COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 202 of 253

High Courts01 Mar 2011Allowed

T. M. Shanmughavelu and N. Dhandapani Vs State

Madras High Court · (2011) 2 LW(Cri) 450 : (2011) 8 RCR(Criminal) 821

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101Prevention of Corruption Act, 1988 — Section 13(1)(2), 20, 7

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High Courts01 Mar 2011

Pepsico India Holdings Pvt. Ltd. Vs Commr. of Cus. (Imports), Chennai

Madras High Court · (2011) 272 ELT 172

Customs (Attachment of Property of Defaulters for Recovery of Government Dues) Rules, 1995 — Rule 4Customs Act, 1962 — Section 124, 142, 142(1), 28(2), 28(B)Finance Act — Section 72

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High Courts01 Mar 2011

A. Panneerselvam Vs The Secretary, Handloom Textile and Khadi Department, The Commissioner of Sericulture, The Assistant Director of Sericulture and The Accountant General

Madras High Court · (2011) 03 MAD CK 0540

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High Courts01 Mar 2011Allowed

M. Suriyan Vs The Govt. of Tamilnadu and Others

Madras High Court · (2011) 03 MAD CK 0501

Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 14, 20

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High Courts01 Mar 2011Allowed

A. Krishnamoorthy Vs The Common Cadre Authority/ Joint Registrar of Coop. Societies Villupuram Region and The Special Officer, Marakkanam Primary Agricultural Coop. Bank

Madras High Court · (2011) 03 MAD CK 0499

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High Courts01 Mar 2011Dismissed

R. Gopalakrishnan Vs The District Collector, Villupuram District, Villupuram and Others

Madras High Court · (2012) 1 CTC 307

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High Courts01 Mar 2011

S.S. Neelamegam Vs R. Jeyapal, Yasotha and S.S. Athimoolam

Madras High Court · (2011) 03 MAD CK 0483

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High Courts01 Mar 2011Dismissed

Royal Sundaram Alliance Ins. Co. Ltd. Vs Amanullah ,M. Ammasi and The Managing Director Tamil Nadu State Transport Corporation Ltd.

Madras High Court · (2011) 03 MAD CK 0470

Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

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High Courts01 Mar 2011Allowed

El-Shaddai Biologicals Limited Vs The Drugs Controller General (I), Directorate General of Health Services and The Assistant Drug Controller

Madras High Court · (2011) 03 MAD CK 0431

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High Courts01 Mar 2011Allowed

K. Vembadurai Vs Padmavathy

Madras High Court · (2011) 2 DMC 527

Hindu Marriage Act, 1955 — Section 13

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High Courts01 Mar 2011Dismissed

Jeetstex Engineering Ltd. and Mr. G. Thiruvenkatasamy (deceased) Mr. S. Karthikeyan Vs Vijaya Bank and Industrial Development Bank of India Ltd., (IDBI) Mr. S. Karthikeyan Vs Appellate Authority for Industrial and Financial Reconstruction and Vijaya Bank

Madras High Court · (2011) 03 MAD CK 0403

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

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High Courts01 Mar 2011

Society for Social Education and Research Vs The Adviser (E and T) (MT) All India Counsel for Tech. Education and The Regional Director All India Counsel for Tech. Education Southern Region

Madras High Court · (2011) 03 MAD CK 0364

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High Courts01 Mar 2011

Vinay Auto Copier Machine Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs (Group-7B) 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 0316

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High Courts01 Mar 2011Dismissed

Sri Kasi Vishalakshi Hallow Blocks Vs The District Collector and Others

Madras High Court · (2011) 03 MAD CK 0307

Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38C

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High Courts01 Mar 2011Allowed

S. Rasool Mohideen Vs Bashyam Reddy and Co. and United India Insurance Co.

Madras High Court · (2011) 2 LW 138

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 137Motor Vehicles Act, 1988 — Section 140, 166, 166(3)

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High Courts01 Mar 2011Allowed

Chief Executive Officer and The Superintendent of Wakfs Vs Syde Peer Shah Mohideen Khadari alias S.P. Shah

Madras High Court · (2011) 2 LW 142

Waqf Act, 1995 — Section 65, 65(1), 83, 83(1)

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High Courts01 Mar 2011

M/S. Cochin Timber Corporation Vs Commercial Tax Officer (Enforcement) and Assistant Commissioner (CT)

Madras High Court · (2011) 03 MAD CK 0263

Tamil Nadu Value Added Tax Act, 2006 — Section 42(3)

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High Courts01 Mar 2011

K. Meenakshi Sundaram Vs The Managing Director, The General Manager-Administration (HRM) and The Branch Manager

Madras High Court · (2011) 03 MAD CK 0254

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High Courts01 Mar 2011

Capt. Nataraja Gopalakrishnan Vs Union of India (UOI)

Madras High Court · (2011) 03 MAD CK 0242

Armed Forces Tribunals Act, 2007 — Section 14Constitution of India, 1950 — Article 226, 323A, 323B

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High Courts01 Mar 2011

N.C. Alexander Vs The Chief Commissioner of Customs, The Commissioner of Customs (Seaport-Import) and The Assistant Commissioner of Customs (Group-1)

Madras High Court · (2011) 266 ELT 174

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 18Evidence Act, 1872 — Section 74

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