High Courts11 Jan 2011Dismissed
M.M. Forgings Ltd. Vs The Additional Commissioner of Income Tax Company Range-IV
Madras High Court · (2011) 01 MAD CK 0096
Income Tax Act, 1961 — Section 32(1), 80(13), 80(2), 80IA, 80IA(1)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 247 of 253
High Courts11 Jan 2011Dismissed
The Managing Director Metropolitan Transport Corporation Limited Vs K. Suresh
Madras High Court · (2011) 01 MAD CK 0063
High Courts11 Jan 2011Dismissed
M. Jeyasri Vs The Chief Engineer (Distribution), The Superintending Engineer and The Executive Engineer Operation and Maintenance, Tamil Nadu Electricity Board
Madras High Court · (2011) 01 MAD CK 0051
Prevention of Corruption Act, 1988 — Section 12, 13(1)(2), 7Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 7
High Courts10 Jan 2011Dismissed
P.N. Chinnasamy and Others Vs The Assistant Director of Town Panchayat and Others P.N. Chinnasamy, A. Bannari, R. Gunavathi and D. Dhanamani Vs The Director of Town Panchayat, The Assistant Director of Town Panchayat and The Executive Officer, Periyanaickenpalayam Selection Grade Town Panchayat
Madras High Court · (2011) 1 CTC 584
Conduct of Election of Municipal Councillors Rules, 1962 — Rule 12(1)(3)Constitution of India, 1950 — Article 14, 226Rent Control Act, 1950 — Section 7
High Courts10 Jan 2011
M. Jayalakshmi Vs The General Manager, Tamilnadu State Transport Corporation Limited
Madras High Court · (2011) 01 MAD CK 0377
High Courts10 Jan 2011Dismissed
P. Selvaraj and Others Vs The Presiding Officer, Labour Court and The Management
Madras High Court · (2011) 2 LLJ 866
Civil Procedure Code, 1908 (CPC) — Section 11Coking Coal Mines (Nationalisation) Act, 1972 — Section 17Industrial Disputes (Central) Rules, 1957 — Rule 77, 78
High Courts10 Jan 2011Dismissed
Tara, P. Surendramohan, Jeyaraj and Indira Vs Government of Tamil Nadu and Rajasekaran
Madras High Court · (2011) 01 MAD CK 0242
Administrative Tribunals Act, 1985 — Section 28Limitation Act, 1963 — Section 5
High Courts10 Jan 2011
E. Sivanesan Vs Satharia Ahle Sunnath Jamath Mosque, Sathiyavedu
Madras High Court · (2011) 2 LW 79 : (2011) 2 RCR(Rent) 9
Evidence Act, 1872 — Section 116Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 29, 30
High Courts10 Jan 2011Dismissed
V. Thirunavukkarasu, Managing Director Vs Mrs. Shobana, I.A.S.
Madras High Court · (2011) 01 MAD CK 0209
Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 13, 3, 4, 4(1)(2)(5), 5
High Courts10 Jan 2011Allowed
Doraisamy Pillai, Dhanabagiyam and Kandasami Vs Rengsami Pillai and Others
Madras High Court · (2011) 01 MAD CK 0206
High Courts10 Jan 2011Dismissed
M. Kalaimathi Vs Muthuselvi Ravikumar and Others
Madras High Court · (2011) 2 CTC 654
Tamil Nadu Panchayats (Election) Act, 1994 — Section 258Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 122, 123Tamil Nadu Panchayats Act, 1994 — Section 258, 259
High Courts10 Jan 2011Dismissed
D. Issac Vs The Chairman, Tamil Nadu Uniformed Services Recruitment Board, The Director General of Police, The District Collector and A.K. Jain, Chairman, Tamil Nadu Uniformed Services Recruitment Board
Madras High Court · (2011) 01 MAD CK 0200
High Courts10 Jan 2011
V. Palani Vs P. Balasubramaniam
Madras High Court · (2011) 01 MAD CK 0181
Specific Relief Act, 1963 — Section 16
High Courts10 Jan 2011Dismissed
The Commissioner of Income Tax-I Vs Chiranjjeevi Wind Energy Limited
Madras High Court · (2011) 333 ITR 192
Income Tax Act, 1961 — Section 32(A), 80(IB)
High Courts10 Jan 2011Dismissed
The Idol of Sri Bhoologanathaswamy and The Idol of Sri Renganathaswamy, Srirangam Vs N. Kanagasabapathy Pillai and Others
Madras High Court · (2011) 1 LW 852
High Courts10 Jan 2011Dismissed
A. Vrishabados and Another Vs P. Jayachandran and Another
Madras High Court · (2011) 2 CTC 661 : (2011) 3 MLJ 116
Arbitration Act, 1940 — Section 35ACivil Procedure Code, 1908 (CPC) — Section 104(a), 92Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 2011Dismissed
B. Balakrishna Pillai Vs The Bar Council of India and The Bar Council of Tamil Nadu
Madras High Court · (2011) 01 MAD CK 0026
Advocates Act, 1961 — Section 24, 25, 26, 36BCivil Procedure Code, 1908 (CPC) — Section 5Constitution of India, 1950 — Article 19(1), 32
High Courts10 Jan 2011Allowed
National Insurance Company Limited Vs B. Rayappan and R.K. Seenivasan
Madras High Court · (2011) 01 MAD CK 0008
High Courts07 Jan 2011
Smt. R. Sulochana Vs M. Sirajudeen Syed The Trust of the family of Dr. Naseer Ahmed Sayeed Vs Sundaramurthy, Mrs. Bader Sayeed, Waheed Ahmed Sayeed and Hameed Ahmed Sayeed
Madras High Court · (2011) 01 MAD CK 0453
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 58, 151
High Courts07 Jan 2011Dismissed
P. Thilagamani Vs S. Sethuraman
Madras High Court · (2011) 01 MAD CK 0452
Civil Procedure Code, 1908 (CPC) — Section 100