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COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 63 of 253

High Courts07 Sept 2011Dismissed

Sri Aurobindo Mira Matriculation Hr. Section School Vs Employees' Provident Fund Appellate Tribunal, (Ministry of Labour Employment, Govt. of India), Scope Minar, Core II, 4th Floor, Laxminagar District Centre, Laxmi Nagar, New Delhi -110 092, The Assistant Provident Fund Commissioner, Employees Provident Fund Organisation, Sub Regional Office, No. 1, Lady Doak College Road, Chokkikulam, Madurai -625 002 and The Recovery Officer, Employees Provident Fund Organization, Sub Regional Office, No. 1, Lady Doak College Road, Chokkikulam, Madurai -625 002

Madras High Court · (2011) 09 MAD CK 0260

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
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High Courts07 Sept 2011

M/s. Sara Packaging Vs The Assistant Provident Fund Commissioner, Employee Provident Fund, Employee Provident Fund Organization, LDC Road, Chokkikulam, Madurai -2, The Recovery Officer, Employee Provident Fund, EPF Organization, LDC Road, Chokkikulam, Madurai -2, The Enforcement Officer, Employee Provident Fund, EPF Organization, LDC Road, Chokkikulam, Madurai -2 and The Manager, Bank of India, East Avani Moola Street, Madurai

Madras High Court · (2011) 09 MAD CK 0258

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 8F
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High Courts07 Sept 2011Allowed

S.R. Selvam and P. Asokan Vs P. Markandan

Madras High Court · (2011) 09 MAD CK 0130

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 245, 397, 401Evidence Act, 1872 — Section 92Penal Code, 1860 (IPC) — Section 109, 387, 406, 420
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High Courts07 Sept 2011Dismissed

M.R. Murali Vs Hemalatha Mohan

Madras High Court · (2011) 09 MAD CK 0064

Civil Procedure Code, 1908 (CPC) — Section 11Original Side Rules — Rule 1Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
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