High Courts27 Apr 2011Dismissed
The Managing Director Tamil Nadu State Transport Corporation Ltd. Vs A. Ramasamy
Madras High Court · (2011) 04 MAD CK 0256
Penal Code, 1860 (IPC) — Section 279, 337
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 151 of 253
High Courts27 Apr 2011Dismissed
Hindustan Steel Works Construction Limited Vs Govt. of Tamil Nadu
Madras High Court · (2011) 6 MLJ 21
Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 34, 34(2)Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23
High Courts27 Apr 2011Allowed
Smt. Zubaida Vs Assistant Provident Fund Commissioner (Pen.), Employees Provident Fund Organisation
Madras High Court · (2011) 04 MAD CK 0238
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6
High Courts27 Apr 2011Dismissed
G. Gunasekaran Vs The District Employment Exchange Officer, C. Vijaya and Block Development Officer
Madras High Court · (2011) 04 MAD CK 0208
High Courts27 Apr 2011
M.M. Engineers (P) Limited Vs The Commercial Tax Officer
Madras High Court · (2011) 04 MAD CK 0207
High Courts27 Apr 2011
G. Sasikumar Vs The State Transport Authority, The Motor Vehicles Inspector and The Regional Transport Officer
Madras High Court · (2011) 04 MAD CK 0203
High Courts27 Apr 2011
N. Gowramma Vs The State Transport Authority, The Motor Vehicles Inspector and The Regional Transport Officer
Madras High Court · (2011) 04 MAD CK 0201
High Courts27 Apr 2011Dismissed
S. Periandy Vs The Union Territory of Puducherry and Dr. Cheryl-Ann Gerardine Shivan, Principal, Rajiv Gandhi Arts and Science College
Madras High Court · (2011) 04 MAD CK 0157
University Grants Commission Regulations, 2010 — Regulation 14, 15
High Courts27 Apr 2011Allowed
V.A. Yesan Basha Vs Regional Provident Fund Commissioner-II
Madras High Court · (2011) 04 MAD CK 0152
Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 2, 31
High Courts27 Apr 2011Dismissed
Sivakumar Vs The Secretary, P and AR Department, The Secretary, Tamil Nadu Public Service Commission and The Principal Chief Conservator of Forests
Madras High Court · (2011) 04 MAD CK 0145
High Courts27 Apr 2011Allowed
V. Raja Vs Secretary to Government, Rural Development Department, Secretariat, Director of Rural Development, District Collector and Commissioner, Valliyur Panchayat Union
Madras High Court · (2011) 8 MLJ 201
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 16, 29(2), 6, 8
High Courts27 Apr 2011Dismissed
First Leasing Company of India Ltd. Vs The Assistant Commissioner (CT) Formerly Commercial Tax Officer and The Appellate Deputy Commissioner
Madras High Court · (2011) 04 MAD CK 0081
High Courts27 Apr 2011Dismissed
T. Chandrakala Vs Palaniammal and Others
Madras High Court · (2011) 04 MAD CK 0067
Constitution of India, 1950 — Article 227
High Courts27 Apr 2011
A.J. Munneer Ahmed Vs Cantonment Board Wellington
Madras High Court · (2011) 04 MAD CK 0053
High Courts27 Apr 2011Dismissed
Sree Gokulam Sizing Mills Vs The Regional Provident Commissioner, The Employees' Provident Fund Organization and Others
Madras High Court · (2011) 130 FLR 563
Constitution of India, 1950 — Article 258AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13, 13(2), 2A, 5(1)
High Courts27 Apr 2011
Hoe Leong Corporation Ltd. Vs Vaishnovi Infrastructure Engineering (P) Ltd.
Madras High Court · (2011) 167 CompCas 324 : (2011) 3 CompLJ 444
Companies act, 1956 — Section 433, 434(1), 439Customs Act, 1962 — Section 72(1)
High Courts27 Apr 2011
M. Ganapathy Gounder (died) and Others Vs Smt. B. Chandrakala
Madras High Court · (2011) 04 MAD CK 0005
High Courts26 Apr 2011Dismissed
CIT Vs Apollo Hospital Enterprises
Madras High Court · (2011) 04 MAD CK 0506
Income Tax Act, 1961 — Section 115J, 143(1), 143(2), 32, 32A
High Courts26 Apr 2011Dismissed
Universal Aviation Services Pvt. Ltd. Vs The Commissioner of Service Tax and The Deputy Commissioner of Service Tax, Survey, Intelligence and Research Cell
Madras High Court · (2011) 04 MAD CK 0460
High Courts26 Apr 2011Dismissed
Bhoopathi Enterprises Vs The Commissioner of Customs Sea Port (Imports), The Additional Commissioner of Customs Sea Port (Imports) and The Director General of Foreign Trade and Ex Office Additional Secretary to the Government of India Minstry of Commerce and Industry Department of Commerce
Madras High Court · (2011) 04 MAD CK 0455