COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 76 of 253

High Courts17 Aug 2011Dismissed

Project Director, National Highways Authority of India, Karur - 639 001 Vs Krishnasamy Gounder and Others

Madras High Court · (2012) 1 MLJ 558

Arbitration and Conciliation Act, 1996 — Section 8Land Acquisition Act, 1894 — Section 30National Highways Act, 1956 — Section 3, 3(1), 3D, 3G, 3G(2)

Read judgment

High Courts17 Aug 2011Allowed

Nameesha Vs State of Tamil Nadu and Others

Madras High Court · (2012) MLJ(Cri) 56

Essential Commodities Act, 1955 — Section 7(1)

Read judgment

High Courts17 Aug 2011Dismissed

State: Deputy Superintendent Vigilance and Anti-Corruption Special Wing, Krishnagiri Vs K. Sundararajan, Sub-Registrar and A. Eswaran, Assistant

Madras High Court · (2011) 08 MAD CK 0397

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 120(B)Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 19(1), 20

Read judgment

High Courts17 Aug 2011Dismissed

Shanmugam @ Shanmugavadivelu Vs State

Madras High Court · (2011) 08 MAD CK 0389

Criminal Procedure Code, 1973 (CrPC) — Section 311Prevention of Corruption Act, 1988 — Section 13(1)(2), 7

Read judgment

High Courts17 Aug 2011Dismissed

Arumugam Vs The Government of Tamil Nadu and Teachers Recruitment Board, Chennai

Madras High Court · (2011) 08 MAD CK 0384

Read judgment

High Courts17 Aug 2011Dismissed

New Kurinji Housing (P) Ltd. Vs The Assistant General Manager, State Bank of India, Madurai City Branch, No. 57,57/1, Kamarajar Salai, Madurai-625 009, The General Manager, (Network 2), State Bank of India, Local Head Office, Circle Top House, No. 16, College Lane, Chennai-600 006 and The Chief Manager, Stressed Assets Resolution Centre (SARC) SBI, Madurai ADB Premises, Corporation Building, R.M.S. Road, Madurai-625001

Madras High Court · (2011) 08 MAD CK 0383

Constitution of India, 1950 — Article 226

Read judgment

High Courts17 Aug 2011Allowed

K. Kandasamy Vs The District Educational Officer, Cheranmahadevi Tirunelveli District and The Assistant Elementary Educational Officer, Ambasamudram Tirunelveli District

Madras High Court · (2011) 08 MAD CK 0382

Read judgment

High Courts17 Aug 2011

Ponnammal, Pushpavalli and Danaraj Vs The Government of Tamil Nadu and Tamil Nadu State Transport Corporation Limited

Madras High Court · (2011) 08 MAD CK 0373

Land Acquisition Act, 1894 — Section 23(1), 23(1)A, 23(2), 48B

Read judgment

High Courts17 Aug 2011Dismissed

S. Durai Vs State

Madras High Court · (2011) 08 MAD CK 0337

Criminal Procedure Code, 1973 (CrPC) — Section 374, 377, 378, 394, 394(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

Read judgment

High Courts17 Aug 2011Allowed

Mrs. Arputhammal, Mrs. Rukkammal and Mr. Saravanan Vs Mrs. Govindammal and Mr. Sambasivam

Madras High Court · (2011) 08 MAD CK 0329

Read judgment

High Courts17 Aug 2011Dismissed

Tvl. Ram Mohan Trading Company Vs The Secretary to Government Commercial Taxes Department and The Commercial Tax Officer-III (FAC)

Madras High Court · (2011) 08 MAD CK 0296

Constitution of India, 1950 — Article 226

Read judgment

High Courts17 Aug 2011

P. Mani Vs Senior Divisional Manager, Life Insurance Corporation of India

Madras High Court · (2011) 08 MAD CK 0256

Read judgment

High Courts17 Aug 2011Allowed

S. Kandasamy and Others Vs K. Kalimuthu and State by The Inspector of Police Namakkal Police Station Namakkal District

Madras High Court · (2011) 08 MAD CK 0231

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(2), 173(8), 301Penal Code, 1860 (IPC) — Section 120B, 167, 420, 468, 471

Read judgment

High Courts17 Aug 2011Allowed

The Management of Elgi Equipments Limited Vs The Presiding Officer, Labour Court and A. Jeyaraj

Madras High Court · (2011) 08 MAD CK 0171

Industrial Disputes Act, 1947 — Section 2, 33C(2)

Read judgment

High Courts17 Aug 2011Dismissed

Ekambaram and Others Vs V. Jothi

Madras High Court · (2011) 08 MAD CK 0125

Hindu Succession Act, 1956 — Section 23

Read judgment

High Courts17 Aug 2011Dismissed

S. Kousalya Vs The Divisional Accountant, The Executive Engineer and Administrative Officer, The Manager - Service and Sales and The Chairman-cum-Managing Director Tamil Nadu Housing Board

Madras High Court · (2011) 08 MAD CK 0106

Read judgment

High Courts17 Aug 2011Allowed

Commissioner of Income Tax Vs TTK Pharma Ltd.

Madras High Court · (2011) 08 MAD CK 0075

Income Tax Act, 1961 — Section 80I

Read judgment

High Courts17 Aug 2011Allowed

S.R. Trust Meenakshi Mission Hospital and Research Centre and Others Vs S. Ramesh, Trustee, S.R. Trust

Madras High Court · (2011) 08 MAD CK 0058

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 39

Read judgment

High Courts17 Aug 2011

Nagalakshmi Vs Selvaraj

Madras High Court · (2011) 08 MAD CK 0054

Limitation Act, 1963 — Section 5

Read judgment

High Courts17 Aug 2011Allowed

Arockiadoss Vs The Tiruchi City Corporation and Nixon

Madras High Court · (2011) 08 MAD CK 0053

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment