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Madras High Court judgments, 2011

4,889 judgments · page 29 of 245

High Courts04 Nov 2011Dismissed

Syndicate Bank Employees Union Vs The Deputy General Manager, Syndicate Bank, Zonal Office, 27/28, Woods Road, Chennai : 600002, The General Manager/Appellate Authority, Syndicate Bank, Head Office, Manipal 576119. Karnataka State, K.S. Suryaprakash, Enquiry Officer, Syndicate Bank, Zonal Office, 27/28, Woods Road, Chennai 600002 and The Presiding Officer, The Central Government Industrial Tribunal "cum" Labour Court, Shastri Bhavan, Haddows Road, Chennai

Madras High Court · (2011) 11 MAD CK 0308

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High Courts04 Nov 2011Dismissed

The General Manager, Thina Boomi News Paper,9, Dindigul Main Road, Vilankudi, Madurai-16 Vs Appellate Authority under The Payment of Gratuity Act, 1972, and Deputy Chief Labor Commissioner (Central) Shastri Bhavan, Chennai 600 008, The Assistant Labor Commissioner (Central), New No. 5, Old No. 1-A (II Floor) Lady Doak College Road, Chinnnachokkikulam, Madurai 625 002 and K. Narayanan

Madras High Court · (2012) 132 FLR 335 : (2012) 3 LLJ 567

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 10, 2, 7(7)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17A, 5
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High Courts04 Nov 2011Dismissed

K. Neelamegam Vs State

Madras High Court · (2011) 11 MAD CK 0192

Constitution of India, 1950 — Article 1(3), 19, 19(1), 19(2), 370Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156(3), 163(2), 188General Clauses Act, 1897 — Section 3(38)
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