Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 122, 123

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High Courts27 Jun 2008Dismissed

Duraisamy S. and Others Vs Managing Director, Anglo French Textiles and Another

Madras High Court · (2008) 3 LLJ 679

Anglo-French Textiles Limited (Acquisition and Transfer of Textiles Undertaking) Act, 1986 — Section 11(3), 14(2), 23, 3(1), 4(2)Industrial Disputes Act, 1947 — Section 25HTextile Undertakings (Taking Over of Management) Act, 1983 — Section 13

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High Courts27 Jun 2008Allowed

New India Assurance Co. Ltd. Vs Manimaran and Another

Madras High Court · (2010) ACJ 1483 : (2011) 1 TAC 741

Motor Vehicles Act, 1988 — Section 110C(2A), 149(1), 149(2), 163A, 170

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High Courts27 Jun 2008Allowed

P. Pandiammal, K. Prabhakaran and P. Ramadevi Vs Anand and National Insurance Company Limited

Madras High Court · (2010) ACJ 2203 : (2008) 3 LW 842 : (2008) 7 MLJ 996

Motor Vehicles Act, 1988 — Section 166(2)

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High Courts26 Jun 2008Dismissed

Om Sakthi Sri Periyapalayathamman Trust Vs The Commissioner, H.R. and C.E. Department, Uthamar Gandhi Road, Nungambakkam, Madras-34 and The Deputy Commissioner, H.R. and C.E. Department, Uthamar Gandhi Road, Nungambakkam, Madras-34

Madras High Court · (2008) 06 MAD CK 0139

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High Courts26 Jun 2008Allowed

EID Parry (India) Ltd. Vs M.N. Padmanabhan and Another

Madras High Court · (2008) 118 FLR 818 : (2008) 3 LLJ 687

Industrial Disputes Act, 1947 — Section 10, 18(1), 2, 2A

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High Courts26 Jun 2008Dismissed

Sujana Universal Industries Ltd. Vs Deputy Commercial Tax Officer

Madras High Court · (2009) 23 VST 107

Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 10(2), 31, 31(3)

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High Courts26 Jun 2008

The Management of Eveready Industries India Ltd., (formerly known as Union Carbide (I) Ltd.) Vs The Presiding Officer, I Addl. Labour Court and John Bosco John Bosco Vs The Presiding Officer, I Addl. Labour Court and The Management of Eveready Industries India Ltd., (formerly known as Union Carbide (I) Ltd.)

Madras High Court · (2008) 06 MAD CK 0111

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17B, 1A, 25F

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High Courts26 Jun 2008Dismissed

Dr. M.A. Bose Vs State of Tamil Nadu and Others

Madras High Court · AIR 2008 Mad 270

Constitution of India, 1950 — Article 14

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High Courts26 Jun 2008

The Special Tahsildar (LA) Adi Dravrdar Welfare, Tiruthani Vs K. Subbarathinammal

Madras High Court · (2009) 2 LW 569

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts25 Jun 2008Dismissed

Commissioner of Income Tax Vs Vignesh Kumar Jewellers

Madras High Court · (2009) 222 CTR 79 : (2009) 221 CTR 79 : (2011) 330 ITR 209 : (2009) 180 TAXMAN 18

Income Tax Act, 1961 — Section 143, 148, 260A, 69A

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High Courts25 Jun 2008Dismissed

Sinhar Estate Builders P. Ltd. and Another Vs B. Nataraj

Madras High Court · (2008) 144 CompCas 368 : (2009) 89 SCL 422

Companies Act, 1956 — Section 434(1), 46Constitution of India, 1950 — Article 285, 32

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High Courts25 Jun 2008Allowed

United India Insurance Company Ltd. Vs Karunaharan and C. Sethuraman

Madras High Court · (2008) 06 MAD CK 0074

Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts24 Jun 2008

Oriental Insurance Co. Ltd. Vs Mohammed Hussain and Another

Madras High Court · (2009) ACJ 2468 : (2009) 3 LW 449

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High Courts24 Jun 2008Dismissed

A. George Benjamin Vs The District Forest Officer, Kanyakumari Division

Madras High Court · (2008) 06 MAD CK 0135

Constitution of India, 1950 — Article 226, 323ATamil Nadu Civil Services (Classification, Control and Appeal) Act — Section 17Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17

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High Courts24 Jun 2008Allowed

The Assistant Executive Engineer, Distribution/Rural, Tamil Nadu Electricity Board Vs A.V.K. Velayutharaja and State

Madras High Court · (2008) ELR 782

Criminal Procedure Code, 1973 (CrPC) — Section 135, 136, 137, 138, 139Electricity Act, 1910 — Section 39(1), 44(1)Electricity Act, 2003 — Section 151, 153, 154

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High Courts24 Jun 2008Allowed

The Branch Manager, National Insurance Company Limited Vs Ganaesan and Raman

Madras High Court · (2008) 8 MLJ 689

Motor Vehicles Act, 1939 — Section 146(1), 147, 147(1), 149(2)(1)(3), 95Penal Code, 1860 (IPC) — Section 279, 338

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