High Courts12 Apr 2011Dismissed
The Commissioner of Police Vs S. Meena and Others
Madras High Court · (2011) 04 MAD CK 0368
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 160 of 253
High Courts12 Apr 2011Dismissed
J. Franklin Vs The State of Tamil Nadu and S. Natarajan
Madras High Court · (2011) 04 MAD CK 0355
High Courts12 Apr 2011Allowed
A. Ramachandran Vs The Commissioner Chennai City Municipal Corporation and Supervising Engineer Mechanical Engineer Chennai Corporation
Madras High Court · (2011) 04 MAD CK 0340
Constitution of India, 1950 — Article 21
High Courts12 Apr 2011Dismissed
The Managing Director Tamil Nadu State Transport Corporation Ltd. Vs Chennnaiyyan and Rajammal
Madras High Court · (2011) 04 MAD CK 0338
High Courts12 Apr 2011Dismissed
The Management of Chidambaram Shipcare Pvt. Ltd. Vs The Presiding Officer Principal Labour and Others
Madras High Court · (2011) 7 MLJ 1065
Industrial Disputes Act, 1947 — Section 25T, 25U, 33, 33(2), 7A
High Courts12 Apr 2011Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Eswaran and Thulasi
Madras High Court · (2011) 04 MAD CK 0311
High Courts12 Apr 2011Dismissed
Chennai Petroleum Employee's Union Vs The General Manager (H.R.) Chennai Petroleum Corporation Ltd.
Madras High Court · (2011) 4 LLJ 34
Constitution of India, 1950 — Article 14, 16(1), 310(2)Industrial Disputes Act, 1947 — Section 18(1), 2
High Courts12 Apr 2011
Thiruvaiyaru Vanigar Nala Kazhagam Vs The Superintendent, Panchanatheswarar Swamy Temple, The Superintendent of Police, The Inspector of Police and Thiruvaiyaru Nagara Varthaga Sangam
Madras High Court · (2011) 04 MAD CK 0283
High Courts12 Apr 2011Dismissed
Mr. V. Rajkumar Vs The District Collector and Others
Madras High Court · (2011) 04 MAD CK 0265
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 38C
High Courts12 Apr 2011Dismissed
Chemoil Advanced Management Services Pvt. Ltd. Vs V. Raghunandan and The Deputy Commissioner Tamil Nadu Shops and Establishment Labor Welfare building Teynambet
Madras High Court · (2011) 04 MAD CK 0257
Factories Act, 1948 — Section 2Income Tax Act, 1961 — Section 25Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 2(5), 2(6), 4(1), 41(2)
High Courts12 Apr 2011
B. jagadeesh and Others Vs The Deputy Superintendent of Police, EOW II, Namakkal
Madras High Court · (2011) 2 LW(Cri) 421 : (2011) 4 RCR(Criminal) 511
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14ANegotiable Instruments Act, 1881 (NI) — Section 141
High Courts12 Apr 2011
A. Ekambaram and C. Padmavathi Vs Radhamani, R. Thirunavukkarasu and R. Sivakumar
Madras High Court · (2011) 04 MAD CK 0213
High Courts12 Apr 2011Dismissed
Bharat Heavy Electricals Limited Vs Arunachalam Sugar Mills Limited New Horizon Sugar Mills Ltd. Vs Indian Renewable Energy Development Agency Limited, (IREDA) and Others V. Kannan, V. Baskaran, K. Usha and B. Bhavani Vs Indian Renewable Energy Development Agency Limited, (IREDA) and Others Walchandnagar Industries Ltd. Vs The Official Liquidator and Indian Renewable Energy Development Agency Limited
Madras High Court · (2011) 04 MAD CK 0211
Arbitration and Conciliation Act, 1996 — Section 9Companies (Court) Rules, 1959 — Rule 107, 272, 72, 9Companies Act, 1956 — Section 19(19), 232, 433, 442, 443(1)
High Courts12 Apr 2011Dismissed
Uttamchand Vs T. Joseph Benzinger and The Official Assignee
Madras High Court · (2011) 04 MAD CK 0205
Presidency Towns Insolvency Act, 1909 — Section 13, 13(3), 13(5)
High Courts12 Apr 2011
Manas Auto Coppier Machine Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs and The Director General of Foreign Trade and Ex-Officio Additional Secretary To The Government of India Ministry of Commerce and Industry Department of Commerce
Madras High Court · (2011) 04 MAD CK 0172
High Courts12 Apr 2011Allowed
G. Prakasam Vs The Secretary to Government, Public Works Department, The Engineer-in-chief, WRO and Chief Engineer, PWD (General) and The Secretary, Tamil Nadu Public Service Commission
Madras High Court · (2011) 04 MAD CK 0170
Constitution of India, 1950 — Article 14, 21, 311(2)Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 17, 20
High Courts12 Apr 2011Allowed
Self Financing Private Teacher Training Institutes Assocation (Regd.) Vs The State of Tamil Nadu, The National Council for Teacher Education and The Regional Director National Council for Teacher Education Southern Regional Committee
Madras High Court · (2011) WritLR 385
Constitution of India, 1950 — Article 162, 245, 245(1), 254(1)National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 14(4), 14(6)
High Courts12 Apr 2011Dismissed
B. Lawrence Kannan Vs The Secretary to Government, Home (Police-IV) Department
Madras High Court · (2011) 04 MAD CK 0167
Penal Code, 1860 (IPC) — Section 419, 420
High Courts12 Apr 2011Dismissed
V.P. Duraiswamy Vs The Chief Electoral Officer of Tamil Nadu and Principal Secretary to Government, Public Election Department, District Electoral Officer cum District Collector and U. Sagayam, District Electoral Officer cum District Collector
Madras High Court · (2011) 04 MAD CK 0166
All India Services (Conduct) Rules, 1968 — Rule 17
High Courts12 Apr 2011
K. Duraisamy Vs P. Ramamoorthy and Sadasivam
Madras High Court · (2011) 04 MAD CK 0165
Evidence Act, 1872 — Section 73