High Courts02 Mar 2011
Oberoi Flight Services Vs The Appellate Deputy Commissioner (CT) V and The Assistant Commissioner (CT)
Madras High Court · (2011) 03 MAD CK 0345
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 201 of 253
High Courts02 Mar 2011Allowed
R. Srinivasan, R. Rajendran and Sridhar rep. by his registered power of attorney Mr. J.C.D. Prabhakar Vs The Special Commissioner and Commissioner for Land Reforms and The Assistant Commissioner for Urban Land Tax cum Competent Authority for Urban Land Ceiling
Madras High Court · (2011) 03 MAD CK 0343
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 10(1), 10(3), 11, 11(3)Tamil Nadu Urban Land (Ceiling and Regulation) Rules, 1978 — Rule 8
High Courts02 Mar 2011
Sakthi Enterprises Vs The Deputy Commissioner (CT) Enforcement (North) and The Deputy Commercial Tax Officer
Madras High Court · (2011) 03 MAD CK 0321
Tamil Nadu Value Added Tax Act, 2006 — Section 69, 71(3), 72(1)
High Courts02 Mar 2011
Vijayalakshmi and Doss Vs Pushparani and Others
Madras High Court · (2011) 03 MAD CK 0303
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 — Section 11, 2, 22, 29, 30
High Courts02 Mar 2011Allowed
Sri Annapurna Sri Gowrishankar Hotels Pvt. Ltd. Vs N. Andal and Others
Madras High Court · (2011) 2 LW 148
High Courts02 Mar 2011Dismissed
J. Nagarajan Vs The District Collector, Thiruvannamalai, The District Collector, Vellore and The District Collector, Kanchipuram
Madras High Court · (2011) 03 MAD CK 0241
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38C
High Courts02 Mar 2011Allowed
Sundaram Dynacast Pvt. Ltd. Vs Rama Granites
Madras High Court · (2011) 3 CTC 302 : (2011) 2 LW 131
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(2)
High Courts02 Mar 2011Dismissed
Thiru. Jagadeesan and George Vs Thiru. N. Subramani
Madras High Court · (2011) 2 LW 205
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 97(1)Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 52
High Courts02 Mar 2011
State Bank of India Vs State Bank of India and Scheduled Castes/Tribes Employees Welfare Association
Madras High Court · (2011) 03 MAD CK 0216
High Courts02 Mar 2011Dismissed
S.G. Ananda Vs Sathishbabu, Kubendran, Usha Rani and Nanda
Madras High Court · (2011) 03 MAD CK 0214
Evidence Act, 1872 — Section 137, 138(A)
High Courts02 Mar 2011
Vasanthi Automobiles, P. Vasanthi and M. Palaniappan Vs City Union Bank Limited
Madras High Court · (2011) 03 MAD CK 0164
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(5)
High Courts02 Mar 2011Dismissed
D. Thenmozhi Vs The District Collector and District Revenue Officer, The Project Officer, ICDS and The Child Development Project Officer
Madras High Court · (2011) 03 MAD CK 0155
High Courts02 Mar 2011Dismissed
Kannagi Nagar Kudisai Pagudi Matru Varia Cable T.V. Operators Welfare Society Vs The Tamil Nadu Slum Clearance Board
Madras High Court · (2011) 03 MAD CK 0149
High Courts02 Mar 2011
Selvi and Others Vs A. Saraswathy and United India Insurance Company Ltd.
Madras High Court · (2011) 03 MAD CK 0148
High Courts02 Mar 2011Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Nagamalli, Raghupathi, Marimuthu and Chinnan
Madras High Court · (2011) 03 MAD CK 0146
High Courts02 Mar 2011
Thirumali Vs The Revenue Divisional Officer, The Tahsildar and Inspector of Police
Madras High Court · (2011) 03 MAD CK 0114
High Courts02 Mar 2011Allowed
Rajammal Vs The Secretary to Government, Co-operation, Food and Consumer Protection Department, The District Collector and District Magistrate, The Additional Secretary to Government of India, Ministry of Consumer Affairs Food and Public Distribution Department, (Department of Consumer Affairs) and The Superintendent of Police
Madras High Court · (2011) 03 MAD CK 0093
High Courts02 Mar 2011
M. Andiappa Chettiar and Others Vs R. Mohandoss
Madras High Court · (2011) 2 LW 955
Tamil Nadu Money Lenders Act, 1957 — Section 7Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003 — Section 2(5), 3, 4, 5, 5(1)
High Courts01 Mar 2011Dismissed
S. Lakshmanan Vs The Commandant TSP IX Battalion, The Deputy Inspector General of Police and The Home Secretary Tamil Nadu Government
Madras High Court · (2011) 03 MAD CK 0640
Constitution of India, 1950 — Article 226, 311Tamil Nadu Public Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regulation 5
High Courts01 Mar 2011Allowed
Tamil Nadu Petroleum Dealers Association Vs The Union of India, Indian Oil Corporation Ltd., Hindustan Petroleum Corporation Ltd. and Bharat Petroleum Corporation Ltd.
Madras High Court · (2011) WritLR 637
Constitution of India, 1950 — Article 226