COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 237 of 253

High Courts24 Jan 2011

Union of India (UOI) Vs The Registrar, Employees Provident Fund and The Assistant Provident Fund Commissioner, Employees Provident Fund Organisation

Madras High Court · (2011) WritLR 420

Constitution of India, 1950 — Article 226Employees Provident Fund Appellate Tribunal (Procedure) Act, 1997 — Section 15Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 15

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High Courts24 Jan 2011

Bajaj Allianz General Insurance Company Ltd. Vs Elumalai and P. Rajeswari (Ex-Parte in the Lower Court)

Madras High Court · (2011) 01 MAD CK 0433

Penal Code, 1860 (IPC) — Section 279, 337

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High Courts24 Jan 2011Allowed

K. Kesavaraj Vs State of Tamil Nadu

Madras High Court · (2011) 01 MAD CK 0426

Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 8(2)

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High Courts24 Jan 2011Allowed

Tamil Nadu State Transport Corporation Vs Natesan

Madras High Court · (2011) 01 MAD CK 0416

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High Courts24 Jan 2011

Tamil Nadu State Transport Corporation Ltd. Vs Podhumponnu

Madras High Court · (2011) 01 MAD CK 0348

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 22

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High Courts24 Jan 2011Dismissed

D. Maria Muthuraj Vs K. Rajamani Chettiar, represented through its Proprietor, Maria Muthuraj

Madras High Court · (2011) 01 MAD CK 0341

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10, 100Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Jan 2011Allowed

K. Pakkirisamy Vs The Regional Director, The Recovery Officer, The Senior Plant Manager and The Deputy General Manager (LPG) Southern Region

Madras High Court · (2011) 01 MAD CK 0279

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 45A, 75, 85B

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High Courts24 Jan 2011

P. Mullairoja Vs State of Tamil Nadu and Others

Madras High Court · (2011) 01 MAD CK 0266

Tamil Nadu Panchayats Act, 1994 — Section 219, 84

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High Courts24 Jan 2011Dismissed

The New India Assurance Company Ltd. Vs P. Selvam, Sharmila, Suganya and R. Sekar

Madras High Court · (2011) 01 MAD CK 0253

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High Courts24 Jan 2011

N.C. Alexander Vs The Commissioner of Customs (Seaport - Imports) and The Assistant Commissioner of Customs (Group-1)

Madras High Court · (2011) 01 MAD CK 0246

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High Courts24 Jan 2011

K. Kanthavel Vs Tamil Nadu Electricity Board

Madras High Court · (2011) 01 MAD CK 0176

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High Courts24 Jan 2011

Nokia Corporation Vs Deputy Controller of Patents and Designs

Madras High Court · (2011) 46 PTC 70 : (2011) WritLR 283

Patents Rules, 2003 — Rule 137, 138, 20, 20(3), 20(4)

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High Courts24 Jan 2011Allowed

K. Mohan Vs The State of Tamil Nadu

Madras High Court · (2011) 01 MAD CK 0103

Constitution of India, 1950 — Article 14

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High Courts24 Jan 2011

Lakshmanan, L. Radhakrishnan and L. Sivanandham Vs G. Ayyasamy

Madras High Court · (2011) 2 CTC 181 : (2011) 2 LW 24 : (2011) 6 MLJ 544

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Easements Act, 1882 — Section 15, 17, 4

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High Courts24 Jan 2011Allowed

Subbammal Vs Venkatachalam and The Divisional Engineers (Rural Works) High Ways Department

Madras High Court · (2011) 01 MAD CK 0086

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High Courts24 Jan 2011

Panjalai and Others Vs Jeyavel, The Divisional Manager, United India Insurance Co. Ltd., Meena and The Branch Manager, The Oriental Insurance Co. Ltd.

Madras High Court · (2011) 01 MAD CK 0082

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High Courts24 Jan 2011Dismissed

Aravindharaj Adhithan Vs R. Perumal

Madras High Court · (2011) 3 CTC 31 : (2011) 2 LW 50

Transfer of Property Act, 1882 — Section 106, 111

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High Courts22 Jan 2011

K. Jayakumar Vs The Deputy Director of Fire and Priya Ravichandran Deputy Director and Parthiban V. Mathurapandian

Madras High Court · (2011) 01 MAD CK 0461

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High Courts22 Jan 2011Dismissed

P. Narayanan Vs The District Elementary Educational Officer, The Assistant Elementary Educational Officer, Mundalapuram Hindu Primary School Paripalana Sabai and The Secretary, Mundalapuram Hindu Primary School Paripalana Sabai

Madras High Court · (2011) 01 MAD CK 0446

Companies Act, 1956 — Section 53AIndustrial Disputes Act, 1947 — Section 5Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53A

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High Courts22 Jan 2011Dismissed

Shree Latha Agencies and K. Subramanian Vs Ramnath and Co. P. Ltd.

Madras High Court · (2011) 3 LW 764

Civil Procedure Code, 1908 (CPC) — Section 42High Court Original Side Rules — Rule 39(12)

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