COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 195 of 253

High Courts07 Mar 2011

In Re: The KTM Jewellery Limited and Aathava Garments India Private Limited

Madras High Court · (2011) 163 CompCas 457

Income Tax Act, 1961 — Section 2(19AA)Companies Act, 1956 — Section 17, 391, 392, 393, 394English Companies Act, 1948 — Section 5

High Courts07 Mar 2011Allowed

Muthusamy and Others Vs The Revenue Divisional Officer and Others

Madras High Court · (2011) 03 MAD CK 0125

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts07 Mar 2011Dismissed

Bajaj Allianz General Insurance Co. Ltd. Vs N. Moorthy and S. Veldurai

Madras High Court · (2011) 03 MAD CK 0080

High Courts04 Mar 2011Dismissed

The Secretary Balakrishnavilas Aided Primary School Vs The Joint Director of Elementary Education, The Chief Educational Officer, The District Elementary Educational Officer and V. Jayanthi

Madras High Court · (2011) 03 MAD CK 0625

Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18, 22(1), 22(2), 22(3)

High Courts04 Mar 2011Allowed

A. Humayur Bevi and others Vs S. Ganesan and others

Madras High Court · (2012) ACJ 1779

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 141, 142Evidence Act, 1872 — Section 101, 102, 103, 104

High Courts04 Mar 2011Dismissed

N. Mani Vs R.S. Mahadevan

Madras High Court · (2011) 03 MAD CK 0607

Specific Relief Act, 1963 — Section 20

High Courts04 Mar 2011

Kalavathy Vs Saradha, Munisamy and Gopalasamy

Madras High Court · (2011) 6 MLJ 924

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 151Limitation Act, 1963 — Section 5

High Courts04 Mar 2011Dismissed

K. Subramaniyan Vs Mariyayee

Madras High Court · (2011) 03 MAD CK 0530

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts04 Mar 2011Allowed

K. Rajagopal Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 03 MAD CK 0520

Constitution of India, 1950 — Article 14

High Courts04 Mar 2011

United India Insurance Company Limited Vs K. Balasubramaniam, V.P. Subramaniyam and Sakthi Masala (P) Limited

Madras High Court · (2011) 03 MAD CK 0517

High Courts04 Mar 2011Dismissed

Sundaramoni Venkatesan @ Rani Venkatesan Vs The State of Tamil Nadu

Madras High Court · (2011) 03 MAD CK 0495

Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 11, 11A, 16A, 17, 4(1)

High Courts04 Mar 2011

O.S. Healthy Care Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 03 MAD CK 0494

Tamil Nadu General Sales Tax Act, 1959 — Section 16(1)Tamil Nadu General Sales Tax Rules, 1959 — Rule 52

High Courts04 Mar 2011Allowed

R. Rengagowri Vs Government of Tamil Nadu

Madras High Court · (2011) 03 MAD CK 0491

High Courts04 Mar 2011

A. Venkatesan Vs The Revenue Divisional Officer, Revenue Divisional Office and The Tashildar

Madras High Court · (2011) 03 MAD CK 0471

High Courts04 Mar 2011Dismissed

Kanniappan and Chenthamarai Vs Ekambaram

Madras High Court · (2011) 3 CTC 214

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts04 Mar 2011Allowed

S.V. Sundaram Vs T. Nagaraja Neduvanda and Others

Madras High Court · (2011) 03 MAD CK 0459

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27

High Courts04 Mar 2011Allowed

Mr. Shantilal Gadhiya rep. by its Power Agent Mr. Pravin Jain Vs The Member Secretary Chennai Metropolitan Development Authority, The Tamil Nadu Housing Board and The Commissioner, Ambattur Municipality

Madras High Court · (2011) 03 MAD CK 0451

High Courts04 Mar 2011

Shree Ganesh Steel Rolling Mills Ltd. Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 03 MAD CK 0440

Tamil Nadu Value Added Tax Act, 2006 — Section 39(14)Tamil Nadu Value Added Tax Rules, 2007 — Rule 7(1)

High Courts04 Mar 2011Dismissed

The Management St. Marys Hospital Vs R. Sitthayi and The Labour Court

Madras High Court · (2011) 03 MAD CK 0437

Payment of Bonus Act, 1965 — Section 32

High Courts04 Mar 2011Dismissed

The Branch Manager Oriental Insurance Company Ltd. Vs K. Kumar, Velu and C. Vijayakeerthi Naicker

Madras High Court · (2011) 03 MAD CK 0434

Consumer Protection Act, 1986 — Section 14, 2Motor Vehicles Act, 1939 — Section 96(2)Motor Vehicles Act, 1988 — Section 14, 147(1), 149(2)(4)(5), 2(10)(14)(16)(21)(28)(47)(23), 3