High Courts06 Apr 2011
Eagle Flask Industries Pvt. Ltd. Vs Bon jour International and Another
Madras High Court · (2011) 48 PTC 327
Designs Act, 2000 — Section 22(3)Trade Marks Act, 1999 — Section 30(2)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 168 of 253
High Courts06 Apr 2011
Union of India Vs A.S.A. Kabir
Madras High Court · (2012) 190 ECR 21 : (2011) 272 ELT 497
Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Customs Act, 1962 — Section 108, 111, 113, 135, 135(1)Evidence Act, 1872 — Section 106, 114, 21, 25, 31
High Courts06 Apr 2011Dismissed
Krishnan Vs G. Joseph and Others
Madras High Court · (2011) 04 MAD CK 0366
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Registration Act, 1908 — Section 17(2), 49
High Courts06 Apr 2011Dismissed
Sivabagiyam and Kavitha rep. by her mother and next friend guardian Sivabagiyam Vs Anbanandan and Others Sivabagiyam Vs Murugesan @ Anbanandan
Madras High Court · (2011) 04 MAD CK 0345
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 100Constitution of India, 1950 — Article 226
High Courts06 Apr 2011Dismissed
Sontex Rolled Bandage Works Vs The Managing Director Tamilnadu Medical Services Corporation Ltd. (A Govt. of Tamilnadu Undertaking) and The Director of Drugs Control
Madras High Court · (2011) 04 MAD CK 0321
Constitution of India, 1950 — Article 226
High Courts06 Apr 2011Dismissed
A. Subramaniam Proprietor Seetharam Surgicals Vs The Drugs Inspector
Madras High Court · (2011) 04 MAD CK 0318
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17B, 18(1), 31
High Courts06 Apr 2011Dismissed
S. Srijith Vs R.V.S. Dental College and Hospitals, The Tamil Nadu Dr. M.G.R. Medical University and The Director of Medical Education
Madras High Court · (2011) 04 MAD CK 0313
High Courts06 Apr 2011Allowed
J. Duraimunusamy Vs State by The Additional Superintendent of Police
Madras High Court · (2011) 04 MAD CK 0310
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164(5), 218, 219, 220, 221Evidence Act, 1872 — Section 145, 155, 30
High Courts06 Apr 2011Allowed
G. Ram Kumar Vs The Director, Directorate of Rural Development, The District Collector and The District Collector
Madras High Court · (2011) 04 MAD CK 0240
High Courts06 Apr 2011
M. Lalitha and Others Vs The Government of Tamil Nadu
Madras High Court · (2011) 04 MAD CK 0229
High Courts06 Apr 2011
Sri Vinayaka Enterprises Vs The Commissioner of Customs (Seaport-imports), The Additional Commissioner of Customs Gr-5A and The Director General of Foreign Trade and Ex-officio Additional Secretary to the Government of India Ministry of Commerce and Industry
Madras High Court · (2011) 04 MAD CK 0226
High Courts06 Apr 2011Dismissed
Rosammal Memorial Minority College of Education (Women) Vs The Member Secretary National Council for Teacher Education, The Regional Director Southern Regional Committee National Council for Teacher Education and The Government of Tamilnadu
Madras High Court · (2011) 04 MAD CK 0210
National Council for Teacher Education Act, 1993 — Section 18National Council for Teachers Education Regulations, 2009 — Regulation 8
High Courts06 Apr 2011Dismissed
Prius Technologies Vs The Commissioner of Customs (Seaport-Exports), The Addl. Commissioner of Customs and 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 0202
High Courts06 Apr 2011Dismissed
Classic Mines and Minerals Vs The Commissioner of Geology and Mining
Madras High Court · (2011) 04 MAD CK 0142
Mineral Concession Rules, 1960 — Rule 64(D)
High Courts06 Apr 2011Dismissed
P. Shanmuganathan Vs The Secretary to Tamil Nadu Government, Commercial Taxes and Registration Dept., Secretariat and Others
Madras High Court · (2011) 04 MAD CK 0139
Constitution of India, 1950 — Article 335Tamil Nadu Commercial Taxes Subordinate Service Rules — Rule 1, 10, 16(1), 2, 3
High Courts06 Apr 2011
Sheila Packaging Industries Vs The Assistant Commissioner (CT)
Madras High Court · (2011) 04 MAD CK 0137
High Courts06 Apr 2011Dismissed
Micromax Informatics Ltd. Vs The Assistant Commissioner (CT)
Madras High Court · (2011) 04 MAD CK 0116
High Courts06 Apr 2011Allowed
Kodanad Estate Vs The Principal Secretary to the Government, Rural Development and Panchayat Raj Department, The District Collector and The Revenue Divisional Officer
Madras High Court · (2011) 7 MLJ 1083
Constitution of India, 1950 — Article 19(1), 21, 300A, 32Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2)Land Acquisition Act, 1894 — Section 11, 17, 17(1), 17(2), 17(4)
High Courts06 Apr 2011
Powergrid Corporation of India Limited Vs K. Radhakrishnan, The Assistant Executive Engineer, Neyveli Lignite Corporation Ltd., The Collector and The Tahsildar
Madras High Court · (2011) 04 MAD CK 0103
Land Acquisition Act, 1894 — Section 23, 24, 25, 3, 4Telegraph Act, 1885 — Section 10, 11, 12, 16
High Courts06 Apr 2011Dismissed
National Insurance Co. Ltd. Vs Muthuswamy, P. Gurusamy and P. Arun Prasath Muthuswamy Vs National Insurance Co. Ltd., P. Gurusamy and P. Arun Prasath
Madras High Court · (2011) 3 TAC 332