Dr. Preethiswary S. Vs Dr. G. Kamaleshwaran
.... dates, the authoritative pronouncement with regard to the authority of Medical Council of India under the Indian Medical Council Act, 1956, the authority of the State with reference to Regulation 9 of the MCI Regulation, 2000, is the binding law covering the entire subject. 77. Therefore, all Cou ...
MADRAS HIGH COURT
P. Ragothaman Vs A.B. Govardhan
.... idence given by the respondent as P.W.1, it was his case that the parent document was handed over only as a security. Such being the evidence on record, the learned single Judge was not correct in giving a finding that mortgage was created and the title deed was given in furtherance of the mortgage. ...
MADRAS HIGH COURT
Promod Kumar IPS Vs State of Tamil Nadu
.... esulting in the closure of the calendar case. 39. Plea of restitution:- The learned Senior counsel for the petitioner by placing reliance on the judgment in South Eastern Coal Fields v. State of Madhya Pradesh, 2003(8) SCC 648 , contended that in view of the order passed by the Hon''ble Supre ...
MADRAS HIGH COURT
M.S. Jaffar Vs Union of India
.... the petitioner and pendency of various original applications before the Tribunal. 38. Rule 3 (8)(c) of the Rules and the related Schedule I provides that the Review Committee while examining a case shall consider the possibility of the officer under suspension tampering with the evidence, his inf ...
MADRAS HIGH COURT
A. Manju Vs Union of India
.... available to them since all the documents were already furnished and the 3rd document had also undertaken to that effect. The learned senior counsel would draw out attention to the Chapter IX which deals with the role and functions of the Inquiry Committee/Inquiry Officer in disciplinary proceeding ...
MADRAS HIGH COURT
Union of India Vs R. Rajendran
.... the pay scale provided for technician cadre. The learned Tribunal further found that a very long period of officiation and extracting work from the employee and denying the employee the right of regularisation in the officiating rank was wholly arbitrary and violative of Article 16 of the Constitut ...
MADRAS HIGH COURT
R.P. Sarathy Vs Narasu's Coffee Company
.... . The respondent in the affidavit filed in support of the application in I.A.No.141 of 2014 contended that the firm Narasu''s Coffee Company was constituted as a company with effect from 01.04.2009. The company was registered under the provisions of Indian Companies Act. The petitioners herein execu ...
MADRAS HIGH COURT
Mr. G. Sathish Bhatia Vs Mr. N.S. Gnaneswaran
.... the business by occupying the schedule premises. The petitioner produced certain documents to substantiate his contentions. The learned Rent Controller was of the view that there was no lease in favour of the petitioner, and as such, there is no question of impleading him as party to the Rent Contro ...
MADRAS HIGH COURT
P. Lingasamy Vs B. Premavathy
.... t defendant in O.S.No.367 of 2008 indicates that the suit was resisted on multiple grounds. The Will dated 05.09.1989 was also taken as a ground to demonstrate that the first respondent is not having any share in the property. 4. The learned Trial Judge was of the view that since the petitioner p ...
MADRAS HIGH COURT
Thangammal Vs Saraswathi
.... titioners after cross examining D1 to D3 filed an application to receive additional written statement. The petitioners by way of additional written statement wanted to take up a plea of non-joinder of necessary parties. The petitioners for the reasons best known to them failed to take up the plea of ...
MADRAS HIGH COURT
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