High Courts29 Mar 2011Dismissed
Mr. R. Anban and Mrs. Yamuna Bai Anban Vs Chennai Metropolitan Development Authority, Corporation of Chennai and The Tamil Nadu Housing Board
Madras High Court · (2011) 03 MAD CK 0104
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 176 of 253
High Courts29 Mar 2011Dismissed
K. Suseela Vs The Managing Director, Chennai Metro Water Supply and Sewerage Board and The Industrial Relations Manager, Chennai Metro Water Supply and Sewerage Board
Madras High Court · (2011) 03 MAD CK 0095
Chennai Metropolitan Water Supply and Sewerage Board Pension Regulations — Regulation 10
High Courts29 Mar 2011Dismissed
Sambandam (deceased) and Others Vs Sri Dharmapuram Adheenam
Madras High Court · (2011) 03 MAD CK 0075
High Courts28 Mar 2011Allowed
K. Iyyappan rep. by Father and Natural Guardian G. Karunanidhi Vs The Branch Manager, Punjab National Bank
Madras High Court · (2011) 03 MAD CK 0635
University Grants Commission Act, 1956 — Section 3
High Courts28 Mar 2011Dismissed
K. Sivadurai Vs The Managing Director, Tamil Nadu State Transport Corporation Ltd., The Administrator, Tamil Nadu State Transport Corporation Employees, Pension Fund Trust and The Asst. Manager (Pension and PF Section) T.N.S.T.C. Ltd.
Madras High Court · (2011) 03 MAD CK 0633
Constitution of India, 1950 — Article 14, 226Tamil Nadu Pension Rules, 1978 — Rule 23Tamil Nadu State Transport Corporation Employees Pension Fund Rules, 1978 — Rule 2
High Courts28 Mar 2011
Commissioner of Income Tax Vs C. Palaniappan
Madras High Court · (2011) 241 CTR 207
Income Tax Act, 1961 — Section 139, 143, 143(2), 143(3), 147
High Courts28 Mar 2011Allowed
Maheswari and Others Vs Jayanthi and Suganthi
Madras High Court · (2012) 1 RCR(Criminal) 45
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200Penal Code, 1860 (IPC) — Section 120, 420, 467, 474
High Courts28 Mar 2011Dismissed
M. Doraiswamy Vs The State of Tamilnadu
Madras High Court · (2011) 03 MAD CK 0585
High Courts28 Mar 2011Dismissed
Andhra Pradesh State Road Transport Corporation Vs M. Chennakesavalu M. Chennakesavalu Vs Andhra Pradesh State Road Transport Corporation
Madras High Court · (2011) 03 MAD CK 0578
High Courts28 Mar 2011
P.S. San Basha Vs N. Govindan
Madras High Court · (2011) 03 MAD CK 0574
Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Section 5
High Courts28 Mar 2011Allowed
Sambunayagi, Pragadeeswaran and Divyasri Vs S.K. Manickam
Madras High Court · (2011) 4 RCR(Civil) 458 : (2011) 4 RCR(Civil) 458 : (2011) 4 RCR(Criminal) 366 : (2011) 4 RCR(Criminal) 366
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 128
High Courts28 Mar 2011
P.K. Chandrasekaran Vs The Inspector of Police CBI
Madras High Court · (2011) 7 RCR(Criminal) 2427
Criminal Procedure Code, 1973 (CrPC) — Section 162, 162(3), 172, 172(1), 172(2)Evidence Act, 1872 — Section 145, 159, 161, 161(3)Prevention of Corruption Act, 1988 — Section 7
High Courts28 Mar 2011Allowed
R. Ashok Karnad Vs State
Madras High Court · (2011) 03 MAD CK 0555
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 415, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts28 Mar 2011Dismissed
VSK College of Education Under The Management of VSK Educational Trust Vs The State of Tamil Nadu
Madras High Court · (2011) 03 MAD CK 0524
Constitution of India, 1950 — Article 30
High Courts28 Mar 2011Allowed
Hirachand Vs Dilip K. Shah
Madras High Court · (2011) 03 MAD CK 0513
Penal Code, 1860 (IPC) — Section 408, 415, 416, 420, 482
High Courts28 Mar 2011Allowed
Sri. Venkatesa Paper and Boards Ltd. Vs Ramesh
Madras High Court · (2011) 03 MAD CK 0509
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts28 Mar 2011
Commissioner of Income Tax, Trichy Vs C. Palaniappan
Madras High Court · (2011) 11 TAXMAN 178
Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1), 143(2)
High Courts28 Mar 2011Allowed
M.J. John Vs Mrs. Elizabeth John and Golden Construction
Madras High Court · (2011) 03 MAD CK 0467
Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21
High Courts28 Mar 2011Allowed
The Managing Director, Tamil Nadu State Transport Corporation (Salem Division II) Ltd. Vs P. Raja and The Presiding Officer, Labour Court
Madras High Court · (2011) 03 MAD CK 0416
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11, 17B, 2A, 33(2)
High Courts28 Mar 2011Allowed
Perfect Power Systems (South) Pvt. Ltd. Vs The Joint Commissioner and The Assistant Commissioner (CT) Harbour V Assessment
Madras High Court · (2011) 03 MAD CK 0397
Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2008 — Section 7