Bank of Baroda (Employees) Pension (Amendment) Regulations, 2003 — Regulation 2Bank of Baroda (Employees) Pension Regulations, 1995 — Regulation 2, 3(9), 35(2)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 18, 18(3), 19(2)

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High Courts08 Aug 2007

P. Snehalatha Vs Victory Leathers

Madras High Court · (2008) 1 CivCC 50 : (2008) CriLJ 177

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts08 Aug 2007Allowed

Perumal @ Mani Vs State

Madras High Court · (2007) 08 MAD CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 357(1)Penal Code, 1860 (IPC) — Section 323, 324, 326, 447, 506

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High Courts08 Aug 2007

M. Gurudoss Vs Ramnath Goenka (since deceased) (Saroj Goenka and Others)

Madras High Court · (2007) 08 MAD CK 0017

Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 132, 135(1)Evidence Act, 1872 — Section 132

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High Courts08 Aug 2007

A. Towlat Nisha Vs The State of Tamil Nadu and Union of India (UOI)

Madras High Court · (2007) 08 MAD CK 0015

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3, 3(2)Constitution of India, 1950 — Article 21, 22(5)Essential Commodities Act, 1955 — Section 7(1)

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High Courts08 Aug 2007Allowed

Radha Vs The Secretary to Govt., Prohibition and Excise Department and The Commissioner of Police

Madras High Court · (2007) 08 MAD CK 0012

Penal Code, 1860 (IPC) — Section 336, 341, 392, 397, 506(2)

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High Courts07 Aug 2007Allowed

Larsen and Toubro Ltd., ECC Division Vs The Assistant Commissioner (CT) and The Deputy Commissioner (CT)

Madras High Court · (2008) 12 VST 54

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 31, 31(5), 353(1), 353(3)

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High Courts07 Aug 2007Allowed

V. Selladurai Vs Chief Commissioner of Income Tax (OSD) and Another

Madras High Court · (2007) 08 MAD CK 0239

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High Courts07 Aug 2007

N. Sathasivam Vs Joint Commissioner of Police, The Inspector of Police (Crime) and Mr. Selvakumar, Inspector of Police (Law and Order)

Madras High Court · (2007) 08 MAD CK 0200

Penal Code, 1860 (IPC) — Section 199, 200, 201, 213, 384

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High Courts07 Aug 2007Allowed

Chandra Textiles Ltd. Vs The State of Tamil Nadu

Madras High Court · (2007) 08 MAD CK 0197

Land Acquisition Act, 1894 — Section 3(C), 4, 4(1), 5(A), 5A(2)

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High Courts07 Aug 2007Allowed

G. Murugaiyan and Others Vs M. Singaravel and Authorised Officer/Deputy Director, Rural Development Department, Department of Panchayat

Madras High Court · (2007) 08 MAD CK 0195

Pondicherry Village and Commune Panchayat Act, 1973 — Section 153(2), 153(3), 207(1), 207(10), 207(11)Tamil Nadu Panchayats Act, 1958 — Section 153(2)

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High Courts07 Aug 2007

Coimbatore District Banian Labours Progressive Union Vs Suguna Devi. R. and M. Senthamil Selvan

Madras High Court · (2007) 08 MAD CK 0138

Constitution of India, 1950 — Article 227

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High Courts07 Aug 2007

M. Natarajan Vs The State of Tamil Nadu

Madras High Court · (2007) 08 MAD CK 0126

Registration Act, 1908 — Section 22A, 22A(1)Tamil Nadu General Clauses Act, 1891 — Section 15

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High Courts07 Aug 2007

Smt. Suguna Selvam Vs State of Tamil Nadu

Madras High Court · (2007) 08 MAD CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 120, 302, 307, 323, 324Tamil 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 Courts07 Aug 2007

M. Balan Vs Tamil Nadu Water Supply and Drainage Board and Others

Madras High Court · (2007) 08 MAD CK 0091

Tamil Nadu Government Fundamental Rules — Rule 54B(3), 54B(4)Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regulation 9

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High Courts07 Aug 2007Dismissed

Indo International Limited and Others Vs The Assistant Director, Directorate of Enforcement, The Special Director of Enforcement Foreign Exchange Management Act, Directorate of Enforcement, Government of India and The Registrar, Appellate Tribunal for Foreign Exchange, Ministry of Law, Justice and Company Affairs, Government of India

Madras High Court · (2007) 218 ELT 661

Companies Act, 1956 — Section 10(5), 10(6), 16(3), 35F, 42(1)

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High Courts07 Aug 2007

Vetrivel Vs The State

Madras High Court · (2007) 08 MAD CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 428Penal Code, 1860 (IPC) — Section 394, 397

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