COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 71 of 253

High Courts23 Aug 2011Dismissed

Murugesan, Mahalakshmi and S. Jeeva Vs The State of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0421

Constitution of India, 1950 — Article 226, 254, 254(2)Limitation Act, 1963 — Article 226Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 5

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High Courts23 Aug 2011

R. Mohan Sundar Vs The Principal Secretary to Government, Health and Family Welfare Department, The Director of Medical Education and The Director and Superintendent

Madras High Court · (2011) 08 MAD CK 0418

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High Courts23 Aug 2011Allowed

S. Palani and Others Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 08 MAD CK 0385

Constitution of India, 1950 — Article 226

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High Courts23 Aug 2011

Janab OMS Abdul Basith Alim Sahib Vs O.M.S. Sheik Udhuman Alim Sahib, Hassan Magdhoom Alim Sahib and Tamil Nadu Wakf Board No. 1 Jaffar Shyrang Street, Vallal Seethakathi Nagar Chennai - 600 001

Madras High Court · (2011) 08 MAD CK 0358

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High Courts23 Aug 2011

M.S. Muhammed Sheik Abdullah Vs The Secretary Selection Committee Director of Medical Education and Others

Madras High Court · (2011) WritLR 924

Constitution of India, 1950 — Article 14, 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302

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High Courts23 Aug 2011Dismissed

A. Raghunathan and Others Vs The District Forest Officer P. Mathivanan and Others Vs The State of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0243

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High Courts23 Aug 2011

P. Murugesan Vs State of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0200

Constitution of India, 1950 — Article 136Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 11, 15A, 15A(3), 23, 27(2)

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High Courts23 Aug 2011Dismissed

Mohanavel and Sathiaseelan Vs Muruganandham, Mahalakshmi and V. Venugopal

Madras High Court · (2011) 08 MAD CK 0196

Civil Procedure Code, 1908 (CPC) — Section 22Constitution of India, 1950 — Article 227Specific Relief Act, 1877 — Section 37

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High Courts23 Aug 2011Allowed

M.S. Subramanian Health Inspector and V. Kolandaisamy Health Inspector Vs The Secretary to Government Health and Family Welfare Department, The Director of Public Health and Preventive Medicine and The Deputy Director of Health Services

Madras High Court · (2011) 08 MAD CK 0092

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High Courts23 Aug 2011Dismissed

Valliathal and Paruvatham Vs P. Duraisamy and Naveenkumar

Madras High Court · (2011) 08 MAD CK 0091

Evidence Act, 1872 — Section 103, 103(3), 68, 71Succession Act, 1925 — Section 63Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(2)

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High Courts23 Aug 2011

G.P. Rudhrashan and Others Vs The Tamil Nadu Slum Clearance Board and Others

Madras High Court · (2011) 08 MAD CK 0089

Tamil Nadu Town and Country Planning Act, 1971 — Section 79

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High Courts23 Aug 2011Dismissed

Rayalseema Concrete Sleepers (P) Ltd. Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 08 MAD CK 0073

Constitution of India, 1950 — Article 226, 32Foreign Exchange Management Act, 1999 — Section 35

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High Courts23 Aug 2011Dismissed

C. Ram Prakash and C. Naren Dharmaraj Vs Power Grid Corporation of India Ltd.

Madras High Court · (2011) 08 MAD CK 0066

Constitution of India, 1950 — Article 21, 226, 300(A)Electricity Act, 2003 — Section 14, 16(1), 164, 17, 19(A)Penal Code, 1860 (IPC) — Section 188

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High Courts22 Aug 2011Dismissed

K. Muruganandam Vs The District Magistrate and District Collector and Mrs. Dhamayandhi

Madras High Court · (2011) 08 MAD CK 0458

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 109, 494, 498A, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts22 Aug 2011Dismissed

G. Vetrivel Vs The Station Master Singapore Airlines Second Floor, Anna International Terminal Madras International Airport Chennai-600027 and The Central Government Industrial Tribunal-cum-Labour Court, 1st Floor, Shastri Bhavan 'B' Wing 26, Haddows Road, Chennai-600 006 D. Sasikumar Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, 1st Floor, Shastri Bhavan 'B' Wing 26, Haddows Road, Chennai-600 006 and The Station Master Singapore Airlines Second Floor, Anna International Terminal Madras International Airport Chennai-600 027

Madras High Court · (2011) 08 MAD CK 0455

Industrial Disputes Act, 1947 — Section 10, 25F

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High Courts22 Aug 2011

R. Anandalakshmi Vs The District Collector, District Collector Campus, Madurai, The Revenue Divisional Officer, Madurai, Madurai District, The Tahsildar and Mr. T.S.R. Sadhasivam

Madras High Court · (2011) 08 MAD CK 0445

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High Courts22 Aug 2011Dismissed

Shanmugam Vs The Presiding Officer, Labour Court and The Management, Tamilnadu State Transport Corporation

Madras High Court · (2011) 08 MAD CK 0372

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High Courts22 Aug 2011Dismissed

S. Balamurugan Vs The Director of Medical and Rural Health Services, Teynampet, The District T.B. Control Authority/Chairman, The Joint Director of Medical and Rural Health Services, Government Headquarters Hospital and The Member Secretary, District T.B. Centre Society

Madras High Court · (2011) 08 MAD CK 0364

Constitution of India, 1950 — Article 14, 16

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High Courts22 Aug 2011Dismissed

Commissioner of Income Tax Vs The Kanchipuram Anna Silk Handloom Weavers Co-operative (P and S) Society Ltd.

Madras High Court · (2011) 08 MAD CK 0335

Income Tax Act, 1961 — Section 143(3), 154, 250, 80HH, 80P

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High Courts22 Aug 2011Allowed

A. Arunkumar and L. Santhosh Kumar Vs State

Madras High Court · (2011) 08 MAD CK 0323

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228, 239Customs Act, 1962 — Section 132, 136

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