High Courts01 Nov 2011Allowed
Srinidhi Mobile Financial Services Vs R. Sangeetha, Proprietrix City Sun Motors Ontipudur, Coimbatore
Madras High Court · (2012) 2 MLJ 300
Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 274
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 32 of 245
High Courts01 Nov 2011Dismissed
Subbammal alias Gandhiammal and Sathasivam Vs Krishnan alias Kittu and Rajendran
Madras High Court · (2011) 11 MAD CK 0140
High Courts01 Nov 2011Allowed
Ponnumani Nadar Vs N. Natarajan, Gandhimathi and Muthulakshmi
Madras High Court · (2011) 11 MAD CK 0133
Hindu Succession Act, 1956 — Section 22, 22(1)
High Courts01 Nov 2011Dismissed
J. Priya Vs The Tahsildar Theni, Chinna Pandian and Fathima Rani
Madras High Court · (2011) 11 MAD CK 0129
High Courts01 Nov 2011Allowed
Karupayee @ Vellaithayee Ammal and Ramasamy Vs Kathariya Tharka Trust
Madras High Court · (2011) 11 MAD CK 0112
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Registration Act, 1908 — Section 49Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 43(2)
High Courts01 Nov 2011Allowed
P. Patturajan Vs The Government of Tamil Nadu
Madras High Court · (2011) 11 MAD CK 0110
Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts01 Nov 2011
Congregation of Zion Lutheran Church Pranthanery and Others Vs The India Evangelical Lutheran Church and Others
Madras High Court · (2012) 1 LW 166
Civil Procedure Code, 1908 (CPC) — Section 14, 15, 24, 27, 53Court Fees Act, 1870 — Section 7(4)Madras City Civil Courts Act, 1892 — Section 16, 2, 25, 3, 3(A)
High Courts01 Nov 2011
P. Gunakumar Vs R. Jayasingh and The Branch Manager, National Insurance Company, Sivakasi
Madras High Court · (2011) 11 MAD CK 0017
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts01 Nov 2011Dismissed
Muthumalai @ Pappa Vs The District Collector, Tirunelveli District, Tirunelveli and Others
Madras High Court · (2011) 11 MAD CK 0005
High Courts31 Oct 2011Dismissed
M. Senthilkumar Vs The Executive Officer, Kilvelur Grade I Town Panchayat, Kilvelur, Thiruvarur District., The District Collector, Nagapattinam District, Nagapattinam, S. Bhuvaneswari and Arulmozhi
Madras High Court · (2011) 10 MAD CK 0232
High Courts31 Oct 2011Dismissed
Pannai Meen Urpathiyalargal Vivasaiyigal Nala Sangam Vs The District Collector, The Tahsildar and The Assistant Director of Fisheries Development (Inland Fisheries), Erode
Madras High Court · (2011) 10 MAD CK 0229
High Courts31 Oct 2011Dismissed
V. Jeeva Vs State of Tamil Nadu
Madras High Court · (2011) 10 MAD CK 0228
High Courts31 Oct 2011Dismissed
The Management of the Kallakurichi Co-op. Sugar Mills Ltd. Vs The Presiding Officer, Labour Court, Cuddalore and C. Francis
Madras High Court · (2011) 10 MAD CK 0224
High Courts31 Oct 2011Dismissed
S.N. Thiagarajan Vs The Commissioner, Corporation of Chennai, The Assistant Commissioner, Corporation of Chennai and The Chennai Metropolitan Development Authority
Madras High Court · (2012) 1 MLJ 740
Madras City Municipal Corporation Act, 1919 — Section 279, 287, 379(A)(1), 379A
High Courts31 Oct 2011Allowed
The Uttar Pradesh Cricket Association Vs The Board for Control of Cricket in India and Uttar Pradesh Cricket Association
Madras High Court · (2011) 10 MAD CK 0208
Central Excises and Salt Act, 1944 — Section 10ACivil Procedure Code, 1908 (CPC) — Section 16
High Courts31 Oct 2011Dismissed
K. Karuppasamy Vs The Secretary, K. Natarajapillai Memorial Madurai Pillaimar Sangam Higher Secondary School, Sammattipuram, Madurai-625 010 and The District Educational Officer, Madurai
Madras High Court · (2011) 10 MAD CK 0207
Constitution of India, 1950 — Article 30(1)
High Courts31 Oct 2011Dismissed
AR. Ansar and Others Vs Union of India and Others
Madras High Court · (2011) 10 MAD CK 0206
Constitution of India, 1950 — Article 14, 16, 21, 226, 39
High Courts31 Oct 2011Dismissed
S.Dhanalakshmi, N.Logampal and S.Narayanan Vs S.Priya and Others
Madras High Court · (2011) 10 MAD CK 0205
High Courts31 Oct 2011Allowed
V. John Lawrenso Vs The Management of Tamil Nadu State Transport Corporation (Kumbakonam) Ltd.
Madras High Court · (2011) 10 MAD CK 0191
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2Penal Code, 1860 (IPC) — Section 304A
High Courts31 Oct 2011
R. Gopi Vs The Secretary to Government, Labour Department, Fort St. George, Chennai, The Labour Commissioner, D.M.S. Compound,Chennai-6 and The Deputy Commissioner of Labour, Tirunelveli-2
Madras High Court · (2011) 10 MAD CK 0190