High Courts04 Aug 2011
S. Krishna Kumar Vs The State of Tamilnadu
Madras High Court · (2011) 8 MLJ 317
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 87 of 253
High Courts04 Aug 2011Dismissed
Ind Barath Powergencom Ltd. Vs The Revenue Divisional Officer-cum- Sub Divisional Magistrate, The Tahsildar and Dr. K. Krishnasamy, Member of Legislative Assembly
Madras High Court · (2011) 08 MAD CK 0162
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 134, 134(2), 135Penal Code, 1860 (IPC) — Section 188, 291
High Courts04 Aug 2011
The Commissioner of Central Excise Central Excise Vs India Cements Limited and The Customs, Excise and Service Tax
Madras High Court · (2011) 08 MAD CK 0140
Central Excise Tariff Rules — Rule 57Q
High Courts04 Aug 2011Dismissed
R. Janaki Vs The Project Director, The District Collector and The Additional Collector, Project Co-ordinator
Madras High Court · (2011) 08 MAD CK 0108
Constitution of India, 1950 — Article 14, 226
High Courts04 Aug 2011Dismissed
United Cargo Care Vs Mr. Kuberan and The State
Madras High Court · (2011) 08 MAD CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200Penal Code, 1860 (IPC) — Section 406, 407, 417, 418, 420
High Courts04 Aug 2011Allowed
Krishna Mines Vs The Collector, The Director of Geology and Mining, Industrial Estate and Joint II Sub-Registrar
Madras High Court · (2011) 08 MAD CK 0070
Stamp Act, 1899 — Section 33, 33(1), 33(3), 33(A)
High Courts04 Aug 2011Allowed
S. Suresh Kumar Vs The General Manager, Canara Bank
Madras High Court · (2011) 08 MAD CK 0069
High Courts03 Aug 2011Allowed
N. Kuppan and Others Vs The Chairman Tamil Nadu Electricity Board and Others
Madras High Court · (2011) 08 MAD CK 0521
Constitution of India, 1950 — Article 14, 16
High Courts03 Aug 2011Dismissed
The Assistant Director, Handloom and Textiles and T.T. 70 Thiruvalluvar Saliyar-Weavers Co-operative Society Vs The Co-operative Tribunal-cum-Principal and Others
Madras High Court · (2011) 08 MAD CK 0515
High Courts03 Aug 2011
Murigan IDLI Shep Vs Murgun IDLI Shop
Madras High Court · (2011) 48 PTC 267
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Trade and Merchandise Marks Act, 1958 — Section 34Trade Marks Act, 1938 — Section 12
High Courts03 Aug 2011Allowed
Commissioner of Income Tax Vs Swamiji Mills Ltd.
Madras High Court · (2012) 251 CTR 334 : (2012) 342 ITR 250
Income Tax Act, 1961 — Section 115J, 115JA, 154
High Courts03 Aug 2011Dismissed
S.S. Seethavasan Vs The Government of Tamil Nadu, Tamil Nadu Hindu Religious and Charitable Endowment Department and Tamil Nadu Public Service Commission
Madras High Court · (2011) 08 MAD CK 0475
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(12A)
High Courts03 Aug 2011Dismissed
Lakshmi Rangamurthi rep. by Power of Agent S. Sundararaman Vs The Competent Authority of Urban Land Ceiling and Assistant Commissioner of Urban Land Tax and The Union of India (UOI)
Madras High Court · (2011) 08 MAD CK 0474
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Evidence Act, 1872 — Section 114Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 10(1), 11, 11(1), 11(3), 11(5)
High Courts03 Aug 2011Dismissed
Doraisami and Others Vs Krishnappa Goundar and Others
Madras High Court · (2011) 08 MAD CK 0448
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Evidence Act, 1872 — Section 92
High Courts03 Aug 2011Dismissed
C. Sundaradhas Vs The Secretary to Government, Home Department and Others
Madras High Court · (2011) 08 MAD CK 0439
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Building Rules, 1997 — Rule 4(3)
High Courts03 Aug 2011Allowed
Commissioner of Income Tax-III Vs Madras Fertilizers Ltd.
Madras High Court · (2011) 08 MAD CK 0415
Companies Act, 1956 — Section 205(1)Income Tax Act, 1961 — Section 115J, 115J(1A), 205(1), 263
High Courts03 Aug 2011Dismissed
M. Asiya Banu Vs Punjab National Bank and Others
Madras High Court · (2011) 08 MAD CK 0309
Civil Procedure Code, 1908 (CPC) — Section 22(2)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 11General Clauses Act, 1897 — Section 21
High Courts03 Aug 2011
Susiathul Ali Khan and Others Vs Union of India (UOI)
Madras High Court · (2011) 08 MAD CK 0276
High Courts03 Aug 2011Allowed
M. Nagarajan Vs Tamil Nadu State Transport Corporation
Madras High Court · (2011) 08 MAD CK 0275
Constitution of India, 1950 — Article 14, 19, 21Employees Provident Fund Trust Rules — Rule 13, 16
High Courts03 Aug 2011Dismissed
The Management Vs The Appellate Authority (Assistant Commissioner of Labour) and M. Nagarajan
Madras High Court · (2011) 08 MAD CK 0274
Madras Village Panchayats Act, 1950 — Section 5(1)Tamil Nadu Shops and Establishments Act, 1947 — Section 1(3), 2(3), 41(2)