COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 83 of 253

High Courts09 Aug 2011Dismissed

Sri Ganapathy Transports Vs The Senior Manager Chennai Petroleum Corporation Ltd. A Group Company of Indian Oil Corporation Ltd., Namagiri Lakshmi Transport and Vasantham Trasnports

Madras High Court · (2011) 08 MAD CK 0143

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High Courts09 Aug 2011Allowed

Life Insurance Corporation of India Vs S. Krishnachand Chordia and Estate Officer, Life Insurance Corporation of India

Madras High Court · (2011) 08 MAD CK 0126

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 65Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 5, 9

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High Courts09 Aug 2011Allowed

Ayyavu Asari and Others Vs Subbu Asari (deceased) and Others

Madras High Court · (2011) 08 MAD CK 0121

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts09 Aug 2011Dismissed

C. Chandrasekaran Thambi Vs The Deputy Inspector General of Police and The Superintendent of Police

Madras High Court · (2011) 08 MAD CK 0114

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Madras City Tenants Protection Act, 1922 — Section 11, 9

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High Courts09 Aug 2011Dismissed

Mr. M. Ganesan Vs Mr. M. Gnanam, Mr. Shanmugam, Mr. M. Sathyamoorthi and Mr. M. Muthukumar

Madras High Court · (2011) 08 MAD CK 0087

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 5

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High Courts09 Aug 2011Dismissed

Anbu and Others Vs Chinnakarasamangalam Sunnath Val Jamath by its Patel and Muthawalli K.K. Hajibasha (died) Present Managing Trustee P.K. Khader Sheriff

Madras High Court · (2011) 08 MAD CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111Waqf Act, 1995 — Section 25, 3, 4, 4(3), 43

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High Courts09 Aug 2011Allowed

Indian Renewable Energy Development Agency Limited (IREDA) Vs The Official Liquidator, High Court, Madras as Provisional Liquidator for Arunachalam Sugar Mills Limited and Others

Madras High Court · (2011) 08 MAD CK 0049

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)

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High Courts09 Aug 2011Dismissed

Indian Bank, Kadambathur Branch Vs Debts Recovery Tribunal, G. Gajapathy and G. Kesavan

Madras High Court · (2011) 08 MAD CK 0044

Constitution of India, 1950 — Article 136, 226, 32

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High Courts08 Aug 2011Allowed

Strategic Engineering P. Ltd. Vs Additional Commr., C. Ex., Madurai

Madras High Court · (2011) 24 STR 387 : (2012) 49 VST 381

Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 65(28)Finance Act, 2004 — Section 90

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High Courts08 Aug 2011Dismissed

Vinay Auto Copier Machine and Others Vs Union of India (UOI)

Madras High Court · (2011) 08 MAD CK 0478

Constitution of India, 1950 — Article 226Customs Tariff Act, 1975 — Section 111, 151AHazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2008 — Rule 13, 14, 17

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High Courts08 Aug 2011Dismissed