Arbitration Act, 1940 — Section 20, 20(1)Arbitration and Conciliation Act, 1996 — Section 31(3), 34, 34(2), 37(1), 37(2)Carriage of Goods by Sea Act, 1992 — Section 2(2)

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High Courts09 Jun 2008Dismissed

Commissioner of Income Tax Vs Standard Fireworks (P) Ltd.

Madras High Court · (2010) 326 ITR 498

Income Tax Act, 1961 — Section 43(1), 80HHC

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High Courts09 Jun 2008

Management of D.C. Diwan Mohideen Beedi Factory Vs Appellate Authority, Beedi and Cigar Workers (Conditions of Employment) Act 1966, Labour Officer and Others

Madras High Court · (2009) 1 LLJ 616

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31, 31(2), 7(1)Constitution of India, 1950 — Article 226, 38, 39, 42, 43Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts09 Jun 2008Dismissed

Tamil Nadu Civil Supplies Corporation Ltd. Vs A.P. Kathirvelu and Others

Madras High Court · (2008) 3 LLJ 337

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts09 Jun 2008Dismissed

B. Ahmed Sheriff Vs The Managing Director, Tamil Nadu State Transport Corporation Ltd. (formerly Pallavan Transport Corporation) and The Presiding Officer, 1st Additional Labour Court

Madras High Court · (2008) 06 MAD CK 0091

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High Courts09 Jun 2008Dismissed

The Management, Tamil Nadu State Transport Corporation (Kumbakonam Division - II) Ltd. Formerly known as (Dheeran Chinnamalai Transport Corporation Ltd.) Vs The Presiding Officer, Labour Court and V. Yuvaraj

Madras High Court · (2008) 06 MAD CK 0090

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17BTamil Nadu Shops and Establishments Act, 1947 — Section 41(2)

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High Courts09 Jun 2008Dismissed

Commissioner of Income Tax Vs Standard Fireworks (P.) Ltd.

Madras High Court · (2010) 326 ITR 498

Income Tax Act, 1961 — Section 43(1), 80HHC, 80HHC(3)

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High Courts09 Jun 2008Allowed

Tamil Nadu State Transport Corporation Vs N. John Henri Raj and Another

Madras High Court · (2008) 3 LLJ 328

Industrial Disputes Act, 1947 — Section 25B

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High Courts09 Jun 2008Dismissed

The Management, India Pistons Limited Vs Presiding Officer, Labour Court and M. Amalraj

Madras High Court · (2008) 06 MAD CK 0080

Industrial Disputes Act, 1947 — Section 17B

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High Courts09 Jun 2008Dismissed

Socio Economic and Educational Development Trust Vs The Commissioner, Tirunelveli Municipal Corporation, The Secretary, Municipal Administration and Water Supply, Uthavum Karangal (Self Help Group) and Food (Foundation of Occupational Development)

Madras High Court · (2008) 06 MAD CK 0077

Constitution of India, 1950 — Article 14Tamil Nadu Transparency in Tenders Act, 1998 — Section 11Tamil Nadu Transparency in Tenders Rules, 2000 — Rule 20, 20(1), 26, 32

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High Courts09 Jun 2008Dismissed

N. Mohammed Mohideen and Sahana Vs The Deputy Commissioner of Labour (Inspection) (Beedi and Cigar Establishments Chief Inspector - Appellate Authority under the Maternity Benefit Act, 1961) and Inspector of Labour (Women) (Under the Maternity Benefit Act, 1961) N. Mohammed Mohideen Vs Bhadrakali Sahana Vs Santhammal

Madras High Court · (2009) 1 LLJ 177 : (2008) 5 MLJ 6

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 37Constitution of India, 1950 — Article 42Maternity Benefits Act, 1961 — Section 17(3), 6(6)

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