High Courts15 Feb 2011Dismissed
The District Elementary Educational Officer Vs K. Ponsanthi and The Correspondent, TDTA Primary School
Madras High Court · (2011) 02 MAD CK 0475
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 215 of 253
High Courts15 Feb 2011Allowed
V. Asokan Vs The Tamil Nadu Water Supply and Drainage Board
Madras High Court · (2011) 02 MAD CK 0469
Constitution of India, 1950 — Article 20
High Courts15 Feb 2011
Kolanji @ Kolanji Ammal Vs Jothilakshmi and Another
Madras High Court · (2012) MLJ(Cri) 41
Penal Code, 1860 (IPC) — Section 107, 305, 306
High Courts15 Feb 2011Allowed
E. Sathish Kumar and Others Vs Inspector of Police, P.S. X, C.C.B. Central Crime Branch, Chennai Suburban Police, Chennai-600016 and Another
Madras High Court · (2012) MLJ(Cri) 608
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 195, 227, 482Penal Code, 1860 (IPC) — Section 177, 182, 463, 467, 468
High Courts15 Feb 2011Dismissed
Muthuvel Vs Ponnusamy, Dhandapani and Gopi
Madras High Court · (2011) 02 MAD CK 0420
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Feb 2011
The Deputy Inspector General of Police and The Director General of Police Vs V. Rani The Registrar of Co-operative Societies, The Joint Registrar of Co-operatve Societies and The Deputy Registrar of Co-operative Societies Vs A. Ragupathy The Secretary to Government, Tamil Development, Religious Endowment and Information Department and The Principal Secretary/Commissioner, Hindu Religious and Charitable Endowments department Vs Govindaram The Principal Chief Conservator of Forests Vs S. Laga Sundara Nathan
Madras High Court · (2011) 2 CTC 241
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts15 Feb 2011Dismissed
N.K. Mani Vs Additional Director General of Police cum Commissioner of Police and Deputy Commissioner of Police
Madras High Court · (2011) 02 MAD CK 0392
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts15 Feb 2011Allowed
The Tamil Nadu Civil Supplies Corporation Ltd. Vs Authorised Officer, Employees State Insurance Corporation and Others
Madras High Court · (2011) 02 MAD CK 0381
Employees State Insurance Act, 1948 — Section 40, 87, 88, 89, 91A
High Courts15 Feb 2011Dismissed
V. Jayachandran Vs The Joint Commissioner of Labour, (Appellate Authority under the Payment of Gratuity Act,1972), Assistant Commissioner of Labour (Controlling Authority under the Payment of Gratuity Act, 1972), Seetharama Reddiar, Jothi Prasath and K. Raju
Madras High Court · (2011) 02 MAD CK 0379
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2A
High Courts15 Feb 2011Dismissed
M. Bheeman Vs The District Elementary Educational Officer and The Principal Accountant General (A and E)
Madras High Court · (2011) 02 MAD CK 0323
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts15 Feb 2011
Air Vice Marshal V. Krishnaswamy VSM (Retd) and Others Vs The Registrar of Co-operative Societies (Housing) and Others
Madras High Court · (2011) 02 MAD CK 0321
High Courts15 Feb 2011Dismissed
T. Govindan Kutty Nair Vs The Secretary, Health and Family Welfare Department and Others
Madras High Court · (2011) 02 MAD CK 0320
High Courts15 Feb 2011
Arunsaran Textiles Pvt. Ltd. Vs Director General of Foreign Trade, Ministry of Commerce and Industry, Department of Commerce, The Joint Director General of Foreign Trade and The Tahsildar
Madras High Court · (2011) 270 ELT 220
Central Excises and Salt Act, 1944 — Section 37CCustoms Act, 1962 — Section 153Foreign Trade (Development and Regulation) Act, 1992 — Section 11(2), 14
High Courts15 Feb 2011
The New India Assurance Co. Ltd. Vs G. Velmurugan, K. Vadivel and M. Moorthy G. Velmurugan Vs K. Vadivel, M. Moorthy and The New India Assurance Co. Ltd.
Madras High Court · (2011) 02 MAD CK 0312
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts15 Feb 2011Dismissed
M. Sundarsingh Vs Director General of Police, Deputy Inspector General of Police and Superintendent of Police
Madras High Court · (2011) 02 MAD CK 0311
High Courts15 Feb 2011Dismissed
D. Thirugnanam Vs The Deputy Inspector General of Police and The Superintendent of Police
Madras High Court · (2011) 02 MAD CK 0296
Penal Code, 1860 (IPC) — Section 302
High Courts15 Feb 2011Dismissed
The Commissioner Ambattur Municipality Vs R. Gandhi and Others
Madras High Court · (2011) 3 LLJ 707
Payment of Gratuity Act, 1972 — Section 14, 4, 5
High Courts15 Feb 2011Dismissed
R. Alfred Wilson Vs The Superintendent of Police, The Deputy Inspector General of Police and The Director General of Police
Madras High Court · (2011) 02 MAD CK 0256
Penal Code, 1860 (IPC) — Section 363
High Courts15 Feb 2011Dismissed
Sree Karthikeya Industries Workers Union Vs Commerical Tax Officer, Office of the CTO
Madras High Court · (2011) 02 MAD CK 0254
Industrial Disputes Act, 1947 — Section 12(3), 25J(2), 33(1)Payment of Gratuity Act, 1972 — Section 14Provident Funds Act, 1973 — Section 11(2), 14, 14B, 15(2), 17
High Courts15 Feb 2011Dismissed
M. Munirathinam Vs The District Collector and The Director of Rural Development
Madras High Court · (2011) 02 MAD CK 0253
Central Civil Services (Conduct) Rules, 1964 — Rule 3Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 15, 17, 9