High Courts20 Dec 2011Allowed
K. Ramachandran Vs State of Tamil Nadu and Another
Madras High Court · (2012) 2 MLJ 556
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 27, 3.1
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 5 of 253
High Courts20 Dec 2011Allowed
C.P. Murugesan Vs The State of Tamilnadu
Madras High Court · (2011) 12 MAD CK 0164
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10(a), 48
High Courts20 Dec 2011Dismissed
K. Avanasiappan Vs The Management of Thekkalur Primary Agricultural Co-operative Bank (K-2019)
Madras High Court · (2011) 12 MAD CK 0149
Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2
High Courts20 Dec 2011Allowed
K. Radha Vs Chandra
Madras High Court · (2011) 12 MAD CK 0127
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 45
High Courts20 Dec 2011Allowed
Ramesh @ Ramesh Babu and Others Vs State
Madras High Court · (2011) 12 MAD CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
High Courts20 Dec 2011
Sambandam (died) and Others Vs Nataraja Chettiar, Rajammal Chettiar (died) and Tirupuram
Madras High Court · (2011) 12 MAD CK 0099
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 31 Rule 1, Order 31 Rule 2, 151, 91(1)Madras City Tenants Protection Act, 1922 — Section 1(6), 11, 11, 16, 2Presidency Small Cause Courts Act, 1882 — Section 41
High Courts20 Dec 2011Dismissed
D. Paranjothi Vs The Chairman, Indian Oil Corporation Ltd., Corporate Office, 3079/3, JB Tito Marg, Sadiq Nagar, New Delhi - 110049 and Others
Madras High Court · (2011) 12 MAD CK 0075
Constitution of India, 1950 — Article 14, 16, 19(6), 39
High Courts20 Dec 2011Allowed
Ramesh alias Ramesh Babu and Others Vs State
Madras High Court · (2011) 12 MAD CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts20 Dec 2011Allowed
T. Paneer Selvam Vs The Inspector General of Registration, Santhome, Chennai, The District Registrar and The Sub Registrar
Madras High Court · (2012) 2 CTC 59 : (2012) 116 RD 87
Stamp Act, 1899 — Article 45, 45, 46B, 46B, 33A
High Courts20 Dec 2011Dismissed
M. Jeevamani, President, Nehru Educational Society Vs The State of Tamilnadu
Madras High Court · (2011) 12 MAD CK 0052
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 11, 14, 18, 18A, 31Tamil Nadu Societies Registration Act, 1975 — Section 34, 35, 36, 37, 39
High Courts20 Dec 2011Dismissed
Mrs. Muniyammal Thiruvadi Represented by her power of attorney Mr. M. Dhanasekaran Vs The Tahsildar, The Revenue Divisional Officer, The District Collector and Mrs. Suseelarani
Madras High Court · (2011) 12 MAD CK 0040
Tamil Nadu Patta Pass Book Act, 1983 — Section 15
High Courts20 Dec 2011Dismissed
P.C. Vethagiri, P.V. Kumar, P.V. Ravikumar, P.V. Saraswathi (died) Vs P.R. Chittibabu Mudaliar (died) and Others
Madras High Court · (2011) 12 MAD CK 0023
Hindu Adoptions and Maintenance Act, 1956 — Section 16
High Courts20 Dec 2011Allowed
C. Palaniswamy Vs Food Corporation of India
Madras High Court · (2011) 12 MAD CK 0016
Constitution of India, 1950 — Article 14, 309, 310, 311, 311(2)Food Corporation of India Staff Regulations, 1971 — Regulation 12, 22(2)Railway Establishment Code — Rule 148(3)
High Courts20 Dec 2011Allowed
Sivakumar Textiles Vs Debt Recovery Appellate Tribunal 4th Floor, Indian Bank Circle Office, 55, Ethiraj Salai, Chennai, The Authorised Officer ICICI Bank Ltd., ICICI Bank Towers RAOG, SP No.24, South Phase, 4th Floor West Wing, Ambattur Industrial Estate, Ambattur and ICICI Bank Ltd., RAPG II Floor, Classic Towers, 1547, Trichy Road, Coimbatore
Madras High Court · AIR 2012 Mad 57 : (2012) 3 BC 45
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(3A), 13(4)
High Courts20 Dec 2011Allowed
M/s. GMMCO Limited Vs The Government of Tamil Nadu and Others
Madras High Court · (2011) 12 MAD CK 0009
Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 6(6)Tamil Nadu Patta Pass Book Act, 1983 — Section 10(3), 10(3)(1)
High Courts19 Dec 2011Dismissed
R. Lakshmi Narasimha Bhattar etc.etc. Vs The Commissioner, HR and CE., Nungambakkam High Road, Chennai etc.etc.
Madras High Court · (2011) 12 MAD CK 0327
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 21, 55(2), 55(4), 63, 69(1)
High Courts19 Dec 2011
M. Jayaraman Vs The Government of Tamil Nadu
Madras High Court · (2011) 12 MAD CK 0301
High Courts19 Dec 2011Allowed
A. Muralidharan Vs The Director General of Police, Mylapore, Chennai 600 004, The Joint Commissioner of Police, South Zone, St. Thomas Mount, Chennai 600 016 and The Deputy Commissioner of Police, Office of the Deputy Commissioner of Police, South Zone, St. Thomas Mount, Chennai 600 016
Madras High Court · (2011) 12 MAD CK 0298
Oil and Natural Gas Corporation (Conduct Discipline and Appeal) Rules, 1994 — Rule 41Pay and Allowances Regulations, 1972 — Regulation 14Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Dec 2011
Srinivasan Vs The Additional Director of Sugar, Chennai - 35 and K. Bharathan Additional Director of Sugar/Additional Registrar of Co-Operative Societies, Chennai - 35
Madras High Court · (2012) 2 MLJ 378
Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts19 Dec 2011Dismissed
Babu Vs Sumitha
Madras High Court · (2011) 12 MAD CK 0286
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, 11, 47, 6Limitation Act, 1963 — Section 2(l), 6Motor Vehicles Act, 1988 — Section 110, 110(A)