COURT ARCHIVE

Madras High Court judgments, 2011

4,889 judgments · page 26 of 245

High Courts10 Nov 2011Dismissed

P. Marimuthu Vs The Presiding Officer, Central Govt. Industrial Tribunal - Cum - Labour Court, 1st Floor, 'Shastri Bhavan', 'B' Wing, 26, Haddows Road, Chennai - 600006 and The Assistant General Manager, Central Bank of India, Zonal Office, No. 48/49, Montieth Road, Egmore, Chennai - 600008

Madras High Court · (2011) 11 MAD CK 0316

Constitution of India, 1950 — Article 226

High Courts10 Nov 2011Dismissed

G. Victor Jesudoss Correspondent ELM Fabricius Higher Secondary School Puraswalkkam, Chennai - 600007 Vs The Director of School Education D.P.I. Complex, Nungambakkam Chennai - 600006 and Others

Madras High Court · (2011) 11 MAD CK 0313

High Courts10 Nov 2011Allowed

M. Chandrasekaran Vs The Secretary to Government, School Education Department, Chennai-9, The Director of School Education, College Road, Chennai-6 and The Chief Educational Officer, Ramanathapuram District, Ramanathapuram

Madras High Court · (2011) 11 MAD CK 0278

High Courts10 Nov 2011Dismissed

K. Suresh Kumar Vs Director General of Police Mylapore, Chennai - 600004, Deputy Inspector General of Police Salem Range, Salem and The Superintendent of Police (Enquiry Officer) Namakkal

Madras High Court · (2011) 11 MAD CK 0243

Penal Code, 1860 (IPC) — Section 109, 120(B), 420, 448, 464Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

High Courts10 Nov 2011Dismissed

S. Antonysamy Vs The Secretary to Government Rural Development Department Fort St. George Fort St. George Chennai - 600 009, The District Collector Thanjavur District Thanjavur, The Block Development Officer Madukoor Union Thanjavur District and The President Panchayat Board Keelakurichi Madukoor Panchayat Union Thanjavur District

Madras High Court · (2011) 11 MAD CK 0223

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5, 5(1)Constitution of India, 1950 — Article 309

High Courts10 Nov 2011Dismissed

Abdul Kareem Vs The Inspector of Police, Palakkarai Police Station, Palakkarai, Trichy, Trichy District. and Raguraman

Madras High Court · (2011) 11 MAD CK 0220

High Courts10 Nov 2011Dismissed

A. Jeevamathi Vs The Superintendent of Police, Pudukottai, Pudukottai District, The Inspector of Police, Ganesh Nagar Police Station, Pudukottai District, Rajagopal, Karpagavinayaga Finance, Akbar Road, Anna Valaivu, Tiruvarambur, Trichy District, 3, Kanthan and K. Panumathi Amutha Vs State, Raju @ Yuvaraj, Narmatha and Jeevamathi Sathiyavani Vs State and Others

Madras High Court · (2011) 11 MAD CK 0213

Penal Code, 1860 (IPC) — Section 363

High Courts10 Nov 2011Allowed

S. Daniel Easter Raj Vs The Joint Director Higher Secondary School Education, The Chief Education Officer Panagal Building Saidapet, The District Education Officer and Tamil Evangelical Lutheran Church

Madras High Court · (2011) 11 MAD CK 0173

High Courts10 Nov 2011Dismissed

C.R. Anitha Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 11 MAD CK 0169

Constitution of India, 1950 — Article 14, 16, 16(2)

High Courts10 Nov 2011Dismissed

V. Dharmalingam Vs The Secretary, Department of Higher Education, Government of Tamil Nadu, Chennai-600009, The Chairman, Teacher's Recruitment Board, College Road, Chennai-600006, The Secretary, Department of Higher Education, Ministry of Human Resource Development, New Delhi and The Chairman, University Grants Commission, Bahadur Shah Zafar Marg, New Delhi-110002

Madras High Court · (2011) 11 MAD CK 0168

Constitution of India, 1950 — Article 14, 16

High Courts10 Nov 2011Dismissed

M/s. Indian Additives Ltd., Express Highway, Manali, Chennai-600068 Vs The Deputy Commissioner of Income Tax, Company Circle-II (3), 121, Nungambakkam High Road, Chennai-600034

Madras High Court · (2011) 11 MAD CK 0096

Income Tax Act, 1961 — Section 260(A), 80, 80(H)(H)(C), 80(I)(B), 80(U)Industries (Development and Regulation) Act, 1951 — Section 11(B), 11(B), 2(13)

High Courts10 Nov 2011Dismissed

S. Subburani Vs The District Collector, Tirunelveli District, The Child Welfare Officer and S. Jothimani

Madras High Court · (2011) 11 MAD CK 0090

Constitution of India, 1950 — Article 17

High Courts10 Nov 2011Dismissed

M/s. Saren Agency Vs Hindustan Petroleum Corporation Ltd.

Madras High Court · (2011) 11 MAD CK 0051

Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 14

High Courts10 Nov 2011Dismissed

The Management, Kancheepuram Central Co-operative Bank Ltd. Vs A. Subramaniam and The Appellate Authority under the Payment of Gratuity, Joint Commissioner of Labour, O/o. Deputy Commissioner of Labour, DMS Compound, Chennai

Madras High Court · (2011) 11 MAD CK 0026

Industrial Disputes Act, 1947 — Section 18(1), 33(2)Payment of Gratuity Act, 1972 — Section 14, 4, 5Tamil Nadu Payment of Gratuity Rules, 1973 — Rule 9

High Courts10 Nov 2011Dismissed

M/s. Nakoda Dairy (P) Ltd. Vs M/s. Kewal Chand Vinod Kumar No. 8/10, Keshavji Nayak Road, Chickbandar, Mumbai 400009, M/s.K.B. Products Pvt. Ltd., Dadoba Compound, Anjer Phata, Anjur Road, District Thane, Maharashtra 421302 and M/s. Hirachand Bakhtawarmal, Dadoba Compound, Valgaon, Anjer Phata, Bhivandi, District Thane, Maharashtra 421302

Madras High Court · (2011) 11 MAD CK 0010

Trade Marks Act, 1999 — Section 125, 28, 34, 47, 57

High Courts09 Nov 2011Allowed

Ramesh Vs State

Madras High Court · (2011) 11 MAD CK 0327

Criminal Procedure Code, 1973 (CrPC) — Section 164Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304(B), 498(A)

High Courts09 Nov 2011Dismissed

R. Pitchai Vs The Principal Chief Conservator of Forests, [Head of Forest Force], Panagal Buildings, Chennai-600015, The Conservator of Forests, Madurai Circle, Madurai and The District Forest Officer, Madurai Division, Madurai

Madras High Court · (2011) 11 MAD CK 0320

Constitution of India, 1950 — Article 226

High Courts09 Nov 2011

M. Thirunavukkarasu and Others Vs The District Manager, Tamil Nadu State Marketing Corporation Limited, Pudukkottai, Pudukkottai District

Madras High Court · (2011) 11 MAD CK 0298

High Courts09 Nov 2011

M. Sakkarai Vs The Government of Tamil Nadu

Madras High Court · (2011) 11 MAD CK 0287

High Courts09 Nov 2011Dismissed

Satti Paradesi Samadhi and Pillar Temple Vs M. Sakuntala (Died) and others

Madras High Court · (2012) 2 LW 865

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)