High Courts05 Jan 2010
S. Prithviraj Vs The Director of Prosecution and The State of Tamilnadu
Madras High Court · (2010) 01 MAD CK 0032
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 35, 4
COURT ARCHIVE
Madras High Court judgments, 2010
4,117 judgments · page 206 of 206
High Courts05 Jan 2010Dismissed
Electronics Corporation of Tamil Nadu Limited Vs Tamil Nadu Information Commission and R. Rajendran
Madras High Court · (2010) 6 CTC 541 : (2011) 263 ELT 214 : (2010) 5 MLJ 402
Right to Information Act, 2005 — Section 18, 2, 3, 4, 6(2)
High Courts05 Jan 2010Dismissed
N. Gokulakrishnan Vs Thirumani Nadar and Others
Madras High Court · AIR 2010 Mad 100
Cantonments Act, 2006 — Section 31Cantonments Electoral Rules, 2007 — Rule 54Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Jan 2010Dismissed
Tamilnadu State Transport Corporation (Salem) Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2010) 4 LLJ 311
Industrial Disputes Act, 1947 — Section 11A
High Courts05 Jan 2010Allowed
Departmental Stores Honesty Society Vs Senior Food Inspector M. Chandrasegara Sastry Pood and Drugs Administration Pondicherry, Kirorimal Kashiram and Nav Bharath Oil Mills
Madras High Court · (2010) 1 LW(Cri) 548 : (2011) 1 RCR(Criminal) 722
Prevention of Food Adulteration Act, 1954 — Section 13(2A), 13(2B), 13(3), 14A, 20A
High Courts04 Jan 2010Dismissed
Sri Lakshmi Finance and Others Vs Dy. Commissioner of Income Tax
Madras High Court · (2011) 238 CTR 323 : (2011) 202 TAXMAN 65
Income Tax Act, 1961 — Section 132, 158B, 158BB(1), 158BBQ, 158BC
High Courts04 Jan 2010
Smt. K.R. Rajamani, M. Chinna Alamu and R.M. Meenakshi Vs State of Tamil Nadu and Coimbatore City Municipal Corporation Alamunagar Residents Welfare Association Vs State of Tamil Nadu and Others
Madras High Court · (2010) 4 LW 76
Coimbatore City Municipal Corporation Act — Section 250(2), 268(1), 272, 296(3), 432Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 6
High Courts04 Jan 2010Allowed
N. Palanisamy Vs The General Manager, Tamill Nadu State Transport Corporation (Coimbatore Division -II) Ltd.
Madras High Court · (2010) 3 LLJ 648 : (2010) 5 SLR 532
Industrial Disputes Act, 1947 — Section 12(3)Tamil Nadu Industrial Employment (Standing Orders) Rules, 1947 — Rule 16
High Courts04 Jan 2010
The General Manager, Bharat Heavy Electricals Ltd. Vs Canteen Wrokers of BHEL, The Secretary, Indco Service Society Ltd. and The Presiding Officer, Labour Court
Madras High Court · (2010) 2 LLJ 718
Constitution of India, 1950 — Article 226, 38, 39, 42, 43Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 12Factories Act, 1947 — Section 46
High Courts04 Jan 2010Allowed
Saral Saroja Vs Simson
Madras High Court · (2010) 01 MAD CK 0054
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(1), 14, 15, 16Transfer of Property Act, 1882 — Section 51
High Courts04 Jan 2010Allowed
S. Parameswaran Vs The Inspector General of Prisons
Madras High Court · (2010) 01 MAD CK 0038
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts04 Jan 2010
Mr. Palanisamy Vs The State of Tamilnadu
Madras High Court · (2010) 01 MAD CK 0022
Constitution of India, 1950 — Article 14, 32
High Courts04 Jan 2010Dismissed
Arumugam P. Vs Management of Viralimalai Co-operative Land Development Bank Limited and Another
Madras High Court · (2010) 2 LLJ 715
High Courts01 Jan 2010Allowed
Souriraj and Azhagis represented by his guardian Antoni Udayar Vs Rasu Udayar
Madras High Court · (2010) 5 LW 346
Evidence Act, 1872 — Section 72, 92Registration Act, 1908 — Section 69Registration Rules, 1908 — Rule 55
High Courts01 Jan 2010Dismissed
The All India Skin and Hide Tanners and Merchants Association Vs The Loss of Ecology (Prevention and Payment of Compensation) and V. Mythili
Madras High Court · (2010) 01 MAD CK 0145
Constitution of India, 1950 — Article 32Environment (Protection) Act, 1986 — Section 11, 3(3), 6.1Environment (Protection) Rules, 1986 — Rule 6
High Courts01 Jan 2010Dismissed
Dillibabu Vs Arumainathan
Madras High Court · (2010) 4 CTC 788
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)(a), 10(3)(a)(i), 11, 11(4), 8(2)