COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 66 of 253

High Courts30 Aug 2011Dismissed

A. Murugesan Vs The State of Tamilnadu V. Aruchamy Vs The Government of Tamil Nadu and The Commissioner of Animal Husbandry And Veterinary Services

Madras High Court · (2011) 08 MAD CK 0082

Constitution of India, 1950 — Article 14, 16, 226Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 23

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High Courts30 Aug 2011Dismissed

Bharat Sanchar Nigam Limited Vs The Deputy Chief Commissioner of Labour (Central), The General Secretary, Tamil Nadu Telecom Contract Workers Union, (Telecom Working Telephone Exchange) B.S.N.L. and The Circle Secretary, B.S.N.L. Employees Union

Madras High Court · (2011) 08 MAD CK 0079

Constitution of India, 1950 — Article 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 12(2), 7Minimum Wages Act, 1948 — Section 3(1), 4(1), 5(2)

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High Courts30 Aug 2011Dismissed

D. Sivakumar Vs Mariyam Barjana Shadhiq

Madras High Court · (2011) 08 MAD CK 0059

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High Courts30 Aug 2011Dismissed

The Managing Director Tamil Nadu State Transport Corporation Vs Arunachalam

Madras High Court · (2011) 08 MAD CK 0038

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High Courts30 Aug 2011Dismissed

The Management of Dharmapuri Co-operative Town Bank Ltd. Vs P. Shanmugham and Others

Madras High Court · (2011) 08 MAD CK 0010

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(3), 2Penal Code, 1860 (IPC) — Section 109, 120B, 406, 408, 409

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High Courts29 Aug 2011Dismissed

The State of Tamil Nadu Vs Tvl.Essar Shipping Limited No. 7, Chennai House Esplanade Chennai 600108 Essar Shipping Ports and Logistics Limited (Formerly known as Essar Shipping Ltd.) Vs The Commercial Tax Officer (FAC) Rattan Bazaar Assessment Circle First Floor, Kuralagam Annexe Chennai 600108

Madras High Court · (2011) 08 MAD CK 0522

Central Sales Tax Act, 1956 — Section 2Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 366(29A)

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High Courts29 Aug 2011Dismissed

R. Natarajan Vs Sujatha Vasudevan

Madras High Court · (2011) 08 MAD CK 0480

Hindu Marriage Act, 1955 — Section 10, 10(1), 13(1), 13(1A), 23(1)

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High Courts29 Aug 2011Allowed

Seema Scaria Vs The Tamilnadu Public Service Commission

Madras High Court · (2011) 08 MAD CK 0456

Administrative Tribunals Act, 1985 — Section 14(1), 14(2), 14(3)Constitution of India, 1950 — Article 12, 309, 311, 311(1)Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 2(14), 5A

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High Courts29 Aug 2011Dismissed