COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 93 of 253
High Courts28 Jul 2011Allowed
The Management of Futura Polyesters Ltd. Vs The Presiding Officer Principal Labour Court and A. Manoharan
Madras High Court · (2011) 07 MAD CK 0349
Constitution of India, 1950 — Article 32Industrial Disputes Act, 1947 — Section 10, 17B, 33, 33A, 33C(1)
High Courts28 Jul 2011Dismissed
Tvl. Mangai Agencies Vs Appellate Deputy Commissioner(CT), C.T. Buildings, Madurai Road, Virudhunagar and Deputy Commercial Tax Officer-III, C.T. Buildings, Satchiapuram, Sivakasi, Virudhunagar District
Madras High Court · (2011) 07 MAD CK 0336
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27(1)
High Courts28 Jul 2011Allowed
Abdul Hameed Vs Kanniyammal and Others
Madras High Court · (2011) 07 MAD CK 0314
Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 456, 456(1), 456(2), 456(4), 522Penal Code, 1860 (IPC) — Section 350, 448
High Courts28 Jul 2011Allowed
V. Mallika Vs Secretary to Government, Government of Tamil Nadu, Public Department, Chennai - 9 and Others
Madras High Court · (2011) 07 MAD CK 0281
Land Acquisition Act, 1894 — Section 18Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts28 Jul 2011
Maruthupandi Vs Seethalakshmi and Others
Madras High Court · (2011) 07 MAD CK 0280
Hindu Succession Act, 1956 — Section 14(1), 14(2), 30, 8Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 54, 54(1)
High Courts28 Jul 2011Dismissed
M. Ratinasamy Vs Sampath Kumar, Latchumanan Asari, Smt. Sasiklal and Muthukumaralingam
Madras High Court · (2011) 07 MAD CK 0232
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts28 Jul 2011Allowed
Vishwas Footwear Company Ltd. Vs The District Collector and Others
Madras High Court · (2011) 07 MAD CK 0224
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 2(10), 2(8)Tamil Nadu Patta Pass Book Act, 1983 — Section 1(3), 10, 12, 13, 14
High Courts28 Jul 2011Dismissed
Manickam Vs Chinnasamy and Others
Madras High Court · (2011) 7 MLJ 916
Civil Procedure Code, 1908 (CPC) — Section 105Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3
High Courts28 Jul 2011Allowed
P.S. Veerappa Vs Palaniammal and Sundarambal
Madras High Court · (2012) 3 MLJ 1057
Evidence Act, 1872 — Section 76
High Courts28 Jul 2011Dismissed
G. Selvaraj and Others Vs The Presiding Officer Labour Court and The Management of GTK Textiles Private Limited
Madras High Court · (2011) 07 MAD CK 0171
Industrial Disputes Act, 1947 — Section 33(2)
High Courts28 Jul 2011
V. Senthil Kumar and V. Gangadharan Vs The Director of Public Libraries, The District Library Officer, P. Selvi and M. Gomathi
Madras High Court · (2011) 07 MAD CK 0164
High Courts28 Jul 2011Dismissed
Bharat Petroleum Corporation Ltd. Vs Petroleum Employees Union and Others
Madras High Court · (2011) 07 MAD CK 0090
Constitution of India, 1950 — Article 19, 226, 226(2)Industrial Disputes Act, 1947 — Section 12(3), 18(3), 2(1)(N), 23(2)(K), 24Specific Relief Act, 1963 — Section 14, 14(1)(b)
High Courts28 Jul 2011Dismissed
J.V. Corporation and K.A. Chandran Vs Grinder Care Enterprises P. Ltd.
Madras High Court · (2011) 07 MAD CK 0064
Civil Procedure Code, 1908 (CPC) — Section 122Original Side Rules — Order 2 Rule 7
High Courts28 Jul 2011Dismissed
Ayyavu and Kettimooppan @ Kettimuthu Vs State of Tamil Nadu and Others
Madras High Court · (2011) 07 MAD CK 0062
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Land Encroachment Act, 1905 — Section 14
High Courts28 Jul 2011Allowed
Pipmate Teaching Staff Association Vs The Member-Secretary, Pondicherry Institute of Post-Matric Technical Education, The Secretary to Government for Education-cum-Chairman, Post-Matric Technical Education and The Regional Provident Fund Commissioner
Madras High Court · (2012) 1 LLJ 740
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 16(2), 17
High Courts28 Jul 2011Dismissed
Jayarani and Others Vs M. Anjalatchi
Madras High Court · (2011) 07 MAD CK 0051
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Tamil Nadu Court Fees and Suits Valuation Rules, 1955 — Rule 12(2)
High Courts28 Jul 2011Dismissed
A.K. Yarabjan and Haji A.K. Mubarak Ali Vs Hussainajan and Others
Madras High Court · (2011) 07 MAD CK 0043
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts28 Jul 2011Dismissed
Kannan Vs Venkatachalam, Sadasivam, Subramanian and Balayya
Madras High Court · (2011) 07 MAD CK 0016
Land Acquisition Act, 1894 — Section 5Limitation Act, 1963 — Section 29(2)
High Courts28 Jul 2011Dismissed
The Management Tamil Nadu Government Transport Corporation Limited (Now known as Tamil Nadu State Transport Corporation (Madurai) Ltd. Vs The Presiding Officer Labour Court and S. Krishnan
Madras High Court · (2011) 07 MAD CK 0008
Industrial Disputes Act, 1947 — Section 11