High Courts20 Jan 2007Allowed
Supervisors Union and Bharat Heavy Electricals Ltd. Vs The Presiding Officer, The Industrial Tribunal and The Management of BHEL
Madras High Court · (2007) 01 MAD CK 0255
Constitution of India, 1950 — Article 16
COURT ARCHIVE
Madras High Court judgments, 2007
3,127 judgments · page 149 of 157
High Courts20 Jan 2007
C. Parthiban and Selvi D. Akila Vs Dr. K. Meena Convenor, Vice-Chancellor, Committee Bharathidasan University and Others
Madras High Court · (2007) 3 MLJ 492
High Courts20 Jan 2007
N. Radhakrishnan (died) and Others Vs State of Tamil Nadu
Madras High Court · (2007) 01 MAD CK 0251
Land Acquisition Act, 1894 — Section 3, 4(1), 55(1), 5A, 6
High Courts20 Jan 2007Allowed
The Management, Hindustan Motors Earth Moving Equipment Division Limited, Chennai Car Plant Vs The Presiding Officer, Principal Labour Court, Mr. T. Soundrarajan and Catter Pillar India Private Ltd., (Erstwhile Hindustan Motors Limited, Earthmoving Equipment Division) The Management, Caterpillar India Pvt Ltd. Vs The Presiding Officer, Principal Labour Court, Mr. T. Soundrarajan and The Management, Hindustan Motors Earthmoving Equipment Division The Managing Director, Tamil Nadu Cooperative Milk Producers Federation Ltd. Vs The Presiding Officer, II Additional Labour Court, M. Radhakrishnan and P. Sundararaj
Madras High Court · (2007) 2 CTC 31 : (2007) 2 LLJ 59
Constitution of India, 1950 — Article 14, 19(1), 21, 22, 22(1)Industrial Disputes Act, 1947 — Section 11(3), 2A, 33C(2), 36, 36(1)National Security Act, 1980 — Section 11(4)
High Courts20 Jan 2007Dismissed
Dr. S. Ajay Venkatesh Vs Union of India (UOI) and Others
Madras High Court · (2007) 01 MAD CK 0172
National Highways Act, 1956 — Section 2, 3A(1), 3G
High Courts20 Jan 2007Dismissed
Management of Premier Mills Pvt. Ltd. Vs Presiding Officer, Labour Court and Others
Madras High Court · (2007) 2 LLJ 310
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts20 Jan 2007Dismissed
Inbamathi Vs Ramar, Annadurai and Kasi Rajan
Madras High Court · (2007) 2 CTC 116
Contract Act, 1872 — Section 108Transfer of Property Act, 1882 — Section 41Trusts Act, 1882 — Section 63, 64
High Courts20 Jan 2007
Titan Employees Welfare Union Vs Government of Tamil Nadu and Titan Employees Union
Madras High Court · (2007) 2 LLJ 307
Industrial Disputes Act, 1947 — Section 12, 12(3), 18, 18(1)
High Courts20 Jan 2007Dismissed
Tamil Nadu Khadi and Village Industries Board Vs G. Mahadevan and The State of Tamil Nadu
Madras High Court · (2007) 01 MAD CK 0125
High Courts20 Jan 2007
M.S. Munivenkatappa Vs State Bank of India
Madras High Court · (2007) 2 CTC 135 : (2007) 113 FLR 707 : (2007) 1 LLJ 906 : (2007) 3 MLJ 310
Constitution of India, 1950 — Article 21, 226
High Courts20 Jan 2007Dismissed
T. Subbaraman and Others Vs Sri Vedanda Desikar Devasthanam and The Commissioner, Hindu Religious and Charitable Endowment Board
Madras High Court · (2007) 2 LW 1027 : (2007) 5 MLJ 87
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114, 34, 34(1), 41
High Courts20 Jan 2007Allowed
Shajahan T. Vs Managing Director, Tamil Nadu State Transport Corp. Ltd.
Madras High Court · (2007) 01 MAD CK 0084
Payment of Gratuity Act, 1972 — Section 14
High Courts20 Jan 2007Allowed
Sivananda Steels Limited Vs Recovery Officer, E.S.I.C. and Another
Madras High Court · (2007) 137 CompCas 773
Employees State Insurance (General) Regulations, 1950 — Regulation 31Employees State Insurance Act, 1948 — Section 39(1), 39(5), 45C, 85BSick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 18(12), 18(9)
High Courts20 Jan 2007Dismissed
K. Kalisamy and A. Balakrishnan Vs Mrs. R. Gowri
Madras High Court · (2007) 01 MAD CK 0032
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 11(c), 148, 149Court Fees Act, 1870 — Section 4, 6
High Courts19 Jan 2007Dismissed
Krishna Gounder, Rajendran and Nalayini Vs Venda Ammal, Renuka, Veeramani (represented by their Mother and Natural Guardian, Venda Ammal) and Thurukki
Madras High Court · (2007) 01 MAD CK 0257
High Courts19 Jan 2007
Theatre Ram Balaji Vs State of Tamil Nadu
Madras High Court · (2007) 01 MAD CK 0252
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 8(A)
High Courts19 Jan 2007Dismissed
S. Ganesan Vs The District Collector, The Tahsildar, The Block Development Officer and V.K.G. Steel Energy Pvt. Ltd.
Madras High Court · (2007) 01 MAD CK 0250
High Courts19 Jan 2007Dismissed
G. Govindaraj Vs Venture Graphics (P.) Ltd.
Madras High Court · (2008) 147 CompCas 56
Civil Procedure Code, 1908 (CPC) — Section 141Companies Act, 1956 — Section 10F
High Courts19 Jan 2007Dismissed
D. Unguswamy and A. Manimozhi Vs The Secretary to Governement, Home Department, The Registrar, State Human Rights Commission, Karuppaswamy and Sadasivam
Madras High Court · (2007) 01 MAD CK 0136
High Courts19 Jan 2007
V. Shanmuganathan Vs The Government of India and Others
Madras High Court · (2007) 01 MAD CK 0122
Central Industrial Security Force Act, 1968 — Section 8, 8(2), 8(2A), 8(2B), 9(3)Central Industrial Security Force Rules, 1969 — Rule 29A, 49