COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 88 of 253
High Courts03 Aug 2011
V. Senthil Kumar and Others Vs The State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0250
Constitution of India, 1950 — Article 14, 19(1), 21, 46Land Acquisition Act, 1894 — Section 48B
High Courts03 Aug 2011Dismissed
Karupannan Gounder and Rathinasamy Vs Poovathal
Madras High Court · (2011) 08 MAD CK 0246
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts03 Aug 2011
Vanangamudia Pillai (died) and Others Vs M. Mahalingam and M.R. Rangachari
Madras High Court · (2011) 08 MAD CK 0232
High Courts03 Aug 2011
D. Neelakandan Vs The Government of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0207
High Courts03 Aug 2011Allowed
N.S. Rangaswamy Vs Director of High School Education, District Chief Educational Officer, District Educational Officer and Principal Secretary to Govt.Finance (Pension) Department
Madras High Court · (2011) WritLR 728
High Courts03 Aug 2011
Sheela Rani Textiles Limited Vs The Union of India (UOI) and National Highways Authority of India (Ministry of Road Transport and Highways)
Madras High Court · (2011) 08 MAD CK 0133
National Highways Act, 1956 — Section 3D, 3E, 3G
High Courts03 Aug 2011Allowed
H. Nithya Vs The Additional Secretary Government of India Ministry of Consumer Affairs Food and Public Distribution (Department of Consumer Affairs), The Secretary to Government Department of Co-operation, Food and Consumer Protection Secretariat, The Commissioner of Police and The Inspector of Police Civil Supply CID
Madras High Court · (2011) 08 MAD CK 0132
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 19, 21, 22, 22(5)Essential Commodities Act, 1955 — Section 14, 3(4)
High Courts03 Aug 2011Dismissed
V. Rajan Vs The State
Madras High Court · (2011) 08 MAD CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts03 Aug 2011Dismissed
Sarala Ammal Vs Elayanthangudi Okkur Nagarathar Sangam
Madras High Court · (2011) 08 MAD CK 0129
Civil Procedure Code, 1908 (CPC) — Section 5Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts03 Aug 2011Dismissed
R. Palanikumar Vs The Director of Employment and Training
Madras High Court · (2011) 08 MAD CK 0116
Constitution of India, 1950 — Article 14, 16
High Courts03 Aug 2011Dismissed
X.M. Ladislaus Vs The State of Tamilnadu and Infant Jesus High School
Madras High Court · (2011) 08 MAD CK 0112
Constitution of India, 1950 — Article 14, 16, 221, 3, 311Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 7Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 43, 45
High Courts02 Aug 2011Dismissed
K. N. Nagappan Vs Meenakshi Achi and Others
Madras High Court · (2011) 08 MAD CK 0450
High Courts02 Aug 2011Dismissed
D. Vasudevan Vs The Director General Border Security Force and Others
Madras High Court · (2011) 7 MLJ 974
Constitution of India, 1950 — Article 14
High Courts02 Aug 2011Allowed
M. Venkatesan and C. Jayakumar Vs Director-General of Police and Commissioner of Police
Madras High Court · (2011) 08 MAD CK 0434
Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 3
High Courts02 Aug 2011
V. Chidambaram Vs The Commissioner of Police, The Chairman and Deputy Commissioner of Police (Traffic), Range Promotion Board and J.C. Rajapandian
Madras High Court · (2011) 08 MAD CK 0424
Constitution of India, 1950 — Article 309Madras City Police Act, 1888 — Section 11, 9Tamil Nadu District Police Act, 1859 — Section 10, 8
High Courts02 Aug 2011Dismissed
K. Govind Kamarajar Vs The Director of School Education, Department of Education, Govt. of Puducherry, The Union of India (UOI)
Madras High Court · (2011) 08 MAD CK 0308
Constitution of India, 1950 — Article 226
High Courts02 Aug 2011Dismissed
Shree Ganesh Steel Rolling Mills Limited Vs The Commissioner of Customs
Madras High Court · (2011) 187 ECR 421 : (2012) 282 ELT 219
Customs Act, 1962 — Section 112, 17, 2(34), 28
High Courts02 Aug 2011Dismissed
N. Gunasekaran and Others Vs The Secretary to Government Finance (Pay Cell) Department, (V Central Pay Commission) Secretariat, The Chief Engineer, Agricultural Engineering Department and Assistant Executive Engineer, Agricultural Engineering Department, Government Tractor Workshop
Madras High Court · (2011) 08 MAD CK 0280
High Courts02 Aug 2011Allowed
S.M. Balasubramanian Vs The Tahsildar, The Revenue Divisional Office, The District Revenue Officer and The Assistant Director
Madras High Court · (2011) 08 MAD CK 0278
Tamil Nadu Ancient and Historical Monuments and Archaeo Special Sites and Remains Act — Section 3