High Courts14 Jun 2011
A. Vellaiyan Vs The Regional Transport Authority and The Secretary, The Regional Transport Authority-cum the Regional Transport Officer
Madras High Court · (2011) 06 MAD CK 0230
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 134 of 253
High Courts14 Jun 2011Dismissed
Sri Krishna Tiles and Potteries (Madras) Pvt. Ltd. Vs All Government Staff Social Welfare Trust and Mr. Justice T. Somasundaram (Retd.)
Madras High Court · (2011) 3 LW 711
Arbitration and Conciliation Act, 1996 — Section 34, 9
High Courts14 Jun 2011Dismissed
Govt. Technical Employees Union For Blind Vs The State of Tamilnadu
Madras High Court · (2011) 06 MAD CK 0153
Constitution of India, 1950 — Article 226
High Courts14 Jun 2011Dismissed
Airports Authority of India Vs Authority under Rule 25(2) (V) (a) and (b) of Contract Labour (R and A) Central Rules, 1971 and Deputy Chief Labour Commissioner (Central) (South Zone), Airport Employees Federation of India and N. Shri Ram
Madras High Court · (2011) 06 MAD CK 0152
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 13, 14, 15Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 25, 25(2)
High Courts14 Jun 2011Allowed
The Special Officer Nadumaruthi Primary Agricultural Co-operative Credit Society Vs T. Sankar, The Registrar of Co-operative Societies and The Joint Registrar of Co-operative Societies
Madras High Court · (2011) 06 MAD CK 0151
Constitution of India, 1950 — Article 162, 226
High Courts14 Jun 2011Allowed
Dilip Kapur, Jaquelin Kapur and Akash Kapur Vs The Registrar of Companies, Ministry of Corporate Affairs
Madras High Court · (2011) 166 CompCas 216 : (2011) 109 SCL 627
Companies (Court) Rules, 1959 — Rule 11(23)Companies Act, 1956 — Section 220, 628, 633, 633(2)
High Courts14 Jun 2011Dismissed
Coimbatore Periyar Districts Dravida Panjalai Thozhilalar Munnetra Sangam and Others Vs National Textile Corporation Limited and Others
Madras High Court · (2011) 131 FLR 52
Constitution of India, 1950 — Article 19(1)Payment of Wages Act, 1936 — Section 7(2)Trade Unions Act, 1926 — Section 15, 2
High Courts14 Jun 2011Allowed
V. Arunachalam, V. Ayyadurai and K. Ramachandran Vs The District Collector and The Special Tahsildar, Adi-dravidar Welfare
Madras High Court · (2011) 06 MAD CK 0104
Constitution of India, 1950 — Article 14, 21, 300ATamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2), 4(3), 5(1)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 3(1)
High Courts14 Jun 2011
J. Rajiv Subramanian and Mrs. Nirmala Jayabalan Vs Pandiyas, Suruthi Fabrics and The Assistant General Manager and Authorised Officer State Bank of India Commercial Branch
Madras High Court · (2011) 8 MLJ 271
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 8, 8(8)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8, 8(5), 8(5), 8(5), 8(5)
High Courts14 Jun 2011Dismissed
L. Prem Vs Rajan C. Ramchandani
Madras High Court · (2011) 06 MAD CK 0036
Registration Act, 1908 — Section 17, 49, 49CTamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7(2), 7(3)Transfer of Property Act, 1882 — Section 17
High Courts14 Jun 2011Dismissed
Erode District Bus Owners Association and Others Vs Insurance Regulatory and Development Authority and Others
Madras High Court · (2011) 6 MLJ 321 : (2011) 8 RCR(Civil) 212
Constitution of India, 1950 — Article 30(1)General Insurance Business (Nationalisation) Act, 1972 — Section 35Insurance Act, 1938 — Section 64UC(3)
High Courts14 Jun 2011Dismissed
S. Gunasekaran and K. M. Ramesh Secretary, Labour Law Practitioners' Association Vs The Government of Tamil Nadu R. Chandaran Vs The Presiding Officer, Labour Court and The Management of Lower Kothagiri Industrial Cooperative Tea Factory
Madras High Court · (2011) 4 CTC 118 : (2011) 6 MLJ 865
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 21Industrial Disputes (Tamil Nadu Amendment) Act, 2008 — Section 1(3), 7
High Courts13 Jun 2011Dismissed
Periasamy Vs Ponnappa Nadir and Others
Madras High Court · (2011) 06 MAD CK 0564
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148, 151Constitution of India, 1950 — Article 141, 227Limitation Act, 1963 — Section 5
High Courts13 Jun 2011Allowed
Malini, Vijayalakahsmi, Thilothama and Savithiri Vs Gunavathy, Mohamed Safudeen and State
Madras High Court · (2011) 06 MAD CK 0562
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 173, 239, 482Penal Code, 1860 (IPC) — Section 120B, 406, 408, 415, 420
High Courts13 Jun 2011Dismissed
Delhi Photocopiers Vs The Commissioner of Customs (Seaport-Export), The Additional Commissioner of Customs and The Director General of Foreign Tradeand Ex-Officio Additional Secretary to Government of India
Madras High Court · (2011) 06 MAD CK 0511
High Courts13 Jun 2011Dismissed
M. Daniel Rajan Vs The Inspector General of Registration, The Sub-Registrar and The District Revenue Officer, (Stamps)
Madras High Court · (2011) 06 MAD CK 0510
Stamp Act, 1899 — Section 47A, 47A(1), 47A(4)
High Courts13 Jun 2011
Salasar Corporation Vs The Commissioner of Customs and The Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 06 MAD CK 0509
High Courts13 Jun 2011Dismissed
Tvl. Sri Vigneswara Paints Vs The Commercial Tax Officer
Madras High Court · (2011) 06 MAD CK 0399
High Courts13 Jun 2011Dismissed
Sri Balaji College of Education Vs The State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0394
High Courts13 Jun 2011
M. Siva Vs The District Collector, The Revenue Divisional Officer, The Inspector of Police and The Deputy Director Mines and Minerals Geology
Madras High Court · (2011) 06 MAD CK 0392