High Courts24 Aug 2011
A. Lingappan, Inspector of Police (Retd.) B2, R.S. Puram Police Station, Coimbatore City, Coimbatore. Vs The State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0377
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 70 of 253
High Courts24 Aug 2011
Mr. Jacob Cherian Vs The Chairman, Tuticorin Port Trust and The Secretary, Kerala State Housing Board
Madras High Court · (2011) 08 MAD CK 0374
Central Civil Services (Pension) Rules, 1972 — Rule 67
High Courts24 Aug 2011Allowed
Indian Overseas Bank Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 08 MAD CK 0370
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 35Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 3
High Courts24 Aug 2011Dismissed
K. Masanam Vs The District Collector, Sivagangai District, Sivagangai, The Block Development Officer, Thiruppuvanam Panchayat Union, Thiruppuvanam, The Piramanur Village Panchayat and Arumugam
Madras High Court · (2011) 08 MAD CK 0366
High Courts24 Aug 2011Dismissed
Beta Wind Farms Private Limited Vs The Government of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0365
High Courts24 Aug 2011Dismissed
K. Ramasubramnaian Vs The State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0298
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14A, 19Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(1)
High Courts24 Aug 2011Dismissed
M. Anwar Vs Director General of Police, Chennai - 600004 and Others
Madras High Court · (2011) 08 MAD CK 0228
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 15A, 15A(1), 3
High Courts24 Aug 2011Dismissed
V. Raja Vs State of Tamil Nadu and Others
Madras High Court · (2012) 1 MLJ 428
Civil Procedure Code, 1908 (CPC) — Section 148A, 4A(2), 4A(3)Limitation Act, 1963 — Section 5Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36(6), 36A, 38A
High Courts24 Aug 2011Dismissed
S. Selvam Vs The Commandant 28 Bn C.R.P.F., The Deputy Inspector of Police, The Inspector General of Police and The Director General of Police
Madras High Court · (2011) 08 MAD CK 0202
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 16Central Reserve Police Force Act, 1949 — Section 10, 11, 11(1), 11(3), 13(D)Constitution of India, 1950 — Article 226
High Courts24 Aug 2011Dismissed
K. Durgadevi Vs The Secretary to Government, Education Department, Secretariat, The Director of School Education and The Headmaster, Government Higher Secondary school
Madras High Court · (2011) 08 MAD CK 0193
High Courts24 Aug 2011Allowed
K. Prakash Vs Secretary, Selection Committee, Directorate of Medical Education, Madras-10 and Others
Madras High Court · (2011) 7 MLJ 1168
High Courts24 Aug 2011Allowed
Latchumi Vs The Secretary to Government of India Ministry of Home Affairs Department of Internal Security, The Secretary to Government Public (Law and Order-F) Department, The District Collector and District Magistrate and The Superintendent of Prison
Madras High Court · (2011) 08 MAD CK 0074
Constitution of India, 1950 — Article 21, 22(5)National Security Act, 1980 — Section 3(2)
High Courts24 Aug 2011Dismissed
K. Murali Vs The District Collector and The Assistant Director of Geology and Mining
Madras High Court · (2011) 08 MAD CK 0026
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 12, 36(5)
High Courts23 Aug 2011Dismissed
Ganesan Vs Aathimoola Pandithan, Periaswamy and Lakshmanan
Madras High Court · (2011) 08 MAD CK 0518
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91, 92
High Courts23 Aug 2011
Adaikala Matha College Vs The General Manager, Indian Oil Corporation Limited, Marketing Division, Indane Area Office, No. 500, Anna Salai, Teynampet, Chennai-600 018.,The Senior Area Manager, Indian Oil Corporation Limited, (Indane Area Office) No. 2, Race Course Road, Chokkikulam, Madurai-625 002. and M/S. Sundara Vinayagar Agencies, Indane Distributors, No. 63, Gandhi Road, Thanjavur-1
Madras High Court · (2011) 08 MAD CK 0499
Constitution of India, 1950 — Article 12, 14
High Courts23 Aug 2011Allowed
Narmathaa Textiles Ltd. Vs Union Bank of India and Reserve Bank of India
Madras High Court · (2011) 08 MAD CK 0464
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts23 Aug 2011
V.S. Murugan Vs The Regional Provident Fund Commissioner, The Regional Provident Fund Commissioner and The Indian Overseas Bank
Madras High Court · (2011) 08 MAD CK 0461
Civil Procedure Code, 1908 (CPC) — Section 7AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 15, 17, 17B, 7A
High Courts23 Aug 2011
I. Mahendra Kumar Nahar and Others Vs E. Ravindran and Others
Madras High Court · (2012) 1 MLJ 442
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11
High Courts23 Aug 2011Dismissed
V. Manoharan Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 08 MAD CK 0422