High Courts16 Dec 2011
Navamani Vs The State
Madras High Court · (2011) 12 MAD CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 8 of 253
High Courts16 Dec 2011Allowed
Poongavanam, Tamilselvi, Maheswari and Porutselvan Vs D. Johnson and Regional Manager, The National Insurance Co. Ltd.
Madras High Court · (2012) 3 CTC 513
High Courts16 Dec 2011Allowed
T. Jaya Vs The Director of Elementary Education College Road, Chennai - 600006 and The Assistant Elementary Educational Officer Vellakoil, Coimbatore District
Madras High Court · (2011) 12 MAD CK 0004
High Courts15 Dec 2011Dismissed
G. Sentil Selvan Vs The Presiding Officer, Labour Court, Trichy and The Management, Alagiri Spinning and Weaving Mills (P) Ltd., P.B. No. 3, Ambathurai R.S., Madurai Road, Dindigul
Madras High Court · (2011) 12 MAD CK 0325
Industrial Disputes Act, 1947 — Section 11, 11(3), 17A, 17BPenal Code, 1860 (IPC) — Section 193, 228Tamil Nadu Industrial Disputes Rules, 1958 — Rule 34, 34(11), 48, 48(2)
High Courts15 Dec 2011
R. Marimuthu Vs The Collector Trichy and The Tahsildar
Madras High Court · (2011) 12 MAD CK 0302
Constitution of India, 1950 — Article 14, 21
High Courts15 Dec 2011
Shantha, Sasikala and Rajalakshmi Vs Amachur Poothuraja Temple Trust The Assistant Commissioner, Hindu Religious and Charitable Endowment Department, Thiruvannamalai, Thiruvannamalai District Vs Sankara Naidu, Murali, Narasimhan, The above trustees are represented by their Power of Attorney S. Velu and Thennarasu, (R4 was impleaded as party respondent vide order of this Court dated 4.11.2011 made in M.P. No. 1 of 2011)
Madras High Court · (2012) 1 LW 387
Madras Hindu Religious Endowments Act, 1926 — Section 84, 9(5)Trusts Act, 1882 — Section 34
High Courts15 Dec 2011Dismissed
R. Mohan Vs A.K. Vijaya Kumar
Madras High Court · (2011) 12 MAD CK 0238
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 136, 138
High Courts15 Dec 2011Allowed
K. Devan Vs The District Forest Officer Nilgiris South Division Udagai, Nilgiris District
Madras High Court · (2011) 12 MAD CK 0211
Constitution of India, 1950 — Article 14Tamil Nadu Pension Rules, 1978 — Rule 23
High Courts15 Dec 2011
R.Ragupathy Vs The State of Tamil Nadu
Madras High Court · (2012) 3 MLJ 12
Constitution of India, 1950 — Article 14Tamil Nadu Pension Rules, 1978 — Rule 43(2)
High Courts15 Dec 2011
S. Subramanian Vs State of Tamil Nadu
Madras High Court · (2011) 12 MAD CK 0157
High Courts15 Dec 2011Allowed
M. Venugopal Vs The Deputy salt Commissioner Salt Department, Government of India, Shastri Bhawan, 26, Haddows Road, Chennai - 600 006. The Salt Commissioner Salt Department, Government of India, 'Lavan Bhawan' 2-A, lavan Marg, Jalan Dungre, Jaipur - 302 001 (Rajasthan)
Madras High Court · (2011) 12 MAD CK 0141
Arbitration and Conciliation Act, 1996 — Section 2, 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 80, 80(1)
High Courts15 Dec 2011
The Management T I Diamond Chain Limtied Vs The Presiding Officer I Additional Labour Court Chennai and G. Ravichandran
Madras High Court · (2011) 12 MAD CK 0110
Industrial Disputes Act, 1947 — Section 2A
High Courts15 Dec 2011Dismissed
B. Eswaran Vs The District Collector, Madurai District, Madurai and The Commissioner, Madurai Corporation, Anna Maligai, Madurai-2
Madras High Court · (2011) 12 MAD CK 0064
Constitution of India, 1950 — Article 12, 226Criminal Procedure Code, 1973 (CrPC) — Section 133Madurai City Municipal Corporation Act, 1971 — Section 216, 217, 217(1), 217(3), 452
High Courts15 Dec 2011
Kaleeswaran Vs The State
Madras High Court · (2011) 12 MAD CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 32, 6Penal Code, 1860 (IPC) — Section 300, 302, 304, 449
High Courts15 Dec 2011Dismissed
A. Ammathu Rahima Vs The Assistant Electricity Engineer (Distribution), Tamil Nadu Electricity Board, Thondi, Ramanathapuram District
Madras High Court · (2011) 12 MAD CK 0043
High Courts15 Dec 2011Dismissed
Citibank N.A. Vs The Inspector of Police, E.1 Mylapore Police Station, Mylapore, Chennai-4 and Venkat Ramanujam Sankaran
Madras High Court · (2011) 12 MAD CK 0007
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 32
High Courts14 Dec 2011
The Commissioner of Income Tax Tamil Nadu - III, Madras Vs M/s. Prem Electric Conductors Pvt. Ltd. 6, Arcot Road, Vadapalani, Chennai - 26
Madras High Court · (2011) 12 MAD CK 0314
Income Tax Act, 1999 — Section 143(1), 143(1A), 143(3), 147, 148
High Courts14 Dec 2011Dismissed
Commissioner of Income Tax-I, Chennai Vs M/s. AKS Alloys(P) Ltd., 47/240-A Kilpauk Garden Road, Kilpauk, Chennai-600010
Madras High Court · (2012) 205 TAXMAN 11
High Courts14 Dec 2011
Lex Property Development (P) Ltd. Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 12 MAD CK 0295
Constitution of India, 1950 — Article 14Criminal Law (Amendment) Act, 1932 — Section 5(2), 5(3)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Dec 2011Allowed
Arunachalam Vs The State
Madras High Court · (2011) 12 MAD CK 0269
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302, 395