High Courts19 Oct 2011Allowed
Smt. V. Mullai Vasuki and V. Gokulakrishnan Vs Syndicate Bank
Madras High Court · (2011) 10 MAD CK 0129
Constitution of India, 1950 — Article 12, 38, 39, 41
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 38 of 245
High Courts19 Oct 2011Allowed
Central Bank of India Vs Korampallam Milk Producers' Co-operative Society and Others
Madras High Court · (2011) 10 MAD CK 0105
Evidence Act, 1872 — Section 114
High Courts19 Oct 2011Dismissed
Murugammal and.Arasammal Vs Arulmigu Subramaniya Temple and The State of Tamil Nadu
Madras High Court · (2011) 10 MAD CK 0101
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 54
High Courts19 Oct 2011Allowed
Maria Louis and Maria Arokiam Vs Innasimuthu and Others
Madras High Court · (2011) 10 MAD CK 0074
High Courts19 Oct 2011Dismissed
K.C. Palaniswamy all the WPs Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 10 MAD CK 0061
Constitution of India, 1950 — Article 136, 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts19 Oct 2011
V. Prema Kumari Vs M. Palani
Madras High Court · (2012) 2 CTC 727 : (2011) 5 LW 791 : (2012) 2 MLJ 362
Child Marriage Restraint (Amendment) Act, 1978 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Family Courts Act, 1984 — Section 19, 2
High Courts19 Oct 2011
Gokul Builders and Estates (Madras) Ltd. Vs Commercial Tax Officer, Alwarpet Assessment Circle, Chennai
Madras High Court · (2012) 53 VST 429
High Courts19 Oct 2011Dismissed
N. Swamiduraivelu, Additional Superintendent of Police (Crime), Tuticorin Vs The State of Tamil Nadu
Madras High Court · (2011) 10 MAD CK 0044
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts19 Oct 2011Allowed
Mr. T. Ali M/s. Kohinoor Roller Flour Mills Vs M/s. Koodal Industries Ltd.
Madras High Court · (2011) 10 MAD CK 0019
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 34(2), 35AContract Act, 1872 — Section 73Interest Act, 1978 — Section 3
High Courts19 Oct 2011Dismissed
C. Sampathkumar Vs The Deputy Commissioner of Income Tax Central Circle II(4), Chennai - 34
Madras High Court · (2011) 10 MAD CK 0005
Income Tax Act, 1961 — Section 132, 132(1)(B), 132A, 144, 158BC
High Courts19 Oct 2011Dismissed
A. Kandasmy Vs The State Transport Appellate Tribunal, Chennai - 600 104, The Regional Transport Authority, Coimbatore (Tirupur Region). and M/s. Sri Kirthiga Transports, 10, R.V. Sathyamurthy Nagar, Kangayam Road, Tirupur - 641 604
Madras High Court · (2011) 10 MAD CK 0001
Constitution of India, 1950 — Article 141, 142, 19(1), 19(6), 32Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 10, 70, 71, 72Tamil Nadu Motor Vehicles Rules, 1989 — Rule 166, 167, 248, 3
High Courts18 Oct 2011Dismissed
P. Vijayalakshmi Vs The Joint Director of Higher Secondary Education, The Chief Educational Officer, Trichy, The Sengunthar Higher Secondary School Committee and Mr. Yuvaraj
Madras High Court · (2011) 10 MAD CK 0235
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15(4)Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4), 15(4)A
High Courts18 Oct 2011Dismissed
M.R.F. Ltd., Eripakkam Village, Nettapakkam Commune, Pondicherry-605 106 Vs The Presiding Officer, EPF Appellate Tribunal, New Delhi and The Assistant Provident Fund Commissioner (Enforcement), Office of the Regional Provident Fund, Regional Office, Tamil Nadu Region, No. 37, Royapettah High Road, Chennai-600 014
Madras High Court · (2011) 10 MAD CK 0230
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 7IEmployees State Insurance Act, 1948 — Section 45A, 45B, 46, 75
High Courts18 Oct 2011Dismissed
Dr. Ambedkar M.E.S. Employees Association Vs Head Quarters Chief Engineer (Navy), Station Road, Vizagapattinam-4 Andhra Pradesh, Administration Officer II CWE (Navy) (Commander Works Engineer) Fort St. George, Chennai-600009 and Garrison Engineer, (Maintenance), Naval Air Station, Arakkonam
Madras High Court · (2011) 10 MAD CK 0214
Constitution of India, 1950 — Article 19, 19(1), 2, 3, 4
High Courts18 Oct 2011Dismissed
Frontier Lifeline Pvt. Ltd. Vs The Regional Provident Fund Commissioner-II, Employees Provident Fund Organisation, Sub Regional Office, Ambattur, R-40A 1, TNHB Shopping-cum-Office Complex, Mogappair Road, Mogappair (East),Chennai-600 037
Madras High Court · (2011) 10 MAD CK 0212
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7AIndustrial Employment (Standing Orders) Central Rules, 1946 — Rule 3(1)
High Courts18 Oct 2011Dismissed
Indian Officers' Association Vs The Assistant Provident Fund Commissioner, Employee's Provident Fund Organization, Regional Office, Tamil Nadu Region, 37, Royapettah High Road, Chennai - 600014
Madras High Court · (2011) 10 MAD CK 0211
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(2), 7A, 7B, 7IIncome Tax Act, 1961 — Section 12AA
High Courts18 Oct 2011Dismissed
N. Murugesan, L. Johnson and N. Gunasekaran Vs The Management, M/s. Magtorq India Limited, Hosur and The Labour Court, Salem
Madras High Court · (2011) 10 MAD CK 0200
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F(C), 25GTamil Nadu Industrial Disputes Rules, 1958 — Rule 62(2)
High Courts18 Oct 2011Dismissed
R. Kannan Vs The State of Tamil Nadu and The Director, Small Industries Development Corporation (SIDCO)
Madras High Court · (2011) 10 MAD CK 0199
Land Acquisition Act, 1984 — Section 48B
High Courts18 Oct 2011Dismissed
V. Ramesh Vs The Correspondent, Gandhi Grama Santhi Deaf High School, Sivasailam, Tirunelveli District., The District Rehabilitation Officer, Tirunelveli and Saravanan
Madras High Court · (2011) 10 MAD CK 0187
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(4)
High Courts18 Oct 2011Dismissed
R. Anandharaj and R. Saraswathi Vs P. Kokilambal and S. Seethalakshmi
Madras High Court · (2011) 10 MAD CK 0186
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 100, 109Constitution of India, 1950 — Article 133(1)