High Courts07 Jun 2011Dismissed
P. Govindan Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 06 MAD CK 0199
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 142 of 253
High Courts07 Jun 2011Dismissed
The Superintending Engineer, Tamil Nadu Electricity Board Vs The Regional Provident Fund Commissioner, Employees' Provident Fund Organisation, The Assistant Provident Fund Commissioner, Employees' Provident Fund Organisation and The Manager, Indian Bank
Madras High Court · (2011) 06 MAD CK 0198
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 12(3), 13(4), 7A, 7B, 7IForeign Exchange Management Act, 1999 — Section 35
High Courts07 Jun 2011Allowed
S. Selvam Vs The Presiding Officer Central Government Industrial Tribunal-Cum-Labour Court and The Senior Divisional Medical Officer
Madras High Court · (2011) 06 MAD CK 0193
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11ARailway Servants (Discipline and Appeal) Rules, 1968 — Rule 5(1)
High Courts07 Jun 2011Dismissed
N. Pasupathy Vs The Deputy Inspector General of Police Disciplinary Authority and The Deputy Superintendent of Police
Madras High Court · (2011) 06 MAD CK 0188
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3Army Rules, 1954 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3
High Courts07 Jun 2011Dismissed
Indian Agricultural Research Institute Vs The Regional Provident Fund Commissioner, The Assistant Commissioner, Employees' Provident Funds, The Enforcement Officer and The Employees' Provident Funds
Madras High Court · (2011) 06 MAD CK 0187
Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 15, 15Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7OLimitation Act, 1963 — Section 5
High Courts07 Jun 2011Dismissed
NEPC India Ltd. Vs The State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0186
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 20, 23, 3(19), 3(22), 37A
High Courts07 Jun 2011Dismissed
Ms. Sarojini Kittu and Chandralekha Vs Land Commissioner (L. Ref.) and Others
Madras High Court · (2011) 06 MAD CK 0185
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10(1), 10(5), 12, 18(1), 22Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 — Rule 8
High Courts07 Jun 2011Dismissed
Sundaram Motors Ltd. Vs The Employees Provident Fund
Madras High Court · (2011) 06 MAD CK 0184
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 17(1)Provident Funds Act, 1925 — Section 2A
High Courts07 Jun 2011Dismissed
R. Rengasamy Secretary, National (N.V.S.) Aided Primary School Vs The Director of School Education, The Director of Elementary Education, The District of Elementary Educational Officer and The Additional Assistant Elementary Educational Officer
Madras High Court · (2011) 06 MAD CK 0183
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14(2)
High Courts07 Jun 2011Dismissed
D. Karunamoorthy Vs Director of Medical and Rural Health Services
Madras High Court · (2011) 06 MAD CK 0182
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts07 Jun 2011Dismissed
K.P.B. Jayakumar, J. Indirani, J.I. Nivedha and J. Shri Priyanka Vs The Registrar of Firms and Others B. Saraswathy, B. Parimala, B. Pavizhaselvi and N. Bhoobalan Vs K.P. Balakrishnan Oil Mills Private Limited and The Registrar of Companies
Madras High Court · (2011) 06 MAD CK 0181
Companies Act, 1956 — Section 34(2), 35Partnership Act, 1932 — Section 31, 32, 60
High Courts07 Jun 2011Allowed
V. Sankaran, V. Nambirayan and Mrs. Sundari Vs State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0180
Constitution of India, 1950 — Article 300A
High Courts07 Jun 2011Dismissed
Duraimozhivarman Vs The State of Tamilnadu
Madras High Court · (2011) 06 MAD CK 0179
Constitution of India, 1950 — Article 136, 14, 16
High Courts07 Jun 2011Dismissed
G. Sadagopan represented by Power of Attorney D. Sampath Vs Special Commissioner, Land Reforms and Assistant Commissioner, ULT and ULC/Egmore
Madras High Court · (2011) 06 MAD CK 0178
Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 11(1), 11(3), 11(5), 12(6), 15
High Courts07 Jun 2011Dismissed
Pennarasi Vs The Land Commissioner, Land Tribunal and The Assistant Commissioner, Land Reforms
Madras High Court · (2011) 06 MAD CK 0177
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10(5), 2, 23, 3(22), 83
High Courts07 Jun 2011Dismissed
A. Seenisankar Vs The State of Tamilnadu and Others
Madras High Court · (2011) 06 MAD CK 0176
Constitution of India, 1950 — Article 14
High Courts07 Jun 2011Dismissed
R. Ramchandran Vs The Principal Secretary to Government, Home Department, The Superintendent of Police and Management, Arugavoor Primary Agrl. Co-oprative Credit Society
Madras High Court · (2011) 06 MAD CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 313, 36Penal Code, 1860 (IPC) — Section 294, 323, 332, 334
High Courts07 Jun 2011Dismissed
Dr. M.K. Neethipathy Vs The Principal Secretary Government of Tamilnadu, Department of Health and Family Welfare, The Director of Medical Education, The Dean and Dr. M. Manoharan M.S. (G.S.) Professor of Surgery, Government Mohankumarmangalam Medical College
Madras High Court · (2011) 06 MAD CK 0174
High Courts07 Jun 2011Allowed
K. Thulasi, K. Krishnan, K. Murugan and Mrs. K. Rajammal Vs A. Dhanam, Assistant Commissioner (L.Re forms) and The Commissioner, Land Reforms
Madras High Court · (2011) 8 MLJ 123
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 18(1), 83
High Courts07 Jun 2011
Pramila Kiruba Augustus Vs State Bank of India
Madras High Court · (2011) 06 MAD CK 0172
Employees Pension Fund Rules — Rule 22State Bank of India Pension Fund Rules — Rule 22