High Courts08 Aug 2011Allowed
M. Marimuthu Vs The Director of Treasuries and Accounts and The Treasury Officer
Madras High Court · (2011) 08 MAD CK 0218
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 84 of 253
High Courts08 Aug 2011Allowed
A. Vairamuthu Vs The Presiding Officer and The General Manager, Tamil Nadu Government Transport Corporation
Madras High Court · (2011) 08 MAD CK 0216
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 18(1)
High Courts08 Aug 2011
G. Vasanthi Vs The Executive Engineer and Administration Officer
Madras High Court · (2011) 08 MAD CK 0179
High Courts08 Aug 2011Dismissed
Tvl. Boot Captive Power Service (P) Ltd. Vs The State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0168
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 17(1), 17(3), 4E
High Courts08 Aug 2011Allowed
Syed Ibrahim Sha Vs The Secretary to Government Revenue Department, The Special Commissioner and Commissioner for Revenue Administration and The District Collector
Madras High Court · (2011) 08 MAD CK 0123
Tamil Nadu Births and Deaths Registration Act, 1969 — Section 17, 49
High Courts08 Aug 2011Dismissed
M. Rajalakshmi Vs The District Elementary Educational Officer
Madras High Court · (2011) 08 MAD CK 0095
Constitution of India, 1950 — Article 14, 16, 16(2), 16(3), 16(5)
High Courts08 Aug 2011Dismissed
Tvl. Regavendra Leathers Vs The Deputy Commercial Tax Officer-III
Madras High Court · (2012) 48 VST 257
Tamil Nadu General Sales Tax Act, 1959 — Section 16, 3(2)
High Courts08 Aug 2011Allowed
Tvl. Vasavi Jewellary Mart Vs The State of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0036
High Courts05 Aug 2011Dismissed
Unnikrishnan @ Unni and Alice Vs The State by Inspector of Police, All Women Police Station
Madras High Court · (2011) 08 MAD CK 0532
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 222, 357Penal Code, 1860 (IPC) — Section 109, 342, 349, 350, 354
High Courts05 Aug 2011Allowed
Family Manager Dr. N. Gunasekar Vs N. Santha and Thenayal
Madras High Court · (2011) 08 MAD CK 0524
Civil Procedure Code, 1908 (CPC) — Section 105Constitution of India, 1950 — Article 227Hindu Succession (Amendment) Act, 2005 — Section 3
High Courts05 Aug 2011Dismissed
The State of Tamil Nadu Vs Ranjana Automotive Corporation Salem
Madras High Court · (2012) 49 VST 195
High Courts05 Aug 2011Allowed
M. Kasa Mohammed Vs The Chairman / Disciplinary Authority, Pandian Grama Bank and The Appellate Authority, Pandian Grama Bank S. Siva Saravana Perumal Vs The Chairman/Disciplinary Authority, Pandiyan Grama Bank, Administra tive Officer and The Chairman/Disciplinary Authority, The Board of Directors/Appellate Authority, Pandiyan Grama Bank
Madras High Court · (2011) 08 MAD CK 0466
High Courts05 Aug 2011Allowed
Tebma Shipyards Limited Vs Board of Trustees of Tuticorin Port Trust, Marine Department
Madras High Court · (2011) 08 MAD CK 0465
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 171
High Courts05 Aug 2011Dismissed
M. Renganathan, M. Urkalan and M. Samuthiravel Vs The General Manager, Personal Administration Department, Indian Overseas Bank and All India Overseas Bank Employees' Union
Madras High Court · (2011) 08 MAD CK 0452
Industrial Disputes Act, 1947 — Section 10, 12(3), 18, 18(1), 18(3)
High Courts05 Aug 2011Dismissed
G. Rajamanikam Vs The Secretary to Government, Agriculture Department Secretariat, Chennai - 600 009, The Chief Engineer Agricultural Engineering Chennai - 600 035 and The Assistant Executive Engineer (Agricultural Engineering) Mechanical, Salem, Now re-designated as Assistant Executive Engineer, (Agricultural Engineering) Salem
Madras High Court · (2011) 08 MAD CK 0392
Constitution of India, 1950 — Article 14
High Courts05 Aug 2011Allowed
M/S. Loyal Textile Mills Ltd. Vs Joint Secretary to the Government of India, Ministry of Finance (Department of Revenue) Hudco Vishala Building,B Wing, 6th Floor, Bhikaji Cama Place, Newh Delhi-110 066., The Commissioner of Central Excise (Appeals) Bibikulam, Madurai-2. and The Assistant Commissioner of Central Excise, Kovilpatti Division, Kovilpatti
Madras High Court · (2011) 08 MAD CK 0371
Central Excise Rules, 1944 — Rule 12, 3Central Excise Rules, 2002 — Rule 18Central Excises and Salt Act, 1944 — Section 35EE
High Courts05 Aug 2011Dismissed
K. Elangovan Vs Divisional Security Commissioner, Railway Protection Force and The Inspector, Railway Protection Force
Madras High Court · (2011) 08 MAD CK 0362
Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1)(D), 13(2), 7
High Courts05 Aug 2011Dismissed
R. Venkatakrishnan Vs Tamil Nadu Small Industries Development Corporation
Madras High Court · (2011) 08 MAD CK 0316
High Courts05 Aug 2011Dismissed
Rajah Muthiah Medical College and Dean, Annamalai University Vs The Union of India(UOI) and The Board of Governors in Supersession of Medical Council of India
Madras High Court · (2011) 08 MAD CK 0311
Drugs and Cosmetics Rules, 1945 — Rule 122Indian Medical Council (Amendment) Act, 2010 — Section 3BIndian Medical Council Act, 1956 — Section 10A, 10A(4)