High Courts22 Feb 2011Dismissed
S. Karunanidhi Vs The District Collector, The Assistant Director and The Executive Officer
Madras High Court · (2011) 8 RCR(Civil) 2206
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 211 of 253
High Courts22 Feb 2011Dismissed
The Management Tamil Nadu State Tranport Corporation (Kumbakonam Division III) Ltd. Vs S. Venkatraman and The Joint Commissioner of Labour (Conciliation)
Madras High Court · (2011) 4 LLJ 340
Constitution of India, 1950 — Article 14, 16, 21, 300A, 311(2)Industrial Disputes Act, 1947 — Section 2, 33, 33(1), 33(2)
High Courts22 Feb 2011
Vadaseri Unnamalaikadai Malaiyam Saliyar Nainar Madar Pirai Kanda Sastha Kovil Trust, R. Krishnan, M. Murugan and R. Chidambara Dhanu Vs Baby, C. Thangaraj and A. Nagarajan
Madras High Court · (2011) 02 MAD CK 0083
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts22 Feb 2011Dismissed
N. Ramalingam Vs J. Srinivasan
Madras High Court · (2011) 02 MAD CK 0081
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts22 Feb 2011Allowed
S. Santhosh and V.S. Navin Sushant Vs The Assistant Registrar of Companies
Madras High Court · (2011) 105 CLA 220 : (2011) 163 CompCas 467
Companies (Amendment) Act, 1965 — Section 20Companies Act, 1956 — Section 162, 209, 209A, 209A(1), 209A(2)Criminal Procedure Code, 1973 (CrPC) — Section 468, 469, 470, 482
High Courts22 Feb 2011Allowed
Cyrus Guzdar, Sivashanmugam, K.A. Prakas and AFI Private Limited Vs N. Kumar Kesavan
Madras High Court · (2011) CriLJ 2519 : (2011) 2 LW(Cri) 433 : (2011) 7 RCR(Criminal) 148
Motor Transport Workers Act, 1961 — Section 3, 34, 35, 8Tamil Nadu Shops and Establishments Act, 1947 — Section 2, 2(3)
High Courts22 Feb 2011Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs P. Shanmugapriyan rep. by next friend guardian, father Palanivel and Others
Madras High Court · (2011) 02 MAD CK 0045
Motor Vehicles Act, 1988 — Section 173
High Courts22 Feb 2011
C. Kasthuri Vs The State
Madras High Court · (2011) 02 MAD CK 0034
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 188, 218, 219
High Courts22 Feb 2011Dismissed
The Government of Tamil Nadu Vs Nandagopal, Krishnappan, Nagammal and Govindu
Madras High Court · (2011) 3 CTC 843 : (2011) WritLR 478
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 11(1), 11(5), 7, 7(2), 9Tamil Nadu Urban Land (Ceiling and Regulation) Rules, 1978 — Rule 8
High Courts21 Feb 2011
N. Rajasekar Vs The Member-Secretary, Chennai Metropolitan Development Authority
Madras High Court · (2011) 02 MAD CK 0490
High Courts21 Feb 2011Dismissed
S. Kannan Vs State and Another
Madras High Court · (2011) 4 RCR(Criminal) 491 : (2011) 4 RCR(Criminal) 491
Criminal Procedure Code, 1973 (CrPC) — Section 317, 436, 436(2), 438, 438(1)Negotiable Instruments Act, 1881 (NI) — Section 10, 13, 138
High Courts21 Feb 2011
Ka. Kistama Naidu and Others Vs Pushpa, Rajeswari and M. Govindan
Madras High Court · (2011) 02 MAD CK 0399
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Feb 2011Dismissed
Elizabeth Vs Kannimariyal and Yesumoni Mary
Madras High Court · (2011) 02 MAD CK 0384
Succession Act, 1925 — Section 33
High Courts21 Feb 2011
B.C. Raman Vs The District Collector R.Ganesan Vs The Revenue Divisional Officer
Madras High Court · (2011) 02 MAD CK 0380
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(3), 21(4), 21(4A), 21(5), 4(1)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36(5), 6
High Courts21 Feb 2011Dismissed
A. Yagappan Vs A. Arockiasamy @ Thambi Arockiam
Madras High Court · (2011) 02 MAD CK 0365
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Feb 2011Dismissed
Soosai Michael Peter Vs Balathasar
Madras High Court · (2011) 02 MAD CK 0347
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Feb 2011Dismissed
K. Muthusamy and P. Durai Vs S. Balasubramanian and Others
Madras High Court · (2011) 167 CompCas 167
Civil Procedure Code, 1908 (CPC) — Section 100Companies (Court) Rules, 1959 — Rule 2(4)Companies Act, 1956 — Section 10F
High Courts21 Feb 2011Allowed
Pandiyas and Suruthi Fabrics Vs The Assistant General Manager and Authorized Officer, J. Rajiv Subramanian and Mrs. Nirmala Jeyabalan
Madras High Court · (2011) 02 MAD CK 0139
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8
High Courts21 Feb 2011
The New India Assurance Co. Ltd. Vs J. Kandasamy and G. Selvaraju
Madras High Court · (2011) 02 MAD CK 0118
High Courts21 Feb 2011Dismissed
The District Collector and The Director Public Health and Preventive Medicine Department Vs Mohana, Gokulraj, Sudha and Preethi
Madras High Court · (2011) 02 MAD CK 0100