High Courts05 Jan 2011Dismissed
M. Esakki Ammal Vs G. Lakshmi Ammal
Madras High Court · (2011) 01 MAD CK 0256
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 42 Rule 1Transfer of Property Act, 1882 — Section 126
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 251 of 253
High Courts05 Jan 2011Allowed
C. Ashokkumar, Vice President, Mannor Village Panchayat Vs The District Collector/ Inspector of Panchayats, The Assistant Director (Panchayats), The Block Development Officer (Village Panchayat), Thoppampatty Panchayat Union and The President/Executive Officer, Mannor Village Panchayat
Madras High Court · (2011) 01 MAD CK 0229
Tamil Nadu Panchayats Act, 1994 — Section 188(3), 203, 206
High Courts05 Jan 2011
Dr. S. Floret Vs Dr. C. Mohan Reddy
Madras High Court · (2011) 01 MAD CK 0179
Limitation Act, 1963 — Section 29(2), 5
High Courts05 Jan 2011Allowed
S.M. Jaffar Mohideen and Others Vs E. Fathima, E. Mohideen and E. Mohammed Rafee
Madras High Court · (2011) 1 CTC 276 : (2011) 4 MLJ 70
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 18, 22, 24, 29, 3Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23, 25
High Courts05 Jan 2011
K.B. Tulasidoss Vs Tamil Nadu Electricity Board
Madras High Court · (2011) 01 MAD CK 0165
High Courts05 Jan 2011Dismissed
Mrs. Anitha Ranga Vs The Inspector General of Registration
Madras High Court · (2011) 01 MAD CK 0163
Stamp Act, 1899 — Section 47A
High Courts05 Jan 2011
Container Tea and Commodities Vs Commissioner of Service Tax
Madras High Court · (2011) 22 STR 3
Finance Act, 1994 — Section 65, 66
High Courts05 Jan 2011
The Management, Tamil Nadu Government Transport Corporation Vs The Presiding Officer, Labour Court, A.Gopalakrishnan and Nagarajan
Madras High Court · (2011) 01 MAD CK 0109
Industrial Disputes Act, 1947 — Section 11(A), 33(2)
High Courts05 Jan 2011Allowed
The Forum of Minority Institutions and Associations Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 1 CTC 162 : (2011) 2 MLJ 641
Constitution of India, 1950 — Article 12, 143(1), 19, 25, 26University Grants Commission Act, 1956 — Section 12, 13, 14, 2, 26
High Courts05 Jan 2011Allowed
Jayapal, Jayasathish, Prabha and Anandavelu Vs The State
Madras High Court · (2011) 01 MAD CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 357Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts05 Jan 2011Allowed
The Managing Director, Tamil Nadu State Transport Corporation (Salem Division-II) Vs N. Shanmugam
Madras High Court · (2011) 01 MAD CK 0015
High Courts05 Jan 2011Allowed
Global Poly Bags Industries (P) Ltd. Vs The Appellate Assistant Commissioner (C.T.) and Deputy Commercial Tax Officer
Madras High Court · (2011) 41 VST 194
Tamil Nadu General Sales Tax Act, 1959 — Section 10, 12(3), 16(1), 16(2)
High Courts04 Jan 2011Allowed
Golden Sun Hotel and Beach Resorts Vs The Special Commissioner and Commissioner of Prohibition and Excise and The District Collector
Madras High Court · (2011) 01 MAD CK 0451
High Courts04 Jan 2011
L. Prithviraj (died) and P. Venkatavasan Vs The Commissioner, HR and CE Department, The Joint Commissioner, HR and CE Department and The Joint Commissioner/Executive Officer, Arulmigu Meenakshi Sundareswarar Thirukkoil
Madras High Court · (2011) 01 MAD CK 0442
High Courts04 Jan 2011Dismissed
S. Antony Vs M. Dharmaraj, A. Suresh and A. Ramesh
Madras High Court · (2011) 01 MAD CK 0397
High Courts04 Jan 2011Allowed
National Insurance Co. Ltd. Vs Bheema Rao and Another
Madras High Court · (2012) 1 TAC 819
High Courts04 Jan 2011Dismissed
Sampathraj Jain Finance Vs State and Mrs. Beryl Samuel
Madras High Court · (2011) 01 MAD CK 0385
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457Penal Code, 1860 (IPC) — Section 420
High Courts04 Jan 2011Dismissed
Director, Tamil Nadu Fire and Rescue Services Vs Gandhimalli and Others
Madras High Court · (2011) 01 MAD CK 0380
High Courts04 Jan 2011Allowed
G. Murugesan Vs The Licensing Authority, The Regional Transport Officer
Madras High Court · (2011) 2 CTC 803
Constitution of India, 1950 — Article 14, 21Motor Vehicles Act, 1988 — Section 184, 19(1), 20(1), 21Penal Code, 1860 (IPC) — Section 297, 304A, 337
High Courts04 Jan 2011Dismissed
K.G.K. Ganesamoorthy Vs The Joint Director of School Education, Elementary Education, The District Elementary Educational Officer, The Assistant Elementary Educational Officer and K.G. Sankaranarayanan R. Krishnammal and Others Vs K.G. Kantha Kumar (Died) and Others
Madras High Court · (2011) 01 MAD CK 0257