Madras High Court Judgments 2011 — Page 25

High Courts11 Nov 2011Allowed

The Management, T.T. 15, Tamil Nadu Electricity Board Employees Co-operative Thrift and Credit Society Ltd., Arignar Anna Building, Tirunelveli-627011 Vs The Presiding Officer, Labour Court, Tirunelveli and B. Naarambu Nathan

Madras High Court · (2011) 11 MAD CK 0321

Constitution of India, 1950 — Article 226Tamil Nadu Industrial Disputes Rules, 1958 — Rule 54(2)

High Courts11 Nov 2011Allowed

The Management, SP. SPL. 90 Viswanatham Primary Agricultural Co-operative Bank Ltd. Vs S. Radhakrishnan and The Authority under the Payment of Subsistence Allowance Act/ The Assistant Commissioner of Labour, Madurai

Madras High Court · (2011) 11 MAD CK 0299

Evidence Act, 1872 — Section 114Post Office Act, 1898 — Section 27Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2(1), 3, 4

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High Courts11 Nov 2011Dismissed

The Executive Engineer, TWAD Board, Maintenance Division, 23-C, Besant Road, Chinnachokkikulam, Madurai-2 and The Assistant Executive Engineer, TWAD Board, Maintenance Sub Division, 7-A, Gandhiji Road, NRT Nagar, Theni Vs The Inspector of Labour, Theni and Others

Madras High Court · (2011) 11 MAD CK 0297

Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3(2)Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Rules, 1981 — Rule 6(4)

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High Courts11 Nov 2011Allowed

R.L. Ashokan Vs State of Tamil Nadu

Madras High Court · (2011) 11 MAD CK 0295

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 120(B), 143, 188, 294

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High Courts11 Nov 2011

Kalyanakumar Vs State

Madras High Court · (2012) 1 LW(Cri) 341

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8

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High Courts11 Nov 2011Dismissed

K. Krishnan Vs The Additional Registrar of Co-operative Societies O/o Registrar of Co-operative Societies Kilpauk, Chennai 10, The Joint Registrar/Chairman Common Cadre Committee Salem District Primary Agricultural Co-operative Socieites, Salem Region Salem, The Special Officer Ramamoorthy Nagar Primary Agricultural Co-operative Credit Society

Madras High Court · (2011) 11 MAD CK 0244

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High Courts11 Nov 2011Dismissed

The General Manager,Sivagangai District Cooperative Milk Producers Union Limited, Karaikudi, Sivagangai District Vs The Assistant Commissioner of Labour and Tamil Nadu Law Officer for Subsistence Allowance (Labour Court), Madurai and P. Ganesan

Madras High Court · (2011) 11 MAD CK 0221

Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 3(1), 3(2), 5Tamil Nadu Payment of Subsistence Allowance Rules, 1981 — Rule 4, 5(A)

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High Courts11 Nov 2011Allowed

C. Narasaraju No. 61, Nandini Layout Halanalli Extension T. Narasipur Road Mysore - 560010 Vs S. Ramesh

Madras High Court · (2011) 11 MAD CK 0190

Guardians and Wards Act, 1890 — Section 25, 9, 9(1), 9(3)

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High Courts11 Nov 2011

M/s. United India Insurance Co Ltd. Vs Thangamuthu and Jayalakshmi Thangamuthu Vs M/s. United India Insurance Co Ltd. Third Party Motor Claims Office Co-operative Building No. 38, Anna Salai Chennai - 600002 and Jayalakshmi

Madras High Court · (2011) 11 MAD CK 0181

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts11 Nov 2011Dismissed

S. Durgeshwaran Vs The Presiding Officer, Employees Provident Fund Appellate Tribunal, New Delhi, The Assistant Provident Fund Commissioner, Employees Provident Fund Organisation, Tirunelveli and The Recovery Officer, Employees Provident Fund Organisation, Sub-Regional Office, Bhavishyanidhi Bhawan, NGO 'B' Colony, Tirunelveli-627007

Madras High Court · (2011) 11 MAD CK 0167

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(A), 7(I), 7(O)

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High Courts11 Nov 2011Dismissed

S.A. Fasluddin and S.A. Sharfuddin Vs S.M.A. Siyauddin, Haseena, Basheera and S.A. Mohideen

Madras High Court · (2011) 11 MAD CK 0113

Arbitration and Conciliation Act, 1996 — Section 37, 8

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High Courts11 Nov 2011Dismissed

K. Sukumaran Vs The Director General of Police, Chennai 600004, The Deputy Inspector General of Police, Salem Range, Salem and The Superintendent of Police, District Police Office, Salem

Madras High Court · (2011) 11 MAD CK 0075

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 2, 3, 6, 95

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High Courts11 Nov 2011Dismissed

F. Celestine Mary and R. Amaranath Vs M/s. State Bank of Travancore

Madras High Court · (2011) 11 MAD CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 14, 14(3), 3, 397, 401Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 11, 13, 13(2), 13(3), 14

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High Courts11 Nov 2011Allowed

Management, Tirunelveli Special 31 K. Maniyachi Primary Agriculture Co-operative Bank Ltd., K. Maniyachi, Kovilpatti, Tuticorin District Vs The Labour Court, Tirunelveli and S. Kombiah

Madras High Court · (2011) 11 MAD CK 0027

Industrial Disputes Act, 1947 — Section 18(1), 2, 33C(2)

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High Courts11 Nov 2011Allowed

M/s. Calpana Service Station Vs The Deputy Commercial Tax Officer-I Puducherry and The Appellate Assistant Commissioner (CT) CT Complex, 100 FT. Road, Puducherry

Madras High Court · (2012) 54 VST 485

Constitution of India, 1950 — Article 226Pondicherry General Sales Tax Act, 1967 — Section 13Tamil Nadu General Sales Tax Act, 1959 — Section 32

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High Courts10 Nov 2011Allowed

M/S. United Spirits Ltd. Vs M/S. Paramount Builders (Chennai) Ltd. and Others

Madras High Court · (2011) 11 MAD CK 0341

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High Courts10 Nov 2011Allowed

Les Ateliers De Pondicherry Pvt. Ltd. Vs Pondicherry Electricity Department and Power Grid Corporation of India

Madras High Court · (2011) 6 CTC 465

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 42Electricity Act, 1910 — Section 12, 13, 14, 15, 16

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High Courts10 Nov 2011Allowed

S. Uma Maheswari and S. Ananthakumar Vs The Joint Director of Medical Services, Government Hospital, Tiruppur 8, Coimbatore District, The Medical Officer, Government Hospital, Palladam, Coiombatore District, The Superintendent, Open Prison, Singanallur, Coimbatore 16 and The Secretary, State of Tamil Nadu, Health and Family Welfare Department, Fort. St. George, Chennai - 9

Madras High Court · (2011) 11 MAD CK 0333

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High Courts10 Nov 2011Dismissed

Victor Devapalan Vs S. Joesph Sagayaraj

Madras High Court · (2011) 11 MAD CK 0328

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 11, 14, 16

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High Courts10 Nov 2011Allowed

Dr. M. Ramesh and Others Vs Union of India, Medical Council of India, State of Tamil Nadu and The Tamil Nadu Dr. M.G.R. Medical University

Madras High Court · (2011) 11 MAD CK 0318

All India Council for Technical Education Act, 1987 — Section 10(k)Constitution of India, 1950 — Article 162, 254(2)Indian Medical Council Act, 1956 — Section 10A, 10A(1), 11, 11(2), 2

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Madras High Court judgments, 2011