High Courts10 Aug 2011Dismissed
Gannon Dunkerly and Company Limited Vs K. Amar Babu
Madras High Court · (2011) 08 MAD CK 0047
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 82 of 253
High Courts10 Aug 2011Dismissed
R. Alexander Vs The Chief Regional Manager, The Senior Regional Manager, Hindustan Petroleum Corporation Ltd., Thalamuthu Natrajan Building, Egmore, Chennai-600 008, The Senior Regional Manager, Hindustan Petroleum Corporation Ltd., Madurai Regional Office, South Phase, Kappalur, Madurai and The Executive Sales Officer Hindustan Petroleum Corporation Ltd., Thirunelveli Sales Area, HPCL Depot, Thachalanallur, Thirunelveli
Madras High Court · (2011) 08 MAD CK 0015
High Courts10 Aug 2011Dismissed
Shanthi Trading Company Vs The Commercial Tax Officer (FAC), Tenkasi, Tirunelveli District and Others
Madras High Court · (2011) 08 MAD CK 0013
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 10(3), 12, 12(2), 12(3), 12A
High Courts10 Aug 2011Allowed
P. Balamurugan Vs District Level Vigilance (Community Verification) Committee, Salem and The Revenue Divisional Officer, Salem District P. Chandrasekaran Vs The Revenue Divisional Officer, Salem District
Madras High Court · (2011) 6 CTC 28
High Courts09 Aug 2011Allowed
Allpitchai Vs The Administrative Officer, Tamil Nadu Housing Board, The Chairman, Tamilnadu Housing Board and The Secretary to the Government, Housing and Urban Development
Madras High Court · (2011) 08 MAD CK 0530
High Courts09 Aug 2011Allowed
I. Siriya Pushpam Vs The Director of Elementary Education, The District Elementary Educational Officer and The Assistant Elementary Educational Officer
Madras High Court · (2011) 08 MAD CK 0503
Constitution of India, 1950 — Article 14, 16Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 20(3), 56, 57
High Courts09 Aug 2011Dismissed
Mrs. Dhanalakshmi Vs Mrs. Gowri and Miss. Banu
Madras High Court · (2011) 08 MAD CK 0494
Specific Relief Act, 1963 — Section 6, 6(3)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 29
High Courts09 Aug 2011Dismissed
The Commissioner, Hindu Religious and Charitable Endowments Administration Department, Uthamar Gandhi Salai, Nungambakkam, Chennai and The Deputy Commissioner, Hindu Religious and Charitable Endowments Administration Department, Uthamar Gandhi Salai, Nungambakkam, Chennai Vs S. Arunachalam
Madras High Court · (2011) 08 MAD CK 0432
Constitution of India, 1950 — Article 25, 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 106, 107, 108, 47, 49A
High Courts09 Aug 2011
C. Naresh Kumar Vs Inspector of Police Team IX, Central Crime Branch, Egmore, Chennai and Another
Madras High Court · (2012) 1 Crimes 232
Penal Code, 1860 (IPC) — Section 420
High Courts09 Aug 2011Allowed
Verizon Data Services India P. Ltd. Vs Authority for Advance Rulings and Others
Madras High Court · (2012) 346 ITR 489
Constitution of India, 1950 — Article 136, 226, 32Income Tax Act, 1961 — Section 192, 195, 245I, 245O, 245S
High Courts09 Aug 2011Allowed
S. Subramanian Vs Director of Drug Control, Tamil Nadu, Chennai-6 and Assistant Director of Drug Control, Tirunelveli Zone, Tirunelveli-11
Madras High Court · (2011) 08 MAD CK 0368
High Courts09 Aug 2011Allowed
The Assistant Engineer, The Assistant Executive Engineer, The Executive Engineer, (Operation and Maintenance) and The Superintending Engineer, Tamil Nadu Electricity Board Vs Madammal and Others
Madras High Court · (2011) 08 MAD CK 0360
Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 174Fatal Accidents Act, 1855 — Section 2
High Courts09 Aug 2011Dismissed
Sri Sakthi Enterprises Vs The Tamil Nadu Electricity Board
Madras High Court · (2011) 08 MAD CK 0331
High Courts09 Aug 2011Dismissed
Haji B.Pakkir Mohammed, President, Madrasha-E-Merajul-Uloom @ Islamia Kalvi Sangham Vs The Secretary to Government, Department of Backward, Most Backward Classes and Minority Welfare, Govt. of Tamil Nadu and Others Madrase-e-Mazahiral-ul-Uloom @ Islamia Kalvi Sangam Society Vs I. Basheer Ahamed and Others
Madras High Court · (2011) 6 CTC 485 : (2011) 8 MLJ 158 : (2011) WritLR 787
Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Societies Registration Act, 1975 — Section 20Waqf Act, 1995 — Section 3
High Courts09 Aug 2011Dismissed
D. Ravisankar, D. Prabusankar rep. by Power Agent D. Ravisankar and C.D.R. Chidambaram Vs The Secretary to Government, Municipal Administration and Water Supply (MA. V) Department, The District Collector, The Revenue Divisional Officer and The Commissioner
Madras High Court · (2011) 08 MAD CK 0301
Land Acquisition Act, 1894 — Section 11, 3, 4(1), 5A, 6
High Courts09 Aug 2011Dismissed
State Transport Corporation of Tamil Nadu, (Coimbatore) Ltd. and The General Manager, Tamil Nadu State Transport Corporation (Coimbatore) Ltd. Vs The Presiding Officer, Labour Court and A.P. Elamvaluthi
Madras High Court · (2011) 08 MAD CK 0285
Advocates Act, 1961 — Section 30Industrial Disputes Act, 1947 — Section 10(1), 36, 36(3), 7Industrial Employment (Standing Orders) Act, 1946 — Section 13, 13A
High Courts09 Aug 2011Dismissed
Gurunathan Vs Kumaresan and Others
Madras High Court · (2011) 08 MAD CK 0268
Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 397(3), 482Penal Code, 1860 (IPC) — Section 147, 148, 294, 323, 325
High Courts09 Aug 2011Dismissed
R. Srinivasan Vs Madha Engineering College, University Grant Commission and Vickram Engineering College
Madras High Court · (2011) 08 MAD CK 0245
High Courts09 Aug 2011Dismissed
The Management Irudhukottai Primary Agricultural Co-operative Credit Society Ltd. Vs The Presiding Officer Labour Court and G. Vijayakumar
Madras High Court · (2011) 08 MAD CK 0242
Employees State Insurance Act, 1948 — Section 2(22)Industrial Disputes Act, 1947 — Section 33C(2), 4
High Courts09 Aug 2011Dismissed
K.Srinivasan Vs The Chairman and Managing Director, UCO Bank, The Deputy General Manager, (Personal) UCO Bank and The Secretary, Ministry of Banking
Madras High Court · (2011) 08 MAD CK 0157
UCO Bank (Employees) Pension Regulations, 1995 — Regulation 29, 29(1), 29(2)