High Courts06 Aug 2013Allowed
K. Santhanakrishnan Vs Deputy Superintendent of Police, Mayiladuthurai and Others
Madras High Court · (2014) 1 MLJ(Cri) 282
COURT ARCHIVE
Madras High Court judgments, 2013
3,172 judgments · page 65 of 159
High Courts06 Aug 2013
R. Duraikkannu Vs Superintending Engineer, Trichy Electricity Distribution Circle
Madras High Court · (2014) 1 MLJ 44
High Courts06 Aug 2013
Guru Nanak College Vs Assistant Provident Fund Commissioner and Others
Madras High Court · (2013) 139 FLR 696 : (2013) 4 LLJ 21
High Courts06 Aug 2013Disposed Off
T.K. Baby Ammal Vs Government of Tamil Nadu
Madras High Court · (2013) 08 MAD CK 0194
High Courts06 Aug 2013Dismissed
M. Arul Bose Vs The Member Secretary, The Regional Senior Manager, The District Sports Officer and The Enquiry Officer Cum Deputy General Manager
Madras High Court · (2013) 08 MAD CK 0191
High Courts06 Aug 2013Partly Allowed
G.K. Ravichandran Vs The Registrar of Co-operative Societies, The Special Officer, Madurai Sourashtra Co-operative Bank Ltd., The Special Officer, Madurai District Central Co-operative Bank Ltd. and The Joint Registrar of Co-operative Societies
Madras High Court · (2013) 08 MAD CK 0181
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts06 Aug 2013Allowed
R. Jagan, T. Mohan and S. Janamithran Vs G. Chandrasekar
Madras High Court · (2013) 08 MAD CK 0151
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts06 Aug 2013Dismissed
The Managing Director Vs Mahesh
Madras High Court · (2013) 08 MAD CK 0146
High Courts06 Aug 2013Allowed
Mrs. Elizabeth Packiam and Mrs. Prarthana Packiam Vs State of Tamil Nadu and Others
Madras High Court · (2013) 8 MLJ 439
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 17, 9, 9(1)Hindu Minority and Guardianship Act, 1956 — Section 6(a)
High Courts06 Aug 2013Disposed Off
M. Janarthanan Vs The Joint Registrar of Co-op. Societies, The Deputy Registrar of Co-op. Societies and The Special Officer
Madras High Court · (2013) 08 MAD CK 0125
High Courts06 Aug 2013Allowed
A. Kamatchi Vs The Chairman, The Chief Engineer and The Superintending Engineer
Madras High Court · (2013) 08 MAD CK 0116
High Courts06 Aug 2013Allowed
G. Kanaga Bai Vs The District Collector and Others
Madras High Court · (2013) 5 CTC 141
Constitution of India, 1950 — Article 19(1)(d), 21, 226, 47
High Courts06 Aug 2013Dismissed
Chairman, Railway Board, Ministry of Railways, General Manager, Southern Railway and The Chief Personnel Officer, Southern Railway Vs The Registrar, Central Administrative Tribunal and Others
Madras High Court · (2013) 139 FLR 886 : (2013) 4 LLJ 55
Apprentices Act, 1961 — Section 22Constitution of India, 1950 — Article 14, 16, 226
High Courts06 Aug 2013Dismissed
K. Thayumanavan Vs The Director General of Police, The Deputy Inspector General of Police and The Superintendent of Police
Madras High Court · (2014) 1 MLJ 857
Constitution of India, 1950 — Article 226
High Courts06 Aug 2013Dismissed
Union of India and The Director, Health and Family Welfare Department Vs R. Ilanthirayan, R. Radhakrishnan and The Registrar, Central Administrative Tribunal
Madras High Court · (2013) 4 LLN 756 : (2014) 1 MLJ 577
High Courts06 Aug 2013Dismissed
S. Narayanasamy and N. Prakash Vs K. Chidambaram, N. Selvaraj, K. Kolanchi and V. Subramanian
Madras High Court · (2013) 08 MAD CK 0097
High Courts06 Aug 2013Disposed Off
Sri Chandrasekarendra Saraswati Viswa Maha Vidyalaya Vs S. Girija and University Grants Commission
Madras High Court · (2013) 5 LLN 371 : (2013) 6 MLJ 567 : (2013) WritLR 1167
Constitution of India, 1950 — Article 226(1)(a), 226(2)
High Courts06 Aug 2013
The Airport Director Vs Deputy Chief Labour Commissioner (Central), Chennai Airport Contract Workers Union, M/s. SLK Contract Services and M/s. Santham Contractor
Madras High Court · (2013) 139 FLR 683 : (2013) 4 LLJ 91
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 13, 14, 15
High Courts05 Aug 2013Dismissed
Pollachi Municipal Employees Association and Revenue Assistant Municipal Office Vs State of Tamil Nadu, Director of Municipal Administration and The Commissioner Pollachi Municipality
Madras High Court · (2013) 08 MAD CK 0304
Constitution of India, 1950 — Article 226
High Courts05 Aug 2013
Kavinila and Another Vs C.U. Sampath C.U. Sampath Vs Iniyan and Others
Madras High Court · (2014) 1 MLJ(Cri) 108 : (2014) 1 RCR(Criminal) 973