High Courts11 Aug 2011Dismissed
Asokan Soloman Vs S. Pushpa Rajasekar and Others
Madras High Court · (2011) 08 MAD CK 0395
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 33, 100, 34
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 80 of 253
High Courts11 Aug 2011Allowed
K.A. Murugan Vs The Deputy Registrar of Co-operative Societies, Usilampatti at Thirumangalam, Madurai District and The Presiding Officer, Co-operative Tribunal, Principal District Court, Madurai
Madras High Court · (2011) 08 MAD CK 0387
High Courts11 Aug 2011Dismissed
K. Sangeetha Vs The Director of Government Examinations, Chennai-6, The Director, Teacher Education, Research and Training and The Principal, District Institute of Education and Training
Madras High Court · (2011) 08 MAD CK 0379
High Courts11 Aug 2011Dismissed
J. Roby Vs The District Collector, Kanyakumari, Kanyakumari District, The Superintendent of Police, Office of the Superintendent of Police, Kanyakumari District, Nagercoil, The Inspector of Police, Nesamani Nagar Police Station, Nagercoil, Kanyakumari District and Anitter Alwin
Madras High Court · (2011) 08 MAD CK 0376
High Courts11 Aug 2011Dismissed
Oil and Natural Gas Corporation Ltd. Vs The Petroleum Coal Labour Union and Others
Madras High Court · (2011) 08 MAD CK 0345
Industrial Disputes Act, 1947 — Section 18(1), 2, 30, 31
High Courts11 Aug 2011Dismissed
P. Ramesh Babu Vs The Registrar, The Executive Council and The Vice Chancellor, Pondicherry University
Madras High Court · (2011) 08 MAD CK 0315
Constitution of India, 1950 — Article 20(2), 226Pondicherry Universities Act, 1985 — Section 17(3)
High Courts11 Aug 2011
K. Kalvikarasan and Others Vs The State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0314
Constitution of India, 1950 — Article 226, 227
High Courts11 Aug 2011Dismissed
V. Ramadurai Vs The Joint Director of School Education (Higher Secondary), The District Educational Officer, T.S. Rajagopalan and T.B. Ramanathan
Madras High Court · (2011) 08 MAD CK 0286
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53, 53A
High Courts11 Aug 2011Dismissed
Pan Resorts Limited Vs H.H. Karthika Thirunal Lakshmi Bayl and Others H.H. Aswathi Thirunal Rama Varma and H.H. Avittam Thirunal Aditya Varma Vs Pan Resorts Limited
Madras High Court · (2011) 08 MAD CK 0263
High Courts11 Aug 2011Allowed
R.S. Desikan, (P.P.O. No. A86768), Room No. 1, Muthuselvi Complex, Vilachery Road, Thirunagar, Madurai - 625 006 Vs The Regional Joint Director of Treasuries and Accounts, Madurai - 625 002, The Special Commissioner and Commissioner of Treasuries and Accounts, Panakal Building, Chennai - 600 015 and The Secretary, Finance Pension Department, Government of Tamil Nadu, Fort. St. George, Chennai - 600 009
Madras High Court · (2011) 08 MAD CK 0260
High Courts11 Aug 2011Dismissed
K. Muruga Boopathi (died), Kuruvanantham, Sakthivel and Veyil Muthumariammal Vs G. Ramar and Others
Madras High Court · (2011) 08 MAD CK 0240
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Aug 2011Dismissed
K. Palanisamy Vs K. Paramasivam and Others
Madras High Court · (2011) 08 MAD CK 0233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 55(1)
High Courts11 Aug 2011Allowed
Madurai District Central Co-operative Bank Limited Vs The Special Commissioner and Commissioner of Land Reforms, The District Revenue Officer, The Assistant Commissioner and The Urban Land Tax Officer
Madras High Court · (2011) 08 MAD CK 0230
High Courts11 Aug 2011Allowed
Balaiah @ Balu Vs State by The Inspector of Police
Madras High Court · (2011) 08 MAD CK 0134
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 23, 8
High Courts11 Aug 2011Dismissed
M. Sikkandar Basha and Others Vs The Director General of Police, The Inspector General and Commissioner of Police, K. Sokkallingam IPS Inspector General and Commissioner of Police and The Deputy Inspector General of Police
Madras High Court · (2011) 08 MAD CK 0096
Constitution of India, 1950 — Article 226
High Courts11 Aug 2011Allowed
Sri Ganapathi Mills Vs The Superintending Engineer Virudhunagar Electricity Distribution Circle and The Accounts Officer (Revenue) Tamil Nadu Electricity Board
Madras High Court · (2011) 08 MAD CK 0076
High Courts11 Aug 2011Dismissed
K.M. Benedict Crizal, Correspondent and Secretary, St. Joseph's College of Education, Appicode, Tholayavattam, Kanyakumari District Vs The State of Tamil Nadu and Tamil Nadu Finance and Infrastructure Development Corporation Limited
Madras High Court · (2011) 08 MAD CK 0065
Constitution of India, 1950 — Article 30(1)
High Courts11 Aug 2011Dismissed
Tvl. Silver Spring Spinner (India) Vs State of Tamilnadu
Madras High Court · (2011) 46 VST 359
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 16(1)
High Courts11 Aug 2011Dismissed
R. Rathnappa and Ramasami Vs V. Lakshmma
Madras High Court · (2011) 6 CTC 1
Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 5, 8Civil Procedure Code, 1908 (CPC) — Section 66Depositories Act, 1996 — Section 10, 10(1), 2, 2(1), 4
High Courts11 Aug 2011Dismissed
Rubab Begum Vs Hazarath Imam Hussain Wakf and Others
Madras High Court · (2011) 08 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Section 92Religious Endowments Act, 1863 — Section 14, 14, 92Waqf Act, 1954 — Section 55, 6(5), 7, 83, 85