High Courts01 Feb 2011Dismissed
The Revenue Divisional Officer Vs Senbagam and Others
Madras High Court · (2011) 02 MAD CK 0388
Land Acquisition Act, 1894 — Section 18, 23(1A), 23(2), 28, 4(1)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 229 of 253
High Courts01 Feb 2011
Vellaikannu Theate Vs The Commissioner and The Assistant Commissioner Madurai City Municipal Corporation
Madras High Court · (2011) 02 MAD CK 0326
Madurai City Municipal Corporation Act, 1971 — Section 453
High Courts01 Feb 2011
Pratham Wood Products Pvt. Ltd. Vs The Assistant Commercial Tax Officer, (Check post Officer)
Madras High Court · (2011) 02 MAD CK 0315
High Courts01 Feb 2011Dismissed
David Livingston Vs David Viswanathan, Gurupatham and Manoharan Mangladas
Madras High Court · (2011) 2 CTC 65 : (2011) 2 LW 19 : (2011) 2 MLJ 792 : (2011) 8 RCR(Civil) 1928
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 227Tamil Nadu Societies Registration Act, 1975 — Section 36
High Courts01 Feb 2011
Texworth International Vs Commissioner of Customs and Deputy Commissioner of Customs (DEPB)
Madras High Court · (2011) 02 MAD CK 0302
High Courts01 Feb 2011Allowed
Commissioner, Municipal Corporation Vs Appellate Authority under the Payment of Gratuity Act, Joint Commissioner of Labour, The Controlling Authority under the Payment of Gratuity Act, Assistant Commissioner of Labour and N. Rangasamy
Madras High Court · (2011) 3 LLJ 569
Payment of Gratuity Act, 1972 — Section 14, 5, 7(7)
High Courts01 Feb 2011Dismissed
Mrs. Nagalakshmi Vs Kadar Basha
Madras High Court · (2011) 02 MAD CK 0271
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Feb 2011Dismissed
The General Manager, The Cannannore Spinning and Weaving Mills, A unit of NTC (APKK and M) Ltd. and The Cannannore Spinning and Weaving Mills Vs The Controlling Authority for Mahe under the Payment of Gratuity Act and Labour Officer and Others
Madras High Court · (2011) 02 MAD CK 0246
Constitution of India, 1950 — Article 12, 239, 239AContract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)General Clauses Act, 1897 — Section 3(8)
High Courts01 Feb 2011
V. Sathya Narayana and Mrs. Seetha Mahalakshmi Vs Menaka @ Dillibai and Others
Madras High Court · (2011) 02 MAD CK 0219
Specific Relief Act, 1963 — Section 16
High Courts01 Feb 2011
The Branch Manager United India Insurance Co. Ltd. Vs Veerammal Devi and Others
Madras High Court · (2011) 02 MAD CK 0211
High Courts01 Feb 2011Allowed
R. Deivasigamani Vs The Administrator, Tamil Nadu State Transport Corporation Employees' Pension Fund and The Management of Tamil Nadu State Transport Corporation (Vellore) Limited
Madras High Court · (2011) 02 MAD CK 0204
Tamil Nadu Transport Corporation Employees Pension Fund Rules — Rule 10, 13, 16, 2
High Courts01 Feb 2011Dismissed
The Secretary, The Controller of Examinations and The Under Secretary Vs J. Thamizhisai, The Secretary to the Governmentof Tamil Nadu, Revenue Department, Secretariat and The Commissionerof Revenue Administration
Madras High Court · (2011) 3 MLJ 1
High Courts01 Feb 2011
Ramavilas Tobacco Company Vs The Secretary and The Superintendent Erode District Agricultural Marketing Committee The Tobacco Merchants Development Association Vs The Secretary, The Superintendent Coimbatore District Marketing Committee, The Secretary and The Superintendent Erode District Agricultural Marketing Committee
Madras High Court · (2011) 7 MLJ 275
Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 24(1), 52, 8, 8(7), 8(9)
High Courts01 Feb 2011Dismissed
The Commissioner of Income Tax-II Vs Sri Vishnu Shankar Mills Ltd.
Madras High Court · (2011) 198 TAXMAN 236
Income Tax Act, 1961 — Section 115J, 115JA, 115JA(3), 115JB, 80HHC
High Courts01 Feb 2011Dismissed
The Manager Park Side Estate Vs The Appellate Authority Under the Payment of Gratuity Act/Joint Commissioner of Labour, The Controlling Authority/Asst.Commissioner of Labour and L. Kuppuswamy
Madras High Court · (2011) 129 FLR 338 : (2011) 4 LLJ 59 : (2011) LLR 416
Payment of Gratuity Act, 1972 — Section 4(6), 5, 7, 7(7)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 5, 5(1)
High Courts01 Feb 2011Dismissed
The Deputy General Manager Human Resources Development Division Hindustan Photo Films Manufacturing Company Ltd. Vs The Regional Labour Commissioner (Central) and Others
Madras High Court · (2011) 02 MAD CK 0187
Industrial Disputes Act, 1947 — Section 18(1)Payment of Gratuity Act, 1972 — Section 14, 18(1), 2, 4(2), 7(7)
High Courts01 Feb 2011
A. Devaraj Vs Rajammal
Madras High Court · (2011) 4 CivCC 474 : (2011) 1 LW(Cri) 297 : (2011) 4 RCR(Civil) 282 : (2011) 4 RCR(Criminal) 102
Criminal Procedure Code, 1973 (CrPC) — Section 243(2), 482Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts01 Feb 2011Disposed Off
W.M.M. Uvais and Others Vs The Assistant Revenue Officer, The Commissioner and The Chairman Metropolitan Water Supply and Sewerage Board
Madras High Court · (2011) 02 MAD CK 0182
High Courts01 Feb 2011
Stutee International Vs The Commissioner of Customs Seaport (Imports), The Additional Commissioner of Customs, Seaport (Imports) and The Director General of Foreign Trade and Ex-Officio, Additional Secretary to Government of India, Ministry of Commerce and Industry, Department of Commerce
Madras High Court · (2011) 02 MAD CK 0181
High Courts01 Feb 2011
P.R. Earnarst Managing Director of Green Peace Construction Pvt. Ltd. Vs The Chennai Metropolitan Development Authority, The Corporation of Chennai and The Tamil Nadu Housing Board
Madras High Court · (2011) 02 MAD CK 0176
Constitution of India, 1950 — Article 226