Madras High Court Judgments 2009

Madras Estates Land Act, 1908 — Section 3(2)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 11(3), 13, 13(1), 13(2), 14(1)

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High Courts23 Dec 2009Dismissed

Management of Micro Electric Controls Vs Presiding Officer, Labour Court and Another

Madras High Court · (2010) 3 LLJ 823

Evidence Act, 1872 — Section 73Industrial Disputes Act, 1947 — Section 2A(2)

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High Courts23 Dec 2009

In Re: Official Liquidator, High Court

Madras High Court · (2010) 157 CompCas 439

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72Companies Act, 1956 — Section 456(2)Evidence Act, 1872 — Section 125

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High Courts23 Dec 2009Dismissed

The Management of Airport Authority of India Vs The Presiding Officer, Industrial Tribunal, P. Nirmala and Balaji Telecom Services

Madras High Court · (2009) 12 MAD CK 0152

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High Courts23 Dec 2009Dismissed

Intimate Fashions (India) P. Ltd. Vs Joint Commissioner of Income Tax, Transfer Pricing Officer and Another

Madras High Court · (2010) 232 CTR 36 : (2010) 321 ITR 265 : (2010) 190 TAXMAN 78

Income Tax Act, 1961 — Section 144C, 144C(4), 153, 153(2), 153(3)

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High Courts23 Dec 2009Dismissed

Commissioner of Income Tax Vs V. Ramakrishna and Sons Ltd.

Madras High Court · (2010) 236 CTR 433 : (2010) 326 ITR 315

Income Tax Act, 1961 — Section 143(3), 251, 36(1), 36(2), 41(1)

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High Courts23 Dec 2009

Tube Investments of India Ltd. Vs BSA-Regal Group Ltd. BSA-Regal Group Ltd. Vs Tube Investments of India Ltd.

Madras High Court · (2010) 1 LW 806 : (2010) 42 PTC 493

Civil Procedure Code, 1908 (CPC) — Section 20Copyright Act, 1957 — Section 60Trade Marks Act, 1999 — Section 134(2)

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High Courts23 Dec 2009Dismissed

The Land Acquisition Officer and The District Collector Vs Radhakrishnan Chetty and Another A. Singaram Vs The State of Tamil Nadu,The Land Acquisition Officer cum The Special Tahsildar and The District Collector

Madras High Court · (2010) 1 CTC 527

Civil Procedure Code, 1908 (CPC) — Section 2(14)Land Acquisition Act, 1894 — Section 23(1), 4(1), 5(1), 5(1)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 51

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High Courts23 Dec 2009Dismissed

State of Tamil Nadu Vs Sri Rajalakshmi Industries

Madras High Court · (2011) 42 VST 526

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High Courts23 Dec 2009Dismissed

Kuppusamy Vs Arulmigu Puthu Mariamman Koil

Madras High Court · (2009) 12 MAD CK 0072

Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108Transfer of Property Act, 1882 — Section 105

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High Courts23 Dec 2009Dismissed