High Courts20 Jul 2011Allowed
Thangaraj Vs The Block Development Officer
Madras High Court · (2011) 07 MAD CK 0443
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 100 of 253
High Courts20 Jul 2011Allowed
Nalla Sethupathy, Chairman, R.S. Mangalam Panchayat Union Vs The Secretary to The Government of Tamil Nadu Rural Development and Panchayat Department, The District Collector and The Revenue Divisional Officer
Madras High Court · (2011) 07 MAD CK 0426
Tamil Nadu Panchayats Act, 1994 — Section 207(3)
High Courts20 Jul 2011Allowed
B. Raja Chinnakarupannan Vs State of Tamil Nadu
Madras High Court · (2011) 07 MAD CK 0423
Constitution of India, 1950 — Article 14
High Courts20 Jul 2011Dismissed
Senthil Kumar Vs Pay and Account Office Incharge The Treasury Officer
Madras High Court · (2011) 07 MAD CK 0422
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 392, 406, 498(A), 506, 509Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 17(1)
High Courts20 Jul 2011Allowed
Kirupagaran Vs State
Madras High Court · (2013) 1 LW(Cri) 549
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 107, 304(b), 306, 309, 498(A)
High Courts20 Jul 2011
N. Vanathi and P.K. Palayam Vs The District Collector, The Revenue Divisional Officer, The Thasildhar and Mrs. Angayarkanni
Madras High Court · (2011) 07 MAD CK 0417
Constitution of India, 1950 — Article 226Tamil Nadu Patta Pass Book Act, 1983 — Section 10
High Courts20 Jul 2011Allowed
The Management Maris Gardens Vaniar Estate A DivisionYercaud Vs The Presiding Officer, Labour Court and General Secretary, Naalamamalai Thotta Thozhilalar Sangam
Madras High Court · (2011) 07 MAD CK 0411
High Courts20 Jul 2011
E. Baskaran, M. Sampath, S. Dinakaran and Uma Shankar Vs State
Madras High Court · (2011) 07 MAD CK 0352
Penal Code, 1860 (IPC) — Section 294, 323, 341, 352, 506(2)
High Courts20 Jul 2011Dismissed
K.K. Karuppannan and Gandhi Centenary Memorial Middle School Vs The Secretary Gandhi Centenary Memorial Middle School Dr. N. Markandan and Others
Madras High Court · (2011) 07 MAD CK 0340
Constitution of India, 1950 — Article 30(1)
High Courts20 Jul 2011Dismissed
The Workmen represented by The Secretary Southern Structurals Staff Union Vs The Management of Southern Structurals Limited and The State of Tamil Nadu
Madras High Court · (2011) 07 MAD CK 0332
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 18(1)
High Courts20 Jul 2011Dismissed
National Insurance Company Ltd. Vs V. Padmavathy and Others
Madras High Court · (2011) 07 MAD CK 0263
High Courts20 Jul 2011Allowed
Dr. T. Thirunalasundari Vs The Registrar, Bharathidasan University, The Vice-Chancellor, Mother Teresa Womens University and The Registrar, Mother Teresa Womens University
Madras High Court · (2011) 07 MAD CK 0256
High Courts20 Jul 2011Dismissed
M/S. Swasthik Tobacco Factory Vs The Customs and Central Excise Settlement Commission, Additional Bench, Narmadha Block, 2nd Floor, Custom House, No. 60, Rajaji Salai, Chennai - 600 001 and The Commissioner of Central Excise, No. 1, Williams Road, Cantonment, Trichy - 620 001
Madras High Court · (2011) 07 MAD CK 0187
Central Excises and Salt Act, 1944 — Section 32K, 32K(1)
High Courts20 Jul 2011Dismissed
A. Solaimalai Vs The District Collector - cum -Inspector of Panchayats, The Block Development Officer (Village Panchayats) and The President Sengattampatti Panchayat, Batlagundu Panchayat Union
Madras High Court · (2011) 07 MAD CK 0176
Tamil Nadu Panchayats Act, 1994 — Section 83, 84
High Courts20 Jul 2011Dismissed
V. Venkatachalam and V. Dharmambal Vs The Commissioner Tirunelveli Municipal Corporation, State of Tamil Nadu and The Director of Municipal Administration
Madras High Court · (2011) 07 MAD CK 0175
Constitution of India, 1950 — Article 265Tirunelveli City Municipal Corporation Act, 1994 — Section 121, 250, 272, 278
High Courts20 Jul 2011
M. Suryakala, M. Vinodhini, M. Diwakar and V. Nagomi Vs The Special Thasildar Adi Dravida and Tribal Welfare Department and Others
Madras High Court · (2011) 07 MAD CK 0128
High Courts20 Jul 2011Dismissed
T. Ramalingam Vs The District Collector (Licencing Authority)
Madras High Court · (2011) 07 MAD CK 0112
High Courts20 Jul 2011Dismissed
V. Ramesh Vs The General Manager UCO Bank, Personnel and IR Management Department (H.O.) and The Deputy General Manager
Madras High Court · (2011) 07 MAD CK 0106
Constitution of India, 1950 — Article 226, 227, 309UCO Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17(1)
High Courts20 Jul 2011Dismissed
G. Menaka Vs The Chief Educational Officer, The District Education Officer and The Correspondent, Singarampillai Girls Higher Secondary School
Madras High Court · (2012) 1 MLJ 1089
Constitution of India, 1950 — Article 30(1)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 2(1), 2(7)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 13(5)
High Courts20 Jul 2011Dismissed
The Management The Ranipet Leather Finishing Private Ltd. Vs Presiding Officer Additional Labour Court Vellore, S. Seshagiri, R.A. Ravikumar and G. Manivannan
Madras High Court · (2011) 07 MAD CK 0091
Factories Act, 1948 — Section 79, 79(11), 79(5), 80Industrial Disputes Act, 1947 — Section 2