COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 234 of 253

High Courts28 Jan 2011Dismissed

The Correspondent, St. Joseph's High School Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 01 MAD CK 0001

Constitution of India, 1950 — Article 143, 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19, 20, 20(3)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(6)

High Courts27 Jan 2011Dismissed

D. Dinakar Vs The Revenue Divisional Officer (Stamp) and The Sub-Registrar

Madras High Court · (2011) 01 MAD CK 0431

Registration Act, 1908 — Section 52, 54, 55, 59, 60Stamp Act, 1899 — Section 47ATamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 4

High Courts27 Jan 2011Allowed

T. Balakrishnan Vs The State of Tamil Nadu

Madras High Court · (2011) 01 MAD CK 0429

High Courts27 Jan 2011Allowed

M. Saddiq Basha Vs The State of Tamil Nadu

Madras High Court · (2011) 01 MAD CK 0424

High Courts27 Jan 2011

Ramasamy Vs G.P. Mahendran, Navaratis India Ltd. and The Oriental Insurance Co. Ltd.

Madras High Court · (2011) 01 MAD CK 0422

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

High Courts27 Jan 2011Dismissed

Thangavel Vs State

Madras High Court · (2011) 01 MAD CK 0415

Penal Code, 1860 (IPC) — Section 406, 477A

High Courts27 Jan 2011Allowed

Venkateswara Industries Vs State of Tamil Nadu

Madras High Court · (2011) 46 VST 453

High Courts27 Jan 2011Allowed

The Management, Cumbum Urban Co-operativeSociety Vs The Presiding Officer, Labour Court and M. Dhinakaran

Madras High Court · (2011) 4 LLJ 557

Industrial Disputes Act, 1947 — Section 11A, 17B, 2A(2)

High Courts27 Jan 2011Dismissed

Manikandan Vs Nadan @ Gnanamuthu and Others

Madras High Court · (2011) 6 MLJ 920

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151

High Courts27 Jan 2011Allowed

Karuppaiya Muthuraja Vs V. Karuppaiya Muthuraja and Perumal Muthuraja

Madras High Court · (2011) 3 CTC 446 : (2011) 2 LW 345

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Limitation Act, 1963 — Article 135, 15(1)

High Courts27 Jan 2011

K.P. Navaneetha Krishnan Vs Dr. C. Gopalakrishnan and Others

Madras High Court · (2011) 3 CTC 294 : (2011) 3 MLJ 123

High Courts27 Jan 2011Allowed

Diamond Traders Vs State of Tamil Nadu Union Trading Company Vs State of Tamil Nadu

Madras High Court · (2011) 45 VST 51

Tamil Nadu General Sales Tax Act, 1959 — Section 28A, 28A(3)

High Courts27 Jan 2011

B.M. Rama Murthy Vs The Sub Collector

Madras High Court · (2011) 01 MAD CK 0310

High Courts27 Jan 2011

Sri Rama Poly Bags Vs The Superintending Engineer, Thoothukudi Electricity Distribution, The Executive Engineer Distribution and Assistant Engineer/Junior Engineer Grade I

Madras High Court · (2011) 01 MAD CK 0302

Tamil Nadu Electricity Board Rules — Rule 11

High Courts27 Jan 2011Allowed

S. Velmail, Extension Officer (Administration) Vs The District Collector, Tuticorin District and Others

Madras High Court · (2011) 7 MLJ 684

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 36

High Courts27 Jan 2011Dismissed

Mrs. Balammal, Mrs. L. Vijaya and Mrs. P. Shanthi Vs Mrs. Muthiyar Begum and Mr. M.A. Latheef

Madras High Court · (2011) 01 MAD CK 0288

Transfer of Property Act, 1882 — Section 106, 111, 116

High Courts27 Jan 2011Dismissed

Tiruchirappalli City Co-operative Bank Ltd. Vs M. Joseph Chandran

Madras High Court · (2011) 01 MAD CK 0275

Civil Procedure Code, 1908 (CPC) — Section 100, 9Tamil Nadu Co-operative Societies Act, 1983 — Section 87, 90

High Courts27 Jan 2011

Pushpal Vs Selvarasu and Jayasheela, A.V. Shivasubramaniam and K. Balasubramaniam

Madras High Court · (2011) 01 MAD CK 0244

High Courts27 Jan 2011Allowed

S. Shanthi Vs Sub-Registrar

Madras High Court · (2011) 01 MAD CK 0238

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 35, 58, 59, 60, 61

High Courts27 Jan 2011

Tamil Nadu State Transport Corporation (Salem Division-i) Ltd. Vs The Presiding Officer, Labour Court, and Others

Madras High Court · (2011) 3 LLJ 279