High Courts22 Dec 2011
Commissioner of Income Tax Vs Madura Coats
Madras High Court · (2012) 205 TAXMAN 357
Income Tax Act, 1922 — Section 37(1)Income Tax Act, 1961 — Section 30, 31, 32, 32, 33
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 3 of 253
High Courts22 Dec 2011
K.B. Punniyakotti Vs The Secretary, Hindu Religious and Charitable Endowments Department, Secretariat, Chennai-9 and Others
Madras High Court · (2011) 12 MAD CK 0199
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 118, 47, 47(1), 50
High Courts22 Dec 2011
Rajambal Vs The Inspector General (Registration), Government of Tamil Nadu, The District Registrar and The Sub Registrar
Madras High Court · (2012) 2 CTC 289 : (2012) 2 LW 873
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 162, 226, 246(1), 246(2), 254General Clauses Act, 1897 — Section 21
High Courts22 Dec 2011Dismissed
V. Karpagam Vs The District Elementary Educational Officer, Dindigul, The Assistant Elementary Educational Officer, Natham and The Additional Assistant Elementary Educational Officer, Natham
Madras High Court · (2011) 12 MAD CK 0187
High Courts22 Dec 2011Dismissed
Packyaraj and Others Vs State and Muthupandi
Madras High Court · (2013) 1 LW(Cri) 40
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 300, 302, 304(B), 304B
High Courts22 Dec 2011
Hotel Soorya International Vs The Secretary to Government, Home, Prohibition and Excise, Chennai 600009, The Commissioner, Prohibition and Excise, Chepauk, Chennai 600005 and The Deputy Commissioner, Prohibition and Excise, Collectorate, Coimbatore
Madras High Court · (2012) WritLR 206
Constitution of India, 1950 — Article 14, 19(1), 21Madras Prohibition Act, 1937 — Section 17A, 17CTamil Nadu Liquor (Licence and Permit) Rules, 1981 — Rule 17(B), 18, 19, 20, 21
High Courts22 Dec 2011Allowed
Miss. Kajal Aggarwal Vs The Managing Director, M/s. V.V.D. and Sons P. Ltd.
Madras High Court · (2012) 1 CTC 812 : (2012) 1 LW 330
Copyright Act, 1957 — Section 13(4), 17
High Courts22 Dec 2011Dismissed
The Special Tahsildar (Land Acquisition), Air Force Station, Revenue Divisional Office, No. 1, Vallam Road, Thanjavur Vs Kaliyammal, Thangappan and The Defence Estate Officer, Madras Circle, 306, Anna Salai, Teynampet, Chennai -18
Madras High Court · (2011) 12 MAD CK 0121
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 23(1), 24, 4(1), 53
High Courts22 Dec 2011Dismissed
Nallammal and Periasamy Vs State of Tamilnadu and Tamilnadu Housing Board S. Ramasamy and Others Vs Government of Tamilnadu, Tamilnadu Housing Board and The Land Acquisition Officer and Special Tahsildar, Namakkal Neighbourhood Scheme, Namakkal
Madras High Court · (2011) 12 MAD CK 0117
Land Acquisition Act, 1894 — Section 11(A), 18, 30, 31(2), 34
High Courts22 Dec 2011
V. Azhagarsamy Vs The Commissioner of Police, O/o. the Commissioner of Police, Therku Chithirai Veethi, Madurai and Others
Madras High Court · (2011) 12 MAD CK 0057
High Courts22 Dec 2011Dismissed
The Chairman, Sree Mookambika Institute of Medical Sciences, Velayuthan Pillai Memorial Hospital Complex, Padanilam, Kulasekharam, Kanyakumari District, run by Padanilam Welfare Trust, Kulasekharam, Kanyakumari District Vs The Union of India and Others
Madras High Court · (2010) 1 MLJ 923
Constitution of India, 1950 — Article 142, 226Dentists Act, 1948 — Section 10A(1), 10A(2), 10A(3), 10A(4), 10A(5)Indian Medical Council (Amendment) Act, 2010 — Section 3B
High Courts22 Dec 2011
U. Ramachandran and Ramanathapuram Bar Association Vs The State of Tamil Nadu
Madras High Court · (2012) 2 LW 890
Constitution of India, 1950 — Article 216, 225, 235, 311Tamil Nadu Civil Courts Act, 1873 — Section 1, 11
High Courts22 Dec 2011Dismissed
The Commissioner of Income Tax-III Coimbatore Vs M/s. Park Trust 36, KPN Colony, First Street Tirupur - 641 604
Madras High Court · (2011) 12 MAD CK 0018
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 10(22)(23C), 11, 12AA, 13(3), 143(2)
High Courts21 Dec 2011Dismissed
Balammal Vs Murugan
Madras High Court · (2011) 12 MAD CK 0272
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 114, 45Registration Act, 1908 — Section 17, 17(1), 49
High Courts21 Dec 2011Dismissed
A. Mathialagan Vs The Superintendent of Police, Thanjavur District, Thanjavur, The Inspector of Police, Vallam Police Station, Thanjavur and M. Kathirvel
Madras High Court · (2011) 12 MAD CK 0255
High Courts21 Dec 2011Dismissed
C. Shanthi Vs The District Educational Officer, Tenkasi, The Joint Director of School Education, DPI Campus, College Road, Chennai-600 006 and The Secretary, Meenakshi Sundaram Memorial Higher Secondary School, Idaikal-627 804 Tirunelveli District
Madras High Court · (2011) 12 MAD CK 0249
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(7), 15(9)
High Courts21 Dec 2011Dismissed
Jothiammal, Ayyaru Thevar and Vendi Vs Veerammal, Arjunan and Perumal Veerammal, Arjunan and Perumal Vs Jothiammal, Ayyaru Thevar and Vendi
Madras High Court · (2011) 12 MAD CK 0245
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Dec 2011
S. Ramalakshmi Vs The Union of India and Others
Madras High Court · (2011) 12 MAD CK 0222
High Courts21 Dec 2011Dismissed
Mathivanan Vs Shanmugam @ S. Murugan and another
Madras High Court · (2012) 1 LW 976
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 8(5)
High Courts21 Dec 2011Dismissed
Jegadeesh Vs State and The Superintendent of Police
Madras High Court · (2011) 12 MAD CK 0125
Penal Code, 1860 (IPC) — Section 148, 302, 341Tamil Nadu Borstal Schools Act, 1925 — Section 10, 10A, 2(1), 8