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Madras High Court judgments, 2003

2,075 judgments · page 30 of 104

High Courts24 Sept 2003Dismissed

D. Pitchandi and Others Vs The Management of Binny Ltd., (Buckingham and Carnatic Mill), The Commissioner of Labour, Office of the Commissioner of Labour and The Chairman, Board for Industrial and Financial Reconstructions G. Arul Xavier Vs The Chairman and Managing Director, Industrial Development Bank of India, The Commissioner of Labour, Government of Tamil Nadu, The Managing Director, Binny Ltd. and The Registrar, Board for Industrial and Financial Reconstructions M. Pushparaj Vs The Management of Binny Ltd., (Buckingham and Carnatic Mill) and The Chairman, Board for Industrial and Financial Reconstructions

Madras High Court · (2003) 09 MAD CK 0055

Constitution of India, 1950 — Article 226
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High Courts23 Sept 2003Dismissed

Mrs. A. Sreedevi, represented by her Power of Attorney Agent Vs The Commissioner, Corporation of Chennai and Others Dileep Bhandari Vs The Commissioner, Corporation of Chennai, and Member Secretary, Chennai Metropolitan Development Authority Shanti Builders Vs The Commissioner, Corporation of Chennai, Member Secretary, Chennai Metropolitan Development Authority and Mrs. A. Sreedevi, represented by her Power of Attorney Agent

Madras High Court · (2004) 1 LW 409 : (2004) 1 MLJ 200

Constitution of India, 1950 — Article 226
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High Courts23 Sept 2003Allowed

In Re: Parrys Confectionery Ltd.

Madras High Court · (2004) 122 CompCas 900 : (2004) 56 SCL 34

Companies (Court) Rules, 1959 — Rule 49, 62Companies Act, 1956 — Section 100, 101, 102, 103, 104
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