Madras High Court Judgments 2011 — Page 143

High Courts07 Jun 2011Dismissed

The Management of Reynolds Pens India Pvt. Ltd. and Vs The Regional Provident Fund Commissioner-II, Employees' Provident Fund Organisation, and The Assistant Provident Fund Commissioner, Employees' Provident Fund Organisation, Ministry of Labour, Government of India and etc. etc.

Madras High Court · (2011) 131 FLR 690 : (2011) LLR 876 : (2011) WritLR 549

Constitution of India, 1950 — Article 14, 226, 37, 38 43Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13(4), 2, 6, 7A, 7A(3)Employees State Insurance Act, 1948 — Section 2(22), 4(2)

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High Courts07 Jun 2011Allowed

Deputy Regional Director ESI Corporation Limited Vs Yasoda and Others

Madras High Court · (2011) 3 LW 508

Employees State Insurance (Central) Rules, 1950 — Rule 58Employees State Insurance Act, 1948 — Section 2(9), 26, 46(1), 46(C), 49

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High Courts07 Jun 2011Dismissed

Nataraj Vs K. Dharmaraj

Madras High Court · (2011) 06 MAD CK 0162

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts07 Jun 2011

N. Ismail Sheriff Vs State

Madras High Court · (2011) 06 MAD CK 0161

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts07 Jun 2011Dismissed

T. Pannerselvam, S. Sudhakar and S. Manimaran Vs The Deputy Inspector General of Police, Armed Reserve Police and Others

Madras High Court · (2011) 06 MAD CK 0141

Tamil Nadu Special Police Subordinate Service Rules, 1978 — Rule 77

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High Courts07 Jun 2011Allowed

The Management of Hirsch Watch Straps (P) Ltd. Vs The Presiding Officer Labour Court, and H. Ranjan H. Rajan Vs The Presiding Officer Labour Court and The Management of Hirsch Watch Straps (P) Ltd.

Madras High Court · (2011) 06 MAD CK 0140

Constitution of India, 1950 — Article 141, 32Industrial Disputes Act, 1947 — Section 11A, 17B, 2A(2)

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High Courts07 Jun 2011Dismissed

A. Natarajan and A. Ravichandran Vs The Government of Tamilnadu

Madras High Court · (2011) 06 MAD CK 0139

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High Courts07 Jun 2011Dismissed

A. Anitha Devi Vs The Government of Tamil Nadu and The Registrar, Tamil Nadu Dr. Ambedkar Law University

Madras High Court · (2011) 06 MAD CK 0125

Dr. Ambedkar Government Law College Regulations — Regulation 7

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High Courts07 Jun 2011Dismissed

Khivraj Tech Park Pvt. Ltd. Vs Chennai Metropolitan Water Supply and Sewerage Board

Madras High Court · (2011) 06 MAD CK 0098

Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 6(2)Constitution of India, 1950 — Article 162, 166

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High Courts07 Jun 2011Dismissed

Rajapalayam New Bus Stand Vyaparigal Munnetra Nala Sangam Vs The State and Others

Madras High Court · (2011) 06 MAD CK 0095

Arms Act, 1959 — Section 20A(1)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 245

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High Courts07 Jun 2011

S.D. Impex Vs The Commissioner of Customs, The Additional Commissioner of Customs and The Director General of Foreign Trade and Ex-Officio Additional Secretary to Government of India

Madras High Court · (2011) 06 MAD CK 0078

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High Courts07 Jun 2011Allowed

Sree Rajendra Textiles Vs The Commissioner of Customs and The Deputy Commissioner of Customs

Madras High Court · (2011) 06 MAD CK 0077

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High Courts07 Jun 2011Allowed

S. Joseph Selvaraj Vs Government of Tamilnadu

Madras High Court · (2011) 06 MAD CK 0061

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Study Leave Rules, 1965 — Rule 5

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High Courts07 Jun 2011Dismissed

V. Senthil Kumar Vs The Director General of Police and The Commandant, Temporary Police Recruitment School

Madras High Court · (2011) 06 MAD CK 0043

Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 143, 323Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 14, 3

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High Courts07 Jun 2011

R. Muralidharan Vs The State Transport Authority

Madras High Court · (2011) 06 MAD CK 0041

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High Courts07 Jun 2011Dismissed

S. Ramakrishnan Vs The Government of Tamil Nadu and R. Palaniandi

Madras High Court · (2011) 06 MAD CK 0005

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17A

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High Courts06 Jun 2011Dismissed

Bharat Sanchar Nigam Limited (BSNL) Vs Wipro Net Ltd.

Madras High Court · (2011) 5 CTC 854 : (2011) 3 LW 730 : (2012) 1 RCR(Civil) 98

Civil Procedure Code, 1908 (CPC) — Section 9(1)General Clauses Act, 1897 — Section 3(8)Government of India Act, 1935 — Section 124(1)

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High Courts06 Jun 2011Dismissed

Mohamed Mujeebur Rahman Vs The State of Tamil Nadu and others

Madras High Court · (2011) 6 CTC 397

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 26Waqf Act, 1995 — Section 3

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High Courts06 Jun 2011Allowed

Pavalayee Vs Periannan and Others

Madras High Court · (2011) 6 CTC 509

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107, 107(d), 115Hindu Succession Act, 1956 — Section 14, 14(1)

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High Courts06 Jun 2011Dismissed

S.S. Kulandaisamy Vs Assistant Chief Manager (Hotel) and The Regional Manager (Central) The Tamil Nadu Tourism Development Corporation Ltd.

Madras High Court · (2011) 06 MAD CK 0525

Constitution of India, 1950 — Article 226

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Madras High Court judgments, 2011