High Courts22 Aug 2011
Thanislas Vs Vijaya Perumal, Janarthana Prasad and Padmini
Madras High Court · (2011) 08 MAD CK 0293
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 72 of 253
High Courts22 Aug 2011Allowed
R. Manoharan Vs N. Subbiah
Madras High Court · (2011) 08 MAD CK 0257
Contract Act, 1872 — Section 55Evidence Act, 1872 — Section 101, 114Specific Relief Act, 1963 — Section 16, 20
High Courts22 Aug 2011
P. Pandi Vs The District Collector and The Tahsildar
Madras High Court · (2011) 08 MAD CK 0255
High Courts22 Aug 2011Dismissed
R. Gopalakrishnan Vs The Pondicherry Univeristy and The Chairman University Grants Commission
Madras High Court · (2011) 08 MAD CK 0204
High Courts22 Aug 2011Dismissed
Mr. Jagannathan Vs Mr. Ramachandran
Madras High Court · (2011) 08 MAD CK 0201
High Courts22 Aug 2011Allowed
Sharmila Vs The Additional Secretary, Government of India, Ministry of Consumer Affairs, Food and Public Distribution(Department of Consumer Affairs), Room No.270, Krishi Bhavan, New Delhi - 110 001, The Secretary, Government of Tamilnadu, Co-operation, Food and Consumer Protection Department, Room No. 270, Krishi Bhavan, New Delhi - 110 001, The District Collector and District Magistrate, Trichy District, Trichy and The Inspector of Police, CS, CID, Tiruchirapalli
Madras High Court · (2011) 08 MAD CK 0189
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 19, 21, 22, 22(5)General Clauses Act, 1897 — Section 21
High Courts22 Aug 2011Allowed
S. Rajamanickam Vs The Secretary to Government, Rural Development and Panchayatraj Department, The Director of Rural Development and The District Collector
Madras High Court · (2011) 8 MLJ 225
Penal Code, 1860 (IPC) — Section 468, 471Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts22 Aug 2011Allowed
Commissioner of Income Tax Vs W.S. Industries (India) Ltd.
Madras High Court · (2012) 251 CTR 328 : (2012) 342 ITR 231 : (2012) 207 TAXMAN 278
Income Tax Act, 1961 — Section 115J, 115J(1)(i), 115JA, 115JA(1)(i), 115JB
High Courts22 Aug 2011Dismissed
P. Raju Vs Periaswamy
Madras High Court · (2011) 08 MAD CK 0153
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 92
High Courts22 Aug 2011Allowed
Mrs. Vyjayanthimala and Mr. K. Bhaskaran Vs Mr. Srinivasa Reddy and Others
Madras High Court · (2011) 6 CTC 172
Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 88
High Courts22 Aug 2011Allowed
S. Nagavalli Vs The Election Officer and Commissioner Panchayat Union, The Government of Tamil Nadu and T. Vijayalakshmi
Madras High Court · (2011) 08 MAD CK 0093
Citizenship Act, 1955 — Section 5, 5(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 173
High Courts22 Aug 2011Dismissed
NTPC Ltd. Government of India Enterprise Vs The Union of India (UOI)
Madras High Court · (2011) 08 MAD CK 0090
Acquisition and Transfer of Power Transmission Systems Ordinance, 1993 — Ordinance 3(2)Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(3)
High Courts22 Aug 2011Dismissed
K. Gopalram Vs A. Muthumari
Madras High Court · (2011) 08 MAD CK 0060
High Courts22 Aug 2011Dismissed
Mallika Traders Vs The Deputy Commercial Tax Officer
Madras High Court · (2012) 50 VST 319
High Courts22 Aug 2011Dismissed
H. Navrathanmal Lunkar, Proprietor, K.K. Credit Corporation Vs The State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0028
Constitution of India, 1950 — Article 14, 19, 21Penal Code, 1860 (IPC) — Section 306Tamil Nadu Prohibition of Charging Exorbitant Interest Act, 2003 — Section 9
High Courts22 Aug 2011Allowed
K. Manickam Vs Secretary to Government Rural Development Departments and Others
Madras High Court · (2011) 08 MAD CK 0027
High Courts22 Aug 2011Allowed
Nethaji Readymade Vs The Deputy Commercial Tax Officer, Now re-designated as Commercial Tax Officer, Nagercoil Tower Junction, Meads Street, Nagercoil, Kanyakumari District
Madras High Court · (2012) 47 VST 20
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(1)
High Courts19 Aug 2011Dismissed
The Management of Metropolitan Transport Corporation Ltd. Vs P. Thanikachalam and The Presiding Officer Principal Labour Court
Madras High Court · (2011) 08 MAD CK 0527
Industrial Disputes Act, 1947 — Section 17BPersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts19 Aug 2011Dismissed
E. Venugopal Vs The State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0526
Constitution of India, 1950 — Article 14, 16
High Courts19 Aug 2011
Mallika and Others Vs V. Ashok Kumar
Madras High Court · (2011) 08 MAD CK 0517