Tamil Nadu Government Servants Conduct Rules, 1988 — Rule 20Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 17, 56(1)

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High Courts17 Nov 2011Dismissed

The State of Tamilnadu Vs Thermon Heat Tracers Ltd. I.B.P. Compound C.B.M.T. Muttam Nagapattinam

Madras High Court · (2012) 51 VST 69

Central Sales Tax Act, 1956 — Section 2

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High Courts17 Nov 2011Allowed

K. Manoharan Vs State

Madras High Court · (2011) 11 MAD CK 0150

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 294, 307, 427, 506Tamil Nadu General Clauses Act, 1891 — Section 15

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High Courts17 Nov 2011Dismissed

S.M. Sundaram Vs The Commissioner of Income Tax Tamil Nadu II, Chennai

Madras High Court · (2011) 11 MAD CK 0148

Direct Tax Laws (Amendment) Act, 1989 — Section 24(1)Foreign Exchange Regulation Act, 1973 — Section 2Income Tax Act, 1961 — Section 48, 48(1), 48(2), 67, 67(2)

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High Courts17 Nov 2011Dismissed

M/s. Danmar Lines Vs M/s. Vestas RRB India Ltd., M/s. United India Insurance Company Ltd. and M/S. Hapag Lloyd Container Lines

Madras High Court · (2011) 11 MAD CK 0138

Limitation Act, 1963 — Section 14

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High Courts17 Nov 2011

R. Rammohan Vs State of Tamil Nadu

Madras High Court · (2011) 11 MAD CK 0103

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High Courts17 Nov 2011Dismissed

The State of Tamilnadu Vs Jayesh Brothers No.59, Nyniappa Maistry Street Chennai - 600003

Madras High Court · (2011) 11 MAD CK 0089

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High Courts17 Nov 2011Allowed

P. Sreenivasan Vs Chairman, Tamil Nadu Electricity Board, Chennai and Another

Madras High Court · (2012) 3 MLJ 549

Constitution of India, 1950 — Article 226Electricity Rules, 1956 — Rule 91

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High Courts17 Nov 2011

S. Muppidathi Vs Chief Engineer, Non Conventional Energy Sources (NCES), Tamil Nadu Electricity Board, Chennai-600002 and Others

Madras High Court · (2012) 3 MLJ 6

Factories Act, 1948 — Section 2, 2(1)Tamil Nadu Panchayats Act, 1994 — Section 159, 160, 2(1A)

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High Courts17 Nov 2011Dismissed

Pandian Tractors and Others Vs The District Consumer Dispute Redressel Forum, District Court Complex, Lakshimipuram, Periyakulam, The State of Tamil Nadu and Natarajan Natarajan Vs The State

Madras High Court · (2011) 11 MAD CK 0039

Companies Act, 1956 — Section 391, 392, 394, 58AConstitution of India, 1950 — Article 14, 21, 226, 227Consumer Protection Act, 1986 — Section 14, 24, 27, 27A, 6(2)

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High Courts17 Nov 2011Allowed

P.K. Kannammal Vs The Block Medical Officer, Government Primary Health Centre, Kannankurichi, Salem-636001, The Deputy Director of Health Services, Salem, The Accountant General, O/o. The Accountant General (A and E), Chennai and The Director, Public Health and Preventive Medicine, Teynampet, Chennai-4

Madras High Court · (2011) 11 MAD CK 0028

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High Courts17 Nov 2011Dismissed

The Chairman,Chennai Port Trust, Chennai and Others Vs Avoor Muthiah Maistry Street Resident Welfare Association, The Government of Tamil Nadu and The Director, Pollution Control Board, Guindy, Chennai and Others

Madras High Court · (2011) 11 MAD CK 0024

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 21

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High Courts17 Nov 2011Dismissed

K. Sathya Narayanan Vs The State of Tamil Nadu, The Tamil Nadu Public Service Commission and The Director of Indian Medicine and Homeopathy

Madras High Court · (2011) 11 MAD CK 0020

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 22

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High Courts16 Nov 2011Dismissed

M/s. Meena Health Care (P) Ltd. Vs The State

Madras High Court · (2011) 11 MAD CK 0319

Drugs and Cosmetics Act, 1940 — Section 17B, 27, 33Drugs and Cosmetics Rules, 1945 — Rule 66, 66(1), 66(1), 66(2)Penal Code, 1860 (IPC) — Section 420, 465, 468

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High Courts16 Nov 2011Dismissed