Madras High Court Judgments 2010 — Page 7

High Courts16 Dec 2010Dismissed

K.S. Raja Shanmugavel Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 1 LW 626

Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 6

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High Courts16 Dec 2010Allowed

Tamil Nadu Electrical Workers Federation Vs The Chairman, The Chairman, Tamil Nadu Electricity Board, The Chief Engineer (Personnel), Tamil Nadu Electricity Board and TNEB Engineers Sangam D. Ravichandran and Others and V. Janarthanam Vs Tamil Nadu Electricity Board K. Vijayalakshmi, N. Manimaran, Y.G. Raghuraman and S. Santhakumar Vs The Tamil Nadu Electricity Board

Madras High Court · (2010) 12 MAD CK 0019

Constitution of India, 1950 — Article 14Tamil Nadu Electricity Board Services Regulations — Regulation 88, 92

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High Courts16 Dec 2010Allowed

K. Palanisamy and P. Lakshmi Vs The District Addl. Executive Magistrate-cum-District Revenue Officer, The Revenue Divisional Officer, R. Muthusamy and K. Mayilsamy

Madras High Court · (2010) 12 MAD CK 0011

Constitution of India, 1950 — Article 226Tamil Nadu Patta Pass Book Act, 1983 — Section 4, 6

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High Courts15 Dec 2010Dismissed

Appan M. Palanisamy (died) and Others Vs Dravida Munnetra Kazhagam

Madras High Court · (2010) 12 MAD CK 0351

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 5Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts15 Dec 2010Dismissed

V. Kulathumani and Others Vs State of Tamil Nadu V. Kulathumani Vs Special Commissioner for Milk Production and Dairy Development and Deputy Milk Commissioner (Corporation) V. Kulathumani, S. Chinnathambi and L. Antonysamy Vs The State of Tamil Nadu and Others

Madras High Court · (2010) 12 MAD CK 0350

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High Courts15 Dec 2010Dismissed

A. Edward Dhanaraj Vs The Government of Tamil Nadu and Others

Madras High Court · (2010) 12 MAD CK 0339

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High Courts15 Dec 2010Dismissed

R. Kannan and Others Vs The Joint Director of School Education (Higher Secondary-Vocational), Chief Educational Officer and The Headmistress Government Thiruvalluvar Higher Secondary School

Madras High Court · (2010) 12 MAD CK 0334

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High Courts15 Dec 2010Allowed

T.M. Jansi Rani Vs The District Collector and The Tiruchirappalli Consumers Co-operative Wholesale Stores Ltd.

Madras High Court · (2010) 12 MAD CK 0330

Payment of Gratuity Act, 1972 — Section 8

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High Courts15 Dec 2010Allowed

A. David Raja Amirtham Vs The District Collector and The Tiruchirappalli Consumers Co-operative Wholesale Stores Ltd.

Madras High Court · (2010) 12 MAD CK 0326

Payment of Gratuity Act, 1972 — Section 8

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High Courts15 Dec 2010Dismissed

Makesh Kumar Mills Vs The Deputy Director Employees State Insurance Corporation Sub Regional Office Kaleen Corporation Vs The Deputy Director Regional Office (Tamilnadu) Employees State Insurance Corporation Shri Usha Knit Wears Vs The Assistant Director Employees State Insurance Corporation Sub regional Office

Madras High Court · (2010) 12 MAD CK 0321

Employees State Insurance Act, 1948 — Section 2(9), 44, 45A, 45B, 75

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High Courts15 Dec 2010

P. Vijay Kumar Vs The Collector/Chairman, The Additional Collector and The District Coordinator (TSC)

Madras High Court · (2010) 12 MAD CK 0272

Industrial Disputes Act, 1947 — Section 17B

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High Courts15 Dec 2010Dismissed

M. Ali Safiulla Vs Deputy Director and Recovery Officer Employees State Insurance

Madras High Court · (2010) 12 MAD CK 0252

Employees State Insurance Act, 1948 — Section 45BIncome Tax Act, 1961 — Section 45H

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High Courts15 Dec 2010Allowed

A.S. Meganathan Vs The Revenue Divisional Officer

Madras High Court · (2010) 12 MAD CK 0248

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High Courts15 Dec 2010Dismissed

Viki Industries Pvt. Ltd. Vs The Employees State Insurance Corporation

Madras High Court · (2010) 12 MAD CK 0233

Employees State Insurance Act, 1948 — Section 1, 39, 45A, 45C, 45I

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High Courts15 Dec 2010

M. Vivekanandan Vs The Managing Director Tamil Nadu Housing Board

Madras High Court · (2010) 12 MAD CK 0212

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High Courts15 Dec 2010Allowed

Muthu Kumar and Others Vs State

Madras High Court · (2011) 3 Crimes 498

Penal Code, 1860 (IPC) — Section 341, 352, 95Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts15 Dec 2010

G. Rajendran Vs The Special Commissioner , Commissioner for Urban Land Ceiling and Urban Land Tax, The Assistant Commissioner of Urban Land Ceiling, Urban Land Tax Alandur and The Tahsildar

Madras High Court · (2010) 12 MAD CK 0166

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High Courts15 Dec 2010Dismissed

The North Coimbatore Food Corporation of India Workers Labour Contract Co-op. Society Ltd. Vs The Joint Director Employees State Insurance Corporation, The Recovery Officer Sub-Regional Office Employees State Insurance Corporation and The District Manager Food Corporation of India

Madras High Court · (2010) 12 MAD CK 0134

Employees State Insurance Act, 1948 — Section 44, 45A, 45B, 45C, 45G

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High Courts15 Dec 2010Allowed

Joseph Arokiados, represented by Power Agent, T. Kasi Vs P. Pradeep

Madras High Court · (2011) 2 CTC 177

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts15 Dec 2010

Kaveri Silks and Jute Pvt. Ltd. Vs The Commissioner of Customs (Sea) and The Deputy Commissioner of Customs (DEPB-Gr.7-B)

Madras High Court · (2010) 12 MAD CK 0125

Customs Act, 1962 — Section 14(1), 46, 50

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Madras High Court judgments, 2010