High Courts04 Feb 2011
S. Raghunathan, A. Venkatesan, A.K. Rajadurai and S. Chidambaram Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 02 MAD CK 0220
Tamil Nadu Public Service Commission Procedure Rules, 1955 — Regulation 16
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 225 of 253
High Courts04 Feb 2011Allowed
A. Kajendran Vs The presiding Officer, Central Govt. Industrial Tribunal, Cum Labour Court and The General Manager Heavy Vehicles Factory
Madras High Court · (2011) LLR 438
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 13B
High Courts04 Feb 2011Allowed
V. Lakshmi Vs Government of Tamil Nadu and Others
Madras High Court · (2011) 3 CTC 404 : (2011) 1 LW(Cri) 279
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 170, 173(1), 173(2), 173(8)Penal Code, 1860 (IPC) — Section 158, 165A, 376, 376A, 376B
High Courts04 Feb 2011Dismissed
P. Mari Vs The Government of Tamil Nadu and The State Transport Authority, Ezhilagam K. Viswanathan Vs The Regional Transport Authority and The State Transport Authority, Ezhilagam
Madras High Court · (2011) 02 MAD CK 0151
Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 100, 102, 43A, 44(3), 47
High Courts04 Feb 2011Allowed
S. Murugesan Vs The Commissioner, Department of Geology and Mines, Guindy and Others
Madras High Court · (2011) 02 MAD CK 0133
High Courts04 Feb 2011
Hari CFS, SEC CFS A Division of SEC Services Ltd. and St. John ICD, A Division of St. John Freight Systems Limited Vs Union of India (UOI)
Madras High Court · (2011) 267 ELT 319
Constitution of India, 1950 — Article 14, 265Customs Act, 1962 — Section 12, 141(2), 45, 8Customs Areas Regulations, 2009 — Regulation 3
High Courts04 Feb 2011Allowed
G. Seethadevi Vs R. Govindaraj, G. Mohan Kumar and V. Bhaskaran
Madras High Court · (2011) 1 LW 925 : (2011) 6 MLJ 399
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 40
High Courts03 Feb 2011Dismissed
K. Ayisha Begum Vs The Secretary to the Government of Tamil Nadu Home (Cinema. 2) Department and Others
Madras High Court · (2011) 6 MLJ 38
Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 103(2)
High Courts03 Feb 2011Dismissed
Jayarama Kounder (died), Dhananyaja Kounder and Kamalammal Vs Ganesan and Others
Madras High Court · (2011) 02 MAD CK 0521
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts03 Feb 2011
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Y. Sagunthala and Others
Madras High Court · (2011) 02 MAD CK 0516
High Courts03 Feb 2011Allowed
Dr. G.M. Venkatakumar Vs Director of Public Health and Preventive Medicine and Secretary to Government of Tamilnadu Health and Family Welfare
Madras High Court · (2011) 02 MAD CK 0495
Constitution of India, 1950 — Article 311(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts03 Feb 2011
C.G. Jayaraman and The South Indian Bank Ltd. Vs C. Gangadharan
Madras High Court · (2011) 2 CTC 642 : (2011) 2 LW 367
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Contract Act, 1872 — Section 73, 74
High Courts03 Feb 2011
R. Suryanarayanan Vs Smt. Kodai Nayagi and Smt. S. Jayalakshmi
Madras High Court · (2011) 02 MAD CK 0484
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 52
High Courts03 Feb 2011Allowed
K.V. Rajendran @ V. Raja Vs P.A. Parameeswaran
Madras High Court · (2011) 02 MAD CK 0461
High Courts03 Feb 2011Dismissed
S.K. Manickam Vs Pragadeesan and Divyasree rep. by their and natural guardian Smt. Sambunayagi
Madras High Court · (2011) 02 MAD CK 0460
High Courts03 Feb 2011Allowed
Mrs. Baby Saroja Vs State
Madras High Court · (2011) 02 MAD CK 0458
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101Prevention of Corruption Act, 1988 — Section 13(1)(2), 20(1), 7
High Courts03 Feb 2011
Vimala Glory Bai Vs The Superintendent of Police and The Inspector of Police, Eraniel Police Station
Madras High Court · (2011) 02 MAD CK 0454
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 294B, 302, 307, 323, 341
High Courts03 Feb 2011Dismissed
Mohammed Omar Vs The Chairperson, The Appellate Tribunal for Foreign Exchange and The Deputy Director, Directorate of Enforcement, Ministry of Finance
Madras High Court · (2011) 02 MAD CK 0413
Foreign Exchange Regulation Act, 1973 — Section 54
High Courts03 Feb 2011Dismissed
Sharp Tools, (Pump Division) Vs The Asst. Commissioner (EPCG), The Commissioner of Customs (Export), The Chief Manager, State Bank of India, Industrial Finance Branch and The Joint Director of Foreign Trade, Ministry of Commerce, Union of India (UOI)
Madras High Court · (2011) 02 MAD CK 0382
High Courts03 Feb 2011Allowed
S. Mohandoss Vs The Director, Local Fund Audit and The Commissioner,Kovilpatti Municipality
Madras High Court · (2011) 5 MLJ 741
Contract Act, 1872 — Section 72