High Courts12 Jan 2011
State of Tamil Nadu Vs Baldev Steels Pvt. Ltd.
Madras High Court · (2012) 47 VST 51
Tamil Nadu General Sales Tax Act, 1959 — Section 10, 12(3)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 245 of 253
High Courts12 Jan 2011Dismissed
State of Tamil Nadu Vs Sri Ram Packages
Madras High Court · (2012) 47 VST 59
Tamil Nadu General Sales Tax Act, 1959 — Section 12(1), 12(2), 12(3), 16(2), 5(3)
High Courts12 Jan 2011Dismissed
P. Suganthi Vs The District Collector cum Inspector of Panchayats and The Block Development Officer (Village Panchayats)
Madras High Court · (2011) 2 CTC 381
Tamil Nadu Panchayats Act, 1994 — Section 188(3), 203, 205
High Courts12 Jan 2011Allowed
M. Muthuramalingam Vs The Principal Secretary, Commissioner of Revenue Administration, The District Collector and The Revenue Divisional Officer
Madras High Court · (2011) 01 MAD CK 0306
Arms Act, 1959 — Section 13, 13(2), 13(2A), 13(3), 14Penal Code, 1860 (IPC) — Section 147, 323, 341, 355
High Courts12 Jan 2011Dismissed
Puducherry Elite Distilleries Vs The Secretary Government of Puducherry Industrial Department Secretariat, The Director of Industries and Commerce and Government of Puducherry and The Deputy Commissioner (Excise)
Madras High Court · (2011) 01 MAD CK 0222
High Courts12 Jan 2011
K. Mallika Vs The Revenue Divisional Officer and The Assistant Director of Mines
Madras High Court · (2011) 01 MAD CK 0213
High Courts12 Jan 2011
The Land Acquisition Special Officer, (Sub Collector) Vs G. Periyannan Venkatesan Vs Kamatchi and The Land Acquisition Special Officer, (Sub Collector)
Madras High Court · (2011) 01 MAD CK 0212
Land Acquisition Act, 1894 — Section 18, 23, 4, 54
High Courts12 Jan 2011
Chandrika Digiclick Zone Vs The Assistant Commissioner (CT) and The Joint Commissioner (CT), Chennai (Central) Division
Madras High Court · (2011) 44 VST 93
Tamil Nadu Value Added Tax Act, 2006 — Section 54
High Courts12 Jan 2011
M. Vijayalakshmi Vs T. Shanmugam and N.E. Soundarajan
Madras High Court · AIR 2011 Mad 88 : (2011) 8 RCR(Civil) 2474
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, 100Specific Relief Act, 1963 — Section 41
High Courts12 Jan 2011Dismissed
D.S. Bhatt Vs The District Collector, The Tahsildar and The Forest Ranger
Madras High Court · (2011) 01 MAD CK 0194
Constitution of India, 1950 — Article 226
High Courts12 Jan 2011Dismissed
A and F Overseas Trade Limited Vs Regional Director, Employees' State Insurance Corporation and Recovery Officer, Employees' State Insurance Corporation
Madras High Court · (2011) 162 CompCas 293 : (2011) 129 FLR 479 : (2011) LLR 451
Companies Act, 1956 — Section 2, 529(A)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11(2)Employees State Insurance Act, 1948 — Section 75
High Courts12 Jan 2011Dismissed
M.M. Rubber Company Ltd. Vs The Deputy Director and The Recovery Officer, Employees State Insurance Corporation
Madras High Court · (2011) 163 CompCas 269 : (2011) 129 FLR 468 : (2011) 3 LLJ 322 : (2011) LLR 454
Employees State Insurance Act, 1948 — Section 39(5), 45(A), 45(B), 75, 75(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts12 Jan 2011
Tamil Nadu Advocates Association Vs The Bar Council of Tamil Nadu and Pondicherry and The Bar Council of India
Madras High Court · (2011) 3 RCR(Civil) 296
Advocates Act, 1961 — Section 8, 8(A)Bar Council of India Rules, 1975 — Rule 42
High Courts12 Jan 2011Allowed
T.R. Iswaran Vs State of Tamil Nadu and Others
Madras High Court · (2011) 01 MAD CK 0148
High Courts12 Jan 2011
G. Ganesan and Others Vs P. Sundari, R. Varalakshmi and M. Kasthuri
Madras High Court · (2011) 2 CTC 435 : (2011) 1 LW 639 : (2011) 4 MLJ 98 : (2011) 6 RCR(Civil) 2082
Original Side Rules — Order 25 Rule 55Succession Act, 1925 — Section 211, 213, 213(1), 336, 57
High Courts12 Jan 2011
Noyyal Common Effluent Treatment Company Ltd. Vs The Assistant Commissioner (CT) Tirupur Central I Assessment Circle
Madras High Court · (2011) 01 MAD CK 0140
High Courts12 Jan 2011Dismissed
V. Krishnamoorthy Vs Balakrishnan V. Ramamoorthy
Madras High Court · (2011) 2 LW 45
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 97(2), Order 21 Rule 98Constitution of India, 1950 — Article 227
High Courts12 Jan 2011
Sree Rajendra Textiles Vs The Deputy Commissioner of Customs
Madras High Court · (2011) 01 MAD CK 0137
High Courts12 Jan 2011Dismissed
The Tamil Nadu Public Service Commission Vs The Tamil Nadu Information Commission and Union of India (UOI)
Madras High Court · (2011) 1 CTC 641 : (2011) 2 JCR 561 : (2011) 3 RCR(Civil) 296
Right to Information Act, 2005 — Section 19(3), 6, 8(1), 8(3)
High Courts12 Jan 2011
V.L. Dhandapani Vs Revathy Ramachandran and Others
Madras High Court · (2011) 2 CTC 366
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 142, 146, 47Transfer of Property Act, 1882 — Section 52