Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 211, 313, 428Evidence Act, 1872 — Section 114, 145, 155Penal Code, 1860 (IPC) — Section 109, 34, 342, 392, 397

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High Courts07 Jun 2011Dismissed

S. Shanmugavelayutham Vs The Special Commissioner and Commissioner of Revenue-Administration, The Revenue Divisional Officer and The Tribunal for Disciplinary Proceedings (Constituted by Commissioner for Disciplinary Proceedings)

Madras High Court · (2011) 06 MAD CK 0336

Constitution of India, 1950 — Article 136, 14Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 14, 20

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High Courts07 Jun 2011Allowed

K. Gomathi Vs Additional Central Provident Fund Commissioner (Pension), Employees Provident Fund Organisation, Ministry of Labour, Government of India, Assistant Provident Fund Commissioner and St. Joseph Boys Higher Secondary School

Madras High Court · (2011) 06 MAD CK 0335

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High Courts07 Jun 2011Dismissed

M. Gunachandran Vs Authorised Officer and Assistant Commissioner (Land Reforms) and Principal Land Commissioner

Madras High Court · (2011) 06 MAD CK 0334

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10(1), 10(5), 12, 18(1), 3(22)

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High Courts07 Jun 2011Dismissed

Sennammal (died) and Others Vs The Land Commissioner and The Assistant Commissioner, Land Reforms

Madras High Court · (2011) 06 MAD CK 0333

Land Ceiling Act — Section 21A, 22Land Reforms Act — Section 22, 7, 82Registration Act, 1908 — Section 23

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High Courts07 Jun 2011Dismissed

The Joint Commissioner/Executive Officer Vs The Employees Provident Funds Appellate Tribunal and The Regional Provident Fund Commissioner

Madras High Court · (2011) 06 MAD CK 0331

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 2, 7A, 7I

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High Courts07 Jun 2011Dismissed

The Management of W.S. Industries (India) Ltd. Vs The Assistant Provident Fund Commissioner (PDC), Employees Provident Fund Organisation

Madras High Court · (2011) 06 MAD CK 0330

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 18(1), 7I, 7QIndustrial Disputes Act, 1947 — Section 33C(2)

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High Courts07 Jun 2011Dismissed

The Management of Alpha Instruments Vs The Enforcement Officer and The Assistant Provident Fund Commissioner, Employees' Provident Fund Organisation

Madras High Court · (2011) 06 MAD CK 0317

Constitution of India, 1950 — Article 226Foreign Exchange Management Act, 1999 — Section 35Provident Funds Act, 1925 — Section 2

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High Courts07 Jun 2011

K.K.P. Spinnin Mills Vs The Tamil Nadu Electricity Board

Madras High Court · (2011) 06 MAD CK 0316

Tamil Nadu Electricity Supply Code, 2004 — Section 5(5)

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High Courts07 Jun 2011Allowed

P. Thirumaran Vs The General Manager, Tamil Nadu State Transport Corporation Ltd.

Madras High Court · (2011) 06 MAD CK 0315

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts07 Jun 2011Dismissed

C. Siddhan Vs The Chief Engineer and Additional Chief Engineer

Madras High Court · (2011) 06 MAD CK 0314

Constitution of India, 1950 — Article 14, 16

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High Courts07 Jun 2011Dismissed

Essar Machine Works Ltd. Vs The Deputy Director, Authorisied Officer and Recovery Officer, Employees State Insurance Corporation

Madras High Court · (2011) 06 MAD CK 0313

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 45, 45A, 45A(1), 45B, 45C

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High Courts07 Jun 2011Dismissed

S. Vadivel and K. Palaniappan Vs The Regional Director, The Deputy Director and The Recovery Officer, Employees State Insurance Corporation

Madras High Court · (2011) 06 MAD CK 0312

Employees State Insurance Act, 1948 — Section 45A, 45F, 45H, 86A

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High Courts07 Jun 2011Dismissed

C. Elaimaran Vs The Director of Legal Studies and Dr. Ambedkar Law Government College

Madras High Court · (2011) 06 MAD CK 0311

Constitution of India, 1950 — Article 16(4)

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High Courts07 Jun 2011Dismissed

S.P. Rajapandian and Hiren Vora @ Ambani Vs The Senior Intelligence Officer

Madras High Court · (2011) 06 MAD CK 0299

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 108, 113, 119, 135(1)Drugs and Cosmetics Rules, 1945 — Rule 65, 97

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High Courts07 Jun 2011Dismissed

C. Govindasamy Vs The Regional Provident Fund Commissioner, Assistant Provident Fund Commissioner (Exem) Employees Provident Fund Organisation and The Madras Race Club

Madras High Court · (2011) 130 FLR 843 : (2011) 4 LLJ 396

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