COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 222 of 253

High Courts09 Feb 2011Allowed

B. Valarmathi, B. Yasoda, B. Elangovan and B. Pannerselvam Vs The Government of Tamilnadu

Madras High Court · (2011) 2 LW 67 : (2011) 6 MLJ 625

Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10, 10(1), 11, 11(1), 11(3)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4

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High Courts09 Feb 2011

Arukani, E.R. Senthilkumar and E.R. Amudhavalli Vs Tamil Nadu State Transport Corporation Limited

Madras High Court · (2011) 02 MAD CK 0082

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High Courts09 Feb 2011Dismissed

Smt. Pachiammal and Smt. Dhanalakshmi Vs The Government of Tamil Nadu

Madras High Court · (2011) 02 MAD CK 0061

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High Courts08 Feb 2011Dismissed

S. Revathy Vs S. Vadevalli

Madras High Court · (2011) 7 MLJ 227

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 11(4)

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High Courts08 Feb 2011Allowed

J. Irudayaraj Vs The Secretary to Government, Animal Husbandry and Fisheries (TAPCO) Department and Others

Madras High Court · (2011) 02 MAD CK 0468

Constitution of India, 1950 — Article 309

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High Courts08 Feb 2011Dismissed

S. Mylathal Vs N. Ayyasamy, Gunavathi and S. Mehanathan

Madras High Court · (2011) 02 MAD CK 0465

Civil Procedure Code, 1908 (CPC) — Section 115, 64, 64(1)Transfer of Property Act, 1882 — Section 53, 53(1), 55(4)

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High Courts08 Feb 2011

United India Insurance Co. Ltd. Vs Mohan Kumar and M. Kamalam

Madras High Court · (2011) 02 MAD CK 0401

Penal Code, 1860 (IPC) — Section 279, 338

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High Courts08 Feb 2011

Pandian Vs Ponnusamy, Sivakumar and State

Madras High Court · (2011) 02 MAD CK 0356

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 307, 323, 324

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High Courts08 Feb 2011Allowed

T. Thangaraj Vs The Secretary to Government, Home (Tr.II) Department

Madras High Court · (2011) 02 MAD CK 0343

Constitution of India, 1950 — Article 226, 32Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts08 Feb 2011Dismissed

Tamil Nadu Water Supply and Drainage Board Vs M.V. Rangarajan and The Presiding Officer

Madras High Court · (2011) 02 MAD CK 0279

Industrial Disputes Act, 1947 — Section 33(2)

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High Courts08 Feb 2011Dismissed

Sanco Trans Limited Vs Union of India (UOI) and Others

Madras High Court · (2011) 185 ECR 21

Constitution of India, 1950 — Article 14, 265Customs Act, 1962 — Section 12, 45, 8General Financial Rules, 2005 — Rule 112, 113

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High Courts08 Feb 2011Dismissed

Sri R. Thiruvenkatam Vs Smt. K. Sayeekumari

Madras High Court · (2011) 02 MAD CK 0257

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High Courts08 Feb 2011Allowed

Muniappan Vs M.D.K. Thambidurai, The Branch Manager Oriental Insurance Company Limited, K. Vijayakumar and The Branch Manager New India Assurance Company Limited

Madras High Court · (2011) 02 MAD CK 0249

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High Courts08 Feb 2011

Texworth International Vs Commissioner of Customs and Deputy Commissioner of Customs (DEPB)

Madras High Court · (2011) 02 MAD CK 0224

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High Courts08 Feb 2011Dismissed

The Commissioner of Income Tax-I Vs C.P.S. Textiles P. Ltd.

Madras High Court · (2011) 02 MAD CK 0210

Income Tax Act, 1961 — Section 115JA, 115JB, 260A, 80HHC, 80HHC(3)

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High Courts08 Feb 2011

Larsen and Toubro Limited Vs The Presiding Officer, M. Boothathan, K. Selvam and Ramalingam

Madras High Court · (2011) 02 MAD CK 0189

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25F, 2A

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High Courts08 Feb 2011

Crompton Greaves Limited Vs Salzer Electronics Limited and Europa Component and Equipment PLC

Madras High Court · (2011) 3 CTC 453 : (2011) 46 PTC 450

Penal Code, 1860 (IPC) — Section 479, 481, 482Trade Marks Act, 1999 — Section 2(2), 28, 29(6), 30(2), 46United Kingdom Trade Marks Act, 1994 — Section 11(1)

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High Courts08 Feb 2011Allowed