High Courts28 Feb 2011
Tamilnadu State Transport Corporation Vs Sarojini Devi, Harini, Bavithra and Bhagiyammal
Madras High Court · (2011) 02 MAD CK 0020
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 207 of 253
High Courts28 Feb 2011Allowed
Sivakumar @ J.K. Ritheesh Vs V. Sathiamoorthy and Others
Madras High Court · (2011) 4 MLJ 143 : (2011) 6 RCR(Civil) 2127
Citizenship Act, 1955 — Section 5(1), 9(2)Civil Procedure Code, 1908 (CPC) — Section 129, 141, 86, 87Constitution of India, 1950 — Article 235, 329
High Courts28 Feb 2011Allowed
R.B. Ramakrishnan Vs A. Meena
Madras High Court · (2012) 2 MLJ 324
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts28 Feb 2011
K.S. Govindarajan Vs Principal Secretary to Government Home (Police 2) Department, Director General of Police, Inspector General of Police Economic Offences and Inspector General of Police Central Zone
Madras High Court · (2011) 02 MAD CK 0001
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 12(2), 17
High Courts25 Feb 2011Allowed
The Branch Manager, The Oriental Insurance Co. Ltd. Vs Chitra and Others
Madras High Court · (2011) 02 MAD CK 0457
Constitution of India, 1950 — Article 142
High Courts25 Feb 2011
K. Sahul Hameed Vs The Government of Tamil Nadu and The Tamil Nadu State Transport Corporation (Madurai) Division Ltd.
Madras High Court · (2011) 02 MAD CK 0452
Industrial Disputes Act, 1947 — Section 12(3)Tamil Nadu State Transport Corporation Employees Pension Fund Rules, 1978 — Rule 16, 2, 3
High Courts25 Feb 2011Disposed Off
Tamilnadu State Marketing Corpn. Ltd. Vs The Chief Commissioner of Income Tax and Others
Madras High Court · (2011) 02 MAD CK 0438
Income Tax Act, 1961 — Section 220(6)
High Courts25 Feb 2011
Venni @ Vennila Vs Smt. Jenova and Jayakumar
Madras High Court · (2011) 02 MAD CK 0435
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 44
High Courts25 Feb 2011
S.R.G. Thayal and Others Vs The Secretary to Government Home (Police V) Department, The Director General of Police Law and Order and S. Annaraj Sub Inspector of Police
Madras High Court · (2011) 02 MAD CK 0415
Constitution of India, 1950 — Article 14, 16, 226Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 25, 35
High Courts25 Feb 2011Allowed
The Branch Manager New India Assurance Co. Ltd. Vs Shanthi and Others
Madras High Court · (2011) 02 MAD CK 0407
High Courts25 Feb 2011Dismissed
A.S. Shipping Agencies Pvt. Ltd. and A.S. Shipping Agencies Pvt. Ltd. Container Freight Station Vs Bennett Coleman and Co. Ltd., The Oriental Insurance Co. Ltd. and CMA CGM S.A.
Madras High Court · (2011) 02 MAD CK 0328
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts25 Feb 2011Allowed
Moorthy Vs The Inspector of Police
Madras High Court · (2011) 02 MAD CK 0290
Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Feb 2011Dismissed
P. Thenmozhi Subramaniam Vs The District Collector/Inspector of Panchayat and Others
Madras High Court · (2011) 02 MAD CK 0109
Tamil Nadu Panchayats Act, 1994 — Section 2(16), 204(3), 205(1), 205(3)
High Courts25 Feb 2011Allowed
Mrs. Rajeswari Vs The District Collector and Others
Madras High Court · (2011) 02 MAD CK 0068
Constitution of India, 1950 — Article 300
High Courts25 Feb 2011Allowed
The Manager, Pannimede Estate Vs Ramer
Madras High Court · (2011) 02 MAD CK 0063
Workmens Compensation Act, 1923 — Section 30, 4
High Courts25 Feb 2011Dismissed
The District Collector Vs Ponnammal and Others
Madras High Court · (2011) 02 MAD CK 0038
Motor Vehicles Act, 1988 — Section 163(A)
High Courts25 Feb 2011Dismissed
Bharat Biotech International Limited Vs The Government of Tamilnadu and Tamil Nadu Medical Services Corporation Limited
Madras High Court · (2011) 02 MAD CK 0036
Constitution of India, 1950 — Article 14, 226Tamil Nadu Transparency In Tenders Act, 1998 — Section 11, 12, 28
High Courts25 Feb 2011
S. Basheer Ahamed rep. by his Power Agent Abdulkhader Vs The State of Tamil Nadu
Madras High Court · (2011) 02 MAD CK 0021
Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 11(5), 20, 4
High Courts25 Feb 2011
The Branch Manager National Insurance Company Limited Vs R. Munusamy, SMT. Parvathy, M. Devagi and K. Perumal
Madras High Court · (2011) 02 MAD CK 0006
High Courts24 Feb 2011Dismissed
Dr. S. Raja Soundarapandian Vs The Principal Secretary Higher Education Department, The Director Government College of Education and The Principal Government College of Education
Madras High Court · (2011) 02 MAD CK 0487