High Courts22 Jan 2011Allowed
R. Ponnammal Vs The State of Tamilnadu
Madras High Court · (2011) 01 MAD CK 0369
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 238 of 253
High Courts22 Jan 2011
South India Cashew Nut Manufacturers Association Vs Government of Tamil Nadu
Madras High Court · (2011) 01 MAD CK 0368
Constitution of India, 1950 — Article 14, 226Minimum Wages Act, 1948 — Section 18(1), 4(1), 5, 5(1), 7
High Courts22 Jan 2011Allowed
B. Ravi and Zamin A. Thangasami Raja Vs The Principal Secretary and Commissioner of Land Administration, The District Revenue Officer, Revenue Divisional Officer and The Superintendent of Police
Madras High Court · (2011) 01 MAD CK 0366
High Courts22 Jan 2011Dismissed
B. Mohanachandran Nair Vs The Assistant Regional Director, Employees State Insurance Corporation, Sub-Regional Office and The Recovery Officer, Employees State Insurance Corporation, Sub-Regional Office
Madras High Court · (2011) 01 MAD CK 0364
Employees State Insurance Act, 1948 — Section 45A, 45A(1), 45B, 68(2), 75
High Courts22 Jan 2011Dismissed
S. Vadamalaiyan Vs The District Collector and The Revenue Divisional Officer
Madras High Court · (2011) 01 MAD CK 0362
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 465, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 10(1), 17
High Courts22 Jan 2011Allowed
Chellamal Vs T. Punitha and United Insurance Company Limited
Madras High Court · (2011) 01 MAD CK 0351
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, 107, 107(1), 151
High Courts22 Jan 2011Dismissed
Jayakirshna Flour Mills (P) Ltd. Vs Director General of Foreign Trade, Joint Director General Foreign Trade, Office of the Joint Director General of Foreign Trade, Foreign Trade Development Officer, Office of the Joint Director General of Foreign Trade and Commissioner of Customs
Madras High Court · (2011) 01 MAD CK 0336
High Courts22 Jan 2011Allowed
K. Karuppasamy Servai Vs Begam K. Abdul Beevi Begam K. Abdul Beevi Vs K. Karuppasamy Servai
Madras High Court · (2011) 01 MAD CK 0331
High Courts22 Jan 2011Dismissed
Arutkodi Aided Middle School Vs The Director of Elementary Education, The District Elementary Education Officer and The Additional Assistant Elementary Educational Officer
Madras High Court · (2011) 01 MAD CK 0327
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 27, 53A(2)
High Courts22 Jan 2011Dismissed
Subramaniam and Others Vs Periyasami and Others
Madras High Court · (2011) 01 MAD CK 0324
High Courts22 Jan 2011Dismissed
I. Shanmugadurai Vs The Superintending Engineer, TNEB, C.E.D.C. and The Executive Engineer/O and M
Madras High Court · (2011) 01 MAD CK 0308
Constitution of India, 1950 — Article 14
High Courts22 Jan 2011
Gojan Educational Trust Vs The Registering Officer cum Collector under Indian Stamp Act and The Sub Registrar
Madras High Court · (2011) 01 MAD CK 0303
Stamp Act, 1899 — Section 47A(1)
High Courts22 Jan 2011Dismissed
K. Velusamy Vs The Regional Transport Authority, The State Transport Appellate Tribunal, P. Muthalraj and The Tamil Nadu State Transport Corporation, Limited
Madras High Court · (2011) 01 MAD CK 0301
High Courts22 Jan 2011Dismissed
The Principal Rajas International school Vs Joint Director of School Education (Higher Secondary) and Chief Educational Officer
Madras High Court · (2011) 01 MAD CK 0292
Constitution of India, 1950 — Article 14
High Courts22 Jan 2011Dismissed
The Management, Tamilnadu State Transport Corporation (Madurai Division III) Limited Vs The Joint Commissioner of Labour (Conciliation) and K. Sobitharaj
Madras High Court · (2011) 01 MAD CK 0289
Industrial Disputes Act, 1947 — Section 17, 33(2), 33A
High Courts22 Jan 2011Dismissed
Sundaram Finance Limited Vs The Commissioner of Customs and S.N.R. Joshua Rathinaraj
Madras High Court · (2011) 268 ELT 148
Customs Act, 1962 — Section 110A, 115, 115(2), 124Motor Vehicles Act, 1939 — Section 2, 2(30)Motor Vehicles Act, 1988 — Section 51(5)
High Courts22 Jan 2011Dismissed
N.A.A. Vijayarani Sakunthala Esther Vs The Chief Educational Officer and Others
Madras High Court · (2011) 01 MAD CK 0271
High Courts22 Jan 2011Dismissed
State of Tamil Nadu Vs The Employees Provident Fund Organization
Madras High Court · (2011) 01 MAD CK 0259
Companies Act, 1956 — Section 2(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2), 8B, 8GEstate Duty Act, 1953 — Section 25(2)
High Courts22 Jan 2011Dismissed
Sree Ramavilas Spinning and Weaving Mills (P) Ltd. and L.RMK.L. Ramakrishnan Vs Virudhunagar Textiles Soolakarai and Others
Madras High Court · (2011) 2 LW 351
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2Evidence Act, 1872 — Section 3
High Courts22 Jan 2011
Apex Laboratories Pvt. Ltd. Vs Apex Formulations Pvt. Ltd.
Madras High Court · (2011) 46 PTC 391
Trade and Merchandise Marks Act, 1958 — Section 105, 105, 106, 106, 111Trade Marks Act, 1999 — Section 100, 124, 124(1), 159(4)