High Courts10 Aug 2011Allowed
N. Jothi Vs The Management of Tamilnadu State Transport Corporation (Kumbakonam) Ltd.
Madras High Court · (2011) 08 MAD CK 0514
Constitution of India, 1950 — Article 14Tamil Nadu General Sales Tax Act, 1959 — Section 16
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 81 of 253
High Courts10 Aug 2011Dismissed
Arulmighu Ekambareeswarar and other Temples Vs Mr. Duraisamy and Others
Madras High Court · (2011) 08 MAD CK 0493
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts10 Aug 2011Dismissed
U. Shankar Vs State
Madras High Court · (2011) 08 MAD CK 0442
Criminal Procedure Code, 1973 (CrPC) — Section 311Evidence Act, 1872 — Section 62Mines and Minerals (Development and Regulation) Act, 1957 — Section 21(1)
High Courts10 Aug 2011Dismissed
Maruthamuthu Vs Ponni Sugars (Erode) Limited, President and Finance and Administrative Officer Ponni Sugars (Erode) Limited
Madras High Court · (2011) 6 CTC 832
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 11(a)
High Courts10 Aug 2011Allowed
Alacrity Housing Ltd. Vs Commissioner of Income Tax
Madras High Court · (2012) 341 ITR 264 : (2012) 21 TAXMAN 47
High Courts10 Aug 2011Allowed
M/s. Maruthi Tex Print and Processors Pvt. Limited, 21-2-627/5 and 6, I Floor, Urdu Galli, Patel Market, Hyderabad Vs Customs and Central Excise Settlement Commission, Additional Bench, Narmada Block, II Floor, Custom House, No. 33, Rajaji Salai, Chennai - 600001 and Commissioner of Central Excise, Commissionerate - I, Hyderabad
Madras High Court · (2012) 281 ELT 509
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excise Rules, 1944 — Rule 173Q, 209A, 226, 52A(8), 9(2)Central Excises and Salt Act, 1944 — Section 11A(1), 11AB, 11AC, 32E, 32F(7)
High Courts10 Aug 2011Allowed
Malarvizhi Vs Poovalingam (Died) and Others, R2 to R5 are brought on record as L.Rs. of the deceased sole respondent vide order dated 9.3.2011 in MP (MD) No. 2/2010 in MP (MD) No. 1 of 2011 in CMSA. (MD) No. 12 of 2004
Madras High Court · (2011) 08 MAD CK 0396
Constitution of India, 1950 — Article 142
High Courts10 Aug 2011Allowed
S. Muthurajan Vs The Deputy Commissioner of Income Tax
Madras High Court · (2012) 247 CTR 450 : (2011) 339 ITR 301 : (2011) 202 TAXMAN 356
Income Tax Act, 1996 — Section 10B, 10B(2), 10B(4), 148, 2
High Courts10 Aug 2011Allowed
P. Susila Vs Usharani and The State
Madras High Court · (2011) 08 MAD CK 0350
Companies Act, 1956 — Section 621, 77Criminal Procedure Code, 1973 (CrPC) — Section 200, 4, 438Electricity (Supply) Act, 1948 — Section 77
High Courts10 Aug 2011Allowed
Mrs. S. Ramani and Mr. K. Sukumar Vs The Managing Trustee Sath Sampradhaya Vardhini Trust
Madras High Court · (2011) 08 MAD CK 0343
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(8)
High Courts10 Aug 2011Dismissed
M.V. Aneesh Vs Union of India (UOI) and The Registrar, Central Administrative Tribunal
Madras High Court · (2011) 08 MAD CK 0339
High Courts10 Aug 2011Dismissed
G. Ramasubbu Vs The Deputy Inspector General of Police, The Superintendent of Police, The Deputy Superintendent of Police and The Sub Inspector of Police
Madras High Court · (2011) 08 MAD CK 0302
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts10 Aug 2011Dismissed
Dr. S.K. Saravanan Vs The Government of Tamil Nadu and The Tamil Nadu Public Service Commission
Madras High Court · (2011) 08 MAD CK 0287
High Courts10 Aug 2011Allowed
Bethesda Hospital Ambur Vs The Presiding Officer, Labour Court, The Secretary and Convener, I.E.L.C. and J. Pratab Jayadoss
Madras High Court · (2011) 08 MAD CK 0198
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts10 Aug 2011Dismissed
Western India Cashew Company Private Limited Vs The Government of Tamil Nadu and Others
Madras High Court · (2011) 08 MAD CK 0194
Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 24, 24(1), 30
High Courts10 Aug 2011Dismissed
A. Arumugam Vs P.M. Sayinathan and Others
Madras High Court · (2011) 08 MAD CK 0127
High Courts10 Aug 2011Dismissed
D. Karnan Vs The State of Tamilnadu
Madras High Court · (2011) 08 MAD CK 0120
High Courts10 Aug 2011Dismissed
Brian Jude Nathan Vs The Registrar, University of Madras and The Principal, Patrician College of Arts and Science
Madras High Court · (2011) 08 MAD CK 0103
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 2011Dismissed
A. Mohammed Sitheeq Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 08 MAD CK 0102
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 7
High Courts10 Aug 2011Dismissed
M.J. Manohar and Others Vs The Chairman Chennai Port Trust and The Secretary Ministry of Shipping
Madras High Court · (2011) 08 MAD CK 0097
Constitution of India, 1950 — Article 14, 311, 311(2)Major Port Trusts Act, 1963 — Section 98(7)