High Courts28 Jan 2011
Navaneethakrishnan and Others Vs S.A. Subramania Raja
Madras High Court · (2011) 2 CTC 727
Specific Relief Act, 1963 — Section 12, 12(2), 12(3)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 233 of 253
High Courts28 Jan 2011
Dr. N. Periasamy Vs The Government of Tamil Nadu, The Tamil Nadu Cooperative Milk Producers Federation Ltd. and The Managing Director
Madras High Court · (2011) 01 MAD CK 0249
Constitution of India, 1950 — Article 12, 226Tamil Nadu Co-operative Societies Act, 1983 — Section 153TCMPF Employees (Conduct, Discipline and Appeal) Rules — Rule 12, 24, 8, 9
High Courts28 Jan 2011Dismissed
Dr. M. Selvaraj Vs The State of Tamil Nadu and Dr. R.T. Porkaipandian Deputy Director of Health Services
Madras High Court · (2011) 01 MAD CK 0248
Constitution of India, 1950 — Article 226
High Courts28 Jan 2011Dismissed
The Commissioner of Service Tax Vs Wardes Pharmaceuticals Pvt. Ltd. and Custom, Excise and Service Tax
Madras High Court · (2011) 185 ECR 7 : (2011) 22 STR 274 : (2011) 31 STT 47 : (2011) 38 VST 417
Central Excises and Salt Act, 1944 — Section 11BFinance Act, 1994 — Section 83, 84
High Courts28 Jan 2011
K. Kanji Vs The State of Tamil Nadu
Madras High Court · (2011) 01 MAD CK 0231
Constitution of India, 1950 — Article 226
High Courts28 Jan 2011
Hallmark Industries Vs Tahsildar, Tambaram and Others
Madras High Court · (2011) 01 MAD CK 0185
Employees State Insurance (Central) Rules, 1950 — Rule 2(1C), 2(2A), 58(2)Employees State Insurance Act, 1948 — Section 2(14), 38, 53Workmens Compensation Act, 1923 — Section 2(23), 30
High Courts28 Jan 2011Allowed
The Manager (Production/Maintenance) Tamilnadu Co-oprative Milk Producer's Federation Ltd. Vs P.E. Amaravathi and The Presiding Officer First Additional Labour Court
Madras High Court · (2011) 3 LLJ 559
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts28 Jan 2011Dismissed
V. Lawrence Gray Kumar Vs The Director and The Registrar/OSD, Indian Institute of Technology
Madras High Court · (2011) 01 MAD CK 0124
High Courts28 Jan 2011
M.Y.EQBAL THE C.J and NoyyalRiver Ayacutdars Protection Association Vs S. Ramasundaram, I.A.S. Secretary to Government, Public Works Department and Others
Madras High Court · (2011) 01 MAD CK 0113
Tamil Nadu Water (P and CT) Rules, 1983 — Rule 27
High Courts28 Jan 2011
Colgate Palmolive (India) Ltd. Vs SVNR Exports, K.V. Nrasimhan and S. Vaidyanathan
Madras High Court · (2011) 01 MAD CK 0107
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 1, Order 30 Rule 8Contract Act, 1872 — Section 55, 66Partnership Act, 1932 — Section 69
High Courts28 Jan 2011
Mrs. Sarah Vijayalakshmi, Venugopal and Sarala Vs Dr. J.D. Devadatta
Madras High Court · (2011) 2 CTC 372 : (2011) 1 LW 953 : (2011) 8 RCR(Civil) 2223
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 94Guardians and Wards Act, 1890 — Section 12, 17, 19, 7, 9
High Courts28 Jan 2011Allowed
R.P. Sarathy Vs The Assistant Commissioner
Madras High Court · (2011) 01 MAD CK 0078
Tamil Nadu Urban Land Tax Act, 1966 — Section 12, 4
High Courts28 Jan 2011Dismissed
The Management, Tamil Nadu State Transport Corporation, (Kumbakonam) Ltd. Vs The Joint Commissioner of Labour (Conciliation), D.M.S. Compound and T. Harikrishnan
Madras High Court · (2011) 01 MAD CK 0073
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)
High Courts28 Jan 2011Dismissed
The Management of Madurai East Sarvodaya Sangh Vs S. Girija, Controlling Authority under the Payment of Subsistence Allowance Act, The Assistant Commissioner of Labour, Office of the Deputy Commissioner of Labour and Appellate Authority under the Payment of Subsistence Allowance Act, Deputy Commissioner of Labour
Madras High Court · (2011) 01 MAD CK 0059
Employees State Insurance Act, 1948 — Section 2(22)Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 3Tamil Nadu Payment of Subsistence Allowance Rules, 1981 — Rule 5A
High Courts28 Jan 2011
Sri Meenakshi Granites Vs The District Collector
Madras High Court · (2011) 2 CTC 684
Constitution of India, 1950 — Article 51ATamil Nadu Ancient and Historical Monuments and Archeological Sites and Remains Rules, 1971 — Rule 33, 33(2)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 19
High Courts28 Jan 2011Dismissed
M.S. Muhammed Sheik Abdullah Vs The Secretary, Selection Committee, Director of Medical Education and Others
Madras High Court · (2011) 01 MAD CK 0022
High Courts28 Jan 2011Dismissed
The General Manager (Operations) Tamil Nadu Mercantile Bank Ltd. Vs The Deputy Commissioner and C. Kanagasabai
Madras High Court · (2011) 01 MAD CK 0018
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(2)
High Courts28 Jan 2011Allowed
K.P.A. Nallamohamed Vs The Director Department of Archaeology and The Secretary, Tamil Nadu Public Service Commission
Madras High Court · (2011) 1 CTC 682 : (2011) WritLR 425
Constitution of India, 1950 — Article 122, 14, 15, 15(3), 16Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 10
High Courts28 Jan 2011Dismissed
District Forest Officer Vs Santhi and Principal Sessions Judge
Madras High Court · (2011) 01 MAD CK 0012
Tamil Nadu Forest (Amendment) Act, 1992 — Section 48, 49A, 49B
High Courts28 Jan 2011
The Revenue Divisional Officer Vs M.S.A. Ibrahim (died) and Others
Madras High Court · (2011) 3 CTC 337
Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5Tamil Nadu Pension Rules, 1978 — Rule 9(2)