Employees State Insurance (Central) Rules, 1950 — Rule 2(1C), 2(2A)Employees State Insurance (General) Regulations, 1950 — Regulation 103A, 17A, 4Employees State Insurance Act, 1948 — Section 2(14), 2(23), 2(8), 26, 38

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High Courts28 Feb 2011Allowed

Hotel Sri Karpaga Vinayaka Vs The Employees State Insurance Corporation

Madras High Court · (2011) 02 MAD CK 0410

Employees State Insurance Act, 1948 — Section 45A, 93A

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High Courts28 Feb 2011Dismissed

Elgi Equipments Workers and Staff Union Vs Union of India (UOI), ESI Corporation and Elgi Equipments Ltd.

Madras High Court · (2011) 02 MAD CK 0409

Constitution of India, 1950 — Article 136, 14, 142, 19, 19(1)Employees State Insurance (Central) Rules, 1950 — Rule 50Employees State Insurance Act, 1948 — Section 1(4), 87, 91A

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High Courts28 Feb 2011Dismissed

Rane Engine Valves Ltd. Vs The Government of Tamil Nadu and Others

Madras High Court · (2011) 3 LLJ 674

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 142, 226Employees State Insurance Act, 1948 — Section 39(5), 45A, 75, 82, 85B

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High Courts28 Feb 2011Allowed

N. Janaki, N. Selvakumar and N. Ambikapathy Vs R. Ravichandran and The Branch Manager, National Insurance Company Limited

Madras High Court · (2011) 02 MAD CK 0396

Penal Code, 1860 (IPC) — Section 304A

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High Courts28 Feb 2011Dismissed

Chinna Thandi @ Muniammal Vs Veeran, Paulchamy and Govindasamy

Madras High Court · (2011) 02 MAD CK 0395

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High Courts28 Feb 2011Allowed

K. Rajeswari Vs The Secretary to Government, Personnel and Administrative Reforms Department, Deputy Director of Medical and Rural Health Services and Family Welfare and Medical Officer, Govt. Primary Health Centre

Madras High Court · (2011) 02 MAD CK 0394

Constitution of India, 1950 — Article 14, 15, 16Penal Code, 1860 (IPC) — Section 494, 497Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 8, 8(6), 8(7), 8(9)

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High Courts28 Feb 2011Dismissed

S. Velayudham and Others Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 02 MAD CK 0393

Administrative Tribunals Act, 1985 — Section 3Constitution of India, 1950 — Article 14, 16, 32Tamil Nadu School Education Service Rules — Rule 2, 2A

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High Courts28 Feb 2011Dismissed

P. Palani Vs The District Manager, Tamil Nadu State Marketing Corporation

Madras High Court · (2011) 02 MAD CK 0386

Payment of Wages Act, 1936 — Section 1(6), 2, 7(2)Penal Code, 1860 (IPC) — Section 457, 511Tamil Nadu Shops and Establishments Act, 1947 — Section 11(1), 34(2), 37, 37(1), 6

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High Courts28 Feb 2011Dismissed