High Courts02 Feb 2011Dismissed
K. Raheja Development Corporation (KRDC) and K. Raheja Hotels and Estates Pvt Ltd. Vs Ferani Hotels (P) Ltd. and K. Raj Trust
Madras High Court · (2011) 02 MAD CK 0192
Transfer of Property Act, 1882 — Section 105, 5
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 228 of 253
High Courts02 Feb 2011Dismissed
SNP Ventures Private Limited Vs The Revenue Divisional Officer, The Tahsildar and GWL Properties Ltd.
Madras High Court · (2011) 02 MAD CK 0185
Constitution of India, 1950 — Article 226
High Courts02 Feb 2011
Jai Bhawani Traders Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs, (Group-7B) and The Director General of Foreign Tradeand Ex-Officio, Additional Secretary to Government of India, Ministry of Commerce and Industry, Department of Commerce
Madras High Court · (2011) 02 MAD CK 0184
High Courts02 Feb 2011Dismissed
K. Muthukumaraswamy Vs State of Tamil Nadu
Madras High Court · (2011) 02 MAD CK 0183
High Courts02 Feb 2011Dismissed
National Leprosy Medical Employees Union Vs State of Tamilnadu
Madras High Court · (2011) 02 MAD CK 0159
High Courts02 Feb 2011
The United India Insurance Company Limited Vs Ramesh and Periyarselvam
Madras High Court · (2011) 02 MAD CK 0149
High Courts02 Feb 2011
S. Asai Alangaram Vs The Secretary to the Government, Industries Department, The District Collector, The Revenue Divisional Officer and The Assistant Director of Geology and Mining
Madras High Court · (2011) 02 MAD CK 0148
High Courts02 Feb 2011
Isakki Raja Vs The State
Madras High Court · (2011) 02 MAD CK 0143
Penal Code, 1860 (IPC) — Section 201, 312, 376, 417Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts02 Feb 2011Allowed
B. Tharunan Vs The Secretary to Government Education Department and Others
Madras High Court · (2011) 2 CTC 250 : (2011) 3 MLJ 838
Constitution of India, 1950 — Article 21
High Courts02 Feb 2011Dismissed
K. Babu Vs Assistant Director, Khadi and Village Industries Board, Chief Executive Officer, Tamil Nadu Khadi and Village Industries Board and The Secretary, Department of Handlooms, Khadicraft, Textiles and Khadi, Government of Tamil Nadu
Madras High Court · (2011) 02 MAD CK 0130
Constitution of India, 1950 — Article 226Tamil Nadu Khadi and Village Board Service Regulations — Regulation 34
High Courts02 Feb 2011Allowed
The Management, Tamil Nadu State Transport Corporation Vs The Presiding Officer, Labour Court and G. Gomathy
Madras High Court · (2011) 4 LLJ 493
Industrial Disputes Act, 1947 — Section 11A, 33Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts02 Feb 2011Dismissed
V.K. Amalraj Vs Inspector General (Registrations), The Appellate Authority, Government of Tamil Nadu and Others
Madras High Court · (2011) 02 MAD CK 0089
Registration Act, 1908 — Section 34, 35, 36, 37, 38Registration Rules, 1908 — Rule 55
High Courts02 Feb 2011
Royal Sundaram Alliance Insurance Vs S. Chitra and Others
Madras High Court · (2011) 02 MAD CK 0075
High Courts02 Feb 2011Dismissed
Muruganantham Vs The State Human Rights Commission Tamilnadu, The Secretary to the Government, The Superintendent of Police and K. Kumar
Madras High Court · (2011) 02 MAD CK 0070
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 21, 226, 32Madras City Police Act, 1888 — Section 36(2), 75
High Courts02 Feb 2011
Palanisamy @ Senapathi Gounder, Rukkumani and Raju @ Raja Vs Shanmugam and The United India Insurance Company Ltd.
Madras High Court · (2011) 02 MAD CK 0067
High Courts01 Feb 2011
Shri Nadeem Gubitra Vs The Commissioner of Customs, The Additional Director General and The Assistant Director
Madras High Court · (2011) 02 MAD CK 0527
Customs Act, 1962 — Section 114, 128, 28
High Courts01 Feb 2011Dismissed
Commissioner of Income Tax-I Vs D. Rathinam
Madras High Court · (2011) 241 CTR 476 : (2011) 335 ITR 101 : (2011) 197 TAXMAN 486
Income Tax Act, 1961 — Section 194C, 194I, 40, 44A, 44AD
High Courts01 Feb 2011Allowed
Marathon Electric Pvt. Ltd. Vs Devie and Co. and Others
Madras High Court · (2011) 02 MAD CK 0472
High Courts01 Feb 2011Allowed
Dinesh @ Syed Mohamed Sheik Sikkandar, Jabar and Yasmin Vs S. Jareena Begum
Madras High Court · (2011) 2 CTC 160 : (2011) 8 RCR(Criminal) 2846
Guardians and Wards Act, 1890 — Section 17, 17(3), 25, 26, 47Penal Code, 1860 (IPC) — Section 102(1)(a), 304, 304(B), 498A
High Courts01 Feb 2011
Natarajan and Others Vs Ellika Vengaiya, The Superintendent of Police and The District Collector
Madras High Court · (2011) 02 MAD CK 0437