Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 11, 16, 19(5), 21, 21(1)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965 — Rule 19(1), 19(2), 19(3), 19(4), 33(1)

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High Courts02 Aug 2011Dismissed

S. Nahomi Vs The Commissioner, Directorate of Stationery and Printing and Ms. Tamil Selvi

Madras High Court · (2011) 08 MAD CK 0046

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High Courts02 Aug 2011Dismissed

C. Thirugnanasambandam Vs The Joint Registrar Co-operative Societies, Annamalai University Employees Co-operative Thrift and Credit Society and Sri S. Manthiri

Madras High Court · (2011) 08 MAD CK 0045

Constitution of India, 1950 — Article 21, 226

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High Courts02 Aug 2011Dismissed

Indian Overseas Bank Vs Employees State Insurance Corporation and Others

Madras High Court · (2011) 7 MLJ 689

Civil Procedure Code, 1908 (CPC) — Section 7J(3)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7(1), 7(3), 7(A), 7(B), 7JEmployees State Insurance (Amendment) Act, 2010 — Section 15

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High Courts01 Aug 2011Dismissed

Chief Executive Officer/District Forest Officer Vs Mrs. Mallika and Others

Madras High Court · (2011) 08 MAD CK 0531

Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 2

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High Courts01 Aug 2011Dismissed

A. Vincent Vs Tamil Nadu Water and Drainage Board

Madras High Court · (2011) 08 MAD CK 0525

Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regulation 16(3)A, 5(VI)

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High Courts01 Aug 2011Dismissed

Cholamandalam MS General Insurance Company Ltd Vs Dilshad and N.A. Chandrasekar

Madras High Court · (2012) 3 TAC 606

Motor Vehicles Act, 1988 — Section 149, 17, 170, 2

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High Courts01 Aug 2011Dismissed

C. Ramanan Vs The Principal Secretary and Commissioner of Revenue Administration, The District Collector and The Revenue Divisional Officer

Madras High Court · (2011) 08 MAD CK 0425

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17, 56

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High Courts01 Aug 2011Allowed

The Oriental Insurance Co. Ltd. Vs Nithiyanantham, Muthamil Selvi and Samprince D.T (R3 remained exparte before the lower court)

Madras High Court · (2011) 08 MAD CK 0386

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High Courts01 Aug 2011Allowed

Dr. Fareed Jamshid Italia (deceased) by L.Rs. Dynshaw Fareed Italia and Shayan Fareed Italia Vs The Assistant Commissioner of Income Tax

Madras High Court · (2011) 08 MAD CK 0356

Finance Act, 1986 — Section 269UIncome Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 230A(1), 269UA(1), 48

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High Courts01 Aug 2011Dismissed

Kandhasamy Vs Viruthambai and Others

Madras High Court · (2011) 08 MAD CK 0341

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts01 Aug 2011

R. Marimuthu Vs The State

Madras High Court · (2011) 08 MAD CK 0324

Criminal Procedure Code, 1973 (CrPC) — Section 451

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High Courts01 Aug 2011Dismissed

P. Kalaiselvi Vs The Director, The Teacher Recruitment Board, The District Collector and The District Employment Officer

Madras High Court · (2011) 08 MAD CK 0313

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High Courts01 Aug 2011Allowed

C. Muthusaravanan Vs District Educational officer, Director of School Education and Government of Tamil Nadu

Madras High Court · (2011) 08 MAD CK 0306

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High Courts01 Aug 2011

Robustaa (Hyglow Cafe) Vs The Commissioner, Corporation of Chennai, The Health Officer, Corporation of Chennai and S. Julius Sekar, Secretary, Rukshan Annexe Association

Madras High Court · (2011) 8 MLJ 136 : (2011) WritLR 700

Madras City Municipal Corporation Act, 1919 — Section 279, 379AMumbai Municipal Corporation Act, 1988 — Section 479Tamil Nadu Public Health Act, 1939 — Section 44, 45

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High Courts01 Aug 2011Allowed

Commissioner of Income Tax Vs K.A.S. Mathivanan

Madras High Court · (2011) 203 TAXMAN 315

Income Tax Act, 1961 — Section 143(1), 143(2)

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High Courts01 Aug 2011Dismissed

Thalappakattu Biriyani and Fast Food Vs Thalappakatti Naidu Ananda Vilas Biriyani Hotel Thalappakatti Naidu Ananda Vilas Biriyani Hotel Vs Thalappakattu Biriyani and Fast Food temporarily called as "Chennai Rawther Thalappakattu Biriyani"

Madras High Court · (2011) 08 MAD CK 0261

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Trade Marks Act, 1999 — Section 30(2)

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