High Courts04 Mar 2011Dismissed
A. Shankar Vs State of Tamil Nadu
Madras High Court · (2011) 03 MAD CK 0204
Information Technology Act, 2000 — Section 43, 66Penal Code, 1860 (IPC) — Section 378, 463, 470, 505
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 197 of 253
High Courts04 Mar 2011
S.G.J. New Holland A Division of S.G.J. Motors P. Limited Vs The Check Post Officer and The Assistant Commissioner (CT) (FAC)
Madras High Court · (2011) 03 MAD CK 0198
High Courts04 Mar 2011Dismissed
M.A. Shivakumaran, M.A. Sampathkumar, M.A. Anand Kumar and R. Soundararajan Vs Sundaram Finance Ltd.
Madras High Court · (2011) 163 CompCas 170 : (2011) 3 CompLJ 241 : (2011) 108 SCL 247
Companies Act, 1956 — Section 125, 126Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 34, 415, 420, 468, 471
High Courts04 Mar 2011Dismissed
Prompt Canon Services Vs The Commissioner of Customs (Seaport-Imports), The Additional Commissioner of Customs and Director General of Foreign Trade and Ex-officio Additional Secretary to the Government of India, Ministry of Commerce and Industry, Department of Commerce
Madras High Court · (2011) 03 MAD CK 0168
High Courts04 Mar 2011Dismissed
Venkatesappa and Lakshmamma Vs Pillappa Naidu
Madras High Court · (2011) 03 MAD CK 0160
Civil Procedure Code, 1908 (CPC) — Section 100Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 8(1)
High Courts04 Mar 2011Allowed
A. Sundaraganesan Vs The Principal Secretary/Transport Commissioner
Madras High Court · (2011) 2 CTC 420
Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts04 Mar 2011
The Chief Engineer, The Superintending Engineer, The Executive Engineer Vs Chandragiri Construction Company, Government Contractor
Madras High Court · (2011) 2 CTC 669
Arbitration and Conciliation Act, 1996 — Section 34, 37, 37(1), 4Constitution of India, 1950 — Article 14
High Courts04 Mar 2011Allowed
Rakesh Sarin Vs The Deputy Commissioner of Income Tax, The Director of Income Tax (Investigation) and Deputy Director of Income Tax (Investigation)
Madras High Court · (2011) 240 CTR 56 : (2011) 333 ITR 451
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(1), 132(3), 132(8), 132A
High Courts04 Mar 2011Allowed
The National Missionary Society of India Vs The Inspector General of Registration and The District Registrar
Madras High Court · (2011) 8 RCR(Criminal) 3028 : (2011) WritLR 525
Income Tax Act, 1961 — Section 80Stamp Act, 1899 — Section 2(24)
High Courts04 Mar 2011Allowed
M.V. Mohammed, M.V. Ali Ahammed and M.V. Mohammed and Company Vs M. Srinivasan
Madras High Court · (2011) 1 Crimes 704
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Madras City Tenants Protection Act, 1922 — Section 9Penal Code, 1860 (IPC) — Section 441
High Courts04 Mar 2011Dismissed
Sebastian Vs R. Prabakaran and Others
Madras High Court · (2011) 03 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 115, 115(1), 24Constitution of India, 1950 — Article 227
High Courts04 Mar 2011Dismissed
R.G. Nagammal and Others Vs Chennai Metropolitan Development Authority and The Tamil Nadu Housing Board
Madras High Court · (2011) 03 MAD CK 0082
High Courts04 Mar 2011Dismissed
M. Kadirvelu Vs Union of India (UOI) and Another
Madras High Court · (2011) 3 LLJ 665 : (2011) LLR 534
Industrial Disputes Act, 1947 — Section 10
High Courts04 Mar 2011
T.S. Ragavan Vs The Secretary to Government, Highways Department, The Chief Engineer, The Superintending Engineer and The Superintendent Engineer
Madras High Court · (2011) 03 MAD CK 0036
Contract Act, 1872 — Section 72Tamil Nadu State and Subordinate Services Act — Section 36Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 25, 36, 39
High Courts04 Mar 2011Allowed
S. Murali Kumar Vs Selvamani and Mageshwari
Madras High Court · (2011) 4 CTC 172
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts04 Mar 2011
A. Ganesa Moorthy Vs Government of Tamilnadu, Bharathiyar University and Kongunadu Arts and Science College, (Autonomous)
Madras High Court · (2011) 03 MAD CK 0024
Constitution of India, 1950 — Article 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 36, 37, 39
High Courts04 Mar 2011
Mr. R. Srinivasan and Others Vs The Corporation of Chennai, The Chennai Metropolitan Development Authority and The Tamil Nadu Housing Board
Madras High Court · (2011) 03 MAD CK 0020
High Courts04 Mar 2011
Sakthi Containers Pvt. Ltd. Vs The Tamil Nadu Electricity Board
Madras High Court · (2011) 03 MAD CK 0019
High Courts03 Mar 2011Dismissed
National Insurance Company Ltd. Vs Ceylon @ Rajagopal and Others
Madras High Court · (2011) 03 MAD CK 0637
High Courts03 Mar 2011
Durga Enterprises Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs (Group-7B) and The Director General of Foreign Trade and Ex-officio, Additional Secretary to the Government of India, Ministry of Commerce and Industry, Department of Commerce
Madras High Court · (2011) 03 MAD CK 0628