Constitution of India, 1950 — Article 136, 14, 141, 16, 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23Industrial Disputes Act, 1947 — Section 2, 25(F), 25(H), 25B, 33

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High Courts12 Oct 2007

V. Ramakrishnan Vs The Presiding Officer, Principal Labour Court, The Management of Sundaram Motors, (Proprietor T.V. Sundaram Iyengar and Sons Limited) and The Executive Director, Sundaram Motors The Management of Sundaram Motors, (Proprietor T.V. Sundaram Iyengar and Sons Limited) and The Executive Director, Sundaram Motors Vs V. Ramakrishnan and The Presiding Officer, Principal Labour Court

Madras High Court · (2007) 3 LLJ 1060

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(A), 2(A)(2)

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High Courts11 Oct 2007Allowed

Charles David and Others Vs The Union of India (UOI) and The Central Administrative Tribunal, Madras Bench P.R. Parthivanan and Others Vs Union of India (UOI)

Madras High Court · (2007) 10 MAD CK 0191

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High Courts11 Oct 2007Dismissed

Ranganathan and Mariyayee Vs In the Court of District Judge, Trichirapalli

Madras High Court · (2007) 10 MAD CK 0182

Civil Procedure Code, 1908 (CPC) — Section 89Constitution of India, 1950 — Article 246, 254Court Fees Act, 1870 — Section 13, 14, 15, 16, 20

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High Courts11 Oct 2007Allowed

R. Sivakumari and 17 others Vs Ramanathapuram Mavatta Payirchipetra Edainilai Asiriyargal Sangam and Others

Madras High Court · (2007) 10 MAD CK 0181

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, 114Constitution of India, 1950 — Article 14, 16, 16(1), 16(3), 16(4)Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 10, 10(2), 2, 3, 4

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High Courts11 Oct 2007Dismissed

R. Manonmani Vs Divisional Development Officer, Pattukottai, Pazhaniappan Street, Pattukottai Town, Thanjavur District

Madras High Court · (2007) 10 MAD CK 0172

Registration Act, 1908 — Section 17, 17(1)(b), 17(V), 17(V)Transfer of Property Act, 1882 — Section 122, 123, 9

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High Courts11 Oct 2007Dismissed

R. Thirugnanasambantham Vs Central Bureau of Investigation

Madras High Court · (2007) 10 MAD CK 0169

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High Courts11 Oct 2007

V. Karunakaran Vs The General Manager (HR), Bharat Heavy Electrical Limited

Madras High Court · (2007) 10 MAD CK 0166

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High Courts11 Oct 2007Dismissed

P. Subramaniyan Vs The Union of India (UOI) and Others

Madras High Court · (2008) 3 BC 408

Constitution of India, 1950 — Article 226

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High Courts11 Oct 2007Dismissed

The Managing Director, Tamil Nadu State Transport Corporation (Madurai Division-IV) (Now known as Tamil Nadu State Transport Corporation (Madurai) Ltd.) Vs S. Pandian Servai and The Presiding Officer, Labour Court

Madras High Court · (2007) 10 MAD CK 0145

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17(B)

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High Courts11 Oct 2007

Tamil Nadu Graduate Food Inspector's Association Vs The Director-cum-State Food Health Authority and Others

Madras High Court · (2007) 10 MAD CK 0144

Prevention of Food Adulteration (Fourth Amendment) Rules, 1976 — Rule 3Prevention of Food Adulteration Act, 1954 — Section 9(1)Prevention of Food Adulteration Rules, 1955 — Rule 8

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High Courts11 Oct 2007Allowed