COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 65 of 253

High Courts05 Sept 2011

P. Singam Vs The Managing Director Tamil Nadu State Transport Corporation (Madurai) Limited, Bye-Pass Road, Madurai - 625010 and The General Manager, Tamil Nadu State Transport Corporation (Madurai) Limited, Bye-Pass Road, Madurai - 625010

Madras High Court · (2011) 09 MAD CK 0076

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47

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High Courts05 Sept 2011

D. Anthony Marianathan Vs Josephine Sahayarani Josephine Sahayarani Vs D. Anthony Marianathan

Madras High Court · (2011) 7 MLJ 417

Divorce Act, 1869 — Section 10, 17, 20General Clauses Act, 1897 — Section 6

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High Courts05 Sept 2011Allowed

Sundari @ Esakkiammal Vs R. Krishnammal

Madras High Court · (2011) 09 MAD CK 0050

Evidence Act, 1872 — Section 45, 47, 67, 73

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High Courts05 Sept 2011Dismissed

Mr. Prakasam, Mr. Elangovan, Mr. Dhivakaran and Mr. D. Subramani Vs Mrs. Jeeva Ammal

Madras High Court · (2011) 09 MAD CK 0048

Transfer of Property Act, 1882 — Section 54Trusts Act, 1882 — Section 82

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High Courts05 Sept 2011

Vaigai Foods Vs The Assistant Provident Fund Commissioner, Employees' Provident Fund Organization, Sub-Regional Office

Madras High Court · (2011) 09 MAD CK 0033

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

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High Courts05 Sept 2011Dismissed

R. Francis Vs The Superintendent of Police District Police Office, Dharmapuri District, Dharmapuri, Deputy Inspector General of Police, Salem Range, Salem and Director General of Police, Chennai-4

Madras High Court · (2011) 09 MAD CK 0021

Constitution of India, 1950 — Article 226Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

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High Courts30 Aug 2011Dismissed

K.A. Musthafa Vs The Chief Minister, Government of Tamil Nadu and Others

Madras High Court · (2011) 08 MAD CK 0479

Constitution of India, 1950 — Article 163, 164

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High Courts30 Aug 2011Allowed

The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs The Presiding Officer, II Additional Labour Court and A. Sundaram

Madras High Court · (2011) 08 MAD CK 0462

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High Courts30 Aug 2011Allowed

A. Srinivasan Vs The Chief Engineer (Personal), Tamil Nadu Generation and Distribution Corporation Ltd., Superintending Engineer (O and M), The Executive Engineer (O and M) and The Assistant Engineer (O and M)

Madras High Court · (2011) 08 MAD CK 0460

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High Courts30 Aug 2011

Business Leader Vs The Chennai Metropolitan Development Authority

Madras High Court · (2011) WritLR 837

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 92Income Tax Act, 1961 — Section 206

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High Courts30 Aug 2011Dismissed

P. Natarajan Vs The Commissioner, H.R and C.E. Department, Uthaman Gandhi Salai, Nungambakkam, Chennai - 600 006, The Chairman, Trust Board of Arulmighu Kapalieeswara Temple, Joint Commissioner/Fit Person of Arulmighu Kapalieeswara Temple and Deputy Commissioner/Executive Officer, Arulmighu Kapalieeswara Temple

Madras High Court · (2011) 08 MAD CK 0391

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 21, 56(1), 56(2)

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High Courts30 Aug 2011Dismissed

Saivaprakasa Vidhyasalai Educational and Charitable Trust Vs The Director of Elementary Education and The State of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0352

Societies Registration Act, 1860 — Section 18Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 5, 53, 53A

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High Courts30 Aug 2011

SRM University and Others Vs The Secretary, University Grants Commission, Bahadur Shah Jafar Marg and Others etc. etc.

Madras High Court · (2011) 08 MAD CK 0318

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 14, 19(1)(6), 246, 300AEstate Duty Act, 1953 — Section 74(2)

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High Courts30 Aug 2011Allowed

C. Chandrasekaran Vs R. Srinivasan

Madras High Court · (2011) 08 MAD CK 0317

Contract Act, 1872 — Section 56Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 16

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High Courts30 Aug 2011Dismissed

The Managing Director Tamil Nadu State Transport Corporation Vs G. Vaikundamoorthy

Madras High Court · (2011) 08 MAD CK 0295

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High Courts30 Aug 2011Allowed

A. Seetha Raman Vs The Accountant General (A and E) Tamil Nadu No. 261, Anna Salai Chennai - 18 and Others

Madras High Court · (2011) 08 MAD CK 0259

Constitution of India, 1950 — Article 226

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High Courts30 Aug 2011Dismissed

K. Soundararajan Vs Mariyam Barjana Shadhiq

Madras High Court · (2011) 08 MAD CK 0241

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High Courts30 Aug 2011Allowed

The Administrator M.R.K. Co-operative Sugar Mills Vs The Appellate Authority, Administrator/Joint Registrar and The Commissioner of Sugar, Office of the Commissioner of Sugar

Madras High Court · (2011) 08 MAD CK 0206

Tamil Nadu Co-operative Societies Act, 1983 — Section 152

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High Courts30 Aug 2011Dismissed

J. Rajan Babu and V. Saravanan Vs Union of India and Others

Madras High Court · (2011) 08 MAD CK 0088

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227National Highways Act, 1956 — Section 3A

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High Courts30 Aug 2011Dismissed

Angalamman Koil Vs The Asst. Commissioner, Hindu Religious and Charitable Endowments Department and The Fit Person/Executive Officer

Madras High Court · (2011) 08 MAD CK 0085

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 21

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