Some PAST Judgements / Case Laws similar to ACT INDIA LIMITED
Last Checked Past / Closed Litigation On 03-11-2021 08:04
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| 23-09-2021 |
M/s. TVS Credit Services Limited, A public limited company under the companies Act, 1956, Represented by its Deputy Manager Leal, Shrinivasprasad Versus Raghunandan Appa Kumtekar & Another |
Karnataka State Consumer Disputes Redressal Commission Bangalore |
| 23-09-2021 |
The State Bank of India, Represented by Its Authorized Officer/Chief Manager, Stresses Assets Recovery Branch (S.A.R.B.), Thiruvananthapuram & Another Versus The Chief Judicial Magistrate, Kollam, (Impleaded as the Statutory Authority Under Section 14 of the Sarfaesi Act) & Others |
High Court of Kerala |
| 21-09-2021 |
The General Manager, Tamil Nadu State Transport Corporation (Villupuram) Limited, Thiruvannamalai Versus The Inspector of Labour, Authority under Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981 (Tamil Nadu Act 46 of 1981), Thiruvannamalai & Others |
High Court of Judicature at Madras |
| 16-09-2021 |
M/s. ACT Digital Home Entertainment Pvt Ltd, Rep. by its Authorized Signatory, Chandrasekhar Valluri Versus The State of Andhra Pradesh, Rep. by its Principal Secretary, Dept. of Revenue-Finance & (C.T) & Others |
High Court of Andhra Pradesh |
| 14-09-2021 |
P. Malligarjunan & Others Versus The Joint Commissioner of Labour, (Appellate Authority under the Payment of Gratuity Act, 1972), Coimbatore & Others |
High Court of Judicature at Madras |
| 31-08-2021 |
K. Nagarajan, I.A.S Managing Director Tamil Nadu Warehousing Corporation, Chennai Versus The Adjudication Authority, Under the Prohibition of Benami Property Transaction Act, New Delhi & Others |
High Court of Judicature at Madras |
| 24-08-2021 |
Tamil Nadu Khadi and Village Industries Board, Rep. by its Chief Executive Officer, Kuralagam, Chennai Versus The Assistant Commissioner of Labour/Controlling Authority Under the payment of Gratuity Act, Labour Welfare Board, Chennai & Others |
High Court of Judicature at Madras |
| 13-08-2021 |
The Management of Palani Agricultural Products Cooperative Marketing Society Limited, Rep. by its Special Officer Versus The Deputy Commissioner of Labour, (Appellate Authority under the Tamil Nadu Shops and Establishment Act), Dindigul & Another |
High Court of Judicature at Madras |
| 12-08-2021 |
Dr. Anita Versus Appropriate Authority under PCPNDT Act, Dr. Savita Ranjit Meshram, Health Officer (Medicine) |
In the High Court of Bombay at Nagpur |
| 30-07-2021 |
EIH Limited, an existing company incorporated within the meaning of the Companies Act, 1956 and having its registered office at No.4, Calcutta & Another Versus Balaji Hotels and Enterprises Limited, a Company incorporated under the Companies Act;1956 and havings its registered office at 365 (old No.267), Chennai & Others |
High Court of Judicature at Madras |
| 19-07-2021 |
V. Sugumaran & Others Versus U. Uma Devi, Additional Commissioner of Labour (Appellate Authority under Payment of Gratuity Act), Chennai & Another |
High Court of Judicature at Madras |
| 12-07-2021 |
M/s. NEPC India Ltd., A Limited Company, Registered under the Indian Companies Act, 1956, Represented by its Director, Thirupathy Kumar Khemka Versus The Assistant Commissioner of Income Tax Company Circle I (2), Coimbatore |
High Court of Judicature at Madras |
| 01-07-2021 |
Mukesh @ Lallu Saxena & Others Versus Addl. District Judge (Essential Commodities Act) Hardoi & Another |
High Court Of Judicature At Allahabad Lucknow Bench |
| 28-06-2021 |
Boddu Ramesh Versus Designated Authority under the Direct Tax Vivad Se Vishwas Act, 2020, Office of Principal Commissioner of Income Tax & Others |
High Court of for the State of Telangana |
| 24-06-2021 |
Vellore District Consumer Co-operative Wholesale Sales Stores Ltd., Rep. by its Joint Registrar/Managing Director, Anna Salai, Vellore Versus The Authority under the Conferment of Status Act/Assistant Commissioner of Labour (Implementation) Vellore & Others |
High Court of Judicature at Madras |
| 27-05-2021 |
Central Bureau of Investigation (Investigating Agency Constituted Under Delhi Special Police Establishment Act, 1946), Represented by Superintendent of Police Anti-Corruption Branch, Bengaluru Versus Padmanabha & Others |
High Court of Karnataka |
| 19-05-2021 |
The National Law School of India University, Established under the National Law School of India Act, 1986, Represented by its Registrar in Charge Versus The University Grants Commission, Established under the University Grants Commission Act, 1956 & Another, New Delhi |
High Court of Karnataka |
| 30-04-2021 |
M/s. Madras Hospitality Services represented by its Managing Partner J. Jagdish Versus Tangy Enterprises Private Limited (formerly incorporated as M/s. Buena Vista Beach Resort and Club Pvt Ltd) a company incorporated under Companies Act, 1956 represented by its Managing Director Emmanuel Fernandez & Others |
High Court of Judicature at Madras |
| 29-04-2021 |
Dr. K. Jacob & Others Versus The Madras Medical Mission, (a Society Registered under the Tamil Nadu Societies Registration Act, 1975) Chennai & Another |
High Court of Judicature at Madras |
| 29-04-2021 |
Dr. K. Jacob & Others Versus The Madras Medical Mission, (a Society Registered under the Tamil Nadu Societies Registration Act, 1975) Chennai & Another |
High Court of Judicature at Madras |
| 29-04-2021 |
Dr. K. Jacob & Others Versus The Madras Medical Mission, (a Society Registered under the Tamil Nadu Societies Registration Act, 1975) Chennai & Another |
High Court of Judicature at Madras |
| 19-04-2021 |
Aadarsha Chitralaya Pvt.Ltd., A Company incorporated under the Companies Act 1956, Chennai Versus Arivahagan Venkatachalam & Others |
High Court of Judicature at Madras |
| 17-04-2021 |
A. Soundararsan, President, CMRL Employees Union & Another Versus The Chennai Mertro Rail Limited, Company Registered under Companies Act, Hereby Represented through is DRO/Legal Officer, K. Tharapagaraj, Chennai |
High Court of Judicature at Madras |
| 17-04-2021 |
A. Soundararsan, President, CMRL Employees Union & Another Versus The Chennai Mertro Rail Limited, Company Registered under Companies Act, Hereby Represented through is DRO/Legal Officer, K. Tharapagaraj, Chennai |
High Court of Judicature at Madras |
| 16-04-2021 |
In Re: Expeditious Trial of Cases Under Section 138 of N.I. Act 1881 |
Supreme Court of India |
| 16-04-2021 |
In Re: Expeditious Trial of Cases Under Section 138 of N.I. Act 1881 |
Supreme Court of India |
| 15-04-2021 |
The Secretary, Ramanathapuram District Sarvodaya Sangh, Srivilliputhur Versus The Appellate Authority Under the Tamil Nadu Shops and Establishments Act, (Deputy Commissioner of Labour), Madurai & Another |
Before the Madurai Bench of Madras High Court |
| 09-04-2021 |
M/s. Advance Infradevelopers Pvt. Ltd., Represented by its Director, Ravi Rajagopal Versus The Adjudicating Authority, Under The Prohibition of Benami Property Transactions Act, 1988 & Another |
High Court of Judicature at Madras |
| 01-04-2021 |
C. Kamaraj Versus The Deputy Commissioner of Labour, Appellate Authority under the Tamil Nadu Shops & Establishments Act, Tirunelveli & Another |
Before the Madurai Bench of Madras High Court |
| 05-03-2021 |
Bajaj Allianz General Insurance Company Limited, A Company Incorporated under the Companies Act, Represented by its Deputy Manager-Legal, Raneen B.R. Kumar Versus Puthen Modern Rice Mill, Kalady, Represented by Its Managing Partner, Dr. Ramesh Babu & Others |
High Court of Kerala |
| 26-02-2021 |
S. Shankaranarayanan & Others Versus The Directorate of Enforcement, Represented by the Assistant Director (The Prevention of Money Laundering Act, 2002), Government of India, Chennai |
High Court of Judicature at Madras |
| 22-02-2021 |
Dr. P.V. Varavara Rao & Another Versus National Investigation Agency, an Agency constituted under the National Investigation Agency, Act, 2008 & Others |
High Court of Judicature at Bombay |
| 08-02-2021 |
R.R. Granites, Rep. by Its Partner, P. Rajasekaran Versus Directorate of Enforcement, Rep. by the Deputy Director/authorized Officer, [the Prevention of Money Laundering Act, 2002], Government of India, Ministry of Finance, Department of Revenue, Chennai |
High Court of Judicature at Madras |
| 05-02-2021 |
Messrs. Uttam Holdings Ltd., A Company Incorporated under the provisions of the Companies Act, 1956 & having its registered office at Mumbai, through Its Authorized Representative, Mann Singh Meena & Others Versus State of Kerala, Represented by Chief Secretary to Government, Thiruvananthapuram & Another |
High Court of Kerala |
| 04-02-2021 |
Dhanalakshmi Sridhar Versus The Deputy Director, Directorate of Enforcement (The Prevention of Money Laundering Act, 2002), Government of India, Chennai |
High Court of Judicature at Madras |
| 04-02-2021 |
The Management of Godrej Consumer Products Ltd., a Public Limited Company incorporated under the Companies Act, 1956 and having its Registered office at Pirojshanagar, Maharashtra, represented by its Constituted Attorney, Mr. Rathnakar Salian, Associate Vice President of the Writ Appellant Versus The State of Assam Represented by the Secretary, Department of Labour and Employment, Assam, Dispur, Guwahati, Assam & Others |
High Court of Gauhati |
| 04-02-2021 |
Dhanaas Property Developers, Represented by its Proprietrix V. Manimuthu, Coimbatore Versus Vrikshaa Vassees Welfare Association, Society registered under Tamil Nadu Societies Registration Act, Represented by its President, K.A. Thangavelu, Coimbatore |
High Court of Judicature at Madras |
| 29-01-2021 |
P.S.P.K. Maragathrajaapandian Versus The Reserve Bank of India, constituted under the Reserve Bank of India Act, 1934, Mumbai & Others |
High Court of Judicature at Madras |
| 08-01-2021 |
Medisprouts India Pvt. Limited CIN U93020KL2012PTC030297 a Company Registered Under The Companies Act & Others Versus M/s. Silver Maple Healthcare Services (P) Ltd. CIN U85100DL2010PTC200694 a Company Incorporated Under Companies Act |
High Court of Delhi |
| 07-01-2021 |
The Special Officer, A-2253, Madurai Southern Railway Staff Co-operative Stores Ltd. Versus The Appellate Authority under the Tamil Nadu Shop and Establishment Act, (Deputy Commissioner of Labour) & Another |
Before the Madurai Bench of Madras High Court |
| 21-12-2020 |
The Kerala State Co-Operative Bank Ltd., Thiruvananthapuram, Represented by The Managing Director Versus The Court of Deputy Labour Commissioner, (Authority Under Payment of Gratuity Act 1972), Kozhiokde & Another |
High Court of Kerala |
| 18-12-2020 |
Dr. M.Santhiramudu Versus The competent Authority under the National Highways Act & Joint Collector, Kurnool, Kurnool District & Others |
High Court of Andhra Pradesh |
| 18-12-2020 |
Dr. M.Santhiramudu Versus The competent Authority under the National Highways Act & Joint Collector, Kurnool, Kurnool District & Others |
High Court of Andhra Pradesh |
| 11-12-2020 |
Dr. Vidyaa Hari Iyer Versus M/s. Sundaram Finance Limited, Incorporated under the Indian Companies Act, 1913, Chennai & Another |
High Court of Judicature at Madras |
| 10-11-2020 |
Ganga Carriers Private Limited, A Company Incorporated Under Companies Act, 1956 Having Its Office At, Patna Versus Union of India |
High Court of Judicature at Patna |
| 04-11-2020 |
M/s. Five S. Manpower Services Pvt. Ltd. Versus Commissioner, Under Employees Compensation Act, 1923 & Others |
High Court of Delhi |
| 16-10-2020 |
V. Anbaiyan Versus The Tribunal under the Maintenance & Welfare of Parents & Senior Citizens Act, 2007, Presided over by the Revenue Divisional Officer, Kanyakumari & Another |
Before the Madurai Bench of Madras High Court |
| 01-10-2020 |
The Managing Director, Tamilnadu State Transport Corporation (Coimbatore) Limited, Coimbatore Versus The Inspector of Labour, Authority under the Tamilnadu Industrial Establishment (Conferment of Permanent Status) Act, 1981, Coimbatore & Another |
High Court of Judicature at Madras |
| 01-10-2020 |
The Principal, Institute of Road & Transport Technology, Sri Vasavi College Post, Erode Versus The Appellate Authority under the Payment of Gratuity Act, 1972 (Joint Commissioner of Labour), Coimbatore & Others |
High Court of Judicature at Madras |
| 01-10-2020 |
The Regional Manager, Tamil Nadu Civil Supplies Corporation, Kilpauk, Chennai Versus The Additional Commissioner of Labour, Chennai, (Appellate Authority as under the -Payment of the Gratuity Act, 1972) Chennai & Others |
High Court of Judicature at Madras |
| 30-09-2020 |
The Principal, Institute of Road & Transport Technology, Sri Vasavi College Post, Erode Versus The Appellate Authority under the Payment of Gratuity Act, 1972, Coimbatore & Others |
High Court of Judicature at Madras |
| 21-09-2020 |
Krishna Kumar Yadav Versus The State of Bihar through the Principal Secretary, Department of Prohibition and Excise Act, Govt. of Bihar, Patna & Others |
High Court of Judicature at Patna |
| 18-08-2020 |
Tamil Nadu Handloom Weavers- Co-op. Society Ltd., Chennai, Rep.by its Senior Regional Manager Versus The Deputy Commissioner of Labour, [Authority under the payment of Gratuity Act, 1972] Office of Joint Commissioner of Labour, Chennai & Others |
High Court of Judicature at Madras |
| 18-08-2020 |
Ritlal Rai @ Ritlal Yadav @ Ritlal Ray @ Ritlal Prasad Singh Versus The U.O.I. through B. Hazara, Assistant Director, Prevention of Money Laundering Act (Complainant) & Others |
High Court of Judicature at Patna |
| 14-08-2020 |
The Divisional Manager, Naduvattam Tea Division, Tamil Nadu Tea Plantation, Corporation Ltd., The Nilgiris Versus The Controlling Authority under the Payment of Gratuity Act, viz., The Assistant Commissioner of Labour Office of the Deputy Commissioner of Labour Coimbatore & Others |
High Court of Judicature at Madras |
| 12-08-2020 |
Philomina & Others Versus The Appellate Tribunal (Constituted under the Provisions of the Maintenance & Welfare of Parents & Senior Citizens Act) & Others |
High Court of Kerala |
| 05-08-2020 |
K. Elanthirayan Versus The Assistant Labour Commissioner (Central) & Controlling Authority, under Payment of Gratuity Act, 1972, Hyderabad & Others |
High Court of Judicature at Madras |
| 05-08-2020 |
The Zonal Officer, Zone – XIII, Madhavaram, Greater Chennai Corporation, Madhavaram Versus The Controlling Authority under Payment of Gratuity Act, 1972, The Assistant Commissioner of Labour, Office of the Joint Commissioner II Labour, Chennai & Another |
High Court of Judicature at Madras |
| 20-07-2020 |
The Regional Manager Tamilnadu Civil Supplies Corporation District Collectorate Namakkal Region Namakkal Versus The Appellate Authority Under the Payment of Gratuity Act, 1972 The Joint Commissioner of Labour, Coimbatore & Others |
High Court of Judicature at Madras |
| 16-07-2020 |
Sinhgad Technical Education Society, Registered under Society's Registration Act, 1860, Through its founder- President M.N. Navale & Another Versus Directorate of Technical Education Maharashtra State & Another |
High Court of Judicature at Bombay |
| 02-07-2020 |
Spacific Solutions Pvt. Ltd. Versus The Authority Under the Payment of Wages Act, 1936 & Others |
High Court of Punjab and Haryana |
| 01-07-2020 |
In the Matter of, To Stop the Illegal Functioning of Private Schools in District Nainital & Their Act of Hiking Fee & Other Expenses Arbitrarily & Others Versus Director General School Education & Another |
High Court of Uttarakhand |
| 12-06-2020 |
Sumitra Devi Versus Special Judge / Addl Distt & Sess. Judge E.C Act Hardoi & Others |
High Court of Judicature at Allahabad |
| 12-06-2020 |
Sumitra Devi Versus Special Judge / Addl Distt & Sess. Judge E.C Act Hardoi & Others |
High Court of Judicature at Allahabad |
| 04-05-2020 |
M/s. Cognizant Technology Solutions India Pvt. Ltd., rep. by its Authorized Signatory Versus The Appellate Authority under Section 48(1) of the A.P. Shops & Establishments Act, 1988 & Others |
High Court of for the State of Telangana |
| 11-03-2020 |
M/s. Jaya Sakthi Leathers (P) Ltd., a Company constituted under Companies Act, Rep. by its Managing Director, M.P. Adimoolam Versus The Finance Secretary, Chief Secretariat, Pondicherry & Others |
High Court of Judicature at Madras |
| 06-03-2020 |
Seema Garg & Others Versus Deputy Director, Directorate of Enforcement (Prevention of Money Laundering Act), Govt. of India, Punjab |
High Court of Punjab and Haryana |
| 04-03-2020 |
M/s. Pooja Courier Versus Commissioner Employees Compensation Act Sonepat & others |
High Court of Punjab and Haryana |
| 28-02-2020 |
M/s. Jackson Laboratories Private Limited, A Private Limited Company Registered under The provisions of the Companies Act, 1956, Represented by its Managing Director, Jugal Kishore, Amritsar V/S Secretary to Government, Health & Family Welfare (H2) Department, Secretariat, Chennai & Others |
High Court of Judicature at Madras |
| 25-02-2020 |
Balkis Natciar & Others V/S Arulmigu Adheeswarar Thirukoil represented by the Trustees appointed by the Government under the provisions of the Pondicherry Hindu Religious Institutions Act & Others |
High Court of Judicature at Madras |
| 25-02-2020 |
KIRITHAVAR VAZHVURIMAI IYAKKAM, A Society registered under The Tamil Nadu Societies Registration Act, 1975 @ PASTORAL CENTRE, Tamil Nadu and represented by its President, Prof. Dr. Deva Sahayam Versus Indhiya Jananayaka Katchi, Chennai |
High Court of Judicature at Madras |
| 20-02-2020 |
General Manager, Hmt Machine Tools Ltd., Through Its Deputy General Manager (Hr) Shri Joseph Pradeep Keshri Minz, Ajmer (Raj) & Others Versus Controlling Authority, Under Payment of Gratuity Act, 1972 & Assistant Labour Commissioner (Central), Ajmer (Raj) & Others |
High Court of Rajasthan Jaipur Bench |
| 14-02-2020 |
B.V. Viswanathan & Another Versus Deputy Commissioner of Labour (Minimum Wages) (Appellate Authority under the Tamil Nadu Shops & Establishments Act), Chennai & Another |
High Court of Judicature at Madras |
| 05-02-2020 |
A Reference by the Attorney General for Northern Ireland of devolution issues to the Supreme Court pursuant to Paragraph 34 of Schedule 10 to the Northern Ireland Act 1998 (Northern Ireland) |
United Kingdom Supreme Court |
| 28-01-2020 |
Reckitt Benckiser School India Ltd. (Previously SSL-TTK Limited) A Company existing under the Companies Act, 2013, Represented by its Authorized signatory M. Ponraj, Kancheepuram Versus Union of India through the Central Board of Direct Taxes, New Delhi & Others |
High Court of Judicature at Madras |
| 03-01-2020 |
TVL. National Power Press, Rep. by its Partner, R. Raguraman, Thanjavur Versus The Special Committee U/s 16 D of the TNGST Act, 1959, Secretariat, Chennai & Another |
High Court of Judicature at Madras |
| 02-01-2020 |
M/s. Fibroplast Marine Private Limited, A duly incorporated Company under the Companies Act, 1956, Registered office at Goa, Represented by its Director & Authorized Signatory Raghav Narula Versus M/s. Ashok Leyland Limited, A duly incorporated Company under the Companies Act, 1956, Registered office at Guindy, Represented by its Authorized Representative |
High Court of Judicature at Madras |
| 28-11-2019 |
The Superintending Engineer, Vellore Electricity Distribution Circle, Tamil Nadu Generation and Distribution Corporation Limited, Vellore Versus The Inspector of Labour, Authority under the Industrial Establishments (Conferment of Permanent Status to Workmen) Act, Vellore & Others |
High Court of Judicature at Madras |
| 28-11-2019 |
K.M. Chinnasamy & Others Versus The Inspector of Labour, Appointed under Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981, Erode & Others |
High Court of Judicature at Madras |
| 26-11-2019 |
The Management, Tamil Nadu State Transport Corporation (Salem) Limited, Represented by its General Manager Versus The Appellate Authority, Under the Payment of Gratuity Act, 1972, The Joint Commissioner of Labour, Coimbatore & Others |
High Court of Judicature at Madras |
| 25-11-2019 |
Villupuram District Central Co-operative Bank Ltd., Rep. by its Managing Director Versus The Authority under Payment of Gratuity Act (The Assistant Commissioner of Labour) Vellore & Another |
High Court of Judicature at Madras |
| 20-11-2019 |
SU Toll Road Pvt Ltd., Mumbai Versus The Regional Labour Commissioner (Central) The Authority under the Minimum Wages Act 1948, Chennai & Others |
High Court of Judicature at Madras |
| 20-11-2019 |
Canara Bank, Represented by its Assistant General Manager, Bengaluru Versus Appellate Authority Under Payment of Gratuity Act, 1972, Regional Labour Commission (Central) Shram Sadan, Bengaluru & Others |
High Court of Karnataka |
| 12-11-2019 |
The Management, Manali Petrochemicals Limited, Represented by its Company Secretary Versus The Deputy Commissioner of Labour-I, (Appellate Authority under the Payment of Subsistence Allowance Act), Chennai & Others |
High Court of Judicature at Madras |
| 04-11-2019 |
Mahindra Holidays & Resorts India Ltd., Rep., by its Vice President – Human Resources, Chennai & Another Versus Appellate Authority under Tamilnadu Shops and Establishments Act-1947, Special Deputy Commissioner of Labour, Teynampet, Chennai & Another |
High Court of Judicature at Madras |
| 30-10-2019 |
The Managing Director (Previously The Special Officer), Vellore District Central Cooperative Bank Ltd., Vellore Versus The Joint Commissioner of Labour/Appellate Authority under the Payment of Gratuity Act, Chennai & Others |
High Court of Judicature at Madras |
| 30-10-2019 |
The Managing Director (Previously The Special Officer), Vellore District Central Cooperative Bank Ltd., Vellore Versus The Joint Commissioner of Labour/Appellate Authority under the Payment of Gratuity Act, Chennai & Others |
High Court of Judicature at Madras |
| 24-10-2019 |
The Superintending Engineer, Namakka Electricity Distribution Circle, Tamil Nadu Electricity Board, Namakkal Versus The Inspector of Labour, Office of the Inspector of Labour, Authority under the Tamil Nadu Industrial Establishment, (Conferment to permanent Status to Workmen) Act 1981, Namakkal & Others |
High Court of Judicature at Madras |
| 21-10-2019 |
Coimbatore South Sarvodaya Sangam, Represented by its Secretary P. Velusamy, Erode Versus Assistant Commissioner of Labour, (Authority under the Payment of Gratuity Act, 1972), Salem & Another |
High Court of Judicature at Madras |
| 18-10-2019 |
Vitalo Plastics Solutions India Pvt. Ltd., Represented by its General Manager, Chennai & Another Versus The Deputy Labour Commissioner (Minimum Wages), (Appellate Authority under Tamil Nadu Shops and Establishments Act, 1947), Chennai & Another |
High Court of Judicature at Madras |
| 10-10-2019 |
Bombay Salesian Society, a Society registered under Societies Registration Act; and a public trust registered under Bombay Public Trust Act, 1950 Versus The State of Maharashtra & Others |
High Court of Judicature at Bombay |
| 04-10-2019 |
M/s. VGN Developers P Ltd., Represented by its Managing Director, D. Pratish, Chennai & Another Versus The Deputy Director, Directorate of Enforcement, (The Prevention of Money Laundering Act, 2002), Chennai |
High Court of Judicature at Madras |
| 01-10-2019 |
Sh. Pushpender Singh Chawla Versus Commissioner Employees Compensation Act & Another |
High Court of Delhi |
| 01-10-2019 |
The Deputy General Manager, The New India Assurance Co. Ltd., Hosur Versus Appellate Authority under the Payment of Gratuity Act, 1972 & The Deputy Chief Labour Commissioner (Central), Chennai & Others |
High Court of Judicature at Madras |
| 01-10-2019 |
Bibin Thomas Versus Firm P.J. Homes – a Firm registered under the Indian Partnership Act having its registered office at Thiruvananthapuram – Rep by its Managing Partner –P.J. John & Others |
Kerala State Consumer Disputes Redressal Commission Thiruvananthapuram |
| 27-09-2019 |
The Management of Piramal Enterprises Ltd., Chennai Versus Assistant Commissioner of Labour, (Controlling Authority for the Payment of Gratuity Act), Chennai & Another |
High Court of Judicature at Madras |
| 23-09-2019 |
Punjab State Cooperative Supply & Marketing Federation Ltd. Versus Appellate Authority Constituted Under the Payment of Gratuity Act & Others |
High Court of Punjab and Haryana |
| 18-09-2019 |
K-113, Kugalur Primary Agricultural Co-operative Bank Ltd., Erode District Versus The Joint Commissioner of Labour [Appellate Authority under the Payment of Gratuity Act], Coimbatore & Others |
High Court of Judicature at Madras |
| 16-09-2019 |
Central bank of India, A body corporate constituted under the Banking Companies Act IV of 1970 & having its Head office at Chandarmukhi, Mumbai & a branch inter alia at Coonoor, Rep. by its Senior Manager Versus Shanthi Rajkumar & Others |
High Court of Judicature at Madras |
| 13-09-2019 |
Kaleeswarar Mills 'A' Unit, Rep by General Manager, Coimbatore Versus The Appellate Authority, Under the Payment of Gratuity Act, Regional Labour Commissioner (Central), Chennai & Others |
High Court of Judicature at Madras |
