High Courts04 Mar 2011Dismissed
A. Thirumaran Vs The Inspector of Police Law and Order and Others
Madras High Court · (2011) WritLR 318
Constitution of India, 1950 — Article 21Madras Prohibition Act, 1937 — Section 8(1)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 196 of 253
High Courts04 Mar 2011
J. Venkatraman @ Venkatramanan and Another Vs K. Venu
Madras High Court · (2011) 7 MLJ 1110
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4Evidence Act, 1872 — Section 68
High Courts04 Mar 2011Dismissed
Mr. Arihant Trading Centre Vs The Commercial Tax Officer (FAC)
Madras High Court · (2011) 03 MAD CK 0407
High Courts04 Mar 2011Allowed
Smt. Vijayashanthi Vs The Assistant Commissioner, Income Tax
Madras High Court · (2011) 03 MAD CK 0404
Criminal Procedure Code, 1973 (CrPC) — Section 468Economic Offences (Inapplicability of Limitation) Act, 1974 — Section 2Income Tax Act, 1961 — Section 132, 139, 139(1), 139(4), 140A
High Courts04 Mar 2011Allowed
V. Periakaruppan Ambalam Vs K. Sivashankaran (died) and Others
Madras High Court · (2011) 03 MAD CK 0394
Civil Procedure Code, 1908 (CPC) — Section 151Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(1), 3(4), 3(4)(1)
High Courts04 Mar 2011
C. Renjitham Vs Chairman and Managing Director, Tamil Nadu Civil Supplies Corporation Ltd. and Senior Regional Manager, Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2011) 03 MAD CK 0357
High Courts04 Mar 2011
Mr. K. Lakshmanan and Others Vs The Chennai Metropolitan Development Authority, The Corporation of Chennai and The Tamil Nadu Housing Board
Madras High Court · (2011) 03 MAD CK 0353
High Courts04 Mar 2011
N. Meenakshisundaram Vs The Sub Collector
Madras High Court · (2011) 03 MAD CK 0324
High Courts04 Mar 2011Allowed
Tamil Nadu State Indian Union Muslim League Vs M.G. Dawood Miakhan, K.M. Khader Mohideen and Tamil Nadu State Indian Union Muslim League
Madras High Court · (2011) 03 MAD CK 0322
High Courts04 Mar 2011Dismissed
Thangammal and R. Bhuvaneswari Vs The Competent Authority cum Special Commissioner and Commissioner of Land Administration M. Asokan Vs The Competent Authority cum Special Commissioner and Commissioner of Land Administration, Thangammal and R. Bhuvaneswari
Madras High Court · (2011) 03 MAD CK 0311
Banking Regulation Act, 1949 — Section 5Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 3, 5, 5A, 7(3), 7(6)
High Courts04 Mar 2011
V. Mohan and Others Vs The Chennai Metropolitan Development Authority, The Ambattur Municipality and The Tamil Nadu Housing Board
Madras High Court · (2011) 03 MAD CK 0292
High Courts04 Mar 2011Dismissed
J. Jawahar Suryakumar and R. Kannan Vs State
Madras High Court · (2011) 03 MAD CK 0288
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 482Penal Code, 1860 (IPC) — Section 420, 463, 468, 471
High Courts04 Mar 2011Dismissed
Gammon India Limited Vs Nanda Kumar and The Presiding Judge Labour Court
Madras High Court · (2011) 03 MAD CK 0286
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 136, 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 22, 23, 24
High Courts04 Mar 2011Allowed
Senthil Education Society Vs The Member Secretary, National council for Teacher Education and Regional Director, National Council for Teacher Education (NCTE) Southern Regional Committee
Madras High Court · (2011) 03 MAD CK 0273
Constitution of India, 1950 — Article 45National Council for Teacher Education Act, 1993 — Section 12, 14(2), 14(3), 15, 15(3)National Council for Teachers Education Regulations — Regulation 4, 5, 6, 7, 8
High Courts04 Mar 2011
Trichy Ramesh Pipe Industries (P) Ltd. Vs The Special Committee and The Deputy Commercial Tax Officer (CT)
Madras High Court · (2011) 03 MAD CK 0260
Tamil Nadu General Sales Tax Act, 1959 — Section 16D
High Courts04 Mar 2011Dismissed
Ferani Hotels (P) Ltd. Vs Raj Trust, K. Raheja Development Corporation (KRDC) and Raheja Hotels and Estates Pvt. Ltd.
Madras High Court · (2011) 03 MAD CK 0256
Constitution of India, 1950 — Article 227
High Courts04 Mar 2011Dismissed
Kanjamally Mudali Trust Vs State of Tamilnadu
Madras High Court · (2011) 03 MAD CK 0246
High Courts04 Mar 2011Dismissed
The District Governor, Rotary International Vs V.R. Balasubramanian and Mr. Edwin H. Fuca
Madras High Court · (2011) 03 MAD CK 0243
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11
High Courts04 Mar 2011Dismissed
A. Selvam Vs State of Tamil Nadu
Madras High Court · (2011) 03 MAD CK 0207
Motor Vehicles Act, 1988 — Section 17Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20(1), 7(1), 7(2)
High Courts04 Mar 2011Allowed
T. Chakrapani and Others Vs Union of India (UOI) and Others
Madras High Court · (2010) 7 MLJ 858 : (2011) 2 RCR(Civil) 661 : (2011) 2 RCR(Civil) 661 : (2011) WritLR 193
Advocates Act, 1961 — Section 2(1), 2(2)Constitution of India, 1950 — Article 13, 14, 19, 300A, 31Defence of India Act, 1971 — Section 30