Madras High Court Judgments 2010

High Courts23 Dec 2010Allowed

Mrs. Nirmal Ahluvalia Vs Mrs. O. Meenakshi

Madras High Court · (2011) 163 CompCas 258 : (2011) 8 RCR(Criminal) 20

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts23 Dec 2010Allowed

A. Sivagnana Pandian Vs M. Ravichandran

Madras High Court · (2010) 12 MAD CK 0343

Criminal Procedure Code, 1973 (CrPC) — Section 243(2)Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 118, 139, 20

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High Courts23 Dec 2010

S. Muthuraman Vs The Managing Director and The Executive Engineer, Administrative Officer

Madras High Court · (2010) 12 MAD CK 0340

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High Courts23 Dec 2010Allowed

K. Kanagasabai Vs The Superintending Enginer and The Chairman, T.N.E.B.

Madras High Court · (2011) 4 CTC 179

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49(2)Income Tax Act, 1961 — Section 28

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High Courts23 Dec 2010Dismissed

Mahapet (India) Pvt. Ltd. Vs Union of India (UOI) and Indian Railway Catering and Tourism Corporation

Madras High Court · (2010) 12 MAD CK 0302

Constitution of India, 1950 — Article 14, 19(1), 226, 301

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High Courts23 Dec 2010Allowed

R. Elayaraja Vs The Director General of Police and The State of Tamil Nadu

Madras High Court · (2010) 12 MAD CK 0278

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High Courts23 Dec 2010Allowed

T. Sivaperumal Vs The Superintendent of Police

Madras High Court · (2010) 12 MAD CK 0268

Constitution of India, 1950 — Article 12, 16Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 17, 3

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High Courts23 Dec 2010Allowed

K. Sahadevan Vs K. Allagammal (Decd.), Kannapa Naicker (Decd.), K. Jayaraman and K. Loganathan

Madras High Court · (2010) 12 MAD CK 0266

Benami Transactions (Prohibition) Act, 1988 — Section 4

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High Courts23 Dec 2010Dismissed

The Executive Engineer, Tamil Nadu Water Supply and Drainage Board, Urban Division, Formerly at Kanaka Apartment Vs K. Anna Lourdu

Madras High Court · (2010) 12 MAD CK 0262

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 25F, 33(1)

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High Courts23 Dec 2010Allowed

Regional Director Employees' State Insurance Corporation Ltd. Vs Ambika Offset

Madras High Court · (2011) LLR 726

Employees State Insurance Act, 1948 — Section 45A

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High Courts23 Dec 2010Allowed

D. Mohamed Ickra Mulla Vs The District Collector, The District Forest Officer, Sethu and Mr. A.S. Marimuthu

Madras High Court · (2010) 12 MAD CK 0256

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High Courts23 Dec 2010Allowed

K. Dhanabal Vs Bharathidasan University

Madras High Court · (2010) 12 MAD CK 0255

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High Courts23 Dec 2010

Kumar @ Shivakumar and Jayalakshmi Vs State

Madras High Court · (2010) 12 MAD CK 0253

Penal Code, 1860 (IPC) — Section 306, 307, 498A

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High Courts23 Dec 2010Dismissed

N. Ahmed Gani Vs The Tamil Nadu Wakf Board

Madras High Court · (2010) 12 MAD CK 0216

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High Courts23 Dec 2010

T. Gurrappayadav Vs The District Revenue Officer

Madras High Court · (2010) 12 MAD CK 0215

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High Courts23 Dec 2010Dismissed

M. Renganathan Vs Union of India (UOI) and Others Perunthalaivar Samuga Neethi Urimai Padhukappu Iyakkam Vs Chief Secretary to Government of Pondicherry Chief Secretariat and Others

Madras High Court · (2010) 12 MAD CK 0211

Administrative Tribunals Act, 1985 — Section 14, 19Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 2, 3

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High Courts23 Dec 2010Dismissed

P.K. Chandrasekar Vs P. Krishnamoorthy, The District Collector, Madurai District, The Senior Regional Manager, TASMAC, Madurai Region and The District Manager, TASMAC, Madurai District

Madras High Court · (2010) 12 MAD CK 0208

Constitution of India, 1950 — Article 21, 226Tamil Nadu Liquor Retail Vending (in Shops and Bars) Rules, 2003 — Rule 8

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High Courts23 Dec 2010Dismissed

R. Ashok Vs Susila Jeyaraj and The Executive Engineer, Tamil Nadu Slum Clearance Board

Madras High Court · (2010) 12 MAD CK 0205

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(5)

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High Courts23 Dec 2010Dismissed

Employees' State Insurance Corporation Vs Pondicherry Agro Service and Industries Corporation Limited and The Government of Puducherry, Labour Department

Madras High Court · (2011) 2 LLJ 608

Constitution of India, 1950 — Article 217, 226Employees State Insurance Act, 1948 — Section 1(4), 75, 87, 90

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High Courts23 Dec 2010

S. Gunasekar Vs The Employees' State Insurance Corporation, Machin Kast Foundries (P) Limited, K.K. Surendar and Blow Packaging (Unit-II)

Madras High Court · (2010) 12 MAD CK 0175

Employees State Insurance (General) Regulations, 1950 — Regulation 17Employees State Insurance Act, 1948 — Section 2(8)

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Madras High Court judgments, 2010