High Courts12 Aug 2011Dismissed
Rev. Fr. Callistus Vs The Secretary to Government, Home Department and Others
Madras High Court · (2011) 08 MAD CK 0361
Tamil Nadu Panchayats Building Rules, 1997 — Rule 4(3)
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 79 of 253
High Courts12 Aug 2011Allowed
Mr. N. Krishna Mohan Vs Mr. S.K. Karnakaran
Madras High Court · (2012) 2 Crimes 356
Criminal Procedure Code, 1973 (CrPC) — Section 200, 256(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Aug 2011
Eesha Kumar Vs The Assistant Commissioner and The Registrar of Birth and Deaths
Madras High Court · (2011) 5 CTC 620
Registration of Births and Deaths Act, 1969 — Section 15
High Courts12 Aug 2011Dismissed
Peter @ Peter Prakasam and R. Francis Vs State by Intelligence Officer, Narcotics Control Bureau, South Zonal Unit
Madras High Court · (2011) 08 MAD CK 0273
Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 30Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25, 28, 29, 53
High Courts12 Aug 2011
The Tamil Nadu Public Service Commission Vs R. Manikandan and The Secretary, Adi Dravidar and Tribal Welfare Department, Government of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0266
Constitution of India, 1950 — Article 136, 14, 15(1)(3)(4), 16(1)(4A), 162
High Courts12 Aug 2011Allowed
Peliyan and Others Vs State
Madras High Court · (2012) MLJ(Cri) 743
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 5
High Courts12 Aug 2011
K. Nagarajan Vs The Collector and The Tahsildar
Madras High Court · (2011) 08 MAD CK 0208
High Courts12 Aug 2011Dismissed
S.S.D. Spinning Mills Ltd. Vs The Chairman, Tamilnadu Electricity Board, No. 800, Anna Salai, Chennai-600 002 and The Superintendent Engineer, Tuticorin Electricity Distribution Circle, Tamil Nadu Electricity Board, Tuticorin-2
Madras High Court · (2011) 08 MAD CK 0182
High Courts12 Aug 2011Dismissed
R. Mohamed Rabik Vs The General Manager, Tamil Nadu Transport Corporation (Madurai) Limited, Madurai
Madras High Court · (2011) 08 MAD CK 0181
High Courts12 Aug 2011
The Management of New Standard Engineering, No. 26, Commander-in-Chief Road, Chennai - 600 008 Vs The Principal Labour Court, City Civil Court Buildings, Chennai - 600 104 and C.T. Premalatha Menon
Madras High Court · (2011) 08 MAD CK 0161
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 33C(2)
High Courts12 Aug 2011Dismissed
The Management of Murugalli Estate (Unit of Parry Agro Industries Ltd.) Vs The Deputy Commissioner of Labour (Authority under the Minimum Wages Act) and The Inspector of Plantations
Madras High Court · (2011) 08 MAD CK 0099
Constitution of India, 1950 — Article 23Minimum Wages Act, 1948 — Section 15, 19, 2, 20, 20(1)
High Courts12 Aug 2011
N. Rajendran Vs Shriram Chits Tamil Nadu Pvt. Ltd.
Madras High Court · (2011) 8 MLJ 12
Civil Procedure Code, 1908 (CPC) — Section 121Constitution of India, 1950 — Article 127Limitation Act, 1908 — Section 29
High Courts12 Aug 2011Dismissed
Neelamegam Nagar House Owners Association Vs The District Collector and Others
Madras High Court · (2011) 08 MAD CK 0057
High Courts12 Aug 2011Dismissed
Sri Visakaa Fabrics Private Limited Vs State of Tamil Nadu, The Chairman, TamilNadu Electricity Board and The Superintending Engineer, Tamil Nadu Electricity Board
Madras High Court · (2011) 08 MAD CK 0016
Constitution of India, 1950 — Article 366(12)Tamil Nadu Tax on Consumption or Sale of Electricity Act, 2003 — Section 3
High Courts12 Aug 2011Allowed
M. Kanniammal Vs Union of India
Madras High Court · (2011) 08 MAD CK 0014
High Courts12 Aug 2011Dismissed
C. Sugumar Vs The Secretary General Governing Body of Insurance Council, The Insurance Ombudsman and Cholamandalam General Insurance Company Ltd. Dr. Amol Ashok Sawai
Madras High Court · (2011) 08 MAD CK 0004
Insurance Act, 1938 — Section 114Redressal of Public Grievances Rules, 1998 — Rule 6
High Courts12 Aug 2011Dismissed
T.F. Abbs Fen Reji Vs The State of Tamil Nadu and The Nesamony Memorial Christian College
Madras High Court · (2011) 08 MAD CK 0003
Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(1), 6(2)
High Courts11 Aug 2011
Kulu @ Thiruvakkone Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 08 MAD CK 0506
Tamil Nadu Panchayats Act, 1994 — Section 83
High Courts11 Aug 2011Dismissed
C. Sabesan Chettiar (deceased) and Others Vs The District Revenue Officer, The Revenue Divisional Officer, The Tahsildar and R. Padmanabhan
Madras High Court · (2011) 5 CTC 241
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Tamil Nadu Patta Pass Book Act, 1983 — Section 10
High Courts11 Aug 2011
Anbazhagan Vs State
Madras High Court · (2012) 2 MLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 216Madras City Police Act, 1888 — Section 75Penal Code, 1860 (IPC) — Section 354