High Courts17 Aug 2011Allowed
T. Mohanraj Vs Akila Thiruvidancore Siddha Vaidhya Sangam
Madras High Court · (2011) 08 MAD CK 0050
Arbitration Act, 1940 — Section 28Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 291
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 77 of 253
High Courts17 Aug 2011Dismissed
H. Ramalingam @ Kumar Vs R. Jeyabanu
Madras High Court · (2011) 08 MAD CK 0033
High Courts17 Aug 2011Allowed
N. Kanthimathi Vs The Secretary to Government, Hindu Religious and Charitable Endowments Administration Department, Secretariat, Fort St. George, Chennai - 600 009, The Commissioner, Hindu Religious and Charitable Endowments Administration Department, Nungambakkam, Chennai - 600 034 and The Secretary, Tamil Nadu Public Service Commission, No. 1, Greams Road, (Commercial Tax Building Annexe), Chennai - 600 006
Madras High Court · (2011) 08 MAD CK 0024
Constitution of India, 1950 — Article 14, 16, 226
High Courts17 Aug 2011Allowed
Nizam Matches Vs The State of Tamil Nadu and The General Manager, District Industries Centre, Tirunelveli-11
Madras High Court · (2011) 08 MAD CK 0018
Constitution of India, 1950 — Article 226
High Courts17 Aug 2011Allowed
N. Uma Sundari and Jainul Zulaiga Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 08 MAD CK 0011
High Courts16 Aug 2011Dismissed
D. Devaraj Vs Inspector General of Registration, 100, Santhome High Road, Chennai-600 028, The District Registrar, Madurai South, Madurai-625 001 and The Secretary/Treasurer, Madurai-Ramnad Diocesan Management Association, 162, East Veli Street, Madurai-1
Madras High Court · (2011) 08 MAD CK 0512
Tamil Nadu Societies Registration Act, 1975 — Section 36, 36(1), 48
High Courts16 Aug 2011Dismissed
Rajendran Vs Govindarajan
Madras High Court · (2011) 08 MAD CK 0497
Transfer of Property Act, 1882 — Section 106
High Courts16 Aug 2011Allowed
Sudharsan Home Appliances, Chennai Vs Deputy Director, E.S.I. Corporation, Chennai-600 034
Madras High Court · (2012) 134 FLR 1004 : (2013) LabIC 434 : (2012) 3 LLJ 311
Employees State Insurance Act, 1948 — Section 2(22), 2(9), 2(9)(i), 2(9)(ii), 45
High Courts16 Aug 2011Dismissed
B. Muthiah Vs The Chairman and Managing Director (Reviewing Authority) Indian Bank Head Office, The Executive Director (Appellate Authority) Indian Bank, The General Manager (Disciplinary Authority) and The Commissioner for Departmental Inquiries (Inquiring Authority)
Madras High Court · (2011) 08 MAD CK 0481
Bank Officer Employees (Discipline and Appeal) Regulations, 1975 Indian Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 19, 3, 3(1), 4Constitution of India, 1950 — Article 136, 14, 19, 21, 226
High Courts16 Aug 2011Allowed
K.N. Thangavel Kannudaiyan palayam Vs The Registrar Registration Department, The Sub Registrar Registration Department Surampatti Erode District, The Tahsildar Erode District and The Village Administrative Officer
Madras High Court · (2011) 08 MAD CK 0471
Stamp Act, 1899 — Section 33(1), 33A, 45, 48, 70(3)
High Courts16 Aug 2011
R. Pachamuthu Vs Tamil Nadu Electricity Board and The Executive Engineer (O and B) Ariyalur, Trichy Electricity Distribution Circle, North, Ariyalur Division
Madras High Court · (2011) 08 MAD CK 0454
High Courts16 Aug 2011Dismissed
Baggiammal (since Deceased) and Mrs. Gunasundari Vs K. Padmavathi and Others
Madras High Court · (2011) 08 MAD CK 0449
High Courts16 Aug 2011
The Commissioner of Customs, Office of the Commissioner of customs, No. i, Williams Road, Cantonment, Tiruchirappalli, Pin - 620 001. Vs Sahul Hameed and The Joint Secretary, Government of India, Ministry of Finance, No. 14, Hudco Vishala Building, B-Wing, 6th Floor, Bhikaji Cama Place, New Delhi - 110 066
Madras High Court · (2011) 08 MAD CK 0375
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 125
High Courts16 Aug 2011Allowed
Sankaran Vs Tamil Nadu State Transport Corporation (Madurai) Ltd.
Madras High Court · (2011) 08 MAD CK 0355
High Courts16 Aug 2011Dismissed
Nakkheeran Publications Vs Dhyanapeeta Charitable Trust
Madras High Court · (2011) 08 MAD CK 0342
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 16, Order 11 Rule 18
High Courts16 Aug 2011Dismissed
S.K. Swamy and Company Vs Union of India (UOI) and Others
Madras High Court · (2011) 08 MAD CK 0325
Arbitration and Conciliation Act, 1996 — Section 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 5
High Courts16 Aug 2011
J. K. K. Nataraja Dental College and Hospital Vs Union of India (UOI) and Dental Council of India
Madras High Court · (2011) 08 MAD CK 0310
Dentists Act, 1948 — Section 10A(4)
High Courts16 Aug 2011Allowed
Rohini Holdings Private Limited Vs Commissioner of Income Tax and The Assistant Commissioner of Income Tax
Madras High Court · (2011) 202 TAXMAN 341
Income Tax Act, 1961 — Section 234B, 234C, 234D, 28, 4
High Courts16 Aug 2011Dismissed
Tamil Nadu Housing Board Vs Mrs. Uma Maheswari Ramasamy and Others
Madras High Court · (2011) 7 MLJ 849
Constitution of India, 1950 — Article 14, 19, 21, 300ALand Acquisition Act, 1894 — Section 4(1), 48B, 6
High Courts16 Aug 2011Allowed
State Bank of India, Vadavalli Branch Vs Krithaanyaa, rep. by its mother/guardian, G. Rekha
Madras High Court · (2011) 08 MAD CK 0220
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 6