COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 241 of 253

High Courts20 Jan 2011

Lakshmi Pradeep alias Lakshmi Subramanian and Prithiviraj Pradeep Vs The Inspector General of Registration and The Sub-Registrar Lakshmi Pradeep alias Lakshmi Subramanian Vs The Inspector General of Registration, The Assistant Inspector General of Registration and The Sub-Registrar

Madras High Court · (2011) 3 LW 92 : (2011) 4 MLJ 941

Stamp Act, 1899 — Section 62, 62Tamil Nadu District Municipalities Act, 1920 — Section 116A

High Courts20 Jan 2011Dismissed

N. Pushapamala Vs S. Muthusamy

Madras High Court · (2011) 4 RCR(Civil) 728 : (2011) 4 RCR(Criminal) 502

Negotiable Instruments Act, 1881 (NI) — Section 145, 145(1), 145(2)

High Courts20 Jan 2011Dismissed

M.R.S. Motor Service Vs Presiding Officer, Labour Court, Cuddalore and Another

Madras High Court · (2011) 4 LLJ 49

Constitution of India, 1950 — Article 226

High Courts20 Jan 2011

Management, Salem District Co.op. Milk Producer's Union Ltd., Salem Vs Presiding Officer, Labour Court, Salem and Another

Madras High Court · (2011) 3 LLJ 848

High Courts20 Jan 2011Dismissed

Anil Kedia Vs Settlement Commission Of Income Tax and Wealth Tax and Another

Madras High Court · (2012) 250 CTR 322 : (2012) 341 ITR 613

Income Tax Act, 1961 — Section 132, 132(1), 132(1)(c), 132(1)(c)(iii), 132(11)

High Courts20 Jan 2011

C. Manikandan, rep. by his Mother and Natural Guardian C. Nagammal Vs The Director of School, The District Education Officer, The Head Master and D.P. Yesuva Vice President Parents Teacher Association, Government Higher Secondary School

Madras High Court · (2011) 01 MAD CK 0300

High Courts20 Jan 2011

Laxmi Kumar Narottam Goculdas and Late Mr. Ramchoddas Mathradas Goculdas rep. by Suhas Manohar Mehta Power of Attorney Holder Vs The District Revenue Officer (Stamps), The Special Deputy Collector of Stamps, The Deputy Tahsildar (Stamps) and The Sub-Registrar

Madras High Court · (2011) 01 MAD CK 0296

Prevention of Undervaluation of Instruments Rules — Rule 15Registration Act, 1908 — Section 54, 55Stamp Act, 1899 — Section 47A

High Courts20 Jan 2011Dismissed

State of Tamil Nadu Vs Subbulakshmi and Managala Dhanraj Former Deputy Superintendent of Police

Madras High Court · (2011) 4 MLJ 654

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 201, 343, 376, 376(2)

High Courts20 Jan 2011Allowed

Dharma Medical Research and Charitable Trust Vs The Union of India (UOI), Central Council of Indian Medicine and The Tamil Nadu Dr. MGR Medical University

Madras High Court · (2011) 01 MAD CK 0278

Indian Medicine Central Council (Amendment) Act, 2003 — Section 13AIndian Medicine Central Council Act, 1970 — Section 13A, 13C

High Courts20 Jan 2011

Kosan Industries Pvt. Ltd. Vs The District Revenue Officer, The Special Deputy Collector, The Deputy Tahsildar and The Sub-Registrar

Madras High Court · (2011) 01 MAD CK 0269

Registration Act, 1908 — Section 54, 55Stamp Act, 1899 — Section 47A

High Courts20 Jan 2011Dismissed

The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Manjula and Others

Madras High Court · (2011) 01 MAD CK 0265

High Courts20 Jan 2011Allowed

M.R. Sukumaran Vs The Principal Secretary/ Commissioner of Commercial Taxes

Madras High Court · (2011) 01 MAD CK 0261

Prevention of Corruption Act, 1988 — Section 13, 7Tamil Nadu Civil Services Rules — Rule 17

High Courts20 Jan 2011Dismissed

L. Ramachandran Vs The Chairman, Indian Bank and The Assistant General Manager Personnel Department, Indian Bank

Madras High Court · (2011) 01 MAD CK 0258

Bank (Officers) Service Regulations, 1979 — Regulation 19, 19(1), 19(2)Bank Employees Pension Regulations, 1995 — Regulation 11, 12, 13, 2, 22Constitution of India, 1950 — Article 14

High Courts20 Jan 2011

K.C. Kalaikovan Vs The Commissioner, Revenue Administration, The Collector, The Revenue Divisional Officer and The Tahsildar

Madras High Court · (2011) WritLR 575

Evidence Act, 1872 — Section 35

High Courts20 Jan 2011

The State of Tamil Nadu Vs M. Periyasamy

Madras High Court · (2011) 01 MAD CK 0211

High Courts20 Jan 2011Dismissed

The Chairman Chennai Port Trust Rajaji Salai Vs R. Manimuthu and Others

Madras High Court · (2011) 01 MAD CK 0208

High Courts20 Jan 2011Dismissed

Manjunathan and Royal Sundaram Alliance Insurance Company Vs Elizabeth and Others

Madras High Court · (2011) 01 MAD CK 0180

High Courts20 Jan 2011Dismissed

Hamosons Apparels Pvt. Ltd. Vs The Joint Director Employees State Insurance Corporation and The Deputy Director Employees State Insurance Corporation

Madras High Court · (2011) 01 MAD CK 0159

Employees State Insurance (General) Regulations, 1950 — Regulation 31Employees State Insurance Act, 1948 — Section 39(5), 45A, 85B

High Courts20 Jan 2011Dismissed

D. Samson Vs The Secretary to Government Health and Family Welfare Department Fort St. George and The District Medical Officer

Madras High Court · (2011) 01 MAD CK 0157

Industrial Disputes Act, 1947 — Section 11(A)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 18

High Courts20 Jan 2011

S. Sankara Kumarasamy Pandian Vs The District Collector and Others

Madras High Court · (2011) 01 MAD CK 0156

Constitution of India, 1950 — Article 16(1), 16(4), 16(4A)