Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 226Drugs and Cosmetics Act, 1940 — Section 10A, 18(6), 26A, 28B, 5Drugs and Cosmetics Rules, 1945 — Rule 74

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High Courts09 Sept 2011Allowed

E. Nazar Ex-Grade-II Police Constable 1909 Vs The Commandant Tamil Nadu Special Police II Battalion Avadi, Chennai 54

Madras High Court · (2011) 09 MAD CK 0023

Penal Code, 1860 (IPC) — Section 147, 148, 323, 325, 34

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High Courts08 Sept 2011Allowed

K. Kailasam Vs The Presiding Officer and The Management Tamil Nadu State Transport Corporation

Madras High Court · (2011) 09 MAD CK 0362

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High Courts08 Sept 2011Dismissed

Union of India (UOI), The Director General, Indian Council of Medical Research, New Delhi and The Director, Vector Control Research Centre, Gorimedu, Puducherry Vs A.M. Bazeer Ahamed and Others

Madras High Court · (2011) 09 MAD CK 0357

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High Courts08 Sept 2011Allowed

Commissioner of Income Tax Vs Centwin Textile Mills Ltd.

Madras High Court · (2011) 09 MAD CK 0338

Companies Act, 1956 — Section 81Gift Tax Act, 1958 — Section 2, 2(12), 2(14), 4(1)Income Tax Act, 1961 — Section 27

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High Courts08 Sept 2011Dismissed

The Commercial Tax Officer Vs Tvl. Hotel Kalpana

Madras High Court · (2011) 09 MAD CK 0334

Tamil Nadu General Sales Tax Act, 1959 — Section 55

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High Courts08 Sept 2011Dismissed

Maimun Bi @ Maimunnissa and Maruthazha Vs Ammaji and Others

Madras High Court · (2011) 09 MAD CK 0330

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3A, Order 32 Rule 7

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High Courts08 Sept 2011Dismissed

W.J. Subramaniam Vs Smt. Kakarla Usha, I.A.S. and The Branch Manager Indian Bank ARM Branch

Madras High Court · (2011) 09 MAD CK 0326

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 33C(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14

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High Courts08 Sept 2011Dismissed

Commissioner of C. Ex., Chennai-II Vs Hindustan Motors Ltd.

Madras High Court · (2012) 284 ELT 168

Central Excises and Salt Act, 1944 — Section 11A, 11AC

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High Courts08 Sept 2011Dismissed

Hotel Saravana Bhavan Vs The Deputy Labour Inspector

Madras High Court · (2011) 09 MAD CK 0305

Constitution of India, 1950 — Article 226, 227, 38, 39, 43Factories Act, 1948 — Section 37, 38Motor Transport Workers Act, 1961 — Section 1(4), 2, 3

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High Courts08 Sept 2011

Indira Gandhi Vs The District Collector Cuddalore District, Cuddalore, The Revenue Divisional Officer Revenue Divisional Office Viruthachalam, The District Employment Officer District Employment Office Cuddalore and The Tahsildar

Madras High Court · (2011) 09 MAD CK 0303

Constitution of India, 1950 — Article 309

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High Courts08 Sept 2011Dismissed

A. Ramachandran Vs The Additional Director General of Police and Commissioner of Police, Greater Chennai, Chennai - 08

Madras High Court · (2011) 09 MAD CK 0295

Constitution of India, 1950 — Article 310(1), 311(1), 311(2)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts08 Sept 2011