High Courts06 Jun 2011Dismissed
K. Rajan Vs The State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0222
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 145 of 253
High Courts06 Jun 2011Dismissed
M. Vijayan Vs The Secretary to Government, Home (Police II) Department
Madras High Court · (2011) 06 MAD CK 0221
Constitution of India, 1950 — Article 14, 226, 6
High Courts06 Jun 2011Dismissed
V. Sathiyamurthy Vs Tamil Nadu Water Supply and Drainage Board K. Chandran Vs Tamil Nadu Water Supply and Drainage Board
Madras High Court · (2011) 06 MAD CK 0218
Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 39Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regulation 19
High Courts06 Jun 2011Dismissed
Vasnatha Meena Enterprises Vs Baskaran Director of Drugs Control, Vijayalakshmi and Bharani Kumar Deputy Superintendent of Police, CBCID
Madras High Court · (2011) 06 MAD CK 0216
Companies Act, 1956 — Section 17B, 18, 2, 22, 23Drugs and Cosmetics Rules, 1945 — Rule 65, 65(5)(1), 65(5)(2), 66(1)
High Courts06 Jun 2011Dismissed
The Management of Best and Crompton Engineering Limited Vs A.M. Sekar and The Presiding Officer
Madras High Court · (2011) 06 MAD CK 0215
Constitution of India, 1950 — Article 12, 226, 227Evidence Act, 1872 — Section 106, 92Industrial Disputes Act, 1947 — Section 17B, 2, 25F, 25N, 25N(1)
High Courts06 Jun 2011Dismissed
Tamilnadu Electricity Board Vs United India Insurance Company Ltd., New India Assurance Company Ltd., National Insurance Company Ltd. and The Oriental Insurance Company Ltd.
Madras High Court · (2011) 06 MAD CK 0214
Carriers Act, 1865 — Section 10Insurance Act, 1938 — Section 64VBLimitation Act, 1963 — Article 44
High Courts06 Jun 2011Allowed
P. Anand Vs The Tamil Nadu Dr. MGR Medical University, Medical Council of India and The Director Directorate of Medical Education
Madras High Court · (2011) 6 MLJ 77
Constitution of India, 1950 — Article 14, 254Graduate Medical Education Regulations, 1997 — Regulation 12(4)Indian Medical Council Act, 1956 — Section 33
High Courts06 Jun 2011Dismissed
V. Thiagarajan President Hindu Baktha Jana Sabai Vs State of Tamil Nadu and Others
Madras High Court · (2011) 06 MAD CK 0196
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114, 116, 116(3), 23, 28
High Courts06 Jun 2011Dismissed
Sanmina SCI Thozhilalar Sangam Affiliated with Podhu Thozhilalar Sangam Vs Commissioner of Labour DMS Compound Teynampet, Assistant Commissioner of Labour Irunkattukottai SIPCOT and Sanmina SCI India Pvt. Ltd.
Madras High Court · (2011) 06 MAD CK 0195
Constitution of India, 1950 — Article 12, 14, 15, 16, 226Industrial Disputes Act, 1947 — Section 2, 25F, 33
High Courts06 Jun 2011Dismissed
P. Balakrishnan Vs The Commissioner Puducherry Municipality, The Commissioner Commune Panchayat, The Director Local Administration Department Government of Puducherry and The Secretary to Government Local Administration Department
Madras High Court · (2011) 06 MAD CK 0194
Constitution of India, 1950 — Article 14Pondicherry Municipalities Act, 1973 — Section 115, 115(2)Pondicherry Municipalities Rules, 1973 — Rule 115(2)
High Courts06 Jun 2011Dismissed
D. Chandrasekaran Vs The State of Tamil Nadu
Madras High Court · (2011) 06 MAD CK 0192
Constitution of India, 1950 — Article 309Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 36, 39
High Courts06 Jun 2011Allowed
T. Paramasivam Vs The Principal Chief Conservator of Forest and The Secretary to Government Environmental and Forest Department
Madras High Court · (2011) 06 MAD CK 0191
Constitution of India, 1950 — Article 226
High Courts06 Jun 2011Dismissed
P. Arumugam Vs The Chief General Manager State Bank of Mysore and Others
Madras High Court · (2011) 8 MLJ 321
Constitution of India, 1950 — Article 21, 226, 226(2)
High Courts06 Jun 2011Allowed
E. Mannammal, E. Sathya and E. Sivabalan Vs The General Manager, Southern Railway and Y. Jaya Venkata Rao, Railway Rites Mes, CSIR and PWD Contractor
Madras High Court · (2011) 06 MAD CK 0127
Workmens Compensation Act, 1923 — Section 19, 3, 4A(3)
High Courts06 Jun 2011Allowed
K. Murugeswari Vs Tamil Nadu State Election Commission and Others
Madras High Court · (2011) 06 MAD CK 0097
Constitution of India, 1950 — Article 14Madurai City Municipal Corporation Act, 1971 — Section 60CSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts06 Jun 2011
P. Parvathi and Others Vs Leela Samson Director, Kalakshetra Foundation
Madras High Court · (2011) 06 MAD CK 0096
Contempt of Courts Act, 1971 — Section 20Tamil Nadu Town and Country Planning Act, 1971 — Section 49, 56, 56(5), 57, 85
High Courts06 Jun 2011Dismissed
M. Johnson Vs The Commissioner of Police, Thiru K. Gopalakrishnan and Thiru Ramakrishnan M. Paramasivam Vs The Commissioner of Police Salem City Police Salem, Thiru K. Gopalakrishnan, Thiru Ramakrishnan and Thiru Ramakrishnan
Madras High Court · (2011) 06 MAD CK 0017
High Courts06 Jun 2011Dismissed
T. Ramasami, Kailasam and Krishnamurthi Vs Kuttakattu Ramasami Gounder (deceased) and Others
Madras High Court · (2011) 06 MAD CK 0006
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 16A
High Courts01 Jun 2011
The Management of Sri Lakshmi Sudarsana Industry Vs The Presiding Officer Labour Court, S. Sonai Ambalam and The Management of Sundaram Industries Ltd.
Madras High Court · (2011) 06 MAD CK 0308
Constitution of India, 1950 — Article 226, 311Employees State Insurance Act, 1948 — Section 82(2)Industrial Disputes Act, 1947 — Section 10(1), 2, 2A, 2S
High Courts01 Jun 2011Allowed
R.S. Shrinivasan Vs State
Madras High Court · (2011) 2 UPLBEC 254
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 320Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 120, 120B, 147, 148, 262