High Courts21 Jun 2011
Dunlop India Limited Vs State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0457
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 127 of 253
High Courts21 Jun 2011Allowed
P. Dhanakoti Vs Devikarani @ Devaki and Others
Madras High Court · (2011) 06 MAD CK 0430
Benami Transactions (Prohibition) Act, 1988 — Section 4Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 14
High Courts21 Jun 2011Allowed
Manonmani and V. Sekaran Vs N.A.T. Sudhakar, P. Amirthavalli and The President
Madras High Court · (2011) 06 MAD CK 0429
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 114Tamil Nadu Panchayats Building Rules, 1970 — Rule 3
High Courts21 Jun 2011Dismissed
Dr. T. Kavitha Vs The Government of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0391
High Courts21 Jun 2011
National Insurance Co. Ltd. Vs P. Meena and Others
Madras High Court · (2012) 4 TAC 271
Motor Vehicles Act, 1988 — Section 157(2)
High Courts21 Jun 2011Dismissed
Union Bank of India Vs The Recovery Officer, Employees Provident Fund Organisation, Mahaveer Plantations Pvt. Ltd. and R. Mathaian Mahavir Plantations Pvt. Ltd. Vs Employees' Provident Fund Organization and Archana Industries
Madras High Court · (2011) 06 MAD CK 0379
Essential Provident Fund Act — Section 11(2)Income Tax Act, 1961 — Section 11(2)Income Tax Rules, 1962 — Rule 61
High Courts21 Jun 2011Dismissed
The Assistant Provident Fund Commissioner, Employees Provident Fund Organisation and Others Vs Employees Provident Fund Appellate Tribunal (Ministry of Labour and Employment, Government of India) and Others etc. etc.
Madras High Court · (2011) 06 MAD CK 0378
Coal Mines Provident Fund and Bonus Schemes Act, 1948 — Section 10FConstitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts21 Jun 2011
Sri Krishna Nursery and Primary School Vs The Commissioner and The Revenue Officer, Corporation of Chennai
Madras High Court · (2011) 06 MAD CK 0366
High Courts21 Jun 2011
S. Kamatchi Vs The Chairman Tamil Nadu Slum clearance Board and S. Ambujam
Madras High Court · (2011) 06 MAD CK 0350
Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 — Section 65
High Courts21 Jun 2011Dismissed
AG Chandrsekar Vs The Secretary to Government Co-operation and The Registrar of Co-operative Societies
Madras High Court · (2011) 06 MAD CK 0310
Constitution of India, 1950 — Article 14, 16(1)
High Courts21 Jun 2011Dismissed
Amal Vincent Vs The Union Territory of Puducherry
Madras High Court · (2011) 06 MAD CK 0292
High Courts21 Jun 2011Allowed
P.G. Vijayan Vs The Commissioner of Police
Madras High Court · (2011) 06 MAD CK 0291
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts21 Jun 2011Dismissed
A. Ramasamy, Licensee Vs The Commissioner of Police Theyagaraja Theatre Vs The Commissioner of Police and The Chennai Metropolitan Development Authority
Madras High Court · (2011) 06 MAD CK 0263
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 2(2), 4, 5ATamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 40, 77, 78
High Courts21 Jun 2011Allowed
L. Mathivanan Vs The Khadi and Village Industries Commission
Madras High Court · (2011) 06 MAD CK 0228
Khadi And Village Industries Commission Act, 1956 — Section 27(2A)
High Courts21 Jun 2011Dismissed
Tamilarasi Vs State and Ganesamoorthy
Madras High Court · (2011) 3 Crimes 702 : (2012) 2 MLJ 348
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(2), 190(1), 200
High Courts21 Jun 2011Dismissed
Indian Institute of Architects Vs Council of Architecture, India Habitat Centre, Union of India (UOI) and Ar. D.P. Sekar K.Rajagopalan Vs Council of Architecture, India Habitat Centre, Union of India (UOI) and Indian Institute of Architects
Madras High Court · (2011) 06 MAD CK 0159
Architects Act, 1972 — Section 15, 2, 3, 3(3), 5(2)Constitution of India, 1950 — Article 171, 171(3), 226Life Insurance Corporation Act, 1956 — Section 49
High Courts21 Jun 2011Dismissed
Dindigul District Co-operative Milk Producers Union Vs Principal Secretary to Government, Labour and Employment (L.1) Department, The Assistant Director, Employees State Insurance Corporation, Nungambakkam, Chennai and The Assistant Director, Employees State Insurance Corporation, Sub Regional Office, K.K. Nagar, Madurai Sivagangai District Co-operative Milk Producers Union Ltd. Vs Special Secretary to Government, Labour and Employment (L.1) Department, The Regional Director, Employees State Insurance Corporation and The Assistant Director, Employees State Insurance Corporation
Madras High Court · (2011) 06 MAD CK 0158
Constitution of India, 1950 — Article 14Employees State Insurance Act, 1948 — Section 45A, 45B, 46, 75, 75(1)
High Courts21 Jun 2011Allowed
National Insurance Company Ltd. Vs M. Anbu @ Anbazhagan, K. Kathamuthu and Iffco-Tokyo General Insurance Company Ltd.
Madras High Court · (2011) 06 MAD CK 0157
Motor Vehicles Act, 1988 — Section 173
High Courts21 Jun 2011Dismissed
Prathiba rep. by father and Natural Guardian Sri. Sivaprasad Vs The Union Territory of Puducherry
Madras High Court · (2011) 06 MAD CK 0156
High Courts21 Jun 2011
N. Balasubramaniam Vs Mrs. D. Rajeswari
Madras High Court · (2011) 06 MAD CK 0154
Specific Relief Act, 1963 — Section 20(2)