High Courts15 Mar 2011Allowed
Melchizedec Vs Johnson and Others
Madras High Court · (2011) 3 CTC 252 : (2011) 6 RCR(Civil) 1918
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 188 of 253
High Courts15 Mar 2011Dismissed
Jean Mare Daniel Bisch Vs Larcher Antonie Marie Jules Desire and Larcher Marie Antonette Hortanse
Madras High Court · (2011) 03 MAD CK 0047
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(2), 25, 8(5)
High Courts15 Mar 2011
Arihant Marketing Vs The Commissioner of Customs Sea Port (Imports), 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 Industry Department of Commerce
Madras High Court · (2011) 03 MAD CK 0032
High Courts14 Mar 2011Dismissed
G. Kumara Pandian Vs The District Collector, The District Revenue Officer and The Additional Collector Mines and Minerals
Madras High Court · (2011) 03 MAD CK 0610
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 5
High Courts14 Mar 2011Dismissed
D. Prabhakar and Jayakala Prabhakar Vs Durai Kannu Naicker
Madras High Court · (2011) 03 MAD CK 0603
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1), 203, 482, 561Penal Code, 1860 (IPC) — Section 120(B), 406, 417, 420, 465
High Courts14 Mar 2011Allowed
Lakshmi and Others Vs Prasanna Mani and R.R. Ever Green Developers (India) Pvt. Ltd.
Madras High Court · (2011) 7 MLJ 339
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts14 Mar 2011
The Special Tahsildar (LA), Adi Dravidar Welfare Vs Subramaniam rep. by general Power Agent Ranjana
Madras High Court · (2011) 03 MAD CK 0536
Land Acquisition Act, 1894 — Section 18, 4(1), 8, 9Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 51
High Courts14 Mar 2011Dismissed
Casimir Sagayaraj Vs The Power Grid Corporation of India Ltd.
Madras High Court · (2011) 03 MAD CK 0535
High Courts14 Mar 2011Dismissed
Mr. Palanisamy and Mr. Rajendran Vs Mr. Mallanayakar, Mr. Chinnakannu and Mr. Bhagwan Nanja Nayakar
Madras High Court · (2011) 03 MAD CK 0516
High Courts14 Mar 2011
R.K. Shipping Pvt. Ltd. Vs The Commissioner of Customs
Madras High Court · (2011) 03 MAD CK 0508
Customs Act, 1962 — Section 129A
High Courts14 Mar 2011
P. Vinitha Vs The Regional Transport Authority
Madras High Court · (2011) 03 MAD CK 0506
High Courts14 Mar 2011
Jai Maa Durga Traders Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs and The Director General of Foreign Trade and Ex-Officio, Additional Secretary to Government of India, Ministry of Commerce and Industry and Department of Commerce
Madras High Court · (2011) 03 MAD CK 0505
High Courts14 Mar 2011Dismissed
Dhanalakshmi and Company Vs The Administrative Officer (Judicial) Loss of Ecology (Prevention and Payments of Compensation) Authority for the State of Tamil Nadu Ministry of Environment and Forests Government of India and The Assistant Collector Dindigul
Madras High Court · (2011) 03 MAD CK 0480
High Courts14 Mar 2011Allowed
Mr. P.K. Madeswaran Vs Mr. T.S. Sivakumar
Madras High Court · (2011) 03 MAD CK 0478
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts14 Mar 2011
The Superintending Engineer Tamil Nadu Electricity Board Vs The Presiding Officer Labour Court and S. Subramanian
Madras High Court · (2011) 03 MAD CK 0476
Industrial Disputes Act, 1947 — Section 17Limitation Act, 1963 — Article 137
High Courts14 Mar 2011Dismissed
Syndicate Bank, Regional Office Vs The Presiding Officer, Central Government Industrial Tribunal, Labour Court and The General Secretary, Syndicat Bank Employees Union
Madras High Court · (2011) 03 MAD CK 0452
Constitution of India, 1950 — Article 14, 16, 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3Industrial Disputes Act, 1947 — Section 25F
High Courts14 Mar 2011Dismissed
Dr. L.S. Viswanath Vs The Vice Chancellor, The Registrar and The Executive Council University of Pondicherry
Madras High Court · (2011) 03 MAD CK 0447
Central Civil Services (Pension) Rules, 1972 — Rule 25Constitution of India, 1950 — Article 14, 21Pondicherry Universities Act, 1985 — Section 34
High Courts14 Mar 2011
P. Uyarthi Vs The Regional Manager and The Manager Canara Bank
Madras High Court · (2011) 03 MAD CK 0424
University Grants Commission Act, 1956 — Section 3
High Courts14 Mar 2011Allowed
Pugazendhi Thangaraj Vs The Commissioner of Police and Deputy Commissioner of Police
Madras High Court · (2011) 03 MAD CK 0376
Constitution of India, 1950 — Article 14, 19(1), 21Madras City Police Act, 1888 — Section 41Penal Code, 1860 (IPC) — Section 124A
High Courts14 Mar 2011Dismissed
K. Suganya Vs The Superintendent of Police and Others
Madras High Court · (2011) 03 MAD CK 0367
Constitution of India, 1950 — Article 226