COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 179 of 253

High Courts25 Mar 2011Dismissed

Jai @ Jayakumar, Ilayaraja, Krishnan and Rajini Vs State by Inspector of Police

Madras High Court · (2011) 03 MAD CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 341

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High Courts25 Mar 2011

Annam Steels Private Limited Vs The Official Liquidator, High Court Madras as The Liquidator of Arun Pipes Limited (in Liquidation) and Others

Madras High Court · (2012) 1 CivCC 205 : (2011) 4 RCR(Civil) 368

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High Courts25 Mar 2011Dismissed

Metropolitan Transport Corporation Oozhiar Progressive Union Vs The Government of Tamil Nadu

Madras High Court · (2011) 03 MAD CK 0008

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 9, 9ARoad Transport Corporations Act, 1950 — Section 17A, 34

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High Courts24 Mar 2011Allowed

I. Vincent Reetha Vs S. Justine Prabu

Madras High Court · (2011) 4 LW 381

Protection of Women From Domestic Violence Act, 2005 — Section 13, 17, 19, 19(1)

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High Courts24 Mar 2011

S.V. Matha Prasad Vs Bharat Petroleum Corporation Limited and Others

Madras High Court · (2011) 6 MLJ 109

Constitution of India, 1950 — Article 226Madras City Tenants Protection Act, 1922 — Section 9Petroleum Act, 1934 — Section 2

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High Courts24 Mar 2011Dismissed

C. Kanchana Vs The Deputy Inspector General, Border Security Force and Others

Madras High Court · (2011) 03 MAD CK 0511

Central Civil Services (Pension) Rules, 1972 — Rule 53

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High Courts24 Mar 2011Allowed

Gulzar Begum Vs Lok Adalat, Tamil Nadu State Legal Services Authority and Syed Akbar Ali

Madras High Court · (2011) 5 MLJ 759 : (2011) 4 RCR(Civil) 155 : (2011) 4 RCR(Criminal) 42 : (2011) WritLR 534

Civil Procedure Code, 1908 (CPC) — Section 98Constitution of India, 1950 — Article 226, 227Dowry Prohibition Act, 1961 — Section 4

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High Courts24 Mar 2011Dismissed

R. Duraisamy Vs Ramasamy Gounder, M.R. Thangaraj, R. Kandasamy and Shanmugasundaram

Madras High Court · (2011) 03 MAD CK 0426

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34

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High Courts24 Mar 2011Dismissed

Besant Raj International Limited Vs Vishwa Bharathi Textiles Limited

Madras High Court · (2011) 163 CompCas 360 : (2011) 3 CTC 639 : (2011) 2 LW 910

Companies Act, 1956 — Section 433, 434, 439

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High Courts24 Mar 2011Dismissed

P. Manoharan Vs The Presiding Officer and The Managing Director, Ponni Sugars and Chemicals Ltd.

Madras High Court · (2011) 03 MAD CK 0401

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 25

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High Courts24 Mar 2011

G. Sivakumar Vs Santhanalakshmi and Midhunavignesh Kumar, rep. by mother Santhanalakshmi

Madras High Court · (2011) 2 DMC 746

Civil Procedure Code, 1908 (CPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)

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High Courts24 Mar 2011

Sree Rajendra Textiles Vs The Commissioner of Customs and The Deputy Commissioner of Customs

Madras High Court · (2011) 03 MAD CK 0298

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High Courts24 Mar 2011

N.C. Alexander Importer and Exporter Vs The Chief Commissioner of Customs, The Commissioner of Customs (Seaport - Import) and The Assistant Commissioner of Customs (Group 1)

Madras High Court · (2011) 03 MAD CK 0225

Evidence Act, 1872 — Section 74, 78

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High Courts24 Mar 2011Dismissed

Areva T and D India Limited Vs Assistant Commissioner of Central Excise, Large Tax Payer Unit

Madras High Court · (2011) 03 MAD CK 0142

Central Excises and Salt Act, 1944 — Section 35B, 35FConstitution of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 35

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High Courts24 Mar 2011Dismissed

Gokila Vs Sree Anandhakumar Mills Ltd.

Madras High Court · (2011) 7 RCR(Criminal) 151

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

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High Courts24 Mar 2011Dismissed

P.V. Arumugam Vs The Commissioner Dharapuram Municipality

Madras High Court · (2011) 03 MAD CK 0078

Constitution of India, 1950 — Article 226

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High Courts23 Mar 2011Dismissed

Pattammal and Kumar Vs Achunanda Pillai, The Tahsildar, State of Tamil Nadu and The Registrar

Madras High Court · (2011) 7 MLJ 948

Civil Procedure Code, 1908 (CPC) — Section 53A

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High Courts23 Mar 2011Dismissed

Rita Enterprises Vs State of Tamil Nadu

Madras High Court · (2012) 51 VST 482

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High Courts23 Mar 2011Dismissed

Arunagiri Vs The Commissioner, The Assistant Commissioner, North Zone and The Assistant Commissioner (Revenue), Coimbatore City Municipal Corporation

Madras High Court · (2011) 03 MAD CK 0564

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High Courts23 Mar 2011Dismissed

The Director of Town Panchayats and The Collector Vs R. Ravi

Madras High Court · (2011) 03 MAD CK 0552

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1973 — Rule 20I

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