COURT ARCHIVE

Madras High Court judgments, 2011

4,889 judgments · page 41 of 245

High Courts14 Oct 2011Dismissed

Sundaram Textiles Ltd. Vs The Presiding Officer, Labour Court, Tirunelveli, Tirunelveli District and Others

Madras High Court · (2011) 10 MAD CK 0046

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 12(4), 2A, 2A(2)

High Courts14 Oct 2011Dismissed

The Director, Central Electorchemical Research Institute,Karaikudi-630 006 Vs The Regional Provident Fund Commissioner, Employees' Provident Fund Organization, Lady Doak College Road, Chokkikulam, Madurai-625 002, The Recovery Officer, Employees' Provident Fund Organization, Lady Doak College Road, Chokkikulam, Madurai-625 002 and M/s. Alagappapuram Labor Contract Cooperative Society, Karaikudi

Madras High Court · (2011) 10 MAD CK 0034

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7(A), 7I, 7QForeign Exchange Management Act, 1999 — Section 35

High Courts14 Oct 2011Dismissed

S. Kunasekaran, Mrs. K. Kalaichelvi, K. Arunpradeep and K. Prasanth Vs S. Theivendran, Mrs. T. Rethinavalli, T. Vignesh Ghanthi and T. Vishnu

Madras High Court · (2011) 10 MAD CK 0008

Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Section 120, 16, 17, 20

High Courts13 Oct 2011Dismissed

G. Srinivasan Vs The Additional Director of Technical Education (Polytechnic), Directorate of Technical Education, Guindy, Chennai, The India Cements Educational Trust and The Principal, Sankar Polytechnic College, Sankar Nagar, Tirunelveli District

Madras High Court · (2011) 10 MAD CK 0237

Constitution of India, 1950 — Article 226Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 3

High Courts13 Oct 2011Dismissed

A. Murugesan Vs The District Employment Officer, Ramanathapuram, The Revenue Division Officer, Paramakudi, Ramanathapuram District. (Cause title amended vide Court order dated 20.04.2011 in M.P.No. 2 of 2010) and The Special Tahsildar, Adi-Dravidar Welfare, Paramakudi, Ramanathapuram District

Madras High Court · (2011) 10 MAD CK 0234

Land Acquisition Act, 1894 — Section 4(1)

High Courts13 Oct 2011Dismissed

The Special Officer, The Management of R. 1779 Srirangam Co-operative Urban Bank Ltd., No. 43, South Chithirai Street, Srirangam-620006 Vs The Joint Commissioner of Labour (Appellate Authority under the Payment of Gratuity Act), Trichy, The Assistant Commissioner of Labour, (The Controlling Authority under the Payment of Gratuity Act), Trichy and V/Soundarrajan

Madras High Court · (2011) 10 MAD CK 0172

Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 27, 34, 34(2), 34(3)Payment of Gratuity Act, 1972 — Section 13, 14, 4(1), 4(6), 7(3)

High Courts13 Oct 2011Allowed

Bagavathiappa Gounder @ Bavuthiyappa Gounder Vs Karuppaiyan, Pappathi @ Kaliayammal and Periyasamy

Madras High Court · (2011) 10 MAD CK 0160

High Courts13 Oct 2011

P. Mohan Vs Gomathi Ammal and Others

Madras High Court · (2011) 10 MAD CK 0155

High Courts13 Oct 2011Dismissed

State of Tamil Nadu Vs All India Tools Centre

Madras High Court · (2013) 60 VST 106

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3)(b), 2(1)(b), 22, 3(2), 3B

High Courts13 Oct 2011Dismissed

S. Arokia Jency Vs The District Collector, Dindigul District, Dindigul and Others

Madras High Court · (2011) 10 MAD CK 0121

High Courts13 Oct 2011Dismissed

O. Manickam Vs The District Collector, Madurai District, Madurai and The Revenue Divisional Officer, Usilampatti, Madurai District

Madras High Court · (2011) 10 MAD CK 0120

High Courts13 Oct 2011Dismissed

D. Kathiravan Vs Manonmaniam Sundaranar University, St. John's College and University Grants Commission

Madras High Court · (2011) 10 MAD CK 0115

Constitution of India, 1950 — Article 14Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 15, 16

High Courts13 Oct 2011Dismissed

Gandhi Vs The Presiding Officer, Labour Court, Madurai and The Management, Thiagarajar Mills Limited, Kappalur, Madurai

Madras High Court · (2011) 10 MAD CK 0114

Industrial Disputes Act, 1947 — Section 10, 11A

High Courts13 Oct 2011Allowed

S. Pushparaj Vs The District Elementary Educational Officer, Cuddalore, Cuddalore District and The Assistant Elementary Educational Officer

Madras High Court · (2011) 10 MAD CK 0064

High Courts13 Oct 2011Allowed

S. Selvakumar Vs Nagarani Chitfunds (Pvt.) Ltd.

Madras High Court · (2012) 1 LW 777

Civil Procedure Code, 1908 (CPC) — Section 64

High Courts13 Oct 2011

A. Innasimuthu Vs The Accountant General and Pension Verification Officer (A and E), The District Collector, The Revenue Divisional Officer and The Tahsildar

Madras High Court · (2011) 10 MAD CK 0043

High Courts13 Oct 2011Dismissed

C. Joseph Arulraj Vs The Managing Director, Tamil Nadu State Transport Corporation (Madurai) Limited, Madurai Division, (Now re-designated as Tamilnadu State Transport Corporation, Tirunelveli Limited, Tirunelveli Division), The General Manager, Tamil Nadu State Transport Corporation (Madurai) Limited, Nagercoil Division, Ranithottam, Kanyakumari District. (Now re-designated as Tamil Nadu State Transport Corporation, Tirunelveli Limited, Nagercoil Division, Ranithottam, Kanyakumari District) and The District Employment Officer, Kanyakumari District, Nagercoil

Madras High Court · (2011) 10 MAD CK 0042

High Courts13 Oct 2011Dismissed

S. Arockia Samy Vs The Chief Educational Officer, Dindigul Educational District, Dindigul and The Head Master, Government Higher Secondary School, N. Panjampatti, Dindigul District

Madras High Court · (2011) 10 MAD CK 0040

High Courts13 Oct 2011Dismissed

M. Muthalif (Bill Clerk) Vs The Senior Regional Manager (In charge) TNCSC, Madurai and The District Revenue Officer, Madurai

Madras High Court · (2011) 10 MAD CK 0036

High Courts13 Oct 2011Dismissed

Mrs. Pappa Vs Mrs. Rengammal

Madras High Court · (2011) 10 MAD CK 0018

Civil Procedure Code, 1908 (CPC) — Section 53Evidence Act, 1872 — Section 101Negotiable Instruments Act, 1881 (NI) — Section 114