COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 218 of 253
High Courts14 Feb 2011
K. Mathivanan Vs The District Collector, The Deputy Commissioner of Labour and Kalaiselvi
Madras High Court · (2011) 02 MAD CK 0170
Revenue Recovery Act, 1890 — Section 5Workmens Compensation Act, 1923 — Section 31
High Courts14 Feb 2011Allowed
Ramya Vs Linga Bhaskar
Madras High Court · (2011) 02 MAD CK 0138
Hindu Marriage Act, 1955 — Section 19, 4
High Courts14 Feb 2011Dismissed
Forest Extension Officer, Forest Extension Division Vs M. Balakrishnan
Madras High Court · (2011) 02 MAD CK 0128
High Courts14 Feb 2011Dismissed
Udhagamandalam Municipality Vs Good Shepherd Public School
Madras High Court · (2011) 02 MAD CK 0116
Tamil Nadu District Municipalities (Amendment) Act, 1992 — Section 217B, 217C, 217D, 217E, 217GTamil Nadu District Municipalities (Amendment) Rules, 1992 — Rule 58Tamil Nadu District Municipalities (Hill Stations) Buildings Rules, 1993 — Rule 28
High Courts14 Feb 2011Dismissed
The Managing Director Tamil Nadu State Transport Corporation Ltd. Vs Viddya @ Kanchana, Anjalai and Annamalai
Madras High Court · (2011) 02 MAD CK 0106
High Courts14 Feb 2011
Tamil Nadu State Transport Corporation Ltd. Vs The Presiding Officer and M.K. Mohammed Gani
Madras High Court · (2011) 02 MAD CK 0103
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts14 Feb 2011Allowed
A. Rajesh Vs The State of Tamil Nadu
Madras High Court · (2011) 02 MAD CK 0095
Constitution of India, 1950 — Article 15(4), 16(4), 21
High Courts14 Feb 2011Dismissed
The Managing Director, Tamil Nadu State Transport Corpoation Ltd. Vs Murugan, Panner and Jayanthi
Madras High Court · (2011) 02 MAD CK 0064
High Courts14 Feb 2011Dismissed
National Insurance Company Ltd. Vs Palani Ammal and M. Senniappan
Madras High Court · (2011) 02 MAD CK 0062
High Courts14 Feb 2011
R. Nanda Kumar Vs The Government of Tamil Nadu
Madras High Court · (2011) 02 MAD CK 0058
High Courts14 Feb 2011Dismissed
R. Padmapriya Vs C. Krishnakumar
Madras High Court · (2011) 02 MAD CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 120(B), 420
High Courts14 Feb 2011Allowed
St. Joseph's Girls' Hr. Section School Vs The Government of Tamil Nadu
Madras High Court · (2011) 4 MLJ 823
Constitution of India, 1950 — Article 30Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(3)
High Courts14 Feb 2011Dismissed
K. Sithamalai Vs The Superintendent of Police and The Inspector of Police
Madras High Court · (2011) 02 MAD CK 0017
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226
High Courts14 Feb 2011
Binny Limited Vs The Asstt. Commissioner of Labour (Authority under PG Act) and Others
Madras High Court · (2011) 4 LLJ 420 : (2011) LLR 834
Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Death, Retirement and Terminal Gratuity) Regulations, 1969 — Regulation 5Payment of Gratuity Act, 1972 — Section 4(6), 7, 7(1), 7(4), 7(7)
High Courts11 Feb 2011Dismissed
S. Balasubramanian Vs B.K. Krishnamurthy and Rajni Foundation Pvt. Ltd.
Madras High Court · (2011) 02 MAD CK 0522
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2
High Courts11 Feb 2011
Tamilnadu Siddha Medical Graduates Association Vs Indian Medical Association and Others
Madras High Court · (2011) 2 CTC 203
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 21Drugs and Cosmetics Rules, 1945 — Rule 2Indian Medical Council Act, 1956 — Section 15, 15(2), 2
High Courts11 Feb 2011Dismissed
S.K. Mohammed Kasim (deceased) and Others Vs Kadar Ibrahim Rowther and Sons and Others M.A.M. Service and Sharfudeen Vs Aisma Ammal and Others S.K. Sharfudeen Managing Partner Mohideen Andavar Motor Service Vs Mrs. Ayesha Amma, Secretary, Regional Transport Authority and The Regional Transport Authority Mohideen Andavar Motor Services Vs S.K.M. Sabir Salik and The Registering Authority and RTO
Madras High Court · (2011) 02 MAD CK 0336
Central Motor Vehicles Rules, 1989 — Rule 208Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Feb 2011Allowed
Azam Baig and S. Syed Noor Vs Kalikambal Benefit Fund Limited
Madras High Court · (2011) 2 LW 127 : (2011) 8 RCR(Civil) 1875
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3AConstitution of India, 1950 — Article 227
High Courts11 Feb 2011
Sree Rajendra Textiles Vs The Deputy Commissioner of Customs
Madras High Court · (2011) 02 MAD CK 0274