High Courts16 Aug 2011Allowed
K. Sampoornam Vs M. Karthieswaran and Others
Madras High Court · (2012) 5 MLJ 362
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 78 of 253
High Courts16 Aug 2011Dismissed
D. Gomathiammal Vs The Chairman, Tamil Nadu Electricity Board, Anna Salai, Chennai, The Chief Engineer (Personnel) Tamil Nadu Electricity Board, Anna Salai, Chennai and The Chief Engineer/Distribution, Madurai Region/K. Pudur, Madurai-625 007
Madras High Court · (2011) 08 MAD CK 0187
High Courts16 Aug 2011Allowed
R. Dhanasekaran Vs N. Dhakshinamoorthy
Madras High Court · (2011) 08 MAD CK 0175
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 91, 91(1), 94Evidence Act, 1872 — Section 65, 66, 74
High Courts16 Aug 2011Allowed
S. Sathya Kumar Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 08 MAD CK 0152
Constitution of India, 1950 — Article 226
High Courts16 Aug 2011Dismissed
Ponniamman Educational Trust Vs The Church of Christ Charitable Trust and Educational Charitable Society
Madras High Court · (2011) 08 MAD CK 0141
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(a)Specific Relief Act, 1963 — Section 15
High Courts16 Aug 2011
Jinos Basheer Vs Government of Puducherry and The Principal, Mahatma Gandhi Government Arts College
Madras High Court · (2011) 08 MAD CK 0101
High Courts16 Aug 2011Allowed
C.S. Suresh Kumar Vs The Deputy Superintendent of Police Crime Branch CID
Madras High Court · (2011) 08 MAD CK 0086
High Courts16 Aug 2011Dismissed
Tamil Nadu Engineering Diploma Holders Association Vs The Secretary to Government, Home (Transport II A) Department and The Secretary Tamil Nadu Public Service Commission, Government Estate
Madras High Court · (2011) 08 MAD CK 0083
Constitution of India, 1950 — Article 14, 16, 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 19(2)
High Courts16 Aug 2011Allowed
Chithravel and Others Vs State
Madras High Court · (2011) 08 MAD CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts16 Aug 2011Dismissed
Sri Krishnasamy Reddiar Educational Trust Vs The Official Liquidator and Others
Madras High Court · (2011) 167 CompCas 153
Companies Act, 1956 — Section 446(2), 531, 531A
High Courts16 Aug 2011Allowed
Ceebros Developers Vs State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0051
Income Tax Act, 1961 — Section 269(UD)(1), 269(UE)(1)Stamp Act, 1899 — Section 47ATransfer of Property Act, 1882 — Section 2(10), 54
High Courts12 Aug 2011Dismissed
M.S. Muhammad Yahya Vs The Chairman Tamil Nadu Wakf Board and Others
Madras High Court · (2011) 08 MAD CK 0529
Constitution of India, 1950 — Article 19(1), 226, 300AWaqf Act, 1995 — Section 32, 51, 65(1), 83
High Courts12 Aug 2011Dismissed
Muslim Educational Association of South India Trust Vs National Council for Teacher Education
Madras High Court · (2011) 08 MAD CK 0477
National Council for Teacher Education Act, 1993 — Section 17, 18
High Courts12 Aug 2011Allowed
Smt. S. Pappa Vs State of Tamil Nadu and Others
Madras High Court · (2011) 08 MAD CK 0470
Constitution of India, 1950 — Article 14Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4)
High Courts12 Aug 2011Allowed
Mr. Kunjan Vs Mr. Ramasamy and Tamil Nadu Government
Madras High Court · (2011) 08 MAD CK 0447
High Courts12 Aug 2011
R.V.M. Sumanth Rao Vs The District Collector
Madras High Court · (2011) 08 MAD CK 0441
High Courts12 Aug 2011
Selvarani Vs The Joint Commissioner, Hindu Religious and Charitable Endowments (Admn.) Department, The Inspector of Police, Muthaiah and Jegannathan
Madras High Court · (2011) 08 MAD CK 0440
High Courts12 Aug 2011
T. Dhivya Vs The Branch Manager State Bank of India
Madras High Court · (2011) 08 MAD CK 0426
High Courts12 Aug 2011Dismissed
State Vs B. Ranganathan and Another
Madras High Court · (2012) MLJ(Cri) 567
Constitution of India, 1950 — Article 136, 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 397, 397(1), 397(2), 482Madras High Court Criminal Rules of Practice and Circular Orders, 1958 — Rule 76
High Courts12 Aug 2011Allowed
G. Vincent Retired Pharmacist Vs The Principal Accountant General (A and E), Anna Salai, Chennai 600 018 and The Medical Officer, Government Hospital, Radhapuram-627 111, Tirunelveli District
Madras High Court · (2011) 08 MAD CK 0390