High Courts18 Jan 2011Allowed
V. Kantha Selvi Vs The State of Tamil Nadu and The Principal, K.M. B.Ed., College
Madras High Court · (2011) 01 MAD CK 0335
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 244 of 253
High Courts18 Jan 2011Dismissed
The Secretary to Government, Finance (Pension) Department and The Treasury Officer Vs M. Annalakshmi
Madras High Court · (2011) 01 MAD CK 0329
High Courts18 Jan 2011Dismissed
The Special Officer, State Boodhan Board Vs Smt. Vellayammal and The Special Tahsildar (Land Acquisition)
Madras High Court · (2011) 5 MLJ 755 : (2011) 8 RCR(Civil) 1449
Land Acquisition Act, 1894 — Section 11, 30, 54
High Courts18 Jan 2011Dismissed
The Secretary to Government, Transport (RW) Department, Deputy Secretary to Government, Transport Department, The Director of Treasuries and Accounts and The State Express Transport Corporation Ltd. Vs M. Palani
Madras High Court · (2011) 01 MAD CK 0286
Tamil Nadu Pension Rules, 1978 — Rule 11(2), 43(3)
High Courts18 Jan 2011Allowed
A. Gnanaselvan and A. Vedanandam Vs The State of Tamil Nadu
Madras High Court · (2011) 01 MAD CK 0284
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts18 Jan 2011Allowed
Dr. Vinitha Ponnukutty Vs The Controller of Patents and Designs and The Secretary to Government of India Ministry of Industry and Commerce Union of India (UOI)
Madras High Court · (2011) 46 PTC 86
Constitution of India, 1950 — Article 226Patents Act, 1970 — Section 12(2)
High Courts18 Jan 2011Allowed
Kamalambal Vs The Special Tahsildar
Madras High Court · (2011) 01 MAD CK 0196
Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 54
High Courts18 Jan 2011Allowed
T. Rajalakshmi and C. Gunabushani Vs Director of Elementary Education, District Elementary Education Officer, Assistant Elementary Education Officer and Ramalinga Mission Middle School
Madras High Court · (2011) 01 MAD CK 0186
High Courts18 Jan 2011
G.A. Nasiruddin Khan and Others Vs Chennai Metropolitan Development Authority, Corporation of Chennai and The Tamil Nadu Housing Board
Madras High Court · (2011) 01 MAD CK 0174
High Courts18 Jan 2011Dismissed
M. Inayadulla Vs P. Palanisamy and P. Priyadharshini @ Nithya Devi, rep. by Court Guardian Advocate Selvi N. Kalaiselvi
Madras High Court · (2011) 01 MAD CK 0126
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 22, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9Specific Relief Act, 1963 — Section 16, 20
High Courts18 Jan 2011
V. Varadharajan Vs The Board of Directors, The Chairman cum Managing Director and The Regional Manager All of Tamil Nadu Civil Supplies Corporation Salem Region
Madras High Court · (2011) 01 MAD CK 0125
High Courts18 Jan 2011Dismissed
The Special Tahsildar and Land Acquisition Officer (L.A.), Salem-Karur Broad Gauge Vs Mallan and The Deputy Chief Engineer (Construction), Salem-Karur Broad Gauge Railway Line Project
Madras High Court · (2011) 3 MLJ 138
Land Acquisition Act, 1894 — Section 23, 54
High Courts18 Jan 2011Allowed
The Supreme Industries Limited Vs The Assistant Commissioner of Central Excise Puducherry Division No. 14
Madras High Court · (2011) 01 MAD CK 0111
Central Excise Rules, 1944 — Rule 173LCentral Excises and Salt Act, 1944 — Section 11B
High Courts18 Jan 2011Dismissed
C. Subramanian Vs N. Chocklingam Asari and Annamalai
Madras High Court · (2011) 2 CTC 401 : (2011) 113 RD 314
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 64, 64(2)Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 53
High Courts18 Jan 2011
B. Prabhakaran Vs The Managing Director, The General Manager, Tamil Nadu State Transport Corporation (Salem) Ltd. and The Director, Medical cum Rural Welfare Scheme
Madras High Court · (2011) 01 MAD CK 0020
High Courts18 Jan 2011
Kandhasamy Vs The Revenue Divisional Officer
Madras High Court · (2011) 01 MAD CK 0016
High Courts18 Jan 2011Dismissed
United India Insurance Co. Ltd. Vs N. Sivappan, Menaga and Kutty @ Annadurai
Madras High Court · (2011) 01 MAD CK 0010
Insurance Act, 1938 — Section 2, 94, 96
High Courts12 Jan 2011
The Proprietor, Sulaimaniya Bone Mill Vs Tamil Nadu Pollution Control Board
Madras High Court · (2011) 01 MAD CK 0464
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 21(1), 25(7), 31(A)
High Courts12 Jan 2011Dismissed
National Insurance Company Limited Vs K. Obaiah and Others
Madras High Court · (2011) 01 MAD CK 0438
High Courts12 Jan 2011Dismissed
The Divisional Railway Manager Vs Presiding Officer and Rambabu Kamath
Madras High Court · (2011) 01 MAD CK 0437
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 2ARailway Servants (Discipline and Appeal) Rules, 1968 — Rule 9