COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 185 of 253

High Courts18 Mar 2011Allowed

K.S.Vijayendran Vs The Inspector General of Registration and The Sub Registrar

Madras High Court · (2011) 03 MAD CK 0046

Income Tax Act, 1961 — Section 230ARegistration Act, 1908 — Section 19, 20, 21, 21(4), 23Registration Rules, 1908 — Rule 162, 18, 32, 55

High Courts18 Mar 2011Dismissed

Mr. K. Panchatcharam Vs State

Madras High Court · (2011) 03 MAD CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 212(2), 218, 218(1)

High Courts17 Mar 2011Dismissed

Manickam and Another Vs Rahamath Beevi and Others

Madras High Court · (2012) 1 LW 970

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 151Limitation Act, 1963 — Section 24, 29, 29(2), 4, 5

High Courts17 Mar 2011Dismissed

Marshal Power and Telecom (India) Limited Vs The Customs and Central Excise Settlement Commission, The Commissioner of Central Excise and The Additional Director General, Directorate General of Central Excise Intelligence

Madras High Court · (2011) 269 ELT 465

Central Excise (No. 2) Rules, 2001 — Rule 25, 26, 27Central Excise Rules, 1944 — Rule 100D, 173Q, 209A, 9(1)Central Excise Rules, 2002 — Rule 17(1)

High Courts17 Mar 2011

K. Chandramohen Vs Bar Council of India and Elephant G. Rajendran

Madras High Court · (2011) 03 MAD CK 0503

Advocates Act, 1961 — Section 36(2), 36(3)

High Courts17 Mar 2011

Sarah Enterprises Vs The Commercial Tax Officer

Madras High Court · (2011) 03 MAD CK 0443

High Courts17 Mar 2011Allowed

The District Collector Vs K. Anbarasi and S. Senthil Kumar G. Selvaraj Vs The District Collector

Madras High Court · (2011) 03 MAD CK 0414

Constitution of India, 1950 — Article 14Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(1)

High Courts17 Mar 2011

V. Subramanian Vs The Chief Educational Officer, The District Educational Officer, The Secretary Arumuga Navalar Higher Secondary School and S. Radhakrishnan

Madras High Court · (2011) 03 MAD CK 0408

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 22(3)

High Courts17 Mar 2011Dismissed

S. Anagha Vs Government of Pondicherry and Centralized Admission Committee (CENTAC) A.V. Arun Seshadri Vs The Chairman/Convenor Centralized Admission Committee (CENTAC) and The Dean,Vinayaka Mission's Medical College

Madras High Court · (2011) 03 MAD CK 0398

Constitution of India, 1950 — Article 142

High Courts17 Mar 2011Allowed

Maria Prajsh Teacher Training Institute run by Parimala Memorial Educational and Charitable Trust Vs The Director of Teacher Education Research and Training College, The Director of Government Examinations College and The Principal District Institute of Education and Training

Madras High Court · (2011) 03 MAD CK 0391

High Courts17 Mar 2011Dismissed

Simplex Infrastructures Limited Vs The Assistant Commercial Tax Officer, (Check-Post Officer)

Madras High Court · (2011) 03 MAD CK 0341

High Courts17 Mar 2011Allowed

Ayyapan Vs State

Madras High Court · (2011) 03 MAD CK 0333

Penal Code, 1860 (IPC) — Section 323, 326, 352

High Courts17 Mar 2011Dismissed

M.N. Rangasamy Vs K. Govindasamy and Tamil Nadu Electricity Board

Madras High Court · (2011) 03 MAD CK 0270

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 137, 20Specific Relief Act, 1963 — Section 16, 20

High Courts17 Mar 2011

P. Elumalai Vs The Revenue Divisional Officer

Madras High Court · (2011) 03 MAD CK 0249

High Courts17 Mar 2011

Sri Pooja Traders Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 03 MAD CK 0248

High Courts17 Mar 2011

G.S. Infotech Vs The Commissioner of Customs Seaport (Imports), The Additional Commissioner of Customs, Sea Port (Imports) and The Director General of Foreign Trade and Ex-Officio Additional Secretary to the Government of India, Ministry of Commerce and Industry, Department of Commerce

Madras High Court · (2011) 03 MAD CK 0226

High Courts17 Mar 2011Dismissed

R. Murthy Vs The University of Madras

Madras High Court · (2011) 03 MAD CK 0181

Constitution of India, 1950 — Article 226Madras University Act, 1923 — Section 41

High Courts17 Mar 2011Allowed

G. Janarthanan Vs Deputy Inspector General of Police and Superintendent of Police, District Police Office

Madras High Court · (2011) 7 MLJ 1140

Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

High Courts17 Mar 2011Dismissed

Kumaresan Vs State by the Inspector of Police

Madras High Court · (2011) 03 MAD CK 0139

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 279, 304A, 338

High Courts17 Mar 2011Dismissed

Selvam @ Karuppusamy Vs State

Madras High Court · (2011) 03 MAD CK 0137

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 107, 145, 155, 9Penal Code, 1860 (IPC) — Section 109, 363, 366(A), 367, 367(2)