High Courts23 Sept 2011Dismissed
Syed Muneer Ahmed and Mumtaz Muneer Vs Suspa Pneumatics (I) Limited
Madras High Court · (2011) 09 MAD CK 0044
Contract Act, 1872 — Section 29, 63Evidence Act, 1872 — Section 91, 92
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 50 of 245
High Courts23 Sept 2011Allowed
Mrs. Aiysha Miriam, rep. by her power agent S. Shanmugasamy Vs K.A. Abdul Hassan and Others
Madras High Court · (2011) 09 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts22 Sept 2011Dismissed
Parvathi and Others Vs The District Forest Officer and Others
Madras High Court · (2011) 09 MAD CK 0369
Constitution of India, 1950 — Article 261Land Acquisition Act, 1894 — Section 10(2), 10(3), 9Limitation Act, 1963 — Section 10, 10(2), 5
High Courts22 Sept 2011Dismissed
M/s. NCR Corporation India Private Limited Vs Member (Central Excise) Central Board of Excise and Customs North Block, Ministry of Finance Government of India New Delhi, Chief Commissioner of Central Excise 26/1, Mahatma Gandhi road Chennai-600 0 34, Commissioner of Central Excise Puducherry Commissionerate No. 1, Goubert Avenue Puducherry-605 001 and The Assistant Commissioner of Central Excise 14, Municipal Street, Azeez Nagar Puducherry-605 010
Madras High Court · (2011) 09 MAD CK 0307
Penal Code, 1860 (IPC) — Section 259, 26
High Courts22 Sept 2011Allowed
A.P. Vannia Rajan and Company Vs The Secretary to Government of Tamil Nadu and The Tamil Nadu Housing Board
Madras High Court · (2011) 09 MAD CK 0290
Land Acquisition Act, 1894 — Section 11, 11A, 2, 6
High Courts22 Sept 2011Dismissed
India Cements Limited 827, Anna Salai Chennai 600002 Vs The State of Tamil Nadu
Madras High Court · (2012) 51 VST 286
Income Tax Act, 1961 — Section 6ATamil Nadu General Sales Tax Act, 1959 — Section 17, 17(1), 3, 3(1), 3(2)
High Courts22 Sept 2011Dismissed
Britannia Industries Limited Vs The State of Tamil Nadu
Madras High Court · (2012) 48 VST 241
Tamil Nadu General Sales Tax Act, 1959 — Section 16(1), 17, 3, 3(2), 7A
High Courts22 Sept 2011Allowed
U. Sumathy Vs Santhi and Mohammed Shafi Maraicar
Madras High Court · (2011) 09 MAD CK 0196
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts22 Sept 2011Dismissed
The State of Tamil Nadu Vs S. Prabu
Madras High Court · (2011) 09 MAD CK 0176
Constitution of India, 1950 — Article 226Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38(A)
High Courts22 Sept 2011Dismissed
K. Kanagaajan Vs The Director of School Education and Others
Madras High Court · (2011) 09 MAD CK 0136
High Courts22 Sept 2011Allowed
A. Krishnan Vs S. Marimuthu
Madras High Court · (2011) 09 MAD CK 0133
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts22 Sept 2011Dismissed
Shanthi Loganathan Vs Collector, Thiruvannamalai District, Thiruvannamalai and Another
Madras High Court · (2012) 1 MLJ 752
Tamil Nadu District Municipalities Act, 1920 — Section 18(A), 3(2), 30, 30(1), 3C
High Courts22 Sept 2011Allowed
A.S. Kannan Vs State by The Inspector of Police Vigilance and Anti Corruption
Madras High Court · (2011) 09 MAD CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 313(1), 8Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17, 19, 20(1)
High Courts22 Sept 2011Allowed
P. Mani Vs The Presiding Officer and The Management State Express Transport Corporation
Madras High Court · (2011) 09 MAD CK 0073
Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2A, 2A(2)
High Courts22 Sept 2011
Bears Cave Estate Vs The Presiding Officer and Baby
Madras High Court · (2011) 09 MAD CK 0049
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12
High Courts21 Sept 2011Allowed
Ragothu Vs State
Madras High Court · (2011) 09 MAD CK 0350
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 376, 417
High Courts21 Sept 2011Allowed
R. Venkatesan Vs The Director General of Police Mylapore, The Inspector General of Police Law and Order, The Deputy Inspector General of Police and The Superintendent of Police Thiruvallur
Madras High Court · (2011) 09 MAD CK 0348
Central Reserve Police Force Act, 1949 — Section 11(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 3
High Courts21 Sept 2011Allowed
The Correspondent St. Joseph's Higher Secondary School, Udhagamandalam The Nilgiris-643 001 Vs The State of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0342
High Courts21 Sept 2011
State Express Transport Corporation (Tamil Nadu) Ltd., (Formerly known as Thiruvallur Transport Corporation) Vs The Presiding Officer, Principal Labour Court, Chennai, E. Chinnikrishnan and Labour Officer II, Kuralagam, Chennai
Madras High Court · (2011) 09 MAD CK 0308
Industrial Disputes Act, 1947 — Section 17B, 2(A)
High Courts21 Sept 2011Dismissed
R. Santhosham Vs State of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0300
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36C(2), 38A