COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 198 of 253

High Courts03 Mar 2011Allowed

K.O. Bhupathy Vs The Secretary to Government Educational Department, The Director of Collegiate Education, The Principal, The Accountant General (A and E) (Pension) and The Principal Arignar Anna Government Arts College

Madras High Court · (2011) 03 MAD CK 0622

High Courts03 Mar 2011

Venus Impex 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) 03 MAD CK 0621

High Courts03 Mar 2011Dismissed

Commissioner of Central Excise Vs Customs, Excise and Gold (Control) and Shasun Chemicals and Drugs Ltd.

Madras High Court · (2011) 268 ELT 352

Central Excise Rules, 1944 — Rule 57FCentral Excises and Salt Act, 1944 — Section 11A, 1B

High Courts03 Mar 2011Allowed

T.V.L. Syhims Granites Vs The Assistant Commissioner (CT)

Madras High Court · (2011) 03 MAD CK 0597

Constitution of India, 1950 — Article 301, 304

High Courts03 Mar 2011Allowed

Durga Vs R. Mohan Ganesh

Madras High Court · (2011) 03 MAD CK 0548

Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Marriage (Amendment) Act, 2003 — Section 19, 4

High Courts03 Mar 2011Allowed

M. Mariyam Ul Asia, Benazir Begum and Halitha Zameem Vs The Tamil Nadu Muslim Women's Education and Welfare Association

Madras High Court · (2011) 03 MAD CK 0547

High Courts03 Mar 2011Dismissed

The Kumari Industrial Weavers Co-operative Production and Sales Society Ltd. Vs The Recovery Officer Employee's Provident Fund Organisation, The Enforcement Officer Employee's Provident Fund Organisation, The Regional Provident Fund Commissioner and The Assistant Provident Fund Commissioner

Madras High Court · (2011) 03 MAD CK 0532

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 11, 14B, 17, 2(9)

High Courts03 Mar 2011

The New India Assurance Co. Ltd. Vs Vijayalakshmi and Others

Madras High Court · (2011) 03 MAD CK 0492

High Courts03 Mar 2011Allowed

Ambika Fashion Pvt. Limited Vs Union of India (UOI)

Madras High Court · (2011) 03 MAD CK 0455

Railways (Extent of Monetary Liability and Prescription of Percentage Charge) Rules, 1990 — Rule 3Railways Act, 1989 — Section 102, 103, 103(2), 106, 106(2)

High Courts03 Mar 2011

The Commissioner Kadambathur Panchayat Union and The President (Management) Pudhumavilangai Panchayat Vs Loganayahi and The Presiding Officer

Madras High Court · (2011) 4 LLJ 97

Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 20, 20(2)

High Courts03 Mar 2011Allowed

K. Mani Vs The State

Madras High Court · (2011) 03 MAD CK 0438

Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420, 467

High Courts03 Mar 2011Allowed

Chandran Vs The Managing Director State Express Transport Corporation Limited The Managing Director State Express Transport Corporation Limited Vs Chandran

Madras High Court · (2011) 03 MAD CK 0435

High Courts03 Mar 2011

Management of Kaleeswarar Mills Vs The Presiding Officer Labour Court and Others

Madras High Court · (2011) 03 MAD CK 0427

Industrial Disputes Act, 1947 — Section 2, 25, 25M, 25M(1), 25M(8)

High Courts03 Mar 2011Allowed

The Superintendent of Police Vs Dhanasekar

Madras High Court · (2011) 03 MAD CK 0410

Motor Vehicles Act, 1988 — Section 163A

High Courts03 Mar 2011Dismissed

M. Suresh Vs The Secretary Tamil Nadu Public Service Commission

Madras High Court · (2011) 03 MAD CK 0393

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33, 36Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 21, 22Tamil Nadu State Judicial Service (Cadre and Recruitment) Rules, 2007 — Rule 10

High Courts03 Mar 2011

Karthikeyan Vs G. Vijayalakshmi and The New India Assurance Company Ltd.

Madras High Court · (2011) 03 MAD CK 0373

High Courts03 Mar 2011Allowed

The Madras Aluminium Company Ltd. Vs The Tamil Nadu Electricity Board, The Superintending Engineer Tamil Nadu Electricity Board and The Accounts Officer Tamil Nadu Electricity Board

Madras High Court · (2011) 03 MAD CK 0365

Constitution of India, 1950 — Article 12, 14

High Courts03 Mar 2011

P. Vijayan Vs The Regional Transport Authority and The Secretary Regional Transport Authority-Cum- the Regional Transport Officer

Madras High Court · (2011) 03 MAD CK 0356

High Courts03 Mar 2011

Enterprise International Ltd. Vs Commissioner of Customs and Assistant Commissioner of Customs

Madras High Court · (2011) 03 MAD CK 0355

High Courts03 Mar 2011

Narendra Enterprises Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs (Group-7B) 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) 03 MAD CK 0354