High Courts06 Jun 2011
Unipar Leather Chemicals Private Limited Vs M.O.H. Leathers Private Limited and Kaywear Exports
Madras High Court · (2011) 06 MAD CK 0524
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 144 of 253
High Courts06 Jun 2011
P. Devi Vs The State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0501
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 23Penal Code, 1860 (IPC) — Section 108(1), 109, 120B, 167, 197Tamil Nadu Public Building (Licensing) Act, 1965 — Section 16
High Courts06 Jun 2011Dismissed
S. Murugan Vs The Chairman, The Tamil Nadu Khadi and Village Industries Board
Madras High Court · (2011) 06 MAD CK 0500
Constitution of India, 1950 — Article 226Tamil Nadu Khadi and Village Industries Board Service Regulations, 1966 — Regulation 38, 48
High Courts06 Jun 2011Dismissed
K. Ravindranath Vs The Authorised Officer and Chief Manager, Regional Provident Fund Commissioner II and Recovery Officer, Employee's Provident Fund Organisation and The Sub Registrar
Madras High Court · (2011) 06 MAD CK 0499
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4)
High Courts06 Jun 2011Dismissed
The Management of Hinduja Foundries Limited (previously known as Ennore Foundries Limited) Vs Employees State Insurance Corporation
Madras High Court · (2011) 06 MAD CK 0496
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 45, 45A, 45AA, 75, 82
High Courts06 Jun 2011Allowed
A.R. Shanmugha Murthy Vs The Principal District Judge/ Co-operative Tribunal and Others
Madras High Court · (2011) 06 MAD CK 0426
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 80
High Courts06 Jun 2011Allowed
M. Velayutham Vs Secretary to Government, Municipal Administration and Water Supply Department and Director of Local Fund Audit
Madras High Court · (2011) 06 MAD CK 0414
Constitution of India, 1950 — Article 14, 19, 21Prevention of Food Adulteration Act, 1954 — Section 10
High Courts06 Jun 2011Dismissed
E.I.D. Parry (I) Ltd. Vs The State of Tamil Nadu, Tamil Nadu Electricity Board and Union of India (UOI) Rajasshree Sugars and Chemicals Limited Vs The State of Tamil Nadu and Tamil Nadu Electricity Board
Madras High Court · (2011) 06 MAD CK 0412
Constitution of India, 1950 — Article 14, 226, 253, 32, 73Electricity (Supply) Act, 1948 — Section 43(A), 43A(2), 44(1), 78AElectricity Act, 1910 — Section 3
High Courts06 Jun 2011Dismissed
V. Damodaran (died) and Others Vs Thulasirama Reddy and Others
Madras High Court · (2011) 8 RCR(Civil) 312
Civil Procedure Code, 1908 (CPC) — Section 54Transfer of Property Act, 1882 — Section 52
High Courts06 Jun 2011Allowed
Santhi, Kasthuri and Sabarinathan Vs State by Inspector of Police
Madras High Court · (2011) 06 MAD CK 0353
Criminal Procedure Code, 1973 (CrPC) — Section 193Penal Code, 1860 (IPC) — Section 193
High Courts06 Jun 2011Dismissed
Strumech Engineers and Tool Fab Vs The Chairman and Managing Director, Neyveli Lignite Corporation, The Chairman/Industry Facilitation Council ,Industries Commissioner and Director of Industries and Commerce, The General Manager District Industries Centre and The Zonal Officer, Regional Industry Facilitation Council
Madras High Court · (2011) 06 MAD CK 0332
Industrial Undertakings (Amendment) Act, 1998 — Section 3, 4
High Courts06 Jun 2011Dismissed
S.K. Rajendran Vs K. Sakthivel and K.M. Kuppusamy
Madras High Court · (2011) 06 MAD CK 0307
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Article 6(2)
High Courts06 Jun 2011
J. Manova Vs The Registrar of The University of Madras
Madras High Court · (2011) 06 MAD CK 0306
High Courts06 Jun 2011Dismissed
P.A. Nanjappan (died) and Others Vs C.K. Natarajan (died) and Others
Madras High Court · (2011) 06 MAD CK 0281
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts06 Jun 2011Dismissed
K. Devier and Others Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 06 MAD CK 0278
High Courts06 Jun 2011Allowed
Mariammal Vs Sellavel
Madras High Court · (2011) 06 MAD CK 0276
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16, 20, 20(2)
High Courts06 Jun 2011Dismissed
S. Surendranath Vs Air India Limited (formerly National Aviation Company of India Ltd.)
Madras High Court · (2011) 06 MAD CK 0250
Airlines Employees Service Regulations — Regulation 13Constitution of India, 1950 — Article 12, 14, 226, 311(2)Industrial Disputes Act, 1947 — Section 11A, 33(1)
High Courts06 Jun 2011Dismissed
Anu Ambraile Proprietrix A.A. Impex Company Vs The District Collector and The District Forest Officer, Chengalpattu Forest Division The Principal Chief Conservator of Forests Vs Anu Ambraile Proprietrix, AA Impex Company and The Additional District Judge
Madras High Court · (2011) 06 MAD CK 0226
Tamil Nadu Forest Act, 1882 — Section 41, 49A, 49B, 49C, 49DTamil Nadu Maintenance of Account in respect of Scheduled Timber for Industrial or Commercial Purposes Rules, 1988 — Rule 3Tamil Nadu Timber Transit Rules, 1968 — Rule 3, 9
High Courts06 Jun 2011Dismissed
NLC Officers' Association Vs Government of India Ministry of Coal and Neyveli Lignite Corporation Ltd., Dy. General Manager/P and A/IR
Madras High Court · (2011) 06 MAD CK 0225
Constitution of India, 1950 — Article 14, 19, 226, 227Industrial Disputes Act, 1947 — Section 12(3), 19(2), 19(6), 9, 9A
High Courts06 Jun 2011
M. Subbaian Vs The Commissioner, The Director of Municipal Administration and The Secretary Municipal Administration and Water Supply Department
Madras High Court · (2011) 06 MAD CK 0223
Constitution of India, 1950 — Article 14, 19, 21Payment of Gratuity Act, 1972 — Section 8Tamil Nadu Pension Rules, 1978 — Rule 33, 36, 38, 39, 42