COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 154 of 253

High Courts25 Apr 2011

The Management Tamil Nadu State Transport Corporation (Madurai) Limited Vs Regional Provident Fund Commissioner and The Presiding Officer, Employees Provident Fund

Madras High Court · (2011) 04 MAD CK 0406

Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7, 7(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

High Courts25 Apr 2011Dismissed

Babulal Surana and Lalitha Kanwar Vs Varalakshmi

Madras High Court · (2011) 04 MAD CK 0379

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5

High Courts25 Apr 2011Dismissed

G. Annadurai Vs The Chairman Mathipeettukuzhu Tamil Nadu Legislative Assembly and Others

Madras High Court · (2011) 04 MAD CK 0323

Tamil Nadu Land Encroachment Act, 1905 — Section 6, 7

High Courts25 Apr 2011Dismissed

S. Shankara Pandian Vs The Chairman, Tamil Nadu Electricity Board and The Superintending Engineer, Kovai Electricity Sub Station Block

Madras High Court · (2011) 04 MAD CK 0316

Constitution of India, 1950 — Article 14, 16

High Courts25 Apr 2011Dismissed

E.V. Narayanasamy Vs The Government of India and The State of Tamil Nadu

Madras High Court · (2011) 04 MAD CK 0309

High Courts25 Apr 2011Allowed

Renuka Vs Viswanathan rep. by his Power of Attorney S. Ravichandran

Madras High Court · (2011) 4 RCR(Criminal) 350

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(3), 482

High Courts25 Apr 2011Allowed

Smt. Jayashree Vs The Inspector of Police All Women Police Station and Others

Madras High Court · (2011) 04 MAD CK 0299

Criminal Procedure Code, 1973 (CrPC) — Section 105A, 105B(1), 105B(2), 105B(3), 105B(4)Dowry Prohibition Act, 1961 — Section 6(2)Extradition Act, 1962 — Section 16, 19, 2

High Courts25 Apr 2011Allowed

N. Palaniappan Vs The Presiding Officer, Madurai Labour Court, Sha Wallace and Co. Ltd. and United Spirits Ltd.

Madras High Court · (2011) 04 MAD CK 0298

Industrial Disputes Act, 1947 — Section 33(2)

High Courts25 Apr 2011Allowed

R. Ruban Vs The Chairman Staff Selection Commission, The Regional Director (SR) and The Assistant Director, Staff Selection Commission (Southern Region)

Madras High Court · (2011) 04 MAD CK 0279

High Courts25 Apr 2011Allowed

Bhuwalka Steel Industries Ltd. Vs The Registrar, Employees Provident Fund Appellate Tribunal, The Regional Provident Fund Commissioner, Employees Provident Fund Organization and The Enforcement Officer, RPFO, Vellore Division

Madras High Court · (2011) 04 MAD CK 0269

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 2A, 7A, 7I

High Courts25 Apr 2011

Mr. Raja Mohammed Vs The Chief Executive Officer, Chennai Metropolitan Development Authority and The Chief Administrative Officer, Market Management Committee

Madras High Court · (2011) 04 MAD CK 0253

High Courts25 Apr 2011Allowed

Commissioner of Income Tax Vs Shasun Chemicals and Drugs Ltd.

Madras High Court · (2011) 199 TAXMAN 107

Companies Act, 1956 — Section 81Finance Act, 1989 — Section 43BIncome Tax Act, 1961 — Section 143(3), 147, 148, 35(2AB), 35D

High Courts25 Apr 2011

Sakthivel Vs Muthu, Lakshmi, Gurunathan and Vijayachandran

Madras High Court · (2011) 04 MAD CK 0194

Evidence Act, 1872 — Section 68, 73Succession Act, 1925 — Section 63

High Courts25 Apr 2011

Dhananjayan, Sivaji, Soundararajan and Balaraman Vs State

Madras High Court · (2011) 2 Crimes 622

Penal Code, 1860 (IPC) — Section 294, 323, 324, 427

High Courts25 Apr 2011Dismissed

Ms. Sushsma Vs Yoganand, Premalatha, Balagurunathan and State

Madras High Court · (2011) 04 MAD CK 0161

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A

High Courts25 Apr 2011Dismissed

Rani and Kamakshi Vs The Government of Tamil Nadu

Madras High Court · (2011) 04 MAD CK 0159

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 31A, 4(1), 48(1), 48B, 6

High Courts25 Apr 2011Dismissed

V. Nandesh Vs The Director of School Education, The District Educational Officer and The Headmaster, Government Higher Secondary School

Madras High Court · (2011) 04 MAD CK 0155

Constitution of India, 1950 — Article 14, 16

High Courts25 Apr 2011Dismissed

V.S. Nachimuthu Mudaliar Sons, Sri. Rathinagirieswarar Rice Mill and Sri. Krishna Modern Rice Mill Vs State of Tamil Nadu, The Tamil Nadu State Agricultural Marketing Board, Erode Agricultural Marketing Committee and The Superintendent, Agricultural Marketing Committee

Madras High Court · (2011) 04 MAD CK 0140

Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 2(12), 2(13), 24, 24(1), 3

High Courts25 Apr 2011

Sarangapani Vs Kalidoss and Narayanan

Madras High Court · (2011) 04 MAD CK 0086

Evidence Act, 1872 — Section 101, 103, 107, 90

High Courts25 Apr 2011Allowed

S. Rajalakshmi Vs The Tahsildar

Madras High Court · (2011) 04 MAD CK 0075