Madras High Court Judgments 2011 — Page 27

High Courts09 Nov 2011Dismissed

Director of Municipal Administration Chepauk, Chennai -5 Vs P.Ramamoorthy and Commissioner Ambur Municipality Ambur, Vellore District

Madras High Court · (2011) 11 MAD CK 0222

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 36(3)Tamil Nadu Municipal Services (Discipline and Appeal) Rules, 1970 — Rule 18, 20, 24, 25, 3

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High Courts09 Nov 2011

M/s. ACL Cements (P) Ltd. Vs The Tamil Nadu Industrial Investment Corporation Limited and Senthil

Madras High Court · (2011) 11 MAD CK 0198

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(1), 29(4)

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High Courts09 Nov 2011Dismissed

S. Bhuvaneswaran Vs Union of India, Union Territory of Puducherry and R.K. Selvaraj

Madras High Court · (2011) 11 MAD CK 0197

Pondicherry Land Reforms (Fixation of Ceiling on Land) Act, 1973 — Section 11, 17, 17(1), 22, 22(1)Registration Act, 1908 — Section 22

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High Courts09 Nov 2011Allowed

The Management of Together Textile Mills India Private Ltd. Vs The Presiding Officer, Labour Court, Coimbatore and Others

Madras High Court · (2011) 11 MAD CK 0196

Industrial Disputes Act, 1947 — Section 12(4), 2, 20(1), 22, 22(1)

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High Courts09 Nov 2011Dismissed

N. Manickkammal Vs The Assistant Director, Rural Development (Audit) Usilampatti, Madurai District., The Block Development Officer, (Panchayats), Sedapatti Panchayat Union, Sedapatti, Madurai District, The District Collector, Madurai Collectorate Complex, Madurai and The Superintendent of Police (Rural), Madurai.

Madras High Court · (2011) 11 MAD CK 0195

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 36, 482Tamil Nadu Panchayats (Surcharge, Disallowance and Charge) Rules, 2000 — Rule 5

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High Courts09 Nov 2011Allowed

Dr. Indra Raja and Dr. Paten Raja Vs John Yesurethinam alias Durai

Madras High Court · (2011) 11 MAD CK 0141

Civil Procedure Code, 1908 (CPC) — Section 100, 103Constitution of India, 1950 — Article 136, 226, 32Evidence Act, 1872 — Section 114, 58, 91, 92

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High Courts09 Nov 2011Allowed

M/s. Ve-En Textiles Pvt. Ltd. Vs B.S. Bethu Raju

Madras High Court · (2011) 11 MAD CK 0135

Specific Relief Act, 1963 — Section 16, 22, 22(2)

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High Courts09 Nov 2011Dismissed

Prakash Rao and N.Ravi Vs The Chief Engineer (Personnel), Tamilnadu Electricity Board, Administrative Branch, N.P.K.R.R. Maaligai, 800, Anna Salai, Chennai 600 002, The Tamilnadu Electricity Board and T.Savariraj Junior Engineer Grade II, Ramnad Electricity Distribution Circle, Ramnad

Madras High Court · (2011) 11 MAD CK 0121

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High Courts09 Nov 2011Dismissed

Smt. K. Ambika Vs R. Ramalingam, The Joint Commissioner Hindu Religious and Charitable Endowment Board Uthamar Gandhi Road Nungambakkam Chennai 600 034, The Assistant Commissioner Hindu Religious and Charitable Endowment Board Uthamar Gandhi Road Nungambakkam Chennai 600 034 and Arulmighu Angala Parameswari and Kasi Vishwanathan Temple The Joint Commissioner Hindu Religious and Charitable Endowment Board Uthamar Gandhi Road Nungambakkam Chennai 600 034 and The Assistant Commissioner Hindu Religious and Charitable Endowment Board Uthamar Gandhi Road Nungambakkam Chennai 600 034 Vs R. Ramalingam, Arulmighu Angala Parameswari and Kasi Vishwanathar Temple and K. Ambika

Madras High Court · (2012) 1 LW 453 : (2012) WritLR 40

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 51, 64, 64(2)

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High Courts09 Nov 2011Dismissed

Syed Tajudeen Madani and N. Vittobai (The second petitioner represented through her power of attorney agent Mr. Syed Tajudeen Madani, first petitioner herein) Vs The Tamil Nadu Electricity Board

Madras High Court · (2011) 11 MAD CK 0119

Electricity Act, 2003 — Section 181, 61, 86, 86(1)

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High Courts09 Nov 2011Allowed

A. Natarajan Vs The Director of Collegiate Education, Chennai-6, The District Collector, Karur District, The Treasury Officer, Karur-5 and The Secretary to Government, Education (Higher) Department, Secretariat, Chennai-9

Madras High Court · (2011) 11 MAD CK 0105

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts09 Nov 2011

P. Dharamchand Vs State and H. Premchand (impleaded the 2nd respondent as per order of this Court dated 05.07.2007 in M.P. No. 2/07)

Madras High Court · (2011) 11 MAD CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 227, 309, 482, 91Explosive Substances Act, 1908 — Section 3(1)Penal Code, 1860 (IPC) — Section 307, 332, 448, 506

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High Courts09 Nov 2011

A. Gunasekar Vs Additional Director of Medical Education The Selection Committee and The Directorate of Medical Education

Madras High Court · (2011) 11 MAD CK 0093

Constitution of India, 1950 — Article 14, 21

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High Courts09 Nov 2011Dismissed

T.M.Thangaraj and Others Vs The Assistant Electricity Engineer (Distribution), Tamil Nadu Electricity Board, Abiramam, Ramanathapuram District and Others etc. etc.

Madras High Court · (2012) 1 CTC 700 : (2012) ELR 278

Electricity Act, 2003 — Section 43Tamil Nadu Forest Act, 1882 — Section 26, 35, 63

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High Courts09 Nov 2011Dismissed

V.R. Subramanian Vs R.M. Annamalai, L. Sethu @ Veerappan, R.M. Sevukan Chetti and N.K Upan Chettiar

Madras High Court · (2011) 11 MAD CK 0085

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High Courts09 Nov 2011

K. Ramasamy Vs The Government of Tamil Nadu

Madras High Court · (2011) 11 MAD CK 0065

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High Courts09 Nov 2011Allowed

S. Vairapalam Vs The Executive Officer, Selection Grade Town Panchayat, Sattankulam, Thoothukudi District and The District Collector, Thoothukudi District, Thoothukudi

Madras High Court · (2011) 11 MAD CK 0035

Constitution of India, 1950 — Article 19(1), 19(5), 19(6), 21, 226Tamil Nadu District Municipalities Act, 1920 — Section 264, 267, 269(1)

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High Courts09 Nov 2011

Vigneshkumar Vs The State

Madras High Court · (2012) 1 CTC 269

Constitution of India, 1950 — Article 254Criminal Procedure Code, 1973 (CrPC) — Section 25A, 438Penal Code, 1860 (IPC) — Section 274, 294(b), 324, 332, 333

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High Courts09 Nov 2011

Smt. Sowdun Bivi Vs The State of Tamil Nadu and The Union of India

Madras High Court · (2012) 2 RCR(Criminal) 435

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1), 8Constitution of India, 1950 — Article 21, 22, 22(5), 226Customs Act, 1962 — Section 108, 132, 135

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High Courts09 Nov 2011Dismissed

The Workmen, rep. by the General Secretary, Bharathiya Employees Mazdoor Sangh Vs The Presiding Officer, Industrial Tribunal, City Civil Court Buildings, Chennai - 600104 and The Management of Gem Granites, 146, Injambakkam, Chennai - 600041 The Management of Gem Granites Vs The Presiding Officer, Industrial Tribunal, Chennai - 600104 and Others

Madras High Court · (2011) 11 MAD CK 0015

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(4), 17B, 25T, 31

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Madras High Court judgments, 2011