COURT ARCHIVE

Madras High Court judgments, 2010

4,117 judgments · page 197 of 206

High Courts29 Jan 2010

R. Ramasamy Vs The State of Tamil Nadu and The Project Officer, Rural Development Agency

Madras High Court · (2010) 01 MAD CK 0111

Arbitration and Conciliation Act, 1996 — Section 8D(1)Constitution of India, 1950 — Article 14, 19(1), 226Contract Act, 1872 — Section 5

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High Courts29 Jan 2010Dismissed

Meharunnisha Beevi Vs Mohammed Jackaria

Madras High Court · (2010) 01 MAD CK 0082

Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 22, 22(2)

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High Courts29 Jan 2010Allowed

R. Jemin Vs The Secretary, Rural Development and Panchayat Raj Department, State of Tamilnadu, Secretariat, The District Collector, The Managing Director, Tamilnadu State Government Transport Corporation (Kumbakonam) Ltd. and The Tamilnadu State Election Commission

Madras High Court · (2010) 5 MLJ 300

Companies Act, 1956 — Section 617, 619, 620Constitution of India, 1950 — Article 102(1), 14, 16, 191(1), 309Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFF

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High Courts29 Jan 2010Dismissed

The Divisional Personnel Officer, Divisional Office (Personnel Branch), Southern Railway Vs The Appellate Authority under the Payment of Gratuity Act, 1972 and Regional Labour Commissioner (Central) and Others

Madras High Court · (2010) 4 LLJ 255

Payment of Gratuity Act, 1972 — Section 2, 4(1), 7(3)A, 7(7)

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High Courts29 Jan 2010Dismissed

Tata Tea Limited, Velonie Estate Vs The State of Tamil Nadu and Others

Madras High Court · (2010) 2 LLJ 762

Constitution of India, 1950 — Article 226, 42Industrial Disputes Act, 1947 — Section 1(3), 2, 20, 25A(1), 25BPayment of Gratuity Act, 1972 — Section 2, 2A

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High Courts29 Jan 2010

G. Rajaram Vs T.K. Rajendran, I.P.S., Director General of Police/Chairman Thamizh Naadu Uniformed Services Recruitment Board and Others

Madras High Court · (2010) 2 LW 427

Air (Prevention and Control of Pollution) Act, 1981 — Section 19, 31Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 10, 11, 12

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High Courts28 Jan 2010Allowed

Meera Impex Vs CESTAT

Madras High Court · (2010) 25 STT 302

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High Courts28 Jan 2010Dismissed

V. Krishnasamy Gounder and Another Vs The District Collector, The Special Tahsildar, Adi Dravidar Welfare and The President, Village Panchayat

Madras High Court · (2010) 2 CTC 193

Constitution of India, 1950 — Article 21, 226Land Acquisition Act, 1894 — Section 30, 31(2), 4(1)

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High Courts28 Jan 2010Allowed

G. Sekar Vs L. Geetha and Others

Madras High Court · (2010) 1 LW 802

Constitution of India, 1950 — Article 136Hindu Succession (Amendment) Act, 2005 — Section 23, 3, 6, 8

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High Courts28 Jan 2010Dismissed

S. Rhama and others Vs Tamil Nadu State Trans. Corpn. Ltd.

Madras High Court · (2011) ACJ 2509

Motor Vehicles Act, 1988 — Section 166, 168

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High Courts28 Jan 2010Allowed

Manali Petrochemicals Ltd. Vs Assistant Commissioner (Ct), Saidapet Assessment Circle, Chennai

Madras High Court · (2011) 42 VST 566 : (2011) 42 VST 556

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High Courts28 Jan 2010Dismissed

Lt. Col. M.J. Reddy Vs The Deputy High Commissioner, British Deputy High Commission and Others

Madras High Court · (2010) 01 MAD CK 0146

Civil Procedure Code, 1908 (CPC) — Section 80, 80(2), 86, 86(1), 86(2)Constitution of India, 1950 — Article 12, 226

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High Courts28 Jan 2010

The Managing Director, Metropolitan Transport Corporation Vs M. Ramesh

Madras High Court · (2010) 01 MAD CK 0119

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High Courts28 Jan 2010Dismissed

Nallappa Gopalswamy and R.V. Prasanna Venkatesan S. Ganapathy Vs State

Madras High Court · (2010) 01 MAD CK 0117

Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(4), 313Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468

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High Courts28 Jan 2010Dismissed