High Courts31 Mar 2011
N. Ponnayan Vs Tamil Nadu Electricity Board
Madras High Court · (2011) 03 MAD CK 0332
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 173 of 253
High Courts31 Mar 2011Allowed
M. Ramakrishnan Vs Smt. R. Manjula, Preethi and Keerthana
Madras High Court · (2011) 4 CivCC 641 : (2012) 2 Crimes 393 : (2012) 1 DMC 356 : (2011) 3 MLJ 636 : (2011) 4 RCR(Civil) 450 : (2011) 4 RCR(Civil) 450 : (2011) 4 RCR(Criminal) 243 : (2011) 4 RCR(Criminal) 243
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Evidence Act, 1872 — Section 112
High Courts31 Mar 2011Dismissed
V. Krishnan Vs The Presiding Officer, Labour Court and The Management of Kannan Lorry Transport
Madras High Court · (2011) 03 MAD CK 0328
Industrial Disputes Act, 1947 — Section 2A(2)
High Courts31 Mar 2011Allowed
Haji Sattar and Sons Vs State Trading Corporation of India Limited
Madras High Court · (2011) 03 MAD CK 0325
Customs Act, 1962 — Section 108, 124, 28
High Courts31 Mar 2011Allowed
Jerina Begum Vs V. Sultan Abdul Kadar rep. by Power Agent, Mr. Wahab
Madras High Court · (2011) 03 MAD CK 0318
Limitation Act, 1963 — Section 5
High Courts31 Mar 2011
Perfect Copier Vs The Commissioner of Customs, Seaport (Imports), The Additional Commissioner of Customs, Sea Port (Imports) 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) 03 MAD CK 0293
High Courts31 Mar 2011
Pearl Enterprises 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) 03 MAD CK 0229
High Courts31 Mar 2011
Krishna Trading 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 Government of India, Ministry of Commerce and Industry, Department of Commerce
Madras High Court · (2011) 03 MAD CK 0228
High Courts31 Mar 2011
Unistar Enterprises 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) 03 MAD CK 0203
High Courts31 Mar 2011
S. Jayakumar Vs The State of Tamil Nadu and Nesamony Memorial Christian College
Madras High Court · (2011) 03 MAD CK 0167
Constitution of India, 1950 — Article 30Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11, 11(1)
High Courts31 Mar 2011
P. Sundararama Reddy alias P.S. Reddy (Died) and Others Vs A.S. Divyendar and Miss. Deekshita rep. by father and guardian the first Defendant P. Lakshmi Devi Vs Mrs. Nirmala Devi, Smt. Lakshmi Sailaja, Smt. Lakshmi Thanuja and Baby Deekshita rep. by father and natural guardian A.S. Divyendar
Madras High Court · (2011) 3 CTC 848
Succession Act, 1925 — Section 63
High Courts31 Mar 2011Dismissed
Ravi @ Auto Ravi and Suriya @ Mohanalingam Vs State
Madras High Court · (2011) 03 MAD CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Penal Code, 1860 (IPC) — Section 300, 307, 308, 326, 34
High Courts31 Mar 2011
Haryana Supreme Marketing Company Vs Euro India Shoes (Madras) Pvt. Ltd.
Madras High Court · (2011) 03 MAD CK 0021
Companies (Court) Rules, 1959 — Rule 113
High Courts30 Mar 2011Allowed
Dr. Jayakar Joseph and Prameela Jayakar Vs B. Raveendra Bose
Madras High Court · (2011) 03 MAD CK 0609
Civil Procedure Code Amendment Act, 1976 — Section 43General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Article 127, 4, 5
High Courts30 Mar 2011Dismissed
The KCP Ltd. Vs The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2011) 03 MAD CK 0605
High Courts30 Mar 2011Dismissed
A. Kalai Mary Vs The Commissioner, The Junior Engineer and Inspector of Police
Madras High Court · (2011) 03 MAD CK 0602
Constitution of India, 1950 — Article 226
High Courts30 Mar 2011Dismissed
Kothandaraman Vs The Managing Director, Tamil Nadu State Transport Corporation
Madras High Court · (2011) 03 MAD CK 0573
High Courts30 Mar 2011Dismissed
The New India Assurance Co. Ltd. Vs Thirunavukkarasu and B. Sivakumar
Madras High Court · (2011) 03 MAD CK 0563
High Courts30 Mar 2011Dismissed
Sravamangala Satsangam Trust Vs R.P. Mani and M. Sridhar
Madras High Court · (2011) 03 MAD CK 0556
Stamp Act, 1899 — Section 2(24)Transfer of Property Act, 1882 — Section 123