High Courts28 Sept 2011Dismissed
Kal Cables Pvt. Ltd. Vs The Secretary to Government of Tamil Nadu, Home Department, Fort St.George, Chennai - 600 009
Madras High Court · (2011) 09 MAD CK 0277
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 47 of 245
High Courts28 Sept 2011Dismissed
Great Offshore Limited Vs Chennai Port Trust, Mr. Justice G. Ramanujam Presiding Arbitrator, Mr. Justice M.N. Chandurkar Arbitrator and Mr. Justice K. Swamidurai Arbitrator
Madras High Court · (2011) 09 MAD CK 0255
Arbitration and Conciliation Act, 1996 — Section 16, 28(3), 31(3), 34, 34(2)
High Courts28 Sept 2011Dismissed
Justice Y. Venkatachalam Judge, High Court Madras (Retd.,) R and B Quarters, A17, Near Officers Club Guntur 522 004 Andhra Pradesh Vs Union of India and Others Justice Y. Venkatachalam State Guest House Pondicherry Vs Union of India and Consumer Affairs Government of Pondicherry
Madras High Court · (2011) 09 MAD CK 0243
Constitution of India, 1950 — Article 214, 217, 219, 221, 50Consumer Protection Act, 1986 — Section 16, 16(1), 16(2), 16(3), 30(2)Pondicherry Consumer Protection Rules, 1987 — Rule 6, 6(4), 6(7)
High Courts28 Sept 2011Dismissed
B. Kalaiselvi Proprietrix, S.P.A. Offset 4/4, Mangesh Street, T. Nagar, Chennai - 600017 Vs The National Small Industries Corporation Ltd.
Madras High Court · (2011) 09 MAD CK 0232
Negotiable Instruments Act, 1881 (NI) — Section 138, 5
High Courts28 Sept 2011Dismissed
Adilingam and Sankaralingam Vs Narayanan and Others
Madras High Court · (2011) 09 MAD CK 0222
Specific Relief Act, 1963 — Section 16, 16(2)
High Courts28 Sept 2011Dismissed
S. V. Ramakrishnan Vs Mr. P. R. Sethuraman, Mr. P. R. Ramanathan, Mr. P. R. Venkataraman and Mrs. P. Narayani
Madras High Court · (2011) 09 MAD CK 0220
Evidence Act, 1872 — Section 118Madras High Court (Original Side) Rules, 1956 — Order 25 Rule 51, Order 25 Rule 52, Order 25 Rule 55, Order 25 Rule 57, Order 25 Rule 62Succession Act, 1925 — Section 2, 263, 59, 63
High Courts28 Sept 2011Dismissed
C. Subramani Vs Government of Tamil Nadu and Others
Madras High Court · (2011) 09 MAD CK 0183
Tamil Nadu State Transport Corporation Common Service Rules — Rule 59, 97
High Courts28 Sept 2011Dismissed
N. Kunchithapatham Vs The Joint Registrar, Collegiate Education and The Secretary-cum-CorRespondent
Madras High Court · (2011) 09 MAD CK 0182
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 12, 14(1), 19(3)
High Courts28 Sept 2011Allowed
Hameer Sultan (died) Aribunnisa Begum and Others Vs Puviyarasu @ Jaganathan (died) Parry and Others
Madras High Court · (2011) 09 MAD CK 0151
Limitation Act, 1963 — Section 29(2)
High Courts28 Sept 2011Dismissed
Muthuvenkatasalam Vs Bhaskarane
Madras High Court · (2011) 09 MAD CK 0138
Specific Relief Act, 1963 — Section 16, 20
High Courts28 Sept 2011Allowed
Vijaya Bank Workers Organisation Vs Central Government Industrial Tribunal-cum-Labour Court and The Management by Vijaya Bank
Madras High Court · (2011) 09 MAD CK 0114
Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3Industrial Disputes (Central) Rules, 1957 — Rule 58
High Courts28 Sept 2011Dismissed
P.M. Ilangovan Vs The Principal Secretary to Government Home (Courts VI) Department, Fort St. George, Chennai -9 and The Director of Prosecution, 22, Rajamuthiah Salai, Chennai -3
Madras High Court · (2011) 09 MAD CK 0097
Tamil Nadu Pension Rules, 1978 — Rule 56(1), 9
High Courts28 Sept 2011Dismissed
M. Albert Arokia Jayaraj Vs The Presiding Officer, Labour Court and The Management, Tamilnadu State Transport Corporation Ltd.
Madras High Court · (2011) 09 MAD CK 0092
Industrial Disputes Act, 1947 — Section 11A
High Courts28 Sept 2011Dismissed
Karunakaran, Murugan, Vellachi @ Lakshmi and Kannan Vs Senthamarai
Madras High Court · (2012) 1 CTC 531
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9
High Courts27 Sept 2011Dismissed
V. Mohanram Vs Presiding Officer, The Central Government Industrial Tribunal-cum-Labour Court and Canara Bank
Madras High Court · (2011) 09 MAD CK 0365
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts27 Sept 2011Dismissed
P.B. Sivasankaran Vs The Presiding Officer First Additional Labour Court and The Management of T.T.K.L.I.G. Ltd.
Madras High Court · (2011) 09 MAD CK 0345
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 2A(2)
High Courts27 Sept 2011Allowed
C. Ganesh Vs The Central Administrative Tribunal and Others
Madras High Court · (2011) 09 MAD CK 0344
Constitution of India, 1950 — Article 21, 39, 41, 47Evidence Act, 1872 — Section 101, 106International Covenant on Economic, Social and Cultural Rights, 1966 — Article 7
High Courts27 Sept 2011Partly Allowed
Midland Theatres Vs Assistant Commissioner of Income Tax, Chennai
Madras High Court · (2013) 258 CTR 183 : (2012) 207 TAXMAN 11
Income Tax Act, 1961 — Section 144, 145, 182, 183, 184
High Courts27 Sept 2011Allowed
Khilari Medical System Thozhilalar Sangam Vs Management, Khilari Medical System, Chennai 600106 and Others
Madras High Court · (2012) 2 LLJ 107
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 10(4), 2, 25F, 25FFTamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Rules, 1981 — Rule 48(1)
High Courts27 Sept 2011Allowed
Taher Ali Industries and Projects (P) Ltd. Vs State of Tamil Nadu and Another
Madras High Court · (2012) 47 VST 155
Central Sales Tax Act, 1956 — Section 14, 15, 2(1)(aa), 2(1)(aa), 2(g)Constitution of India, 1950 — Article 269, 286, 286(3)(b), 366, 366(29A)(b)Tamil Nadu General Sales Tax Act, 1959 — Section 2, 2(1)(aa), 2(1)(aa), 2(p), 2(q)