COURT ARCHIVE

Madras High Court judgments, 2011

4,889 judgments · page 43 of 245

High Courts12 Oct 2011Dismissed

A. Thangaraju, C. Shanmugam and P. Paramasivam and Others Vs The Secretary to Government, Revenue Department, Secretariat, Chennai-600009 and Others etc. etc.

Madras High Court · (2011) 10 MAD CK 0010

Constitution of India, 1950 — Article 14, 142, 16, 226Tamil Nadu Revenue Subordinate Service Rules — Rule 5

High Courts11 Oct 2011Allowed

A. Mariya Thangam and R. Regina Mary Vs Annammal and Others

Madras High Court · (2011) 10 MAD CK 0243

High Courts11 Oct 2011Dismissed

T. Mathavan and Others Vs The Principal Secretary and Commissioner of Revenue Administration, Chepauk, Chennai-5 and Others etc. etc.

Madras High Court · (2011) 10 MAD CK 0196

Constitution of India, 1950 — Article 14, 141, 142, 16, 19(1)Penal Code, 1860 (IPC) — Section 124A

High Courts11 Oct 2011Allowed

G. Vasudevan Vs The State of Tamil Nadu

Madras High Court · (2012) 3 MLJ 38

High Courts11 Oct 2011

V. Muthurani Vs The District Collector, Ramnad District Ramnad and The Commissioner, Thirupullani Panchayat Union

Madras High Court · (2011) 10 MAD CK 0193

Constitution of India, 1950 — Article 12, 14, 16, 309

High Courts11 Oct 2011Dismissed

Solomon Matriculation School Vs The Chief Educational Officer, Tuticorin, Tuticorin District, The District Elementary Educational Officer, Tuticorin, Tuticorin District, The Assistant Elementary Educational Officer, (Nursery and Primary School)

Madras High Court · (2011) 10 MAD CK 0189

Constitution of India, 1950 — Article 21A, 41, 45, 46

High Courts11 Oct 2011Allowed

Rajesh Surana Vs Rekha

Madras High Court · (2011) 10 MAD CK 0139

Constitution of India, 1950 — Article 142Evidence Act, 1872 — Section 40, 41, 42, 43Hindu Marriage Act, 1955 — Section 10, 13, 9

High Courts11 Oct 2011Dismissed

A.K. Murthy Vs Rajesh @ Rajesh Kannan and Others

Madras High Court · (2011) 10 MAD CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 161, 200, 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468

High Courts11 Oct 2011Dismissed

R.S. Chhatwal Vs State by The Inspector of Police, SPE/CBI/EOW/Chennai

Madras High Court · (2011) 10 MAD CK 0107

Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

High Courts11 Oct 2011Dismissed

R. Vijayakumar Vs The Official Liquidator High Court Madras as the Provisional Liquidator of M/s. RBF Nidhi Limited

Madras High Court · (2011) 10 MAD CK 0087

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, Order 34 Rule 8(3)Limitation Act, 1963 — Article 137, 181, 61

High Courts11 Oct 2011Allowed

Commissioner of Income Tax Chennai Vs The Madurantakam Co-op Sugar Mills Ltd. Padalam - 603308 Chengulpet MGR District

Madras High Court · (2011) 10 MAD CK 0085

Income Tax Act, 1961 — Section 80P(1), 80P(2), 80P(2)

High Courts11 Oct 2011Dismissed

S. Thirumalaiappan Vs Secretary to Government, Finance (Treasury and Accounts) Department, Chief Secretariat, Chennai-600009, Commissioner of Treasury and Accounts, Panagal Maligai, Saidapet -600015, The District Collector, Tirunelveli and The Treasury Officer, District Treasury Office, Tirunelveli

Madras High Court · (2011) 10 MAD CK 0041

Constitution of India, 1950 — Article 311, 311(2), 348A, 351A, 353Penal Code, 1860 (IPC) — Section 409, 420, 447(A), 465, 468Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts11 Oct 2011Dismissed

C. Manimegalai,Tamil Teacher Vs The Joint Director of Secondary Education, (Appellate Authority), College Road, Chennai-6 and Others

Madras High Court · (2011) 10 MAD CK 0017

Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4), 15(4A), 18

High Courts11 Oct 2011Allowed

ICICI Bank Limited Vs The Debts Recovery Appellate Tribunal, Ethiraj Salai, Egmore, Chennai-600008, The Debts Recovery Tribunal-2, Deva Towers, 6th Floor, No. 770-A, Anna Salai, Chennai-600002 and R. Subramanian

Madras High Court · (2011) 6 CTC 70

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 10, 102, 104, 165(5), 195Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18

High Courts10 Oct 2011Allowed

V. Pachaiyappan Vs The Superintendent of Police, District Police Office, Kancheepuram District

Madras High Court · (2011) 10 MAD CK 0227

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

High Courts10 Oct 2011Dismissed

M/s. M. S.S. Spinners Private Limited Vs The Assistant Director, Sub Regional Office (Madurai), Employees' State Insurance Corporation, 4th Main Road, K.K. Nagar, Madurai 625020 and The Branch Manager, Branch Office, Employees' State Insurance Corporation, Dindigul

Madras High Court · (2011) 10 MAD CK 0202

Constitution of India, 1950 — Article 226Employees State Insurance (Amendment) Act, 1989 — Section 45C, 45D, 45E, 45F, 45GEmployees State Insurance Act, 1948 — Section 45A, 45B, 46, 75, 75(4)

High Courts10 Oct 2011Allowed

A. Selvaraj Vs The Commissioner and Director, Adidravidar Welfare, Chepauk, Chennai and Coimbatore District Adidravidar and Tribal Welfare Officer, Coimbatore

Madras High Court · (2011) 10 MAD CK 0066

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts10 Oct 2011Allowed

A. Natarajan Vs R. Balasubramaniyam

Madras High Court · (2012) 1 CTC 848

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts10 Oct 2011Dismissed

P. Maragathamani Vs The Executive Director, Bharat Heavy Electricals Limited, High Pressure Boiler Plant, Tiruchirapalli-620014 and The Deputy Manager, HR/Valves and M and S, Human Resource Management, Bharat Heavy Electricals Limited, High Pressure Boilder Plant, Tiruchirappalli-620014

Madras High Court · (2011) 10 MAD CK 0029

High Courts09 Oct 2011Dismissed

The Branch Manager National Insurance Company Ltd., Branch Office, 7/1, West Car Street, Sivakasi Town Vs G. Subbulakshmi and Others

Madras High Court · (2011) 10 MAD CK 0157

Motor Vehicles Act, 1988 — Section 163A