High Courts08 Feb 2011Dismissed
General Insurance Agents Welfare Association Vs The Chairman Insurance Regulatory Development Authority and Others
Madras High Court · (2011) 02 MAD CK 0142
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 223 of 253
High Courts08 Feb 2011
Govindasamy Gounder Vs Annamalai and Ramachandran
Madras High Court · (2011) 02 MAD CK 0090
Specific Relief Act, 1963 — Section 12(2), 12(3)
High Courts08 Feb 2011Dismissed
K. Ramachandran Vs Central University of Pondicherry
Madras High Court · (2011) 02 MAD CK 0071
Constitution of India, 1950 — Article 226
High Courts08 Feb 2011
V. Arumugam Pillai Vs State of Tamil Nadu
Madras High Court · (2011) 02 MAD CK 0041
Contract Act, 1872 — Section 72Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 13A, 13B, 3(1), 30(2)
High Courts08 Feb 2011Dismissed
A. Raja Vs The Chairman/Member Secretary Tamil Nadu Uniformed Services Recruitment Board
Madras High Court · (2011) 02 MAD CK 0029
High Courts08 Feb 2011
Unit Trust of India Vs Hill Country Holiday Resorts India Ltd.
Madras High Court · (2011) 163 CompCas 323 : (2011) 3 CompLJ 119
Companies Act, 1956 — Section 292(2), 4AContract Act, 1872 — Section 10, 2, 37General Clauses Act, 1897 — Section 27
High Courts07 Feb 2011Allowed
M. Selvadurai Vs The Director Personnel Block-I, Corporate Office Neyveli Lignite Corporation Limited and Others
Madras High Court · (2011) 129 FLR 342 : (2011) 3 LLJ 747 : (2011) LLR 457
Payment of Gratuity Act, 1972 — Section 14, 4, 7
High Courts07 Feb 2011Allowed
M. Muthu Anand Vs Principal Secretary and Secretary to Government, Home (Transport) Department, Chennai - 9 and Another
Madras High Court · (2011) 6 MLJ 122
Banking Regulation Act, 1949 — Section 45, 6, 7(2)Constitution of India, 1950 — Article 14, 309, 311(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts07 Feb 2011Dismissed
E.S. Neeraja and R.S. Srinivasan Vs Indian Bank, Mylapore Branch, Indian Bank and The Ministry of Finance, Lakshmi Bhavan, Department of Economic Affairs, Govt. of India
Madras High Court · (2011) 02 MAD CK 0477
Constitution of India, 1950 — Article 14, 226
High Courts07 Feb 2011Allowed
Omplas Systems Vs Commissioner of C. Ex.
Madras High Court · (2011) 268 ELT 151
Central Excises and Salt Act, 1944 — Section 11B(2), 11BB
High Courts07 Feb 2011Dismissed
V. Marimuthu Vs The Chairman Tamil Nadu Uniformed Services Recruitment Board
Madras High Court · (2011) 02 MAD CK 0450
High Courts07 Feb 2011Allowed
S. Ramesh Vs Director of School Education and Others
Madras High Court · (2011) 4 MLJ 61
High Courts07 Feb 2011Allowed
Datchinamoorthy Vs Ravichandran Ravichandran Vs Datchinamoorthy
Madras High Court · (2011) 02 MAD CK 0337
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 40, Order 39 Rule 2A
High Courts07 Feb 2011
Vellaikannu Vs The District Collector and The Commissioner Madurai City Municipal Corporation
Madras High Court · (2011) 02 MAD CK 0316
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 92(5)Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 92(1)
High Courts07 Feb 2011
National Insurance Company Ltd. Vs P. Arunachalam and B. Nanthini Devi
Madras High Court · (2011) 02 MAD CK 0287
Penal Code, 1860 (IPC) — Section 279, 337
High Courts07 Feb 2011Allowed
R. Balakrishnan Vs Food Corporation of India and Central Vigilance Commission
Madras High Court · (2011) 02 MAD CK 0221
High Courts07 Feb 2011Dismissed
B. Abinash rep. by Natural Guardian and mother B. Latha Baskar Vs The State of Tamilnadu and The School Games Federation of India
Madras High Court · (2011) 02 MAD CK 0215
High Courts07 Feb 2011Dismissed
The Commissioner of Income Tax-I Vs Zainab Trading Pvt. Ltd.
Madras High Court · (2011) 200 TAXMAN 91
Income Tax Act, 1961 — Section 80IB
High Courts07 Feb 2011
Food World Super Market Ltd. Vs The Assistant Commissioner (CT) and The Appellate Deputy Commissioner, (CT) IV
Madras High Court · (2011) 02 MAD CK 0196
High Courts07 Feb 2011Dismissed
R.M. Partheeban Vs Asst. Director of Survey and Land Records Collectorate, The Tahsildar and Commissioner Municipal Office
Madras High Court · (2011) 02 MAD CK 0166
Constitution of India, 1950 — Article 142, 226