COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 55 of 253

High Courts20 Sept 2011

Commissioner of Income Tax Chennai Vs M/s. Chennai Metropolitan Water Supply and Sewerage Board, Pumping Station Road, Chennai - 600 002

Madras High Court · (2011) 09 MAD CK 0263

Income Tax Act, 1961 — Section 195, 195(1), 195(2), 195(3), 195(5)

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High Courts20 Sept 2011Allowed

V. Prabhu Vs The Principal Secretary/Commissioner of Commercial Taxes, Ezhilagam, Chepauk, Chennai - 600005

Madras High Court · (2011) 09 MAD CK 0206

Tamil Nadu Civil Services (Discipline and Appeal) Act — Section 17(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 17(2)Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20, 20(1), 5

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High Courts20 Sept 2011Dismissed

P. Eswaran Vs Indo Asian Finance Limited

Madras High Court · (2011) 09 MAD CK 0188

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts20 Sept 2011Allowed

Commissioner of Income Tax Salem Vs M/s. Ideal Garden Complex P. Ltd 7/54, Junction Yercaud Road, Salem

Madras High Court · (2011) 09 MAD CK 0168

Income Tax Act, 1922 — Section 10, 6Income Tax Act, 1961 — Section 10, 139, 142(1), 143(1), 143(2)

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High Courts20 Sept 2011Dismissed

Mr. T. Sowri Rajan Vs Mr. T. Raja Gopalan

Madras High Court · (2011) 09 MAD CK 0139

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High Courts20 Sept 2011Dismissed

S.K. Singh Vs The Director General Coast Guard Headquarters and Others

Madras High Court · (2011) 09 MAD CK 0037

Coast Guard (Discipline) Rules, 1983 — Rule 21, 52, 93Coast Guard Act, 1978 — Section 51(1), 53Constitution of India, 1950 — Article 226, 32

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High Courts20 Sept 2011Dismissed

A. Mary Angelis and P.S. Sheela Vs The Government of Tamilnadu and St. Joseph's Convent Higher Secondary School

Madras High Court · (2011) 09 MAD CK 0030

Constitution of India, 1950 — Article 14, 15, 16, 30(1)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(1)

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High Courts19 Sept 2011Dismissed

Indo Germa Products Limited Vs Assistant Commissioner (CT)

Madras High Court · (2011) 45 VST 236

Tamil Nadu Value Added Tax Act, 2006 — Section 39, 71, 71(3)(e), 72, 72(b)

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High Courts19 Sept 2011Allowed

Ramakrishnan and Others Vs The Superintendent Engineer, P.W.D. Compound, Ground Water Circle, Thallakulam, Maduai-2 and The Executive Engineer, Ground Water Division, Karaikudi

Madras High Court · (2011) 09 MAD CK 0313

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High Courts19 Sept 2011Dismissed

R.N. Prasad Vs Indian Overseas Bank

Madras High Court · (2011) 09 MAD CK 0293

Constitution of India, 1950 — Article 20(3)Industrial Disputes Act, 1947 — Section 33(2)Overseas Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4

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High Courts19 Sept 2011Allowed

The Management, E. 1217, Kattumannarkoil Co-operative Primary Agricultural and Rural Development Bank Ltd., Kattumannarkoil, Cuddalore District Vs The Presiding Officer, Labour Court, Cuddalore and Mr. V. Sekar

Madras High Court · (2011) 09 MAD CK 0291

Industrial Disputes Act, 1947 — Section 11A

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High Courts19 Sept 2011Allowed

D. Bagyalakshmi Vs The Secretary to Government, Department of Rural Development and Panchayat Raj, Chennai, The Inspector of Panchayats-cum-District Collector, Vellore District Collectorate, Sathuvachari, Vellore-9 and The Tahsildar, Gudiyatham, Vellore District

Madras High Court · (2011) 09 MAD CK 0288

Tamil Nadu Panchayats Act, 1994 — Section 205, 205(1), 205(12), 205(3), 205(8)

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High Courts19 Sept 2011

Vijayakumar Vs State

Madras High Court · (2011) 09 MAD CK 0274

Criminal Procedure Code, 1973 (CrPC) — Section 357Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 417

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High Courts19 Sept 2011Dismissed

G.B. Finance Vs V. Jothi and Another

Madras High Court · (2013) 1 RCR(Civil) 60

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142

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High Courts19 Sept 2011Allowed

A. Ravishankar Prasad Director, M/s. Prasad Properties and Investments P Ltd., No. 30 (Old No. 60), III Main Road, Gandhi Nagar, Adyar, Chennai-600 020 and A. Manohar Director, M/s. Prasad Properties and Investments P Ltd., II Floor, Rahul Enclave, Cenotaph Road, II Lane, Alwarpet, Chennai-600 018 Vs State

Madras High Court · (2011) 09 MAD CK 0236

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3, 3(2), 5, 63, 65Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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High Courts19 Sept 2011