High Courts21 Oct 2011Dismissed
Sterlings Spinners Limited Vs The Presiding Officer, Labour Court, Trichy (Dindigul Camp) and P. Jaiganesh
Madras High Court · (2011) 10 MAD CK 0045
Industrial Disputes Act, 1947 — Section 2, 2A(2)
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 36 of 245
High Courts21 Oct 2011Dismissed
Timmu Reddy Vs The Chief Educational Officer, Tirunelveli-9, The District Educational Officer, Cheranmahadevi at Tirunelveli, Tirunelveli-1 and Papanasam Labour Welfare Association, Higher Secondary School
Madras High Court · (2011) 10 MAD CK 0028
High Courts21 Oct 2011Dismissed
P. Shankar, M.K. Palani and K.H. Gajendran Vs The Advocate General, High Court, Madras-104
Madras High Court · (2011) 10 MAD CK 0009
Civil Procedure Code, 1882 — Section 539Civil Procedure Code, 1908 (CPC) — Section 92, 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 1, 118, 118(2), 49(1), 52
High Courts21 Oct 2011Dismissed
Jaganathan Vs The State D. Jaganathan Vs K. Maju
Madras High Court · (2011) 10 MAD CK 0004
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts20 Oct 2011
K.S. Murugan Vs The Chief Educational Officer, Tirunelveli-1, The District Elementary Educational Officer, Office of District Elementary Education, Tirunelveli-1 and The Secretary, Hindu Primary School Educational Agency, Pudur, Tirunelveli
Madras High Court · (2011) 10 MAD CK 0239
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 8Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 7
High Courts20 Oct 2011Dismissed
Karungal Ozhavar Pani Cooperative Society Ltd. Vs The Assistant Commissioner of Labour, (Conciliation), Labour Department, Water Tank Road, Nagercoil and V. Rayappan
Madras High Court · (2011) 10 MAD CK 0220
Industrial Disputes Act, 1947 — Section 10(1), 11(4), 12(1), 12(2), 12(3)
High Courts20 Oct 2011Dismissed
M/s. Indroyal Crafts Private Limited Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 10 MAD CK 0213
Industrial Disputes Act, 1947 — Section 10(1), 11(4), 12(3), 12(4), 18(3)Trade Unions Act, 1926 — Section 14
High Courts20 Oct 2011Allowed
Sheik Mohamed Ali Vs The Secretary to Government, Public Works (P1) Department, Fort St. George, Chennai-9 and The Chief Engineer (General), Public Works Department, Chennai
Madras High Court · (2011) 10 MAD CK 0197
High Courts20 Oct 2011Allowed
The Management of Kancheepuram Murugan Silk Weavers Co-operative Production and Sales Society Limited, No. 79, Gandhi Road, Kancheepuram - 631501 Vs The Presiding Officer, Industrial Tribunal, Tamil Nadu, Chennai - 600104 and The Secretary, Kancheepuram Murugan Silk Co-operative Society Weavers Union, 50-C, T.K. Nambi Street, Kancheepuram - 631503
Madras High Court · (2012) 2 LLJ 725
Industrial Disputes Act, 1947 — Section 2Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981 — Section 2, 52, 54, 7A
High Courts20 Oct 2011Allowed
R. Gunalan Vs The State by Deputy Superintendent of Police, vigilance and Anti-Corruption Department, Erode Wing, Erode District
Madras High Court · (2012) 3 CTC 38
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19, 7
High Courts20 Oct 2011
Faritha Banu Vs The Additional Secretary, Government of India, Ministry of Consumer Affairs, Food and Public Distribution (Distribution consumer affairs) Room No. 270, Krishi Bhavan, New Delhi - 110001, The Secretary, Government of Tamilnadu, Co-Operation, Food and Consumer Protection Department, Secretariat, Chennai - 9, The District Collector and District Magistrate, Theni District,Theni and The Inspector of Police, C.S.C.I.D., Uthamapalayam, Theni District
Madras High Court · (2011) 10 MAD CK 0161
Constitution of India, 1950 — Article 21Tamil Nadu Kerosene (Regulation of Trade) Order, 1973 — Section 17
High Courts20 Oct 2011Dismissed
Ramanathan Vs Palkani Ammal
Madras High Court · (2011) 10 MAD CK 0156
High Courts20 Oct 2011Dismissed
K. Murugan Vs N.K.N. Krishnaveni, N. Krishnamoorthy, N.K. Nallayan and N. Lakshmana Narayanan
Madras High Court · (2011) 10 MAD CK 0147
High Courts20 Oct 2011Allowed
The Commissioner Dharmapuri Municipality Dharmapuri Vs Pappa @ Mudhammal, Chinnu, Kalaiselvi and Kousalya rep. by her Mother and Natural Guardian Kalaiselvi
Madras High Court · (2012) 1 CTC 374 : (2012) 3 TAC 865
Workmens Compensation Act, 1923 — Section 2(1)
High Courts20 Oct 2011Dismissed
Muniyandi Vs Superintendenting Engineer, Tamilnadu Electricity Board, Thiruchy Road, Thanjavur Town and Others
Madras High Court · (2011) 10 MAD CK 0112
High Courts20 Oct 2011Dismissed
P.M. Abisha rep by Father and natural guardian P. Masilamony Vs The District Collector, Nagercoil, Kanyakumari District and Others
Madras High Court · (2011) 10 MAD CK 0102
High Courts20 Oct 2011Allowed
A. Periyasamy Vs A. Krishnasamy
Madras High Court · (2011) 10 MAD CK 0100
High Courts20 Oct 2011Dismissed
M/s. IVRCL Infrastructures and Projects Limited Vs M/s. Alandur Municipal Corporation and. N.D. Patel
Madras High Court · (2011) 10 MAD CK 0095
Arbitration and Conciliation Act, 1996 — Section 18, 24, 24(1), 24(2), 24(3)
High Courts20 Oct 2011Allowed
Commissioner of Income Tax Chennai-I Vs VGP Golden Beach Resort Ltd. VGP Square, Saidapaet Chennai - 600 015
Madras High Court · (2011) 10 MAD CK 0093
High Courts20 Oct 2011Dismissed
R. Manoj Prabhakar Vs State, The Anna University and The Principal, Latha Mathavan Engineering College
Madras High Court · (2011) 10 MAD CK 0080
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 294B, 323, 324