COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 230 of 253
High Courts01 Feb 2011Dismissed
Vel Computer Services Pvt. Ltd. Vs The Assistant Commissioner of Labour/The Controlling Officer under the Payment of Gratuity Act 1972, Office of 1st Additional Labour Commissioner and M. Manikandan
Madras High Court · (2011) 3 LLJ 710
Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6), 7(7)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 5
High Courts01 Feb 2011Dismissed
S. Sundararajan Vs The District Collector, The State of Tamil Nadu and The Union of India (UOI)
Madras High Court · (2011) 02 MAD CK 0033
High Courts01 Feb 2011
Pritish Tewari Vs Vista Security Technics Private Limited, Chennai
Madras High Court · (2011) 3 RCR(Civil) 317 : (2011) 3 RCR(Criminal) 137
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 130, 135, 138, 3, 72
High Courts31 Jan 2011Allowed
Lakshmi and Pitchamaiah Vs Metropolitan Transport Corporation Limited
Madras High Court · (2011) 4 MLJ 83 : (2011) 6 RCR(Civil) 2045 : (2011) 3 TAC 326
Motor Vehicles Act, 1988 — Section 163A
High Courts31 Jan 2011Dismissed
The Management, rep. by its Correspondent, St. Mary's Matriculation School Vs Sulochana and The Presiding Officer, Labour Court
Madras High Court · (2011) 01 MAD CK 0440
Constitution of India, 1950 — Article 19(1), 226Industrial Disputes Act, 1947 — Section 33CTamil Nadu Code of Regulations for Matriculation Schools — Article 2, 22A
High Courts31 Jan 2011
The Branch Manager The New India Insurance Company Ltd. Vs Ranganathan Vaidhei and M. Iyyannar
Madras High Court · (2011) 01 MAD CK 0434
High Courts31 Jan 2011
M. Purushothaman (died), P. Kangavali, M.P.Senthil Kumar and P.Jayasuriya Vs The Secretary, Department of Fisheries and Animal Husbandry, Government of Tamilnadu, The Special Commissioner, Department of Fisheries, Teynampet and The Joint Director, Fisheries
Madras High Court · (2011) 01 MAD CK 0432
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts31 Jan 2011
K. Jiji Bai @ Pushpammal Vs Sureshkumar Kankariya
Madras High Court · (2011) 2 CTC 77
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Article 54
High Courts31 Jan 2011Dismissed
Karuppathal Vs Palanisamy and Others
Madras High Court · (2011) 01 MAD CK 0408
Civil Procedure Code, 1908 (CPC) — Section 96(3)Constitution of India, 1950 — Article 227
High Courts31 Jan 2011Dismissed
Simta Clear Coat Pvt. Ltd. Vs Special Commissioner and Commissioner of Commercial Taxes and Another
Madras High Court · (2013) 60 VST 95
Tamil Nadu General Sales Tax Act, 1959 — Section 28A
High Courts31 Jan 2011
Rajan Primary School Vs The Director of Elementary Education, The District Elementary Educational Officer and The Assistant Elementary Educational Officer
Madras High Court · (2011) 2 CTC 856
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 34, 41
High Courts31 Jan 2011Allowed
P. Jayaraman, A. Murugesan and A.R. Subramaniam Vs Sri Rajeswari Finance
Madras High Court · (2011) 8 RCR(Civil) 2304
High Courts31 Jan 2011Allowed
The Oriental Insurance Company Ltd. Vs Muthaiah and Others
Madras High Court · (2011) 01 MAD CK 0346
Central Motor Vehicles Rules, 1989 — Rule 3Motor Vehicles Act, 1988 — Section 10, 11, 149, 149(2), 2(10)Penal Code, 1860 (IPC) — Section 304(A)
High Courts31 Jan 2011Allowed
Radhika, Rajesh and Rajalekshmi Vs Sreekumaran Nair
Madras High Court · (2011) 01 MAD CK 0332
Limitation Act, 1963 — Section 5
High Courts31 Jan 2011Allowed
The Executive Engineer, Administrative Officer Vs S. Jeya rep. by her power agent S. Ramanathan and The Special Tahsildar, (Land Acquisition)
Madras High Court · (2011) 2 CTC 407
Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 16, 18, 28
High Courts31 Jan 2011
Fluka Petroleum Vs The Commercial Tax Officer
Madras High Court · (2011) 01 MAD CK 0313
Tamil Nadu General Sales Tax Rules, 1959 — Rule 52(1)
High Courts31 Jan 2011
Sunita Logistics Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs, (Group-7B) 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) 01 MAD CK 0309
High Courts31 Jan 2011Allowed
Reach in the Nilgris Vs Joint Secretary to the Govt. of India and Deputy Secretary to the Govt. of India Ministry of Home Affairs
Madras High Court · (2011) 01 MAD CK 0307
Foreign Contribution (Regulation) Act, 1976 — Section 10, 13, 4Foreign Contribution (Regulation) Rules, 1976 — Rule 8(1)
High Courts31 Jan 2011
G. Viji Vs State by The Inspector of Police, All Women Police Station and Shanthi
Madras High Court · (2012) 1 DMC 372 : (2011) 1 LW(Cri) 340 : (2011) 4 RCR(Criminal) 236
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 109, 406, 498A, 506