Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1), 5(2)Central Reserve Police Force Act, 1949 — Section 4, 5Central Reserve Police Force Rules, 1955 — Rule 16, 16

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High Courts24 Aug 2011Allowed

TVL Sleek Textile Industries Limited Vs The Deputy Commercial Tax Officer and The Special Committee (Commercial Taxes)

Madras High Court · (2013) 57 VST 279

Tamil Nadu General Sales Tax Act, 1959 — Section 12(1), 16D

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High Courts24 Aug 2011

Jeppiaar Educational Trust Vs The Secretary to Government, Government of Tamil Nadu, Revenue Department and Others

Madras High Court · (2012) 1 LW 751

Tamil Nadu Land Encroachment Act, 1905 — Section 7

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High Courts24 Aug 2011

S. Kannambal Vs The Director of College Education, Office of the Director of College Education, Chennai-6, The Joint Director, College Education, Madurai Region, Madurai, The Principal, Arulmigu Meenakchi Government Women College (Autonomus), Goripalayam, Madurai-2 and The District Collector, Madurai District, Madurai

Madras High Court · (2011) 08 MAD CK 0437

Tamil Nadu State and Subordinate Services Rules, 1955 — Rule 10A(1), 49

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High Courts24 Aug 2011Dismissed

JTV Cables Vs The Principal Advisor, Telecom Regulatory Authority of India (TRAI), Maha Nagar, Doorsanchar Bhawan, Jeweherlal Nehru Marg, (Old Mido Road), New Delhi -110 002. and The Distribution Manager, Channel Plus, 367 and 369, Tynampet, Chennai

Madras High Court · (2011) 08 MAD CK 0435

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High Courts24 Aug 2011Dismissed

P. Sivasamy and Others Vs The State of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0420

Constitution of India, 1950 — Article 226

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High Courts24 Aug 2011Dismissed

Commissioner of Income Tax Vs Amrutanjan Finance Limited

Madras High Court · (2011) 08 MAD CK 0414

Income Tax Act, 1961 — Section 260A, 36(1)

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High Courts24 Aug 2011Allowed

R.M. Venkatachalam Vs Indian Bank

Madras High Court · (2011) 08 MAD CK 0406

Constitution of India, 1950 — Article 14

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High Courts24 Aug 2011Allowed

Mani@Veerapathiran, Arumugham @ Kuttaikuzhapi Arumugam, Vijay @ Vijay Amirtharaj and Kathiravan Vs State

Madras High Court · (2012) 1 MLJ 320

Penal Code, 1860 (IPC) — Section 326, 34, 341

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High Courts24 Aug 2011Allowed

Neelavathy [Cause title amended as per order dated 16.06.2010 in M.P. No. 2 of 2008] Vs The Secretary to Government, Home Department, Fort St. George, Chennai-600 009, The Director General of Police, Chennai, The Additional Director General of Police, (Law and Order) Chennai and The Commissioner of Police, Trichy City, Trichy

Madras High Court · (2011) 08 MAD CK 0388

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High Courts24 Aug 2011Dismissed

Karandhai Tami Sangam 1922 Vs The Commissioner of Income Tax-II, No. 44, Williams Road, Cantonment, Tiruchirappalli-620 001, The Joint Commissioner of Income Tax, Thanjavur Range, Thanjavur and The Income Tax Officer, Ward 1(1), Thanjavur

Madras High Court · (2011) 08 MAD CK 0378

Income Tax Act, 1961 — Section 120(4), 127, 127(1), 127(2), 127(3)

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