COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 74 of 253

High Courts19 Aug 2011Allowed

D. Anbarasu Vs The Inspector of Panchayats and District Collector, The Assistant Director (Panchayats), The Tahsildar and The Government of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0080

Tamil Nadu Panchayats Act, 1994 — Section 205, 205(1), 205(2), 205(3), 205(4)

High Courts19 Aug 2011Dismissed

V. Rasiyappan, Thenmozhi, Gandhamani and Senthilkumar Vs Ramalakshmi

Madras High Court · (2011) 08 MAD CK 0041

High Courts19 Aug 2011Dismissed

C. Muthukrishnan Vs District Collector, Tirunelveli District, Tirunelveli and Another

Madras High Court · (2011) 7 MLJ 641

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1), 15(2)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8(8)

High Courts18 Aug 2011Dismissed

The Senior Regional Manager Food Corporation of India Vs The General Secretary Madras Port United Labour Union and The Presiding Officer Central Government Industrial Tribunal-cum-Labour Court A.V. Dakshinamurthy Vs The Assistant Manager Administration Food Corporation of India and Sathyamurthy The General Secretary, Madras Port United Labour Union Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and The General Manager (TNR) Food Corporation of India

Madras High Court · (2011) 08 MAD CK 0528

Industrial Disputes Act, 1947 — Section 18(1), 33C(2)

High Courts18 Aug 2011Allowed

The Principal Sarada Krishna Homeopathic Medical College Vs The District Collector, The Executive Officer and The Panchayat President, Kulasekaram Town Panchayt

Madras High Court · (2011) 08 MAD CK 0505

Tamil Nadu District Municipalities Act, 1920 — Section 81, 83, 83(1)Tamil Nadu District Municipalities Act, 1992 — Section 83(1)

High Courts18 Aug 2011Allowed

TVS Sewing Needles Ltd.,'Lakshmi Buildings', Kochadai, Madurai-625016 Vs Commissioner of Income Tax-I, Madurai

Madras High Court · (2011) 08 MAD CK 0500

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 155, 156, 220, 220(2)

High Courts18 Aug 2011Allowed

A.M. Selvaraj Vs The Managing Director and The General Manager Administration, Metropolitan Trnsport Corporation

Madras High Court · (2011) 08 MAD CK 0490

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47, 47(1)

High Courts18 Aug 2011Dismissed

K. Muthulakshmi Vs Smt. K. Lakshmiammal and Others

Madras High Court · (2011) 08 MAD CK 0489

Evidence Act, 1872 — Section 101, 114Registration of Births and Deaths Act, 1969 — Section 13(2), 13(3)

High Courts18 Aug 2011

The Workmen of Shri Munipachaiappa Textiles (P) Ltd. Vs Shri Munipachaiappa Textiles Pvt. Ltd. and Mr. A.M. Munuswami United Labour Federation Vs Government of Tamil Nadu and The Management of Sri Munipachaiappa Textiles Pvt. Ltd.

Madras High Court · (2011) 08 MAD CK 0487

High Courts18 Aug 2011Dismissed

Mr. Sellaraj Vs The Residents of Uma Nagar and M.D.S. Nagar and The Salem City Municipal Corporation

Madras High Court · (2011) 08 MAD CK 0469

High Courts18 Aug 2011Dismissed

Dr. T. Thirunalasundari,Prof and Head of Bio Technology,Mother Teresa's Women University,Kodaikanal Vs The Registrar, Bharathidasan University, Tiruchirapalli, The Chairman, Selection Committee, Bharathidasan University, Tiruchirapalli and Dr. L. Uma, Director in Charge, National Facility for Marine Cyanobacteria Bharathidasan University, Trichy

Madras High Court · (2011) 08 MAD CK 0436

Bharathidasan University Act, 1981 — Section 10(3), 44(A)Constitution of India, 1950 — Article 14

High Courts18 Aug 2011Allowed

Miss. S. Hannah Dotris Vs Assistant General Manager, State Bank of Mysore

Madras High Court · (2011) 08 MAD CK 0423

Constitution of India, 1950 — Article 14, 21

High Courts18 Aug 2011

S. Valarmathi Vs The Union Secretary to Government of India, The State of Tamil Nadu, The District Collector and District Magistrate, and The Inspector of Police

Madras High Court · (2011) 5 CTC 744

Arms Act, 1959 — Section 26(2)Explosive Substances Act, 1908 — Section 4Penal Code, 1860 (IPC) — Section 147, 148, 307, 341, 392

High Courts18 Aug 2011Dismissed

The Management, Murali Women Milk Producers Cooperative Society Ltd. Vs C. Shanmugasundaram and The Presiding Officer

Madras High Court · (2011) 08 MAD CK 0349

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B, 2, 2A(2)

High Courts18 Aug 2011Allowed

M. Sekar Vs The Director of Municipal Administration and The Executive Officer

Madras High Court · (2011) 08 MAD CK 0348

High Courts18 Aug 2011Allowed

T.C. Thiagarajan, T.C. Venkatachalam, T.C. Ganesan and T.C. Vaideeswaran Vs V.K. Lakshminarayanan (deceased) and Others

Madras High Court · (2011) 5 LW 266

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Evidence Act, 1872 — Section 101, 92Madras City Tenants Protection Act, 1922 — Section 12, 13, 3, 9, 9(1)

High Courts18 Aug 2011

Sri Rengalakshmi Educational Trust Vs David Raj, Rejenthiri and Dhayamani

Madras High Court · (2011) 08 MAD CK 0321

High Courts18 Aug 2011Dismissed

S. Gandhi Vs The Deputy Inspector General of Police Vellore District Vellore and The Additional Superintendent of Police Crime Vellore District Vellore

Madras High Court · (2011) 08 MAD CK 0225

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 226Hindustan Petroleum Management Employees (Conduct, Discipline and Appeal) Rules, 1976 — Rule 13(1)

High Courts18 Aug 2011Dismissed

The Management of Binny Ltd., B and C Mills Vs The Presiding Officer, II Additional Labour Court and G. Thandavarayan

Madras High Court · (2011) 08 MAD CK 0209

High Courts18 Aug 2011Dismissed

M.A.Y. Peer Mohamed Abba and M.N. Mohidden Pillai Vs S. Sahul Hameed, S. Syed Mohamed Buhari and S. Mohameed Abubaker

Madras High Court · (2011) 08 MAD CK 0195

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9