COURT ARCHIVE

Madras High Court judgments, 2012

2,571 judgments · page 120 of 129

High Courts12 Jan 2012Dismissed

Nalini Sivaprakash, rep. by her Power of Attorney P. Muthukumarasamy Vs K.A. Ganesan and Another

Madras High Court · (2012) 4 CTC 39 : (2012) 4 MLJ 353

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 58

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High Courts12 Jan 2012Dismissed

Dhinasari Siru Kaikari Vyaparigal Sangam (Regd.) Vs The District Collector Namakkal District, Namakkal, The Chairman Namakkal Municipality Office of the Municipal Commissioner Namakkal and The Commissioner, Namakkal Municipality, Namakkal

Madras High Court · (2012) 01 MAD CK 0270

Tamil Nadu District Municipalities Act, 1920 — Section 26

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High Courts12 Jan 2012Dismissed

Arjun Mandradiar Vs Regional Transport Officer, Kollukattu Medu, Karur Road, Lakkapuram Post, Erode-638002 and Assistant Licensing Authority, Regional Transport Office, Erode Kollukattu Medu, Karur Road, Lakkapuram Post, Erode-638002

Madras High Court · (2012) 01 MAD CK 0267

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High Courts12 Jan 2012

P. Jayammal Vs The State of Tamil Nadu and Others

Madras High Court · (2012) 01 MAD CK 0249

Constitution of India, 1950 — Article 14Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10

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High Courts12 Jan 2012Dismissed

N. John Selvaraj Vs Mr. Anna Hazare, The Union of India and State of Tamil Nadu

Madras High Court · (2012) 01 MAD CK 0243

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High Courts12 Jan 2012Dismissed

Dr. P. Vijayan Vs Union of India

Madras High Court · (2012) 01 MAD CK 0220

Maritime University Act, 2008 — Section 12, 2(4), 2(6), 3(3), 46

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High Courts12 Jan 2012Dismissed

Management Tamil Nadu State Transport Corporation (Salem Division I) Ltd 12, Ramakrishna Road Salem-7 Vs The Presiding Officer Labour Court Salem and P.Subash and The Management of Tamil Nadu State Transport Corporation (Salem Division) Ltd., 12, Ramakrishna Road Salem

Madras High Court · (2012) 01 MAD CK 0215

Industrial Disputes Act, 1947 — Section 11A, 17BMotor Vehicles Act, 1988 — Section 124, 178

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High Courts12 Jan 2012Dismissed

A. Boopathy Vs The Secretary, Labour Department, Tamil Nadu Government, Fort St. George, Chennai -9, The Labour Officer, No. 10, Thyiagarajapuram, Vellore, Vellore District and The Management of Tamil Nadu Industrial Explosives Limited, 8, 2nd East Main Road, Gandhi Nagar, Vellore - 632 006

Madras High Court · (2012) 01 MAD CK 0207

Industrial Disputes Act, 1947 — Section 18(1), 2, 4

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High Courts12 Jan 2012Allowed

M. Rajendran Vs The Principal Chief Conservator of Forests, Panagal Building, Saidapet, Chennai 15 and The District Forest Officer, Salem Division, Salem District

Madras High Court · (2012) 01 MAD CK 0203

Tamil Nadu Civil Services (Discipline and Appeal) Act — Section 17

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High Courts12 Jan 2012Dismissed

Parvathi, Subramaniam and Maheswari represented by Guardian Mother Parvathi Vs Sappani Gounder

Madras High Court · (2012) 2 MLJ 538

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High Courts12 Jan 2012

K. Mayilammal Vs The State of Tamilnadu

Madras High Court · (2012) 01 MAD CK 0188

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 294B, 302, 307, 353, 506

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High Courts12 Jan 2012Dismissed

A. Vasanthi Vs The Joint Registrar of Co-operative Societies (Full Additional Charge) Cuddalore Region, Cuddalore and The Registrar of Co-operative Societies Chennai 10

Madras High Court · (2012) 01 MAD CK 0186

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High Courts12 Jan 2012Dismissed

The Secretary to Government of Tamil Nadu, Public (Special-A) Department, Secretariat, Fort St.George, Chennai-600009, The Chief Secretary to Government of Tamil Nadu, Fort St.George, Chennai-9, 3.The Secretary to Government, Commercial Taxes and Registration Department, Chennai-9 and 4.The Inspector General of Registration, 120, Santhome High Road, Chennai-28 Vs K. Madalaimuthu and Others

Madras High Court · (2012) 01 MAD CK 0175

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High Courts12 Jan 2012

V. Dharani Vs Dhanalakshmi and Kumaravelan

Madras High Court · (2012) 01 MAD CK 0166

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High Courts12 Jan 2012Allowed

K. Varadharajan Vs The Presiding Officer, Labour Court, Salem and The Special Officer, Omalur Taluk Co-operative Land Development Bank Ltd.

Madras High Court · (2012) 01 MAD CK 0146

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(A)(2), 25F, 33C(2)

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High Courts12 Jan 2012Dismissed

Mr. Narendra Kumar Vs Mrs. Sumathi

Madras High Court · (2012) 2 CTC 198 : (2012) 1 LW 962

Civil Procedure Code, 1908 (CPC) — Section 115, 34, 47Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 16

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High Courts12 Jan 2012Allowed

Manoranjitham and Others Vs Natesan

Madras High Court · (2012) 01 MAD CK 0126

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High Courts12 Jan 2012Dismissed

Ramasami Pillai Vs Amarajothi

Madras High Court · (2012) 01 MAD CK 0117

Limitation Act, 1963 — Article 65Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35

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High Courts12 Jan 2012Dismissed

S. Gnaneswaran Vs S. Sivanandam S. Sivanandam Vs S. Gnaneswaran

Madras High Court · (2012) 01 MAD CK 0085

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High Courts12 Jan 2012Dismissed

K.C. Anandan Vs The Assistant Commissioner of Labour (Authority under Payment of Subsistence Allowance Act) Teynampet Chennai 6, The President IMPCOPS Ltd., No. 34-37, Kalki Krishnamurthy Salai Thiruvanmiyur Chennai 41, The Secretary (incharge) IMPCOPS Ltd., No. 34-37, Kalki Krishnamurthy Salai Thiruvanmiyur Chennai 41 and Sri. C. Gilbert Advocate Enquiry Officer C/o. IMPCOPS Ltd., No. 34-37, Kalki Krishnamurthy Salai Thiruvanmiyur Chennai 41

Madras High Court · (2012) 01 MAD CK 0082

Constitution of India, 1950 — Article 12, 21

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