COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 57 of 253

High Courts16 Sept 2011Dismissed

P. Chithambaram Vs Managing Director, TAFCORN, Karur Road, Mallachipuram, Kambarampatti, Tiruchirapalli and The Regional Manager, TAFCORN, Subramaniapuram 5th Street, Karaikudi, Sivagangai District

Madras High Court · (2011) 09 MAD CK 0080

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 10(3), 10(4), 10(5)Constitution of India, 1950 — Article 14, 226Discipline and Appeal Rules, 1969 — Rule 17, 3(3)

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High Courts16 Sept 2011Dismissed

The State of Tamil Nadu Vs Kawarlal

Madras High Court · (2011) 188 ECR 237

Central Sales Tax Act, 1956 — Section 5(2)Customs Act, 1962 — Section 2(26), 46, 47

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High Courts16 Sept 2011Dismissed

The Management of Chemplast Sanmar Limited Vs The Presiding Officer

Madras High Court · (2011) 09 MAD CK 0028

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High Courts15 Sept 2011Dismissed

Q. 1283, Kidathirukkai Primary Agriculture Co-operative Bank Vs Regional Provident Fund Commissioner, E.P.F. Organization, Madurai District and Others

Madras High Court · (2012) LLR 689

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(4), 14B, 7A, 7Q, 8FGeneral Clauses Act, 1897 — Section 21

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High Courts15 Sept 2011Dismissed

Dhanapakiam Vs The District Collector cum The Inspector (Village Panchayats) Thiruvannamalai, Thiruvannamalai District, The Assistant Director, Rural Development, Thiruvannamalai, Thiruvannamalai District, The Tahsildar, Chengam and The Block Development Officer, Block Development Office, Pudhupalayam Union

Madras High Court · (2011) WritLR 955

Constitution of India, 1950 — Article 14Tamil Nadu Panchayats Act, 1994 — Section 203, 204, 205(1), 205(2), 205(3)

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High Courts15 Sept 2011Dismissed

E. Bamila Vs The Secretary, Tamil Nadu Public Service Commission, No. 1, Greams Road, Chennai-6

Madras High Court · (2011) 09 MAD CK 0286

Criminal Procedure Code, 1973 (CrPC) — Section 167General Clauses Act, 1897 — Section 10

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High Courts15 Sept 2011Allowed

M. Gowrishankar Vs The Presiding Officer Central Government Industrial Tribunal cum Labour Court, The Deputy General Manager State Bank of India and The Assistant General Manager State Bank of India

Madras High Court · (2011) 09 MAD CK 0283

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts15 Sept 2011Allowed

M/s Perambalur Sugar Mills Limited Vs The State of Tamil Nadu and Others

Madras High Court · (2011) 09 MAD CK 0253

Contract Act, 1872 — Section 72Electricity Act, 1910 — Section 11

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High Courts15 Sept 2011

Muthukrishnan Vs The State

Madras High Court · (2011) 09 MAD CK 0239

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(2), 173(2), 173(8), 190(1)Penal Code, 1860 (IPC) — Section 120, 406, 468, 477

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High Courts15 Sept 2011Dismissed

The Land Acquisition Special Tahsildar, Salem-Karur Broadgauge Railway Projet Salem-1 Vs K. Mariammal and Others K. Mariammal and Others Vs The Land Acquisition Special Tahsildar, Salem-Karur Broadgauge Railway Projet Salem-1 and The Deputy Chief Engineer (Construction) Salem-Karur Broadgauge Railway Project Southern Railway, Salem-5

Madras High Court · (2011) 09 MAD CK 0233

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Land Acquisition Act, 1894 — Section 17, 18, 18(1), 4(1), 54

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High Courts15 Sept 2011Allowed

Chinnu Padayachi and Raja Vs Dhanalakshmi, Senthilnathan and Jeganathan

Madras High Court · (2011) 6 CTC 477

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 22

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High Courts15 Sept 2011Dismissed

Sumanth and Company Vs State of Tamil Nadu

Madras High Court · (2011) 8 MLJ 209

Chennai Metropolitan Water Supply and Sewerage Board Act, 1978 — Section 6(2), 81(2)Constitution of India, 1950 — Article 14Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 76(1)

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High Courts15 Sept 2011Dismissed

Tamil Nadu Higher Secondary School Headmasters' Association Vs The Government of Tamil Nadu

Madras High Court · (2011) 09 MAD CK 0200

Constitution of India, 1950 — Article 14

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High Courts15 Sept 2011Dismissed

Alaudin and Safya Kader Moideen Vs A. Sathar A. Sathar Vs The Rent Control Appellate Authority, The Rent Controller, Alaudeen and Shafia Khader Moideen

Madras High Court · (2011) 09 MAD CK 0194

Constitution of India, 1950 — Article 226Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 10(3), 11(1), 14(1)Transfer of Property Act, 1882 — Section 109, 130

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High Courts15 Sept 2011Allowed