COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 209 of 253

High Courts24 Feb 2011Disposed Off

Flower Fashions 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 0002

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

High Courts23 Feb 2011Dismissed

Lilly Packiamani Aruldoss Vs The Accountant General (A and E) and The District Elementary Educational Officer

Madras High Court · (2011) 02 MAD CK 0476

Constitution of India, 1950 — Article 14, 16, 309Evidence Act, 1872 — Section 107, 108

High Courts23 Feb 2011Allowed

J. Jeya Vs The District Vigilance Committee and Rani

Madras High Court · (2011) 02 MAD CK 0467

High Courts23 Feb 2011Dismissed

M. Kanniyappan Vs The Presiding Officer, Labour Court and The Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.

Madras High Court · (2011) 02 MAD CK 0449

Air Corporations Act, 1953 — Section 45(2)Constitution of India, 1950 — Article 14

High Courts23 Feb 2011

S. Ganesan and Others Vs The State of Tamil Nadu C.V. Gopalakrishnan Vs The State of Tamil Nadu and The Secretary to Government, Industries Department

Madras High Court · (2011) 02 MAD CK 0446

High Courts23 Feb 2011

State Bank of India Vs Jayanthi, Aarthi Lakshmi and Sanjai Balaji rep. by Mother and Natural Guardian M. Jayanthi

Madras High Court · AIR 2011 Mad 179 : (2011) 2 CTC 465 : (2011) 3 RCR(Civil) 613 : (2011) 3 RCR(Criminal) 613

Contract Act, 1872 — Section 131, 171

High Courts23 Feb 2011Allowed

The Branch Manager Iffco Tokio General Insurance Co. Ltd. Vs Durga, Sandreshwar, Andal and D. Selvanathan

Madras High Court · (2011) 02 MAD CK 0430

Motor Vehicles Act, 1988 — Section 173

High Courts23 Feb 2011Allowed

Sree Rajendra Mill Ltd. Vs IOCEE Exports Ltd.

Madras High Court · (2011) 3 BC 538 : (2011) 163 CompCas 247 : (2011) 3 CompLJ 235 : (2011) 3 CTC 684 : (2011) 8 RCR(Civil) 2217

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

High Courts23 Feb 2011Allowed

Thilagam Vs The Assistant Divisonal Engineer, The Assistant Engineer Highways Department and The Zonal Deputy Tahsildar

Madras High Court · (2011) 02 MAD CK 0417

Tamil Nadu Land Encroachment Act, 1905 — Section 10, 6, 7

High Courts23 Feb 2011Dismissed

The Joint Director of School Education, The Chief Educational Officer and The District Educational Officer Vs C. Lesley Jayaseelan

Madras High Court · (2011) 02 MAD CK 0389

Constitution of India, 1950 — Article 15(4), 16(4), 21

High Courts23 Feb 2011Allowed

A. Mahaboob Batcha, S. Bhuvaneswari and G. Pandi Vs Union of India (UOI) and Others

Madras High Court · (2011) 2 CTC 721 : (2011) WritLR 657

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2Constitution of India, 1950 — Article 49Metalliferous Mines Regulations, 1961 — Regulation 164

High Courts23 Feb 2011

T. Mathias and J. Tamil Selvan Vs M. Krishnakumar, The Chief Engineer, Public Works Department (Water Resource Organisation), The Superintending Engineer, Public Works Department, (Water Resource Organisation), The Chairman and Tender Award Committee

Madras High Court · (2011) 4 MLJ 43 : (2011) 6 RCR(Civil) 1954

Tamil Nadu Transparency in Tenders Rules, 2000 — Rule 15(2)

High Courts23 Feb 2011Dismissed

Vinod Kumar Agarwal Vs Needle Industries (India) Private Ltd.

Madras High Court · (2011) 2 LW 187 : (2011) 46 PTC 551

High Courts23 Feb 2011

V. Pandurangan Vs The District Collector, The Thasildar, The Inspector of Police and The Sub-Collector

Madras High Court · (2011) 02 MAD CK 0342

High Courts23 Feb 2011Dismissed

S. Divakaran Vs The District Collector and Others

Madras High Court · (2011) 02 MAD CK 0339

Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38C, 38C(3), 38C(6)

High Courts23 Feb 2011Dismissed

Sri. Venkateshwara Blue Metals Vs The District Collector and Others

Madras High Court · (2011) 02 MAD CK 0333

Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38(3), 38(6), 38C

High Courts23 Feb 2011

P. Siddeswaran Vs The Superintendent of Police and Additional Director General of Police, Law and Order

Madras High Court · (2011) 02 MAD CK 0212

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

High Courts23 Feb 2011Dismissed

Shapre Infotech India Ltd. and R. Nagaraj Sharma, Chairman and Managing Director, Shapre Infortech India Ltd. Vs T. Kannan, Uma Kannan, Visalakshi Kannan rep. by her Power of Attorney T. Kannan and Annamalai Associates, Chartered Accountants

Madras High Court · (2011) 102 CLA 318 : (2011) 163 CompCas 165 : (2011) 3 CompLJ 247 : (2011) 108 SCL 146

Companies (Court) Rules, 1959 — Rule 11(9)Companies Act, 1956 — Section 237

High Courts23 Feb 2011

P. Mohanasundaram Vs M.S. Priya

Madras High Court · (2011) 02 MAD CK 0087

Family Courts Act, 1984 — Section 19, 7Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 22, 50, 52

High Courts23 Feb 2011Allowed

K.K.123 Irdhukottai Primary Agricultural Co-operative Credit Society Ltd. Vs The Presiding Officer, District Co-operative Cases Appellate Tribunal, The Deputy Registrar of Co-operative Societies and K. Nagarajan

Madras High Court · (2011) 02 MAD CK 0056