High Courts17 Mar 2011Allowed
Quality Water Management Systems Pvt. Ltd. Vs The State of Tamil Nadu
Madras High Court · (2011) 186 ECR 70 : (2011) 42 VST 308
Tamil Nadu General Sales Tax Act, 1959 — Section 3(5), 7A
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 186 of 253
High Courts17 Mar 2011
Madhan Vs The Chief Election Officer Office of Election Commission of India and The Electoral Registration Officer, Maduravoyal Assembly Constituency
Madras High Court · (2011) 03 MAD CK 0069
High Courts17 Mar 2011
Popular Vehicles and Services Limited Vs The Commissioner of Central Excise (Appeals) and The Deputy Commissioner of Service Tax IV Division Service Tax Commissionarate
Madras High Court · (2011) 03 MAD CK 0043
High Courts17 Mar 2011Allowed
United India Insurance Company Limited Vs T. John Robert and S. Rajamurthy
Madras High Court · (2011) 03 MAD CK 0018
High Courts16 Mar 2011
Manas Auto Copier Machine Vs The Commissioner of Customs, The Additional Commissioner of Customs 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 0636
High Courts16 Mar 2011
Unistar Enterprises Vs The Commissioner of Customs, The Addl. Commissioner of Customs and 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 0599
High Courts16 Mar 2011Dismissed
The Superintending Engineer, Tamil Nadu Electricity Board and The Assistant Executive Engineer, Town/Distribution, Tamil Nadu Electricity Board Vs V. Anantharaman
Madras High Court · (2011) 03 MAD CK 0587
Civil Procedure Code, 1908 (CPC) — Section 107Electricity Act, 2003 — Section 126
High Courts16 Mar 2011Dismissed
Rajendran Thangam Vs The Chief Commissioner of Customs, The Commissioner of Customs (Airport) and The Assistant Commissioner of Customs (Airport Administration)
Madras High Court · (2011) 270 ELT 37
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 113, 122, 125
High Courts16 Mar 2011Dismissed
Kannan Karuppusamy Vs The Chief Commissioner of Customs, The Commissioner of Customs (Airport) and The Assistant Commissioner of Customs (Airport Administration)
Madras High Court · (2011) 03 MAD CK 0569
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 113, 122, 125
High Courts16 Mar 2011
Shree Sairam Agencies Vs The Commissioner of Customs, The Additional Commissioner of Customs 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 0502
High Courts16 Mar 2011Dismissed
Chandragiri Construction Company Vs The Income Tax Settlement Commission Additional Bench and The Commissioner of Income Tax (Central)
Madras High Court · (2011) 242 CTR 88 : (2011) 334 ITR 211
Income Tax Act, 1961 — Section 131, 147, 148, 158BC, 245Income Tax Settlement Commission (Procedure) Rules, 1997 — Rule 9
High Courts16 Mar 2011
Swarnambikai Textiles Vs The Commercial Tax Officer
Madras High Court · (2011) 03 MAD CK 0472
Tamil Nadu General Sales Tax Act, 1959 — Section 24(3), 24(4)
High Courts16 Mar 2011Dismissed
K. Arulkumar Vs The Chairman-cum-Director General of Police Tamilnadu Uniformed Services Recruitment Board
Madras High Court · (2011) 03 MAD CK 0399
Constitution of India, 1950 — Article 226
High Courts16 Mar 2011Dismissed
G. Palanivel Vs State, Inspector, Railway Protection Force
Madras High Court · (2011) 03 MAD CK 0384
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 313Evidence Act, 1872 — Section 27Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts16 Mar 2011Dismissed
New India Assurance Company Ltd. Vs S. Pooranam and M. Raju
Madras High Court · (2011) 03 MAD CK 0350
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Probate and Administration Act, 1881 — Section 89Succession Act, 1925 — Section 306
High Courts16 Mar 2011Dismissed
Chief Advisor Water and Sanitation Project (Now re-designated as The Project Officer) Vs R. Nagooran, Y. Yuvarani and N. Gowri
Madras High Court · (2011) 03 MAD CK 0342
High Courts16 Mar 2011Dismissed
M. Abdul Rahim Vs The Secretary to Government, The Director General of Police, Dr. Radhakrishnan Salai and Chairman, Tamil Nadu Uniformed Services, Recruitment Board
Madras High Court · (2011) 03 MAD CK 0326
Constitution of India, 1950 — Article 226
High Courts16 Mar 2011
S. Navaneethammal and Others Vs Ranganatha Naicker and Others
Madras High Court · (2011) 03 MAD CK 0305
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts16 Mar 2011Dismissed
The Superintending Engineer Vs R. Chithrabai and The Presiding Officer Labour Court
Madras High Court · (2011) 03 MAD CK 0302
Constitution of India, 1950 — Article 226Tamil Nadu Electricity Board Employees (Discipline and Appeal) Regulations — Regulation 8Tamil Nadu Electricity Board Services Regulations — Regulation 57A, 57A(1), 57A(2), 57A(3)
High Courts16 Mar 2011Allowed
Vaduguchetty Vs S.P. Munusamy and The Branch Manager, National Insurance Company Limited
Madras High Court · (2011) 03 MAD CK 0255
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 145, 146, 147(1), 147(3), 147(5)