High Courts25 Jul 2011Allowed
Periya Perumal Vs The Member Secretary, Local Planning Authority and The Commissioner Corporation of Madurai
Madras High Court · (2011) 07 MAD CK 0271
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 97 of 253
High Courts25 Jul 2011Allowed
R. Ramamoorthy Vs State
Madras High Court · (2012) 1 Crimes 378
Evidence Act, 1872 — Section 161, 65, 76Penal Code, 1860 (IPC) — Section 465, 468, 471
High Courts25 Jul 2011Dismissed
Sri Golden Sizing Mills and SuperSizing Mills Vs The Union of India (UOI), Ministry of Labour and Employment Department, The Assistant Provident Fund Commissioner, The Employees' Provident Fund Organization and The Principal Secretary to Government, Labour and Employment Department
Madras High Court · (2011) 07 MAD CK 0243
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 13, 13(2), 14B, 19Foreign Exchange Management Act, 1999 — Section 35Industrial Disputes Act, 1947 — Section 2
High Courts25 Jul 2011Allowed
The Manager and The Deputy Director (Inspection) ESI Corporation Vs Narasus Coffee Company
Madras High Court · (2011) 07 MAD CK 0226
Constitution of India, 1950 — Article 226
High Courts25 Jul 2011Dismissed
K. Arokia Nathan Vs The Senior Regional Manager (North), Tamil Nadu Civil Supplies Corporation Limited and The Enquiry Officer, C.M. Balakrishnan
Madras High Court · (2011) 07 MAD CK 0174
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 17, 294BTamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 10, 10(5), 13(1), 3(1), 5
High Courts25 Jul 2011Dismissed
V. Santhalakshmi Vs The Secretary to Government, Education Department, The Director of Elementary Education and The District Elementary Education Officer. (DEEO)
Madras High Court · (2011) 07 MAD CK 0170
Penal Code, 1860 (IPC) — Section 108, 109, 285, 304, 338Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 26
High Courts25 Jul 2011Allowed
S. Saraswathi Vs Government of Tamil Nadu
Madras High Court · (2011) 07 MAD CK 0118
High Courts25 Jul 2011Dismissed
Sathiyamurthy Vs R. Pavunambal and V. Shanmugam
Madras High Court · (2012) 1 MLJ 789
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts25 Jul 2011Allowed
K. Natarajan Vs The Tamil Nadu Civil Supplies Corporation
Madras High Court · (2011) WritLR 804
Industrial Disputes Act, 1947 — Section 25B, 25FPayment of Gratuity Act, 1972 — Section 2, 4(2), 7(1), 7(2), 7(3)A
High Courts25 Jul 2011Dismissed
Anjana Sathyanath rep. by her Mother and Natural Guardian C. Regina Vs The Government of Puducherry, The Convenor, Centralised Admission Committee (CENTAC), Pondicherry Engineering College Campus and The Regional Administrator
Madras High Court · (2011) 07 MAD CK 0088
Constitution of India, 1950 — Article 14
High Courts25 Jul 2011Dismissed
Dr. Rajanikanth, V.S. and Others Vs The Director of Medical Education and The Director of Public Health and Preventive Medicine, The Directorate of Public Health and Preventive Medicine
Madras High Court · (2011) 07 MAD CK 0034
Constitution of India, 1950 — Article 14, 15(4), 16(4), 19(1), 21Contract Act, 1872 — Section 23, 73, 74Specific Relief Act, 1963 — Section 31(1)
High Courts25 Jul 2011Dismissed
Smt. S. Christy Vs The Chief Educational officer, Kanyakumari District at Nagercoil, The District Educational Officer, The Manager, Concordia High and Higher Secondary Schools, Lutheran Primary and Middle Schools, MELIM Primary Schools and The Correspondent, Concordia Higher Secondary School
Madras High Court · (2011) 5 CTC 532
Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15
High Courts25 Jul 2011
S. Gopalakrishnan Vs Vijaya Pictures, United India Insurance Company Ltd. and Sarath Babu
Madras High Court · (2011) 07 MAD CK 0017
Motor Vehicles Act, 1939 — Section 2(30), 59
High Courts22 Jul 2011Dismissed
The District Collector Vs N. Mohanraj
Madras High Court · (2011) 07 MAD CK 0497
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Pension Rules, 1978 — Rule 32, 9, 9(2)
High Courts22 Jul 2011Dismissed
Rayagiri Special Village Panchayat Vs The State of Tamil Nadu and Others
Madras High Court · (2011) 07 MAD CK 0492
Constitution of India, 1950 — Article 226Tamil Nadu Panchayats Act, 1994 — Section 133, 4
High Courts22 Jul 2011Dismissed
The Management, E.2709, B. Odaiyur Primary Agricultural Co-operative Bank Ltd. Vs The Presiding Officer, Labour Court and Manimegalai
Madras High Court · (2011) 07 MAD CK 0467
High Courts22 Jul 2011Allowed
K. Subramanian Vs The Inspector of Police SPE-CBI/BS and FC, Chennai
Madras High Court · (2012) CriLJ 1673
Banking Regulation Act, 1949 — Section 10(1)Companies Act, 1956 — Section 267Constitution of India, 1950 — Article 20(1), 20(2)
High Courts22 Jul 2011Allowed
P. Pappammal Vs The Secretary to the Government of Tamil Nadu, School Education Department and Others
Madras High Court · (2011) 07 MAD CK 0430
High Courts22 Jul 2011Allowed
J. Sunder @ Sundaram Vs State
Madras High Court · (2012) MLJ(Cri) 9
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 161, 162, 173Evidence Act, 1872 — Section 101, 103, 3Penal Code, 1860 (IPC) — Section 151
High Courts22 Jul 2011Allowed
Aban Loyd Chiles Offshore Limited 766, Anna Salai Chennai - 2 Vs The State of Tamil Nadu
Madras High Court · (2011) 07 MAD CK 0403
Constitution of India, 1950 — Article 3, 4, 5Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 3A