COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 52 of 253

High Courts26 Sept 2011

D.D. Medical College and D.D. Hospital Vs Secretary to Government of India Ministry of Health and Family Welfare, Department of Health and Family Welfare and The Medical Council of India

Madras High Court · (2011) WritLR 907

Indian Medical Council Act, 1956 — Section 10(A), 3(A)Indian Medical Council Regulations, 2000 — Regulation 8(3)Representation of the People Act, 1951 — Section 116(A)

Read judgment

High Courts26 Sept 2011Dismissed

Usilampatti Nattathi Hindu Nadar Uravinmurai Peravai Vs The Inspector General of Registration, Santhome High Road, Mylapore, Chennai-4 and Others

Madras High Court · (2011) 09 MAD CK 0025

Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 5Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53, 54

Read judgment

High Courts26 Sept 2011Allowed

G. Anil Kumar Vs Tamil Nadu Trade Promotion Organization and Mr. M. Vallalar

Madras High Court · (2011) 09 MAD CK 0022

Constitution of India, 1950 — Article 148, 309Tamil Nadu Trade Promotion Organization Employees (Conduct, Discipline and Appeal) Rules — Rule 21, 22(1), 22(2), 22(4), 22(5)

Read judgment

High Courts23 Sept 2011Dismissed

Durairaj Vs Sri Kaliamman Koil, Velipalayam

Madras High Court · (2011) 09 MAD CK 0353

Civil Procedure Code, 1908 (CPC) — Section 47, 47(2)Specific Relief Act, 1963 — Section 6

Read judgment

High Courts23 Sept 2011Dismissed

K.A. Shanmugam and K. Sengodan Vs Tamilarasi, Sevanthi and Ayaponnu

Madras High Court · (2011) 6 CTC 42

Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 122, 123, 126

Read judgment

High Courts23 Sept 2011

Commissioner of Income Tax Central-III, Madras Vs M.K.Shanmugam 75-77, State Bank Road Opp. to Railway Station coimbatore - 641 018

Madras High Court · (2011) 09 MAD CK 0219

Income Tax Act, 1961 — Section 132, 139, 143(3), 158B, 158BA

Read judgment

High Courts23 Sept 2011Dismissed

T. Sakthivel Vs The Superintendent of Police, Coimbatore District and The Dy. Superintendent of Police, District Crime Record Bureau, Coimbatore

Madras High Court · (2011) 09 MAD CK 0214

Penal Code, 1860 (IPC) — Section 392Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

Read judgment

High Courts23 Sept 2011Dismissed

R.K. Ashok Kumar Vs The District Manager, TASMAC Ltd., No. 29 and 30 SIDCO Industrial Estate, Kakkalur, Thiruvallur District, The General Manager, (Retail Vending) TASMAC Ltd., Thalamuthu Natarajan Maaligai, Egmore, Chennai - 8 and M. Manoj Kumar

Madras High Court · (2011) 09 MAD CK 0156

Tamil Nadu Liquor (Retail Vending) Rules, 2003 — Rule 10, 13(1), 8

Read judgment

High Courts23 Sept 2011Allowed

R. Pitchandi Vs The Principal Chief Conservator of Forest, Office at Panagal Buildings, Saidapet, Chennai 600 015, The Conservator of Forest, Vellore Range, Vellore District And The District Forest Officer, Thiruvannamalai, Thiruvannamalai District

Madras High Court · (2011) 09 MAD CK 0155

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

Read judgment

High Courts23 Sept 2011Dismissed

Mr. K.R. Diwakar Vs Mr. Kotta Manavaliah, Mr. R. Narasimha Samy, Mr. A. Aravinda and Mr. M. Srinath

Madras High Court · (2011) 09 MAD CK 0154

Trusts Act, 1882 — Section 74

Read judgment

High Courts23 Sept 2011Allowed

The United Nilgiri Tea Estates Co. Ltd., No. 23-24 Race Course Road Coimbatore Vs The Commercial Tax Officer Trichy Road Circle Coimbatore- 18

Madras High Court · (2011) 09 MAD CK 0152

Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(1)

Read judgment

High Courts23 Sept 2011Dismissed

K.S. Venugopal Vs R. Meenakshi

Madras High Court · (2011) 09 MAD CK 0131

Evidence Act, 1872 — Section 68, 73Succession Act, 1925 — Section 63

Read judgment

High Courts23 Sept 2011

Vanniyar Educational Trust Vs The State of Tamil Nadu, The Tamil Nadu Dr. Ambedkar Law University, "Poompozhil" and The Bar Council of India

Madras High Court · (2011) 6 CTC 55

Bar Council of India Rules, 1975 — Rule 18(2), 8(1)Constitution of India, 1950 — Article 14, 15(1), 19(1), 21, 29Tamil Nadu Dr. Ambedkar Law University Act, 1996 — Section 5, 6(2)

Read judgment

High Courts23 Sept 2011Dismissed

M. Ramachandran Vs The Assistant Commissioner, Hindu Religious and Charitable Endowment (Admn.) Department, Dharmapuri-5, Dharmapuri District, The Executive Officer/Takkar, A/M. Karaga Mariammam Thirukovil and The Joint Commissioner, Hindu Religious and Charitable Endowment (Admn.) Department

Madras High Court · (2011) 09 MAD CK 0112

Religious Institutions (Lease of Immovable Property) Rules, 1963 — Rule 4Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20), 63, 69(1), 78, 79(2)

Read judgment

High Courts23 Sept 2011Dismissed