High Courts12 Sept 2011
D.S. Rajan and Others Vs The State
Madras High Court · (2011) 09 MAD CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 87Penal Code, 1860 (IPC) — Section 147, 294, 506
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 60 of 253
High Courts12 Sept 2011Dismissed
S. Bhoopathy Vs The Govt. of Tamil Nadu and Others
Madras High Court · (2011) 09 MAD CK 0158
High Courts12 Sept 2011Dismissed
M/S. Lambda Elcot Limited, by Mr. K.V.B. Prasad, Promoter/Managing Director, Plot No. 174, Developed Plot, Industrial Estate, Perungudi, Chennai-600 096 Vs State Industries Promotion Corporation of Tamilnadu Limited
Madras High Court · (2011) 09 MAD CK 0113
Constitution of India, 1950 — Article 12, 226State Financial Corporations Act, 1951 — Section 29, 3
High Courts12 Sept 2011Allowed
Mr. S. Rm. Pl. Subramanian Vs The Special Commissioner and Commissioner of Land Reforms, The Assistant Commissioner/U.L.T, Competent Authority (Urban Land Ceiling) Alandur and The Tahsildar
Madras High Court · (2011) 09 MAD CK 0111
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 11(1), 11(3), 11(5), 11(6), 12(6)Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 10(3), 8
High Courts12 Sept 2011Dismissed
Medtech Products Ltd. Vs The State of Tamil Nadu and State Industries Promotion Corporation of Tamil Nadu Limited
Madras High Court · (2011) 09 MAD CK 0083
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 3State Financial Corporations Act, 1951 — Section 29
High Courts12 Sept 2011Allowed
T. Sennakesavan @ Selvam Vs R. Venkatakrishna Reddy and Rail Vikas Nigam Limited (RVNL)
Madras High Court · (2012) 3 MLJ 917
High Courts12 Sept 2011Dismissed
K.S. Rajendhiran Vs Dr. M.R. Muralikrishnan and M. Arthi
Madras High Court · (2011) 5 LW 246
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Article 123, 5
High Courts12 Sept 2011Allowed
Muthumeena Vs The Secretary to Government, Department of Co-operation, Food and Consumer Protection, Secretariat, Chennai-600 009, The Commissioner of Police, Madurai City, The Additional Secretary to Government of India, Ministry of Consumer Affairs, Food and Public Distribution (Department of Consumer Affairs), Room No. 270, Krishi Bavan, New Delhi-110 001 and The Superintendent of Prison, Madurai Central Prison, Madurai
Madras High Court · (2011) 09 MAD CK 0054
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 19, 21, 22, 22(5)General Clauses Act, 1897 — Section 21
High Courts12 Sept 2011Dismissed
Mahboob Bi Vs S. Ansar Bi (Died) and Others
Madras High Court · (2011) 09 MAD CK 0053
Civil Procedure Code, 1908 (CPC) — Section 11, 47Specific Relief Act, 1963 — Section 41
High Courts12 Sept 2011Dismissed
Dr. Samuel Abraham Vs Dr. V. Nammalvar, rep. by his Power of Attorney K.N. Saravanan, Wazith Engineering and Trading (p) Limited and M. Humayun Kabir
Madras High Court · (2011) 09 MAD CK 0041
Evidence Act, 1872 — Section 137, 138
High Courts12 Sept 2011Dismissed
Tech Mahindra Limited Vs The State Industries Promotion Corporation of Tamil Nadu Ltd.
Madras High Court · (2011) 09 MAD CK 0027
High Courts12 Sept 2011Dismissed
The Management of Sakthi Auto Ancillary Private Ltd. Idigarai Road, N.G.G.O Colony, Coimbatore - 641022. Vs The Presiding Officer Labour Court Coimbatore and Others
Madras High Court · (2011) 09 MAD CK 0016
Industrial Disputes Act, 1947 — Section 2
High Courts12 Sept 2011Allowed
Sekar Gounder and Panneerselvam Gounder Vs State
Madras High Court · (2011) 09 MAD CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 506(1), 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts09 Sept 2011Dismissed
M.K. Arumugam (deceased), M.A. Vijayamohan and M.A. Jayaseelan Vs The Chairman and Managing Director Neyveli Lignite Corporation and R. Balasubramanian Sole Arbitrator
Madras High Court · (2011) 09 MAD CK 0327
Arbitration Act, 1940 — Section 30(c)Arbitration and Conciliation Act, 1996 — Section 16(1), 30, 31(7), 34, 34(2)Interest Act, 1978 — Section 3(3)
High Courts09 Sept 2011Dismissed
M. Anantha Amirtharaj Vs The Regional Transport Officer, Thanjavur
Madras High Court · (2011) 09 MAD CK 0311
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 60(1), 86(1)Motor Vehicles Act, 1988 — Section 184, 185, 19, 19(1), 19(2)
High Courts09 Sept 2011Dismissed
Mrs. D. Lakshmi Vs The District Collector, Tiruvannamalai District, Tiruvannamalai and The Commissioner, Panchayat Union, Cheiyar
Madras High Court · (2011) 09 MAD CK 0296
High Courts09 Sept 2011Dismissed
S. Vijayalakshmi Vs Union of India
Madras High Court · (2011) 8 MLJ 173
Constitution of India, 1950 — Article 14, 19, 19(1), 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 91Freedom of Information Act, 2002 — Section 2, 8
High Courts09 Sept 2011Dismissed
Bajaj Allianz General Insurance Co. Ltd. Vs Arul and Another
Madras High Court · (2013) ACJ 876
High Courts09 Sept 2011Dismissed
A 2731, National Co-op. Sugar Mills Ltd. Vs Presiding Officer, Employees Provident Fund Appellate Tribunal, Delhi and Others
Madras High Court · (2012) 134 FLR 862 : (2012) 3 LLJ 83
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 14B, 2(B), 7AIndustrial Disputes Act, 1947 — Section 25M(1)
High Courts09 Sept 2011
The Chief General Manager Bharat Sanchar Nigam Limited Tamil Nadu Circle No. 80, Anna Salai Chennai - 2 and The Chairman and Managing Director Bharat Sanchar Nigam Ltd. Corporate Office Harish Chandra Mathur Lane Janapath New Delhi Vs Prema Govindarajan and Others
Madras High Court · (2011) 09 MAD CK 0217
Regional Rural Banks Act, 1976 — Section 29