Madras High Court Judgments 2007 — Page 44

Constitution of India, 1950 — Article 21, 22, 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts18 Sept 2007Dismissed

Commissioner of Income Tax Vs Mr. B. Tiburtius

Madras High Court · (2007) 09 MAD CK 0156

Income Tax Act, 1961 — Section 54, 54F, 54F(1)

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High Courts18 Sept 2007

The General Manager, The Kumbakonam Mutual Benefit Fund Ltd. and The Branch Manager, Kumbakonam Mutual Benefit Fund Ltd., Tambaram Branch Vs The Presiding Officer, Principal Labour Court and Others

Madras High Court · (2007) 09 MAD CK 0155

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High Courts18 Sept 2007Allowed

Chinnapillai Vs The State of Tamilnadu

Madras High Court · (2007) 09 MAD CK 0154

Constitution of India, 1950 — Article 21, 22, 22(5)Madras Prohibition Act, 1937 — Section 4(1), 4(1A)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)

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High Courts18 Sept 2007

Sri Vaithiyanathan Construction Vs The Block Development Officer (Village Panchayat), Tiruvennainallur Panchayat Union

Madras High Court · (2008) 1 CTLJ 25 : (2007) 6 MLJ 831

Tamil Nadu Transparency in Tenders Act, 1998 — Section 9(4)

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High Courts18 Sept 2007Dismissed

Ashok Saw Mill Vs The Authorised Officer, Indian Overseas Bank and The Chairman and Managing Director, Indian Overseas Bank

Madras High Court · AIR 2008 Mad 8 : (2007) 5 CTC 480 : (2007) 4 LW 287 : (2007) 6 MLJ 1221

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(5), 9(1)

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High Courts17 Sept 2007Dismissed

Chopard Builders (P) Ltd. Vs Deputy Commercial Tax Officer and Another

Madras High Court · (2009) 22 VST 126

Tamil Nadu General Sales Tax Act, 1959 — Section 31, 54, 54A

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High Courts17 Sept 2007

Mihir Dyehem (P) Limited Vs The Commercial Tax Officer and The Deputy Commissioner (CT) (RP) (North)

Madras High Court · (2007) 09 MAD CK 0162

Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 3(2), 3(3), 33, 3ATamil Nadu General Sales Tax Rules, 1959 — Rule 19B, 19B(1), 6A

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High Courts17 Sept 2007Dismissed

Abdul Karim Telgi @ Lala @ Karim Lala, Abdul Wahid and Jacob Chackoo @ Thomas Vs State

Madras High Court · (2008) CriLJ 532 : (2008) 1 LW(Cri) 118

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 207, 267, 273Penal Code, 1860 (IPC) — Section 255, 258, 259, 420, 467

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High Courts17 Sept 2007Allowed

S.A. Thirumoorthy Nadar and Sons Vs The Appellate Assistant Commissioner and The Commercial Tax Officer

Madras High Court · (2007) 09 MAD CK 0160

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 55

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High Courts17 Sept 2007

N.S. Rasheed Vs R. Loganathan

Madras High Court · (2007) 09 MAD CK 0159

Limitation Act, 1963 — Section 20Negotiable Instruments Act, 1881 (NI) — Section 138, 5

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High Courts17 Sept 2007

The Chief Executive Officer, Tamilnadu Khadi and Village Industries Board, The Regional Director, Khadi and Village Industries Board and The Assistant Director, (Khadi and Village Industries), Tamil Nadu Khadi and Village Industries Board Vs P. Venkataraman and The State of Tamil Nadu P. Venkataraman Vs The State of Tamil Nadu and The Assistant Director, (Khadi and Village Industries), Tamil Nadu Khadi and Village Industries Board

Madras High Court · (2007) 09 MAD CK 0118

Constitution of India, 1950 — Article 14, 19, 21Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20, 20(1)Tamil Nadu Khadi and Village Industries Board Service Regulations, 1966 — Regulation 34, 39, 49

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High Courts17 Sept 2007Dismissed