High Courts18 Mar 2011Allowed
B. Kishin Chand Vs State of Tamil Nadu
Madras High Court · (2011) 03 MAD CK 0336
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 170, 392, 395
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 184 of 253
High Courts18 Mar 2011
R. Ramasubbu Vs The Registrar of Co-operative Societies, (Housing), The Deputy Registrar, Co-operative Societies, (Housing), The Special Officer, MDA HSC-45, Tamil Nadu Government Officials Co-operative House Site Societies Ltd. and K.R. Subbiah
Madras High Court · (2011) 6 MLJ 404
Civil Procedure Code Amendment Act, 1999 — Section 115Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 10(2)
High Courts18 Mar 2011Allowed
The Managing Director, Tamil Nadu State Transport Corporation Ltd. and Others Vs Subramani and Others
Madras High Court · (2011) 03 MAD CK 0295
Motor Vehicles Act, 1988 — Section 163APenal Code, 1860 (IPC) — Section 279, 304A, 337, 338Practice Civil Rules — Rule 166
High Courts18 Mar 2011Dismissed
The Managing Director, Metropolitan Transport Corporation Ltd. Vs Seetha and Kasiammal
Madras High Court · (2011) 03 MAD CK 0271
Motor Vehicles Act, 1988 — Section 110A
High Courts18 Mar 2011
Krishnan, Kamala and Seerangammal Vs Lakshmipathi and Bakkiam
Madras High Court · (2011) 03 MAD CK 0258
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession Act, 1956 — Section 29A
High Courts18 Mar 2011Allowed
Taj Connemara Vs Managing Director and Controller of Finance (Revenue), Chennai Metro Water Supply and Sewerage Board
Madras High Court · (2011) 03 MAD CK 0205
High Courts18 Mar 2011Dismissed
P.S. Munusami Vs The Managing Director, The Chairman cum Secretary to Govt. and The General Manager Chennai Metro Water Supply and Sewerage Board
Madras High Court · (2011) 03 MAD CK 0180
High Courts18 Mar 2011
Tambaram Air Force Employees and Workers Union Vs The Secretary, Ministry of Defence, Air Officer Personnel, Air Headquarters, Air Officer Command-in-Chief, H.Q., Training Command and Air Officer Commanding
Madras High Court · (2011) 03 MAD CK 0170
Constitution of India, 1950 — Article 12, 226Trade Unions Act, 1926 — Section 13
High Courts18 Mar 2011Allowed
SRM University Vs The Government of India, Ministry of Human Resource Development (Department of Higher Education) and The Secretary, University Grants Commission
Madras High Court · (2011) 03 MAD CK 0161
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 14Forest (Conservation) Act, 1980 — Section 2
High Courts18 Mar 2011
M. Shankar Vs The Chairman Tamil Nadu Electricity Board, The Superintending Engineer , The Assistant Engineer O and M TNEB and The Assistant Engineer O and M TNEB
Madras High Court · (2011) 03 MAD CK 0144
High Courts18 Mar 2011Dismissed
Su. Gangaatharan Vs The State of Tamil Nadu
Madras High Court · (2011) 03 MAD CK 0136
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10
High Courts18 Mar 2011Dismissed
Balakrishnan @ Parthe Baskar Vs The Inspector of Police Central Crime Branch and Sri Krishna Tiles and Potteries Pvt. Ltd.
Madras High Court · (2011) 03 MAD CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 416, 420, 465, 468
High Courts18 Mar 2011Dismissed
S. Sarojini Ammal Vs The President of Madurai District Consumer Disputes Redressal Forum, M. Subramanian and The Managing Director Peerless and Snehapriya Investments India Ltd.
Madras High Court · (2011) 03 MAD CK 0130
High Courts18 Mar 2011
C. Senthilkumar and Others Vs The Director of Teacher Education Research and Training, The Director of Government examination, The District Institute of Education and Training and Annai Sathiya Men Teacher Training Institute
Madras High Court · (2011) 03 MAD CK 0120
High Courts18 Mar 2011Allowed
Balan @ Babu @ Balamurugan Vs The State by Inspector of Police
Madras High Court · (2011) 03 MAD CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 449
High Courts18 Mar 2011Allowed
Murugan Vs State
Madras High Court · (2011) 03 MAD CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 53Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 112
High Courts18 Mar 2011
G. Chinnappan Vs The Regional Transport Authority
Madras High Court · (2011) 03 MAD CK 0068
High Courts18 Mar 2011
P. Sivalingam Vs The Joint Director of School Education, (Personnel), The Chief Educational Officer and The Headmaster, Government Girls High School
Madras High Court · (2011) 03 MAD CK 0061
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 294(B), 324, 341, 506Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts18 Mar 2011Dismissed
Divya, Krithika and Manikandan Vs Sengamalai, Chinnu, Naga @ Nagammal and Rani
Madras High Court · (2011) 3 CTC 26 : (2011) 3 LW 88 : (2011) 4 MLJ 803
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 24, 24(2), 25, 27, 28
High Courts18 Mar 2011Dismissed
Vel Shri R. Rangarajan Dr. Sagunthala Rangarajan Educational Academy Vs The Commissioner of Land Administration, The District Collector, The Revenue Divisional Officer and The Tahsildar
Madras High Court · (2011) 03 MAD CK 0058
Tamil Nadu Public Building (Licensing) Act, 1965 — Section 11, 2(8), 8