COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 181 of 253

High Courts22 Mar 2011Allowed

Thiagarajar Polytechnic Salem Vs C. Rajaveeran and Revenue Divisional Officer and Land Acquisition Officer

Madras High Court · (2011) 3 CTC 632

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18

High Courts22 Mar 2011Dismissed

H. Thiagaraj and Sumathi Thiagaraj Vs Maryammal

Madras High Court · (2011) 03 MAD CK 0465

High Courts22 Mar 2011Allowed

Syed Moosa Kadari Vs The State of Tamilnadu and Union of India (UOI)

Madras High Court · (2011) 03 MAD CK 0446

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)

High Courts22 Mar 2011Dismissed

K. Baskaran Vs Superintendent Engineer and The Assistant Engineer, TNEB

Madras High Court · (2011) 03 MAD CK 0430

High Courts22 Mar 2011Dismissed

A.D. Enterprises Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs and The Director General of Foreign Trade and Ex-Office Additional Secretary to Government of India Ministry of Commerce and Industry Department of Commerce

Madras High Court · (2011) 03 MAD CK 0411

High Courts22 Mar 2011Dismissed

S. Nagarajan and P.M. Govindan Vs The Inspector, Hindu Religious and Charitable Endowments Board Palani Vs The Inspector, Hindu Religious and Charitable Endowments Board and The Executive Engineer, Direction and Maintenance, Tamil Nadu Electricity Board

Madras High Court · (2011) 03 MAD CK 0402

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 1(3), 6(17), 6(18), 63Trusts Act, 1882 — Section 1, 34, 41

High Courts22 Mar 2011

Eli @ Ganesan Vs State

Madras High Court · (2011) 03 MAD CK 0378

Penal Code, 1860 (IPC) — Section 324, 354

High Courts22 Mar 2011Dismissed

Mrs. Enterprises Vs State of Tamil Nadu

Madras High Court · (2011) 03 MAD CK 0344

Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38C

High Courts22 Mar 2011

Deepak Electricals Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner 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 0320

High Courts22 Mar 2011

Indus Cityscapes Constructions Pvt. Ltd. Vs Deputy Commissioner of Income Tax and Commissioner of Income - Tax

Madras High Court · (2011) 03 MAD CK 0289

Income Tax Act, 1961 — Section 143(3), 234B, 234C

High Courts22 Mar 2011Dismissed

Saraswathi Chemicals Vs Balmer Lawrie and Company Ltd. and Justice G. Ramanujam (Retd.)

Madras High Court · (2011) 3 CTC 9 : (2011) 6 MLJ 97

Arbitration and Conciliation Act, 1996 — Section 16(3), 25, 34, 34(2), 68

High Courts22 Mar 2011Dismissed

M. Chenniappan Vs The Superintending Engineer The Tamil Nadu Electricity Board, The Assistant Executive Engineer, Tamil Nadu Electricity Board, The Assistant Engineer (O and M) and The District Manager (R.V)

Madras High Court · (2011) 03 MAD CK 0217

High Courts22 Mar 2011Dismissed

K.A. Shabu Vs The District Revenue Officer and The Sub-Registrar

Madras High Court · (2011) 03 MAD CK 0141

High Courts22 Mar 2011Dismissed

S. Murugan Vs The Registrar of Co-operative Societies (Housing), The Deputy Registrar of Co-operative Societies (Housing) and The Special Officer, The Sattankulam Taluk Co-operative Housing Society Ltd.

Madras High Court · (2011) 03 MAD CK 0097

High Courts22 Mar 2011Dismissed

S. Sankarapandian Vs The Secretary to the Government, The Director General of Police, The Deputy Inspector General of Police and The Superintendent of Police

Madras High Court · (2011) 03 MAD CK 0050

High Courts22 Mar 2011

Shri Uppu Karunasesh Vs Commissioner of Income Tax (Appeals), Assistant Commissioner of Income Tax and District Valuation Officer, Valuation Cell, Income Tax Department

Madras High Court · (2011) 03 MAD CK 0034

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 220

High Courts22 Mar 2011Dismissed

National Insurance Company Ltd. Vs Manoj Prabhakar and Sri Venkatesa Transports Manoj Prabhakar Vs Sri Venkatesa Transports and National Insurance Company Ltd.

Madras High Court · (2011) 03 MAD CK 0029

Motor Vehicles Act, 1988 — Section 123(1), 123(2)

High Courts22 Mar 2011

Star Copiers Vs The Additional Commissioner of Customs GR.5A and The Commissioner of Customs (Seaport-Imports)

Madras High Court · (2011) 03 MAD CK 0009

High Courts22 Mar 2011Dismissed

S. Selvakumar Vs The Registrar of Co-operative Societies (Housing), The Deputy Registrar of Co-operative Societies (Housing) and The Special Officer, The Sattankulam Taluk Co-operative Housing Society Ltd.

Madras High Court · (2011) 03 MAD CK 0005

High Courts21 Mar 2011Allowed

R. Markandan (died)/Pushapavalli Vs State

Madras High Court · (2012) 3 CTC 629 : (2012) MLJ(Cri) 629

Criminal Procedure Code, 1973 (CrPC) — Section 391Evidence Act, 1872 — Section 74, 75, 76Prevention of Corruption Act, 1988 — Section 13(1)(3), 13(1)(e), 13(2)