COURT ARCHIVE

Madras High Court judgments, 2011

4,889 judgments · page 35 of 245

High Courts28 Oct 2011Dismissed

K. Ravichandran Vs The Regional Transport Officer, Perambalur and The Transport Commissioner, Government of Tamil Nadu, Chepauk, Chennai - 600005

Madras High Court · (2011) 10 MAD CK 0123

Constitution of India, 1950 — Article 21

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High Courts28 Oct 2011Dismissed

Kamatchi and Others Vs Fathima Beevi and Others

Madras High Court · (2011) 10 MAD CK 0110

Civil Procedure Code, 1908 (CPC) — Section 64Transfer of Property Act, 1882 — Section 52

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High Courts28 Oct 2011Dismissed

Ponraj Ammal Vs Sri Kanniga Parameswari Koil, Uthamapalayam

Madras High Court · (2011) 10 MAD CK 0109

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 116Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29, 6, 83(1)

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High Courts28 Oct 2011Dismissed

M/s. K.A. Infrastructure Private Limited Vs The Director (ITA-I) Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, Government of India, New Delhi - 110001 and Income Tax Officer, Company Ward - II (1), 121, Nungambakkam High Road, Chennai - 600 034

Madras High Court · (2011) 10 MAD CK 0050

Finance Act, 1999 — Section 80IAIncome Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 10(23G), 115O, 33B, 80A, 80B

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High Courts28 Oct 2011Dismissed

V. Manickam Vs The Management Tamil Nadu State Transport Corporation (Madurai Division-II) Limited, 19, Trivandrum Road, Vannarpet Post, Tirunelveli 627003 and The Joint Commissioner of Labour, (Conciliation), Chennai

Madras High Court · (2011) 10 MAD CK 0025

Industrial Disputes Act, 1947 — Section 11A, 2A(2), 33(2), 33(3)

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High Courts28 Oct 2011Dismissed

The Commissioner, Devakottai Panchayat Union, Devakottai, Sivagangai District Vs A. Subramanian, K. Subramanian and The Presiding Officer, Labour Court, Madurai and District

Madras High Court · (2011) 10 MAD CK 0015

Constitution of India, 1950 — Article 348

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High Courts28 Oct 2011Allowed

Pothum Ponnu Vs The District Collector/District Magistrate, Ramanathapuram District, Ramanathapuram and The State of Tamil Nadu

Madras High Court · (2011) 10 MAD CK 0003

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High Courts21 Oct 2011Allowed

Mookammal Vs The Executive Officer, A. Vallalapatti Town Panchayat, A. Vallalapatti and The State

Madras High Court · (2011) 10 MAD CK 0246

Evidence Act, 1872 — Section 101Tamil Nadu District Municipalities Act, 1920 — Section 231, 83Tamil Nadu Survey and Boundaries Act, 1923 — Section 9(2)

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High Courts21 Oct 2011

M. Gunasekaran Ex. P.C. 1295 (Since Compulsorily Retired) Kadampathur Police Station Kancheepuram District Vs The Secretary to Government Home (Pol.V) Department Fort St. George, Chennai 600009 and Others

Madras High Court · (2011) 10 MAD CK 0240

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

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High Courts21 Oct 2011

The Special Tahsildar, Adi Dravidar Welfare, Tirupattur, N.A.A. District Vs J.P. Kannan

Madras High Court · (2011) 5 LW 852

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts21 Oct 2011

Kalimuthu @ Kalimuthan and Muniammal Vs The Managing Director, Tamil Nadu State Transport Corporation, Pudukkottai

Madras High Court · (2011) 10 MAD CK 0154

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High Courts21 Oct 2011Dismissed

D. Vijayaraghavan Vs Indian Bank and Others

Madras High Court · (2012) 3 MLJ 14

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 129, 130, 133, 134, 135Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34, 41

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High Courts21 Oct 2011Dismissed

State of Tamil Nadu Vs Govindaraj and Another

Madras High Court · (2012) 1 MLJ 1041 : (2012) WritLR 283

All India Services (Discipline and Appeal) Rules, 1969 — Rule 3Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Fundamental Rules — Rule 56(1), 86

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High Courts21 Oct 2011Dismissed