High Courts06 Sept 2011
Subbarayulu Vs Lakshmanan
Madras High Court · (2011) 09 MAD CK 0276
Constitution of India, 1950 — Article 6(2)Evidence Act, 1872 — Section 114, 3, 4, 73Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 20, 80
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 64 of 253
High Courts06 Sept 2011Allowed
Industrial Finance Corporation of India Limited (IFCI) Vs The Debts Recovery Appellate Tribunal, The Debts Recovery Tribunal-I and Sterling Holiday Resorts (India) Limited
Madras High Court · (2011) 09 MAD CK 0265
Income Tax Act, 1961 — Section 156Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 3A
High Courts06 Sept 2011
Paramasivampillai Vs The Special Tahsildar, (Land Acquisition)
Madras High Court · (2011) 09 MAD CK 0142
High Courts06 Sept 2011Allowed
K. Subramanian Vs The Joint Director of School Education, The District Educational Officer and The CorRespondent SMRV Higher Secondary School
Madras High Court · (2011) 09 MAD CK 0118
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 45(2)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts06 Sept 2011Allowed
Kuppusamy Gounder and Nachimuthu Gounder Vs Palaniappan
Madras High Court · (2011) 09 MAD CK 0116
Evidence Act, 1872 — Section 45, 73
High Courts06 Sept 2011Dismissed
The Commissioner. HR and CE Department, Chennai and Another etc. Vs S. Muthukrishnan and Another
Madras High Court · AIR 2012 Mad 43
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 34
High Courts06 Sept 2011Allowed
K. Lakshmi Vs The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai-9 and The District Collector and District Magistrate Tuticorin District
Madras High Court · (2011) 09 MAD CK 0101
Constitution of India, 1950 — Article 21, 22, 22(5)
High Courts06 Sept 2011Allowed
L. Anusha Vs The District Collector and District Magistrate, The Secretary to Government Home Prohibition and Excise Department, The Inspector of Police Tiruvattar Police Station and The Inspector of Police Arumanai Police Station
Madras High Court · (2011) 09 MAD CK 0060
Constitution of India, 1950 — Article 21, 22, 22(5)
High Courts06 Sept 2011Dismissed
K. Natarajan Vs Mrs. Gopalasundari and Others
Madras High Court · (2011) 5 LW 341
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20Evidence Act, 1872 — Section 90Hindu Succession Act, 1956 — Section 14(1), 15
High Courts06 Sept 2011Dismissed
Anna Co-operative Spinning Mills Ltd. Vs Employee's Provident Fund Appellate Tribunal and The Regional Provident Fund Commissioner-II
Madras High Court · (2011) 09 MAD CK 0039
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts06 Sept 2011Dismissed
Mohamed Iliyas Usmani Vs State
Madras High Court · (2011) 09 MAD CK 0024
Arms Act, 1959 — Section 25(1B)Explosive Substances Act, 1908 — Section 3, 4Penal Code, 1860 (IPC) — Section 120, 120B, 148, 302, 307
High Courts06 Sept 2011Allowed
A. Ramamurthy Vs The Commissioner, The Joint Commissioner, The Assistant Commissioner Hindu Religious and Charitable Endowments and The Executive Officer-cum-Fit Person Arulmighu Selliamman Thirukoil
Madras High Court · (2011) 09 MAD CK 0018
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 78, 78(2), 78(4)Transfer of Property Act, 1882 — Section 106
High Courts05 Sept 2011Dismissed
M. Lakshmanan Vs The Deputy Inspector of General of Police and The Superintendent of Police
Madras High Court · (2011) 09 MAD CK 0358
Penal Code, 1860 (IPC) — Section 379Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts05 Sept 2011
Jai Renga Mills Private Limited Vs The Regional Provident Fund Commissioner, Employees' Provident Fund Organisation, Regional Officer, No. 1, Lady Doak College Road, Chokkikulam, Madurai-2 and The Enforcement Officer, Employees' Provident Fund Organisation, Sivakasi, Virudhunagar District
Madras High Court · (2011) 09 MAD CK 0329
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8F
High Courts05 Sept 2011Dismissed
T.S. Sankara Iyer and Sons Vs The Union of India (UOI)
Madras High Court · (2011) 09 MAD CK 0328
Constitution of India, 1950 — Article 19, 21, 226, 300A, 301Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 11, 12, 15, 17Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 5
High Courts05 Sept 2011Allowed
K. Sheik Abdul Kader Vs The State of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0202
Penal Code, 1860 (IPC) — Section 147, 148, 294, 379, 427
High Courts05 Sept 2011Allowed
Sri. Vasavi Finance Corporation Vs M.R. Patel, Gouthamchand and Parthasarathy
Madras High Court · (2011) 09 MAD CK 0191
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114
High Courts05 Sept 2011Dismissed
Islamic Welfare Association Vs The Wakf Tribunal and Others Managing Committee Vs S. Abbas Mandri
Madras High Court · (2011) 09 MAD CK 0181
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 226Waqf Act, 1995 — Section 2, 3, 36, 36(2), 36(7)
High Courts05 Sept 2011Allowed
S.S. Samath Ali Vs U. Chenniah
Madras High Court · (2011) 09 MAD CK 0119
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts05 Sept 2011Allowed
Harihar Alloys Private Limited Vs The Superintending Engineer Pudukottai Electricity Distribution Circle, Tangedco (formerly TNEB), Pudukottai
Madras High Court · (2011) 09 MAD CK 0096