High Courts14 Sept 2011Dismissed
Mr. Thanigaivel Vs Mr. Govindarajan and Others
Madras High Court · (2011) 09 MAD CK 0061
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 59 of 253
High Courts13 Sept 2011Dismissed
Mr. C.P. Sreerangan Vs Mr. C.P. Ponnusamy
Madras High Court · (2011) 09 MAD CK 0359
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts13 Sept 2011Dismissed
P.M. Ramadass Vs The Director General, Railway Protection Force, Railway Board, New Delhi, The Chief Security Commissioner, Railway Protection Force, 6th Floor, Moore Market Complex, Chennai-600 003, The Deputy Chief Security Commissioner, Railway Protection Force, 6th Floor, Moore Market Complex, Chennai-600 003 and The Senior Divisional Security Commissioner, Railway Protection Force, v. Floor, NGO Annexe, Southern Railway, Chennai-600 003
Madras High Court · (2011) 09 MAD CK 0211
High Courts13 Sept 2011Dismissed
D. Santhaman Vs The Presiding Officer, I Additional Labour Court, Chennai 600104 and The Management of M/s The Madras Advertising Company Ltd., No. 861, Anna Salai, Chennai-2
Madras High Court · (2011) 09 MAD CK 0207
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 2A
High Courts13 Sept 2011Dismissed
The Management of Tamil Nadu Coop. Milk Producers Association Ltd., Madhavaram, Chennai 51 Vs The Presiding Officer I Additional Labour Court Chennai 600 104 and J. Ravi J. Ravi Vs Mr. Apoorva Varma, I.A.S. Managing Director Tamil Nadu Milk Producers Federation Ltd., Madhavaram Milk Colony, Chennai 51
Madras High Court · (2011) 09 MAD CK 0205
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17
High Courts13 Sept 2011
In Re: The Official Liquidator, High Court Madras as the Liquidator of Elnet Limited (in liquidation)
Madras High Court · (2011) 5 LW 239 : (2012) 1 MLJ 1019
Companies Act, 1956 — Section 454, 542, 542(1), 543(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 465, 477A
High Courts13 Sept 2011Dismissed
Arul Nayagam and Krishna Arul Vs Y. Subba Rao, Y. Ramalakshmi and G. Gopalaraman
Madras High Court · (2011) 09 MAD CK 0163
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Finance Act, 2002 — Section 269UPIncome Tax Act, 1961 — Section 230A
High Courts13 Sept 2011Dismissed
K. Muniyan Vs K. Munimmal and Others
Madras High Court · (2011) 09 MAD CK 0117
Transfer of Property Act, 1882 — Section 45
High Courts13 Sept 2011
P. Yogapriya Vs p. Thirumavalavan, Registrar, Bharathiar University and K.C. Palanisamy Chairman Principal in Charge, Cheran's Arts Science College
Madras High Court · (2011) 09 MAD CK 0052
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 11, 12
High Courts13 Sept 2011Dismissed
V. Kalpana and V. Revathi Vs The State of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0035
Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 13, 3, 4(3), 5, 5A
High Courts13 Sept 2011Dismissed
TATA Communications Ltd., TATA Communications Ltd. and V. Natarajan Vs S. Komalavalli
Madras High Court · (2011) 5 LW 507
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 10, 12, 18(1), 2, 2A
High Courts12 Sept 2011Allowed
Search Corporation Vs State Industries Promotion Corporation of Tamil Nadu Limited
Madras High Court · (2011) 09 MAD CK 0278
High Courts12 Sept 2011
Commissioner of Income Tax Vs Peria Karamalai Tea and Produce Co. Ltd.
Madras High Court · (2013) 353 ITR 22
High Courts12 Sept 2011Dismissed
N. Kumar, J. Prabhu and S. Ravichandran Vs The State of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0242
Constitution of India, 1950 — Article 14, 16
High Courts12 Sept 2011Dismissed
P. Sundaramoorthy Vs The Additional Registrar of Coop Societies (Credit) Kilpauk, Chennai -10, The Chairman, Common Cadre Authority/Joint Registrar of Coop Societies Thiruvannamalai Region, Thiruvannamalai, Thiruvannamalai District and The Special Officer, H.H.488 Mekkalur Primary Agricultural Cooperative Society Limited, Mekkalur Post, Tiruvannamalai District
Madras High Court · (2011) 09 MAD CK 0218
Penal Code, 1860 (IPC) — Section 408, 477(A)Probation of Offenders Act, 1958 — Section 12, 4(1)Tamil Nadu Co-operative Societies Act, 1961 — Section 153
High Courts12 Sept 2011Dismissed
Sikora Knits P Ltd. Vs State Industries Promotion Corporation of Tamilnadu Limited
Madras High Court · (2011) 09 MAD CK 0215
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 3
High Courts12 Sept 2011
Mrs. Malliga Janet Vs The District Educational Officer Kutchery Road, Mayiladuthurai, The Chief Educational Officer Velipalayam, Nagapattinam and The Correspondent Lutheran Mission Central Higher Secondary School Sirkali - 609 110 Nagapattinam District
Madras High Court · (2011) 09 MAD CK 0210
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts12 Sept 2011Allowed
Emerald Stone Export Vs The Assistant Commissioner (CT), FAC, Pudukkottai I Assessment Circle, Pudukkottai
Madras High Court · (2012) 52 VST 286
Central Sales Tax Act, 1956 — Section 5(1)Constitution of India, 1950 — Article 286Tamil Nadu Value Added Tax Act, 2006 — Section 18
High Courts12 Sept 2011Dismissed
The Management of Alpha Helical Pumps Vs The Presiding Officer and Others
Madras High Court · (2011) 09 MAD CK 0192
Industrial Disputes Act, 1947 — Section 10(1), 20, 20(3), 33(1), 33(2)
High Courts12 Sept 2011Allowed
The Tamil Nadu Handloom Weavers Co-operative Society Limited Vs Vijayaraghavan and Company Engineering Contractors and Hon'ble Mr. Justice M.A. Sathar Sayeed Sole Arbitrator
Madras High Court · (2011) 09 MAD CK 0186
Arbitration and Conciliation Act, 1996 — Section 34, 34(2)Partnership Act, 1932 — Section 47