COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 208 of 253

High Courts24 Feb 2011Disposed Off

Leona Hosiery Mills Vs Income Tax Settlement Commission, Additional Bench, Commissioner of Income Tax-III, The Income Tax Officer, Race Course and The Income Tax Officer

Madras High Court · (2011) 02 MAD CK 0466

Income Tax Act, 1961 — Section 234A, 234B, 234C, 245D(1), 245D(4)

High Courts24 Feb 2011

United India Insurance Co. Ltd. Vs Vijayakumari and Others

Madras High Court · (2011) 02 MAD CK 0436

High Courts24 Feb 2011

Rahimunnisabi Vs Subhan Sahib, Sahen and Pyara alias Aziz

Madras High Court · (2011) 6 RCR(Civil) 1993

Civil Procedure Code, 1908 (CPC) — Section 100, 53AConstitution of India, 1950 — Article 1

High Courts24 Feb 2011Dismissed

M.C. Kuppan and Others Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 02 MAD CK 0369

Industrial Disputes Act, 1947 — Section 12(3), 18(3)Tamil Nadu Co-operative Societies Rules, 1988 — Rule 149

High Courts24 Feb 2011Allowed

D. Raja Vs The District Collector

Madras High Court · (2011) 02 MAD CK 0361

Tamil Nadu Mines and Minerals (Regulation and Development) Act, 1957 — Section 24Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36, 36A(1), 36A(3), 36C

High Courts24 Feb 2011Dismissed

M. Duraimurugan Vs The Commissioner Panchayat Union, The Transport Commissioner and The Regional Transport Authority

Madras High Court · (2011) 02 MAD CK 0355

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 47Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 2, 4(1A)

High Courts24 Feb 2011

Tamil Nadu Agro Industries Development Corporation Ltd. Vs The Official Liquidator, High Court, Madras As Liquidator of Dutch Rama Agro Foods Ltd. (in liquidation) and The Registrar of Companies

Madras High Court · (2011) 165 CompCas 43

Companies (Issue of Share Certificates) Rules, 1960 — Rule 4(3)Companies Act, 1956 — Section 433, 437, 439, 555

High Courts24 Feb 2011Dismissed

R. Rathinasamy Vs The Government of Tamil Nadu

Madras High Court · (2011) 02 MAD CK 0325

Constitution of India, 1950 — Article 14, 226, 38Contract Act, 1872 — Section 23

High Courts24 Feb 2011Dismissed

M. Velu Udaiyar and V. Muthusamy Vs T. Perumal

Madras High Court · (2011) 02 MAD CK 0319

Civil Procedure Code, 1908 (CPC) — Section 20, 24

High Courts24 Feb 2011

Kasturi and Sons Ltd. Vs Union of India (UOI) and Others

Madras High Court · (2011) 240 CTR 200 : (2011) 22 STR 129 : (2011) 31 STT 336 : (2011) 39 VST 229

Central Excises and Salt Act, 1944 — Section 37BConstitution of India, 1950 — Article 14, 19(1), 265Finance Act, 1994 — Section 65, 65(105), 65(19), 66A(1), 83

High Courts24 Feb 2011Dismissed

R. Krishnaveni Vs Govindarajulu Naidu and Man and Doil Builders (P) Ltd.

Madras High Court · (2011) 02 MAD CK 0209

High Courts24 Feb 2011Disposed Off

Divya Hosieries Vs Income Tax Settlement Commission, Commissioner of Income Tax, The Income Tax Officer and The Income Tax Officer

Madras High Court · (2011) 02 MAD CK 0150

Income Tax Act, 1961 — Section 154, 234A, 234B, 234C, 245D(1)

High Courts24 Feb 2011Dismissed

K.P.V. Petro Products Pvt. Ltd. Vs Assistant Commissioner (CT), State Of Kerala and State Of Karnataka

Madras High Court · (2011) 02 MAD CK 0144

High Courts24 Feb 2011Disposed Off

S. Subramani Petitioner Vs Income Tax Settlement Commission, Commissioner of Income Tax, The Income Tax Officer and The Income Tax Officer

Madras High Court · (2011) 02 MAD CK 0137

Income Tax Act, 1961 — Section 234A, 234B, 234C, 245D

High Courts24 Feb 2011Dismissed

M. Chennu Vs The Registrar of Co-operative Societies, The Joint Registrar of Co-operative Societies and K.K. 259 Moongileri Primary Agricultural Co-operative Credit Society Ltd.

Madras High Court · (2011) 02 MAD CK 0110

High Courts24 Feb 2011

Chandramohan Vs Pushpa

Madras High Court · (2012) 1 RCR(Civil) 447

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts24 Feb 2011

L. Sethuraman Vs The Director of Municipal Administration and The Commissioner Sattur Municipality

Madras High Court · (2011) 02 MAD CK 0053

High Courts24 Feb 2011Dismissed

Tvl. Sri Sakthi Brick Industries Vs The District Collector and Others

Madras High Court · (2011) 02 MAD CK 0044

Constitution of India, 1950 — Article 225Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38C

High Courts24 Feb 2011Dismissed

N. Gnanasekaran Vs The Government of Tamil Nadu

Madras High Court · (2011) 02 MAD CK 0026

Constitution of India, 1950 — Article 136

High Courts24 Feb 2011Disposed Off

Honey Knitwear Vs Income Tax Settlement Commission, Additional Bench, Commissioner of Income Tax-III, The Income Tax Officer, Race Course and The Income Tax Officer

Madras High Court · (2011) 02 MAD CK 0003

Income Tax Act, 1961 — Section 234A, 234B, 234C, 245D(1), 245D(4)