COURT ARCHIVE

Madras High Court judgments, 2011

4,889 judgments · page 31 of 245

High Courts02 Nov 2011Dismissed

Indian Overseas Bank Vs T. Govindaraj, M/s. Thiruchendur Murugan Spinning Mills, The Assistant Commissioner of Labour, Controlling Authority Under Payment of Gratuity Act, Dindigul and The Joint Commissioner of Labour/Appellate Authority Under Payment of Gratuity Act, Tiruchirapalli

Madras High Court · (2011) 11 MAD CK 0126

Payment of Gratuity Act, 1972 — Section 4

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High Courts02 Nov 2011Dismissed

R. Ramasamy Vs The Principal Secretary, Department of Higher Education, Secretariat, Chennai-9 and The Registrar, Madurai Kamaraj University, Madurai

Madras High Court · (2011) 11 MAD CK 0125

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High Courts02 Nov 2011Dismissed

V. Subramanian Vs Union of India and Others

Madras High Court · (2011) 11 MAD CK 0124

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 190, 227, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471

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High Courts02 Nov 2011Dismissed

G. Poosathurai Vs The District Collector, Tirunelveli District, Tirunelveli, The Chief Executive Officer/ Assistant Director of Fishery Department, Fish Formers Development Agency (Local) Opp. to Palayamkottai Bus Stand, Tirunelveli - 627 011 and The Commissioner, Sankarankovil Panchayat Union, Sankarankovil, Tirunelveli District

Madras High Court · (2011) 11 MAD CK 0123

Tamil Nadu Panchayats Act, 1994 — Section 133, 133(3), 242

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High Courts02 Nov 2011Allowed

M. Ganesan Vs Renganayagi and Another

Madras High Court · (2012) MLJ(Cri) 586

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)Limitation Act, 1963 — Section 5

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High Courts02 Nov 2011Dismissed

M. Kumaresan Vs The State Election Commissioner, Office of the State Election Commission, Tamil Nadu State Government, 208/2, Jawaharlal Nehru Salai, Arumbakkam, Koyembedu, Chennai-600106 and Others

Madras High Court · (2012) 2 CTC 68

Tamil Nadu Panchayats Act, 1994 — Section 11, 20, 32, 57

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High Courts01 Nov 2011Allowed

R. Arumugham Vs Natesan

Madras High Court · (2012) 3 LW(Cri) 689

Evidence Act, 1872 — Section 101, 102, 102, 103, 103Negotiable Instruments Act, 1881 (NI) — Section 118, 118 [a), 118(a), 118[a), 20

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High Courts01 Nov 2011Dismissed

Sri Devi Gas Distributors Vs Indian Oil Corporation Ltd. and The Area Manager, Indian Oil Corporation Ltd.

Madras High Court · (2012) 1 CTC 829

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts01 Nov 2011Allowed

K. Anbalagan Vs The Director of Elementary Education, Chennai, The District Elementary Educational Officer, District Elementary Education Office, Thanjavur and The Assistant Elementary Educational Officer, Assistant Elementary Education Office, Sethubavachathiram Union, Thanjavur District

Madras High Court · (2011) 11 MAD CK 0255

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High Courts01 Nov 2011Dismissed

Sigappiammal Vs Natarajan Poosari

Madras High Court · (2011) 11 MAD CK 0219

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High Courts01 Nov 2011Dismissed

B. Kalyani Vs District Collector, Villupuram and Another

Madras High Court · (2012) 2 MLJ 881

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts01 Nov 2011Dismissed

V. Palanichamy Vs The Branch Manager, State Bank of India, Vangal Branch, Karur District

Madras High Court · (2011) 11 MAD CK 0204

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High Courts01 Nov 2011Dismissed

Noorul Islam Centre for Higher Education(Deemed University) Vs The University Grants Commissioner, Bahadur Shah Jaffar Marg, New Delhi 110 002, The Association of Indian Universities, AIU House, No.16, Comrade Indrajith Guptha Marg (Kotla Marg), New Delhi-110 002, The Secretary to Government, Government of Tamil Nadu, Department of Higher Education, Chennai and The Director of Technical Education, Government of Tamil Nadu, Directorate of Technical Education, Chennai

Madras High Court · (2011) 11 MAD CK 0203

Constitution of India, 1950 — Article 12University Grants Commission Act, 1956 — Section 2, 3

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High Courts01 Nov 2011Dismissed

S. Duraisamy Vs The District Collector, Trichy and The Tahsildar, Thottiyam, Trichy

Madras High Court · (2011) 11 MAD CK 0202

Constitution of India, 1950 — Article 142

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High Courts01 Nov 2011Dismissed

S. Vasantha Vs The Commissioner, Commissioner Office, Hindu Religious and Charitable Endowment

Madras High Court · (2011) 11 MAD CK 0201

Constitution of India, 1950 — Article 226Religious Institutions (Lease of Immovable Property) Rules, 1963 — Rule 6(1)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114, 34

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High Courts01 Nov 2011Dismissed