COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 92 of 253

High Courts29 Jul 2011Allowed

The State Bank of India Vs K.V. Balasubramanian

Madras High Court · (2011) 7 MLJ 1057

Banking Regulation Act, 1949 — Section 10(1)Penal Code, 1860 (IPC) — Section 407, 408, 467State Bank of India Employees Pension Fund Rules, 1955 — Rule 21(1), 72

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High Courts29 Jul 2011Allowed

P. Amutha Vs The Area Manager/Authorized Officer, Life Insurance Corporation Housing Finance Limited

Madras High Court · (2011) 07 MAD CK 0268

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High Courts29 Jul 2011Dismissed

R. Vasantha Rajendran Vs The District Superintendent of Police, The Inspector of Police, President Natesar Alayam and Secretary Natesar Alayam

Madras High Court · (2011) 07 MAD CK 0267

Constitution of India, 1950 — Article 226

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High Courts29 Jul 2011Dismissed

G. Rosalin Vs The Principal, Holy Cross College (Autonomous) and The Registrar, Bharadhidhasan University

Madras High Court · (2011) 07 MAD CK 0262

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High Courts29 Jul 2011Dismissed

T. Munusamy Vs Ashok Dongra The Managing Director and Aurunagiri S. The Executive Engineer

Madras High Court · (2011) 07 MAD CK 0247

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High Courts29 Jul 2011Allowed

Union of India (UOI) Vs R. Anand

Madras High Court · (2011) 07 MAD CK 0220

Coast Guard (Discipline) Rules, 1983 — Rule 15A, 21, 23(5)Coast Guard Act, 1978 — Section 13, 42, 44, 57

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High Courts29 Jul 2011

The Madurai Poriyalar Nagar Vs The District Collector and Chairman, Local Planning Authority and Others

Madras High Court · (2011) 07 MAD CK 0215

Constitution of India, 1950 — Article 14Tamil Nadu Town and Country Planning Act, 1971 — Section 49

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High Courts29 Jul 2011Dismissed

S. Karuppuchamy Vs The Special Commissioner and Transport Commissioner and The Regional Transport Officer

Madras High Court · (2011) 07 MAD CK 0195

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High Courts29 Jul 2011Dismissed

V. Ramesh Kumar Vs The Chairman, Tamil Nadu Electricity Board, The Secretary, Tamil Nadu Electricity Board and Sankar

Madras High Court · (2011) 07 MAD CK 0049

Constitution of India, 1950 — Article 14

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High Courts29 Jul 2011Dismissed

P. Subburaj Vs The State President cum Chairman, Selection Committee, The Principal Secretary to Government, Co-operation, Food and Consumer Protection (H1) Department, Secretariat and Secretary to Government, Law Department, Secretariat

Madras High Court · (2011) 07 MAD CK 0036

Consumer Protection Act, 1986 — Section 10(1A), 10(2), 24B

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High Courts29 Jul 2011Dismissed

State Vs Thalapathi/A1, Kodi.Chandrasekar/A3, Suresh Babu @ Pottu Suresh/A4 and Krishnapandi/A8

Madras High Court · (2011) 07 MAD CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(3), 397Penal Code, 1860 (IPC) — Section 109, 120(B), 387, 406, 420Special Courts Act, 1979 — Section 11(1)

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High Courts29 Jul 2011Dismissed

M. Lobo and L. Daniel Kamaraj Vs The District Collector and The Panchayat Union Commissioner

Madras High Court · (2011) 07 MAD CK 0022

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High Courts28 Jul 2011

N. Rathinasabapathy Vs The Chennai Port Trust

Madras High Court · (2011) 07 MAD CK 0486

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High Courts28 Jul 2011Dismissed

The Enforcement Officer Enforcement Directorate Govt. of Tamil Nadu Shastri Bhavan, No. 26, Haddows Road, Chennai-6 Vs Ranjiv Batra Director M/s. Kiran Overseas Ltd.

Madras High Court · (2012) 1 LW(Cri) 141

Constitution of India, 1950 — Article 14, 20(2), 21Criminal Procedure Code, 1973 (CrPC) — Section 188, 258, 300, 403Foreign Exchange Regulation Act, 1973 — Section 18(2), 18(3), 23D, 50, 51

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High Courts28 Jul 2011