COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 183 of 253

High Courts21 Mar 2011

A.V. Trading C. Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs and The Director General of Foreign Tradeand Ex-Officio, Additional Secretary to Government of India, Ministry of Commerce and Industry, Department of Commerce

Madras High Court · (2011) 03 MAD CK 0239

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High Courts21 Mar 2011

V. Gobinathan Vs The Superintendent of Police and The Inspector of Police

Madras High Court · (2011) 03 MAD CK 0227

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High Courts21 Mar 2011Dismissed

M. Esakimuthu Vs The Labour Court and The Management Tamil Nadu Transport Corporation

Madras High Court · (2011) 03 MAD CK 0224

Constitution of India, 1950 — Article 226, 309

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High Courts21 Mar 2011Dismissed

Moses Govindanarayanan and Others Vs The Secretary to Government, Finance Department, The Secretary to Government, Higher Education Department and The Director of Collegiate Education

Madras High Court · (2011) 03 MAD CK 0128

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High Courts21 Mar 2011Dismissed

K.K. Ritha Vs The Government of Puducherry

Madras High Court · (2011) 03 MAD CK 0096

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High Courts21 Mar 2011Dismissed

K. Karuppayee Vs The Commissioner, The Executive Engineer, Tamilnadu Slum Clearance Board and The Assistant Director, District Land Record and Survey Department

Madras High Court · (2011) 03 MAD CK 0089

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High Courts21 Mar 2011

The Branch Manager, United India Insurance Company Limited Co. Vs Sankaralingam, S. Pitchaiammal and A. Mangayarkarasi

Madras High Court · (2011) 03 MAD CK 0086

Evidence Act, 1872 — Section 106

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High Courts21 Mar 2011Allowed

The Commissioner of Income Tax Vs V.R. Textiles Limited

Madras High Court · (2011) 03 MAD CK 0053

Finance Act, 1987 — Section 115J, 115JA, 115JA(4), 115JA(5), 115JB

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High Courts21 Mar 2011Dismissed

Ponnammal, C. Venkatachalam and C. Thangamuthu Vs S.V. Subramanian

Madras High Court · (2011) 03 MAD CK 0022

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts21 Mar 2011

The Managing Director, Tamil Nadu State Transport Corporation Limited Vs Priya, Ponni, Chinnasamy and Mahalakshmi

Madras High Court · (2011) 03 MAD CK 0015

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High Courts21 Mar 2011Dismissed

S. Prabakar Vs IT Expressway Limited

Madras High Court · (2011) 03 MAD CK 0010

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High Courts19 Mar 2011

Syed Akbar Vs V.B. Adinarayana

Madras High Court · (2011) 03 MAD CK 0363

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts19 Mar 2011Allowed

P. Nanga Goundan Vs P. Poovathal

Madras High Court · (2011) 03 MAD CK 0127

Negotiable Instruments Act, 1881 (NI) — Section 138, 147

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High Courts18 Mar 2011Allowed

S. Syed Sadick Vs A.M. Adhil Badusha, A.M. Abdul Rasheed, Yasmeen Kathija and Haseena Parveen

Madras High Court · (2011) 03 MAD CK 0638

Evidence Act, 1872 — Section 114, 92Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30Transfer of Property Act, 1882 — Section 106

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High Courts18 Mar 2011Dismissed

Chemplast Sanmar Ltd. Vs Dy. Commr. of C. Ex. (LTU), Chennai

Madras High Court · (2012) 27 STR 204

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High Courts18 Mar 2011Dismissed

Velu Nadesan Gobinath rep. by its power agent Thamayanthi Deepakumar Vs The Secretary, Ministry of External Affairs, The Immigration Officer, (MHA) Govt. of India Chennai Airport and The Immigration Officer (TRY) Govt. of India

Madras High Court · (2011) 03 MAD CK 0600

Customs Act, 1962 — Section 111Foreigners Act, 1946 — Section 3(2), 3(20)

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High Courts18 Mar 2011Dismissed

South Arcot Vallalar District Mazdoor Union Vs The Presiding Officer, Labor Court, Parry's Confectionary Limited and Lotte India Corporation Limited

Madras High Court · (2011) 129 FLR 995 : (2011) 4 LLJ 146

Industrial Disputes Act, 1947 — Section 36(2), 36(4)

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High Courts18 Mar 2011Dismissed

T. Saravanan Vs The Superintendent of Police Railways and The Deputy Superintendent of Police Railways, Coimbatore Sub Division

Madras High Court · (2011) 03 MAD CK 0462

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High Courts18 Mar 2011Dismissed

D. Chitra Dev Vs The Pasteur Institute of India

Madras High Court · (2011) 03 MAD CK 0428

Constitution of India, 1950 — Article 226

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High Courts18 Mar 2011Dismissed

M. Baskaran Vs The Managing Director, Tamil Nadu State Transport Corporation (Salem Division) Ltd.

Madras High Court · (2011) 03 MAD CK 0371

Constitution of India, 1950 — Article 14, 16, 21

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