COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 91 of 253

High Courts01 Aug 2011Dismissed

Tamil Nadu Civil Supplies Corporation Vs The Tamil Nadu Civil Supplies Corporation, The Tamil Nadu Civil Supplies Corporation Employees Union and The Special Joint Commissioner of Labour

Madras High Court · (2011) 08 MAD CK 0252

Industrial Disputes Act, 1947 — Section 10(1), 12(2), 12(3), 12(4), 33Tamil Nadu Civil Supplies Corporation Limited Employees Service Regulations, 1989 — Regulation 4

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High Courts01 Aug 2011Dismissed

P. Mahendran Vs S. Jothilakshmi

Madras High Court · (2011) 08 MAD CK 0251

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High Courts01 Aug 2011Allowed

Smt. A. Prakasi Vs The Accountant General, (Accounts and Entitlement), The District Educational Officer and The Correspondent, St. Mary's Higher Secondary School

Madras High Court · (2011) 08 MAD CK 0222

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High Courts01 Aug 2011Allowed

M. Sathiskumar Vs The Director of Medical Education, The Secretary Selection Committee and The Medical Council of India

Madras High Court · (2011) 08 MAD CK 0197

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High Courts01 Aug 2011Allowed

Ramamurthi and Arumugam Chettiar Vs Ayinar Chettiar and Thangavel Chettiar

Madras High Court · (2011) 08 MAD CK 0186

Limitation (Amendment) Act, 1863 — Section 14(3)

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High Courts01 Aug 2011

David Karim Andrew Nisbet Vs Foreigners Regional Registration Officer, Bureau of Immigration, (MHA) Government of India

Madras High Court · (2011) 08 MAD CK 0185

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High Courts01 Aug 2011Dismissed

Varuvel Yesuvadiyan Nadar Vs Kandasami, Maharaja Nadar and Santhi Ammal

Madras High Court · (2011) 08 MAD CK 0184

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High Courts01 Aug 2011

Marimuthammal Vs The State of Tamil Nadu

Madras High Court · (2011) 7 MLJ 1158

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High Courts01 Aug 2011Allowed

K. Srinivasan Vs The District Registrar, Registration Department

Madras High Court · (2011) 08 MAD CK 0117

Tamil Nadu Stamp Rules — Rule 23(3)

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High Courts01 Aug 2011Dismissed

M. Arunachalam Vs The District Collector

Madras High Court · (2011) 08 MAD CK 0115

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High Courts01 Aug 2011Allowed

M. Ganesan Vs The Principal Chenglepet Govt. Industrial Training Institute, The Director Directorate of Employment and Training Chepauk and The Secretary to Government Labour and Employment Training Department

Madras High Court · (2011) 08 MAD CK 0113

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High Courts01 Aug 2011Dismissed

Raja Vs Narashimamurthy and Senthil

Madras High Court · (2011) 08 MAD CK 0109

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts01 Aug 2011Dismissed

Tvl. Sendamarai Steels Vs The Commercial Tax Officer

Madras High Court · (2013) 61 VST 463

Tamil Nadu General Sales Tax Act, 1959 — Section 12, 16(1)

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High Courts01 Aug 2011

M. Manivasagam Vs The Branch Manager, Na tional Insurance Company Ltd. and The Chief Executive Officer/The Authorized Officer, Medi Assist India Private Ltd.

Madras High Court · (2011) 08 MAD CK 0068

Constitution of India, 1950 — Article 12Limitation Act, 1963 — Section 14

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High Courts01 Aug 2011Allowed

R. Karuppanan Vs The Registrar General cum The Principal Revenue Control Officer, Chennai and Others

Madras High Court · (2011) 08 MAD CK 0017

Constitution of India, 1950 — Article 311, 311(2)Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts29 Jul 2011Dismissed

Inter Christian Mission Middle School Vs The Union of India and Others

Madras High Court · (2011) 07 MAD CK 0465

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High Courts29 Jul 2011Allowed

The Chairman, Tuticorin Port Trust Vs The Presiding Officer Labour Court, The Secretary Tutocirin Stevedores' Association and The Sundar Singh

Madras High Court · (2011) 07 MAD CK 0444

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High Courts29 Jul 2011Dismissed

N. Kaliyaperumal, (Deceased) and Smt. Saradhadevi Vs The State

Madras High Court · (2011) 07 MAD CK 0402

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 374(2), 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 6

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High Courts29 Jul 2011Allowed

The Management of A.R.C. Retrading Company(P) Ltd (Transports) Vs The Presiding Officer Labour Court, V. Anandan, M. Kamaraj and D. Suresh The Management of Nachimuthu Industrial Association (Transport) Vs The Presiding Officer Labour Court, S. Dhanaraj, C.N. Nagaraj and D. Murugavel The Management of Anamalais Engineering (Transport) Vs The Presiding Officer Labour Court, K. Chandrasekaran and S. Kannan

Madras High Court · (2012) 132 FLR 1014 : (2012) 3 LLJ 456 : (2012) LLR 28

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

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High Courts29 Jul 2011Dismissed

V.Sekar, represented by Power of Attorney N.Vasanthakumar Vs Madurai Kamaraj University

Madras High Court · (2011) 07 MAD CK 0373

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