High Courts18 Feb 2011Dismissed
Thangeswari, Arumba Ammal and Ponnusamy Vs Thirumalvalavan and Others
Madras High Court · (2011) 02 MAD CK 0074
Civil Procedure Code, 1908 (CPC) — Section 52Limitation Act, 1963 — Article 129
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 213 of 253
High Courts18 Feb 2011
S. Ganesh Vs The Commissioner of Town Panchayats, The District Collector, The Assistant Director of Town Panchayats and Sahaya Antony Eugene, Assistant
Madras High Court · (2011) 02 MAD CK 0054
Tamil Nadu Town Panchayat Subordinate Service Rules — Rule 1, 2, 39A(1), 4, 6
High Courts18 Feb 2011Dismissed
P.M. Ramasamy Vs The Commissioner, The Idol of Sri Ranganatha Swamy and L. Ramasamy
Madras High Court · (2011) 02 MAD CK 0039
Constitution of India, 1950 — Article 226
High Courts18 Feb 2011
I. Richardson Vs The Government of Tamil Nadu
Madras High Court · (2011) 02 MAD CK 0011
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 11(3), 11(5), 11(5), 11(6), 4Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts17 Feb 2011Allowed
State Bank of India Officer Association Vs S. Balasubramanian and Others
Madras High Court · (2011) 2 LW 253
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1Constitution of India, 1950 — Article 227
High Courts17 Feb 2011
E. Pradeep Prem Kumar Vs State of Tamil Nadu, The Medical Council of India, The Registrar Tamil Nadu Dr. M.G.R. Medical University and The Director of Medical Education
Madras High Court · (2011) 3 MLJ 833
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 20, 33
High Courts17 Feb 2011Allowed
S. Mahalingam Vs The Regional Manager and The Chairman and Managing Director, The Tamil Nadu Handloom Weaver's Co-operative Societies Ltd.
Madras High Court · (2011) 02 MAD CK 0489
High Courts17 Feb 2011Allowed
Sri Vishnu Cement Ltd. Vs State of Tamil Nadu and Others
Madras High Court · (2011) 46 VST 556
Central Sales Tax Act, 1956 — Section 3, 3(a), 3(b), 8(1), 8(2)
High Courts17 Feb 2011
Swaminatha Pillai Vs Mr. A. Senthil Kumar
Madras High Court · (2011) 02 MAD CK 0456
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts17 Feb 2011Dismissed
Prabhakaran Vs V. Rajendran and The Official Assignee
Madras High Court · (2011) 02 MAD CK 0428
Civil Procedure Code, 1908 (CPC) — Section 60Presidency Towns Insolvency Act, 1909 — Section 9(2)
High Courts17 Feb 2011
Modi Traders Vs The Assistant Commissioner
Madras High Court · (2011) 02 MAD CK 0426
High Courts17 Feb 2011
S. Prabhudoss Vs The Branch Manager, Indian Bank
Madras High Court · (2011) 02 MAD CK 0416
High Courts17 Feb 2011
N. Viswanathan and Others Vs Union of India (UOI)
Madras High Court · (2011) 4 MLJ 50 : (2011) 8 RCR(Civil) 2195
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 12, 226Limitation Act, 1963 — Section 5
High Courts17 Feb 2011
T.M.N. Deepak Vs State of Tamil Nadu and Others S. Chezhiyan Vs The Government of Tamil Nadu, The Chairman, Tamil Nadu Public Service Commission Government Estate and The State Commissioner-Disabilities
Madras High Court · (2011) 2 CTC 353 : (2011) 129 FLR 710
Constitution of India, 1950 — Article 14, 16, 41Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 36
High Courts17 Feb 2011Allowed
R. Athiseshan Vs The Deputy Registrar and The Special Officer and N.S. Krishnan
Madras High Court · (2011) 02 MAD CK 0371
Right to Information Act, 2005 — Section 8J
High Courts17 Feb 2011Allowed
S. Lakhsmi, S. Magudeswarn, Ponnammal Vs S. Saranya Minor rep. by her Mother and Natural Guardian Lakshmi and P.J. Valsamma and United India Insurance Company Ltd.
Madras High Court · (2011) 02 MAD CK 0368
Motor Vehicles Act, 1988 — Section 163APenal Code, 1860 (IPC) — Section 304A
High Courts17 Feb 2011Allowed
Raja Vs The State
Madras High Court · (2011) 02 MAD CK 0322
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 55, 57, 8
High Courts17 Feb 2011Dismissed
TASMAC Transport Contractors Association and Others Vs The Government of Tamil Nadu and Others
Madras High Court · (2011) 02 MAD CK 0276
Constitution of India, 1950 — Article 14, 16Workmens Compensation Act, 1923 — Section 21
High Courts17 Feb 2011
Saravana Agencies Vs The Assistant Director Employees State Insurance Corporation
Madras High Court · (2011) 02 MAD CK 0273
Employees State Insurance Act, 1948 — Section 45, 45A, 75
High Courts17 Feb 2011
Mrs. Sharadha Shankar Vs The Commissioner of Police
Madras High Court · (2011) 02 MAD CK 0267
Constitution of India, 1950 — Article 19Madras City Police Act, 1888 — Section 78