COURT ARCHIVE

Madras High Court judgments, 2012

2,571 judgments · page 127 of 129

High Courts04 Jan 2012Dismissed

V. Manivanan Vs The Secretary Tamil Nadu Public Service Commission, Chennai 2 and The Secretary to Govt., Public and Admn. Reforms Dept., Fort St. George, Chennai 9

Madras High Court · (2012) 01 MAD CK 0196

Constitution of India, 1950 — Article 14, 16Tamil Nadu Highways Engineering Service Rules — Rule 22

High Courts04 Jan 2012Dismissed

Palaniammal and Others Vs Tilakavathi

Madras High Court · (2012) 01 MAD CK 0169

High Courts04 Jan 2012Dismissed

C. Rekha Vs The District Collector Kancheepuram District Kancheepuram

Madras High Court · (2012) 01 MAD CK 0167

Constitution of India, 1950 — Article 226Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(8)

High Courts04 Jan 2012Allowed

M. Kandasamy Vs The Chief Engineer (G1), Public Works Department, Chepauk, Chennai 600005, The Chief Inspector of Boilers, 48/1, Dr. Muthulakshmi Road (L.B.Road), Adyar, Chennai 600020 and The Secretary to Government, Public Works Department, Fort St. George, Chennai 9

Madras High Court · (2012) 01 MAD CK 0159

Constitution of India, 1950 — Article 14, 16

High Courts04 Jan 2012Dismissed

A. Balakrishnan Vs State of Tamil Nadu and Others

Madras High Court · (2012) 01 MAD CK 0152

Constitution of India, 1950 — Article 323ATamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu District Municipalities Act, 1920 — Section 14, 15, 19, 19(1), 3

High Courts04 Jan 2012Dismissed

B. Senthil Kumar Vs The Deputy Commissioner of Labour-II Commissioner of Workman Compensation-II Teynampet, Chennai-6, Mr. Govindha Samy and Mr. A. Siva

Madras High Court · (2012) 01 MAD CK 0151

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 23, 30

High Courts04 Jan 2012Dismissed

S. Andrews Ponnuraj Vairamani Vs The Chief Secretary To Government of Tamil Nadu Fort ST. George Chennai-9 and Others

Madras High Court · (2012) 01 MAD CK 0137

Administrative Tribunals Act, 1985 — Section 14(1)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Constitution of India, 1950 — Article 141, 226, 227, 32, 323A

High Courts04 Jan 2012

Annai Teresa College of Education Vs The Registrar Tamil Nadu Teacher Education University Lady Willington College Campus Kamaraj Sali Chennai and The National Council of Teacher Education

Madras High Court · (2012) 01 MAD CK 0129

Tamil Nadu Teachers Education University Act, 2008 — Section 54

High Courts04 Jan 2012Dismissed

Commissioner of Income Tax-I, Chennai Vs M/s. Tube Investments of India Ltd-I, Chennai

Madras High Court · (2012) 341 ITR 199

Income Tax Act, 1961 — Section 115J, 32, 41, 41(1), 43BSick Industrial Companies (Special Provisions) Act, 1985 — Section 17(2), 17(3), 18, 18(4), 32

High Courts04 Jan 2012Allowed

K. Ragupathy Vs The Director of School Education, D.P.I. Compound, College Road, Chennai 600 006, The Joint Director of School Education (Personnel) D.P.I. Compound, College Road, Chennai 600006 and Chief Educational Officer, Enquiry Officer, Villupuram - 605602

Madras High Court · (2012) 01 MAD CK 0101

High Courts04 Jan 2012Allowed

Management of Karathozuvu Primary Agriculture Cooperative Bank Ltd. Vs The Presiding Officer, Labour Court, Coimbatore and N. Meenakshi

Madras High Court · (2012) 01 MAD CK 0070

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 12(4), 17ATamil Nadu Industrial Disputes Rules, 1958 — Rule 43, 48, 48(2)

High Courts04 Jan 2012Dismissed

Commissioner of Wealth Tax- I Chennai Vs M/s. Donatus Victoria Estates and Hotels Pvt Ltd 47-48, Residency Road Bangalore-560 025

Madras High Court · (2012) 346 ITR 114

Finance Act, 1983 — Section 40, 40(3)Income Tax Act, 1961 — Section 32A

High Courts04 Jan 2012Dismissed

T. Senthilkumar Vs Indirani

Madras High Court · (2012) 01 MAD CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 313(1)

High Courts04 Jan 2012Dismissed

Dhiren Krishna Paul trading as Health and Glow Clinic BA-43, Salt Lake City, Sector-1 Kolkata-700064 and Dr. PB'S Health and Glow Clinic Private Limited BA-43, Salt Lake City, Sector-1 Kolkata-700064 Vs Health and Glow Retailing Private Ltd.

Madras High Court · (2012) 3 LW 75 : (2013) 53 PTC 355

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 7 Rule 11Companies Act, 1956 — Section 20, 22, 23(1)Copyright Act, 1957 — Section 62, 62(2)

High Courts04 Jan 2012Dismissed

Dr. Paul Engineering College Vs The State of Tamil Nadu

Madras High Court · (2012) 01 MAD CK 0058

High Courts04 Jan 2012Allowed

Latha, No. 41, Perumal Koil St. II Lane, Elephant Gate, Chennai-600079 Vs The Secretary to Govt., Home, Prohibition and Excise Department, State of Tamil Nadu, Fort St. George, Chennai-9 and The Commissioner of Police, Chennai City

Madras High Court · (2012) 3 CTC 363 : (1988) 1 RCR(Rent) 305

Penal Code, 1860 (IPC) — Section 294(b), 307, 324, 336, 341

High Courts04 Jan 2012Allowed

M. Suseela Vs The State of Tamil Nadu and The Commissioner of Police, Egmore

Madras High Court · (2012) 3 CTC 55

Penal Code, 1860 (IPC) — Section 294(b), 336, 341, 379, 380

High Courts04 Jan 2012Dismissed

Commissioner of Income Tax Vs S. Akbar Shah

Madras High Court · (2012) 253 CTR 524

Income Tax Act, 1961 — Section 143(1), 143(3), 147, 215

High Courts03 Jan 2012Dismissed

Mr. Antony Jayasekar Prop. M/s. Vimal Agencies and Others Vs Dr. S. Senthilkumar and N. Thangadurai Proprietor, M/s. Kumaran Stores, carrying on business at Shop No. 5, No. 15, Sardar Patel Road, Adyar, Chennai-20

Madras High Court · (2012) 01 MAD CK 0318

High Courts03 Jan 2012

Arulmighu Kothandaramasamy Koil, Thrupuvanam Vs Vairam and Others

Madras High Court · (2012) 1 CTC 708

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3Specific Relief Act, 1963 — Section 39Transfer of Property Act, 1882 — Section 108(p)