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Madras High Court judgments, 2008

2,313 judgments · page 77 of 116

High Courts15 Apr 2008

Lakshmi Shankar Mills (P) Ltd., V. Lakshminarayanan, V.L. Velayutham and L. Shankarnarayanan Vs The Authorised Officer/Chief Manager, Indian Bank, Macrotech Engineers and The Registrar, Debt Recovery Appellate Tribunal Canara Bank Vs The Debt Recovery Appellate Tribunal, The Debt Recovery Tribunal and BAPL Industries Ltd.

Madras High Court · AIR 2008 Mad 181 : (2008) 2 LW 381 : (2008) 85 SCL 421

Arbitration and Conciliation Act, 1996 — Section 36Constitution of India, 1950 — Article 14Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(12)
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High Courts11 Apr 2008Allowed

R. Ananthakrishnan, A. Bhuvaneswari, M. Lakshmi and R. Murugesan Vs The Secretary, State of Tamil Nadu, Adi Dravidar and Tribal Welfare Department, The Director, Adi Dravidar and Tribal Welfare Department, The District Collector and The Special Tahsildar (ADW)

Madras High Court · (2008) 04 MAD CK 0150

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 16, 36, 4(1), 48, 48(1)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2), 4(3), 5
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High Courts10 Apr 2008Dismissed

C.S. Periyardasan Vs The State of Tamil Nadu, Secretary to Government Water Supply and Municipal Administration Department, The Regional Director of Municipal Administration, The Jolarpettai, 3rd Grade Municipality and Nandhiammal J. Kokilavani Vs The State of Tamil Nadu, Secretary to Government Water Supply and Municipal Administration Department, The Regional Director of Municipal Administration and The District Collector

Madras High Court · (2008) WritLR 779

Tamil Nadu District Municipalities Act, 1920 — Section 12(2), 40A, 40A(12), 40A(13), 40A(14)Tamil Nadu Municipal Laws (Amendment) Act, 2007 — Section 9Tamil Nadu Panchayats Act, 1994 — Section 239(2)
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