Madras High Court Judgments 2006 — Page 17

High Courts22 Nov 2006Allowed

The Management of Manali Petrochemical Ltd. Vs The Deputy Commissioner of Labour-II, The Deputy Chief Inspector of Factories, L. Division and Manali Petro Chemical Ltd., Technical Employees Union

Madras High Court · (2006) 11 MAD CK 0172

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 12(1), 12(2), 13Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 17, 18, 19, 21, 22Industrial Disputes Act, 1947 — Section 9A

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High Courts22 Nov 2006Allowed

P. Hema, Smt. S. Rajalakshmi and K. Sudarsanam Vs M. Muthusamy, Administrator, RPS Benefit Fund Ltd. (In Liquidation), Bar Association and Others P.G. Saranyan and S. Premchand Vs M. Muthusamy, Administrator, RPS Benefit Fund Ltd. (In Liquidation), Bar Association and Others R. Srihari Vs M. Muthusamy, Administrator, RPS Benefit Fund Ltd. (In Liquidation), Bar Association and Others

Madras High Court · (2007) 139 CompCas 214 : (2007) 1 MLJ 450 : (2008) 81 SCL 525

Companies (Court) Rules, 1959 — Rule 11, 19, 9Companies Act, 1956 — Section 539, 540, 541, 542, 543

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High Courts22 Nov 2006Allowed

W.S. Magdoom Mohamed and Others Vs The Assistant Revenue Officer, Corporation of Madras and The Commissioner, Corporation of Madras

Madras High Court · (2007) 1 MLJ 50

Madras City Municipal Corporation Act, 1919 — Section 100, 137, 401Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 4(1), 5

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High Courts22 Nov 2006Dismissed

Karuppanna Gounder Vs Rasammal

Madras High Court · AIR 2007 Mad 101 : (2007) 2 LW 352

Transfer of Property Act, 1882 — Section 39, 52

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High Courts22 Nov 2006Dismissed

A.P. Kuppusamy and Others Vs P. Kumarapalayam Municipality

Madras High Court · (2007) 2 LW 445 : (2007) 1 MLJ 827

Specific Relief Act, 1877 — Section 9Specific Relief Act, 1963 — Section 38

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High Courts22 Nov 2006Dismissed

Commissioner of Income Tax Vs S. Ajit Kumar

Madras High Court · (2008) 300 ITR 152

Income Tax Act, 1961 — Section 133A, 158BB, 158BC, 260A

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High Courts22 Nov 2006Dismissed

Mr. K.J. Doraisamy Vs The Assistant General Manager and The Chief Manager (PBD), State Bank of India, Erode Branch

Madras High Court · (2007) 136 CompCas 568 : (2006) 5 CTC 829 : (2006) 4 MLJ 1877 : (2007) 78 SCL 196

Constitution of India, 1950 — Article 104, 105, 11, 17, 19(1)Official Secrets Rules — Rule 3, 4Penal Code, 1860 (IPC) — Section 499, 500

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High Courts22 Nov 2006Dismissed

Rallis India Limited Vs The Commercial Tax Officer, The Deputy Commissioner (CT), Chennai (South) Division and The Joint Commissioner of Commercial Taxes (R.P.)

Madras High Court · (2006) 11 MAD CK 0092

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 24(3)

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High Courts22 Nov 2006Allowed

M. Subramanian (deceased), K.A. Vasugi, S. Rajakumar and Mrs. Vennila Vs Ramaswamy and Rajalakshmi Ammal

Madras High Court · (2007) 1 CTC 493

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 90

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High Courts22 Nov 2006

V.G. Somarajan Vs The Secretary to Government School Education Department, The Secretary Tamil Nadu Public Service Commission, (TNPSC) and The Director Government Examinations

Madras High Court · (2006) 11 MAD CK 0087

Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17

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High Courts22 Nov 2006

N. Muthusamy Vs The Collector and The Member Secretary cum District Educational Officer

Madras High Court · (2006) 11 MAD CK 0086

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High Courts22 Nov 2006Dismissed

Subramaniam, S. Arputharajan and Subbulakshmi Vs The Special Commissioner and Commissioner of land Administration and Others

Madras High Court · (2006) 11 MAD CK 0085

Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 8

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High Courts22 Nov 2006Allowed

State Bank of India Vs P. Sarathy

Madras High Court · (2006) 11 MAD CK 0082

Provident Funds Act, 1925 — Section 2State Bank of India Act, 1955 — Section 50, 50(2)(O)State Bank of India Employees Provident Fund Rules — Rule 12, 33, 41

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High Courts22 Nov 2006Dismissed

S.A. Mohammed Sheriff, Dr. S.M. Abdul Kader and Maschmeijer Aromatics Pvt. Ltd. Vs C.D. Meyyappan

Madras High Court · (2006) 11 MAD CK 0067

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 9

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High Courts22 Nov 2006Dismissed

Mr. K.J. Doraisamy Vs The Assistant General Manager, State Bank of India, Erode Branch and The Chief Manager (PBD), State Bank of India, Erode Branch (0837)

Madras High Court · (2007) 136 CompCas 568 : (2006) 5 CTC 829 : (2006) 4 MLJ 1877 : (2007) 78 SCL 196

Constitution of India, 1950 — Article 104, 105, 19, 19(2), 21Penal Code, 1860 (IPC) — Section 499, 500Representation of the People (Amendment) Ordinance, 2002 — Rule 9, 13(4), 13(4)

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High Courts22 Nov 2006Allowed