Industrial Disputes (Amendment) Act, 1984 — Section 2Industrial Disputes (Central) Rules, 1957 — Rule 78Industrial Disputes Act, 1947 — Section 25F, 25G, 25H

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High Courts11 Dec 2002Allowed

S. Shyamala Vs The Controller of Examinations, Pondicherry University and Vinayaka Mission Medical College

Madras High Court · (2003) 2 LW 23 : (2003) WritLR 186

Constitution of India, 1950 — Article 226

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High Courts11 Dec 2002Allowed

Sri Balaji Offset Vs The Registrar, The Tamil Nadu Taxation Special Tribunal and The State of Tamil Nadu

Madras High Court · (2002) 12 MAD CK 0092

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High Courts11 Dec 2002Dismissed

Welding Kumar Vs Inspector of Police, Thiruvottiyur Police Station

Madras High Court · (2003) 1 LW(Cri) 38

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

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High Courts11 Dec 2002Dismissed

Thanga Krishnan, A. George, Rathneswari, V. Mariappa Nadar, K. Jayagopal, Adisayamani Ammal, Udayakumar and Satish Kumar Vs State of Tamil Nadu

Madras High Court · (2002) 12 MAD CK 0070

Land Acquisition Act, 1894 — Section 10, 5A, 9(3)

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High Courts11 Dec 2002

The Commissioner of Income Tax Vs Sri Karthikeya Spinning and Weaving Mills Limited

Madras High Court · (2002) 12 MAD CK 0066

Income Tax Act, 1961 — Section 27(1)

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High Courts11 Dec 2002Dismissed

Rajendran and Nagammal Vs State

Madras High Court · (2003) 1 LW(Cri) 22

Criminal Procedure Code, 1973 (CrPC) — Section 374

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High Courts11 Dec 2002Allowed

N. Kumaresan Vs State

Madras High Court · (2003) CriLJ 1494 : (2004) 265 ITR 481

Constitution of India, 1950 — Article 226

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High Courts11 Dec 2002

Commissioner of Wealth Tax Vs Alfred and Berg Co. (I) (P) Ltd.

Madras High Court · (2004) 186 CTR 494

Finance Act, 1983 — Section 40(3)

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High Courts10 Dec 2002

Commissioner of Income Tax Vs T.A.S. Chellayya

Madras High Court · (2003) 260 ITR 211

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High Courts10 Dec 2002

Commissioner of Income Tax Vs Tarapore and Co.

Madras High Court · (2003) 185 CTR 476 : (2003) 264 ITR 61

Income Tax Act, 1961 — Section 263, 32A

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High Courts10 Dec 2002

CGT Vs D. Nagrirathinam

Madras High Court · (2003) 129 TAXMAN 822

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High Courts10 Dec 2002

M. Muthuramalingam Pillai (died) and M. Arumugham (LR of the deceased appellant) Vs The Special Tahsildar and Tamil Nadu Housing Board

Madras High Court · (2003) 2 LW 241 : (2003) 2 LW 240

Land Acquisition Act, 1894 — Section 18, 4(1), 51A

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High Courts10 Dec 2002Partly Allowed

Mrs. Varadammal, Nagappan, Ellammal, Murugan, Danaselvi and Danasekaran Vs Metropolitan Transport Corporation Limited

Madras High Court · (2003) 1 MLJ 471

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High Courts10 Dec 2002Partly Allowed

G. Ramesh Vs Deepak Associates and The New India Assurance Co. Ltd.

Madras High Court · (2002) 12 MAD CK 0167

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High Courts10 Dec 2002Dismissed

B.S. Nagarajan Vs K.B. Sivasankaran

Madras High Court · (2003) 2 LW 112 : (2003) 1 MLJ 426

Madras City Tenants Protection Act, 1922 — Section 9Madras Hindu Religious Endowments Act, 1926 — Section 76, 84Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70

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High Courts10 Dec 2002Dismissed

Tvl. Tamil Nadu Chlorates Limited Vs The Registrar, Tamil Nadu Taxation Special Tribunal and The State of Tamil Nadu

Madras High Court · (2002) 12 MAD CK 0149

Tamil Nadu General Sales Tax Act, 1959 — Section 38, 7A

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