High Courts04 Jan 2011Dismissed
Dr. K. Vasudevan Vs The Government of Tamil Nadu
Madras High Court · (2011) 01 MAD CK 0237
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 252 of 253
High Courts04 Jan 2011Dismissed
Muthu Rathina Arangam Matriculation School and Others Vs The Government of Pondicherry and Others
Madras High Court · (2011) 2 LLJ 591
Constitution of India, 1950 — Article 19(1), 226, 239, 239(1), 239AEmployees State Insurance (Amendment) Act, 1966 — Section 45, 45A, 45B, 75, 85BEmployees State Insurance (Amendment) Act, 1989 — Section 45C, 45D, 45E, 45F, 45G
High Courts04 Jan 2011Allowed
S. Dhanasekaran Vs Commandant 42 Bn., CRPF and The Deputy Inspector General Central Reserve Police Force
Madras High Court · (2011) 01 MAD CK 0197
Central Reserve Police Force Rules, 1955 — Rule 27Constitution of India, 1950 — Article 21, 22, 311(2)Railway Protection Force Act, 1957 — Section 11(1)
High Courts04 Jan 2011
K.K. Nanjappan Vs The State of Tamilnadu
Madras High Court · (2011) 01 MAD CK 0193
Penal Code, 1860 (IPC) — Section 324, 506Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17(2)Tamil Nadu Civil Services (Discipline and Appeal) Act — Section 17
High Courts04 Jan 2011Allowed
Tamil Selvam and Pandi Vs State
Madras High Court · (2011) 1 LW(Cri) 292
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 341, 506
High Courts04 Jan 2011
The Managing Director, Tamil Nadu State Express Transport Corproation Ltd., Coimbatore (Division II) Ltd. Vs K. Sunitha, Tejesh, Varshitha and K. Chinnakka
Madras High Court · (2011) 01 MAD CK 0182
Motor Vehicles Act, 1988 — Section 168, 173
High Courts04 Jan 2011Allowed
Thilagaveni Vs State of Tamil Nadu
Madras High Court · (2011) 01 MAD CK 0170
Essential Commodities Act, 1955 — Section 7(1)Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Section 6(4)
High Courts04 Jan 2011
R. Subburaj Vs The Bar Council of Tamil Nadu and Puducherry and Madurai Bar Association
Madras High Court · (2011) 1 LW 882 : (2011) WritLR 118
Bar Council of India Rules, 1975 — Rule 40, 45, 47, 52, 54Tamil Nadu Election Rules — Rule 13
High Courts04 Jan 2011Allowed
Christopher Raja Vs The State of Tamilnadu
Madras High Court · (2011) 01 MAD CK 0164
Essential Commodities Act, 1955 — Section 7(1)Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Section 6(4)
High Courts04 Jan 2011
Kaliannan alias Chenniappan and Others Vs Sengottiyan, Easwaran and Thirunavukkarasu
Madras High Court · (2011) 01 MAD CK 0152
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, 11Evidence Act, 1872 — Section 68, 92Succession Act, 1925 — Section 63
High Courts04 Jan 2011Dismissed
S. Shanmugham Vs R. Nallasamy
Madras High Court · (2011) 01 MAD CK 0135
Evidence Act, 1872 — Section 92
High Courts04 Jan 2011Allowed
Muthupandi and Murugan Vs State
Madras High Court · (2011) 01 MAD CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 341
High Courts04 Jan 2011Allowed
Chandragiri Construction Company Vs The Chief Engineer, W.R.O., The Superintending Engineer, W.R.O. and Mr. Justice Malaisubramanian
Madras High Court · (2011) 3 ARBLR 429
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 34
High Courts04 Jan 2011Dismissed
N. Ilavarasu Vs State of Tamilnadu and The Deputy Director of Handlooms and Textiles
Madras High Court · (2011) 01 MAD CK 0062
Constitution of India, 1950 — Article 14, 16Tamil Nadu Government Employees Health Fund Rules, 1991 — Rule 2
High Courts04 Jan 2011Allowed
Mr. Y. and X Vs The Secretary to the Government, Transport Department, Government of Tamil Nadu, The Principal Secretary (Health and FW) Department of Health and Family Welfare, Government of Tamil Nadu and The General Manager, Virudhunagar Region, Tamil nadu State Transport Corporation (Madurai) Ltd.
Madras High Court · (2011) 1 CTC 645 : (2011) 1 LW 885
Constitution of India, 1950 — Article 14, 16, 2
High Courts04 Jan 2011
K.M. Benedict Crizal, The Correspondent and the Secretary, St. Joseph's College of Education Vs The State of Tamil Nadu and Others
Madras High Court · (2011) WritLR 364
Constitution of India, 1950 — Article 136Tamil Nadu Teachers Education University Act, 2008 — Section 36
High Courts04 Jan 2011Allowed
R. Kalavalli Vs P. Sundaraj and S. Bhagya Rekha
Madras High Court · (2011) 01 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 21Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 40
High Courts04 Jan 2011Dismissed
Oil and Natural Gas Corporation Ltd. Vs Petroleum Coal Labour Union and Others
Madras High Court · (2011) 3 LLJ 497
Constitution of India, 1950 — Article 14, 16, 226, 32Industrial Disputes Act, 1947 — Section 18(1), 2, 30, 31, 33Oil and Natural Gas Corporation Limited Act, 1959 — Section 31
High Courts03 Jan 2011Allowed
Nachimuthu Vs State by the Inspector of Police
Madras High Court · (2011) 3 RCR(Criminal) 63 : (2011) 3 RCR(Criminal) 63
Penal Code, 1860 (IPC) — Section 304(A)
High Courts03 Jan 2011Allowed
S. Palanikumar Vs The Regional Transport Officer
Madras High Court · (2011) 1 CTC 711
Motor Vehicles Act, 1988 — Section 184, 19(1), 20(1), 21