High Courts04 Oct 2011
V. Krishnaveni Vs Assistant Election Officer cum Zonal Deputy Tahsildar, Avinashi Panchayat Union, Tiruppur District
Madras High Court · (2012) 2 MLJ 78
Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 26(4), 29(5)
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 44 of 245
High Courts04 Oct 2011Dismissed
Mahaveer Chand Surana Vs Yashoda and Others
Madras High Court · (2012) 1 MLJ 32
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 3(2), 3(3), 4Trusts Act, 1882 — Section 82
High Courts04 Oct 2011Dismissed
A.M. Ambrose Vs S. Jeyaraj, Duraisingh and D. Mallika
Madras High Court · (2011) 10 MAD CK 0086
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts03 Oct 2011
T. Sivakumar Vs The Inspector of Police, Thiru. Anbu and Thiru. Samandan
Madras High Court · (2011) 2 LW(Cri) 385
Child Marriage Restraint (Amendment) Act, 1978 — Section 2, 5Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 11, 12, 17, 19, 25
High Courts30 Sept 2011Dismissed
Smt. S. Chandra Vs The Assistant Engineer Tamil Nadu Slum Clearance Board Sub-Division-2, Division-5 Chennai-600 018 Mrs. Muniammal Vs Mr. Paneendara Reddy The Chairman and Managing Director Tamil Nadu Slum Clearance Board Kamaraj Salai, Chennai- 600 005 and Ms. Sakunthala The Estate Officer IV Tamil Nadu Slum Clearance Board Thiyagaraya Road Opp-Alayamman Koil Street Teynampet, Chennai -18
Madras High Court · (2011) 09 MAD CK 0364
High Courts30 Sept 2011Dismissed
M/s. Suraj Precision Engineering Works (P) Ltd. Vs M/s. SIPCOT and M/s. Corporation Bank
Madras High Court · (2011) 09 MAD CK 0356
Constitution of India, 1950 — Article 226
High Courts30 Sept 2011Dismissed
Caravel Shipping Services (P) Ltd. Vs Shamim Darya Arya for Liberty Amadeus House Floral Street Covent Gareon London WCZE 9DP UK, Indus Resources (P) Ltd 526-527, Vyapar Bhavan 49, P.D'Mello Road Carnac Bundar, Mumbai - 400009, Green Land Sea Multi Cargo Shipping Agencies 11 and 12, Morabia Commercial Centre Plot No.44, Sector 9-A, Ghandhidham Kutch 370 201 and Mundhra Container Freight Station (P) Ltd. Bharath C.F.S. Zone-I Gujarat Adani Port Limited Mundra, Kutch - 370421
Madras High Court · (2011) 09 MAD CK 0354
Arbitration and Conciliation Act, 1996 — Section 11, 9Contract Act, 1872 — Section 151, 152, 161, 171Customs Act, 1962 — Section 150, 2(2), 48
High Courts30 Sept 2011Dismissed
Arulmighu Karaneeswarar Temple Vs The State of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0340
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 25Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 2(22)
High Courts30 Sept 2011Allowed
M/s. The Raja Ratna Mills (P) Ltd. Vs The Tamil Nadu Electricity Regulatory Commission
Madras High Court · (2011) 09 MAD CK 0336
High Courts30 Sept 2011Allowed
Dr. M.A.S. Subramanian Vs Ms. Dipti Patel and S. Murugavel
Madras High Court · (2011) 09 MAD CK 0281
Civil Procedure Code, 1908 (CPC) — Section 15, 19, 45
High Courts30 Sept 2011Dismissed
The State of Tamil Nadu Vs Tvl. Karnataka Bank Limited No. 171, Thambu Chetty Street Chennai 600 001
Madras High Court · (2011) 09 MAD CK 0271
Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 4Constitution of India, 1950 — Article 366Tamil Nadu General Sales Tax Act, 1959 — Section 3(A)(2)
High Courts30 Sept 2011
Abdul Razack alias Asmath Pasha Vs Competent Authority, Smugglers and Foreign Exchange Manipulators (Forfeiture of Properties) Act, 1976 and Another
Madras High Court · (2012) MLJ(Cri) 177
Customs Act, 1962 — Section 112Income Tax Act, 1975 — Section 143(1)Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 10, 11, 12A, 2, 3(1)
High Courts30 Sept 2011Disposed Off
V.S. Alamelu Vs Thavamani
Madras High Court · (2013) 3 MadWN(Civil) 71
High Courts30 Sept 2011Dismissed
Britannia Industries Limited Vs Sulochana Cotton Spinning Mills Private Limited and The State Bank of India
Madras High Court · (2011) 5 LW 492
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 10, 14(1), 38(3)(C), 41, 42
High Courts30 Sept 2011
M/s. Calpana Service Station Vs The Deputy Commercial Tax Officer (Registration Cell) Commercial Taxes Department, Office of the Commissioner (CT), Puducherry
Madras High Court · (2011) 09 MAD CK 0241
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 9(1)Constitution of India, 1950 — Article 19, 21, 226, 265, 300Foreign Exchange Management Act, 1999 — Section 35G, 35H
High Courts30 Sept 2011Dismissed
V. Dhanasekar and M. Elumalai Vs Thiru. Karansingh, The Commissioner of Police, Sub Urban, St. Thomas Mount, Chennai - 600 016
Madras High Court · (2011) 09 MAD CK 0237
Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts30 Sept 2011Dismissed
Mr.Raju Govind Dansingani Vs The Tamil Nadu Electricity Board, 800, Anna Salai, Chennai - 2 and The Superintending Engineer, CEDC West, Chennai - 40 The Tamil Nadu Electricity Board, 800, Anna Salai, Chennai - 2 and The Superintending Engineer, CEDC West, Chennai - 40 Vs Mr.Raju Govind Dansingani
Madras High Court · (2011) 09 MAD CK 0230
High Courts30 Sept 2011
Dravida Munnetra Kazhagam (D.M.K.) Vs The State of Tamil Nadu
Madras High Court · (2011) WritLR 881
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Constitution of India, 1950 — Article 300ACriminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158
High Courts30 Sept 2011Dismissed
S.R. Jabaraj and S. Jayaseelan Vs T.N. Gopal (dead) (Tatum, Smt. Kavitha and G. Vijayakumar)
Madras High Court · (2011) 09 MAD CK 0169
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 19
High Courts30 Sept 2011
M/s. Madha Transport and Mr. P. Ponraj Vs Mr. Bhoopalan
Madras High Court · (2011) 09 MAD CK 0167
Negotiable Instruments Act, 1881 (NI) — Section 138