High Courts19 Dec 2011Dismissed
J. Shiny Vs The Superintendent of Police, Kanyakumari District, Nagercoil and Others
Madras High Court · (2011) 12 MAD CK 0078
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 7 of 253
High Courts19 Dec 2011Dismissed
Rathinasabapathi through his power agent Balamurugan Vs The Inspector General of Registration, 120, Santhome High Road, Chennai 600 004, The District Registrar, Tenkasi Registration District Office, Tirunelveli District and The Sub Register, Sankarankovil Sub Registration Office, Sankarankovil, Tirunelveli District
Madras High Court · (2011) 12 MAD CK 0054
Registration Act, 1908 — Section 22ATamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34, 34(1)Tamil Nadu Patta Pass Book Act, 1983 — Section 5(1)
High Courts19 Dec 2011
S. Sahira Banu Vs The Superintendent of Police, Thanjavur District, The Inspector of Police, Natchiyar Kovil Police Station, Thanjavur District, Sadhik Batcha and Mohamed Ismayil
Madras High Court · (2011) 12 MAD CK 0038
High Courts19 Dec 2011Allowed
Pechiammal Vs The Secretary to Government Home, Prohibition and Excise Department, Secretariat, Chennai 600009, The District Collector and District Magistrate, Virudhunagar Virudhunagar District and The Superintendent of Prison, Madurai Central Prison, Madurai
Madras High Court · (2011) 12 MAD CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395
High Courts19 Dec 2011Dismissed
T. Selvaraj Vs The Presiding Officer, Labour Court, Coimbatore and The General Manager, Tamil Nadu State Transport Corporation, Coimbatore Division 1, No. 137, Mettupalayam Road, Coimbatore - 641043
Madras High Court · (2011) 12 MAD CK 0017
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts16 Dec 2011Allowed
Kamala Thope Street Welfare Association (Civil Exonera) Madurai and Others Vs The Commissioner, Madurai City Municipal Corporation, Arignar Anna Maligai, Tallakulam, Madurai-625002 and Others The Commissioner, Corporation of Madurai, Arignar Anna Maligai, Thallakulam, Madurai Vs Kamalathopu Street Welfare Association
Madras High Court · (2011) 12 MAD CK 0328
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 243W, 243X, 284, 285, 289Madurai City Municipal Corporation Act, 1971 — Section 115, 120, 173, 207, 208
High Courts16 Dec 2011Dismissed
K. Neelamegam Vs Durgamoorthi Revenue Divisional Officer, Sivagangai, Sivagangai District
Madras High Court · (2011) 12 MAD CK 0324
Constitution of India, 1950 — Article 215, 225Contempt of Courts (Madras High Court) Rules, 1975 — Rule 3, 6, 8Contempt of Courts Act, 1971 — Section 12, 14, 15, 15(1), 18
High Courts16 Dec 2011Dismissed
A. Manickavasagar Vs S.P. Ravichandran and R. Sivakami
Madras High Court · (2012) 1 CTC 377 : (2012) 1 LW 487
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, 151
High Courts16 Dec 2011Dismissed
E.K. Palanisamy Vs State
Madras High Court · (2011) 12 MAD CK 0290
Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts16 Dec 2011Dismissed
Krishnammal And Ors Vs Paramasivan And Ors
Madras High Court · (2011) 12 MAD CK 0279
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Dec 2011Allowed
Bhaskar Vs The Commissioner of Police Chennai City Sub-Urban Area St. Thomas Mount, Chennai 600016 and Another
Madras High Court · (2012) MLJ(Cri) 611
Madras Prohibition Act, 1937 — Section 4(1)(aa), 4(1A)Penal Code, 1860 (IPC) — Section 272, 468, 471
High Courts16 Dec 2011Dismissed
The Special Tahsildar (L.A.), Air Force Station, Thanjavur Vs Ganesa Udayar and The Defence Estate Officer, Madras Circle, 306, Anna Salai, Teynampet, Chennai - 18
Madras High Court · (2011) 12 MAD CK 0226
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 23(1), 24, 4(1), 53
High Courts16 Dec 2011Dismissed
A. Perumalsamy, A. Ramamoorthy and Sarguru Ammal Vs A. Anand, A. Vanitha and A. Suresh
Madras High Court · (2011) 12 MAD CK 0225
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 7 Rule 11, 115, 151, 96Constitution of India, 1950 — Article 226, 227Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 149(2), 16A
High Courts16 Dec 2011Dismissed
S. Boopandy Vs S. Subbaiah
Madras High Court · (2011) 12 MAD CK 0224
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Dec 2011Dismissed
V. Bhaskaran Vs The Special Director of Enforcement, Enforcement Directorate, Ministry of Finance, Lok Nayak Bhawan, 6th Floor, Khan Market, New Delhi-110003, The Director of Enforcement, Shastri Bhavan, 3rd Block, 3rd Floor, 26, Haddows Road, Chennai-600006 and The Chief Enforcement Officer, Directorate of Enforcement, Shastri Bhavan, 3rd Block, 3rd Floor, 26, Haddows Road, Chennai-600006
Madras High Court · (2012) 1 CTC 713 : (2012) 2 MLJ 1 : (2012) WritLR 137
Foreign Exchange Management Act, 1999 — Section 49, 49(3)Foreign Exchange Regulation Act, 1973 — Section 3, 51, 52, 56(1), 6
High Courts16 Dec 2011Allowed
M/s. Tamil Nadu Traders, 43, Vallalar Street, Erode 3 Vs Joint commissioner (SMR) Office of the Special Commissioner and Commissioner of Commercial Taxes, Chepauk, Chennai 5
Madras High Court · (2013) 61 VST 431
Banking Companies Act, 1949 — Section 150(1), 275, 45(O), 45(O)(1), 45(O)(2)Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12A, 14, 15, 16(1)Wealth Tax Act, 1957 — Section 18
High Courts16 Dec 2011Dismissed
New Bridge Holdings B.V. Vs TTK-LIG Limited and Others
Madras High Court · (2012) 109 CLA 34 : (2012) 3 CTC 524
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), 115Companies Act, 1956 — Section 10E, 10E(1A), 10E(4C), 10E(6), 10FCompany Law Board Regulations, 1991 — Regulation 44, 47
High Courts16 Dec 2011Dismissed
Trichirappalli City Municipal Corporation Vs Senthilkumari
Madras High Court · (2012) 1 LW 834
Madras Revenue Recovery Act, 1864 — Section 25Penal Code, 1860 (IPC) — Section 183, 186, 188Tamil Nadu Land Encroachment Act, 1905 — Section 14, 3, 3A, 5, 5B
High Courts16 Dec 2011Allowed
Sankaravelsamy Vs Paul Vannam, Pappathi, Ganthimanthi and Velammal Paul Vannam Vs Sankaravelsamy, Pappathi, Ganthimanthi and Velammal
Madras High Court · (2011) 12 MAD CK 0122