High Courts02 Jan 2012
Commissioner of Income Tax Vs Madras Electrical Conductors (P.) Ltd.
Madras High Court · (2012) 341 ITR 155 : (2012) 21 TAXMAN 149
Income Tax Act, 1961 — Section 143(3), 263, 71
COURT ARCHIVE
Madras High Court judgments, 2012
2,571 judgments · page 129 of 129
High Courts02 Jan 2012Allowed
S. Rajeswari Vs The Director of Rural Development, Saidapet, Chennai-600 015 and The Accountant General (A and E), Chennai-600 018, Tamil Nadu
Madras High Court · (2012) 01 MAD CK 0180
High Courts02 Jan 2012Dismissed
The Management of Maya Appliances Limited, Old Mahabalipuram Road, Near Chandur Forging, Oggiyam Thoraipakkam, Chennai - 600 096 Vs Presiding Officer, Principal Labour Court, High Court Campus, Chennai and M. Madurai Veeran
Madras High Court · (2012) 01 MAD CK 0177
Industrial Disputes Act, 1947 — Section 17B, 2A(2)
High Courts02 Jan 2012Dismissed
B. Anbalagan Vs State
Madras High Court · (2012) 01 MAD CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 439, 439(1), 440Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts02 Jan 2012Allowed
Commissioner of Income Tax - III Chennai Vs M/s Madras Electrical Conductors Pvt Ltd 37 Arcot Road Vadapalani Chennai 600 026
Madras High Court · (2012) 341 ITR 155 : (2012) 21 TAXMAN 149
Income Tax Act, 1961 — Section 143(3), 263, 71
High Courts02 Jan 2012Dismissed
The Management, Coimbatore District Central Cooperative Bank Ltd. Vs P. Thangamuthu and The Presiding Officer, Labour Court, Coimbatore
Madras High Court · (2012) 01 MAD CK 0150
Industrial Disputes Act, 1947 — Section 33(2), 33(A), 33(C)(2)
High Courts02 Jan 2012Dismissed
The Managing Director Tamil Nadu State Transport Corporation, Villupuram) Ltd., Villupuram Region Vs V. Santhiya and Others
Madras High Court · (2012) 01 MAD CK 0145
Penal Code, 1860 (IPC) — Section 279, 304(A), 337
High Courts02 Jan 2012Dismissed
The Management of Tamil Nadu State Transport Corpn. Vs The Presiding Officer, Labour Court, Salem and V. Krishnan
Madras High Court · (2012) 01 MAD CK 0138
Industrial Disputes Act, 1947 — Section 17(B), 33(C)(2)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts02 Jan 2012Dismissed
Mohandas Vs Authority under the Minimum Wages Act, 1948-2/Deputy Commissioner of Labour-2 D.M.S. Compound Chennai-6, Deputy Inspector of Labour Thiruvallur and Madras Metro General Workers Union 16, Stringer Street, Chennai-600108
Madras High Court · (2012) 133 FLR 262 : (2012) 3 LLJ 390 : (2012) LLR 630
Constitution of India, 1950 — Article 226, 23Minimum Wages Act, 1948 — Section 20, 20(3), 3(2), 4(1)
High Courts02 Jan 2012Dismissed
K. Kumaravel Vs State of Tamilnadu and The Chairman Tamil Nadu Uniformed Services Recruitment Board
Madras High Court · (2012) 01 MAD CK 0095
City Police Act — Section 75Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Penal Code, 1860 (IPC) — Section 147, 148, 294, 304, 324
High Courts01 Jan 2012Dismissed
Roopa Vs A. Shanmugam @ Suresh
Madras High Court · (2012) 4 LW 42
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 142, 227Hindu Marriage Act, 1955 — Section 13, 13B, 13B2