Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(5), 8(6)

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High Courts15 Jun 2011Dismissed

G. Padmapriya Vs The District Collector, The Tahsildar and Smt. Angaiyarkanni

Madras High Court · (2011) 06 MAD CK 0131

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High Courts15 Jun 2011Dismissed

National Insurance Company Limited Vs Smt. Vellachiammal and Others

Madras High Court · (2011) 06 MAD CK 0048

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High Courts15 Jun 2011

In Re: Lifesize Communications India Private Limited and Logitech Engineering and Designs India Private Limited

Madras High Court · (2011) 105 CLA 133 : (2011) 166 CompCas 43 : (2011) 110 SCL 66

Companies Act, 1956 — Section 235, 236, 237, 238, 239

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High Courts15 Jun 2011Dismissed

S.N. Thiagarajan Vs The Commissioner and The Assistant Commissioner, Corporation of Chennai

Madras High Court · (2011) 06 MAD CK 0004

Madras City Municipal Corporation Act, 1919 — Section 279, 287, 379(A)(1), 379A

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High Courts14 Jun 2011Allowed

Chamundi Textiles (Silk Mills) Ltd. Vs Commissioner of Income Tax

Madras High Court · (2012) 341 ITR 488

Income Tax Act, 1961 — Section 10B, 28, 60, 61, 62

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High Courts14 Jun 2011Dismissed

Ragupathy Vs The Revenue Divisional Officer, The Tahsildar and Manickam

Madras High Court · (2011) 06 MAD CK 0477

Constitution of India, 1950 — Article 227

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High Courts14 Jun 2011Dismissed

Bhagwandas Metals Ltd. Vs Raghavendra Agencies and L.S. Dwarakanath

Madras High Court · (2011) 06 MAD CK 0438

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 32, 55, 56, 73, 74

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High Courts14 Jun 2011Dismissed

Kamalam Sethuramalingam Vs The Recovery officer, The Employees Provident Fund Organisation, The Commissioner, The Employees Provident Fund Organisation and The Official Liquidator, Madhu Spinning Mills

Madras High Court · (2011) 06 MAD CK 0377

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8Employees State Insurance Act, 1948 — Section 2(17)Factories Act, 1948 — Section 7(1)

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High Courts14 Jun 2011Allowed