Electricity (Supply) Act, 1948 — Section 79Industrial Disputes Act, 1947 — Section 12(3), 18(2)Tamil Nadu Electricity Board Service Rules — Rule 96, 96(1)

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High Courts19 Dec 2007Dismissed

A. Amaresan Vs The Tamil Nadu Industrial Investment Corporation Limited

Madras High Court · (2008) 2 MLJ 31 : (2008) WritLR 323

Constitution of India, 1950 — Article 226

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High Courts19 Dec 2007

S. Muthupillai Vs The Director General of Police, Law and Order, The Deputy Inspector General of Police, Tirunelveli Range and The Superintendent of Police

Madras High Court · (2007) 12 MAD CK 0135

Penal Code, 1860 (IPC) — Section 379

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High Courts19 Dec 2007

Duraisamy Vs Kaniraj

Madras High Court · (2007) 12 MAD CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Dec 2007

Gajini Mohammed and Lalitha Rajan Vs The District Collector, The President, Sakkarakkottai Village Panchayat and Lalitharajan

Madras High Court · (2007) 12 MAD CK 0127

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High Courts19 Dec 2007Dismissed

Cooperative Nagar Residents Welfare Association Vs The Director of Town and Country Planning and Others

Madras High Court · (2008) 1 MLJ 1285 : (2008) WritLR 230

Constitution of India, 1950 — Article 300ATamil Nadu Town and Country Planning Act, 1971 — Section 113, 113A, 16

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High Courts19 Dec 2007Dismissed

B. Shanmugam Vs Union Bank of India, Nungambakkam Branch

Madras High Court · AIR 2008 Mad 193 : (2008) 4 BC 104 : (2008) 2 CTC 249 : (2008) 1 MLJ 1318

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 156Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13, 13(2), 13(2), 13(3A)

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High Courts19 Dec 2007Dismissed

The Member Secretary Chennai Metropolitan Development Authority Vs The United Colony Flat Owners Welfare Association and The Corporation of Chennai

Madras High Court · (2007) 12 MAD CK 0035

Development Control Rules for Greater Mumbai, 1967 — Rule 17, 4

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High Courts19 Dec 2007Allowed

Haridasan Thambi Vs The General Manager (Administration) State Express Transport Corporation Tamil Nadu Division - I Ltd.

Madras High Court · (2008) 5 MLJ 3 : (2008) WritLR 306

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 9A

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High Courts19 Dec 2007Dismissed

The Management of Stanmore Estate Vs The State of Tamil Nadu and The Neelamalai Plantation Workers Union (INTUC)

Madras High Court · (2007) 12 MAD CK 0033

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(12)Industrial Disputes Act, 1947 — Section 25A(2), 25K(2)

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High Courts19 Dec 2007Dismissed

M. Shanmugam and Others Vs The General Manager, Tamilnadu State Transport Corporation Ltd., Kovai Division-I and Others

Madras High Court · (2007) 12 MAD CK 0032

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High Courts19 Dec 2007Allowed

S. Gowrishankar rep. by Legal Guardian, Smt. K. Ranganayagi Vs The Secretary to Government, Government of Tamil Nadu, Finance (Pension) Department, The District Adi Dravida Welfare Officer and The Accountant General

Madras High Court · (2008) 1 MLJ 407

Constitution of India, 1950 — Article 1, 13, 14, 15, 16Hindu Succession Act, 1956 — Section 3(1)Tamil Nadu Pension Rules, 1978 — Rule 45, 45(5), 46, 49, 49(13)

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High Courts19 Dec 2007Dismissed

R. Ramavely Nadar (deceased Elephant G. Rajendran and South India Coconut Growers Association) Vs Prohibition and Excise Department and Kongu Velalar Social Welfare Trust Sugarcane Growers and Sakthi Sugars Shareholders Association Vs The Secretary, Department of Prohibition and Excise, Government of Tamil Nadu

Madras High Court · (2007) 12 MAD CK 0030

Constitution of India, 1950 — Article 14, 19, 21Madras Prohibition Act, 1937 — Section 17B, 17C(1), 19, 3(11B), 3(19)Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 34

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High Courts19 Dec 2007Dismissed