High Courts16 Mar 2011Dismissed
Sakthi Finance Limited Vs K. Selvaraj
Madras High Court · (2011) 7 RCR(Criminal) 158
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 187 of 253
High Courts16 Mar 2011
Ubana @ Sundaravelu Vs State
Madras High Court · (2011) 03 MAD CK 0156
Penal Code, 1860 (IPC) — Section 323, 325Tamil Nadu Prohibition of (Harassment of Woman) Act, 1998 — Section 4
High Courts16 Mar 2011Dismissed
Sreekumar Vs T. Denson and C. Maria Francis Leela
Madras High Court · (2011) 03 MAD CK 0085
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Registration Act, 1908 — Section 17(1A)Transfer of Property Act, 1882 — Section 53A
High Courts16 Mar 2011Dismissed
A.K. Balasundaram Vs Kruba
Madras High Court · (2011) 03 MAD CK 0063
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Mar 2011Dismissed
Gannon Dunkerly and Co. Ltd. Vs D. Babu Reddy, Proprietor Srinivasa Constructions and Tamil Nadu Construction Corporation Ltd.
Madras High Court · (2011) 03 MAD CK 0037
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts16 Mar 2011Allowed
M. Subramani Vs State
Madras High Court · (2011) 7 RCR(Criminal) 2365
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101Prevention of Corruption Act, 1988 — Section 13(1)(2), 20(1), 5, 7
High Courts16 Mar 2011
Rohini Mills Pvt. Ltd. Vs The Assistant Commissioner (CT)
Madras High Court · (2011) 03 MAD CK 0004
Tamil Nadu General Sales Tax Act, 1959 — Section 16(2)
High Courts16 Mar 2011
New Bharat Enterprises Vs Airports Authority of India
Madras High Court · (2011) 03 MAD CK 0003
High Courts15 Mar 2011
G.S. Infotech Vs The Commissioner Sea Port (Imports) and The Additional Commissioner of Customs, Sea Port (Imports) and The Director General of Foreign Trade and Ex-Office Additional Secretary, to the Government of India Ministry of Commerce and Induatry and Department of Commerce
Madras High Court · (2011) 03 MAD CK 0504
High Courts15 Mar 2011
Sri Venkata Saibaba Oil Company Vs The Assistant Commissioner (CT)
Madras High Court · (2011) 03 MAD CK 0489
Tamil Nadu Value Added Tax Act, 2006 — Section 12(1), 22(2)
High Courts15 Mar 2011
S. Sekaran Vs The Director of Municipal Administration and D. Anbu, Town Planning Officer Grade-II, Dharapuram Municipality
Madras High Court · (2011) 03 MAD CK 0479
High Courts15 Mar 2011Allowed
R. Muthusamy Vs The State of Tamil Nadu
Madras High Court · (2011) 03 MAD CK 0361
Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts15 Mar 2011Dismissed
Tamil Nadu Housing Board Vs Master Crafts
Madras High Court · (2011) 3 CTC 650
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1)
High Courts15 Mar 2011Allowed
Agate Finance Limited Vs L.S.P. Agro Limited, B.S. Krishnan and Selvakumar
Madras High Court · AIR 2011 Mad 276 : (2011) 3 RCR(Civil) 885 : (2011) 3 RCR(Criminal) 686 : (2011) 3 RCR(Criminal) 686
Criminal Procedure Code, 1973 (CrPC) — Section 219Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Mar 2011Allowed
S. Narayanappa Vs Sampangi Ramayya, P. Muni Reddy and Chandra Reddy
Madras High Court · (2011) 3 CTC 205
Specific Relief Act, 1963 — Section 20
High Courts15 Mar 2011Allowed
K. Santhanalakshmi Vs Saravanan and Others
Madras High Court · (2011) 2 LW 107
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts15 Mar 2011Dismissed
R. Natarajan Vs The State Chief Election Officer, State Election Commission and Others
Madras High Court · (2011) 2 LW 259
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 102, 103Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 51, 63(1), 64(2), 66, 66(1)
High Courts15 Mar 2011Dismissed
A. Shankar Vs The Chief Secretary to Government, Public (Special A) Department, Secretariat, The Secretary to Government, Home (SC) Department, The Director, Vigilance and Anti-Corruption and Sunil Kumar, IPS
Madras High Court · (2011) WritLR 459
Constitution of India, 1950 — Article 14Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts15 Mar 2011
Lad Devi Vs The Commissioner, Corporation of Chennai and The Assistant Revenue Officer, Revenue Department
Madras High Court · (2011) 03 MAD CK 0183
High Courts15 Mar 2011Allowed
V. Balasubramaniam Vs Tamil Nadu State Express Transport Corporation
Madras High Court · (2011) 03 MAD CK 0116
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(2), 72