COURT ARCHIVE

Madras High Court judgments, 2011

4,889 judgments · page 40 of 245

High Courts18 Oct 2011Dismissed

P. Kanniyakumari Vs The Secretary to Government, Rural Development and Panchayat Raj Department, Secretariat, Fort St. George, Chennai-600 009

Madras High Court · (2011) 10 MAD CK 0035

Constitution of India, 1950 — Article 12, 16, 226

High Courts18 Oct 2011Dismissed

A. Antony Savarimuthu Vs The District Educational Officer, Tenkasi, The Manager, TDTA, High/Higher Secondary School/ Spl. Schools, Tirunelveli Diocese, CSI Diocese Office, Palayamkottai, Tirunelveli and The Correspondent, Church of South India, Tirunelveli Diocese, Barenbruck Higher Secondary School, Bungalow Surandai -627 859

Madras High Court · (2011) 10 MAD CK 0033

High Courts18 Oct 2011Dismissed

V. Saravanan Vs The Government of Tamilnadu

Madras High Court · (2011) 10 MAD CK 0031

City Police Act — Section 75Penal Code, 1860 (IPC) — Section 325, 34

High Courts18 Oct 2011Dismissed

Palanisamy Vs State

Madras High Court · (2011) 10 MAD CK 0030

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

High Courts18 Oct 2011Dismissed

K.M.H. Sultan Ajmal Sha Vs Mrs. Jaya and Others

Madras High Court · (2011) 10 MAD CK 0021

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1), 10(2), 10(4), 25Transfer of Property Act, 1882 — Section 109

High Courts18 Oct 2011Allowed

Indian Commerce and Industries Co. Ltd. Vs B.V.S.S. Mani (deceased) and Others

Madras High Court · (2011) 10 MAD CK 0020

Payment of Gratuity Act, 1972 — Section 14, 2, 2A, 4, 4(5)

High Courts18 Oct 2011Dismissed

In Re: Prema, Vijayalakshmi, Chitra and Satheesh

Madras High Court · (2011) 10 MAD CK 0011

Evidence Act, 1872 — Section 68, 69Succession Act, 1925 — Section 63

High Courts18 Oct 2011Allowed

The Assistant Commissioner, Central Excise, Salem-I Division, Salem Commissionerate, Salem Vs R. Mani and The District Manager, Tamil Nadu State Marketing Corporation Ltd., Dharmapuri

Madras High Court · (2011) 188 ECR 166

Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 68, 69, 70

High Courts14 Oct 2011Dismissed

Arasu Pokuvarathu Madurai Thozhilalar Sangam Vs The Management of Tamil Nadu State Transport Corporation (Madurai) Ltd. Thamizhaka Arasu Pokuvarathu Madurai Thozhilalar Sangam Vs The Managment of Tamil Nadu State Transport Corporation (Madurai) Ltd.

Madras High Court · (2011) 10 MAD CK 0238

High Courts14 Oct 2011Dismissed

A. Arjunan Vs The Superintendent of Police, Ramanathapuram, Ramanathapuram District, The Deputy Inspector General of Police, Ramanathapuram, Ramanathapuram District and The Director General of Police, Chennai

Madras High Court · (2011) 10 MAD CK 0233

Penal Code, 1860 (IPC) — Section 193, 201, 220, 306, 323Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

High Courts14 Oct 2011Dismissed

Ayira Vysya Jagadguru Sri Sankarasubbramania Dharma Siva Acharya Swamigal - Madathipathy Thirualangadu Immudi Agora Dharma Sivachariyar Ayira Vysya Mutt, Nerinjipettai - 638 326, Erode District Vs The Special Commissioner/Commissioner, The Hindu Religious and Charitable Endowment (Administration) Department, Chennai-600034 and Others Thiru Alangadu Immudi, Aghora Dharmasivachariya Ayira Vysia Mutt Vs The Commissioner, Hindu Religious and Charitable Endowment (Administration) Department, Uthamar Gandhi Salai, Nungambakkam, Chennai - 600 034, The Joint Commissioner, The Hindu Religious and Charitable Endowments (Administration) Department, Coimbatore and The Assistant Commissioner, Hindu Religious and Charitable Endowment Department, Erode

Madras High Court · (2011) 10 MAD CK 0221

Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 6(22), 60

High Courts14 Oct 2011Dismissed

The Inspector of Police, P. Saravanan, Inspector of Police, Vangal Police Station, Karur District Vs K.C. Palanisamy Chettiar

Madras High Court · (2011) 10 MAD CK 0219

Constitution of India, 1950 — Article 19(1), 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 161(1), 161(2), 167(3), 57Evidence Act, 1872 — Section 27

High Courts14 Oct 2011Dismissed

M/s. DCW Employees Co-operative Canteen Ltd. Vs The Presiding Officer, Employees Provident Fund Appellate Tribunal and The Assistant Provident Fund Commissioner, Employees' Provident Fund Organization

Madras High Court · (2011) 10 MAD CK 0198

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 16(1), 7I, 7Q

High Courts14 Oct 2011

State of Tamil Nadu Vs Durai Traders

Madras High Court · (2013) 57 VST 535

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 12(3)(b)

High Courts14 Oct 2011Dismissed

The Managing Director, Tamil Nadu State Transport Corporation, (Kumbakonam Division-IV Limited, Pudukottai Vs C. Rengiah and Others

Madras High Court · (2011) 10 MAD CK 0150

High Courts14 Oct 2011Dismissed

R. Muralidurai Vs The Secretary to the Government, Home Department and Others

Madras High Court · (2011) 6 CTC 625

Constitution of India, 1950 — Article 311(2)Madras Prohibition Act, 1937 — Section 4(1)(j)Penal Code, 1860 (IPC) — Section 323, 506(h)

High Courts14 Oct 2011Dismissed

Shri Padmavathy Cotton Mills Vs The Employees Provident Fund Appellate Tribunal (Ministry of Labour and Employment, Government of India), Scope Minar, Laxmi Nagar, New Delhi-110092 and The Regional Provident Fund Commissioner, Employees Provident Fund Organization, Madurai-625002

Madras High Court · (2011) 10 MAD CK 0091

Industrial Disputes Act, 1947 — Section 33Limitation Act, 1963 — Section 29(2)

High Courts14 Oct 2011Dismissed

Best Pumps (India) Pvt. Ltd., No.6B, Thadagam Road Coimbatore-641025 Branch Office No. 108/1 Angappa Naicken Street Chennai-600001 (Cause title accepted vide order of Court dated 24.04.2008, made in M.P. No. 1 of 2008) Vs Vasanthy Santhanam Proprietrix M/S. Home Care Agencies, No. 28/1 Venkatesa Choudry Street West Tambaram, Chennai-600045

Madras High Court · (2011) 10 MAD CK 0084

High Courts14 Oct 2011Dismissed

GTN Enterprises Limited, Spinning Division, Dharmapuram Road, Indira Nagar, Tungavi (P.O.) Udumalpet-642203 and Patspin India Limited, 2/85-B, Udumalai, Tirupur Road, Ponneri, Kottamangalam (P.O.) Udumalpet-642201 Vs The Superintendent, Regulated Market Committee and State of Tamil Nadu

Madras High Court · (2011) 10 MAD CK 0083

Central Sales Tax Act, 1956 — Section 5, 5(3)Constitution of India, 1950 — Article 286Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 2(20), 2(23), 24, 24(1), 3

High Courts14 Oct 2011Allowed

K. Viswanathan Vs Tamil Nadu State Marketing Corporation Ltd.

Madras High Court · (2011) 10 MAD CK 0081

Constitution of India, 1950 — Article 14, 226Industrial Employment (Standing Orders) Act, 1946 — Section 12A