High Courts08 Sept 2011
Velu Vs The State
Madras High Court · (2011) 09 MAD CK 0238
Penal Code, 1860 (IPC) — Section 409Tamil Nadu Co-operative Societies Act, 1961 — Section 81
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 62 of 253
High Courts08 Sept 2011Dismissed
Indian Overseas Bank Award Staff and Officers SC/ST Welfare Association Vs Indian Overseas Bank
Madras High Court · (2011) 09 MAD CK 0212
Tamil Nadu Societies Registration Act, 1975 — Section 39, 41, 44(2), 45
High Courts08 Sept 2011Allowed
Manipal Sowbhagya Nidhi Limited Vs The Regional Provident Fund Commissioner, Employees Provident Fund Organization, Regional Office, Madurai - 625002, Recovery Officer, Employees Provident Fund Organization, Regional Office, No. 1, Lady Doak College Road, Chokkikulam, Madurai and P.K.S. Sambandhan
Madras High Court · (2011) 09 MAD CK 0198
Employees Provident Fund and Miscellaneous Provisions (Amendment) Act, 1973 — Section 11(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 11(2), 14, 14B, 15(2)
High Courts08 Sept 2011Allowed
R. Emerson Udaisingh, Manager and Correspondent Vs The State of Tamil nadu and Others
Madras High Court · (2011) 09 MAD CK 0195
Constitution of India, 1950 — Article 30(1)
High Courts08 Sept 2011Dismissed
Arul M. Futnani Vs The District Collector, The Managing Director, Chennai Metro Water Supply and Sewerage Board, The Tahsildar and The Secretary to Government, Revenue Department
Madras High Court · (2011) 09 MAD CK 0147
Tamil Nadu Panchayats Act, 1994 — Section 125(1), 125(2), 2(28)
High Courts08 Sept 2011Allowed
The Chairman, The Deputy General Manager and The Assistant General Manager, State Bank of India Vs C. Anthony
Madras High Court · (2011) 09 MAD CK 0137
High Courts08 Sept 2011Dismissed
Yamuna Devi Vs D. Nalini and Others
Madras High Court · (2011) 09 MAD CK 0091
Hindu Succession Act, 1956 — Section 13B
High Courts08 Sept 2011Allowed
Commissioner of Income Tax Vs Infrastructure Development Finance Co. Ltd.
Madras High Court · (2012) 340 ITR 580 : (2012) 21 TAXMAN 48
Finance Act, 2003 — Section 234D, 234D(1)Income Tax (Fourth Amendment) Rules, 1983 — Rule 6AAIncome Tax Act, 1961 — Section 116, 143(1), 143(2), 143(3), 154
High Courts08 Sept 2011Allowed
Madurai Kamaraj University Co-operative Printing Press Ltd. Vs The Assistant Provident Fund Commissioner, The Recovery Officer, Employees Provident Fund Organization, The Appellate Tribunal for Provident Funds Organization, EPF Appellate Tribunal and The Madurai Kamaraj University
Madras High Court · (2011) 09 MAD CK 0069
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A
High Courts08 Sept 2011Dismissed
D. Ravisankar, D. Prabusankar and C.D.R. Chidambaram Vs The Secretary to Government, Municipal Administration and Water Supply (MAV) Department, The District Collector, The Revenue Divisional Officer and The Commissioner
Madras High Court · (2011) 09 MAD CK 0047
Land Acquisition Act, 1894 — Section 10(1), 18, 4(1), 45, 45(3)
High Courts08 Sept 2011Allowed
Dr. Krishna Ponnuswamy Vs Amutha and Others
Madras High Court · (2011) 09 MAD CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Protection of Women From Domestic Violence Act, 2005 — Section 12, 19, 19(1), 2
High Courts08 Sept 2011Dismissed
The Commissioner of Employment and Training and The Commissioner of Employment and Training Vs C. Babu and Others
Madras High Court · (2011) 09 MAD CK 0045
High Courts08 Sept 2011Dismissed
Ramakrishna Engineering Company Vs The State Industries Promotion Corporation of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0038
Constitution of India, 1950 — Article 226
High Courts08 Sept 2011Dismissed
Lakshmi Machine Works Limited Vs Union of India
Madras High Court · (2011) 131 FLR 899
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 17(B), 20, 7(I), 7(Q)Industrial Disputes Act, 1947 — Section 25(O), 25(O)(3)
High Courts07 Sept 2011Dismissed
Parvathi Vs M. Raju
Madras High Court · (2011) 09 MAD CK 0368
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3), Order 2 Rule 3
High Courts07 Sept 2011Dismissed
S. Tharani Kirthika rep. by her father and natural guardian R. Subramaniam Vs The Registrar, Tamil Nadu Dr. Ambedkar Law University
Madras High Court · (2011) 09 MAD CK 0360
Advocates Act, 1961 — Section 24(1), 49(1), 7, 7(1)
High Courts07 Sept 2011
The Madurai District Central Cooperative Bank Ltd. Vs Employees' Provident Fund Organisation
Madras High Court · (2012) LLR 702
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 7A
High Courts07 Sept 2011Dismissed
U. Duraikannu Vs State Commissioner for the Differently Abled, 15/1, Model School Road, Thousand Lights, Chennai - 600 006 and The Director of Social Welfare, Chepauk, Chennai - 600 005
Madras High Court · (2011) 09 MAD CK 0301
Fundamental Rules — Rule 56(1)Penal Code, 1860 (IPC) — Section 419
High Courts07 Sept 2011Allowed
G. Shivakumar Vs The Chief Commissioner of Income Tax, 10, Williams Road, Cantonment, Trichy - 600034 and The Assistant Commissioner of Income Tax, Circle 1 (1) Ward 1(3), Salem 636007
Madras High Court · (2011) 09 MAD CK 0289
Income Tax Act, 1961 — Section 119(2), 143(3), 147, 148, 234
High Courts07 Sept 2011Dismissed
R. Srimathi Vs The Director of Rural Development Saidapet, Chennai - 600015, The District Collector Krishnagiri District and The Block Development Officer Kelamangalam Panchayat Union Kelamangalam, Krishnagiri District
Madras High Court · (2011) 09 MAD CK 0261
Constitution of India, 1950 — Article 226