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Madras High Court judgments, 2011

5,053 judgments · page 58 of 253

High Courts15 Sept 2011Dismissed

Rajendra Gupta, Asoka Gupta and Picnic Hotels Private Limited Vs The Corporation of Chennai and Victoria Public Hall Trust Rajendra Gupta and Asoka Gupta Vs Victoria Public Hall Trust and Others The Chennai Metro Rail Limited Vs Sanjay Gupta, Picnic Park Hotels Pvt. Ltd., The Corporation of Chennai and Victoria Public Hall Trust

Madras High Court · (2011) 09 MAD CK 0063

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 32Transfer of Property Act, 1882 — Section 108
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High Courts14 Sept 2011Dismissed

R. Kaliraj Vs The Government of Tamil Nadu and Others

Madras High Court · (2011) 09 MAD CK 0279

Constitution of India, 1950 — Article 226, 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 11, 12, 19, 20Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(6), 19
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High Courts14 Sept 2011Dismissed

S. Abubacker, Ex-Naik, CISF 7211198, No. 101 Ettayapuram Road, Thoothukudi - 628 002, Tamil Nadu Vs The Secretary to Government of India, Ministry of Home Affairs, (Central Industrial Security Force Station), New Delhi and The Directorate General, Central Industrial Security Force, (Ministry of Home Affairs), Block No.13, CGO Complex, Lodhi Road, New Delhi - 3

Madras High Court · (2011) 09 MAD CK 0203

Central Civil Services (Pension) Rules, 1972 — Rule 26(1)(2), 37, 49
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High Courts14 Sept 2011Allowed

A. Dharmaraj Vs Kasturi

Madras High Court · (2011) 5 LW 225

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 34(2)
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