High Courts12 Jan 2011Dismissed
Union of India and Others Vs Dr. Deepak Sen and Others
Madras High Court · (2011) 01 MAD CK 0101
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 246 of 253
High Courts12 Jan 2011Dismissed
S. Shivashankar and S. Gunasekaran Vs Sivabakkiam Muthusamy Trust
Madras High Court · (2011) 2 CTC 72
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 92Constitution of India, 1950 — Article 227
High Courts12 Jan 2011Dismissed
Management of Cambodia Mills Vs The Presiding Officer, Labour Court and Others
Madras High Court · (2011) 3 LLJ 157
Industrial Disputes Act, 1947 — Section 10, 25M(1), 33C(2)
High Courts12 Jan 2011Dismissed
Empee International Hotel and Resorts Ltd. Vs The Joint Director, The Assistant Director Employees State Insurance Corporation Regional Office and The Recovery Officer Employees State Insurance Corporation
Madras High Court · (2011) 01 MAD CK 0068
Employees State Insurance (General) Regulations, 1950 — Regulation 31Employees State Insurance Act, 1948 — Section 85B
High Courts11 Jan 2011Dismissed
Avalappali Grade I Panchayat Vs The Collector and The Special Tahsildar, Backward Classes Welfare Department
Madras High Court · (2011) 01 MAD CK 0456
High Courts11 Jan 2011
A. Madhu and Others Vs Tamil Nadu Housing Board
Madras High Court · (2011) 01 MAD CK 0427
High Courts11 Jan 2011Dismissed
Thilak Kumar @ Pandian Vs V. Ranganathan, R. Muthukumar, Junior Engineer, T.N.E.B. and Dinakaran rep. by his Guardian maternal Grand Mother Mrs. Vijaya
Madras High Court · (2011) 01 MAD CK 0394
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts11 Jan 2011
Indian Bank Vs S. Maheswari and Another S. Maheswari Vs Presiding Officer, Industrial Tribunal, Chennai and Another
Madras High Court · (2011) 3 LLJ 49
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Industrial Disputes Act, 1947 — Section 10(1), 25FLimitation Act, 1963 — Section 3(1)
High Courts11 Jan 2011Dismissed
Management, Malaysian Airlines Vs The Presiding Officer
Madras High Court · (2011) 2 CTC 245
Constitution of India, 1950 — Article 4Industrial Disputes Act, 1947 — Section 11A
High Courts11 Jan 2011Allowed
Ghalib Pasha Vs State
Madras High Court · (2011) 01 MAD CK 0361
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 29, 57, 67
High Courts11 Jan 2011
V. Lakshmi Vs Special Commissioner and Secretary to Government, Social Welfare and N.N.P. (S.W. 7) Department and Others
Madras High Court · (2011) 3 MLJ 85
High Courts11 Jan 2011Dismissed
The Managing Director, Metropolitan Transport Corporation Limited Vs Premanand
Madras High Court · (2011) 01 MAD CK 0352
High Courts11 Jan 2011
Nagalakshmi and Others Vs A. Dhanaraj, United India Insurance Company Ltd., T. Krishnakumar and National Insurance Company Ltd. United India Insurance Company Ltd. Vs Umamaheshwari and Others
Madras High Court · (2011) 01 MAD CK 0323
High Courts11 Jan 2011
The Manager Bajaj Allianz General Insurance Co. Ltd. Vs D. Murugesan, P. Kannan, S. Rukkumani and The Manager United India Insurance Co. Ltd.
Madras High Court · (2011) 01 MAD CK 0280
High Courts11 Jan 2011
V. Shoba Vs The Registrar, Dr. Ambedkar Law University and The Principal, The Dr. Ambedkar Government Law College
Madras High Court · (2011) 01 MAD CK 0267
High Courts11 Jan 2011Dismissed
The Managing Director, Tamil Nadu State Transport Corporation Ltd. Vs Dhanabakkiam, Venkatesan and Lakshmi
Madras High Court · (2011) 01 MAD CK 0251
High Courts11 Jan 2011Dismissed
Murugesan @ Chinnappa Vs Saroja Ammal
Madras High Court · (2011) 01 MAD CK 0207
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts11 Jan 2011Dismissed
Dr. R. Padmavathy Vs The Secretary to Government, State of Tamil Nadu, Health and Family Welfare Department and The Director of Medical and Rural Health Services
Madras High Court · (2011) 2 CTC 129 : (2011) 1 LW 878 : (2011) 2 MLJ 177 : (2011) WritLR 108
Constitution of India, 1950 — Article 309
High Courts11 Jan 2011Dismissed
E. Mohan Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and The Whole Time Director, Dalmia Magnesite Corporation Ltd.
Madras High Court · (2011) 129 FLR 472
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11AIndustrial Employment (Standing Orders) Central Rules, 1946 — Rule 4
High Courts11 Jan 2011Dismissed
The Management, HTL Limited Vs The Presiding Officer, Second Additional Labour Court and Others
Madras High Court · (2011) 01 MAD CK 0155
Industrial Disputes Act, 1947 — Section 33