High Courts25 Jan 2011Allowed
Oriental Insurance Company Ltd. Vs Refideen @ Ravideen, M. Selvam and V. Ganesan
Madras High Court · (2011) 01 MAD CK 0390
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 236 of 253
High Courts25 Jan 2011Dismissed
S. Gnanasekaran Vs Archeological Survey of India
Madras High Court · (2011) 2 CTC 391
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 13, 14, 16, 19, 2Land Acquisition Act, 1894 — Section 4, 6
High Courts25 Jan 2011Dismissed
B. Ayyalu Chettiar, Kuppammal and Ramakrishnan Vs D. Udayakumar
Madras High Court · (2011) 01 MAD CK 0342
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
High Courts25 Jan 2011Dismissed
Mrs. Shashi Devi Dhanuka Vs The Chief Manager, Power Grid Corporation of India (PGCIL) and Others
Madras High Court · (2011) 01 MAD CK 0304
High Courts25 Jan 2011Allowed
S.M. Deenadayalan Vs Union of India (UOI) and Others
Madras High Court · (2011) 01 MAD CK 0281
High Courts25 Jan 2011
Southern Railway Employees Congress Union Vs The Divisional Railway Manager Southern Railway and The Additional Divisional Railway Manager
Madras High Court · (2011) 01 MAD CK 0245
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts25 Jan 2011
T. Abdul Wahid and Co. and Others Vs The State of Tamil Nadu, Union of India (UOI) and Others
Madras High Court · (2011) 39 VST 12
Constitution of India, 1950 — Article 14, 19(1), 245, 265Finance Act, 1994 — Section 65(105), 66AFinance Act, 2006 — Section 66A
High Courts25 Jan 2011
Tamil Nadu State Apex Co-op. Bank Employees Union Vs The Registrar of Trade Unions/Deputy Commissioner of Labour, Commissioner of Labour and P. Kannabiran General Secretary Tamil Nadu State Co-op. Bank Staff Union
Madras High Court · (2011) 01 MAD CK 0218
Trade Unions Act, 1926 — Section 10, 6, 9A
High Courts25 Jan 2011
Texworth International Vs Commissioner of Customs and Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 01 MAD CK 0139
High Courts25 Jan 2011Allowed
S. Mohamed Mohideen The Director General, ESI Corporation Vs The Registrar and Others
Madras High Court · (2011) 01 MAD CK 0108
High Courts25 Jan 2011Dismissed
K. 6636 - Paruvai Primary Agricultural Co-operative Bank Vs The Deputy Registrar of Co-operative Societies and M. Lourthuswamy
Madras High Court · (2011) 01 MAD CK 0105
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts25 Jan 2011
S. Ramakrishnan Rao and S. Gopalakrishna Rao Vs B. Chandrakantha and M. Krishnakumari
Madras High Court · (2011) 01 MAD CK 0102
High Courts25 Jan 2011
V. Saravanan Vs Union of India (UOI) and Smt. Shanthi J. Rajan Babu, S. Priya and B. Ramya Vs Union of India and The Project Director J. Rajan Babu Vs Union of India and Others
Madras High Court · (2011) 01 MAD CK 0098
National Highways Act, 1956 — Section 3A, 3B, 3C, 3D, 3E
High Courts25 Jan 2011Dismissed
M.B and Company Ltd. since amalgamated with Matheson Bosanquet Enterprises Ltd. Vs The Assistant Commissioner of Income Tax
Madras High Court · (2011) 337 ITR 29 : (2011) 198 TAXMAN 168
Income Tax Act, 1961 — Section 148, 55(2)
High Courts25 Jan 2011Allowed
J. Christiyana Bhagyavathi Vs The Commissioner of Labour, The Chief Inspector of Factories and The Inspector of Factories
Madras High Court · (2011) 01 MAD CK 0079
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 26
High Courts25 Jan 2011Allowed
Mariyammal, Mareeswari, Madhavan and Muneeswari Vs S. Mariyappan (deceased) (Irulayee Ammal, Jayalakshmi Vellaithai (deceased), Ramalakshmi, Govindammal, Mallika, Jayalakshmi, Santhi, Sureshkumar, K. Madasami and M. Mariyappan)
Madras High Court · (2011) 01 MAD CK 0075
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, 151Limitation Act, 1963 — Section 5
High Courts25 Jan 2011Allowed
Ramachandran Vs The District Revenue Officer and Rajendran
Madras High Court · (2011) 01 MAD CK 0041
High Courts25 Jan 2011Allowed
The Commissioner Tamil Nadu Raffle Government of Tamil Nadu Vs S. Rani
Madras High Court · (2011) 01 MAD CK 0040
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts25 Jan 2011Dismissed
The Managing Director, Metropolitan Transport Corporation Ltd. Vs Meenakshiammal and Others
Madras High Court · (2011) 01 MAD CK 0029
High Courts24 Jan 2011Dismissed
B.M. Purnachandran Vs The Secretary to Government, Government of Tamil Nadu, The Tamil Nadu Housing Board and Tamil Nadu Housing Board Scheme and Urban Development Department, The Chennai Metro Rail Limited and Project Implementation Officer
Madras High Court · (2011) 01 MAD CK 0467
Constitution of India, 1950 — Article 141, 144Land Acquisition Act, 1894 — Section 2, 4, 48, 6