High Courts26 Sept 2011Allowed
S. Ramdoss Vs Central Warehousing Corporation
Madras High Court · (2011) 09 MAD CK 0140
Central Warehousing Corporation (Staff) Twenty Second (Amendment) Regulation, 1998 — Regulation 21
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 49 of 245
High Courts26 Sept 2011
A. Anbuchelvan Vs The Deputy Chief Manager (Personnel) TPS-II, O/o. the Chief General Manager, Thermal Power Station-II and Extension, Neyveli Lignite Corporation Ltd., Neyveli
Madras High Court · (2011) 09 MAD CK 0121
High Courts26 Sept 2011Dismissed
The Executive Engineer TWAD Board, Maintenance Division Vs The Labour Inspector and Others
Madras High Court · (2011) 09 MAD CK 0086
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3(1)Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Rules, 1981 — Rule 4, 6
High Courts26 Sept 2011
D.D. Medical College and D.D. Hospital Vs Secretary to Government of India Ministry of Health and Family Welfare, Department of Health and Family Welfare and The Medical Council of India
Madras High Court · (2011) WritLR 907
Indian Medical Council Act, 1956 — Section 10(A), 3(A)Indian Medical Council Regulations, 2000 — Regulation 8(3)Representation of the People Act, 1951 — Section 116(A)
High Courts26 Sept 2011Dismissed
Usilampatti Nattathi Hindu Nadar Uravinmurai Peravai Vs The Inspector General of Registration, Santhome High Road, Mylapore, Chennai-4 and Others
Madras High Court · (2011) 09 MAD CK 0025
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 5Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53, 54
High Courts26 Sept 2011Allowed
G. Anil Kumar Vs Tamil Nadu Trade Promotion Organization and Mr. M. Vallalar
Madras High Court · (2011) 09 MAD CK 0022
Constitution of India, 1950 — Article 148, 309Tamil Nadu Trade Promotion Organization Employees (Conduct, Discipline and Appeal) Rules — Rule 21, 22(1), 22(2), 22(4), 22(5)
High Courts23 Sept 2011Dismissed
Durairaj Vs Sri Kaliamman Koil, Velipalayam
Madras High Court · (2011) 09 MAD CK 0353
Civil Procedure Code, 1908 (CPC) — Section 47, 47(2)Specific Relief Act, 1963 — Section 6
High Courts23 Sept 2011Dismissed
K.A. Shanmugam and K. Sengodan Vs Tamilarasi, Sevanthi and Ayaponnu
Madras High Court · (2011) 6 CTC 42
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 122, 123, 126
High Courts23 Sept 2011
Commissioner of Income Tax Central-III, Madras Vs M.K.Shanmugam 75-77, State Bank Road Opp. to Railway Station coimbatore - 641 018
Madras High Court · (2011) 09 MAD CK 0219
Income Tax Act, 1961 — Section 132, 139, 143(3), 158B, 158BA
High Courts23 Sept 2011Dismissed
T. Sakthivel Vs The Superintendent of Police, Coimbatore District and The Dy. Superintendent of Police, District Crime Record Bureau, Coimbatore
Madras High Court · (2011) 09 MAD CK 0214
Penal Code, 1860 (IPC) — Section 392Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts23 Sept 2011Dismissed
R.K. Ashok Kumar Vs The District Manager, TASMAC Ltd., No. 29 and 30 SIDCO Industrial Estate, Kakkalur, Thiruvallur District, The General Manager, (Retail Vending) TASMAC Ltd., Thalamuthu Natarajan Maaligai, Egmore, Chennai - 8 and M. Manoj Kumar
Madras High Court · (2011) 09 MAD CK 0156
Tamil Nadu Liquor (Retail Vending) Rules, 2003 — Rule 10, 13(1), 8
High Courts23 Sept 2011Allowed
R. Pitchandi Vs The Principal Chief Conservator of Forest, Office at Panagal Buildings, Saidapet, Chennai 600 015, The Conservator of Forest, Vellore Range, Vellore District And The District Forest Officer, Thiruvannamalai, Thiruvannamalai District
Madras High Court · (2011) 09 MAD CK 0155
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17(a)
High Courts23 Sept 2011Dismissed
Mr. K.R. Diwakar Vs Mr. Kotta Manavaliah, Mr. R. Narasimha Samy, Mr. A. Aravinda and Mr. M. Srinath
Madras High Court · (2011) 09 MAD CK 0154
Trusts Act, 1882 — Section 74
High Courts23 Sept 2011Allowed
The United Nilgiri Tea Estates Co. Ltd., No. 23-24 Race Course Road Coimbatore Vs The Commercial Tax Officer Trichy Road Circle Coimbatore- 18
Madras High Court · (2011) 09 MAD CK 0152
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 16(1)
High Courts23 Sept 2011Dismissed
K.S. Venugopal Vs R. Meenakshi
Madras High Court · (2011) 09 MAD CK 0131
Evidence Act, 1872 — Section 68, 73Succession Act, 1925 — Section 63
High Courts23 Sept 2011
Vanniyar Educational Trust Vs The State of Tamil Nadu, The Tamil Nadu Dr. Ambedkar Law University, "Poompozhil" and The Bar Council of India
Madras High Court · (2011) 6 CTC 55
Bar Council of India Rules, 1975 — Rule 18(2), 8(1)Constitution of India, 1950 — Article 14, 15(1), 19(1), 21, 29Tamil Nadu Dr. Ambedkar Law University Act, 1996 — Section 5, 6(2)
High Courts23 Sept 2011Dismissed
M. Ramachandran Vs The Assistant Commissioner, Hindu Religious and Charitable Endowment (Admn.) Department, Dharmapuri-5, Dharmapuri District, The Executive Officer/Takkar, A/M. Karaga Mariammam Thirukovil and The Joint Commissioner, Hindu Religious and Charitable Endowment (Admn.) Department
Madras High Court · (2011) 09 MAD CK 0112
Religious Institutions (Lease of Immovable Property) Rules, 1963 — Rule 4Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20), 63, 69(1), 78, 79(2)
High Courts23 Sept 2011Dismissed
The Management of Maclellan Vs M. Ravi, The Management of Ford India Ltd. and The Presiding Officer
Madras High Court · (2011) 09 MAD CK 0085
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11A, 17B, 2, 25F, 2A
High Courts23 Sept 2011Allowed
S. Hymavathy Vs Venkateswara Rao
Madras High Court · (2011) 5 LW(Cri) 347
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3Hindu Marriage Act, 1955 — Section 9
High Courts23 Sept 2011Dismissed
The Management of Tamil Nadu State Transport Corporation Vs The Presiding Officer and V. Perumal
Madras High Court · (2011) 09 MAD CK 0072
Industrial Disputes Act, 1947 — Section 11A, 17B