COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 99 of 253

High Courts22 Jul 2011Allowed

B. Navaneetha Kannan Vs The Administrator/Managing Director The Pondicherry Co-operative Milk Producer's Union Ltd. and The Registrar of Co-operative Societies

Madras High Court · (2011) 07 MAD CK 0029

Constitution of India, 1950 — Article 226

High Courts21 Jul 2011Dismissed

Sun College of Engineering and Technology Vs All India Council for Technical Education, The Regional Officer Southern Regional Office, Anna University of Technology, Government College of Engineering Campus and The Commissioner of Technical Education

Madras High Court · (2011) 07 MAD CK 0499

High Courts21 Jul 2011Allowed

C. Sivasamy Firm Vs The Deputy Commercial Tax officer

Madras High Court · (2012) 47 VST 12

Tamil Nadu General Sales Tax Act, 1959 — Section 34

High Courts21 Jul 2011Dismissed

T. Mohanraj Vs The Deputy Commissioner of Police (A.R.), The Commissioner of Police and The Director General of Police

Madras High Court · (2011) 07 MAD CK 0429

High Courts21 Jul 2011Dismissed

G. Natesan Vs The Executive Engineer and Administrative Officer, Tamil Nadu Housing Board, The Accounts Officer and The Treasury Officer

Madras High Court · (2011) 07 MAD CK 0377

High Courts21 Jul 2011Dismissed

The State of Tamilnadu Vs Tvl. National Hardwares

Madras High Court · (2011) 07 MAD CK 0372

Central Sales Tax Act, 1956 — Section 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 12(1), 12(2), 12(3)

High Courts21 Jul 2011Dismissed

The Management of Kutty Flush Doors and Furniture Company P. Ltd. Vs The Presiding Officer Principal Labour Court and Others

Madras High Court · (2011) 07 MAD CK 0342

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F

High Courts21 Jul 2011Dismissed

Electronics Corporation of India Limited Vs The State of Tamil Nadu

Madras High Court · (2011) 46 VST 534

Tamil Nadu General Sales Tax Act, 1959 — Section 17Tamil Nadu General Sales Tax Rules, 1959 — Rule 6

High Courts21 Jul 2011Dismissed

Salem Spices Private Limited Vs The Employees Provident Fund Organisation

Madras High Court · (2011) 07 MAD CK 0218

High Courts21 Jul 2011Dismissed

Veeralakshmi Vs Kannapiran and State

Madras High Court · (2011) 07 MAD CK 0189

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 294, 354, 509Tamil Nadu Prohibition of (Harassment of Woman) Act, 1998 — Section 4, 4A

High Courts21 Jul 2011Allowed

M. Vadivel and Others Vs V. Muthukumar and C. Palanichamy

Madras High Court · (2011) 07 MAD CK 0177

High Courts21 Jul 2011Dismissed

J. Sivakumar Vs The Inspector General Commissioner of Police, The Director General of Police and The Secretary to Government, Home (Police) Department

Madras High Court · (2011) 07 MAD CK 0165

Tamil Nadu Police Subordinate Services Rules, 1953 — Rule 3

High Courts21 Jul 2011Allowed

The Management of K.T. Spinning Mills Private Ltd. Vs The Deputy Commissioner of Labour Salem (Appellate authority under the Tamil Nadu Payment of Subsistence Allowance Act), The Assistant Commissioner of Labour Salem (Authority under the Payment of Subsistence Allowance Act), A. A. Kumar and R. Kesavan

Madras High Court · (2011) 07 MAD CK 0113

Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 2Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 2, 4, 5A

High Courts21 Jul 2011Dismissed

Sellamuthu and Senthil Kumar Vs State by the Inspector of Police

Madras High Court · (2012) 1 RCR(Criminal) 185

Constitution of India, 1950 — Article 13, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 153, 173, 190(1), 190(2), 207Electricity (Amendment) Act, 2007 — Section 15

High Courts21 Jul 2011Dismissed

G. Senthilkumar and Others Vs The Government of Tamil Nadu and Others

Madras High Court · (2011) 07 MAD CK 0089

Tamil Nadu Co-operative Societies Act, 1983 — Section 11(8), 152, 153, 153(1), 154Tamil Nadu Co-operative Societies Rules, 1988 — Rule 149, 149(1), 149(3)

High Courts21 Jul 2011Dismissed

Joseph Vs Punidha Aarokia Annai Peraalayam

Madras High Court · (2011) 07 MAD CK 0044

High Courts21 Jul 2011Allowed

M. Santhi Vs Assistant Elementary Educational Officer

Madras High Court · (2011) 07 MAD CK 0028

Constitution of India, 1950 — Article 14, 16

High Courts21 Jul 2011Allowed

The State of Tamilnadu Vs Mahaveer Chemicals Industries

Madras High Court · (2012) 49 VST 200

Central Sales Tax Act, 1956 — Section 3, 6(2)

High Courts20 Jul 2011

K. Ammayappan Vs State of Tamil Nadu and Murugan Elementary School

Madras High Court · (2011) 07 MAD CK 0493

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53(A)

High Courts20 Jul 2011Allowed

M. Vasanthi Vs The Joint Commissioner, N.Dhanabal, Joint Commissioner, Hindu Religious and Charitable Endowment Department and The Secretary, Sri Kanthimathi Ambal Girls Higher Secondary School

Madras High Court · (2011) 07 MAD CK 0464

Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 15, 16(2), 18(1), 22