Coimbatore City Municipal Corporation Act, 1981 — Section 261, 459, 461Constitution of India, 1950 — Article 226, 243General Clauses Act, 1897 — Section 21

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High Courts21 Sept 2011Dismissed

R. Muthukumar Vs The Tamilnadu Eletricity Board

Madras High Court · (2011) 09 MAD CK 0090

Tamil Nadu Conferment of Permanent Status Act, 1981 — Section 3Tamil Nadu Conferment of Permanent Status Rules — Rule 6

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High Courts21 Sept 2011Dismissed

T. Thamilmaran Vs The Tamil Nadu Civil Supplies Corporation

Madras High Court · (2011) 09 MAD CK 0089

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 311, 311(1)Tamil Nadu Civil Supplies Corporation Limited Employees Service Regulations, 1989 — Rule 6, 7(3)

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High Courts21 Sept 2011Dismissed

R.J. Kumar Vs The Regional Manager Salem Regional Office and The Branch Manager Tamil Nadu Industrial Investment Corporation Limited

Madras High Court · (2011) 09 MAD CK 0088

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 3

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High Courts21 Sept 2011Dismissed

The Correspondent/Secretary Neelambal Subramaniam Higher Secondary School Vs The State of Tamil Nadu

Madras High Court · (2011) 09 MAD CK 0087

Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(1), 6(2)

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High Courts21 Sept 2011Allowed

IVRCL Infrastructure and Projects Limited, IVRCL Assets and Holdings Limited and Chennai Water Desalination Plant Vs BEFESA AGUA, SAU

Madras High Court · (2011) 09 MAD CK 0058

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Companies Act, 1956 — Section 397

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High Courts21 Sept 2011Dismissed

Commissioner of Wealth Tax Chennai Vs Rohini Hotels (Madras) Limited Chennai

Madras High Court · (2011) 09 MAD CK 0055

Finance Act, 1983 — Section 40A(3)Wealth Tax Act, 1957 — Section 2, 2(5)

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High Courts21 Sept 2011Dismissed

E. Krishnamoorthy Vs Tamil Nadu Electricity Board

Madras High Court · (2011) 09 MAD CK 0036

Tamil Nadu Pension Rules, 1978 — Rule 20B, 56(1), 69(2), 9

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High Courts21 Sept 2011Dismissed

R. Swaminathan Vs The Government of Tamil Nadu

Madras High Court · (2011) 09 MAD CK 0032

Constitution of India, 1950 — Article 14Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 8, 9ATamil Nadu Government Servants Conduct Rules, 1973 — Rule 20

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High Courts20 Sept 2011Dismissed