P.N. Chinnasamy and Others Vs The Assistant Director of Town Panchayat and Others <BR>P.N. Chinnasamy, A. Bannari, R. Gunavathi and D. Dhanamani
.... had obviously in mind the law laid down by this Court in the case of Union of India and others Vs. Hindustan Development Corpn. and others, , wherein this Court did discuss the principle of predatory pricing in the context of cartelling or creating monopolistic rights. The facts involved in the ...
Madras High Court
The Commissioner, City Municipal Corporation Vs N. Chinnathurai and Others <BR>N. Chinnathurai
.... ber present and the candidate whose name is drawn shall be deemed to have the additional vote and shall be declared to have been duly elected. 22. It is not in dispute that the Returning Officer, the second respondent, has followed the said Rule 112. The allegation of the petitioner as it is seen ...
Madras High Court
M.K.M. Geeyavudeen Vs The Commissioner, Pudukkottai Municipality, Pudukkottai
.... h "Assessment and Collection of Taxes"; Chapter VI deals with "Collection of other Revenues"; Chapter VII deals with "Education - Medical - Vaccination"; Chapter VIII deals with "Public Works"; Chapter IX deals with "Debt Heads" and Chapter X deals with "Accounts, Registers and Returns". These rules ...
Madras High Court (Madurai Bench)
Erode Municipality, Erode Vs N. Arumugham, A. Viswanathan, C. Thangavel, A. Govindarajan, K. Ganesan, V. Angamuthu, S.K. Syed Bareeth, A.K. Kandasami, V.C. Periasami, K.C. Shanmugham, K. Varadharajan, A. Vaiyapuri, N. Venkatachalam, P. Balakrishnan, K.P. Murugesan, M.K. Raju, M.R. Parameswaran, M. Subramaniyam, K. Bashu, K. Manoharan, A. Thilagavathi, K. Arumugham, A. Natarajan, S. Dharmalingam, C. Nallaswami, P.N. Nachimuthu Asari, N.S. Shanmughasundaram, N. Alagharswami, S. Dhanapal, V. Raghupathy, B.P. Muthusami, P. Balusami, R. Sundaram, M.S. Kannaiyan, R. Balasubramaniam, A. Seshammal, N. Subramaniyan, C. Palaniappan, K. Muthalip, S.P. Chinnusami, K. Chenniappan, A. Arumugha Mudaliar, S.K. Palaniappan, A. Sadaiyappa Mudaliar, K.S. Ponnusami, V. Gururaj, N. Surianarayanan, V. Pandian, S.M. Ramasami, P. Bhagyam, M. Murugesan, V.M. Shanmugham, A. Thirunavukkarasu, R. Senraiya Chettiar, Mumtaj Begum, R. Palaniswami, M. Krishnamoorthy, N. Arumugha Mudaliar, P. Rajagopal, Santha Lakshmanan, P. Thangamuthu, L. Palaniammal, R. Palaniswami, Erode Municipal Council, Manickavasagam, Municipal Councellor, Viswanathan, Municipal Councellor, K. Murugesan, Municipal Councellor, R.S. Nataraja Mudaliar, Municipal Councellor, S.A. Kuthoos, Municipal Councellor, Nedumaran, Municipal Councellor, M.K. Raja, Municipal Councellor, Amanullah, Municipal Councellor, Shanmugham Mudaliar, Municipal Councellor, S.R. Santhanam, Municipal Councellor, A. Muthusami, Municipal Councellor, Sundaraswami, Municipal Councellor, S.P. Venkatachalam, Pachamuthu Mudaliar, M. Lakshmanan, V.S. Dharmalingam, V.S. Loganathan and C. Nallappan
.... dministration Department dated 16.2.1982, as the same had already been withdrawn by the Government, even though he concedes that no condition is imposed in G.O.Ms.No.615 dated 21.4.1984 to the effect that only those who are in occupation of the old market in the shop for more than 10 years are entit ...
Madras High Court
The Tamil Nadu Outdoor Advertising Association Vs Government of Tamil Nadu and nine others
.... ch as advertisement, movie, article, speech etc. That is why freedom of speech and expression includes freedom of the press. The freedom of the press in terms includes right to circulate and also to determine the volume of such circulation. This freedom includes the freedom to communicate or circula ...
Madras High Court
Tamil Nadu Municipal Shop Merchants Association and Vs State of Tamil Nadu and Others
.... rted in M.R.S. Ramakrishnan Vs. The Assistant Director of Ex-Servicemen Welfare (District Soldiers, Sailors and Airmen Board), Tiruchirapalli and Others, where it has been held that the tenant in possession of leasehold property on the termination of the lease cannot be dispossessed by force exce ...
Madras High Court
B. Sundararajan Vs The Government of Tamil Nadu
.... nstruction, direction or notification issued in exercise of the executive power of the State, which is contrary to any statutory provisions, is without jurisdiction and is a nullity. The executive power of the State under Art. 162 of the Constitution of India extends to matters with respect to which ...
Madras High Court
Bammidi Nagula Vs Bhanoji Row
.... Court in the exercise of its ordinary jurisdiction extended for that purpose; consequently, the High Court is competent to exercise its powers of revision over decisions in election petitions." But in the rules then framed by the Local Government there was no corresponding provision as the one w ...
Madras High Court
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