Land Encroachment Act, 1905 — Section 14, 2Penal Code, 1860 (IPC) — Section 420Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3

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High Courts12 Oct 2011Dismissed

M. Anandan and Others Vs Secretary to Government of Tamil Nadu, Municipal Administration and Water Supply Dept., Fort St. George, Chennai and Others

Madras High Court · (2012) 1 MLJ 240

Constitution of India, 1950 — Article 14, 16, 226

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High Courts12 Oct 2011

Selvarani Vs The Superintendent of Police, Pudukottai District, Pudukottai, The Inspector of Police, Ganesh Nagar Police Station, Pudukottai, Shanthi and Ravi

Madras High Court · (2011) 10 MAD CK 0138

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High Courts12 Oct 2011

Althaf Shoes (P) Ltd. Vs Assistant Commissioner (CT), Valluvarkottam Assessment Circle, Chennai-6

Madras High Court · (2012) 50 VST 179

Tamil Nadu Value Added Tax Act, 2006 — Section 17, 18(2), 19, 19(1), 19(19)

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High Courts12 Oct 2011Dismissed

The Managing Director, Tamil Nadu State Transport Corporation, Karaikudi Vs D. Yasothai, D. Malarvizhi, D. Karthik and D. Selvakumar D. Yasothai, D. Malarvizhi, D. Karthik and D. Selvakumar Vs The Managing Director, Tamil Nadu State Transport Corporation, Karaikudi

Madras High Court · (2011) 10 MAD CK 0117

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High Courts12 Oct 2011Dismissed

M. Athimuthu Vs The Deputy Chairman cum Estate Officer, Tuticorin Port Trust

Madras High Court · (2011) 10 MAD CK 0097

Ports Act, 1908 — Section 4, 5, 5A, 5B, 5CPublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(2), 5

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High Courts12 Oct 2011Allowed

Anditchi, Ramakrishnan and Periannan Vs Muniyayee (Died), Shanmuganathan, Raja and Muthulakshmi (R2 recorded and RR3 and 4 are brought on record as L.Rs. of the deceased R1 vide order dated 12.09.2011 and made in M.P. (MD) No. 1 of 2011 in Rev. Applc. (MD) No. 20 of 2011 by MDJ)

Madras High Court · (2011) 10 MAD CK 0090

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High Courts12 Oct 2011Dismissed

Arul M. Futnani Vs The District Collector, Kancheepuram, Chengalpattu District, The Managing Director, Chennai Metro Water Supply and Sewerage Board, Chintadripet, Chennai, The Tahsildar and The Secretary to Government, Revenue Department

Madras High Court · (2011) 10 MAD CK 0082

Tamil Nadu Panchayats Act, 1994 — Section 125(1), 125(2), 2(28)

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High Courts12 Oct 2011Allowed

Janab S. Sikandar Vs Janab M. Asanar

Madras High Court · (2011) 10 MAD CK 0078

Civil Procedure Code, 1908 (CPC) — Section 21Evidence Act, 1872 — Section 73

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High Courts12 Oct 2011

Ramalingam Vs Jayaraman

Madras High Court · (2011) 10 MAD CK 0071

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 111(F)Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972 — Section 3

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High Courts12 Oct 2011Dismissed

Santhanakrishnan and K. Santhanakaruppasamy Vs The Director of Collegiate Education, College Road, Nungambakkam, Chennai 600006 and Others

Madras High Court · (2011) 10 MAD CK 0065

Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 49, 50Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 9(2)

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High Courts12 Oct 2011Allowed

G. Saradha Vs Director of School Education, Chennai-6 and Others

Madras High Court · (2012) 2 MLJ 389

Constitution of India, 1950 — Article 14, 21Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 3

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High Courts12 Oct 2011Dismissed

C.S. Bhuvaneswari and Others Vs The State Election Commissioner, 100 Feet Road, Vadapalani, Chennai and Others

Madras High Court · (2012) 1 CTC 67

Constitution of India, 1950 — Article 226, 243O, 243O(b), 243ZG, 243ZG(b)Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)Representation of the People Act, 1950 — Section 30(a)

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High Courts12 Oct 2011Dismissed