High Courts01 Apr 2011Dismissed
Vasantha and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2011) 04 MAD CK 0356
Civil Procedure Code, 1908 (CPC) — Section 60
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 171 of 253
High Courts01 Apr 2011Allowed
R. Nallathambi Vs The District Registrar (Administration) and Registrar of Societies, M. Natarajan, G. Venkatachalam and K. Srinivasan
Madras High Court · (2011) 3 CTC 817 : (2011) 8 RCR(Civil) 273
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144Societies Registration Act, 1860 — Section 21
High Courts01 Apr 2011Dismissed
G. Srinivasan Vs The Chairperson, Adjudicating Authority under Prevention of Money Laundering Act, 2002, Government of India, Ministry of Finance, Department of Revenue, The Deputy Director, Directorate of Enforcement, Prevention of Money Laundering Act (PMLA), 2002, Government of India, VMT Spinning Mills India Pvt. Ltd. and The Senior Branch Manager, Bank of Baroda
Madras High Court · (2012) 2 RCR(Criminal) 392
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Money Laundering Act, 2002 — Section 2, 26, 3, 35, 4
High Courts01 Apr 2011Allowed
Krishna Wood Works and Aatri Timber Industries Vs Tamil Nadu Small Scale Industrial, Development Corporation Ltd.
Madras High Court · (2011) 04 MAD CK 0288
High Courts01 Apr 2011Dismissed
Udayakumar Vs State by Forest Ranger, Gudiyatham Range
Madras High Court · (2011) 04 MAD CK 0287
Criminal Procedure Code, 1973 (CrPC) — Section 428
High Courts01 Apr 2011Dismissed
Narayana Nadar Vs P.K. Ramakrishnan
Madras High Court · (2011) 04 MAD CK 0261
Civil Procedure Code, 1908 (CPC) — Section 100Madras City Tenants Protection Act, 1922 — Section 11, 9Transfer of Property Act, 1882 — Section 106
High Courts01 Apr 2011
M. Rayappa Gounder Vs The State of Tamil Nadu, Tamil Nadu Corporation for Industrial Infrastructure Development, The District Revenue Officer and The Land Acquisition Officer, Unit III, Special Tahsildar (Land Acquisition)
Madras High Court · (2011) 04 MAD CK 0236
Land Acquisition Act, 1894 — Section 10, 4(1), 5A, 5A(2), 6
High Courts01 Apr 2011
E. Nirmala Vs The Additional Superintendent of Police, Prohibition and Excise Wing Department and The Inspector of Police
Madras High Court · (2011) 04 MAD CK 0233
Constitution of India, 1950 — Article 226Madras Prohibition Act, 1937 — Section 14(4), 14(5)
High Courts01 Apr 2011
K. Manivannan Vs Election Commission of India and Others
Madras High Court · (2011) 3 CTC 785
Conduct of Elections Rules, 1961 — Rule 86Constitution of India, 1950 — Article 14, 19, 19(1), 21, 324Representation of the People Act, 1950 — Section 13CC
High Courts01 Apr 2011
Sanjay Gupta and Picnic Park Hotels Pvt. Ltd. Vs The Corporation of Chennai and Victoria Public Hall Trust Rajendra Gupta and Ashoka Gupta Vs Victoria Public Hall Trust and Others
Madras High Court · (2011) 3 CTC 58 : (2011) 8 RCR(Civil) 2268
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3, Order 7 Rule 11, 92, 92(1)Transfer of Property Act, 1882 — Section 108Trusts Act, 1882 — Section 1, 36, 46, 47, 52
High Courts01 Apr 2011
G. Muthukrishnan Vs Special District Revenue Officer and The Special Tahsildar (Land Acquisition)
Madras High Court · (2011) 04 MAD CK 0223
Constitution of India, 1950 — Article 226
High Courts01 Apr 2011Dismissed
United Bleachers Ltd. Vs The Customs, Excise and Gold (Control) Appellate Hon'ble Tribunal, The Commissioner of Central Excise and The Superintendent of Central Excise
Madras High Court · (2011) 04 MAD CK 0196
Central Excise (Valuation) Rules, 1975 — Rule 4Central Excises and Salt Act, 1944 — Section 11A, 35(G), 35(L)Constitution of India, 1950 — Article 129, 323(A), 323(B)
High Courts01 Apr 2011
K.P. Manish Global Ingredients (P) Ltd. Vs The Commissioner of Customs (Seaports-Exports) and The Deputy Commissioner of Customs (71/DFIA)
Madras High Court · (2011) 04 MAD CK 0187
High Courts01 Apr 2011Dismissed
M. Shanmugasundaram Vs The Chief Election Commissioner and Others
Madras High Court · (2011) 4 CTC 766
Constitution of India, 1950 — Article 226, 327, 328, 329Representation of the People Act, 1950 — Section 23
High Courts01 Apr 2011
S. Jacob Vs The District Collector and The Assistant Director of Geology and Mining
Madras High Court · (2011) 04 MAD CK 0182
High Courts01 Apr 2011
Coimbatore - Erode Vs State of Tamil Nadu
Madras High Court · (2011) 04 MAD CK 0181
High Courts01 Apr 2011
Deivanayagam President Health India Foundation Vs Vimala Ramalingam President Indian Red Cross Society
Madras High Court · (2011) 04 MAD CK 0135
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2
High Courts01 Apr 2011Dismissed
K.P. Ranganayagi Vs The Director of Elementary Education, The Accountant General, The District Treasury Officer and Pattammal
Madras High Court · (2011) 04 MAD CK 0129
Hindu Marriage Act, 1955 — Section 16, 5Hindu Succession Act, 1956 — Section 10, 8
High Courts01 Apr 2011Dismissed
Mr. R. Mohanraj Vs The Special Commissioner for Handicapped and The Commissioner
Madras High Court · (2011) 04 MAD CK 0121
High Courts01 Apr 2011Dismissed
N. Dharmalingam Vs The Returning Officer and The District Collector
Madras High Court · (2011) 2 LW 919
Constitution of India, 1950 — Article 226, 327, 328, 329