High Courts28 Jan 2011Dismissed
J. Kannan and M. Santhoshkumar Vs The Secretary to Government, Forest and Environment Department and Others
Madras High Court · (2011) 01 MAD CK 0371
Prevention of Corruption Act, 1988 — Section 14, 15, 19, 3
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 232 of 253
High Courts28 Jan 2011Dismissed
The Management, S.P.(Spl) 30. Srivilliputhur Primary Agricultural Co-operative Credit Society Ltd. Vs The Appellate Authority,under the Tamil Nadu Payment of Subsistence Allowance Act, The Authority under the Tamil Nadu Payment of Subsistence Allowance Act,(The Assistant Commissioner of Labour) and R. Perumal
Madras High Court · (2011) 01 MAD CK 0370
Tamil Nadu Payment of Subsistence Allowance Rules, 1981 — Rule 5A
High Courts28 Jan 2011Allowed
The Managing Director, Aranthangai Chemicals (P) Ltd. Vs T.R. Ravi, The Public Information Officer, Tamil Nadu Pollution Control Board and The Presiding Officer, District Consumer Disputes Redressal Forum
Madras High Court · (2011) 01 MAD CK 0367
Consumer Protection Act, 1986 — Section 13, 13(2)Right to Information Act, 2005 — Section 19, 23
High Courts28 Jan 2011Dismissed
Gurusamy, Pachamalai and Pandiammal Vs The Special Commissioner and Commissioner of Land Administration, The District Revenue Officer, Madurai Collectorate, The Revenue Divisional Officer, Madurai Collectorate and The Tahsildar
Madras High Court · (2011) 01 MAD CK 0365
High Courts28 Jan 2011Allowed
A. Mohammed Shaffi Vs The Joint Director (Aided School) and Appellate Authority,Tamilnadu Elementary Education, The District Elementary Education Officer, P. Maria Misria and A.M. Mannan Mohamed
Madras High Court · (2011) 01 MAD CK 0360
Private Schools Rules — Rule 13Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18, 5, 53, 53A, 53A
High Courts28 Jan 2011Dismissed
KVK Educational Development Trust Vs The Registrar, Tamilnadu Teacher Education University
Madras High Court · (2011) 01 MAD CK 0359
High Courts28 Jan 2011Dismissed
R. Thangapandian Vs Commissioner of Hindu Religious and Charitable Endowment Board and Another
Madras High Court · (2011) 3 MLJ 112
Constitution of India, 1950 — Article 14, 15(4), 16(4), 21, 335Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 116(2)Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964 — Rule 3, 4, 5, 6
High Courts28 Jan 2011Dismissed
M. Karuppiah Vs The Revenue Divisional Officer, The Tahsildar, A/m. Kailasanadar Nidya Kalyani Devasthanam, Sri Muthumariamman Koil, Keeranipatty and S. Ramiah Pillai
Madras High Court · (2011) 01 MAD CK 0350
Constitution of India, 1950 — Article 14, 21, 25, 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 63, 63(C)
High Courts28 Jan 2011Dismissed
M. Ramanathan, The Manager (Correspondent/Secretary) Saraswathi Vidhyasala Nursery School Vs The District Elementary Educational Officer and The Chief Educational Officer
Madras High Court · (2011) 01 MAD CK 0349
High Courts28 Jan 2011Dismissed
Goodwill Team Paper Limited Vs Customs and Central Excise Settlement Commission, Additional Bench, Ministry of Finance Government of India and Others P. Rajendran Vs The Superintendent of Central Excise
Madras High Court · (2011) 01 MAD CK 0340
Central Excise Rules, 1944 — Rule 25Central Excises and Salt Act, 1944 — Section 11A(1), 11AB, 11AC, 31, 32
High Courts28 Jan 2011Dismissed
B.C. Hariharan Vs The Joint Commissioner of Customs and The Commissioner of Customs and Central Excise
Madras High Court · (2011) 267 ELT 595
Customs Act, 1962 — Section 110(1A), 112, 48Foreign Trade (Development and Regulation) Act, 1992 — Section 3(3)
High Courts28 Jan 2011Dismissed
Syed Julbi Vs The Commissioner of Customs, The Joint Commissioner of Customs, Customs Division, The Joint Secretary, Ministry of Finance, Department of Revenue and The Assistant Commissioner, Office of the Commissioner of Customs
Madras High Court · (2011) 01 MAD CK 0338
Customs Act, 1962 — Section 110, 110(1A), 110(1B), 124, 125
High Courts28 Jan 2011Dismissed
The Chairman Austin Memorial Charitable and Educational Trust Vs The Union of India (UOI) and Others
Madras High Court · (2011) 01 MAD CK 0334
High Courts28 Jan 2011Allowed
S. Mookiah Vs The District Elementary Educational Officer, The Secretary, Edward Memorial Middle School and K. Jeyaraman
Madras High Court · (2011) 01 MAD CK 0318
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 11, 14, 15, 17(3), 22(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 12, 12(3A), 12(4), 12(5), 8(3)
High Courts28 Jan 2011Dismissed
Kulanchi Ammal and Kannappan Vs Jaishankar rep. by mother and guardian Senthamilselvi
Madras High Court · (2011) 01 MAD CK 0314
Succession Act, 1925 — Section 63
High Courts28 Jan 2011Allowed
State of Tamil Nadu Vs T.R. Mohan Gowder
Madras High Court · (2011) 01 MAD CK 0312
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38A
High Courts28 Jan 2011Dismissed
Kodaikanal Varthagarhal Sangam (Kodaikanal Traders Society) Vs The State of Tamil Nadu
Madras High Court · (2011) 01 MAD CK 0299
Constitution of India, 1950 — Article 14, 19
High Courts28 Jan 2011Dismissed
Ayira Vysia Educational Welfare Advisory Board Vs The Inspector General of Registration, The District Registrar (Administration) and Jayakumar
Madras High Court · (2011) 01 MAD CK 0297
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15, 5, 53, 53A
High Courts28 Jan 2011Dismissed
T. Narayani Ammal Vs The State Transport Appellate Tribunal, The Regional Transport Authority and K. Marappan
Madras High Court · (2011) 01 MAD CK 0295
High Courts28 Jan 2011
The Executive Officer/Joint Commissioner Vs The Registrar, Employees Provident Fund Appellate Tribunal, (Ministry of Labour and Employment, Government of India) and The Regional Provident Fund Commissioner
Madras High Court · (2011) 01 MAD CK 0276
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 7A, 7ITamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 16(1)