High Courts11 Feb 2011
G. Arumugham Vs M. Palani and Saroja
Madras High Court · (2011) 2 LW 320 : (2011) 8 RCR(Criminal) 2862
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 171Evidence Act, 1872 — Section 39, 91, 92
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 219 of 253
High Courts11 Feb 2011Dismissed
Chellaiya Thevar @ Chellapandian, Seela and Jesuraj Vs Murugeswari, Indragandhi and Annamariyapushpam
Madras High Court · (2011) 02 MAD CK 0258
Hindu Succession Act, 1956 — Section 29A, 6
High Courts11 Feb 2011
Mahalakshmi Silk Trading Company Vs Commissioner of Customs and Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 02 MAD CK 0250
High Courts11 Feb 2011
Latif Estate Line India Ltd. Vs Mrs. Hadeeja Ammal, The Inspector General of Registration and The Sub Registrar Ambattur Habib Abdul Latif and Mohideen Abdul Latif Vs Syeda Aamina Raheem rep. by her Power of Attorney Agent, V. Veeramani and The Sub Registrar Registration Department
Madras High Court · AIR 2011 Mad 66 : (2011) 2 CHN 450 : (2011) 3 CivCC 276 : (2011) 2 CTC 1 : (2011) 2 JCR 1 : (2011) 3 KLT 73 SN : (2011) 2 RCR(Civil) 531 : (2011) 2 RCR(Civil) 531
Contract Act, 1872 — Section 62Limitation Act, 1963 — Article 59Registration (Tamil Nadu Amendment) Act, 1994 — Section 22A
High Courts11 Feb 2011Dismissed
Raghavendra Construction Company Vs The General Manager, Southern Railway and Others
Madras High Court · (2011) 2 CTC 194
Arbitration and Conciliation Act, 1996 — Section 31(7), 34
High Courts11 Feb 2011Dismissed
Easun Products of India (P) Ltd. Vs The Chairman Tamil Nadu Electricity Board and The Director, Transmission Projects
Madras High Court · (2011) 02 MAD CK 0200
Tamil Nadu Transparency in Tenders Rules, 2000 — Rule 22
High Courts11 Feb 2011Dismissed
S. Usha Vs The General Manager, Southern Railway, The Senior Divisional Commercial Manager, Southern Railway and The Senior Divisional Commercial Manager, Southern Railway, Salem Division
Madras High Court · (2011) 02 MAD CK 0194
Constitution of India, 1950 — Article 12, 14, 226Electricity (Supply) Act, 1948 — Section 43
High Courts11 Feb 2011Dismissed
Hasan Ammal Vs State of Tamilnadu
Madras High Court · (2011) 1 LW(Cri) 324
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 311, 482
High Courts11 Feb 2011
G.R.K. Naidu Vs State
Madras High Court · (2011) 02 MAD CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 465, 466, 467, 468
High Courts11 Feb 2011
Pappammal and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 02 MAD CK 0134
Land Acquisition Act, 1894 — Section 4(1), 48Tamil Nadu Land Encroachment Act, 1905 — Section 10
High Courts11 Feb 2011
P. Kannan Vs The Regional Transport Officer and The secretary
Madras High Court · (2011) 02 MAD CK 0048
Motor Vehicles Act, 1988 — Section 81(3)
High Courts11 Feb 2011Allowed
V. Manju Vs State
Madras High Court · (2011) 02 MAD CK 0010
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 377
High Courts10 Feb 2011Dismissed
Jesu Adimai Vs State
Madras High Court · (2011) 02 MAD CK 0529
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts10 Feb 2011Dismissed
K. Diravianathan and Others Vs The University Grants Commission and Others
Madras High Court · (2011) 02 MAD CK 0523
Advocates Act, 1961 — Section 7(1)Constitution of India, 1950 — Article 21, 39A
High Courts10 Feb 2011Allowed
Chinnammal, Lakshmiammal and Ellammal Vs Mallika, Krishnan and Dass
Madras High Court · (2011) 2 LW 216
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 53A
High Courts10 Feb 2011
Royal Sundaram Alliance Insurance Co Ltd. Vs Vijaya and G. Madesh
Madras High Court · (2011) 02 MAD CK 0506
High Courts10 Feb 2011Allowed
T. Manikandan Vs Commercial Tax Officer, Dindigul and Others
Madras High Court · (2011) 46 VST 75
State Financial Corporations Act, 1951 — Section 29
High Courts10 Feb 2011Dismissed
Taherali Industries and Projects (P) Ltd Vs Appellate Deputy Commissioner (CT), Thanjavur and Another
Madras High Court · (2012) 47 VST 482
Tamil Nadu General Sales Tax Act, 1959 — Section 3B, 55, 7C, 7C(1), 7C(2)
High Courts10 Feb 2011Allowed
Savorit Limited, Formerly known as United India Roller Flour Mills Limited Vs Tamil Nadu State Marketing Corporation Limited (TASMAC)
Madras High Court · (2011) 3 LW 73
High Courts10 Feb 2011Dismissed
Salem Shaharsha Makkan Majid Trust Board Vs The Tamil Nadu Wakf Board
Madras High Court · (2011) 02 MAD CK 0440
Waqf Act, 1995 — Section 32, 69