House Building Advance Rules — Rule 5(3), 8Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 20B

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High Courts11 Dec 2009Dismissed

Gammon India Ltd. Vs Sankaranarayana Construction (Bangalore) Pvt. Ltd.

Madras High Court · (2011) 3 ARBLR 382 : (2010) 1 LW 325

Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Order 12 Rule 5Constitution of India, 1950 — Article 9

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High Courts11 Dec 2009Allowed

Sri Meenakshi Mills Limitted now called Gujarat Heavy Chemical Limited Vs The Special Tahsildar, Harijan Welfare Scheme and The District Collector, Collectorate

Madras High Court · (2009) 12 MAD CK 0119

Land Acquisition Act, 1894 — Section 4(1), 4(2)

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High Courts11 Dec 2009

Sahul Hameed Vs Ganthimathi

Madras High Court · (2010) 1 CTC 520

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(3)(a), 10(3)(a)(iii), 10(3)(e)

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High Courts11 Dec 2009Dismissed

G. Govindasamy Vs State

Madras High Court · (2009) 12 MAD CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 302, 304

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High Courts11 Dec 2009Allowed

Benedict Crizal Vs St. Joseph's Higher Secondary School and Joint Director of School Education (Higher Secondary)

Madras High Court · (2009) 12 MAD CK 0018

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 226, 311(2)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 2(7), 23

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High Courts10 Dec 2009Dismissed

The State of Tamilnadu Vs Tvl. Uptron India Limited

Madras High Court · (2010) 29 VST 500

Tamil Nadu General Sales Tax Act, 1959 — Section 22, 22(1), 22(2), 38

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High Courts10 Dec 2009

L. Murthy Vs The Director General of Police and The Deputy Inspector of General of Police, Chengalpattu Range

Madras High Court · (2009) 12 MAD CK 0251

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High Courts10 Dec 2009

Valliammaiammal and Another Vs Palani Pillai

Madras High Court · (2010) 2 BC 298 : (2010) 1 CTC 342

Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(2), 3(3), 4

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High Courts10 Dec 2009Allowed

C.P. Krishnaswamy Vs Union of India (UOI), The Reserve Bank of India and Punjab National Bank

Madras High Court · (2009) 12 MAD CK 0147

Constitution of India, 1950 — Article 14, 16, 162Fundamental Rules — Rule 3, 3(1), 34, 56

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High Courts10 Dec 2009

T.A. Anandan (Died) and Others Vs Union Territory of Pondicherry

Madras High Court · (2009) 12 MAD CK 0134

Constitution of India, 1950 — Article 14, 19(1), 299(1)Pondicherry Excise Act, 1970 — Section 151(5), 152(5)Pondicherry Excise Rules, 1970 — Rule 143, 144, 145, 151(5), 151(7)

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High Courts10 Dec 2009Dismissed

M.A. Amanullah and Others Vs Fathima Fareedunissa, Badrunnissa, M.A. Ashraff and M/s. Thiru Arooran Sugars Ltd.

Madras High Court · (2010) 1 CTC 747

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2Succession Act, 1925 — Section 370

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High Courts10 Dec 2009Dismissed

Mavis Satcom Ltd. Vs Deputy Commissioner of Income Tax

Madras High Court · (2010) 320 ITR 46

Income Tax Act, 1961 — Section 143(1), 143(2), 143(3), 148, 251

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