High Courts31 Oct 2011Dismissed
AVM Rajeswari Matric. Higher Secondary School Vs N.R. Parameswari
Madras High Court · (2011) 10 MAD CK 0063
Constitution of India, 1950 — Article 226, 311, 311(2)
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 34 of 245
High Courts31 Oct 2011Dismissed
Management St. Joseph's High School,(now named as Manalmadha Hr. Sec. School) Vs Antony Chandrabose and The Presiding Officer, Labour Court, Tirunelveli M. Antony Chandra Bose Vs Edward
Madras High Court · (2011) 10 MAD CK 0039
Constitution of India, 1950 — Article 30Industrial Disputes Act, 1947 — Section 17B, 2, 2A(2)Limitation Act, 1963 — Section 5
High Courts31 Oct 2011Dismissed
P. Ponnusamy Vs The District Consumer Disputes Redressal Forum, District Court Complex, Theni District and R. Karthiga
Madras High Court · (2011) 10 MAD CK 0032
Companies Act, 1956 — Section 391, 392, 394, 58AConstitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 14, 15, 19, 21, 24
High Courts29 Oct 2011Dismissed
Amichand Vs The Assistant Registrar, Foreign Exchange Regulation Appellate Tribunal, Ministry of Law, Justice and Company Affairs, New Delhi and The Deputy Director, Enforcement Directorate, Shasthri Bhavan, Madras-600006
Madras High Court · (2011) 10 MAD CK 0245
Adjudication Proceedings and Appeal Rules, 1974 — Rule 3, 3(5)Foreign Exchange Regulation Act, 1973 — Section 40, 5(1), 51, 63, 71(3)
High Courts29 Oct 2011Dismissed
O. Nagendran Vs Arulmigu Meenakshi Sundareshwarar Devasthanam
Madras High Court · (2011) 10 MAD CK 0242
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 111
High Courts29 Oct 2011Allowed
M/s. Techno Rubber and Plastics Vs Customs and Central Excise Settlement Commission Additional Bench II Floor Narmada Block Customs House 60 Rajaji Salai Chennai 1 and The Commissioner of Central Excise Chennai IV Commissionerate Mhu Complex 692 Anna Salai Nandanam Chennai 35
Madras High Court · (2011) 10 MAD CK 0209
Central Excise Rules, 2002 — Rule 25, 8, 8(3A)Central Excise Rules, 2004 — Rule 15Central Excises and Salt Act, 1944 — Section 11, 11A, 11AB, 32E(1), 32L(1)
High Courts29 Oct 2011Dismissed
M/s. Florind Shoes Limited Vs The Deputy Commissioner of Income Tax, Special Range-VII, Chennai 600 034
Madras High Court · (2011) 10 MAD CK 0203
Income Tax Act, 1961 — Section 80HHC, 80HHC(1), 80HHC(3)
High Courts29 Oct 2011
C. Ve. Shanmugam Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 10 MAD CK 0201
Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(8)Penal Code, 1860 (IPC) — Section 120(B), 147, 148, 302, 307
High Courts29 Oct 2011Dismissed
S. Muniyasamy Vs The Government of India, The Regional Manager, Bharath Petroleum Corporation, Chennai and The Territory Manager LPG Bharath Petroleum Corporation, Tuticorin Territory LPG Tuticorin
Madras High Court · (2011) 10 MAD CK 0118
High Courts29 Oct 2011Dismissed
S. Valayapathy Vs G. Bernardsha Samuel
Madras High Court · (2011) 10 MAD CK 0111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 101, 106, 114, 68, 73Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts29 Oct 2011Dismissed
G. Neelamegam Vs State
Madras High Court · (2012) 2 MLJ 23
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 202, 302
High Courts29 Oct 2011Allowed
M/s. Cairn Energy India Pty. Limited Vs Deputy Director of Income Tax (International Taxation) 7th Floor, Room No. 703, Annexe Building, Aaykar Bhawan 121, Mahatma Gandhi Road Chennai-600034 and Assistant Director of Income Tax (International Taxation-I) 121, Mahatma Gandhi Road Chennai-600034
Madras High Court · (2011) 10 MAD CK 0054
Income Tax Act, 1961 — Section 115A, 115JB, 139, 143(1), 143(2)
High Courts29 Oct 2011Allowed
T.V. Viswanathan, T.V. Sivanath and T.V. Saradha Vs M.K. Nagasamy and Rukumaniammal
Madras High Court · (2011) 10 MAD CK 0013
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115Limitation Act, 1963 — Article 65
High Courts28 Oct 2011Allowed
Nagu @ Nagarajan @ Karuppu Nagoor Vs State
Madras High Court · (2011) 10 MAD CK 0244
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 313Penal Code, 1860 (IPC) — Section 302, 380
High Courts28 Oct 2011Dismissed
The Management, Tamil Nadu State Transport Corporation, (Kumbakonam) Ltd., Periyamilaguparai, Trichy-620 001 Vs The Joint Commissioner of Labour, (Conciliation), D.M.S.Compound, Thenampet, Chennai-6 and A. Samuel R ayar Keeran
Madras High Court · (2011) 10 MAD CK 0241
Industrial Disputes Act, 1947 — Section 17, 33(2)
High Courts28 Oct 2011Dismissed
M. Lakshmanan Vs The Secretary to Government, Home (Police-2)Department, Fort St. George, Chennai-9
Madras High Court · (2012) 3 MLJ 556
Criminal Procedure Code, 1973 (CrPC) — Section 160(1), 46(4)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts28 Oct 2011
M/s. Odyssey Impex Vs The Commissioner of Customs (Imports) Special Intelligence and Investigation Branch (Sea Port) 60 Rajaji Salai Custom House Chennai-1, The Superintendent of Customs Special Intelligence and Investigation Branch (Sea Port) Krishna Block III Floor 60 Rajaji Salai Custom House Chennai-1 and The Deputy Commissioner of Customs (SIIB) Krishna Block 60 Rajaji Salai Custom House Chennai-1
Madras High Court · (2011) 10 MAD CK 0204
High Courts28 Oct 2011
State of Tamil Nadu Vs Ramakrishna Mills (CBE) Ltd.
Madras High Court · (2013) 60 VST 138
High Courts28 Oct 2011
K. Kunjappan Vs N. Muthusamy
Madras High Court · (2011) 10 MAD CK 0152
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Oct 2011Allowed
Muthusamy Vs Ramasamy Gounder, Nallammal, S. Ramasamy and S. Muthusamy
Madras High Court · (2011) 10 MAD CK 0148
Limitation Act, 1963 — Section 5