COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 98 of 253

High Courts22 Jul 2011Dismissed

General Mills India Pvt. Ltd. Vs Food Inspector G.Pakirisamy Food and Drugs Administration, Government General Hospital, Karaikal

Madras High Court · (2011) 07 MAD CK 0401

Criminal Procedure Code, 1973 (CrPC) — Section 258Prevention of Food Adulteration Act, 1954 — Section 10, 13, 13(1), 13(2), 14APrevention of Food Adulteration Rules, 1955 — Rule 7, 9B

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High Courts22 Jul 2011Dismissed

K. Indirani and Others Vs K. Manjula, K.S. Sumathi, D. Malathi and K. Jayalakshmi

Madras High Court · (2011) 07 MAD CK 0396

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Hindu Succession Act, 1956 — Section 30Registration Act, 1908 — Section 16

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High Courts22 Jul 2011Dismissed

Rayagiri Sri South Mari Amman Kovil Vs The District Collector and The President

Madras High Court · (2011) 07 MAD CK 0385

Constitution of India, 1950 — Article 226

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High Courts22 Jul 2011

Managing Director, New Man Press Private Limited Vs The Presiding Officer, Second Additional Labour Court and A. Radhakrishnan

Madras High Court · (2011) 07 MAD CK 0362

Industrial Disputes Act, 1947 — Section 11A, 15, 17B

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High Courts22 Jul 2011Dismissed

K.Kamaraj and Others Vs The Chief Executive Officer, The Assistant Director, Tamil Nadu Khadi and Village Industries Board and District Revenue Officer, Collectorate

Madras High Court · (2011) 07 MAD CK 0291

Constitution of India, 1950 — Article 21Industrial Disputes Act, 1947 — Section 18(1)

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High Courts22 Jul 2011Allowed

S. Govinda Rao Vs The Director of School Education, The District Elementary Educational Officer and The Assistant Elementary Educational Officer

Madras High Court · (2011) 07 MAD CK 0270

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High Courts22 Jul 2011Dismissed

Manivelan and Shanmugam Vs Jothimani Jothimani Vs Manivelan and Shanmugam

Madras High Court · (2011) 07 MAD CK 0242

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

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High Courts22 Jul 2011Allowed

Mani Vs Thangaraj

Madras High Court · (2011) 5 CTC 304

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High Courts22 Jul 2011Dismissed

K. Venkatamuni Vs C. Rajendran The District Collector

Madras High Court · (2011) 07 MAD CK 0207

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High Courts22 Jul 2011

K. Dhanapal Vs K.P. Damodaran and others

Madras High Court · (2012) 1 RCR(Civil) 96 : (2012) 1 RCR(Civil) 96

Evidence Act, 1872 — Section 45, 73

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High Courts22 Jul 2011Dismissed

Urgentechs and David Associates Class I Government Contractor Vs The Chief Engineer, Civil Engineering Division, Department of Space, The Chief Construction Engineer and The Engineer Incharge

Madras High Court · (2011) 07 MAD CK 0193

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High Courts22 Jul 2011Dismissed

The Management State Transport Corporation Ltd. Vs Proceedings Officer Labour Court and P.K. Latha

Madras High Court · (2011) 07 MAD CK 0191

Industrial Disputes Act, 1947 — Section 25F, 25H

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High Courts22 Jul 2011Dismissed

Dr. Manjula Jothi Vs B. Kannammal and Others

Madras High Court · (2011) 07 MAD CK 0125

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts22 Jul 2011Allowed

Vestas RRB (India) Limited Vs Anulatha

Madras High Court · (2011) 07 MAD CK 0124

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts22 Jul 2011Dismissed

The Management of RSL Industries (Textile Division), Formerly RSL Industries Ltd. (Textile Division) Vs The Presiding Officer, Labour Court and Others

Madras High Court · (2011) 07 MAD CK 0115

Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 18(1), 18(2), 18(3), 25C, 25JTamil Nadu Industrial Disputes Rules, 1958 — Rule 48(2)

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High Courts22 Jul 2011