Motor Vehicles Act, 1988 — Section 2(11), 2(30), 2(33), 3, 66Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 15, 3Tamil Nadu Motor Vehicles Taxation Rules, 1974 — Rule 169, 170

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High Courts21 Jan 2008Allowed

Sumathi Vs Palanichamy

Madras High Court · (2008) 01 MAD CK 0222

Civil Procedure Code, 1908 (CPC) — Section 125Constitution of India, 1950 — Article 136Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)

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High Courts21 Jan 2008Dismissed

Dr. S. Rajamony Vs Assistant Commissioner of Income Tax

Madras High Court · (2009) 221 CTR 604 : (2008) 300 ITR 128

Income Tax Act, 1961 — Section 143(3), 158BC, 260A

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High Courts21 Jan 2008Dismissed

Tamil Nadu Vatta Kooturavu Veetu Vasathi Sangangalin Anaithu Paniyalargal Madya Sangam Vs The Deputy Registrar of Cooperative Societies (Housing) and Others

Madras High Court · (2008) 2 MLJ 385

Constitution of India, 1950 — Article 226

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High Courts21 Jan 2008Dismissed

Government of India Vs Nirmala Venkateswaran

Madras High Court · (2008) 01 MAD CK 0182

Central Civil Services (Contributory Provident Fund) Rules — Rule 10.5

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High Courts21 Jan 2008Dismissed

G.S. Rajendran and S. Rajendran Vs The Director of Elementary Education, Elementary Education (G) Department and Others

Madras High Court · (2008) 01 MAD CK 0063

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High Courts21 Jan 2008

D.S. Velyaudham Vs The Commissioner of Police (L and O) and Others

Madras High Court · (2008) 01 MAD CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 109, 110Penal Code, 1860 (IPC) — Section 294B, 392, 393, 394, 395

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High Courts11 Jan 2008Dismissed

Sri Lakshmi Homes Vs Mrs. R. Parameswari and Justice S. Sivasubramaniam (Retd.), Sole Arbitrator

Madras High Court · (2008) 01 MAD CK 0253

Arbitration and Conciliation Act, 1996 — Section 12, 16(3), 34(2), 6

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High Courts11 Jan 2008Dismissed

Selvaraj Vs State

Madras High Court · (2008) 01 MAD CK 0251

Criminal Procedure Code, 1973 (CrPC) — Section 174

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High Courts11 Jan 2008Allowed

S. Rajkumar Vs The Chairman, Tamil Nadu Electricity Board, The Chief Engineer (Employment), Tamil Nadu Electricity Board and The Assistant Administrative Officer

Madras High Court · (2008) 3 MLJ 212

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High Courts11 Jan 2008Dismissed

Lakshmi Vidhya Sangam Vs Regional Transport Officer and Another

Madras High Court · AIR 2008 Mad 173 : (2009) 1 MLJ 1221

Motor Vehicles Act, 1988 — Section 2(11), 2(30), 2(33), 66, 66(1)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 15, 3, 8

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High Courts11 Jan 2008Dismissed

A. Francis Vs The Chief Administrative Officer, Department of Atomic Energy, Indira Gandhi Centre for Atomic Research, Director, Department of Atomic Energy, Indira Gandhi Centre for Atomic Research, Union of India (UOI) and The Registrar, Central Administrative Tribunal, Madras Bench

Madras High Court · (2008) 2 LLJ 582

Administrative Tribunals Act, 1995 — Section 19Constitution of India, 1950 — Article 226

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High Courts11 Jan 2008Dismissed

M.K. Chitkara, CE Sole Arbitrator Vs Union of India (UOI) and Saravana Constructions Union of India (UOI) Vs Saravana Constructions and Shri M.K. Chitkara, CE Sole Arbitrator

Madras High Court · (2008) 2 ARBLR 271 : (2008) 2 MLJ 772

Arbitration Act, 1940 — Section 14(2), 30, 33, 35Contract Act, 1872 — Section 63, 73

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High Courts11 Jan 2008Dismissed

Konar Publications Vs Madras Palaniappa Bros. and Others

Madras High Court · (2008) 3 MLJ 10

Trade and Merchandise Marks Act, 1958 — Section 101, 27(2), 56

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