High Courts19 Aug 2011
P. Krishnamurthy and K. Poovarasan Vs Union of India (UOI) and The Branch Manager Central Bank of India
Madras High Court · (2011) 08 MAD CK 0492
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 73 of 253
High Courts19 Aug 2011Dismissed
S. Parameswari and Samson Vs Denis Lourdusamy, rep. by Power Agent
Madras High Court · (2011) 5 CTC 742
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts19 Aug 2011Dismissed
A. Babjan Vs The District Collector, The Assistant Executive Engineer, Stanly Dam PWD and The Director, Central Research Institute for Sidha Chennai with Camp Office
Madras High Court · (2011) 08 MAD CK 0476
Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 15Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Rules, 1978 — Rule 3
High Courts19 Aug 2011Allowed
V. Chandra Vs The Commissioner and Director of Social Welfare Department of Social Welfare, Chennai - 600005 and The District Project Officer, Child Development Officer, Cuddalore, Cuddalore District
Madras High Court · (2011) 08 MAD CK 0453
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10(1)
High Courts19 Aug 2011
Jerome Durairaj Vs The Commandant, T.N. Special Police IV Battalion, The Deputy Inspector General of Police and The Director General of Police
Madras High Court · (2011) 08 MAD CK 0417
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 23(1)Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 15A(3)
High Courts19 Aug 2011Dismissed
Janaki Vs The Director of School Education, The District Educational Officer and The Head Master, Government High School
Madras High Court · (2011) 08 MAD CK 0351
Constitution of India, 1950 — Article 14, 142, 16, 226
High Courts19 Aug 2011Dismissed
Victoria Marine and Agro Exports Ltd. Vs Joint Director General of Foreign Trade
Madras High Court · (2011) 08 MAD CK 0347
Foreign Trade (Development and Regulation) Act, 1992 — Section 15(1), 15(2)
High Courts19 Aug 2011Dismissed
Dhandapani, Thulukanam and Kumar Vs Loganathan, Hemamalini, Porgunam and Ekambaram
Madras High Court · (2011) 08 MAD CK 0336
Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts19 Aug 2011Allowed
Mr. Amanulla Sheriff, Mrs. A. Kursheeth Begum and Miss Reshma Vs Mrs. Fazeelath Begum and Others
Madras High Court · (2011) 08 MAD CK 0332
Motor Vehicles Act, 1988 — Section 66, 82, 84, 89, 94
High Courts19 Aug 2011Dismissed
Subbaraya Gounder Vs Palaniyathal
Madras High Court · (2011) 08 MAD CK 0330
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts19 Aug 2011
Lingam Vs State
Madras High Court · (2011) 08 MAD CK 0258
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 341
High Courts19 Aug 2011
Jay Shree Tea and Industries Ltd. Vs The Deputy Commissioner of Labour and The Inspector of Plantations
Madras High Court · (2011) 08 MAD CK 0219
Constitution of India, 1950 — Article 23Minimum Wages Act, 1948 — Section 15, 19, 2, 20, 20(1)
High Courts19 Aug 2011Dismissed
Mrs. Sarojini Behum Vs The Chairman, Nuclear Power Corporation of India Ltd. and The Senior Manager (HR) Nuclear Power Corporation of India Ltd. (A Government of India Enterprises)
Madras High Court · (2011) 08 MAD CK 0205
High Courts19 Aug 2011
C.Muthukrishnan Vs The District Collector, Tirunelveli District, Tirunelveli
Madras High Court · (2011) 7 MLJ 641
High Courts19 Aug 2011Allowed
M. Arumugam Vs The Revenue Divisional Officer, Mrs. A. Rajam and The Inspector of Police
Madras High Court · (2011) 08 MAD CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 Aug 2011Dismissed
Siva Leathers Private Ltd. Vs Tamil Nadu Industrial Investment Corporation Ltd.
Madras High Court · (2011) 08 MAD CK 0174
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 31
High Courts19 Aug 2011Dismissed
Ashok Kumar Hotels (Cuddalore) Private Ltd. Vs The Chairman Cum Managing Director, The Branch Manager Tamil Nadu Industrial Investment Corporation and Mr. Durai
Madras High Court · (2011) 08 MAD CK 0172
Constitution of India, 1950 — Article 226
High Courts19 Aug 2011Dismissed
M/s. Kongoor Textile Process Vs The Joint Commissioner (CT) (Revision Petition) Office of the Commissioner of Commercial Taxes Chepauk, Chennai - 5 and The Commercial Tax Officer Tirupur (Rural) Circle Tirupur, Coimbatore District
Madras High Court · (2011) 08 MAD CK 0154
Tamil Nadu General Sales Tax Act, 1959 — Section 13, 13(2), 24, 24(3), 3B
High Courts19 Aug 2011Dismissed
M.G. Devasahayam Vs Sir John D'Monte Trust
Madras High Court · (2011) 08 MAD CK 0142
Charitable and Religious Trusts Act, 1920 — Section 3, 9Civil Procedure Code, 1908 (CPC) — Section 92(1)
High Courts19 Aug 2011Dismissed
Tamilnadu PWD Technical and Field Employees' Association Vs The State of Tamilnadu
Madras High Court · (2011) 08 MAD CK 0084
Constitution of India, 1950 — Article 14