High Courts10 Feb 2011Dismissed
The Managing Director Tamil Nadu State Transport Corporation Limited Vs Murugan (Injured) (Dumb) rep. by wife and next friend Lakshmi
Madras High Court · (2011) 02 MAD CK 0432
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 220 of 253
High Courts10 Feb 2011
P. Murugan Vs The District Collector, The Commissioner, The Additional Block Development Officer and The Panchayat President Nerkundram Panchayat Board
Madras High Court · (2011) 02 MAD CK 0421
High Courts10 Feb 2011Allowed
Ponnu Sankan @ Kumar Vs The State of Tamil Nadu and The Tamil Nadu Electricity Board
Madras High Court · (2011) 3 CTC 740 : (2011) 4 MLJ 607
Electricity Act, 2003 — Section 68Electricity Rules, 1956 — Rule 91Motor Vehicles Act, 1988 — Section 163
High Courts10 Feb 2011
K.K. Ramesh Vs Mr. Sukumaran The Assistant Commissioner of Police Law and Order
Madras High Court · (2011) 02 MAD CK 0324
Criminal Procedure Code, 1973 (CrPC) — Section 178(3)
High Courts10 Feb 2011
P. Pugalenthi Vs Thiru S.S. Jawahar, I.A.S. Secretary to Government Tourism and Culture Department Secretariat, Thiru S.S. Jawahar, I.A.S. Chairman, Tamil Nadu Tourism Development and Rev. Jegath Gasper Raj Managing Trustee Tamil Maiyam
Madras High Court · AIR 2011 Mad 189
Contempt of Courts Act, 1971 — Section 2
High Courts10 Feb 2011
G. Santhanam Vs The Revenue Divisional Officer and The Inspector of Police
Madras High Court · (2011) 02 MAD CK 0310
High Courts10 Feb 2011
G. Kalidoss Vs The Revenue Divisional Officer and The Inspector of Police
Madras High Court · (2011) 02 MAD CK 0309
High Courts10 Feb 2011Allowed
P. Gophi and Others Vs The State of Tamilnadu and The Managing Director Electronics Corporation of Ltd.
Madras High Court · (2011) 02 MAD CK 0280
High Courts10 Feb 2011
S. Thavaumuthu Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 02 MAD CK 0265
High Courts10 Feb 2011Dismissed
Areva T and D Lightning Arresters Pvt. Ltd., [formerly known as ALSTOM T and D Lightning Arresters Pvt. Ltd.] Vs The Additional Secretary Department of Revenue and Disaster Management Government of Puducherry
Madras High Court · (2011) 02 MAD CK 0259
Companies Act, 1956 — Section 64Constitution of India, 1950 — Article 226Pondicherry (Extension of Laws) Act, 1968 — Section 5, 6
High Courts10 Feb 2011
P. Palanisamy Vs The Regional Transport Authority, Tirupur Region, Collectorate and Smt. M. Kamalam
Madras High Court · (2011) 02 MAD CK 0247
High Courts10 Feb 2011Dismissed
CSI Mission Hospitals Vs The Appellate Authority and Others
Madras High Court · (2011) 3 LLJ 671
Companies Act, 1956 — Section 25Payment of Gratuity Act, 1972 — Section 1(3), 2, 7(7)
High Courts10 Feb 2011Dismissed
K. Panchatcharam Vs The Executive Engineer, Water Resources Organization and The Assistant Executive Engineer
Madras High Court · (2011) 02 MAD CK 0208
High Courts10 Feb 2011Dismissed
The Management of Vadakkupudupalayam Primary Agricultural Coop. Bank Ltd. Vs The Controlling Authority Under The Payment of Gratuity/Assistant Commissioner of Labour and S.P. Cenggann S.P. Cenggann Vs The Management of Vadakkupudupalayam Primary Agricultural Coop. Bank Ltd.
Madras High Court · (2011) 02 MAD CK 0177
Payment of Gratuity Act, 1972 — Section 14, 2A, 4(1), 5, 7(7)
High Courts10 Feb 2011Allowed
V. Subramanian, Head Constable (741) Vs State of Tamil Nadu
Madras High Court · (2011) 02 MAD CK 0171
Penal Code, 1860 (IPC) — Section 224
High Courts10 Feb 2011
P. Gengaiyan and Others Vs The General Manager (P and A) Neyveli Lignite Corporation Ltd. and The Regional Provident Fund Commissioner
Madras High Court · (2011) 02 MAD CK 0154
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17(2)
High Courts10 Feb 2011Dismissed
Prince Jothi Lawrence Vs The Director General of Police, The Deputy Inspector General of Police and The Superintedent of Police
Madras High Court · (2011) 02 MAD CK 0146
Constitution of India, 1950 — Article 226Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 3
High Courts10 Feb 2011
S. Lawrence Visuvasam Vs The District Elementary Educational Officer and Others
Madras High Court · (2011) 02 MAD CK 0145
High Courts10 Feb 2011Dismissed
T.L. Muthukumar and Others Vs Registrar General, High Court and Another
Madras High Court · (2011) 2 MLJ 785
Constitution of India, 1950 — Article 148, 229Government of India Act, 1935 — Section 241, 242(4)University Grants Commission Act, 1956 — Section 12A(1), 12A(2), 26, 26(1)
High Courts10 Feb 2011Dismissed
Sri Rangavilas Ginning, Spinning and Weaving Mill Vs Regional Labour Commissioner (Central) and Others
Madras High Court · (2011) 02 MAD CK 0120
Industrial Disputes Act, 1947 — Section 18(1)Payment of Gratuity Act, 1972 — Section 13, 14, 7(7)