Madras High Court Judgments 2011 — Page 116

High Courts01 Jul 2011

Omni Agate Systems Private Limited Vs Southern Railway and The Manager IDBI Bank

Madras High Court · (2011) 07 MAD CK 0303

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts01 Jul 2011Dismissed

LMJ International Limited Vs Kim Geong Tai and Others

Madras High Court · (2011) 5 LW 255

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High Courts01 Jul 2011Dismissed

V. Kaliaperumal Vs Smt. Amudhavalli The Chief Educational Officer and Chairman and Mr. Perumalsamy The Director of School Education

Madras High Court · (2011) 07 MAD CK 0286

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High Courts01 Jul 2011Dismissed

Tribal Health Initiative Vs The Regional Provident Fund Commissioner, Employees Provident Fund Organisation

Madras High Court · (2011) 07 MAD CK 0285

Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 10FEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 20, 7I, 7Q

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High Courts01 Jul 2011Dismissed

Ekambaram Vs State, Inspector of Police, Keelapazhur Police Station, Ariyalur District, Cr. No. 131 of 1994

Madras High Court · (2012) MLJ(Cri) 236

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts01 Jul 2011

C. Paulraj Vs The Secretary Ministry of Transport Chennai, The Transport Commissioner Chennai - 600005, Regional Transport Officer Tirunelveli - 627007 and Assistant Registering Authority Transport Department Valliyoor, Tirunelveli District - 627117

Madras High Court · (2011) 07 MAD CK 0235

Motor Vehicles Act, 1988 — Section 2(14), 2(18), 2(22), 2(25), 2(26)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 13, 18, 3, 8

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High Courts01 Jul 2011Dismissed

The Management Tamil Nadu State Transport Corporation (Madurai, Division-V) Ltd. Vs The Joint Commissioner of Labour (Conciliation) and M. Thennarasu

Madras High Court · (2012) 1 LLJ 585 : (2012) 3 SLJ 336

Industrial Disputes Act, 1947 — Section 10, 33(2)

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High Courts01 Jul 2011Allowed

The Union of India (UOI) Vs M. Senthilkumar and K.M. Natarajan Arbitrator

Madras High Court · (2011) 07 MAD CK 0201

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 34Contract Act, 1872 — Section 53, 55, 56

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High Courts01 Jul 2011Dismissed

R. Natarajan Vs M. Rajasekaran and Others

Madras High Court · (2011) 07 MAD CK 0186

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Conduct of Elections Rules, 1961 — Rule 19Constitution of India, 1950 — Article 136

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High Courts01 Jul 2011Allowed

R. Sabapathy Vs The Presiding Officer Labour Court and The Management, Tamil Nadu State Transport Corporation

Madras High Court · (2011) 07 MAD CK 0168

Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 2(oo), 2(S), 25(B)(1), 25(F), 25(J)Motor Transport Workers Act, 1961 — Section 35

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High Courts01 Jul 2011Dismissed