High Courts19 Sept 2011Dismissed
M/s.Sundaram Industries Limited 211, South Veli Street Madurai-625 001 Vs The State of Tamilnadu
Madras High Court · (2011) 09 MAD CK 0134
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3B
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 56 of 253
High Courts19 Sept 2011Allowed
V. Veeramani Vs K.K. Palanisamy
Madras High Court · (2012) 1 LW(Cri) 634
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts19 Sept 2011Dismissed
Shanmugam General Secretary, Labour Progressive Federation Vs The Government of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0110
High Courts19 Sept 2011Allowed
R. Sridevi Vs The Secretary to Government, Labour and Employment Department, Fort St. George, Chennai 600 009, The Director of Public Health and Preventive Medicine, Teynampet, Chennai 600 006 and The Filaria Officer, National Filaria Control Unit, Chidambaram, Cuddalore District
Madras High Court · (2011) 09 MAD CK 0098
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 6
High Courts19 Sept 2011Dismissed
G. Radhakrishnan Vs The Special Tahsildar (LA)
Madras High Court · (2011) 09 MAD CK 0070
High Courts19 Sept 2011
Sheela Rani Textiles Limited Vs Sri Anjaneya Cotton Mills Private Limited and Industrial Development Bank of India
Madras High Court · (2011) 09 MAD CK 0059
Companies (Court) Rules, 1959 — Rule 24, 24(2), 95, 96Companies Act, 1956 — Section 433, 433(1), 434, 434(1), 439(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
High Courts16 Sept 2011
The State of Tamil Nadu Vs S. Vaidayanathasami (Legal representative of V. Balasubramaniam) Gandhinagar Vellore - 6
Madras High Court · (2012) 53 VST 323
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 17, 3, 3(1), 4
High Courts16 Sept 2011Dismissed
P. Devendiran Vs P.Rajendran and Alamelu Ammal
Madras High Court · (2011) 09 MAD CK 0331
High Courts16 Sept 2011Dismissed
Lakshmi, Sellavel and Pachayee Vs Muthusamy
Madras High Court · (2012) 1 CTC 53
Contract Act, 1872 — Section 16, 16(2), 16(3), 17, 19AEvidence Act, 1872 — Section 101, 103, 111, 114, 91
High Courts16 Sept 2011Dismissed
Kodanthur Village Panchayat and Others Vs M/s. Supreme Poultry Private Limited and Others
Madras High Court · (2012) 1 LW 505
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 19, 243, 252Evidence Act, 1872 — Section 76
High Courts16 Sept 2011Dismissed
Dr. S. Kathiroli Vs Government of India and National Institute of Ocean Technology
Madras High Court · (2011) 09 MAD CK 0304
Constitution of India, 1950 — Article 14, 16
High Courts16 Sept 2011
V. Vallinayagam Vs State of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0302
High Courts16 Sept 2011Allowed
Palpap Ichinichi Software International Limited Vs Indian Bank
Madras High Court · (2011) 09 MAD CK 0297
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9, 9(2)
High Courts16 Sept 2011Dismissed
J. Joseph Raj Vs Baby Jeroma
Madras High Court · (2012) MLJ(Cri) 625
Criminal Procedure Code, 1973 (CrPC) — Section 151, 482, 94Negotiable Instruments Act, 1881 (NI) — Section 138Specific Relief Act, 1963 — Section 41
High Courts16 Sept 2011Dismissed
The Management of Hydro Chains P. Ltd. Vs The Principal Labour Court Vellore, Vellore District and Others
Madras High Court · (2011) 09 MAD CK 0254
Industrial Disputes Act, 1947 — Section 25F, 33(1)C, 33(2)C
High Courts16 Sept 2011Dismissed
The Nadippisai Pulavar K.R. Ramasamy Cooperative Sugar Mills Vs Rajendran
Madras High Court · (2011) 5 LW 563
Civil Procedure Code, 1908 (CPC) — Section 9Co-operative Societies Act, 1983 — Section 156Industrial Disputes Act, 1947 — Section 10, 12, 18(1), 2, 2A
High Courts16 Sept 2011Dismissed
N. Kannan Vs The District Collector, Dharmapupri District, Dharmapuri and The Block Development Officer, Harur Panchayat Union, Harur, Dharmapuri District
Madras High Court · (2011) 09 MAD CK 0157
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats (Procedure for conducting Public Auction of Leases and Sales in Panchayats) Rules, 2001 — Rule 11, 4Tamil Nadu Panchayats Act, 1994 — Section 242, 242(2)
High Courts16 Sept 2011Dismissed
K.S. Palanisamy Vs The Regional Manager, Tamil Nadu Industrial Investment Corporation Limited and Mohamed Fazal
Madras High Court · (2011) WritLR 865
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(1), 29(4)
High Courts16 Sept 2011Dismissed
Mukundan Real Estate and Flat Sales Promoters Vs Smt. Pooammal and Others
Madras High Court · (2011) 09 MAD CK 0102
High Courts16 Sept 2011Allowed
Poochendu Ammal Vs Jayamurugan and Another
Madras High Court · (2012) 5 MLJ 334
Civil Procedure Code, 1908 (CPC) — Section 100, 96