High Courts28 Feb 2011
D. Raja Vs P. Chandran and Others
Madras High Court · (2011) 2 LW 145
Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 61, 66Tamil Nadu Panchayats Act, 1994 — Section 258, 259Tamil Nadu Panchayats Rules, 1995 — Rule 66
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 206 of 253
High Courts28 Feb 2011
S. Thangasamy Vs The Employee's State Insurance Corporation and The Management of Sunderam Industries Rubber Factory
Madras High Court · (2011) 3 LLJ 761
Employees State Insurance (Central) Rules, 1950 — Rule 2(1C), 2(2A), 55, 58(2), 61Employees State Insurance (General) Regulations, 1950 — Regulation 103B, 103B(2), 17A, 4Employees State Insurance Act, 1948 — Section 2(14), 2(23), 2(8), 26, 38
High Courts28 Feb 2011Allowed
Allagusundaram Vs A.L.S. Sankaranarayan
Madras High Court · (2011) 02 MAD CK 0136
Penal Code, 1860 (IPC) — Section 120, 34, 420
High Courts28 Feb 2011
Maruthi Enterprises Vs The Commissioner of Customs (Seaport-Imports), The Additional Commissioner of Customs (Gr. 5A) and 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) 02 MAD CK 0132
High Courts28 Feb 2011Dismissed
The State of Tamil Nadu Vs V. Sundaravadivel
Madras High Court · (2011) 02 MAD CK 0125
High Courts28 Feb 2011Allowed
K.R. Nagarajan Vs The Superintendent, Central Prison and The Superintendent, Central Prison
Madras High Court · (2011) 02 MAD CK 0114
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts28 Feb 2011Dismissed
K. Muthulakshmi Vs The Special Secretary to Government-Cum-Chairman State Transport Authority, The Commissioner-Cum-Secretary State Transport Authority Transport Department and The Regional Transport Officer Transport Department
Madras High Court · (2011) 02 MAD CK 0112
High Courts28 Feb 2011Allowed
S. Johnson David Gnanaraj Vs The Assistant Commissioner of Labour, cum-Controlling Authority, under the Payment of Gratuity Act, 1972 and The Management, S.R.P. Tools Limited
Madras High Court · (2011) 4 LLJ 54
Payment of Gratuity Act, 1972 — Section 2, 4(1), 6, 6(3), 7(4)
High Courts28 Feb 2011Dismissed
The Management of Sundaram Industries Ltd. Rubber Factory Vs The Industrial Tribunal and Sundaram Industries Employees Union
Madras High Court · (2011) 4 LLJ 575
Industrial Disputes Act, 1947 — Section 11A, 17B, 25T, 33, 33(1)
High Courts28 Feb 2011Allowed
Ponni Sugars (Erode) Ltd. Vs The Joint Director, Sub Regional Office (Salem)
Madras High Court · (2011) 02 MAD CK 0101
Employees State Insurance Act, 1948 — Section 1(3), 1(4), 2(19A)
High Courts28 Feb 2011Allowed
D. Ramanathan Vs The District Collector, The Commissioner, Panchayat Union and The Head Master, Adi Dravida Welfare Primary School
Madras High Court · (2011) 02 MAD CK 0094
Constitution of India, 1950 — Article 12, 14, 16, 162, 309
High Courts28 Feb 2011Allowed
P. Kanagaraj Vs The Block Development Officer/Commissioner, Gudiyatham Panchayat Union and The Panchayat President, Guda Nagaram Panchayat
Madras High Court · (2011) 02 MAD CK 0092
High Courts28 Feb 2011Dismissed
Sakthi Blue Metals Vs The District Collector
Madras High Court · (2011) 02 MAD CK 0079
Constitution of India, 1950 — Article 226Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 36(1A)
High Courts28 Feb 2011
Mrs. Sadhana Sridhar Vs The Regional Transport Officer, The Motor Vehicles Inspector and The Motor Vehicles Inspector
Madras High Court · (2011) 02 MAD CK 0078
High Courts28 Feb 2011Dismissed
Workmen of RSB Transmissions (I) Limited Vs Government of Tamil Nadu and The Management of RSB Transmissions (I) Limited The Management of RSB Transmissions (I) Limited Vs The Assistant Commissioner of Labour (Conciliation), United Labour Federation and Indian National Engineering Employees Union
Madras High Court · (2011) 3 LLJ 659
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(2), 12(3), 12(4)
High Courts28 Feb 2011
Sri Sai Baba Enterprises Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs (Group-7B) and 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) 02 MAD CK 0037
High Courts28 Feb 2011Dismissed
The management of Cambodia Mills Vs The Presiding Officer and Others
Madras High Court · (2011) 02 MAD CK 0035
Industrial Disputes Act, 1947 — Section 33C(1), 33C(2)Industrial Employment (Standing Orders) Act, 1946 — Section 2
High Courts28 Feb 2011Dismissed
The Puducherry Slum Clearance Board Vs The Employees State Insurance Corporation, Union of India (UOI) and Pondicherry State Slum Clearance Board Worker's Union
Madras High Court · (2011) 02 MAD CK 0032
Constitution of India, 1950 — Article 12Contract Labour (Regulation and Abolition) Act, 1970 — Section 2Employees State Insurance Act, 1948 — Section 1(4), 2(24), 90, 91A, 91AA
High Courts28 Feb 2011Dismissed
E. Natarajan Vs Mrs. Nalini, District Adi Dravidar Welfare Officer and Mr. D. Narasimha Varman, Special Tahsildar
Madras High Court · (2011) 02 MAD CK 0027
High Courts28 Feb 2011Dismissed
S. Abdul Kadher Vs The State of Tamil Nadu and The Managing Director, Tamil Nadu State Transport Corporatiopn (Villupuram) Ltd.
Madras High Court · (2011) 02 MAD CK 0023
Tamil Nadu Pension Rules, 1978 — Rule 21