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Madras High Court judgments, 2006

3,035 judgments · page 69 of 152

High Courts17 Jul 2006Allowed

B. Nageswara Rao Vs The Commandant, Disciplinary Authority, Central Industrial Security Force, N.L.C. Unit, The Deputy Inspector General, Appellate Authority and The Inspector General, Revisional Authority, Central Industrial Security Force

Madras High Court · (2006) 4 MLJ 722

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5)Central Industrial Security Force Rules, 1969 — Rule 29A, 34, 34(5)Constitution of India, 1950 — Article 14, 16, 21, 226, 227
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High Courts14 Jul 2006Allowed

The President, Sathyamangalam Hill Tribes, Multi Purpose Co-op. Society Ltd. Coimbatore Road, Sathyamangalam, Erode District Vs The Deputy Registrar, Co-operative Societies, Erode Circle Veerappan Chathiram, Erode and The Secretary (now designated as General Manager) Periyar District Central Cooperative Bank Ltd. (now changed as Erode District, Central Co-operative Bank Ltd.) Opp. to VOC Park, Erode

Madras High Court · (2006) 07 MAD CK 0234

Tamil Nadu Co-operative Societies Act, 1983 — Section 152(3)
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High Courts14 Jul 2006Allowed

The President, Sathyamangalam Hill Tribes, Multi Purpose Co-operativeSociety Ltd. Coimbatore Road, Sathyamangalam, Erode District Vs The Deputy Registrar, Co-operative Societies, Erode Circle Veerappan Chathiram, Erode and The Secretary (now designated as General Manager) Periyar District Central Co-operative Bank Ltd. (now changed as Erode District, Central Co-operative Bank Ltd.) Opp. to VOC Park, Erode

Madras High Court · (2006) 07 MAD CK 0206

Tamil Nadu Co-operative Societies Act, 1983 — Section 152(3)
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