High Courts21 Mar 2011Allowed
Commissioner of Income Tax Vs Karaikal Chlorates Ltd.
Madras High Court · (2012) 341 ITR 624
Income Tax Act, 1961 — Section 260A
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 182 of 253
High Courts21 Mar 2011Allowed
Bond Stores Pvt. Ltd. Vs Customs and Central Excise Settlement Commission Additional Bench, Commissioner of Customs (Imports) and The Assistant Commissioner of Customs (DIU)
Madras High Court · (2011) 272 ELT 366
Customs Act, 1962 — Section 127, 127B, 127B(1), 127C, 127C(1)
High Courts21 Mar 2011Dismissed
Nexus Transcore Industries Vs The Assistant Commissioner of Income Tax
Madras High Court · (2011) 03 MAD CK 0572
Income Tax Act, 1961 — Section 147, 148
High Courts21 Mar 2011Dismissed
Esquire Translam Industries Vs The Assistant Commissioner of Income Tax, Pondicherry Range
Madras High Court · (2011) 03 MAD CK 0571
Income Tax Act, 1961 — Section 147, 148
High Courts21 Mar 2011Allowed
Chinnathayammal and Others Vs K. Padmavathy rep. by her power of attorney Agent S. Chandrasekaran and V. Shankar K. Padmavathy rep. by her power of attorney Agent S. Chandrasekaran and V. Shankar Vs Chinnathayammal and Others
Madras High Court · (2011) 03 MAD CK 0537
High Courts21 Mar 2011Allowed
K. Raghu @ Nagaraj Vs State of Tamil Nadu
Madras High Court · (2011) 03 MAD CK 0529
Penal Code, 1860 (IPC) — Section 323, 341, 379, 380, 392
High Courts21 Mar 2011Dismissed
A. Dhanasekaran and A.S. Shanmugam Vs The Commissioner, Hindu Religious and Charitable Endowments Administration Department, The Joint Commissioner, Hindu Religious and Charitable Endowments, Administration Department, The Executive Officer and Arulmigu Athanooramman Temple Thiruppani committee
Madras High Court · (2011) 03 MAD CK 0522
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 226, 26Foreign Exchange Management Act, 1999 — Section 35
High Courts21 Mar 2011
V. Selvarani Vs The Chairman Tamil Nadu Electricty Board, The Superintending Engineer Thiruvannamalai Electricity Distribution Zone, The Executive Engineer Thiruvannamalai Electricity Distribution and Thangammani
Madras High Court · (2011) 03 MAD CK 0512
Constitution of India, 1950 — Article 14, 16
High Courts21 Mar 2011Dismissed
S. Vetrivel, President, Bar Association Vs Tamil Nadu Advocates Association and Others
Madras High Court · (2011) 4 MLJ 226
Advocates Act, 1961 — Section 15(3), 8Bar Council of Tamil Nadu Election Rules, 1975 — Rule 2Civil Procedure Code, 1908 (CPC) — Section 91
High Courts21 Mar 2011Dismissed
Amaranarayana Reddy Vs Assistant Commissioner of Income Tax, Commissioner of Income Tax (Appeals) VIII, Income Tax Appellate Tribunal and Assistant Commissioner of Income Tax
Madras High Court · (2011) 03 MAD CK 0449
High Courts21 Mar 2011Dismissed
T. Balan Vs P. Mani, J. Muniammal and D. Koilraj
Madras High Court · (2011) 03 MAD CK 0383
High Courts21 Mar 2011
Mr. S. Anand @ Akash Vs Ms. Vanitha Vijaya Kumar and Mr. Anand Rajan
Madras High Court · (2011) 2 CTC 736 : (2011) 8 RCR(Criminal) 3085
Evidence Act, 1872 — Section 115Guardians and Wards Act, 1890 — Section 17(3), 25, 3, 7, 8
High Courts21 Mar 2011Allowed
Prem @ Premkumar Vs The Commissioner of Police and The Secretary to Government Home, Prohibition and Excise Department
Madras High Court · (2011) 03 MAD CK 0366
Penal Code, 1860 (IPC) — Section 302, 380
High Courts21 Mar 2011
Periyasamy Vs The Superintendent of Police and The Sub Inspector of Police
Madras High Court · (2011) 03 MAD CK 0339
High Courts21 Mar 2011Dismissed
Kathavarayan, Kanniappan and Pambaiyan, (Pambaiyan rep. by mother and next friend Devaki Kathavarayan) Vs Elumalai and Others Kathavarayan Vs Kathavarayan and Arumugam
Madras High Court · (2011) 03 MAD CK 0319
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100Evidence Act, 1872 — Section 90
High Courts21 Mar 2011
M. Selvaraj Vs The Director of Municipal Administration, The Commissioner of Municipal Administration, The Commissioner Kumbakonam Municipality and The Commissioner Tindivanam Municipality
Madras High Court · (2011) 03 MAD CK 0300
Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 8(2)
High Courts21 Mar 2011Allowed
Syndicate Printers Vs The Regional Director ESI Corporation
Madras High Court · (2011) 4 LLJ 149 : (2011) LLR 963 : (2012) 2 SLJ 52
Employees State Insurance (Amendment) Act, 1989 — Section 1(6)Employees State Insurance Act, 1948 — Section 45(2), 45A, 45B, 75, 77
High Courts21 Mar 2011
Kumaresan (died), Mahendran, Gajendran Vs Sevvel
Madras High Court · (2011) 03 MAD CK 0269
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 101
High Courts21 Mar 2011Allowed
Sou. Sundaramoorthi Vs The Commissioner of Police, The Assistant Commissioner of Police and The Inspector of Police (L and O)
Madras High Court · (2011) 03 MAD CK 0253
Constitution of India, 1950 — Article 19, 19(1), 21Madras City Police Act, 1888 — Section 13(2), 41, 41(4)Penal Code, 1860 (IPC) — Section 124A