High Courts28 Nov 2011Dismissed
Commissioner of Income Tax Madurai Vs Tamil Nadu State Transport Corporation (Madurai Division-I) Ltd., Madurai
Madras High Court · (2011) 11 MAD CK 0160
Banking Regulation Act, 1949 — Section 53
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 18 of 245
High Courts28 Nov 2011Allowed
R. Ganagasabai Vs District Collector, Cuddalore District and Others
Madras High Court · (2012) 1 MLJ 1136
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6, 7
High Courts25 Nov 2011Dismissed
V. Madhav and Siva Elango Vs The Government of Tamil Nadu, The Tamil Nadu State Information Commission and K.S.Sripathi S. Vijayalakshmi, Advocate, 2/1, 1st Main Road, Ashoka Avenue, Periyar Nagar, Chennai 82 Vs State of Tamil Nadu and Others
Madras High Court · (2012) 1 CTC 1
Central Vigilance Commission Act, 2003 — Section 4Constitution of India, 1950 — Article 14, 16Right to Information Act, 2005 — Section 15, 15(3), 15(5), 2, 4
High Courts25 Nov 2011Allowed
Bharani Readymades Vs State of Tamil Nadu and Another
Madras High Court · (2013) 60 VST 149
Tamil Nadu Value Added Tax Act, 2006 — Section 2(38), 2(41), 2(42), 22(2), 3
High Courts25 Nov 2011Allowed
S. Vijayalakshmi Vs State of Tamil Nadu and Others
Madras High Court · (2011) 11 MAD CK 0161
Right to Information Act, 2005 — Section 15(3)
High Courts25 Nov 2011Allowed
V. Vivekanandan and V. Appadurai Vs S. Pannerselvam and Others U. Palaniappan Vs S. Pannerselvam and Others
Madras High Court · (2011) 11 MAD CK 0098
Constitution of India, 1950 — Article 14, 15, 16, 16(2), 16(4)
High Courts25 Nov 2011Allowed
M/s. Oriental Insurance Co. Ltd. 669, Anna Salai Chennai -6 Vs N. Kanmani and K. Murugan
Madras High Court · (2012) 1 CTC 722
High Courts25 Nov 2011Allowed
T.K. Sundararaman Vs The Tamil Nadu Electricity Board
Madras High Court · (2011) 11 MAD CK 0059
Tamil Nadu Electricity Board Employees (Discipline and Appeal) Regulations — Regulation 8
High Courts25 Nov 2011Allowed
Sri Anbalayam Textiles Private Ltd. Vs The Chairman cum Managing Director, No. 692, Tamil Nadu Industrial Investment Corporation Ltd., Anna Salai, Nandanam, Chennai 35, The Branch Manager, Tamil Nadu Industrial Investment Corporation Ltd., No. 405/1, Perundurai Road, Erode 11 and Palaniappan
Madras High Court · (2011) 6 CTC 858 : (2012) WritLR 45
State Financial Corporations Act, 1951 — Section 29, 29(1), 29(4)
High Courts25 Nov 2011Dismissed
S. Lakshmanan Vs S. Palani
Madras High Court · (2012) 1 LW 469
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2(15), 35, 36, 40, 42
High Courts25 Nov 2011
Madras High Court Practising Advocates' Association Vs Registrar General, High Court of Madras, Madras - 104 and Others
Madras High Court · (2012) 3 CTC 225
Constitution of India, 1950 — Article 19(1), 19(2), 19(6), 215Criminal Procedure Code, 1973 (CrPC) — Section 161(2), 195, 340
High Courts25 Nov 2011Dismissed
V. Madhav and Siva Elango Vs The Government of Tamil Nadu, The Tamil Nadu State Information Commission and K.S. Sripathi, I.A.S. (retd.) S. Vijayalakshmi, Advocate, 2/1, 1st Main Road, Ashoka Avenue, Periyar Nagar, Chennai-82 Vs State of Tamil Nadu and Others
Madras High Court · (2012) 1 CTC 1
Central Vigilance Commission Act, 2003 — Section 4, 4(1)Constitution of India, 1950 — Article 14, 16Right to Information Act, 2005 — Section 15, 15(3), 15(5), 2(d), 2(h)
High Courts24 Nov 2011Allowed
G. Udayakumar Vs Telecom, Chengalpattu SSA and The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court
Madras High Court · (2012) 2 LLJ 691 : (2012) 1 MLJ 859
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2(S), 25(F), 25(G)
High Courts24 Nov 2011Dismissed
G. Ganesan Vs The Superintendent of Police Thiruvarur, Thiruvarur District
Madras High Court · (2011) 11 MAD CK 0288
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 120(B), 306, 343, 354, 409Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3(1), 54, 54(2), 54A, 54B
High Courts24 Nov 2011Dismissed
Subhiksha Trading Services Ltd. Cabin A, 2nd Floor, Habib Complex, No. 5, Durgabai Deshmukh Road, R.A. Puram, Chennai-600028 and R. Subramanian Vs M/s. HDFC Bank Ltd.
Madras High Court · (2012) 1 BC 223 : (2012) 1 LW(Cri) 586
Constitution of India, 1950 — Article 141Negotiable Instruments Act, 1881 (NI) — Section 138, 20
High Courts24 Nov 2011
K. Narayanasamy Vs The District Collector Chennai District Singaravelar Maligai Chennai
Madras High Court · (2011) 11 MAD CK 0283
Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 10, 8, 9
High Courts24 Nov 2011Dismissed
The Branch Manager, National Insurance Company Limited, Gobichettipalayam, Erode District Vs Saroja and Others
Madras High Court · (2011) 11 MAD CK 0274
Motor Vehicles Act, 1988 — Section 163A
High Courts24 Nov 2011Dismissed
Indian Syntans Investments Pvt. Ltd. Vs The Power Grid Corporation of India Ltd.
Madras High Court · (2011) 11 MAD CK 0234
Electricity Act, 2003 — Section 164, 38, 40, 67(2)Penal Code, 1860 (IPC) — Section 188Telegraph Act, 1885 — Section 10, 16, 16(1), 17, 19A
High Courts24 Nov 2011Dismissed
Seema Mehra and Others Vs Ms. Amitha and Others
Madras High Court · (2012) MLJ(Cri) 764
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 200Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 498A, 506
High Courts24 Nov 2011
State of Tamil Nadu Vs V.S.S. and Company
Madras High Court · (2013) 60 VST 289