High Courts02 Aug 2011Dismissed
P. Hariharan Vs The Union of India (UOI), The LIC Housing Finance Limited and The Recovery Officer, LIC Housing Limited
Madras High Court · (2011) 08 MAD CK 0277
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 89 of 253
High Courts02 Aug 2011Allowed
The Management of MRF Ltd. Vs The Presiding Officer, Second Additional Labour Court and T.M. Balamani
Madras High Court · (2011) 08 MAD CK 0253
High Courts02 Aug 2011Allowed
Vadivel Textiles Vs The Assistant Regional Commissioner Employees Provident Fund Office, The Regional Provident Fund Commissioner Employees Provident Fund Office and The Employees Provident Fund Appellate Tribunal
Madras High Court · (2011) 08 MAD CK 0249
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(3), 7A(4), 7B, 7I
High Courts02 Aug 2011Dismissed
Management Vasambadi Estate Vs The Revenue Divisional Officer, The Tahsildar and The Neelamalai Plantation Workers' Union
Madras High Court · (2011) 08 MAD CK 0248
Constitution of India, 1950 — Article 23Industrial Disputes Act, 1947 — Section 33C(1)(2)(3)
High Courts02 Aug 2011Dismissed
Girdharilal Chandak and Bros (HUF) Vs S. Mehdi Ispahani, Ali Ispahani and S. Mohamed Ispahani
Madras High Court · (2011) 5 CTC 252
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 12(3)
High Courts02 Aug 2011Dismissed
P. Dhandapani Vs The National Insurance Company Ltd. and Others
Madras High Court · (2011) 08 MAD CK 0221
Motor Vehicles Act, 1988 — Section 15(1)
High Courts02 Aug 2011
Arulmigu Madasamy Thirukoil Deity Vs M. Ramachandran and Others
Madras High Court · (2011) 08 MAD CK 0190
High Courts02 Aug 2011
N.T. Suyambu Prakasam, N.T. Radhakrishnan and N.T. Murugesan Vs K. Gangadharan
Madras High Court · (2011) 08 MAD CK 0167
High Courts02 Aug 2011Allowed
Felspar Credit and Investment (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (2012) 346 ITR 121
Income Tax Act, 1961 — Section 143(1)(a), 143(1)(a), 143(3), 148, 54E
High Courts02 Aug 2011Dismissed
Smt. Vasundhara Vs Government of Tamil Nadu
Madras High Court · (2011) 08 MAD CK 0163
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 69
High Courts02 Aug 2011Allowed
Commissioner of Income Tax Vs Dharmapuri District Co-operative Sugar Mills Ltd.
Madras High Court · (2011) 08 MAD CK 0159
Income Tax Act, 1961 — Section 80P(2)
High Courts02 Aug 2011Dismissed
B. Kumar @ Jeyakumar @ Left Kumar @ Stephen Kumar Vs Inspector of Police C.B.C.I.D.
Madras High Court · (2011) 08 MAD CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 342, 376, 376
High Courts02 Aug 2011Dismissed
C. R. Sivanesan Vs The Branch Manager, Central Bank of India, The Chairman, St.Michael College of Engineering and Technology and The Principal, St. Michael College of Engineering and Technology
Madras High Court · (2011) 08 MAD CK 0151
High Courts02 Aug 2011Allowed
The Management Tamilnadu Cooperative Marketing Federation Ltd. Vs V. Gunasekaran and The Special Deputy Commissioner of Labour
Madras High Court · (2011) 08 MAD CK 0147
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33Tamil Nadu Shops and Establishments Act, 1947 — Section 26(1), 26(2), 26(3), 26(5), 41
High Courts02 Aug 2011
L.P.G. Delivery Employees' Union Vs Indian Oil Corporation Ltd. and Others
Madras High Court · (2011) 08 MAD CK 0146
Constitution of India, 1950 — Article 17, 23, 24, 32Consumer Protection Act, 1986 — Section 2Contract Labour (Regulation and Abolition) Act, 1970 — Section 2, 21(4), 30
High Courts02 Aug 2011Dismissed
K. Govind Kamarajar Vs The Director of School Education, Department of Education, Union of India (UOI) and Regional Director, National Council of Teacher Education
Madras High Court · (2011) 08 MAD CK 0145
Constitution of India, 1950 — Article 226
High Courts02 Aug 2011Dismissed
Sangu Knit Lands Vs The Assistant Commissioner of Income Tax
Madras High Court · (2011) 08 MAD CK 0136
High Courts02 Aug 2011Dismissed
M. Nachiappan and V. Asokan Vs A. Nachiappan and Others
Madras High Court · (2011) 08 MAD CK 0135
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts02 Aug 2011
S. Palanisamy Vs The Special Commissioner of Social Welfare and The Director of Social Welfare and Nutritious Meal Programme
Madras High Court · (2011) 08 MAD CK 0124
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts02 Aug 2011
Gurusankar, Kamalanathan, Sridhar and Subbulakshmi Vs Special Tahsildar, Adi Dravidar Welfare
Madras High Court · AIR 2011 Mad 224
Land Acquisition Act, 1894 — Section 18Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 14, 18, 4, 5, 6Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 51, 7, 8