt. T. Padmavathi Vs The Secretary to Government Commercial Taxes Department and Others

Madras High Court · (2011) 04 MAD CK 0381

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