COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 192 of 253

High Courts10 Mar 2011Dismissed

Mark Sales Corporation 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, Department of Commerce

Madras High Court · (2011) 03 MAD CK 0147

High Courts10 Mar 2011Dismissed

Syed Zadi Vs C. Jayachander

Madras High Court · (2011) 03 MAD CK 0138

Civil Procedure Code, 1908 (CPC) — Section 100Madras City Tenants Protection Act, 1922 — Section 9Transfer of Property Act, 1882 — Section 106

High Courts10 Mar 2011Dismissed

George Vs Raman

Madras High Court · (2011) 03 MAD CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts10 Mar 2011Dismissed

The Management of V.G.P. Golden Beach Resorts Ltd. Vs The Presiding Officer Industrial Tribunal and Bharatiya Employees Mazdoor Sangh

Madras High Court · (2011) 03 MAD CK 0117

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33

High Courts10 Mar 2011Allowed

Tamil Nadu Wakf Board Vs A. Sadhik Ali, A. Hussain, M.B. Aziz Khan and B. Ibramsa @ Moosa

Madras High Court · (2011) 3 CTC 673 : (2011) 2 LW 886 : (2011) 7 MLJ 1124

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 32(1)

High Courts09 Mar 2011Dismissed

E. Rajendran Vs The District Collector, Thiruvallur District and The Commissioner, Madhavaram Municipality

Madras High Court · (2011) 03 MAD CK 0641

High Courts09 Mar 2011Dismissed

Baghalakshmi Traders Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 03 MAD CK 0629

Constitution of India, 1950 — Article 226

High Courts09 Mar 2011Allowed

Thiru. S. Arjunan Vs The Secretary to Government, Handlooms, Handicarfts, Textiles and Khadi Department and The Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board

Madras High Court · (2011) 03 MAD CK 0613

High Courts09 Mar 2011Dismissed

The State Vs R. Jegadeesan

Madras High Court · (2012) 1 TAC 827

High Courts09 Mar 2011Dismissed

Prakash and Kalidas @ Kaliappan Vs State

Madras High Court · (2011) 03 MAD CK 0497

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 394, 397

High Courts09 Mar 2011Dismissed

Makkal Sakthi Katchi Vs The Election Commission of India and Others Mr. Guru Appasamy Vs The Election Commission of India and The Union of India K. Rajenthren, Advocate Vs The Chief Election Commissioner, The Election Commission of India and The Chief Secretary to Government of Tamil Nadu

Madras High Court · AIR 2011 Mad 124

Constitution of India, 1950 — Article 14, 19, 21, 226, 324

High Courts09 Mar 2011Dismissed

R. Saravanan, K. Paramasivam, P. Lingappan and T. Sivagnanam Vs The Chairman and The Chief Engineer-Personnel, Tamilnadu Electricity Board

Madras High Court · (2011) 03 MAD CK 0445

Electricity (Supply) Act, 1948 — Section 78A(1)

High Courts09 Mar 2011Dismissed

M.N. Arumugam Vs The Tahsildar Office of the Tahsildar Mambalam Guindy Taluk

Madras High Court · (2011) 03 MAD CK 0429

Registration of Births and Deaths Act, 1969 — Section 13(3)

High Courts09 Mar 2011

Rajalakshmi Ammal (died) and Others Vs Navamani (died) and Others

Madras High Court · (2011) 03 MAD CK 0425

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Limitation Act, 1963 — Article 65Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(1)

High Courts09 Mar 2011

Mincore Resources (P) Limited Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 03 MAD CK 0409

High Courts09 Mar 2011

Antony, Maria Arputham, M. Maria Selvi and G. Edwin Raja Vs The State

Madras High Court · (2011) 03 MAD CK 0406

Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 13, 326, 374, 374(2), 389Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36C

High Courts09 Mar 2011Allowed

Kalam @ Abdul Kalam Vs The Inspector of Police

Madras High Court · (2011) 4 RCR(Criminal) 384

Criminal Procedure Code, 1973 (CrPC) — Section 164, 3(3), 342Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 304, 34

High Courts09 Mar 2011Dismissed

N. Muthuswamy Vs The District Collector and Others

Madras High Court · (2011) 03 MAD CK 0377

High Courts09 Mar 2011

S. Rathinasababathy Vs S. Gajaganapathy and Others S. Gajaganapathy and Others Vs S. Rathinasababathy

Madras High Court · (2011) 03 MAD CK 0314

Hindu Adoptions and Maintenance Act, 1956 — Section 8Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 1, 64, 65

High Courts09 Mar 2011Dismissed

C. Devaraj Vs The Deputy Registrar of Co-operative Societies and The Inspector of Police, C.C.I.W.

Madras High Court · (2011) 03 MAD CK 0240

Tamil Nadu Co-operative Societies Act, 1983 — Section 81