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COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 4 of 253

High Courts21 Dec 2011Dismissed

Salila Balakrishnan Vs The Director General, National Institute of Fashion Technology, Ministry of Textiles, Government of India, NIFT Campus, Hauz Khaz, Near Gulamohar Park, New Delhi-110 016, The Head of Academic Affairs, National Institute of Fashion Technology, Ministry of Textiles, Government of India, NIFT Campus, Hauz Khaz, Near Gulamohar Park, New Delhi-110 016 and The Director, National Institute of Fashion Technology, NIFT Campus, Rajiv Gandhi Salai, Taramani, Chennai-600 013

Madras High Court · (2011) 12 MAD CK 0011

Constitution of India, 1950 — Article 14, 226
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High Courts20 Dec 2011Dismissed

The Management, A.2295, Madurai Co-operative Printing Works Ltd., 15 T.P.K. Road, Andalpuram, Madurai-3 Vs The Controlling Authority under the Payment of Gratuity Act, (The Assistant Commissioner of Labour) Sundaram Theatre Road, K.K. Nagar, Madurai 625 020 and S. Shanmugam Madurai Co-op Printing Press, Employees Munnetra Sangam Vs The Deputy Registrar of Co. op. Societies, Madurai Circle, Madurai District and A-2295 Madurai Co-op Printing Works Ltd.

Madras High Court · (2012) 133 FLR 44

Industrial Disputes Act, 1947 — Section 12(3), 9APayment of Gratuity Act, 1972 — Section 7(7)
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High Courts20 Dec 2011Dismissed

S. Jayakumar and Others Vs Kepsikala

Madras High Court · (2011) 12 MAD CK 0190

Christian Marriage Act, 1872 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 161, 202, 203, 204Penal Code, 1860 (IPC) — Section 120B, 323, 34, 494, 506
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High Courts20 Dec 2011Dismissed

A. Natarajan and Others Vs Assistant Director (Quality Control), Department of Agriculture, Office of Joint Director of Agriculture, Pudukottai-622 001 and The Commissioner of Agriculture, Department of Agricultural, Government of Tamil Nadu, Chepauk, Chennai-600 005 Grow Well Fertilizers and Others Vs Joint Director, Department Agriculure, Government of Tamil Nadu, Thanjavur 613 001 and The Commissioner of Agriculture, Department of Agricultural, Government of Tamil Nadu, Chepauk, Chennai-600 005 A. Natarajan Vs Assistant Director (Quality Control), Department of Agriculture, Office of Joint Director of Agriculture, Tiruchirappalli-620 020 The Commissioner of Agriculture, Department of Agricultural, Government of Tamil Nadu, Chepauk, Chennai-600 005

Madras High Court · (2011) 12 MAD CK 0189

Constitution of India, 1950 — Article 19(1), 226, 311Essential Commodities Act, 1955 — Section 3, 9Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
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High Courts20 Dec 2011Dismissed

Vijayalakshmi Cashew Co. Vs The Commissioner, Agricultural Marketing and Agri Business, Guindy, Chennai-32, The Secretary, Pudukkottai Market Committee, Pudukkottai and The Supervisor, Regulated Market, Kandarvakottai, Pudukkottai District K. Raveendranathan Nair Vs Ga. Ilakkumipathi, Supervisor and Head Officer, Regulated Market, Gandharvakottai, On behalf of the Marketing Committee, Pudukkottai Vijayalaxmi Cashew Company Vs The Government of Tamil Nadu

Madras High Court · (2011) 12 MAD CK 0185

Constitution of India, 1950 — Article 226, 226(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 200(1), 205, 395(1)Madras Agricultural Produce Markets Act, 1959 — Section 18(1)
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