Civil Procedure Code, 1908 (CPC) — Section 51Constitution of India, 1950 — Article 12, 14, 19, 21, 226Consumer Protection Act, 1986 — Section 10, 11, 13, 14, 15

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High Courts19 Dec 1994

The Registrar, University of Madras and Another Vs Union of India (UOI) and Others

Madras High Court · (1995) 1 LW 385 : (1995) 2 MLJ 367

Constitution of India, 1950 — Article 226

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High Courts16 Dec 1994

E.S.I.C. Vs Trichy Dist. Co-op. Milk Producer's Union Ltd., Tiruchirapalli

Madras High Court · (1995) 2 LLJ 581

Employees State Insurance Act, 1948 — Section 44, 45, 45A, 45B, 75

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High Courts16 Dec 1994

Kadambari Enterprises P. Ltd. Vs Mallikeswari and Another

Madras High Court · (1994) 12 MAD CK 0076

Employees Compensation Act, 1923 — Section 10, 3

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High Courts16 Dec 1994

The Employees State Insurance Corporation Vs The Trichy District Co-operative Milk Producers' Union Limited

Madras High Court · (1995) 1 MLJ 516

Employees State Insurance Act, 1948 — Section 45A, 75

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High Courts16 Dec 1994

Sulochana Cotton Spinning Mills (P) Ltd. Vs State of Tamil Nadu and others

Madras High Court · (1994) 12 MAD CK 0023

Constitution of India, 1950 — Article 162Tamil Nadu General Sales Tax Act, 1959 — Section 17A

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High Courts16 Dec 1994

Kali Aerated Water Works Vs Union of India

Madras High Court · (1995) 76 ELT 265

Central Excises and Salt Act, 1944 — Section 2, 5, 5A, 9Constitution of India, 1950 — Article 14, 19

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High Courts15 Dec 1994

T.D. Md. Meeran Vs Munirul Islam Majeed, represented by its Secretary, G.N. Hajee Khaja Hussain

Madras High Court · (1995) 2 MLJ 121

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 113

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High Courts15 Dec 1994

Sajitha Banu/Nazum Banu Vs Joint Secretary to Government, Ministry of Finance, Department of Revenue, and Secretary to Government, etc. and another

Madras High Court · (1995) 1 LW(Cri) 356

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 9(1)

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High Courts15 Dec 1994

The Employees' Federation and Others Vs TVS and Sons Ltd. and Another

Madras High Court · (1996) 87 CompCas 37

Cinematograph Act, 1952 — Section 2COMPANIES ACT, 1956 — Section 397Constitution of India, 1950 — Article 104, 105, 19, 21

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High Courts15 Dec 1994

N. Mohan (Legal Heir of The Late G.S. Nataraja Chettiar) Vs Income Tax Officer and others

Madras High Court · (1995) 129 CTR 241 : (1995) 215 ITR 701

Income Tax Act, 1961 — Section 144, 148, 28

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