High Courts28 Jun 2011Allowed
G. Palani and Others Vs Bank of Baroda and Union of India (UOI)
Madras High Court · (2011) 06 MAD CK 0448
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19(1)(2)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 121 of 253
High Courts28 Jun 2011Dismissed
P. Krishnasamy Vs Delta Knit Wearables
Madras High Court · (2012) 1 CivCC 784 : (2012) 2 MLJ 331 : (2012) 1 RCR(Civil) 527 : (2012) 1 RCR(Civil) 527 : (2012) 1 RCR(Criminal) 363 : (2012) 1 RCR(Criminal) 363
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts28 Jun 2011Dismissed
Geetha Vs A.K. Dhamodharan
Madras High Court · (2011) 06 MAD CK 0416
Criminal Procedure Code, 1973 (CrPC) — Section 200Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 449, 500, 501, 502
High Courts28 Jun 2011Dismissed
Director of Income Tax Vs Samyuktha Gowda
Madras High Court · (2011) 06 MAD CK 0358
Finance Act, 1998 — Section 10Income Tax Act, 1961 — Section 10, 11, 11(4), 11(4)(A), 12(A)Wealth Tax Act, 1957 — Section 5(1)
High Courts28 Jun 2011Dismissed
P. Karthikeyan Vs The District Collector, The Revenue Divisional Officer, Rajagopal and Thontilingam Chettiar
Madras High Court · (2011) 06 MAD CK 0346
High Courts28 Jun 2011Dismissed
P. Malligarjunan and Others Vs The Joint Commissioner of Labour (Appellate Authority under the Payment of Gratuity Act, 1972), The Assistant Commissioner of Labour (Controlling Authority under the Payment of Gratuity Act, 1972) and The Management of Dhanalakshmi Mills Limited
Madras High Court · (2011) 06 MAD CK 0248
Industrial Disputes Act, 1947 — Section 25OPayment of Gratuity Act, 1972 — Section 2A
High Courts28 Jun 2011Dismissed
Adview and Others Vs Government of Tamil Nadu and Others
Madras High Court · (2011) 06 MAD CK 0247
Constitution of India, 1950 — Article 19(1)Madras City Municipal Corporation Act, 1919 — Section 285, 326, 326A
High Courts28 Jun 2011Dismissed
The New India Assurance Company Limited Vs Smt. S. Jayanthi, Smt. E. Kuppu, Elumalai and National Asphalt Products and Constructions Company Ltd.
Madras High Court · (2011) 06 MAD CK 0238
Employees State Insurance Act, 1948 — Section 2(8)Motor Vehicles Act, 1988 — Section 147(1)(2), 166Workmens Compensation Act, 1923 — Section 3(1)
High Courts28 Jun 2011Dismissed
K.S. Nagarajan Vs Government of India and The Director (Technical and Field Services) Oil and Natural Gas Corporation
Madras High Court · (2011) 06 MAD CK 0088
Central Civil Services (Pension) Rules, 1972 — Rule 19, 19(1)Retirement and Terminal Gratuity Rules, 1995 — Rule 7, 7(1), 7(2), 7(3)
High Courts28 Jun 2011Dismissed
The New India Assurance Company Limited Vs S. Tavasi and M. Sekar
Madras High Court · (2011) 06 MAD CK 0085
High Courts28 Jun 2011
Multi Tec Trading Corporation Vs The Commercial Tax Officer (Enforcement Wing)
Madras High Court · (2011) 06 MAD CK 0071
High Courts28 Jun 2011Dismissed
The Assistant Engineer, Sub-Station Tamil Nadu Electricity Board Vs The Sub-Divisional Magistrate cum Revenue Divisional Officer and Executive Officer
Madras High Court · (2011) 06 MAD CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 133(1)
High Courts28 Jun 2011Dismissed
UCO Bank Vs Controlling Authority under the Payment of Gratuity Act, Assistant Labour Commissioner and Mrs. Suganthy Gomez
Madras High Court · (2011) 06 MAD CK 0064
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(6), 7(7)
High Courts28 Jun 2011Dismissed
R. Krishnamoorthy Vs The Tamil Nadu Mercantile Bank Limited and The Presiding Officer Industrial Tribunal
Madras High Court · (2011) 06 MAD CK 0014
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts28 Jun 2011Dismissed
H. Rahothuman and K. Gopalakrishnan Vs Tamil Nadu State Transport Corporation Ltd.
Madras High Court · (2012) 3 LLJ 99 : (2012) LLR 183 : (2011) WritLR 676
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 25T, 25U
High Courts28 Jun 2011Allowed
CDR SP Ilangovan (Rtd.) Vs The Defence Secretary, Ministry of Defence and The Chief of the Naval Staff
Madras High Court · (2011) 06 MAD CK 0003
High Courts28 Jun 2011Dismissed
The Branch Manager, The New India Assurance Company Ltd. Vs Perumal, Amara and L. Durai
Madras High Court · (2011) 06 MAD CK 0001
Constitution of India, 1950 — Article 142Insurance Act, 1938 — Section 64UMotor Vehicles Act, 1988 — Section 147, 147(1)
High Courts27 Jun 2011Allowed
Sterlite Industries (India) Ltd. Vs The Commercial Tax Officer
Madras High Court · (2012) 51 VST 48
Tamil Nadu General Sales Tax Act, 1959 — Section 12, 12(5), 16, 16(2), 22(2)
High Courts27 Jun 2011Allowed
S. Rajendran Vs The Commissioner of Police and The Deputy Commissioner of Police
Madras High Court · (2011) 06 MAD CK 0546
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 212Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts27 Jun 2011Allowed
Ramalingam Vs State
Madras High Court · (2011) 06 MAD CK 0542
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304