COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 155 of 253

High Courts25 Apr 2011Dismissed

V.C. Purushothaman Vs The Presiding Officer, I Addl. Labour Court and The Management, Ganghadharam Appliances Ltd.

Madras High Court · (2011) 04 MAD CK 0060

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 11, 12(4), 2, 2A(2), 36(1)Tamil Nadu Industrial Disputes Rules, 1958 — Rule 34, 34(10), 34(9), 48(2)

High Courts25 Apr 2011

P.S. Saravanakumar Vs The Regional Transport Officer and The Managing Director, Tamil Nadu State Transport Corporation Limited

Madras High Court · (2011) 04 MAD CK 0056

High Courts25 Apr 2011Dismissed

National Insurance Company Limited Vs E. Mohan and Bailey Hydro Power (P) Limited

Madras High Court · (2011) 04 MAD CK 0048

High Courts25 Apr 2011Allowed

N. Nallakannu Vs Secretary to Government Finance (CA) Department and Director Co-operative Audit

Madras High Court · (2011) 04 MAD CK 0034

Tamil Nadu Pension Rules, 1978 — Rule 23

High Courts25 Apr 2011Disposed Off

Allied Petroleum Company (Since Closed) Vs Appellate Deputy Commissioner (CT) (FAC) and Deputy Commercial Tax Officer

Madras High Court · (2011) 04 MAD CK 0020

High Courts25 Apr 2011Dismissed

R. Thirumavalavan Vs The Commissioner, Theni-Allinagaram Municipality and M.S. Chinnasamy

Madras High Court · (2011) 04 MAD CK 0009

Constitution of India, 1950 — Article 14

High Courts21 Apr 2011

SBG Distributors Private Limited Vs The Direcotr of Customs, Central Board of Customs and Excise, Ministry of Finance, Department of Revenue and The Commissioner of Customs (imports)

Madras High Court · (2011) 04 MAD CK 0450

High Courts21 Apr 2011Dismissed

S.N. Selvaraj Vs The Assistant Provident Fund Commissioner, The Recovery Officer and Enforcement Officer Employee Provident Fund Organisation

Madras High Court · (2011) 04 MAD CK 0422

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1), 14(1A), 14A(1), 14AA, 7A

High Courts21 Apr 2011Dismissed

Chinnammal, A.V. Damodaran, Devendran and V. Krishnaswamy Vs Government of Tamil Nadu

Madras High Court · (2011) 4 CTC 198

Constitution of India, 1950 — Article 226Land Acquisition (Amendment) Act, 1894 — Section 5ATamil Nadu Town and Country Planning (Amendment) Act, 1973 — Section 9C

High Courts21 Apr 2011Dismissed

Alka, Trading Vs The Commissioner of Customs, Seaport (Imports), The Joint Commissioner of Customs and The Director General of Foreign Trade and Ex-Officio, Additional Secretary to Government of India, Ministry of Commerce,

Madras High Court · (2011) 04 MAD CK 0275

High Courts21 Apr 2011Dismissed

Essar Telecommunications Holdings Private Ltd. Vs India Securities Limited

Madras High Court · (2011) 167 CompCas 566

Companies (Court) Rules, 1959 — Rule 11, 19, 24, 25, 6Companies Act, 1956 — Section 205A, 235, 236, 237, 238

High Courts21 Apr 2011Allowed

K. Uma Shankar Vs The Inspector General of Registration and the Chief Controlling Revenue Authority, District Registrar and The Sub Registrar

Madras High Court · (2011) 04 MAD CK 0244

Stamp Act, 1899 — Article 55(A)Trusts Act, 1882 — Section 32

High Courts21 Apr 2011Dismissed

Kannan Vs Andhra Cements Limited

Madras High Court · (2012) 3 BC 391 : (2011) 3 Crimes 305

Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

High Courts21 Apr 2011Dismissed

Dr. Mrs. Chellarani David Grace Hospital Vs State of Tamil Nadu and Others

Madras High Court · (2011) 04 MAD CK 0239

Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 4(1)Right to Information Act, 2005 — Section 6

High Courts21 Apr 2011Allowed

S. Loganathan (deceased) L. Indirani Vs The Assistant Commissioner, Employees Provident Fund Organisation and The Management of Sree Rajeswari Mills

Madras High Court · (2011) 04 MAD CK 0209

High Courts21 Apr 2011

Shri G. Manickamurthy, Enforcement Officer, Provident Funds, Vs Kesavarayalu and Sri Saraswathy Vidyalaya Senior Secondary School

Madras High Court · (2011) 04 MAD CK 0191

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1B), 14A, 7A

High Courts21 Apr 2011Dismissed

K. Murugan, K. Nagarajan and A. Champalal Vs The Deputy Tahsildar, The Revenue Inspector and R. Velu

Madras High Court · (2011) 04 MAD CK 0176

Tamil Nadu Land Encroachment Act, 1905 — Section 3, 5, 6, 7

High Courts21 Apr 2011Dismissed

J.A. Karunanithi, President, Anakkavur Village Panchayat Vs The District Collector, The Additional Director, Rural Development and Village Panchayats and Block Development Officer (Village Panchayats)

Madras High Court · (2011) 5 MLJ 766 : (2011) 8 RCR(Civil) 1469

Tamil Nadu Panchayats Act, 1994 — Section 203, 205, 219

High Courts21 Apr 2011Dismissed

S. Perumal, President, Mangalam Village Panchayat Vs The District Collector-cum-Inspector of Panchayats, The Block Development Officer (Village Panchayats) and The Manager, Indian Bank

Madras High Court · (2011) 3 CTC 869

Tamil Nadu Panchayats Act, 1994 — Section 203, 205, 219

High Courts21 Apr 2011Allowed

Palanisamy and Thangavel Vs State of Tamil Nadu and M. Subbaiah Gounder

Madras High Court · (2011) 04 MAD CK 0149