Constitution of India, 1950 — Article 19(1), 19(6), 226, 243G, 300ATamil Nadu District Municipalities Act, 1920 — Section 229(2), 262, 262(1), 262(3), 264Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000 — Rule 11, 4(3), 7, 8, 8(1)

Read judgment

High Courts13 Dec 2011Allowed

Balan Fine Arts Vs Joint Commissioner III (SMR) of Commercial Taxes, Chennai and others

Madras High Court · (2012) 55 VST 437

Read judgment

High Courts13 Dec 2011Dismissed

Mohammed Ibrahim Vs Annavasal Panchayat Union

Madras High Court · (2012) 2 CTC 389

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 141Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11(2), 16, 18, 2(b), 28A

Read judgment

High Courts13 Dec 2011

M. Krishnan Vs The Government of Tamil Nadu

Madras High Court · (2011) 12 MAD CK 0006

Read judgment

High Courts12 Dec 2011Dismissed

F. Hoffmann-La Roche Ltd. and United States of America Vs Intas Biopharmaceuticals Limited Intas Biopharmaceuticals Limited Vs F. Hoffmann-La Roche Ltd. and United States of America

Madras High Court · (2011) 12 MAD CK 0317

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, 20, 9Patents Act, 1970 — Section 48A, 69Trade and Merchandise Marks Act, 1958 — Section 62(2)

Read judgment

High Courts12 Dec 2011Dismissed

A. Kasinathan Vs The Branch Manager, Canara Bank, Town Hall Road, Madurai-625001

Madras High Court · (2012) 1 CTC 582

Banking Regulation Act, 1949 — Section 21, 21(2), 35A

Read judgment

High Courts12 Dec 2011

V. Kannan Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 12 MAD CK 0176

Read judgment

High Courts12 Dec 2011

Chennai Petroleum Officers Association (Regn. No. 178/TUR) Inside Cpcl Campus Manali Chennai-600068 Vs Chennai Petroleum Corporation Limited

Madras High Court · (2012) 2 LLJ 514

Constitution of India, 1950 — Article 21, 39A, 51Industrial Disputes Act, 1947 — Section 12(3), 9A

Read judgment

High Courts12 Dec 2011Dismissed

Indian Overseas Bank Vs The Employees Provident Fund Organization, Regional Office, Chokkikulam, Madurai - 2, The Recovery Officer, The Employees Provident Fund Organisation, Chokkikulam, Madurai - 2 and Tiruchendur Murugan Spinning Mills P. Ltd., Karur Road, M. Paripatti Post, Dindigul 624005

Madras High Court · (2012) 132 FLR 1017

Companies Act, 1985 — Section 529(1), 529(3), 529A, 530, 530(1)Employees Provident Fund Act, 1973 — Section 11, 7Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7, 8

Read judgment

High Courts10 Dec 2011Dismissed

The Management, or Sri Nataraja Ceramic and Chemicals Industries Ltd. Vs The Presiding Officer, Labour Court, Tiruchirappalli and General Secretary, Sri Nataraj Ceramics and Chemicals National Workers Union, Kallakudi-1 The General Secretary, Sri Nataraj Ceramics and Chemicals, National Workers Union Vs The Management, Sri Nataraj Ceramics and Chemicals Industries Ltd. and The Presiding Officer, Labour Court, Trichy The Management, or Sri Nataraja Ceramic and Chemicals, Industries Ltd. Vs The Presiding Officer, Labour Court, Tiruchirappalli and I. Muthulingam

Madras High Court · (2011) 12 MAD CK 0250

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 17B, 2, 2A(2)

Read judgment

High Courts10 Dec 2011Dismissed