Madras High Court Judgments 2009 — Page 194

Land Acquisition Act, 1894 — Section 6Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(2)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 3(1)

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High Courts06 Jan 2009

P. Sreenivas Sundar Vs The Secretary to Government, Public Works Department

Madras High Court · (2009) 01 MAD CK 0092

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High Courts06 Jan 2009Dismissed

Karuppayee Vs Ayee Ammal, Kumar and Senthil

Madras High Court · (2009) 01 MAD CK 0043

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts06 Jan 2009

The New India Assurance Company Limited Vs Iyyappan and Others

Madras High Court · (2009) 5 MLJ 192

Motor Vehicles Act, 1988 — Section 147

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High Courts06 Jan 2009

Periaswamy Pandaram Vs Thangammal

Madras High Court · (2009) 01 MAD CK 0012

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High Courts05 Jan 2009Allowed

Commissioner of Income Tax Vs Ambur Co-operative Sugar Mills Ltd.

Madras High Court · (2009) 01 MAD CK 0311

Income Tax Act, 1961 — Section 80P

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High Courts05 Jan 2009

C. Senthil Vs Jothi Jeyalakshmi

Madras High Court · (2009) 01 MAD CK 0309

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13(1), 9

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High Courts05 Jan 2009Dismissed

Commissioner of Income Tax Vs Sivagami Match Industries

Madras High Court · (2009) 01 MAD CK 0305

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High Courts05 Jan 2009Dismissed

Commissioner of Income Tax Vs D. Venkatesh

Madras High Court · (2009) 310 ITR 303

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High Courts05 Jan 2009

The State of Tamil Nadu Vs C. Krishnan

Madras High Court · (2009) 01 MAD CK 0168

Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17

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High Courts05 Jan 2009Dismissed

The Management of T.N. Spl. 139 Vasudevanallur Primary Agricultural Co-operative Bank Limited Vs The Deputy Commissioner, Appellate Authority under Tamil Nadu Shops and Establishment Act and S. Ramiah

Madras High Court · (2009) 01 MAD CK 0153

Constitution of India, 1950 — Article 21Tamil Nadu Shops and Establishments Act, 1947 — Section 41

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High Courts05 Jan 2009Dismissed

A. Soundararajan Vs R. Chinnaswamy and Others

Madras High Court · (2009) 01 MAD CK 0145

Conduct of Elections Rules, 1961 — Rule 18, 23, 24, 25, 26Representation of the People Act, 1951 — Section 100(1), 101, 80, 81, 82

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High Courts05 Jan 2009Dismissed

T. Govindan and S. Kaliyamoorthy Vs State Industries Promotion Corporation of Tamil Nadu and Others

Madras High Court · (2009) 4 MLJ 1103

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High Courts05 Jan 2009Dismissed

The Chief Engineer, Department of Agriculture Engineering and The Assistant Executive Engineer, Agriculture Engineering Vs L. Ramachandran and Others

Madras High Court · (2009) 01 MAD CK 0068

Constitution of India, 1950 — Article 14

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High Courts05 Jan 2009Dismissed

The Special Tahsildar, Adi Dravidar Welfare Scheme Vs Ashokan, Azhagu Meenamal and R. Ashagarsamy

Madras High Court · (2009) 01 MAD CK 0015

Land Acquisition Act, 1894 — Section 18, 23, 23(1), 4(1), 6

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High Courts05 Jan 2009

ITO Vs Arasan Subbiah

Madras High Court · (2009) 01 MAD CK 0002

Income Tax Act, 1961 — Section 143, 148, 69B

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Madras High Court judgments, 2009