COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 96 of 253

High Courts26 Jul 2011Allowed

Arul, HC 844 Vs The Director General of Police, The Additional Director General of Police, Law and Order and The Deputy Inspector General of Police

Madras High Court · (2011) 07 MAD CK 0166

Madras Prohibition Act, 1937 — Section 4(1)

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High Courts26 Jul 2011Dismissed

Mr. J. Loganathan Vs The Principal Labour Court, The Management Tamil Nadu Petro Products Ltd. and The Management S.V. Engineering Works

Madras High Court · (2011) 07 MAD CK 0121

Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4)

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High Courts26 Jul 2011Allowed

M. Rajendran Vs The Authorised Officer Corporation Bank, T. Dhanasu, M. Kaliyamoorthy and The Registrar Debts Recovery Appellate Tribunal

Madras High Court · AIR 2012 Mad 21

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(7), 9, 9(1), 9(4), 9(5)

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High Courts26 Jul 2011Dismissed

The District Collector, The Superintendent, Government District Head Quarters Hospital and The Joint Director, Health Services Vs Saraswathi

Madras High Court · (2011) 4 LW 628 : (2011) 8 MLJ 266

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts26 Jul 2011Dismissed

V. Raj Vs The State of Tamil Nadu

Madras High Court · (2011) 07 MAD CK 0048

Penal Code, 1860 (IPC) — Section 304, 324, 34

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High Courts26 Jul 2011Dismissed

Tvl. Dhanam Plastics Vs The Assistant Commissioner of Commercial Taxes, The DCTO I and The Tamilnadu Industrial Investment Corporation Ltd.

Madras High Court · (2011) 07 MAD CK 0047

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High Courts26 Jul 2011Dismissed

John Traders, Saroja Sundarsingh and J. Sundarsingh Vs The Secretary, (Commercial Tax (G) Department), The District Registrar, (Deputy Chit Registrar), Palai Matha Chit Funds (P) Ltd. and A. Gnanavel

Madras High Court · (2011) 07 MAD CK 0021

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High Courts26 Jul 2011Dismissed

S. Selvaraj Vs The District Collector and Others

Madras High Court · (2011) 07 MAD CK 0010

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High Courts25 Jul 2011Dismissed

M.P. Muthu Vs The Winners Education and Charitable Trust and Others

Madras High Court · (2011) 07 MAD CK 0489

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Trusts Act, 1882 — Section 71

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High Courts25 Jul 2011Allowed

P. Veeovu Reddy Vs The Commissioner, Sattur Panchayat Union and The District Collector

Madras High Court · (2011) 07 MAD CK 0438

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High Courts25 Jul 2011Allowed

V. Muthusubramanian Vs The Deputy Commissioner of Labour, The Chairman and Managing Director, Karur Vysya Bank Limited, The Executive Director, Karur Vysya Bank Limited and The Deputy General Manager, (Personal and Administration), Karur Vysya Bank Limited

Madras High Court · (2011) 07 MAD CK 0386

Constitution of India, 1950 — Article 14Karur Vysya Bank Officer Employees (Conduct) Regulations — Regulation 3(1), 3(3)Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)

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High Courts25 Jul 2011Allowed