COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 107 of 253

High Courts13 Jul 2011Dismissed

B. Satish Kumar, 023220056, SI / Exe. Central Industrial Security Force Unit. Vs The Deputy Commandant, Central Industrial Security Force Unit, The Senior Commandant and The Deputy Inspector General of Central Industrial Security Force Unit, DAE

Madras High Court · (2011) 07 MAD CK 0229

Central Industrial Security Force Rules, 2001 — Rule 37

High Courts13 Jul 2011Allowed

R. Anbazhagan Vs Managing Director, Branch Manager and The Branch Manager of Tamil Nadu Industrial Investment Corporation Ltd.

Madras High Court · (2011) 07 MAD CK 0228

State Financial Corporations Act, 1951 — Section 29

High Courts13 Jul 2011Allowed

M. Narayanan and Bros. Vs Assistant Commissioner of Income Tax, Special Investigation Circle, Salem

Madras High Court · (2011) 243 CTR 588 : (2011) 13 TAXMAN 49

Income Tax Act, 1961 — Section 132, 132(4), 132(4A), 132(5), 132B

High Courts13 Jul 2011Allowed

M. Narayanan and Bros. Vs Asst. Commissioner of Income Tax Special Investigation Circle

Madras High Court · (2011) 07 MAD CK 0184

Income Tax Act, 1961 — Section 132(4), 132(4A), 132(5), 132B, 133A

High Courts13 Jul 2011

George Oakes Limited Vs Deputy Commissioner of Wealth Tax, Special Range-I

Madras High Court · (2011) 339 ITR 630

High Courts13 Jul 2011Allowed

Commissioner of Income Tax Vs Aparajitha Finance Company Ltd.

Madras High Court · (2011) 07 MAD CK 0134

Income Tax Act, 1961 — Section 80M

High Courts13 Jul 2011

Sri M. Gnanasekar Vs The Commissioner of Income Tax

Madras High Court · (2011) 07 MAD CK 0131

High Courts13 Jul 2011Dismissed

Kallakudi Selection Grade Panchayat Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 07 MAD CK 0076

Tamil Nadu Panchayats Act, 1994 — Section 147(1), 174, 198(10), 198(11), 198(2)

High Courts13 Jul 2011Dismissed

K. Meenakumari Vs The Income Tax Officer

Madras High Court · (2012) 251 CTR 324 : (2011) 202 TAXMAN 62

Gift Tax Act, 1958 — Section 16, 16BIncome Tax Act, 1961 — Section 281A(1A)

High Courts12 Jul 2011Dismissed

R. Udayakumar etc. Vs The Presiding Officer, II Additional Labour Court, Chennal and Another

Madras High Court · (2012) LLR 1265

Industrial Disputes Act, 1947 — Section 12(3), 33, 33C(2)

High Courts12 Jul 2011Dismissed

Madurai City Mutton Retail Sellers Association Vs The Commissioner Madurai Corporation

Madras High Court · (2011) 07 MAD CK 0469

Madurai City Municipal Corporation Act, 1971 — Section 371, 433, 437, 471

High Courts12 Jul 2011Dismissed

Dhanalakshmi Mills Ltd. Vs The Presiding Officer Labour Court and Others

Madras High Court · (2011) 07 MAD CK 0457

Industrial Disputes Act, 1947 — Section 10(1), 2, 25C(1), 25N, 25N(1)

High Courts12 Jul 2011Dismissed

Nawab Shafath Ali Khan Vs The District Collector, The Sub Registrar Gudalur, The District Registrar Udhagamandalam and State of Tamil Nadu

Madras High Court · (2011) 07 MAD CK 0456

Constitution of India, 1950 — Article 14, 19(1), 21, 300AForest (Conservation) Act, 1980 — Section 2Gudalur Janmam Act, 1969 — Section 17

High Courts12 Jul 2011Allowed

N. Anbalagan Vs The Deputy Inspector General of Police and The Superintendent of Police

Madras High Court · (2011) 07 MAD CK 0436

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

High Courts12 Jul 2011Allowed

K.M. Venkatakrishnan Vs The Secretary Personnel and Administrative Reforms Department and The Prinicpal Secretary Finance Department Secretariat

Madras High Court · (2011) 07 MAD CK 0435

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts12 Jul 2011Dismissed

The Tiruchirappalli City Cooperative Bank Limited Vs The Regional Manager, Life Insurance Corporation of India, The Assistant Commissioner of Labour, The Joint Commissioner of Labour and A. Thangaraj A. Thangaraju Vs The Management, Trichirappalli City Cooperative Bank and The Joint Commissioner of Labour

Madras High Court · (2011) 07 MAD CK 0415

Industrial Disputes Act, 1947 — Section 12(3)Payment of Gratuity Act, 1972 — Section 4, 7

High Courts12 Jul 2011Dismissed

P. Justice Saroja Vs The Registrar, Manonmaniam Sundaranar University and Others

Madras High Court · (2011) 07 MAD CK 0387

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 35

High Courts12 Jul 2011Dismissed

M. Latha Vs The State

Madras High Court · (2011) 07 MAD CK 0381

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 319, 374(2), 386, 397, 482Penal Code, 1860 (IPC) — Section 302

High Courts12 Jul 2011

M. Vivekanandam Vs Tamil Nadu Housing Board

Madras High Court · (2011) 07 MAD CK 0354

High Courts12 Jul 2011Allowed

M. Vaiyapuri Vs The District Collector, The Tahsildar Melur and Katturaja

Madras High Court · (2011) 07 MAD CK 0346

Industrial Disputes Act, 1947 — Section 33(C)(1), 33(C)(2)Madras Revenue Recovery Act, 1864 — Section 36, 36(3)