COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 172 of 253

High Courts01 Apr 2011Dismissed

V. Kasi Vs The Office of the Accountant General (A and E), The State of Tamil Nadu and The Director of Town and Country Planning

Madras High Court · (2011) 04 MAD CK 0105

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

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High Courts01 Apr 2011Allowed

The Divisional Manager, The National Insurance Co. Ltd. Vs V. Krishnamurthy and V. Sathish

Madras High Court · (2011) 04 MAD CK 0061

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High Courts01 Apr 2011Dismissed

V. Sivakumar Vs The Inspector General of Registration Mylapore and The Sub Registrar Suramangalam

Madras High Court · (2011) 4 RCR(Civil) 331

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)Stamp Act, 1899 — Section 47A, 47A(1)

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High Courts01 Apr 2011Allowed

The National Insurance Co. Ltd. Vs Jayaraman and S. Jayasankaran

Madras High Court · (2011) 04 MAD CK 0004

Motor Vehicles Act, 1988 — Section 10(2), 149(2), 2(30), 50(1)

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High Courts01 Apr 2011

E. Ganesan Vs The District Collector, The Block Development Officer (Panchayats), and The President, Karivedu Village Panchayat

Madras High Court · (2011) 04 MAD CK 0003

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High Courts31 Mar 2011Dismissed

A. Shandha Vs Kavitha and Others

Madras High Court · (2011) 3 CTC 285

Representation of the People Act, 1950 — Section 16, 17, 2(1), 22Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 56, 61, 63, 65, 66Tamil Nadu Panchayats Act, 1934 — Section 258, 259, 260

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High Courts31 Mar 2011Dismissed

Bajaj Alliance General Insurance Co. Ltd. Vs Sivagurunathan, Thaiyalnayakia and P.M. Mansoor

Madras High Court · (2011) 03 MAD CK 0558

Motor Vehicles Act, 1988 — Section 149

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High Courts31 Mar 2011Dismissed

K. Seshagiri Rao Vs Ashok Leyland Finance (A Division of Indus Ind Bank Limited)

Madras High Court · (2011) 03 MAD CK 0557

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts31 Mar 2011Dismissed

Siva Vs Murali

Madras High Court · (2012) 3 MLJ 1080 : (2012) 1 RCR(Rent) 484

Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11(4), 23, 25, 25(1)

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High Courts31 Mar 2011Allowed

Budithi Subbarao Vs State

Madras High Court · (2011) 03 MAD CK 0533

Penal Code, 1860 (IPC) — Section 353Pondicherry Excise Act, 1970 — Section 33, 38(1), 38(2)

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High Courts31 Mar 2011Dismissed

T. Athimuthu Vs The Superintendent of Police, The Deputy Inspector General of Police and The Director General of Police

Madras High Court · (2011) 03 MAD CK 0519

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 394Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

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High Courts31 Mar 2011Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Limited Vs Mariammal and Others

Madras High Court · (2011) 03 MAD CK 0484

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High Courts31 Mar 2011Dismissed

Mrs. Suseela and Others Vs P.M. Veeraragavan and Others Mr. Anbu and Others Vs Mrs. Mobly Oomen and Others

Madras High Court · (2011) 8 RCR(Criminal) 1284

Contract Act, 1872 — Section 10Evidence Act, 1872 — Section 95Land Acquisition Act, 1894 — Section 4(1)

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High Courts31 Mar 2011Dismissed

The Managing Director, Tamil Nadu State Transportation Corporation Coimbatore Division - I Vs C. Ponraj and S. Ganesan

Madras High Court · (2011) 03 MAD CK 0433

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High Courts31 Mar 2011

Sri Ramakrishna Mission Vidalia College of Education Vs The Director, The Joint Director of College Education and Dr. S. Sudarsan, Reader in History, Sri Ramakrishna Mission Vidalia College of Education

Madras High Court · (2011) 2 CTC 768

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 14, 19, 19(1), 19(2), 2(2)

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High Courts31 Mar 2011Allowed

Stephen Stanislaus Rosario Vs The State of Tamil Nadu and The Union of India (UOI)

Madras High Court · (2011) 270 ELT 180

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Customs Act, 1962 — Section 108Customs Valuation (Determination of Value of Imported Goods) Rules, 2007 — Rule 4, 5, 6

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High Courts31 Mar 2011Dismissed