COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 200 of 253

High Courts03 Mar 2011Dismissed

Mrs. K. Rajeswari and Others Vs M.V. Shanmugam

Madras High Court · (2011) 03 MAD CK 0070

Evidence Act, 1872 — Section 92Guardians and Wards Act, 1890 — Section 29, 31, 4AHindu Minority and Guardianship Act, 1956 — Section 12, 4, 6, 8, 8(2)

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High Courts02 Mar 2011Dismissed

M. Balasubramanian Vs Chairman, Governing Council EIT Polytechnic College, S.R. Sampathu Principal-in-Charge EIT Polytechnic College, S. Kumaravel Chairman, Enquiry Committee EIT Polytechnic College and Commissioner, Directorate of Technical Education

Madras High Court · (2011) 03 MAD CK 0642

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High Courts02 Mar 2011Allowed

Glori Bai Vs S.K.A. Noorjahan Beevi and Others

Madras High Court · (2013) ACJ 32 : (2011) 4 MLJ 387 : (2011) 3 TAC 679

Civil Procedure Code, 1908 (CPC) — Section 2(11)Constitution of India, 1950 — Article 1, 1(1), 13, 14, 15Hindu Succession Act, 1956 — Section 15, 15(1), 15(2)

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High Courts02 Mar 2011Dismissed

National Insurance Company Limited Vs Dr. Balakrishnan and Kanakesa Thevar Memorial Hospital (P) Ltd.

Madras High Court · (2011) 163 CompCas 373 : (2011) 2 LW 944 : (2011) 108 SCL 31

Motor Vehicles Act, 1988 — Section 140, 147, 166

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High Courts02 Mar 2011Allowed

Tamil Nadu State Transport Corporation Vs Arumugam

Madras High Court · (2012) 2 TAC 560

Motor Vehicles Act, 1988 — Section 163A, 166Workmens Compensation Act, 1923 — Section 3, 4

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High Courts02 Mar 2011Dismissed

Arumugam Vs The New India Assurance Co. Ltd. and S. Karthiswaran The New India Assurance Co. Ltd. Vs Arumugam

Madras High Court · (2011) 03 MAD CK 0608

Civil Procedure Code, 1908 (CPC) — Section 114

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High Courts02 Mar 2011Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Limited Vs Rakkammal and Others

Madras High Court · (2011) 03 MAD CK 0591

Motor Vehicles Act, 1988 — Section 163A

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High Courts02 Mar 2011Allowed

S. Manjula Vs The District Collector, Child Development Project Officer and K. Sangeetha

Madras High Court · (2011) 03 MAD CK 0590

Constitution of India, 1950 — Article 16(2)

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High Courts02 Mar 2011Dismissed

Rajarathinam Vs Natarajan

Madras High Court · (2011) 03 MAD CK 0566

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts02 Mar 2011Allowed

Branch Manager, The United India Insurance Company Limited Vs Anjalai and Others

Madras High Court · (2011) 03 MAD CK 0543

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High Courts02 Mar 2011Dismissed

R. Palani and Others Vs The State and Ethiraju

Madras High Court · (2011) 03 MAD CK 0541

Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 147, 34, 420, 465

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High Courts02 Mar 2011Allowed

M. Karuppiah Vs The Secretary to Government Personnel and Administrative Reforms Department and The District Collector

Madras High Court · (2011) 5 MLJ 745

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1953 — Rule 17, 8(3)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 36

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High Courts02 Mar 2011

TVL. S.S. Heat Recover Engineers Vs The Special Commissioner and Commissioner of Commercial Taxe and The Commercial Tax Officer

Madras High Court · (2012) 47 VST 355

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 28(A3), 28A

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High Courts02 Mar 2011Dismissed

V. Suresh Vs V. Kumaran, V. Mohankumar and V. Dhakshinamurthy

Madras High Court · (2011) 03 MAD CK 0460

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40

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High Courts02 Mar 2011

Karpagam Vs A. Saraswathy and United India Insurance Company Ltd.

Madras High Court · (2011) 03 MAD CK 0458

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High Courts02 Mar 2011Allowed

C. Rosali alias Terasa Mary Vs W. Usha and The Chennai Port Trust

Madras High Court · (2011) 03 MAD CK 0456

Guardians and Wards Act, 1890 — Section 10, 3, 7, 8, 9

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High Courts02 Mar 2011

Cyrstal Copier Systems Private Ltd. Vs The Commercial Tax Officer

Madras High Court · (2011) 03 MAD CK 0453

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High Courts02 Mar 2011Dismissed

B. Shanmugasundaramurthy Vs The Sub Registrar and The District Register

Madras High Court · (2011) 03 MAD CK 0441

Registration Act, 1908 — Section 55(2)Registration Rules, 1908 — Rule 140

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High Courts02 Mar 2011

S. Tajudeen Vs S.V. Sambandan, S. Velmurugan and Mumtaj Bivi

Madras High Court · (2011) 03 MAD CK 0372

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 9

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High Courts02 Mar 2011Dismissed

N. Krishnaveni Vs Directorate of Medical and Rural Health Services and The State of Tamil Nadu

Madras High Court · (2011) 03 MAD CK 0369

Constitution of India, 1950 — Article 14, 16, 19, 21, 309Tamil Nadu Medical Subordinate Service Rules — Rule 16

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